COURT ARCHIVE

Calcutta High Court judgments, 2010

1,168 judgments · page 14 of 59

High Courts21 Sept 2010Dismissed

Sri Muchiram Kamila and Others Vs Sri Joydeb Kamila and Others

Calcutta High Court · (2010) 09 CAL CK 0043

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6C, Order 8 Rule 6D, Order 8 Rule 6EConstitution of India, 1950 — Article 227

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High Courts21 Sept 2010Dismissed

Mihir Pal Vs United Commercial Bank and Others

Calcutta High Court · AIR 2011 Cal 44

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 10, 13, 13(2), 13(3), 13(3A)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 2, 8

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High Courts20 Sept 2010Dismissed

Shri Kunjumon Francis Vs Union of India (UOI) and Others

Calcutta High Court · (2010) 09 CAL CK 0102

Constitution of India, 1950 — Article 226

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High Courts20 Sept 2010

Smt. Kamala Roy and Others Vs The Union of India (UOI) and Others

Calcutta High Court · (2010) 09 CAL CK 0013

Andaman and Nicobar Islands Home Guards Rules, 1965 — Rule 4(1)Constitution of India, 1950 — Article 14, 16, 240(1)

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High Courts20 Sept 2010

Anatech Instruments Pvt. Ltd. Vs Commercial Tax Officer, Sealdah Charge and Others

Calcutta High Court · (2012) 54 VST 315

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High Courts17 Sept 2010Dismissed

Commissioner of C. Ex. Vs Web Impression (India) Pvt. Ltd.

Calcutta High Court · (2011) 264 ELT 193

Central Excises and Salt Act, 1944 — Section 11ALimitation Act, 1963 — Section 3

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High Courts17 Sept 2010Dismissed

Shri A. Rajan Vs The Lieutenant Governor and Others

Calcutta High Court · (2010) 4 APLJ 103

Constitution of India, 1950 — Article 226

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High Courts17 Sept 2010Allowed

Suman Modern Rice Mill Pvt. Ltd. Vs State of West Bengal and Others

Calcutta High Court · (2011) 2 CALLT 483 : (2011) 1 CHN 498

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7

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High Courts17 Sept 2010Allowed

Sujit Kumar Datta Vs United Commercial Bank

Calcutta High Court · (2011) 4 CHN 29

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High Courts17 Sept 2010Dismissed

Rizwan Danish Hussain and Another Vs Mussamat Naseem Ara Begum and Others

Calcutta High Court · (2010) 09 CAL CK 0063

Constitution of India, 1950 — Article 227Waqf Act, 1995 — Section 3, 85

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High Courts17 Sept 2010Dismissed

Mussamat Naseem Ara Begum Vs Rizwan Danish Hussain and Others

Calcutta High Court · (2010) 4 CALLT 556 : (2011) 1 CHN 295

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 2 Rule 2, Order 7 Rule 11, 92Constitution of India, 1950 — Article 227Waqf Act, 1995 — Section 3, 32, 32(3), 33, 33(4)

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High Courts17 Sept 2010Dismissed

Shyamal Kumar Chatterjee and Others Vs Bally Investment Trust (P) Ltd. and Others

Calcutta High Court · (2010) 09 CAL CK 0044

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 21 Rule 101

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High Courts17 Sept 2010Dismissed

Sudam Chandra Maharana @ Barai Vs Sudhir Chandra Maharana @ Barai and Others

Calcutta High Court · (2010) 09 CAL CK 0032

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4

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High Courts17 Sept 2010

Smt. Kalpana Rani Dutta Vs Concorde Co-Operatice Housing Society Ltd. and Another

Calcutta High Court · (2010) 09 CAL CK 0005

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 148AConstitution of India, 1950 — Article 227

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High Courts16 Sept 2010

Sri Nepal Sardar Vs Deb Kumar Mondal and Others

Calcutta High Court · (2010) 09 CAL CK 0092

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 6 Rule 18

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High Courts16 Sept 2010

Sri Sudip Sen Vs The State of West Bengal Sri Suman Saha @ Kousik Saha Vs State of West Bengal and Others

Calcutta High Court · (2010) CriLJ 4628

Constitution of India, 1950 — Article 136, 141, 21Criminal Procedure Code, 1973 (CrPC) — Section 127(2), 170, 173, 397(3), 437Evidence Act, 1872 — Section 27

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High Courts16 Sept 2010Allowed

Anil Kumar Singhania and Another Vs Ananga Mohan Banerjee and Others

Calcutta High Court · (2010) 09 CAL CK 0060

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Specific Relief Act, 1963 — Section 15, 19Transfer of Property Act, 1882 — Section 54

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High Courts16 Sept 2010Dismissed

Central Bank of India and Another Vs Kashi Nath Chakraborty

Calcutta High Court · (2010) 4 CALLT 17 : (2011) 1 CHN 360 : (2010) 127 FLR 623 : (2011) 11 LLJ 27

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High Courts16 Sept 2010Dismissed

Shyamali Das and Another Vs Rabindranath Biswas and Others

Calcutta High Court · (2010) 09 CAL CK 0008

Limitation Act, 1963 — Section 12, 5West Bengal Estates Acquisition Act, 1953 — Section 44(2), 44(3), 55AWest Bengal Estates Acquisition Rules, 1954 — Rule 31

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High Courts15 Sept 2010Dismissed

Shri M.P. Arun Vs The State

Calcutta High Court · (2010) 4 APLJ 26

Criminal Procedure Code, 1973 (CrPC) — Section 239, 397, 401Passports Act, 1967 — Section 12(1)

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