High Courts15 Sept 2010Allowed
Indrani Sarkar Vs State of West Bengal and Another
Calcutta High Court · (2011) 1 CHN 97
Penal Code, 1860 (IPC) — Section 34, 497, 498A
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 15 of 59
High Courts15 Sept 2010Allowed
Jogamaya Panda and Others Vs Sailendra Nath Panda and Others
Calcutta High Court · (2011) 1 CHN 248
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2), Order 26 Rule 10A, Order 26 Rule 13, Order 26 Rule 14Constitution of India, 1950 — Article 227
High Courts15 Sept 2010Dismissed
The Oriental Insurance Co. Ltd. Vs Biswajit Banik
Calcutta High Court · (2010) 09 CAL CK 0066
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 21
High Courts15 Sept 2010Dismissed
Lakhi Prasad Shaw Vs The State of West Bengal and Another
Calcutta High Court · (2011) 1 CHN 810
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Sept 2010Allowed
Shri Ghanshyam Agarawal Vs The Secretary (Revenue) and Others
Calcutta High Court · (2010) 09 CAL CK 0058
Andaman and Nicobar Islands Co-operative Societies Regulations, 1973 — Regulation 62Andaman and Nicobar Islands Cooperative Societies Rules, 1974 — Rule 62, 76(14)(4)Andaman and Nicobar Islands Land Revenue and Land Reforms Regulations, 1966 — Regulation 128(1)(2), 159(8), 159(9), 128(1)(2), 159(8)
High Courts15 Sept 2010Allowed
Kausik Brata Bandyopadhyay Vs State of West Bengal and Others
Calcutta High Court · (2011) 1 CHN 568
High Courts15 Sept 2010Allowed
Comet Technocom Vs Union of India (UOI)
Calcutta High Court · (2011) 2 CHN 51
Customs, Excise Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 41
High Courts15 Sept 2010
South City Projects (Kolkata) Ltd. Vs Jugal Kishore Sadani and Others
Calcutta High Court · (2010) 4 CALLT 55 : (2011) 1 CHN 658
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 8, 9Civil Procedure Code, 1908 (CPC) — Section 10, 89, 9
High Courts15 Sept 2010Dismissed
Mor Salim Sk. Vs The State of West Bengal and Others
Calcutta High Court · (2010) 4 CALLT 248
High Courts14 Sept 2010
Phillips Carbon Black Limited and Others Vs Anil Kumar Poddar and Another
Calcutta High Court · (2011) 2 CALLT 399 : (2011) 2 CHN 512 : (2011) 100 CLA 209 : (2011) 163 CompCas 181 : (2011) 2 CompLJ 45 : (2010) 104 SCL 113
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Companies Act, 1862 — Section 32Companies Act, 1956 — Section 163, 163(3), 163(6), 196, 284
High Courts14 Sept 2010Dismissed
Hiren @ Hirulal Ghosh Vs The State of West Bengal and Others
Calcutta High Court · (2010) CriLJ 4795 : (2011) 7 RCR(Criminal) 1840
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 164, 164A, 376, 417
High Courts14 Sept 2010
AGW Realtors (P) Ltd. and Another Vs The Kolkata Municipal Corporation and Others
Calcutta High Court · (2011) 1 CHN 315
Constitution of India, 1950 — Article 265Contract Act, 1872 — Section 72
High Courts14 Sept 2010Dismissed
Narayan Chakraborty and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 09 CAL CK 0045
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 19, 19(1), 21Enlistment of CPWD Contractors Rules, 2005 — Rule 1.1
High Courts14 Sept 2010
In Re: Amulya Dhan Paul (deceased)
Calcutta High Court · (2011) 1 CHN 52
Succession Act, 1925 — Section 301, 317, 321, 333(2)
High Courts14 Sept 2010
Gautam Choudhury Vs Cauvery Choudhury
Calcutta High Court · (2011) 2 CHN 1
Evidence Act, 1872 — Section 102
High Courts13 Sept 2010Allowed
Pintu Ruidas Vs State
Calcutta High Court · (2011) 3 Crimes 567
Criminal Procedure Code, 1973 (CrPC) — Section 313, 368Penal Code, 1860 (IPC) — Section 302, 307, 326, 34, 498A
High Courts13 Sept 2010
Brahmaputra Carbon Ltd. Vs Union of India (UOI)
Calcutta High Court · (2011) 268 ELT 221
High Courts13 Sept 2010Dismissed
Andaman Tyres and Coltreads Vs The Director of Industries and Others
Calcutta High Court · (2010) 4 APLJ 88
Andaman and Nicobar Islands (Industrial Estate) Rules, 1976 — Rule 12Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3, 4(1), 9
High Courts13 Sept 2010
Baidyanath Seal Vs Rama Rani Ghosh and Another
Calcutta High Court · (2010) 09 CAL CK 0029
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149(2)
High Courts10 Sept 2010Allowed
The Deputy Commissioner and Another Vs Smti. Ravanamma
Calcutta High Court · (2010) 09 CAL CK 0108
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 80, 80(1), 80(2)Constitution of India, 1950 — Article 227