High Courts06 Sept 2010Dismissed
Shamik Raha Vs Puspa Ashoka Chandrani
Calcutta High Court · (2010) 09 CAL CK 0088
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Consumer Protection Act, 1986 — Section 25, 27
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 17 of 59
High Courts06 Sept 2010
Dulal Chandra Samanta Vs The Union of India (UOI) and Others
Calcutta High Court · (2010) 09 CAL CK 0075
General Financial Rules, 2005 — Rule 109(6), 209(6)
High Courts06 Sept 2010
M.K. and Sons Vs CESC Limited and Others
Calcutta High Court · (2011) 2 CHN 311
Electricity Act, 1910 — Section 43Partnership Act, 1932 — Section 25West Bengal Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2007 — Regulation 3.4.2
High Courts06 Sept 2010Dismissed
Anuradha Malik and Others Vs Alka Gupta and Others
Calcutta High Court · (2010) 09 CAL CK 0050
Trusts Act, 1882 — Section 41, 63
High Courts06 Sept 2010Dismissed
Sibratan Chowdhury Vs Rathindra Nath Kundu
Calcutta High Court · (2010) 09 CAL CK 0047
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts06 Sept 2010
Subhash Chaudhuri Vs Indian Association for the Cultivation of Science and Others
Calcutta High Court · (2010) 09 CAL CK 0035
Constitution of India, 1950 — Article 12, 226
High Courts06 Sept 2010
The Salvation Army and Another Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (2011) 1 CHN 782
Transfer of Property Act, 1882 — Section 108
High Courts03 Sept 2010Allowed
Jumman Saha Vs Dabir Saha and Others
Calcutta High Court · (2010) 09 CAL CK 0111
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 114Registration Act, 1908 — Section 60, 61
High Courts03 Sept 2010
Suvrangshu Deb Roy Vs The State of West Bengal and Another
Calcutta High Court · (2010) 09 CAL CK 0110
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 323, 34, 498A
High Courts03 Sept 2010Allowed
Ramkrishna Chanda and Others Vs Srikrishna Chanda
Calcutta High Court · (2011) 2 CHN 205
Constitution of India, 1950 — Article 227
High Courts03 Sept 2010
Bijay Agarwal Vs The State of West Bengal and Another
Calcutta High Court · (2011) 1 CHN 428
Calcutta Municipal Corporation Act, 1980 — Section 202(4)Criminal Procedure Code, 1973 (CrPC) — Section 205, 317, 397, 401Penal Code, 1860 (IPC) — Section 114, 427, 447, 453, 506
High Courts03 Sept 2010
Kokusai Shipping Agency Ltd. Vs Korp Resources Private Ltd.
Calcutta High Court · (2010) 09 CAL CK 0090
Arbitration and Conciliation Act, 1996 — Section 34, 44, 48, 48(1), 48(2)
High Courts03 Sept 2010Dismissed
Meghla Biswas Vs The State of West Bengal and Others Sri Dilip Kumar Das Vs Smt. Meghala Biswas
Calcutta High Court · (2010) 09 CAL CK 0086
Negotiable Instruments Act, 1881 (NI) — Section 138, 143(3)
High Courts03 Sept 2010
Sri Amitava Roy Vs The State of West Bengal and Another
Calcutta High Court · (2010) 09 CAL CK 0081
Constitution of India, 1950 — Article 227Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts03 Sept 2010
Ram Kishan Mimani and Another Vs Saroj Mimani and Others
Calcutta High Court · (2010) 09 CAL CK 0079
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts03 Sept 2010Dismissed
Braja Krishna Mondal Vs Jyotsna Pahari and Others
Calcutta High Court · (2010) 09 CAL CK 0078
High Courts03 Sept 2010Dismissed
Shyam Lal Routh Vs The State of West Bengal and Others
Calcutta High Court · (2011) 1 CHN 813 : (2011) CriLJ 505 : (2011) 8 RCR(Criminal) 318
Penal Code, 1860 (IPC) — Section 304, 307, 313, 326, 34
High Courts03 Sept 2010
Shyam Sundar Karmakar Vs State of West Bengal
Calcutta High Court · (2011) 5 CHN 156
Penal Code, 1860 (IPC) — Section 304, 34
High Courts03 Sept 2010
Sk. Abdul Razzaque Vs Sikha Chakraborty and Others
Calcutta High Court · (2011) 1 CHN 695
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts03 Sept 2010Dismissed
Chota Tingrai Tea Estates Pvt. Ltd. Vs HDFC Bank Ltd. and Others
Calcutta High Court · (2010) 09 CAL CK 0056
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21