High Courts03 Sept 2010Dismissed
Wilson Engineering Industries Private Limited Vs Mrigendra Mohun Dhar and Another
Calcutta High Court · (2010) 09 CAL CK 0048
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 18 of 59
High Courts03 Sept 2010
Bhabatosh Chandra Das Vs United Bank of India and Others
Calcutta High Court · (2011) 1 CHN 612 : (2011) 1 LLJ 785
United Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Rule 4
High Courts03 Sept 2010Allowed
Pratip Kumar Banerjee Vs Amitava Banerjee and Others
Calcutta High Court · (2010) 09 CAL CK 0039
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 39 Rule 1
High Courts03 Sept 2010
Jagannath Ghosh and Another Vs The State of West Bengal and Others
Calcutta High Court · (2010) 09 CAL CK 0037
Civil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 107West Bengal Estates Acquisition Act, 1953 — Section 44(2), 44(3)
High Courts03 Sept 2010Dismissed
Smt. Krishna Dey and Others Vs Smt. Renuka Roy and Others
Calcutta High Court · (2010) 09 CAL CK 0036
Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 372, 373, 375, 376, 377
High Courts03 Sept 2010Dismissed
Surendra Mishra and Others Vs State of West Bengal and Another
Calcutta High Court · (2011) 130 FLR 525
Industrial Disputes (West Bengal Amendment) Act, 1980 — Section 18Industrial Disputes (West Bengal Amendment) Act, 2007 — Section 33CIndustrial Disputes Act, 1947 — Section 33C, 33D
High Courts03 Sept 2010
Subodh Chandra Chatterjee Vs Asish Das
Calcutta High Court · (2010) 09 CAL CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 340West Bengal Premises Tenancy Act, 1956 — Section 25, 25(2)
High Courts03 Sept 2010
Mihir Banerjee Vs State of West Bengal and Another
Calcutta High Court · (2010) 09 CAL CK 0016
Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 326
High Courts03 Sept 2010
Ram Kripal Shaw Vs Rajendra Prasad Shaw and Others
Calcutta High Court · (2011) 1 CHN 503
High Courts03 Sept 2010
Shibu Talukdar and Another Vs The State of West Bengal
Calcutta High Court · (2010) 09 CAL CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 376(2)
High Courts03 Sept 2010Allowed
Shew Sdhankar Shaw alias Shew Sanker Das Vs Gaur Hari Maity and Others
Calcutta High Court · (2010) 09 CAL CK 0010
Constitution of India, 1950 — Article 227Partition Act, 1893 — Section 2, 3, 4, 4(1)
High Courts03 Sept 2010Allowed
Sri Anil Barua Vs The State of West Bengal and Another
Calcutta High Court · (2010) 09 CAL CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 498A
High Courts03 Sept 2010Allowed
HDFC Bank Ltd. Vs State of West Bengal and Another
Calcutta High Court · (2010) 09 CAL CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 392
High Courts03 Sept 2010Dismissed
Suresh Jha and Another Vs State of West Bengal
Calcutta High Court · (2010) 09 CAL CK 0002
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 173, 173(2), 190(1), 2Penal Code, 1860 (IPC) — Section 120B, 307, 34
High Courts02 Sept 2010Allowed
Anukul Ch. Das Vs A.B.S. Builders Pvt. Ltd. and Others
Calcutta High Court · (2010) 4 CALLT 413
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 148, 151
High Courts02 Sept 2010Dismissed
Swapan Giri Vs Jharna Pradhan and Another
Calcutta High Court · (2010) 09 CAL CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 401, 482, 488Evidence Act, 1872 — Section 112Penal Code, 1860 (IPC) — Section 376
High Courts02 Sept 2010Dismissed
Kurban Ansari Vs The State of West Bengal and Others
Calcutta High Court · (2011) CriLJ 1375
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 101Evidence Act, 1872 — Section 74, 79
High Courts02 Sept 2010
Santi Ranjan Paul Vs Food Corporation of India and Others
Calcutta High Court · AIR 2011 Cal 5 : (2010) 1 BC 600 : (2010) 3 CALLT 469
Constitution of India, 1950 — Article 14
High Courts02 Sept 2010Dismissed
Hotel Payel and Another Vs Central Bank of India and Another
Calcutta High Court · AIR 2011 Cal 54 : (2011) 3 BC 363
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4)