COURT ARCHIVE

Calcutta High Court judgments, 2010

1,168 judgments · page 19 of 59

High Courts02 Sept 2010Dismissed

Outram Club and Another Vs Kolkata Municipal Corporation and Others

Calcutta High Court · (2010) 09 CAL CK 0069

Calcutta Municipal Corporation Act, 1980 — Section 400, 400(1)Calcutta Municipal Corporation Building Rules, 1990 — Rule 100, 109, 3, 3(2), 54Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts02 Sept 2010Dismissed

Lalbabu Ansari Vs LMM International and Others

Calcutta High Court · (2010) 09 CAL CK 0061

Stamp Act, 1899 — Article 23, 2(10), 2(14), 2(23)

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High Courts02 Sept 2010Dismissed

Ananda Tantubai Vs The State of West Bengal and Others

Calcutta High Court · (2010) 09 CAL CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 401, 417, 439Penal Code, 1860 (IPC) — Section 201, 304B, 34, 498A

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High Courts02 Sept 2010

Smt. Sangeeta Upadhyay and Smt. Nisha Kapoor Vs The State of West Bengal and Another

Calcutta High Court · (2010) 09 CAL CK 0055

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1), 2, 200, 202Penal Code, 1860 (IPC) — Section 120B, 405, 406, 415, 420

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High Courts02 Sept 2010

P.S. Buildcon Pvt. Ltd. and Others Vs Santanu Das and Others and Narayan Chandra Das and Others

Calcutta High Court · (2011) 1 CHN 135

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High Courts02 Sept 2010

Dr. Bratindranath Mukherjee Vs Sri Raja Bhadra and Others

Calcutta High Court · (2010) 09 CAL CK 0015

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High Courts02 Sept 2010Allowed

Raja Katra Pvt. Ltd. Vs Sujit Kumar Auddy (dead) and Others

Calcutta High Court · (2010) 09 CAL CK 0009

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Land Acquisition Act, 1894 — Section 4(1)West Bengal Premises Tenancy Act, 1956 — Section 17(2)

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High Courts02 Sept 2010Allowed

Rousanara Khatun (Bibi) Vs State of West Bengal and Others

Calcutta High Court · (2011) 1 CHN 287

Constitution of India, 1950 — Article 19(1), 21

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High Courts31 Aug 2010

Arun Kumar Tantia Vs Om Prakash Tantia and Others

Calcutta High Court · (2010) 4 CALLT 307 : (2010) 159 CompCas 328

Civil Procedure Code, 1908 (CPC) — Section 151, 152Companies Act, 1956 — Section 10F, 397, 398

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High Courts31 Aug 2010Allowed

Smt. Radha Giri (Pradhan) Vs Ananda Ghorai and Others

Calcutta High Court · (2010) 4 CALLT 261 : (2010) 127 FLR 910

Constitution of India, 1950 — Article 14, 16

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High Courts31 Aug 2010

Ramsarup Industries Ltd. Vs Nauranglal Agarwal

Calcutta High Court · (2002) 2 CALLT 21 : (2011) 2 CHN 301

Companies Act, 1956 — Section 434(1)

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High Courts31 Aug 2010

Nauranglal Agarwal Vs Ramsarup Industries Ltd.

Calcutta High Court · (2011) 2 BC 646 : (2011) 1 CALLT 99 : (2010) 160 CompCas 55

Companies Act, 1956 — Section 434(1)

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High Courts30 Aug 2010

C.H. Rama Rao Vs United Insurance Company Ltd. and Another

Calcutta High Court · (2010) 4 CALLT 351 : (2011) 1 CHN 59 : (2011) 1 TAC 690

Central Motor Vehicles Rules, 1989 — Rule 83(2)Motor Vehicles Act, 1988 — Section 10(2), 14, 2(21), 2(25), 2(33)

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High Courts30 Aug 2010Allowed

Tara Narayan and Others Vs Sheo Krishna and Others

Calcutta High Court · (2010) 1 CHN 237

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts30 Aug 2010Allowed

Gopinath Raha Vs State of West Bengal and Others

Calcutta High Court · (2011) 1 CHN 479

Constitution of India, 1950 — Article 19(1), 21, 226

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High Courts30 Aug 2010

R. Sasidharan Vs Union of India (UOI) and Others

Calcutta High Court · (2011) 128 FLR 53

Constitution of India, 1950 — Article 226

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High Courts30 Aug 2010Allowed

Sudipto Nandy Vs Union of India (UOI) and Others

Calcutta High Court · (2010) 3 CALLT 644

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 15(3), 16, 16(1)Constitution of India, 1950 — Article 320(3)Customs Act, 1962 — Section 129D, 14

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High Courts30 Aug 2010