COURT ARCHIVE

Calcutta High Court judgments, 2010

1,168 judgments · page 2 of 59

High Courts23 Dec 2010Dismissed

Prime Impex Ltd. Vs Commercial Tax Officer, Park Street Charge Kundan Rice Mills Ltd. Vs Tax Officer, Ezra Street Charge

Calcutta High Court · (2011) 4 CHN 646

Constitution of India, 1950 — Article 226, 227, 245, 246Customs Tariff Act, 1975 — Section 3West Bengal Sales Tax Act, 1994 — Section 14, 15, 17(1), 18, 2(C)

High Courts23 Dec 2010

D. R. Steel and Industries Pvt. Ltd. Vs State of West Bengal

Calcutta High Court · (2011) 3 CHN 128

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 148

High Courts22 Dec 2010

Nurul Huda Layek Vs Tapas Kumar Sen and Another

Calcutta High Court · (2011) 1 CHN 665

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 21

High Courts22 Dec 2010Dismissed

Nurul Huda Layek Vs Yusuf Khan

Calcutta High Court · (2010) 12 CAL CK 0030

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 21

High Courts22 Dec 2010Dismissed

Mohanlall and Bros. Vs Board of Trustees of the Port of Calcutta

Calcutta High Court · (2010) 12 CAL CK 0025

Major Port Trusts Act, 1963 — Section 49Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 10, 7

High Courts22 Dec 2010Allowed

Smt. Shibani Barman and Another Vs The State of West Bengal

Calcutta High Court · (2010) 12 CAL CK 0022

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A

High Courts22 Dec 2010Allowed

Barun Banerjee and Another Vs The State of West Bengal and Another

Calcutta High Court · (2011) 2 Crimes 565 : (2011) 2 DMC 441

Criminal Procedure Code, 1973 (CrPC) — Section 125, 179, 181, 181(4), 93Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 24

High Courts22 Dec 2010

Elias Meyer Free School and Talmud Torah and Another Vs The Official Trustee of West Bengal

Calcutta High Court · (2010) 4 CALLT 604

Companies Act, 1956 — Section 446Official Trustees Act, 1913 — Section 25, 29Transfer of Property Act, 1882 — Section 108

High Courts22 Dec 2010

Sushil Kumar Nath and Another Vs Sri Tapas Mitra and Others

Calcutta High Court · (2010) 12 CAL CK 0005

High Courts21 Dec 2010Dismissed

Dilip Kumar Shaw Vs Sukumar Maity and Others

Calcutta High Court · (2010) 12 CAL CK 0070

Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 8(3)West Bengal Premises Tenancy Act, 1997 — Section 6

High Courts21 Dec 2010

Jaladhar Ghosh Vs Shasadhar Ghosh and Others

Calcutta High Court · (2010) 12 CAL CK 0012

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AEvidence Act, 1872 — Section 65

High Courts21 Dec 2010

Alauddin Halder and Another Vs Seth Daulat Ram Lilani and Others

Calcutta High Court · (2010) 12 CAL CK 0004

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 14, Order 6 Rule 15

High Courts20 Dec 2010Allowed

Ajit Kumar Ghosh Vs State of West Bengal and Others

Calcutta High Court · (2011) 129 FLR 413

High Courts20 Dec 2010

Dheklapara Tea Co. Limited (in Liquidation) and Sri Gopi Nath Das Vs The Official Liquidator, High Court and Another

Calcutta High Court · (2011) 162 CompCas 392

Tea Act, 1953 — Section 16B, 16B(2), 16C, 16C(1), 16D

High Courts20 Dec 2010Allowed

Visva Bharati Vs Sarkar and Sarkar

Calcutta High Court · (2011) 3 CHN 599

High Courts16 Dec 2010Allowed

Sudipta Mondal Vs Arjun Kumar Dey and Others

Calcutta High Court · (2010) 12 CAL CK 0113

Constitution of India, 1950 — Article 12, 142, 226

High Courts16 Dec 2010Dismissed

Bisnupada Dutta and Another Vs The State of West Bengal

Calcutta High Court · (2010) 12 CAL CK 0071

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113(B)Penal Code, 1860 (IPC) — Section 304(B), 306, 498(A)

High Courts16 Dec 2010

Sri Ajit Kumar Das and Others Vs Sri Phani Bhusan Das and Others

Calcutta High Court · (2010) 12 CAL CK 0069

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

High Courts16 Dec 2010Dismissed

Gloster Jute Mills Limited Vs Hooghly Mills Company Limited

Calcutta High Court · (2011) 3 CHN 72

Arbitration and Conciliation Act, 1996 — Section 11Companies (Court) Rules, 1959 — Rule 84Companies Act, 1956 — Section 391, 394, 394(2)

High Courts16 Dec 2010

Balaram Baidya Vs State of West Bengal

Calcutta High Court · (2011) 4 CHN 294

Constitution of India, 1950 — Article 226