COURT ARCHIVE

Calcutta High Court judgments, 2010

1,168 judgments · page 21 of 59

High Courts25 Aug 2010Dismissed

Sri Amaresh Chandra Pandey Vs The State of West Bengal and Others

Calcutta High Court · (2010) 08 CAL CK 0088

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 17AConstitution of India, 1950 — Article 227

Read judgment

High Courts25 Aug 2010Dismissed

Sri Rameswar Tewari Vs Champa Devi

Calcutta High Court · (2011) 2 CALLT 597

Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(6), 17(4)

Read judgment

High Courts25 Aug 2010

Union of India (UOI) Vs A.D. Chakraborty and Co.

Calcutta High Court · (2010) 3 CALLT 542

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12(3), 16(2), 2Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Interest Act, 1978 — Section 3

Read judgment

High Courts25 Aug 2010

Sambhu Dhara Vs City Corp. Finance (India) Ltd.

Calcutta High Court · (2011) 1 CHN 222

Arbitration and Conciliation Act, 1996 — Section 9

Read judgment

High Courts25 Aug 2010Dismissed

Harun Ali Mallick Vs State of West Bengal and Others

Calcutta High Court · AIR 2011 Cal 45

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 20, 20(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 14, 37

Read judgment

High Courts25 Aug 2010Allowed

Narendra Kumar Sharma alias Narendra Sharma Vs The State of West Bengal and Another

Calcutta High Court · (2010) 08 CAL CK 0016

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178Penal Code, 1860 (IPC) — Section 498A

Read judgment

High Courts24 Aug 2010Allowed

The Secretary, West Bengal State Electricity Board and Another Vs Sunil Dutta and Others

Calcutta High Court · (2010) 4 CALLT 450

Constitution of India, 1950 — Article 226

Read judgment

High Courts24 Aug 2010Allowed

Shrimati Lalita Mondal Vs Pathiti Sardar and Another

Calcutta High Court · (2011) 1 CHN 190

Succession Act, 1925 — Section 372

Read judgment

High Courts23 Aug 2010Dismissed

Shabbir Hussain and Another Vs Daudar Rahaman and Others

Calcutta High Court · (2010) 08 CAL CK 0113

Constitution of India, 1950 — Article 227

Read judgment

High Courts23 Aug 2010Dismissed

Ashok Kumar Singh Vs Dilip Kumar Shaw

Calcutta High Court · (2010) 08 CAL CK 0095

Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A), 17(B)

Read judgment

High Courts23 Aug 2010Dismissed

Thiknikata, J.L. No. 74, Kawakhali, J.L. No. 75 and Another Vs State of West Bengal and Others

Calcutta High Court · (2010) 4 CALLT 509

Land Acquisition Act, 1894 — Section 4, 4(1), 54, 5A, 6West Bengal Town and Country (Planning and Development) Act, 1979 — Section 137, 16, 36(2), 38, 38(2)

Read judgment

High Courts23 Aug 2010

Md. Sekendar Ali Mondal Vs The State of West Bengal

Calcutta High Court · (2010) 08 CAL CK 0056

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 34

Read judgment

High Courts23 Aug 2010

Marico Limited Vs J.K. Enterprises and Others

Calcutta High Court · (2010) 44 PTC 443

Trade Marks Act, 1999 — Section 2

Read judgment

High Courts23 Aug 2010Allowed

Parulbala Das Vs Champa Rani Dasi and Another

Calcutta High Court · (2010) 08 CAL CK 0037

Read judgment

High Courts23 Aug 2010Allowed

Govind Raj Vs Venkatachalam and Others

Calcutta High Court · (2011) 1 CHN 255

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3), 150, 482

Read judgment

High Courts23 Aug 2010Dismissed

Panchanan Roy Vs Bimal Krishna Dutta and Others

Calcutta High Court · (2010) 08 CAL CK 0004

West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(4)

Read judgment

High Courts20 Aug 2010Dismissed

Shew Prasad Jaiswal (dead) and Others Vs Mihir Kr. Sarkar (dead) and Others

Calcutta High Court · (2010) 4 CALLT 231

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 9 Rule 9

Read judgment

High Courts20 Aug 2010Dismissed

Ashok Vijaya Vs Jasbir Singh Sabarwal and Others

Calcutta High Court · (2010) 4 CALLT 201 : (2011) 4 CHN 308

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Constitution of India, 1950 — Article 227

Read judgment

High Courts20 Aug 2010Dismissed

Dhiren Chandra Barik (In Jail) Vs State

Calcutta High Court · (2011) 1 CALLT 71 : (2011) CriLJ 590 : (2011) 8 RCR(Criminal) 482

Criminal Procedure Code, 1973 (CrPC) — Section 174, 209, 313Evidence Act, 1872 — Section 134, 145, 74Penal Code, 1860 (IPC) — Section 302, 307, 324, 325, 326

Read judgment

High Courts20 Aug 2010Dismissed

Nityananda Das Vs Usha Rani Das and Others

Calcutta High Court · (2010) 08 CAL CK 0066

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226

Read judgment