COURT ARCHIVE

Calcutta High Court judgments, 2010

1,168 judgments · page 22 of 59

High Courts20 Aug 2010Dismissed

State of West Bengal 31 Ors. Vs Sankar Ghosh and Another

Calcutta High Court · (2010) 4 CALLT 236

Arms Act, 1959 — Section 25(1)(a), 27, 35Penal Code, 1860 (IPC) — Section 395, 412Prevention of Corruption Act, 1988 — Section 5(2)

High Courts20 Aug 2010Dismissed

Dr. Subrata Majuamder Vs United Commercial Bank and Others

Calcutta High Court · AIR 2011 Cal 20

High Courts20 Aug 2010Allowed

R.R. Proteins and Agro Limited Vs Hari Shankar Singhania and Another

Calcutta High Court · (2010) 44 PTC 448

Trade Marks Act, 1999 — Section 17, 17(2), 2, 21, 29Trade Marks Rules, 2002 — Rule 68

High Courts20 Aug 2010Allowed

Bidyan Pramanik and Others Vs State

Calcutta High Court · (2010) 4 CALLT 156 : (2011) 1 DMC 469

Criminal Procedure Code, 1973 (CrPC) — Section 216, 222(2), 311, 313, 464Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 306, 34, 498A

High Courts20 Aug 2010Dismissed

Shyamapada Bauri Vs State of West Bengal

Calcutta High Court · (2010) CriLJ 4578 : (2011) 11 RCR(Criminal) 2172

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Penal Code, 1860 (IPC) — Section 302, 326

High Courts20 Aug 2010

Bablu Roy Vs State of West Bengal

Calcutta High Court · (2011) 1 CHN 420

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 64, 7A, 7A(1)Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 19, 19(3)Penal Code, 1860 (IPC) — Section 201, 302, 380, 457

High Courts19 Aug 2010Allowed

Swati Mukhopadhyay and Others Vs Kuntal Bose and Others

Calcutta High Court · (2011) 2 CALLT 562 : (2011) 5 CHN 71

Constitution of India, 1950 — Article 14, 16, 162, 309

High Courts19 Aug 2010Dismissed

Rabindra Nath Ghosh Vs Assistant Registrar of Co-Operative Societies, Nadia

Calcutta High Court · (2011) 4 CHN 180

High Courts19 Aug 2010Dismissed

Motin Saikh Vs State of West Bengal and Others

Calcutta High Court · (2010) 3 CALLT 458

High Courts18 Aug 2010

Sandhya Das (Khan) and Others Vs Manik Banik and Others

Calcutta High Court · (2011) 1 CALLT 129 : (2011) 1 CHN 741

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227

High Courts18 Aug 2010Dismissed

Priya Ranjan Chowdhury Vs Sipra Basak and Another

Calcutta High Court · (2010) 08 CAL CK 0096

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151

High Courts18 Aug 2010

Hirak Ranjan Dutta and Others Vs The State of West Bengal and Others

Calcutta High Court · (2010) 4 CALLT 453

General Clauses Act, 1897 — Section 27

High Courts18 Aug 2010Allowed

West Bengal Surface Transport Corporation Ltd. Vs Howrah East West Mini Bus Association

Calcutta High Court · AIR 2011 Cal 50 : (2011) 2 ARBLR 371 : (2010) 3 CALLT 629

Arbitration and Conciliation Act, 1996 — Section 11, 2, 36, 9

High Courts18 Aug 2010Allowed

Jai Rajendra Impex Private Ltd. Vs Shambhu Nath and Brothers and Others

Calcutta High Court · (2010) 4 CALLT 35 : (2010) 4 CALLT 18

High Courts18 Aug 2010Dismissed

Gita Sen Vs Ashis Sen and Others

Calcutta High Court · (2010) 08 CAL CK 0069

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, Order 6 Rule 17

High Courts18 Aug 2010

Uttam Kumar Saha and Others Vs Maya Rani Saha

Calcutta High Court · (2010) 08 CAL CK 0058

Constitution of India, 1950 — Article 227

High Courts17 Aug 2010Allowed

The Royal Government of Bhutan Vs Trot Shoe Co. Pvt. Ltd.

Calcutta High Court · (2010) 08 CAL CK 0127

High Courts17 Aug 2010Dismissed

Acarya Dhruvananda Avadhuta Vs Acarya Mantreshvarananda Avadhuta and Others

Calcutta High Court · (2010) 08 CAL CK 0126

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 5 Rule 9(1), Order 7 Rule 11, Order 7 Rule 6, Order 7 Rule 8

High Courts17 Aug 2010Dismissed

Mira Pal and Another Vs Swapan Kr. Roy and Others

Calcutta High Court · (2010) 08 CAL CK 0125

High Courts17 Aug 2010

Basudeb Naskar Vs State of West Bengal

Calcutta High Court · (2011) 2 CHN 318

Land Acquisition Act, 1894 — Section 11A, 16, 4, 5, 5AWest Bengal Land (Requisition and Acquisition) Act, 1948 — Section 1, 3, 3(1), 4, 4(1)