High Courts11 Aug 2010Allowed
Radheshyam Mondal Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 08 CAL CK 0024
Insurance Act, 1938 — Section 45
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 24 of 59
High Courts11 Aug 2010
A.L. Saif International Vs Union of India (UOI)
Calcutta High Court · (2011) 183 ECR 207 : (2010) 260 ELT 27
Customs Act, 1962 — Section 129(D)
High Courts11 Aug 2010Dismissed
Basanta Das Vs Ratna Mondal
Calcutta High Court · (2013) ALLMR(Cri) 141 : (2011) 5 CHN 393
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 34, 420
High Courts10 Aug 2010Dismissed
Bhuban Mohan Pal Vs State of West Bengal and Others
Calcutta High Court · (2010) 08 CAL CK 0102
Constitution of India, 1950 — Article 226West Bengal Co-operative Societies Rules, 1974 — Rule 48West Bengal Co-operative Societies Rules, 1987 — Rule 48
High Courts10 Aug 2010Dismissed
Commissioner of Customs Vs National Radio Products
Calcutta High Court · (2012) 3 CHN 29 : (2011) 263 ELT 236
Customs Act, 1962 — Section 111, 113, 123, 143Evidence Act, 1872 — Section 106
High Courts10 Aug 2010Dismissed
The New India Assurance Co. Ltd. Vs Somnath Ganguly and Another
Calcutta High Court · (2010) 08 CAL CK 0064
Consumer Protection Act, 1986 — Section 12Limitation Act, 1963 — Section 5
High Courts10 Aug 2010Dismissed
Edcons (Mks) Casting Pvt. Ltd. Vs West Bengal State Electricity Board and Others
Calcutta High Court · (2010) 08 CAL CK 0057
Electricity Regulatory Commission Act, 1998 — Section 2(1), 22, 22(1), 29, 29(2)
High Courts10 Aug 2010Dismissed
Bhagwan Das Vs Rajesh Prasad and Others
Calcutta High Court · (2010) 08 CAL CK 0055
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151Constitution of India, 1950 — Article 227
High Courts10 Aug 2010
Sk. Abdul Sukur Vs Basra Khatun
Calcutta High Court · (2010) 08 CAL CK 0052
West Bengal Premises Tenancy Act, 1997 — Section 7(2)
High Courts10 Aug 2010
Selim Saha Vs State of West Bengal
Calcutta High Court · (2011) 1 CALLT 8 : (2011) 2 CHN 868
Constitution of India, 1950 — Article 14West Bengal Minor Minerals Rules, 2002 — Rule 11, 12, 12(1), 12(2), 12(5)
High Courts10 Aug 2010
Nishit Kumar Samanta and Others Vs State of West Bengal and Another
Calcutta High Court · (2011) 1 CHN 426
Criminal Procedure Code, 1973 (CrPC) — Section 205Negotiable Instruments Act, 1881 (NI) — Section 138, 142(2), 143, 143(3)
High Courts09 Aug 2010Dismissed
Mrs. Sandha Saha Vs Uttam Biswas and Another
Calcutta High Court · (2010) 08 CAL CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 376, 415, 417
High Courts09 Aug 2010Allowed
Jayanta Kumar Das and Another Vs Chand Kumar Das and Others
Calcutta High Court · (2010) 08 CAL CK 0063
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts09 Aug 2010
Pradip Kumar Sarkar Vs Smt. Maitrayee Sinha (Sarkar)
Calcutta High Court · (2010) 08 CAL CK 0059
Hindu Marriage Act, 1955 — Section 13, 26
High Courts09 Aug 2010Dismissed
Ujjal Ray alias Ujjal Roy Vs Lal Mohan Ghosh and Others
Calcutta High Court · (2011) 128 FLR 56
High Courts09 Aug 2010Dismissed
Anwarul Haque Vs The State of West Bengal and Another
Calcutta High Court · (2010) 08 CAL CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 203, 401, 482Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts06 Aug 2010Allowed
The State of West Bengal Vs Gopal Shil
Calcutta High Court · (2010) 08 CAL CK 0109
Criminal Procedure Code, 1973 (CrPC) — Section 408, 409, 409(2), 428, 482Penal Code, 1860 (IPC) — Section 376, 448
High Courts06 Aug 2010
Saha Distributors Vs B.M. Pal Chowdhury and Co. Pvt. Ltd. and Others
Calcutta High Court · (2011) 2 CHN 107
Constitution of India, 1950 — Article 227
High Courts06 Aug 2010
Bina Debnath @ Bina Devi Vs Dilip Debnath and Others
Calcutta High Court · (2011) 2 CALLT 379
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Partition Act, 1893 — Section 2, 3
High Courts06 Aug 2010Allowed
Goutam Kumar Neogi Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 3 CALLT 534