High Courts02 Aug 2010
Abul Hossen Mallick Vs West Bengal State Electricity Distribution Co. Ltd. and Others
Calcutta High Court · (2010) 08 CAL CK 0046
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 126, 127
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 26 of 59
High Courts02 Aug 2010Dismissed
Pradip Biswas Vs Union of India (UOI) and Others
Calcutta High Court · (2011) 1 SLR 380
Constitution of India, 1950 — Article 14, 16, 226, 46
High Courts02 Aug 2010
Alok Kumar Nundun and Another Vs Samir Kumar Nundun and Others
Calcutta High Court · (2010) 08 CAL CK 0032
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Constitution of India, 1950 — Article 227Trusts Act, 1882 — Section 1, 34, 73, 74
High Courts30 Jul 2010Allowed
M/s. Kamlapur Sugar and Industries Limited Vs Dena Bank
Calcutta High Court · (2010) 07 CAL CK 0090
Companies Act, 1956 — Section 433, 433(e), 434, 434(1)(a), 434(1)(b)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34, 34(2)
High Courts30 Jul 2010
In Re: Consolidated Fibres and Chemicals Ltd. (In Liqn.)
Calcutta High Court · (2011) 1 CHN 58
Companies Act, 1956 — Section 34, 34(2)
High Courts30 Jul 2010Allowed
Madhu Sudan Ghosh and Another Vs The Bank of Baroda and Others
Calcutta High Court · (2010) 07 CAL CK 0071
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3A), 13(4), 17
High Courts30 Jul 2010Dismissed
Rad Trade Private Limited and Another Vs The CESC Limited and Others
Calcutta High Court · (2010) 07 CAL CK 0069
Electricity Act, 2003 — Section 2(15), 43West Bengal Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2007 — Regulation 3.4.2
High Courts30 Jul 2010Dismissed
Dey Enterprise and Another Vs The Union of India (UOI) and Others
Calcutta High Court · (2010) 07 CAL CK 0060
High Courts30 Jul 2010
Hotel Sonar Bangla Vs The State Bank of India and Others
Calcutta High Court · (2010) 07 CAL CK 0059
Constitution of India, 1950 — Article 226, 252(2), 254(2)Contract Act, 1872 — Section 176Limitation Act, 1963 — Article 97
High Courts30 Jul 2010Dismissed
Smt. Nalini Maji Vs Sri Mritunjoy Adhikary
Calcutta High Court · (2010) 07 CAL CK 0043
Civil Procedure Code, 1908 (CPC) — Section 100, 144Contract Act, 1872 — Section 226Specific Relief Act, 1963 — Section 17
High Courts30 Jul 2010Dismissed
Rahim Mondal and Others Vs The State of West Bengal and Others
Calcutta High Court · (2010) 07 CAL CK 0042
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1Constitution of India, 1950 — Article 226
High Courts30 Jul 2010Allowed
Dena Bank Vs Kamlapur Sugar and Industries Ltd.
Calcutta High Court · (2011) 3 BC 640 : (2011) 2 CALLT 285 : (2010) 160 CompCas 228
Companies Act, 1956 — Section 433, 434, 434(1), 439Limitation Act, 1963 — Article 113, 137Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34, 34(2)
High Courts30 Jul 2010Allowed
Hriday Kumar Paul Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 57
West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 6, 8, 9
High Courts30 Jul 2010
Dilip Kumar Dey Vs Viswamitra Ramkumar and Others
Calcutta High Court · (2010) 07 CAL CK 0005
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 9 Rule 13, 10, 144Constitution of India, 1950 — Article 227
High Courts29 Jul 2010Allowed
Crystal Networks P. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2013) 353 ITR 171
Income Tax Act, 1961 — Section 131, 68
High Courts29 Jul 2010
Olivia Mukherjee Vs Vidyasagar University and Others
Calcutta High Court · (2011) 1 CHN 228
High Courts28 Jul 2010
Sri Abanindra Mohanty Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 4 CALLT 205 : 114 CWN 885 : (2010) 127 FLR 628
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(1), 10(2), 10(5), 10(6)
High Courts28 Jul 2010Dismissed
Kartick Ch. Das and Another Vs State of West Bengal and Others
Calcutta High Court · (2010) 4 CALLT 267 : (2011) 128 FLR 814
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 7A, 7B, 7Q
High Courts28 Jul 2010Dismissed
Subrata Ghosh Vs Malaya Ghosh and Others
Calcutta High Court · (2010) 07 CAL CK 0093
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4Limitation Act, 1963 — Section 5
High Courts28 Jul 2010
Anil Kumar Biswas and Others, Nakari Ghosh Vs State of West Bengal and Another , Anil Biswas and Others
Calcutta High Court · (2010) 4 CALLT 112
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361, 401, 482Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 334