High Courts28 Jul 2010
Sri Sambhu Dey Vs Smt. Archana Dey and Others
Calcutta High Court · (2010) 07 CAL CK 0055
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 27 of 59
High Courts28 Jul 2010Allowed
Sisir Kumar Das Vs Abdul Salam Khan and Others
Calcutta High Court · (2010) 07 CAL CK 0038
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 151
High Courts28 Jul 2010
Sambit Bhattacherjee Vs W.B. Joint Entrance Examination Board
Calcutta High Court · (2012) 1 CHN 122
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts26 Jul 2010Allowed
Newage Commercial (P.) Ltd. and Another Vs Registrar of Companies
Calcutta High Court · (2011) 102 CLA 312 : (2011) 163 CompCas 266
Companies Act, 1956 — Section 560, 560(1), 560(2), 560(3), 560(6)
High Courts26 Jul 2010Dismissed
Narayan Chandra Das and Others Vs Sri Sri Shyam Ray Jew Thakur, represented by the Sebaits: Shri Janmenjoy Das and Others
Calcutta High Court · (2010) 07 CAL CK 0064
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts26 Jul 2010Dismissed
Sailen Santra Vs Mr. Iswar Prasad Sah and Another
Calcutta High Court · (2010) 07 CAL CK 0041
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 163A, 173
High Courts26 Jul 2010
Pintu Santra Vs Sambhunath Samanta
Calcutta High Court · (2011) 3 CHN 769
Constitution of India, 1950 — Article 227
High Courts23 Jul 2010Allowed
Prem Chand Roy Vs Binoy Bhattacharjee
Calcutta High Court · (2011) 3 CHN 356
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts23 Jul 2010Dismissed
East Bengal Club and Others Vs Sekhar Ghosh and Others
Calcutta High Court · 114 CWN 873
Arbitration Act, 1940 — Section 35, 36, 38(s), 7, 8Constitution of India, 1950 — Article 227
High Courts23 Jul 2010
Prasanta Kumar Mondal Vs Sukanta Pal
Calcutta High Court · (2011) 2 CHN 225
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 100Specific Relief Act, 1963 — Section 34
High Courts23 Jul 2010Dismissed
The New India Assurance Company Ltd. Vs Smt. Shibani Mondal and Others Smt. Shibani Mondal and Others Vs The New India Assurance Company Ltd.
Calcutta High Court · (2012) ACJ 1641 : (2012) 2 TAC 950
Central Motor Vehicles Rules, 1989 — Rule 252(2)Constitution of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 147, 147(1), 166, 170
High Courts23 Jul 2010Dismissed
Kartick Ch. Das and Another Vs State of West Bengal and Others
Calcutta High Court · (2010) 4 CALLT 267
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(2), 7A, 7Q
High Courts23 Jul 2010
M.S. Ramachandran and Others Vs Sandip Meta
Calcutta High Court · (2011) 1 CHN 112
Air (Prevention and Control of Pollution) Act, 1981 — Section 40Companies Act, 1956 — Section 2, 2(24), 291, 5Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Jul 2010
Dass Estate Pvt. Ltd. Vs Karar and Company
Calcutta High Court · (2010) 07 CAL CK 0051
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 6 Rule 17, 151Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts22 Jul 2010Dismissed
Bengal Engineering and Science University, Shibpur Teachers'' Association and Another Vs Bengal Engineering and Science University, Shibpur and Others
Calcutta High Court · (2011) 6 RCR(Civil) 2285
Bengal Engineering and Science University Act, 2004 — Section 1(2), 53, 53(7), 6(1), 61Constitution of India, 1950 — Article 226
High Courts22 Jul 2010Dismissed
Dr. Subrata Adhikary Vs Visva Bharati and Others
Calcutta High Court · (2010) 07 CAL CK 0017
Visva Bharati Act, 1951 — Section 6(1)
High Courts21 Jul 2010Dismissed
Md. Wakil Vs District Engineer, Calcutta Electric Supply Company and Another
Calcutta High Court · AIR 2010 Cal 189 : (2010) 4 CALLT 63
Electricity Act, 2003 — Section 42(5), 42(6), 42(7), 43Electricity Rules, 2005 — Rule 7(2), 7(3)
High Courts21 Jul 2010Dismissed
Allahabad Bank and Others Vs Sanjit Kumar Mukhopadhyay
Calcutta High Court · (2010) 07 CAL CK 0070
Constitution of India, 1950 — Article 12, 226Limitation Act, 1963 — Article 54
High Courts21 Jul 2010Allowed
In the matter of: Buxa Dooars Tea Company (India) Ltd. (In Liqn.) In the matter of: Brownia Business Ltd. Vs Buxa Dooars Tea Company (India) Ltd. (In Liqn.)
Calcutta High Court · (2010) 07 CAL CK 0063