COURT ARCHIVE

Calcutta High Court judgments, 2010

1,168 judgments · page 28 of 59

High Courts21 Jul 2010Allowed

Brand Value Communications Ltd. Vs Eskay Video Private Ltd.

Calcutta High Court · AIR 2010 Cal 166 : (2012) 1 CHN 86

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 36, 94

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High Courts21 Jul 2010Allowed

Star Battery Ltd. Vs Asstt. Commr. C. Ex.

Calcutta High Court · (2011) 264 ELT 363

Central Excises and Salt Act, 1944 — Section 35B, 35GLimitation Act, 1963 — Section 5

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High Courts21 Jul 2010

Buxa Dooars Tea Company (India) Ltd. and Another Vs Buxa Dooars Tea Company (India) Ltd. (in Liqn.)

Calcutta High Court · (2011) 1 BC 556 : (2010) 3 CALLT 625

Companies Act, 1956 — Section 391

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High Courts21 Jul 2010Dismissed

Bhaktu Gorain and Others Vs The State

Calcutta High Court · (2011) 1 CHN 629 : (2010) CriLJ 4524 : (2011) 7 RCR(Criminal) 1705

Criminal Procedure (Amendment) Act, 2008 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 11, 114

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High Courts19 Jul 2010

UIC Industries Ltd. Vs Annavaram Concrete Pvt. Ltd.

Calcutta High Court · (2010) 07 CAL CK 0099

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

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High Courts19 Jul 2010Allowed

Union of India (UOI) and Others Vs Dr. R. Thulasidasan

Calcutta High Court · (2011) 2 CALLT 585 : (2011) 5 CHN 88

Constitution of India, 1950 — Article 226

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High Courts19 Jul 2010Allowed

Shyamal Chandra Sarkar Vs The State of West Bengal and Others

Calcutta High Court · (2010) 4 CALLT 338

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High Courts19 Jul 2010

Partha Banerjee Vs State Bank of India and Others

Calcutta High Court · (2010) 07 CAL CK 0066

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High Courts19 Jul 2010Allowed

Barun Kumar Malla Vs Union of India (UOI) and Others

Calcutta High Court · (2010) 4 CALLT 71 : (2010) 127 FLR 634

Penal Code, 1860 (IPC) — Section 342, 354, 376, 504, 511

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High Courts16 Jul 2010Dismissed

Development Enterprise and Another Vs W.B.S.E.B and Others

Calcutta High Court · (2010) 07 CAL CK 0058

Arbitration Act, 1940 — Section 12, 19Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 161, 185(2c), 53, 67(2J), 67(3)

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High Courts16 Jul 2010

Abdul Karim Vs Sri Jagat Bandhu Kumar and Others

Calcutta High Court · (2010) 07 CAL CK 0032

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5West Bengal Premises Tenancy Act, 1956 — Section 13(6)

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High Courts16 Jul 2010Dismissed

Adcon and Others Vs W.B.S.E.B and Others

Calcutta High Court · (2010) 07 CAL CK 0018

Arbitration Act, 1940 — Section 19Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 161, 185(2C), 67(3), 67(4)

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High Courts16 Jul 2010

Shyam Das Banik Vs West Bengal State Electricity Distribution Co. Ltd. and Others

Calcutta High Court · AIR 2011 Cal 28

Electricity Act, 2003 — Section 43

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High Courts16 Jul 2010Allowed

Maharaj Kumar Somendra Chandra Nandy Vs State of West Bengal and Others

Calcutta High Court · (2010) 07 CAL CK 0003

West Bengal Estates Acquisition Act, 1953 — Section 6(1)(i)West Bengal Land Reforms Act, 1955 — Section 14(M), 14(T), 14M, 14M(5), 14M(6)

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High Courts15 Jul 2010Dismissed

Bijoynagar Tea Company Ltd. Vs Tezpore Tea Company Ltd.

Calcutta High Court · (2010) 07 CAL CK 0065

Companies Act, 1956 — Section 433, 434Limitation Act, 1963 — Section 14

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High Courts15 Jul 2010

Buka @ Ramnath Karmakar Vs The State of West Bengal

Calcutta High Court · (2011) 1 CHN 121

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts15 Jul 2010

Tezpore Tea Co. Ltd. Vs Bijoynagar Tea Co. Ltd.

Calcutta High Court · (2010) 158 CompCas 578 : (2011) 110 SCL 667

Companies Act, 1956 — Section 433, 434Limitation Act, 1963 — Section 14

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High Courts15 Jul 2010Dismissed

Bishnupada Sarkar and Another Vs The State of West Bengal

Calcutta High Court · (2011) 1 CHN 586

Penal Code, 1860 (IPC) — Section 302, 304, 34

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High Courts14 Jul 2010Allowed

Smt. Ivy Sarkar (Majumdar) Vs Sri Sandip Majumdar

Calcutta High Court · (2010) 3 CALLT 448 : 114 CWN 818 : (2010) 2 DMC 171

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 19

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High Courts14 Jul 2010Dismissed

Feroza Khatoon Vs Harun Sk. and Another

Calcutta High Court · (2010) 4 CALLT 225

Criminal Procedure Code, 1973 (CrPC) — Section 125, 164, 311, 482Penal Code, 1860 (IPC) — Section 376, 493

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