High Courts14 Jul 2010
Canara Bank Vs The Bank of Rajasthan Limited and Another
Calcutta High Court · (2010) 07 CAL CK 0057
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 29 of 59
High Courts14 Jul 2010Dismissed
Nandeswar Nag Vs The Government of West Bengal and Others
Calcutta High Court · (2010) 07 CAL CK 0035
Constitution of India, 1950 — Article 226
High Courts14 Jul 2010
Saswati Chattopadhyay (nee Saswati Mukherjee) Vs Avik Chattopadhyay
Calcutta High Court · (2010) 07 CAL CK 0034
Evidence Act, 1872 — Section 106Hindu Marriage Act, 1955 — Section 10, 12, 12(1), 12(2), 13Special Marriage Act, 1954 — Section 25(1), 25(3)
High Courts14 Jul 2010
Kohinoor Steel Private Ltd. Vs Pravesh Chandra Kapoor
Calcutta High Court · AIR 2011 Cal 29 : (2010) 1 BC 582 : (2010) 3 CALLT 268
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 6, Order 39 Rule 1, Order 39 Rule 2
High Courts14 Jul 2010
Sri Amalendu Roy Vs Sri Nirmalendu Roy and Another
Calcutta High Court · (2010) 07 CAL CK 0023
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts09 Jul 2010Dismissed
Sisir Kumar Dutt Vs Pratima Dutt and Others
Calcutta High Court · (2010) 07 CAL CK 0101
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 8, Order 8 Rule 9, 151
High Courts09 Jul 2010Allowed
Lawrence and Mayo (India) Pvt. Ltd. Vs Life Insurance Corporation of India and Others
Calcutta High Court · (2010) 3 CALLT 393
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1Constitution of India, 1950 — Article 12, 14, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 4, 5, 7
High Courts09 Jul 2010
Motilal Rakshit Vs Tarasundari Rakshit (Since Deceased) and Another
Calcutta High Court · (2010) 07 CAL CK 0094
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts09 Jul 2010
Amit Saha and Another Vs State of West Bengal and Another
Calcutta High Court · (2011) 1 CHN 423
Criminal Procedure Code, 1973 (CrPC) — Section 164Immoral Traffic (Prevention) Act, 1956 — Section 4, 5Penal Code, 1860 (IPC) — Section 120B, 363, 366A, 372, 506
High Courts09 Jul 2010
Simplex Infrastructures Ltd. Vs Commissioner of Service Tax
Calcutta High Court · (2010) 3 CALLT 238 : (2011) 21 STR 11 : (2011) 31 STT 436 : (2011) 43 VST 127
Constitution of India, 1950 — Article 14, 226Finance Act, 1994 — Section 93(1)
High Courts09 Jul 2010Dismissed
East India Trading Company Vs Radha Kanta Dhar and Others
Calcutta High Court · (2010) 159 CompCas 245 : (2011) 2 RCR(Rent) 12
Companies Act, 1956 — Section 446(2), 535West Bengal Premises Tenancy Act, 1956 — Section 13
High Courts09 Jul 2010Dismissed
The Secretary of the Managing Committee, Kalinagar Girls'' High School Vs Archana Ghosh (Saha) and Others
Calcutta High Court · (2010) 3 CALLT 192
Constitution of India, 1950 — Article 141
High Courts09 Jul 2010
CESC Limited and Others Vs Smt. Sumitra Singh and Others
Calcutta High Court · (2010) 07 CAL CK 0052
Constitution of India, 1950 — Article 226
High Courts09 Jul 2010
Subhas Khan and Another Vs Provash Khan and Another
Calcutta High Court · (2010) 07 CAL CK 0037
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, Order 39 Rule 7, 151Constitution of India, 1950 — Article 227
High Courts09 Jul 2010Dismissed
Smt. Suchanda Chowdhury Vs UCO Bank and Others
Calcutta High Court · AIR 2011 Cal 3
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17
High Courts09 Jul 2010Dismissed
M/s. Simplex Infrastructures Limited and Another Vs Commissioner, Service Tax Commissionerate, Kolkata and Others
Calcutta High Court · (2010) 3 CALLT 238 : (2011) 21 STR 11 : (2011) 31 STT 436 : (2011) 43 VST 127
Constitution of India, 1950 — Article 14, 226Finance Act, 1994 — Section 93(1)
High Courts09 Jul 2010
Sudip Bandopadhyay Vs State of West Bengal and Another
Calcutta High Court · (2010) 3 CALLT 286
Calcutta Municipal Corporation Act, 1980 — Section 202, 202(4), 202(5), 620Criminal Procedure Code, 1973 (CrPC) — Section 205Representation of the People Act, 1951 — Section 2
High Courts09 Jul 2010Allowed
Kaushik Roy Chawdhury Vs State and Another
Calcutta High Court · (2011) 1 Crimes 286
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190Penal Code, 1860 (IPC) — Section 334, 386, 504, 506
High Courts08 Jul 2010Allowed
Md. Muklesur Rahaman and Another Vs State
Calcutta High Court · (2010) 4 CALLT 212 : (2010) CriLJ 4488 : (2011) 6 RCR(Criminal) 1484
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 1, 114, 2, 299, 300