High Courts16 Dec 2010Allowed
Mahadev Mahato and Others Vs State and Others
Calcutta High Court · (2010) 12 CAL CK 0054
West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 9
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 3 of 59
High Courts16 Dec 2010Allowed
Dibakar Singh and Another Vs The State of West Bengal
Calcutta High Court · (2010) 4 CALLT 516
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 304, 323, 326
High Courts15 Dec 2010Dismissed
Sri Ayodhya Das Vs Smt. Manju Rani Saha
Calcutta High Court · (2010) 12 CAL CK 0112
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, 151West Bengal Premises Tenancy Act, 1956 — Section 17(4)
High Courts15 Dec 2010
Jha Shipping Agency Vs Union of India (UOI)
Calcutta High Court · (2011) 264 ELT 321
Customs House Agents Licensing Regulations, 1984 — Regulation 23(4)
High Courts15 Dec 2010
Panchanan Dalui Vs The State of West Bengal
Calcutta High Court · (2010) 12 CAL CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 164, 232Penal Code, 1860 (IPC) — Section 148, 149, 302, 323
High Courts15 Dec 2010Dismissed
Chandra Shekhar Pandey Vs Nandita Ghosh
Calcutta High Court · (2011) 3 CHN 17
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27West Bengal Premises Tenancy Act, 1956 — Section 17, 17(3), 17(4)
High Courts15 Dec 2010Allowed
Narendra Kumar Tripathi Vs Union of India (UOI) and Others
Calcutta High Court · (2011) 1 CALLT 222 : (2011) 4 CHN 8 : (2011) 129 FLR 519
Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 5(5)
High Courts15 Dec 2010Dismissed
C.C.E. Vs Hindustan Engineering and Industries Ltd.
Calcutta High Court · (2011) 264 ELT 161
High Courts14 Dec 2010Dismissed
Prafulla Sardar Vs Mamata Saha
Calcutta High Court · (2010) 12 CAL CK 0114
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)
High Courts14 Dec 2010Dismissed
Gosto Mandol Vs State of West Bengal
Calcutta High Court · (2012) 1 CHN 146
West Bengal Panchayat Act, 1973 — Section 99, 99(3)
High Courts14 Dec 2010Dismissed
Indo American Electricals Ltd. Vs Gopa Sinha and Others
Calcutta High Court · (2010) 12 CAL CK 0049
Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1997 — Section 7(1), 7(2), 7(3)
High Courts14 Dec 2010Dismissed
East Bengal Club Vs Paltu Mukherjee and Others
Calcutta High Court · (2011) 1 CHN 184
High Courts14 Dec 2010Allowed
Uttam Mondal Vs Kotak Mahindra Bank Ltd.
Calcutta High Court · (2010) 12 CAL CK 0034
Arbitration and Conciliation Act, 1996 — Section 5, 8
High Courts14 Dec 2010Allowed
Secretary, Kurmail Sonaulla High School and Another Vs Smt. Latika Barman and Others
Calcutta High Court · (2010) 12 CAL CK 0020
High Courts14 Dec 2010Allowed
Ashim Kumar Sarkar Vs Union of India and Others
Calcutta High Court · (2011) 1 CHN 730
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
High Courts13 Dec 2010
Dilip Kumar Panja and Others Vs Goutam Kumar Panja and Others
Calcutta High Court · (2010) 12 CAL CK 0094
High Courts13 Dec 2010Allowed
Sri Bijali Kumar Manna Vs Sri Tarun Manna and Others
Calcutta High Court · (2010) 12 CAL CK 0093
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts13 Dec 2010Dismissed
Sandhya Ghose and Others Vs Raghunath Dutta and Others
Calcutta High Court · (2011) 1 CHN 385
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9Limitation Act, 1963 — Section 5
High Courts13 Dec 2010
Careway Transport of India. Vs Employees'' State Insurance Corporation
Calcutta High Court · (2011) 1 CHN 392
Employees State Insurance Act, 1948 — Section 75(1)
High Courts10 Dec 2010
Debasree Das Vs The State of West Bengal and Others
Calcutta High Court · AIR 2011 Cal 57 : (2011) 3 BC 330 : (2010) 4 CALLT 552 : (2011) 1 CHN 10
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(4), 17