COURT ARCHIVE

Calcutta High Court judgments, 2010

1,168 judgments · page 30 of 59

High Courts07 Jul 2010

State of West Bengal Vs Afcons Infrastructure Ltd.

Calcutta High Court · (2012) 2 CALLT 156

Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 28, 28(2), 28(3), 30, 31(3)Contract Act, 1872 — Section 55, 56

High Courts07 Jul 2010Dismissed

Smt. Malina Roy Vs C.E.S.C. Ltd. and Another

Calcutta High Court · AIR 2010 Cal 190

Constitution of India, 1950 — Article 226

High Courts07 Jul 2010Allowed

Biplab Hansda @ Dutta Vs The State of West Bengal

Calcutta High Court · (2010) 07 CAL CK 0048

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401

High Courts07 Jul 2010

Md. Abdul Hannan Kabiraj Vs Union of India (UOI) and Others

Calcutta High Court · (2010) 07 CAL CK 0028

Railway Protection Force Rules, 1987 — Rule 117, 216, 320, 68, 69

High Courts07 Jul 2010

The Indian Iron and Steel Co. Ltd. Vs The Union of India (UOI) and Others

Calcutta High Court · (2010) 3 CALLT 371 : (2010) 127 FLR 94 : (2010) 4 LLJ 721

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 10(2), 119, 119(2), 245(D)Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 12, 13

High Courts07 Jul 2010Dismissed

Munshi Hembram and Others Vs The State of West Bengal

Calcutta High Court · (2010) 07 CAL CK 0012

Evidence Act, 1872 — Section 106, 113A, 113BPenal Code, 1860 (IPC) — Section 201, 302, 304B

High Courts06 Jul 2010Dismissed

Pannalal Mukherjee Vs State of West Bengal and Others

Calcutta High Court · (2010) 07 CAL CK 0100

High Courts06 Jul 2010Dismissed

Krishna Chandra Das Vs Gopal Chandra Dey and Others

Calcutta High Court · (2010) 07 CAL CK 0095

High Courts06 Jul 2010Dismissed

Sri Probodh Chandra Banerjee and Others Vs Smt. Sabita Mukherjee and Others

Calcutta High Court · (2010) 07 CAL CK 0047

Constitution of India, 1950 — Article 227

High Courts06 Jul 2010Dismissed

Dipankar De and Another Vs The State of West Bengal

Calcutta High Court · (2010) 07 CAL CK 0046

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 120(B), 182, 193, 201, 211

High Courts06 Jul 2010Dismissed

Arabinda Nath Das and Another Vs Mohitosh Mondal

Calcutta High Court · (2010) 07 CAL CK 0040

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106

High Courts06 Jul 2010

Biswanath Ghosh Vs Kasem Ali Gazi

Calcutta High Court · (2011) 3 CHN 598

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151

High Courts05 Jul 2010

Sabitri Devi Bhagat Vs Sanjeev Chopra

Calcutta High Court · (2011) 4 CHN 713

Constitution of India, 1950 — Article 215

High Courts02 Jul 2010Dismissed

Sri Arup Kumar Roy and Others Vs Sri Chandra Nath Bhar

Calcutta High Court · (2010) 07 CAL CK 0096

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17(4)

High Courts02 Jul 2010Allowed

Pradip Commercial (P.) Ltd. Vs CIT

Calcutta High Court · (2012) 344 ITR 171

Companies Act, 1956 — Section 209, 209(3)Income Tax Act, 1961 — Section 144, 145

High Courts02 Jul 2010Dismissed

Commissioner of Customs Vs Kishan Kumar Kejriwal

Calcutta High Court · (2011) 263 ELT 357

Customs Act, 1962 — Section 11, 111Wild Life (Protection) Act, 1972 — Section 2(36)

High Courts02 Jul 2010Dismissed

Triranjan Maity Vs Pradip Aich and Others

Calcutta High Court · (2010) 07 CAL CK 0072

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 120(B), 406, 420, 500, 501Telecom Regulatory Authority of India Act, 1997 — Section 14, 14(A)

High Courts02 Jul 2010Dismissed

Asis Kumar Banerjee and Others Vs Sakti Ranjan Basu

Calcutta High Court · (2010) 3 CALLT 263 : (2011) 130 FLR 521

High Courts02 Jul 2010

Mrs. Purabi Sen and Others Vs India Assurance Co. Ltd. and Another

Calcutta High Court · (2011) ACJ 2010 : (2011) 2 TAC 692

Motor Vehicles Act, 1988 — Section 140, 163A, 166

High Courts01 Jul 2010

Mukul @ Mafikul Mondal Vs State of West Bengal and Another

Calcutta High Court · (2011) 1 CHN 413

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 375, 376, 511