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Calcutta High Court judgments, 2010

1,168 judgments · page 31 of 59

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High Courts01 Jul 2010

In Re: Callidora Merchantiles P. Ltd. and Another

Calcutta High Court · (2011) 162 CompCas 261

Companies (Court) Rules, 1959 — Rule 6Companies Act, 1956 — Section 391, 393
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High Courts01 Jul 2010

Sankar Pal Vs Md. Hiyatullah Khan and Another

Calcutta High Court · (2010) 07 CAL CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 144(2), 144(5), 251, 401, 482Penal Code, 1860 (IPC) — Section 323, 34, 341, 448, 504
Read judgment
High Courts01 Jul 2010

Krishna Kumar Bangur Vs Purushottam Das Bangur and Others

Calcutta High Court · (2011) 1 ARBLR 370

Arbitration and Conciliation Act, 1996 — Section 9Companies Act, 1956 — Section 397, 398
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High Courts01 Jul 2010Allowed

Raghunath Exports (P) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2011) 240 CTR 79 : (2011) 330 ITR 57 : (2011) 200 TAXMAN 85

Income Tax Act, 1961 — Section 80(2)(HHC)
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High Courts01 Jul 2010Allowed

Dilip Kumar Saha and Others Vs Nandalal Rathi and Another

Calcutta High Court · (2010) 07 CAL CK 0002

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 192(1), 482Penal Code, 1860 (IPC) — Section 34, 499, 500
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High Courts30 Jun 2010Allowed

Jayanta Halder Vs State of West Bengal and Others

Calcutta High Court · (2010) 06 CAL CK 0100

Arbitration and Conciliation Act, 1996 — Section 17, 8Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(3), 397, 406, 419, 420
Read judgment
High Courts30 Jun 2010

Ashish Bhowmik and Another Vs Tapasi Bhowmik and Another

Calcutta High Court · (2010) 06 CAL CK 0089

Constitution of India, 1950 — Article 227Protection of Women From Domestic Violence Act, 2005 — Section 18, 19, 20, 22
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High Courts30 Jun 2010Dismissed

ICICI Prudential Life Insurance Co. Ltd. and Another Vs State of W.B. and Others

Calcutta High Court · (2010) 3 CALLT 377 : (2011) CriLJ 1336

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155(2), 156, 156(1), 156(3)Penal Code, 1860 (IPC) — Section 120B, 417, 418, 419, 420
Read judgment
High Courts30 Jun 2010Dismissed

State of West Bengal Vs Buddhu Mondal

Calcutta High Court · (2011) 5 CHN 780

Criminal Procedure Code, 1973 (CrPC) — Section 304, 313, 378, 386Penal Code, 1860 (IPC) — Section 304
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High Courts30 Jun 2010Dismissed

Subhasish Ganguly Vs State of West Bengal and Others

Calcutta High Court · (2010) 06 CAL CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 125, 156(3), 482Penal Code, 1860 (IPC) — Section 34, 341, 406, 414, 427
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High Courts30 Jun 2010Allowed

Amrit Feeds Ltd. Vs Assistant Commissioner of Income Tax

Calcutta High Court · (2011) 239 CTR 82 : (2012) 344 ITR 187 : (2011) 196 TAXMAN 244

Income Tax Act, 1961 — Section 80
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High Courts30 Jun 2010Dismissed

Sailen Seth Vs Dy. Labour Commissioner and Others

Calcutta High Court · (2010) 126 FLR 923

Constitution of India, 1950 — Article 43, 43APayment of Gratuity Act, 1972 — Section 1, 1(3), 2, 2(f), 2(s)West Bengal Shops and Establishments Act, 1963 — Section 2(4)
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High Courts30 Jun 2010

Sidharth Gupta Vs The State of West Bengal and Others

Calcutta High Court · (2010) 4 CALLT 301 : (2011) 7 RCR(Criminal) 834

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 227, 228, 239Penal Code, 1860 (IPC) — Section 207, 384Presidency Small Cause Courts Act, 1882 — Section 41
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High Courts30 Jun 2010Allowed

Jaymala Das Vs Union of India

Calcutta High Court · (2012) ACJ 838

Railways Act, 1989 — Section 123(2), 124A
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High Courts29 Jun 2010Dismissed

Balak Nath Mondal and Another Vs State of West Bengal

Calcutta High Court · (2010) CriLJ 4799 : (2011) 7 RCR(Criminal) 1689

Criminal Procedure Code, 1973 (CrPC) — Section 161, 228, 397, 401, 482Penal Code, 1860 (IPC) — Section 307, 34
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High Courts29 Jun 2010Dismissed

Kanti Das @ Kanti Ranjan Das and Another Vs The State of West Bengal and Another

Calcutta High Court · (2010) 06 CAL CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 133, 397, 399(3), 482
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High Courts29 Jun 2010

Nissan Developer and Properties Pvt. Ltd. and Others Vs State of West Bengal and Another

Calcutta High Court · (2010) 06 CAL CK 0093

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397, 401, 482Penal Code, 1860 (IPC) — Section 406, 420, 420B, 467, 468
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High Courts29 Jun 2010

Tapan Kumar Panja Vs The State of West Bengal

Calcutta High Court · (2010) 06 CAL CK 0086

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 107, 11, 113A, 32(1), 4Penal Code, 1860 (IPC) — Section 107, 306, 498A
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High Courts29 Jun 2010

Gour Seal Vs The State of West Bengal

Calcutta High Court · (2010) 06 CAL CK 0085

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
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High Courts29 Jun 2010Allowed

Manas @ Dhurjoti Saha and Others Vs The State of West Bengal and Others

Calcutta High Court · (2010) 06 CAL CK 0080

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 313(1), 319Penal Code, 1860 (IPC) — Section 302, 304, 34
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