High Courts29 Jun 2010
Md. Siraj Vs The State of West Bengal and Another
Calcutta High Court · (2010) 06 CAL CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 320, 420
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 32 of 59
High Courts29 Jun 2010Dismissed
Sourendra Nath Mukherjee Vs Suparna Chakraborty
Calcutta High Court · (2010) 2 DMC 687
Constitution of India, 1950 — Article 227Special Marriage Act, 1954 — Section 24, 36
High Courts29 Jun 2010
Bhilai Wires Limited Vs Bharat Sanchar Nigam Ltd.
Calcutta High Court · AIR 2010 Cal 172 : (2011) 1 ARBLR 74
Arbitration Act, 1940 — Section 20, 30, 33, 37(3)Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 21, 31, 34Civil Procedure Code, 1908 (CPC) — Section 34
High Courts29 Jun 2010Allowed
Sha-San Infrastructures Pvt. Ltd. Vs Thakur Corner Byabsayee Kalyan Samity and Others
Calcutta High Court · (2010) 3 CALLT 79
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 6
High Courts29 Jun 2010
Dr. Tapas Roy Chowdhury Vs The State of West Bengal
Calcutta High Court · (2010) 06 CAL CK 0041
Constitution of India, 1950 — Article 21, 226Consumer Protection Act, 1986 — Section 12A, 17Criminal Procedure Code, 1973 (CrPC) — Section 207, 401, 482
High Courts29 Jun 2010Dismissed
Rabinder Yadav @ Gope Vs State of West Bengal and Another
Calcutta High Court · (2010) 06 CAL CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 112, 125, 293, 293(2), 397
High Courts29 Jun 2010
Commissioner of Central Excise, Cal-II Vs Modern Malleable Ltd.
Calcutta High Court · (2010) 3 CALLT 224
High Courts29 Jun 2010
Akram Khan and Others Vs The State of West Bengal
Calcutta High Court · (2011) 1 CHN 99
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(5), 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 120A, 120B, 363A, 364A
High Courts29 Jun 2010
Tumpa Roy Vs State of West Bengal and Others
Calcutta High Court · (2010) 3 CALLT 561
Constitution of India, 1950 — Article 14
High Courts25 Jun 2010Dismissed
Coal Mines Associated Traders Vs State of West Bengal
Calcutta High Court · (2011) 4 CHN 74
Contract Act, 1872 — Section 70
High Courts24 Jun 2010Dismissed
V.K. Udyog Limited Vs The Owners and Parties interested in The Vessel M.V. Eugenie
Calcutta High Court · (2010) 06 CAL CK 0052
High Courts24 Jun 2010Allowed
Shri Raj Kumar Modi Vs Sri Prabhas Dutta
Calcutta High Court · (2010) 4 CALLT 417
Constitution of India, 1950 — Article 227
High Courts24 Jun 2010Dismissed
Kalpana Bhowmick Vs Manashi Roy Burman and Others
Calcutta High Court · (2010) CriLJ 4034
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 120B, 34, 406, 420
High Courts24 Jun 2010Dismissed
Jatindra Nath Das Vs State of West Bengal and Others
Calcutta High Court · AIR 2011 Cal 26
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151Constitution of India, 1950 — Article 226
High Courts23 Jun 2010Allowed
Tata AIG Life Insurance Company Vs ABN Amro Bank N.V. and Another
Calcutta High Court · (2010) 06 CAL CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 192(1), 401, 482Penal Code, 1860 (IPC) — Section 120B, 34, 420, 422, 424
High Courts23 Jun 2010Dismissed
Smt. Arati Naskar Vs Sri Keshorimohan Naskar
Calcutta High Court · (2010) 06 CAL CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401, 482
High Courts23 Jun 2010Dismissed
Sukumar Sardar Vs Aparna Sardar and Another
Calcutta High Court · (2010) 06 CAL CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 13B, 401, 482
High Courts23 Jun 2010Dismissed
Fatema Bibi Vs Ali Hossain Mondal
Calcutta High Court · (2010) 06 CAL CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(2), 401, 482
High Courts23 Jun 2010Dismissed
Sailen Seth Vs Deputy Labour Commissioner and Others
Calcutta High Court · (2010) 3 CALLT 525 : 114 CWN 995 : (2010) 126 FLR 923 : (2011) 2 LLJ 368 : (2011) 1 SLR 417
Constitution of India, 1950 — Article 38, 39, 40, 41, 42Payment of Gratuity Act, 1972 — Section 1, 1(3), 2, 2(4), 4
High Courts23 Jun 2010Dismissed
Abdul Gofur Halder Vs State of West Bengal and Others
Calcutta High Court · (2010) 06 CAL CK 0048
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 325, 34, 342, 376