High Courts23 Jun 2010Dismissed
Ideal Industrial Explosives Limited and Another Vs Coal India Limited and Others
Calcutta High Court · (2010) 06 CAL CK 0040
Constitution of India, 1950 — Article 14, 19, 226Contract Act, 1872 — Section 23
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 33 of 59
High Courts23 Jun 2010Dismissed
Sangeeta Deb Vs State of West Bengal and Another
Calcutta High Court · (2010) 06 CAL CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 34, 498A, 499, 500
High Courts23 Jun 2010Dismissed
Javed Ahmed Khan Vs State of West Bengal and Others
Calcutta High Court · (2010) 06 CAL CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 341, 482Penal Code, 1860 (IPC) — Section 193, 420, 463, 465, 471
High Courts23 Jun 2010
Sankarshan Pvt. Ltd. Vs Central Bank of India
Calcutta High Court · (2011) 2 CHN 882
Civil Procedure Code, 1908 (CPC) — Section 10, 24, 25
High Courts23 Jun 2010Dismissed
NICCO Corporation Limited Vs Simplex Infrastructures Limited
Calcutta High Court · 114 CWN 1103
Arbitration and Conciliation Act, 1996 — Section 16, 34, 8Contract Act, 1872 — Section 56
High Courts23 Jun 2010
Maharshi Commerce Limited Vs Khaitan (India) Limited
Calcutta High Court · 114 CWN 1009
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 20Transfer of Property Act, 1882 — Section 106, 106(3)
High Courts23 Jun 2010Allowed
Sibani Giri Vs State of West Bengal
Calcutta High Court · (2013) 1 CHN 70
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125West Bengal Land Reforms Act, 1955 — Section 16(4), 17, 17(1)(b), 2(2), 21D
High Courts22 Jun 2010
Prabhat Zarda Factory (India) Ltd. Vs Commissioner of Central Excise
Calcutta High Court · 114 CWN 1041
Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 4, 65(10), 65(41), 66(3), 67(i)
High Courts22 Jun 2010Allowed
Srimati Asha Roy @ Gouri Roy Vs Srimati Binapani Basak
Calcutta High Court · (2010) 06 CAL CK 0045
Civil Procedure Code, 1908 (CPC) — Section 100, 100(4)(5)West Bengal Land Reforms Act, 1955 — Section 50, 51A(1)
High Courts22 Jun 2010Dismissed
West Bengal College Service Commission and Others Vs Mandira Ghosh and Another
Calcutta High Court · 114 CWN 1092
Constitution of India, 1950 — Article 14, 16
High Courts21 Jun 2010
Amal Talukder Vs State of West Bengal
Calcutta High Court · (2010) 4 Crimes 432 : (2011) 8 RCR(Criminal) 1932
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366, 366A, 376
High Courts21 Jun 2010Allowed
Pravesh V. Jethwani Vs State of West Bengal and Another
Calcutta High Court · (2010) 06 CAL CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 192(1), 202, 468, 482Evidence Act, 1872 — Section 41, 42, 43Penal Code, 1860 (IPC) — Section 120B, 406, 418, 420
High Courts21 Jun 2010Dismissed
India Bulls Housing Finance Ltd. Vs State of West Bengal and Others
Calcutta High Court · AIR 2011 Cal 4
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 14
High Courts18 Jun 2010
Bata India Ltd. Vs Fourth Industrial Tribunal and Others
Calcutta High Court · (2011) 1 LLJ 431 : (2011) LLR 68
Constitution of India, 1950 — Article 12, 226, 227Industrial Disputes Act, 1947 — Section 17B, 25F, 25G
High Courts18 Jun 2010
Alstom Projects India Limited Vs Galaxy Engineering Contractors
Calcutta High Court · (2010) 06 CAL CK 0094
Contract Act, 1872 — Section 73
High Courts18 Jun 2010
Alfa Industries and Another Vs The C.E.S.C. Limited and Others
Calcutta High Court · (2010) 06 CAL CK 0090
Electricity Act, 1910 — Section 43Electricity Rules, 1956 — Rule 59(2)
High Courts18 Jun 2010
Sri Basudeb Chakraborty and Another Vs Premnath Ramesh Kumar
Calcutta High Court · (2010) 06 CAL CK 0081
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 40 Rule 3, Order 40 Rule 4Constitution of India, 1950 — Article 227
High Courts18 Jun 2010
Coal India Limited Vs NICCO Corporation Limited
Calcutta High Court · (2010) 157 CompCas 521 : (2010) 3 CompLJ 706 : (2010) 101 SCL 190
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Coal Mines (Nationalisation) Act, 1973 — Section 17, 18, 19, 2, 20Coking Coal Mines (Nationalisation) Act, 1972 — Section 28
High Courts18 Jun 2010
Sri Pulin Behari Maity Vs The Union of India (UOI) and Others
Calcutta High Court · (2010) 6 SLR 159
High Courts18 Jun 2010Dismissed
Smt. Dipali Roy Vs Sri Samir Banerjee
Calcutta High Court · (2010) 3 CALLT 254 : (2011) 4 CivCC 463
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 47Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17, 17(1), 17(2)