High Courts18 Jun 2010
Malay Kumar Ghoshal, Kumar of Sundarbans Vs Regional Passport Officer and Another
Calcutta High Court · (2011) 2 CHN 723
Constitution of India, 1950 — Article 21
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 34 of 59
High Courts18 Jun 2010Dismissed
Raj Kumar Agarwal Vs Benami Commercial Pvt. Ltd. and Another
Calcutta High Court · (2010) 06 CAL CK 0033
Constitution of India, 1950 — Article 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3, 4
High Courts18 Jun 2010
Subhas Chandra Jana Vs Ajibar Mirdha
Calcutta High Court · (2011) CriLJ 257
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 165, 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 41(2), 42, 42(1)
High Courts17 Jun 2010Dismissed
Prashanta Sen Vs Swadhin Pramanick and Another
Calcutta High Court · (2010) 06 CAL CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts17 Jun 2010
Mukesh Ali @ Bapi Khan and Another Vs The State of West Bengal
Calcutta High Court · (2010) 06 CAL CK 0046
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22
High Courts17 Jun 2010Allowed
Sonali Chatterjee Vs State of West Bengal
Calcutta High Court · (2011) 5 CHN 162
Criminal Procedure Code, 1973 (CrPC) — Section 251, 258Penal Code, 1860 (IPC) — Section 323
High Courts16 Jun 2010
Puspen Sarkar Vs Central Bureau of Investigation
Calcutta High Court · (2010) 3 CALLT 215 : (2011) 6 RCR(Criminal) 1507
Bengal Criminal Law (Industrial Areas) Amendment Act, 1942 — Section 4Calcutta Suburban Police Act, 1866 — Section 33ACriminal Procedure Code, 1973 (CrPC) — Section 154, 155, 155(2), 155(4), 173
High Courts16 Jun 2010
Devbhoomi Awas Limited Vs Antelec Ltd.
Calcutta High Court · (2010) 06 CAL CK 0082
High Courts16 Jun 2010
Antelec Ltd. Vs Devbhoomi Awas Ltd.
Calcutta High Court · (2010) 160 CompCas 137
High Courts16 Jun 2010
Smt. Kalpana Das Vs Sri Asit Das
Calcutta High Court · (2010) 06 CAL CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 401
High Courts16 Jun 2010Allowed
Sidwal Refrigeration Industries Ltd. and Another Vs Union of India (UOI) and Another
Calcutta High Court · (2010) 06 CAL CK 0068
Constitution of India, 1950 — Article 12, 14, 19, 226
High Courts16 Jun 2010
Fastners Inc. and Others Vs The State
Calcutta High Court · (2010) 06 CAL CK 0067
West Bengal Land Acquisition Act, 1894 — Section 4, 6West Bengal Land Reforms (Amendment) Act, 1995 — Section 4(4), 4C, 4C(5), 4DCriminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Jun 2010Dismissed
Union of India Vs Rahee Industries Ltd.
Calcutta High Court · (2010) 3 CALLT 171
Arbitration and Conciliation Act, 1996 — Section 34, 42, 5, 9Limitation Act, 1963 — Section 14, 29(2), 3(2)(c)
High Courts16 Jun 2010Allowed
Axis Bank Ltd. Vs MPS Greenery Developers Ltd.
Calcutta High Court · (2010) 3 BC 684 : (2010) 3 CALLT 87
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 10, 20Limitation Act, 1963 — Section 14
High Courts16 Jun 2010Dismissed
Pulak Banik Vs The State of West Bengal
Calcutta High Court · (2011) 6 RCR(Criminal) 983
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 120B, 489B, 489C
High Courts16 Jun 2010Dismissed
Bank of India Vs Central Government Industrial Tribunal and Others
Calcutta High Court · 114 CWN 843 : (2010) 4 LLJ 337
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6C, Order 8 Rule 6D, Order 8 Rule 6EEvidence Act, 1872 — Section 24Industrial Disputes Act, 1947 — Section 17B
High Courts16 Jun 2010Dismissed
Sekhar Bala Vs State of West Bengal
Calcutta High Court · (2010) 06 CAL CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Foreigners Act, 1946 — Section 14AJuvenile Justice (Care and Protection of Children) Act, 2000 — Section 7A
High Courts16 Jun 2010Allowed
Smt. Reshma Das Vs Sri Bipra Kumar Das and Another
Calcutta High Court · (2010) 06 CAL CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401, 482
High Courts16 Jun 2010Allowed
Indrajit Mukherjee Vs State
Calcutta High Court · (2010) 06 CAL CK 0037
Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 341