COURT ARCHIVE

Calcutta High Court judgments, 2010

1,168 judgments · page 35 of 59

High Courts16 Jun 2010Dismissed

KCCL Zipall Pvt. Ltd. and Another Vs The State

Calcutta High Court · (2010) 06 CAL CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 482Land Acquisition Act, 1894 — Section 4West Bengal Land Reforms Act, 1955 — Section 4C, 4C(5), 4D

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High Courts16 Jun 2010

State of West Bengal Vs Narayan Kundu and Others

Calcutta High Court · (2010) 06 CAL CK 0032

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 148, 149, 302, 324

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High Courts16 Jun 2010

Debashree Mukherjee Vs State of West Bengal

Calcutta High Court · (2012) 4 CHN 428

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High Courts15 Jun 2010

Leelamayee Foods Pvt. Ltd. Vs West Bengal Tourism Development Corporation Ltd. and Another

Calcutta High Court · (2010) 06 CAL CK 0092

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High Courts15 Jun 2010Dismissed

Smt. Kiran Singh Vs State of West Bengal and Others

Calcutta High Court · (2010) 06 CAL CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(B), 323, 325, 34, 354

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High Courts15 Jun 2010Dismissed

Prakriti Kant Saran Vs The State of West Bengal and Another

Calcutta High Court · (2010) 06 CAL CK 0036

Criminal Procedure Code, 1973 (CrPC) — Section 482Factories Act, 1948 — Section 92, 93Penal Code, 1860 (IPC) — Section 304, 325, 34

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High Courts15 Jun 2010

Lakshmi Kanta Bar Vs Rabindra Nath Bar and Others

Calcutta High Court · (2010) 06 CAL CK 0011

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 133

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High Courts14 Jun 2010

Jethon Dosad Vs State of West Bengal

Calcutta High Court · (2010) 06 CAL CK 0079

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 120(B), 34, 409, 420, 468

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High Courts14 Jun 2010Dismissed

Col. Mohit Mahalanobis (Retired) Vs Mrs. Suprova Basu and Others

Calcutta High Court · (2010) 3 CALLT 292 : (2010) 1 CALLT 23

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 20 Rule 12Limitation Act, 1963 — Article 64Specific Relief Act, 1963 — Section 6 , 9

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High Courts14 Jun 2010Allowed

Pradeep Trust Vs Commissioner of Income Tax

Calcutta High Court · (2010) 3 CALLT 46 : (2010) 234 CTR 187 : (2010) 325 ITR 1 : (2010) 194 TAXMAN 420

Income Tax Act, 1961 — Section 147, 148, 2(31), 260A, 3Life Insurance Corporation Act, 1956 — Section 43, 43(1)

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High Courts14 Jun 2010Dismissed

Chinmoy Pathak Vs Standard Chartered Bank Ltd.

Calcutta High Court · (2010) 06 CAL CK 0054

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 33 Rule 5, Order 7 Rule 11Constitution of India, 1950 — Article 12, 14

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High Courts14 Jun 2010Dismissed

ARC Holdings Ltd. Vs Rishra Steels Ltd. and Others

Calcutta High Court · (2010) 3 CALLT 357 : (2010) 157 CompCas 364 : (2010) 3 CompLJ 47

Companies Act, 1956 — Section 391, 392, 393, 394A, 443

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High Courts14 Jun 2010

Sri Haradhan Pal Vs The New India Assurance Co. Ltd. and Another

Calcutta High Court · (2010) 3 CALLT 71

Constitution of India, 1950 — Article 21Motor Vehicles Act, 1988 — Section 140, 163A, 166

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High Courts12 Jun 2010Dismissed

Price Water House Coopers Pvt. Ltd. Vs Second Labour Court and Others

Calcutta High Court · (2010) 126 FLR 378 : (2010) 4 LLJ 716

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts11 Jun 2010

Bharat Sanchar Nigam Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · (2011) 2 CALLT 437 : (2011) 5 CHN 346

Land Acquisition Act, 1894 — Section 18, 4, 50(2), 6

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High Courts11 Jun 2010

Alcatel India Ltd. and Another Vs Krishna Narayan Yadav and Others

Calcutta High Court · (2011) 1 CHN 789

Contempt of Courts Act, 1971 — Section 10, 15, 20

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High Courts11 Jun 2010Allowed

Purnima Das Vs Union of India (UOI) and Others

Calcutta High Court · (2010) 329 ITR 278

Income Tax Act, 1961 — Section 143(3), 220(6), 226(3), 246A

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High Courts11 Jun 2010

Phani Bhusan Mondal and Others Vs The State of West Bengal and Others Asad Ali and Others Vs State of West Bengal and Others

Calcutta High Court · (2010) 2 CALLT 620

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High Courts11 Jun 2010Allowed

Shamsul Sheikh and Others Vs The State of West Bengal

Calcutta High Court · (2010) 3 CALLT 145

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376, 376(2)(g)

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High Courts10 Jun 2010Allowed

Smt. Laxmi Mondal Vs Sri Sanatan Mondal

Calcutta High Court · (2010) 06 CAL CK 0097

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

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