COURT ARCHIVE

Calcutta High Court judgments, 2010

1,168 judgments · page 36 of 59

High Courts10 Jun 2010

Nirmal Bhowmik Vs Smt. Safala Das and Another

Calcutta High Court · (2010) 3 CALLT 201 : (2010) 2 DMC 270 : (2011) 6 RCR(Criminal) 1513

Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 494, 495, 497, 498

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High Courts10 Jun 2010Dismissed

Suniti Kumar Mishra Vs State of West Bengal and Others

Calcutta High Court · (2010) 06 CAL CK 0047

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High Courts10 Jun 2010

Kidderpore Wine Stores and Another Vs State of West Bengal and Others

Calcutta High Court · (2010) 06 CAL CK 0021

Bengal Excise Act, 1909 — Section 37, 42(1), 86Bengal Excise Rules, 1993 — Rule 14(1)

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High Courts09 Jun 2010

Tarun Chakraborty Vs State of West Bengal

Calcutta High Court · (2010) 3 CALLT 206 : (1995) 2 CALLT 309 : (2010) CriLJ 3745 : (2011) 6 RCR(Criminal) 51

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302

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High Courts09 Jun 2010Dismissed

Suresh Kumar Rungta Vs Roadco (India) Pvt. Ltd. and Others

Calcutta High Court · (2010) 3 CALLT 180 : (2011) 165 CompCas 1

Civil Procedure Code, 1908 (CPC) — Section 11Companies Act, 1956 — Section 187, 391, 391(1), 393, 394

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High Courts21 May 2010

Shyamal Kumar Sarkar Vs State of West Bengal

Calcutta High Court · (2010) 3 CALLT 388 : (2011) 6 RCR(Criminal) 1011

Penal Code, 1860 (IPC) — Section 313, 34, 376

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High Courts21 May 2010Allowed

Pradip Kumar Das and Others Vs Asstt. General Manager, Union Bank and Another

Calcutta High Court · (2010) 3 BC 234

Constitution of India, 1950 — Article 12, 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(4), 17

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High Courts21 May 2010

Rekha Dey and Others Vs The State of West Bengal

Calcutta High Court · (2010) 3 CALLT 366 : (2011) 6 RCR(Criminal) 1388

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 21, 34, 405, 406, 409

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High Courts21 May 2010Dismissed

Sri Shyamalendu Das Vs The State of West Bengal and Others

Calcutta High Court · (2010) 05 CAL CK 0063

Limitation Act, 1963 — Section 5

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High Courts21 May 2010Dismissed

Manojit Nag Chowdhury Vs Saptaparni Co-operative Housing Society and Another

Calcutta High Court · AIR 2010 Cal 181 : (2010) 4 CALLT 145 : (2011) 2 CHN 67

Constitution of India, 1950 — Article 227, 65Limitation Act, 1963 — Section 27

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High Courts21 May 2010Allowed

Secretary, West Bengal Council of Higher Secondary Education Vs Soumyadeep Banerjee and Others

Calcutta High Court · AIR 2010 Cal 161 : (2011) 4 CHN 505

Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1, 35, 35AConstitution of India, 1950 — Article 226High Court at Calcutta Rules — Rule 53, 53A

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High Courts21 May 2010Dismissed

Santanu @ Chottan Mukherjee Vs State of West Bengal and Another

Calcutta High Court · (2011) 4 Crimes 361

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(5), 362, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 147

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High Courts21 May 2010Dismissed

Sri Monojit Nag Chowdhury Vs Saptaparni Co-operative Housing Society and Another

Calcutta High Court · (2011) 6 RCR(Criminal) 1296

Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 27West Bengal Co-operative Societies Act, 1983 — Section 134(2), 19, 2(17), 2(18), 2(20)

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High Courts21 May 2010Allowed