High Courts19 May 2010
The Bengal Freemasons Trust and Others Vs Sumita Dutta and Another
Calcutta High Court · (2010) 05 CAL CK 0096
Arbitration and Conciliation Act, 1996 — Section 9Specific Relief Act, 1963 — Section 14(3)
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 37 of 59
High Courts19 May 2010
Santanu Das Vs The State of West Bengal and Others
Calcutta High Court · (2010) 3 CALLT 169
West Bengal College Service Commission Act, 1978 — Section 9West Bengal College Service Commission Regulations — Regulation 9
High Courts19 May 2010
In Re: In the Goods of Sisir Kumar Mitra (DEC)
Calcutta High Court · AIR 2011 Cal 27 : 114 CWN 1072
Succession Act, 1925 — Section 263
High Courts19 May 2010Dismissed
Smt. Pratima Chaudhury Vs Director of Pension and Others
Calcutta High Court · (2011) 128 FLR 979
Hindu Marriage Act, 1955 — Section 11, 5
High Courts19 May 2010Allowed
Sri Nihar Ranjan Das Vs Smt. Sipra Das
Calcutta High Court · (2010) 05 CAL CK 0007
Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 34, 498A, 506
High Courts19 May 2010Allowed
Dikla alias Surender Das and Others Vs The State of West Bengal
Calcutta High Court · (2010) 05 CAL CK 0004
Arms Act, 1959 — Section 25, 25(1), 27Explosives Act, 1884 — Section 9(b)Penal Code, 1860 (IPC) — Section 396, 412
High Courts18 May 2010Dismissed
Sri Khagendra Nath Dutta Vs Sri Sauvik Hazra and Another
Calcutta High Court · (2010) 2 DMC 651
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 401(3)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts18 May 2010
Shivraj Biswas and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 05 CAL CK 0086
Administrative Tribunals Act, 1985 — Section 14, 28Limitation Act, 1963 — Section 14
High Courts18 May 2010
Jaydeb Sau @ Shaw and Others Vs State of West Bengal
Calcutta High Court · (2010) CriLJ 3635
Evidence Act, 1872 — Section 106, 32Penal Code, 1860 (IPC) — Section 302, 304B, 307, 326, 34
High Courts18 May 2010
Ashok Kumar Todi Vs Kishwar Jahan and Others Kishwar Jahan and Others Vs State of West Bengal and Others
Calcutta High Court · (2010) 05 CAL CK 0067
Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 12, 14, 144, 20(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 112, 139, 154, 154(1), 154(3)
High Courts18 May 2010
Tarit Baran Chaudhury Vs The State of West Bengal
Calcutta High Court · (2010) 05 CAL CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 120B, 420, 465Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6
High Courts18 May 2010Dismissed
Rina Dutta and Others Vs Anjali Mahato and Others
Calcutta High Court · (2010) 3 CALLT 232 : (2010) 126 FLR 892
Constitution of India, 1950 — Article 14, 16
High Courts18 May 2010
M/s. Mysore Agro Chemical Company Pvt. Ltd.and Another Vs The Commissioner of Income Tax, West Bengal-III, Calcutta and Others
Calcutta High Court · (2010) 4 CALLT 89
Income Tax Act, 1961 — Section 139, 142, 143(1)(a), 154, 263
High Courts18 May 2010Allowed
In Re: Gopal Pramanik
Calcutta High Court · (2010) 4 CALLT 139 : (2011) 4 CHN 132 : (2010) CriLJ 4470 : (2011) 7 RCR(Criminal) 1860
Criminal Procedure Code, 1973 (CrPC) — Section 173(5), 207, 208, 238, 309(1)
High Courts18 May 2010
Gopal Pramanik Vs State of West Bengal
Calcutta High Court · (2010) 05 CAL CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 208, 238, 309(1)
High Courts17 May 2010Dismissed
Reba Dey Vs Samir Ranjan Dey
Calcutta High Court · (2011) 2 CHN 293
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts17 May 2010Dismissed
Yusuf Warsi Vs The State of West Bengal
Calcutta High Court · (2010) 3 CALLT 510
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 May 2010
Prestige Ice Creams Private Limited and Another Vs State of West Bengal and Others
Calcutta High Court · (2010) 3 CALLT 56
West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 — Section 13, 17A, 17A(6), 2, 2(1)
High Courts14 May 2010Dismissed
Smt. Malati Sarkar Vs The State of West Bengal and Others
Calcutta High Court · (2010) 05 CAL CK 0085
Companies Act, 1862 — Section 51West Bengal Panchayat Act, 1973 — Section 12, 16, 16(1)
High Courts14 May 2010
Babu Majhi @ Bag Vs The State of West Bengal
Calcutta High Court · (2010) 05 CAL CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 302, 34