High Courts14 May 2010
Indranil Das Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 05 CAL CK 0061
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 38 of 59
High Courts14 May 2010Allowed
Rasal Dilip Damodar Vs Srei Infrastructure Finance Ltd.
Calcutta High Court · (2010) 3 CALLT 1 : (2011) 3 CHN 658
Arbitration and Conciliation Act, 1996 — Section 12, 21, 25, 3, 34Constitution of India, 1950 — Article 46
High Courts14 May 2010
Tarun Kumar Mitra Vs State of West Bengal and Others
Calcutta High Court · (2010) 05 CAL CK 0024
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 323, 341
High Courts13 May 2010
Saregama India Ltd. Vs Puneet Prakash Mehra and Others
Calcutta High Court · (2011) 45 PTC 120
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Copyright Act, 1957 — Section 18(2), 2(20), 57
High Courts13 May 2010
State of West Bengal Vs Sati Enclave Pvt. Ltd. and Others ALS Vyapar Pvt. Ltd. Vs The Registrar of Assurance, Kolkata and Others
Calcutta High Court · (2010) 3 CALLT 119
Stamp Act, 1899 — Section 2, 2(16A), 27, 35, 75
High Courts13 May 2010Allowed
Sambhu Sarkar and Others Vs Shyamal Pramanik and Others
Calcutta High Court · (2010) 05 CAL CK 0025
Constitution of India, 1950 — Article 14, 16, 226
High Courts13 May 2010Allowed
Shibani Sadhukhan and Another Vs Anil Sadhukhan
Calcutta High Court · (2011) 1 CHN 194
Succession Act, 1925 — Section 63
High Courts12 May 2010
Sisir Saha and Others Vs Baby Begum @ Mehera Begum and Another
Calcutta High Court · (2010) 4 CALLT 23 : (2011) 1 CHN 727
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7Constitution of India, 1950 — Article 227
High Courts12 May 2010Allowed
Food Corporation of India Vs Union of India (UOI) and Others
Calcutta High Court · (2011) 2 LLJ 481 : (2011) LLR 77
Industrial Disputes Act, 1947 — Section 17B
High Courts12 May 2010
B.E. Billimoria and Co. Ltd. Vs Unit Construction Co. Pvt. Ltd. and Another
Calcutta High Court · (2010) 05 CAL CK 0021
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 9
High Courts12 May 2010
Alok Kumar and Others Vs The West Bengal University of Technology and Others
Calcutta High Court · (2010) 2 CALLT 695
West Bengal University of Technology Act, 2000 — Section 25
High Courts11 May 2010
Raju Dutta @ Avinash Dutta Vs The State of West Bengal
Calcutta High Court · (2010) 3 CALLT 243
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 43, 50, 50(3), 67
High Courts11 May 2010Dismissed
Ratan Das @ Chanda Vs State of West Bengal
Calcutta High Court · (2011) 1 CHN 596
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 106, 45
High Courts11 May 2010Allowed
Kaushik Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2010) 3 CALLT 398
Constitution of India, 1950 — Article 226
High Courts10 May 2010Dismissed
Metropolitan Cooperative Housing Society Ltd. and Another Vs The State Information Commission and Others
Calcutta High Court · (2010) 05 CAL CK 0091
Constitution of India, 1950 — Article 226, 227Right to Information Act, 2005 — Section 19, 19(1), 19(3), 2West Bengal Co-operative Societies Act, 1983 — Section 40
High Courts10 May 2010
Mica Manufacturing Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · (2010) 20 STR 735
High Courts10 May 2010Dismissed
Basanthi Sarkar and Others Vs State of West Bengal and Others
Calcutta High Court · (2010) 05 CAL CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 195, 195(1), 320Penal Code, 1860 (IPC) — Section 120B, 193, 205, 34, 419
High Courts10 May 2010
Govind Steel Co. Ltd. Vs Union of India (UOI)
Calcutta High Court · (2010) 256 ELT 234
Customs Act, 1962 — Section 108, 110, 110A
High Courts10 May 2010Dismissed
Gama Hotel and Resorts Private Ltd. and Another Vs West Bengal Industrial Infrastructure Development Corporation and Others
Calcutta High Court · (2010) 05 CAL CK 0032
West Bengal Industrial Infrastructure Development Corporation Act, 1974 — Section 13, 14, 2, 2(8), 2(9)
High Courts10 May 2010
The Kantinagar Mahapran Jogendra Nath Vidyamandir Vs The State of West Bengal and Others
Calcutta High Court · (2010) 05 CAL CK 0031