High Courts10 May 2010Allowed
Vivada Inland Water Ways Limited and Another Vs Union of India (UOI) and Another
Calcutta High Court · (2010) 05 CAL CK 0028
Arbitration and Conciliation Act, 1996 — Section 9
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 39 of 59
High Courts10 May 2010
New India Assurance Co. Ltd. Vs V. Sakuntala Balmiki and Another
Calcutta High Court · (2011) ACJ 1256
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 158(6)
High Courts07 May 2010
Sourendra Nath Biswas Vs The Union of India (UOI) and Others
Calcutta High Court · (2010) 05 CAL CK 0097
High Courts07 May 2010Allowed
BOC India Limited and Another Vs Kolkata Metropolitan Development Authority and Others
Calcutta High Court · (2010) 05 CAL CK 0095
Constitution of India, 1950 — Article 226
High Courts07 May 2010
Modern Malleables Limited and Others Vs Sri B.R. Sinku
Calcutta High Court · (2010) 4 CALLT 96
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Foreign Exchange Regulation Act, 1973 — Section 18(1), 18(2), 18(3), 50, 56
High Courts07 May 2010Allowed
Sidharth Agarwal Vs State of West Bengal and Another
Calcutta High Court · (2010) 05 CAL CK 0080
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306, 498A
High Courts07 May 2010
GMS Marine Company Limited Vs The Owners and Parties Interested in The Vessel M.V. Vinashin Sky
Calcutta High Court · (2010) 2 CALLT 626 : (2011) 2 CHN 580 : 114 CWN 897
Arbitration Act, 1940 — Section 14, 14(2), 17Civil Jurisdiction and Judgments Act, 1982 — Section 34Civil Procedure Code Amendment Act, 1877 — Section 433
High Courts07 May 2010Allowed
M/s. J.K. industries Limited Vs Upendra Chowdhary and Others
Calcutta High Court · (2012) 4 CALLT 97 : (2012) 5 CHN 628
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 114, 58Industrial Disputes Act, 1947 — Section 17B
High Courts07 May 2010
Kasem Babu Mondal Vs The State of West Bengal and Another
Calcutta High Court · (2010) 05 CAL CK 0038
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 100, 161, 165, 313, 4Evidence Act, 1872 — Section 103, 114, 21, 24, 25
High Courts07 May 2010Allowed
Shri Suresh Kumar Singhania Vs State of West Bengal and Another
Calcutta High Court · (2010) 05 CAL CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 323, 406, 415, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)
High Courts07 May 2010Dismissed
Jagat Mata Rice Mill and Others Vs The State of West Bengal and Others
Calcutta High Court · (2010) 05 CAL CK 0020
Essential Commodities Act, 1955 — Section 6A
High Courts07 May 2010Allowed
Swati Purkait and Others Vs The State of West Bengal and Others
Calcutta High Court · (2010) 4 CALLT 622
Constitution of India, 1950 — Article 226
High Courts06 May 2010Dismissed
Kapil Kumar Katyal and Another Vs Praveen Chandra Bhanjdeo
Calcutta High Court · AIR 2010 Cal 155
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16, 2, 2(1)
High Courts06 May 2010Dismissed
Shipra Ghose @ Shipra Ghose Jain Vs Bharat Petrolium Corporation Limited
Calcutta High Court · (2010) 05 CAL CK 0078
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 52, 15(1), 15(2)Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 5
High Courts06 May 2010
Balageria Central Cooperative Bank Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2010) 05 CAL CK 0059
Bengal General Clauses Act, 1899 — Section 11, 12Limitation Act, 1963 — Section 12, 4, 5West Bengal Co-operative Societies Act, 1983 — Section 136, 136(1), 96
High Courts06 May 2010
Union of India (UOI) and Others Vs Sukbrinder Singh Atwal
Calcutta High Court · 114 CWN 804
Arbitration Act, 1940 — Section 11, 12, 30, 33, 5Arbitration and Conciliation Act, 1996 — Section 11, 16
High Courts06 May 2010Allowed
Gour Chandra Sarkar Vs State of West Bengal and Others
Calcutta High Court · (2010) 3 CALLT 333
High Courts06 May 2010Dismissed
Rashid Alam alias Gabbar Vs The State of West Bengal
Calcutta High Court · (2010) 3 CALLT 31
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts05 May 2010Dismissed
Swarup Narayan Chowdhury Vs The State of West Bengal and Another
Calcutta High Court · (2010) 05 CAL CK 0092
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts05 May 2010Allowed
Raj Kumar Sharma @ Raju Sharma and Another Vs State of West Bengal
Calcutta High Court · (2010) 05 CAL CK 0090
Constitution of India, 1950 — Article 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 231, 231(2), 303, 309Penal Code, 1860 (IPC) — Section 307, 324, 34