High Courts03 May 2010Allowed
Sukhi India Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · (2010) 258 ELT 95 : (2011) 6 RCR(Civil) 2576
Customs Act, 1962 — Section 27Customs Tariff Act, 1975 — Section 3
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 41 of 59
High Courts03 May 2010
Nilmadhab Das and Others Vs State of West Bengal and Others
Calcutta High Court · (2010) 2 CALLT 304 : 114 CWN 1048
High Courts30 Apr 2010Allowed
Smt. Sandhya Banerjee Vs Smt. Shyama Banerjee and Another
Calcutta High Court · (2010) 2 CALLT 442 : 114 CWN 793
Criminal Procedure Code, 1973 (CrPC) — Section 125Succession Act, 1925 — Section 272, 372
High Courts30 Apr 2010Dismissed
National Bank Ltd. Vs Dulal Kanti Chowdhury and Others
Calcutta High Court · (2010) 3 CALLT 349
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 21 Rule 11, Order 41 Rule 11, Order 41 Rule 27, Order 8 Rule 1
High Courts30 Apr 2010Allowed
Union of India (UOI) and Another Vs Sri Prahlad Kumar Roy and Others
Calcutta High Court · (2010) 2 CALLT 607 : 114 CWN 1150
High Courts30 Apr 2010
Kolkata Municipal Corporation and Others Vs Arun Kumar Chatterjee and Another
Calcutta High Court · (2010) 04 CAL CK 0023
High Courts30 Apr 2010Dismissed
Akshat Commercial Pvt. Ltd. and Another Vs Kalpana Chakraborty and Others
Calcutta High Court · AIR 2010 Cal 138 : (2010) 4 BC 267 : (2010) 2 CALLT 582
Arbitration Act, 1940 — Section 20, 20(2)Civil Procedure Code, 1908 (CPC) — Section 11, 26Constitution of India, 1950 — Article 226
High Courts30 Apr 2010
Amit Kumar Das Vs Basanti Das (Giri) and Another
Calcutta High Court · (2011) CriLJ 1187 : (2011) 3 DMC 666 : (2011) 3 RCR(Criminal) 341
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(2), 126, 127
High Courts30 Apr 2010
Fulchand Sahish and Others Vs The State of West Bengal
Calcutta High Court · (2010) 2 CALLT 414
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts30 Apr 2010
M/s. Premier Piles Ltd. Vs M/s. Eden Real Estates Pvt. Ltd.
Calcutta High Court · 114 CWN 1170
Arbitration and Conciliation Act, 1996 — Section 11
High Courts29 Apr 2010
Nicco Corporation Ltd. Vs Commissioner of Central Excise
Calcutta High Court · (2010) 255 ELT 49
High Courts29 Apr 2010Allowed
Krishnendu Samaddar and Others Vs The State of West Bengal and Others
Calcutta High Court · (2010) 04 CAL CK 0036
High Courts29 Apr 2010Dismissed
Smt. Utpala Deb and Others Vs Smt. Sita Devi Lohia and Others
Calcutta High Court · (2010) 04 CAL CK 0030
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 41 Rule 4, Order 9 Rule 11, Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts29 Apr 2010Allowed
Arun Agarwal Vs The State of West Bengal and Others
Calcutta High Court · (2010) 04 CAL CK 0028
Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 165
High Courts29 Apr 2010Allowed
Rakesh Maruti Ltd. Vs Kabra Commercial Ltd. and Another
Calcutta High Court · (2010) 04 CAL CK 0026
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1)
High Courts29 Apr 2010
Saregama India Limited Vs Puneet Prakash Mehra and Others
Calcutta High Court · (2010) 04 CAL CK 0021
Copyright Act, 1957 — Section 14, 2, 60
High Courts28 Apr 2010Allowed
In the matter of: Shaw Wallace and Company Ltd. Vs Assistant Commissioner of Income Tax, Central Circle XXVIII, Kolkata and Others
Calcutta High Court · (2010) 04 CAL CK 0088
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(1), 139(4), 142, 142(1)Limitation Act, 1963 — Section 5
High Courts28 Apr 2010Dismissed
Smt. Parimal Das Vs State of West Bengal and others
Calcutta High Court · (2010) 127 FLR 154
Constitution of India, 1950 — Article 226
High Courts28 Apr 2010Dismissed
Mintu Kumar Nandi Vs Union of India and others
Calcutta High Court · (2010) 127 FLR 151
Constitution of India, 1950 — Article 226
High Courts28 Apr 2010
Shaw Wallace 81 Company Ltd. Vs Assistant Commissioner of Income Tax, Central Circle XXVIII, Kolkata and Others
Calcutta High Court · (2010) 4 CALLT 1
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(1), 139(4), 142, 142(1)Limitation Act, 1963 — Section 5