High Courts13 Apr 2010
Baijnath Saboo Vs Income Tax Officer
Calcutta High Court · (2011) 13 TAXMAN 135
Income Tax Act, 1961 — Section 148
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 44 of 59
High Courts12 Apr 2010Dismissed
Asit Kumar Modak and Others Vs State of West Bengal and Another
Calcutta High Court · (2010) 04 CAL CK 0081
High Courts12 Apr 2010
Dharam Chand Rajbhar @ Lalu Vs State of West Bengal
Calcutta High Court · (2010) CriLJ 2516
Penal Code, 1860 (IPC) — Section 307
High Courts12 Apr 2010
CA Block Citizens Association and Others Vs State of West Bengal and Others
Calcutta High Court · (2010) 3 CALLT 493
Constitution of India, 1950 — Article 14Government Grants Act, 1895 — Section 3Registration Act, 1908 — Section 23, 24, 25, 25(1), 26
High Courts12 Apr 2010Dismissed
Ajoy Pramanick Vs The State of West Bengal
Calcutta High Court · (2010) 04 CAL CK 0034
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Apr 2010Allowed
Niranjan Sengupta Vs State of West Bengal
Calcutta High Court · (2010) 2 CALLT 462
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 147, 323, 325, 326, 34
High Courts09 Apr 2010
Calcutta Swimming Club and Another Vs Kolkata Municipal Corporation
Calcutta High Court · (2010) 009 CALLT 6 : (2010) 004 CALLT 5
Calcutta Municipal Corporation Act, 1980 — Section 171, 172, 174, 177, 179Constitution of India, 1950 — Article 285
High Courts09 Apr 2010
Pranab Shabuy and Others Vs Prabir Kumar Shabuy and Another
Calcutta High Court · (2010) 3 CALLT 97
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts09 Apr 2010
Nitosh Kumar Brahma Vs I.I.T., Kharagpur and Others
Calcutta High Court · AIR 2011 Cal 39 : (2010) 3 CALLT 60
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 3A, 4, 5
High Courts09 Apr 2010
Deo Kumar Saraf Vs Mangal Keshav Securities Limited
Calcutta High Court · (2010) 2 CALLT 575
Arbitration and Conciliation Act, 1996 — Section 11, 2, 34, 42, 43
High Courts09 Apr 2010
Aniruddha Dutta Vs Addl. Commr. of Cus. and Central Excise
Calcutta High Court · (2010) 256 ELT 69
High Courts09 Apr 2010
Ajit Kr. Sinha Vs State of West Bengal and Others
Calcutta High Court · (2010) 2 CALLT 335
Civil Procedure Code, 1908 (CPC) — Section 148AConstitution of India, 1950 — Article 226
High Courts08 Apr 2010Allowed
Sarat Kumar Ray Vs The State of West Bengal and Others
Calcutta High Court · (2010) 3 CALLT 41
Constitution of India, 1950 — Article 14, 16, 226
High Courts08 Apr 2010Allowed
Friend''s HP Station and Another Vs The Senior Regional Manager (Retail), Hindustan Petroleum Corporation Ltd. and Others
Calcutta High Court · (2010) 2 CALLT 528
High Courts08 Apr 2010
Srachi Developers Pvt. Ltd. Vs Bidyutlata Mohapatra and Others
Calcutta High Court · (2011) 1 CHN 225
Arbitration and Conciliation Act, 1996 — Section 11, 11(11), 11(12), 9Constitution of India, 1950 — Article 227
High Courts08 Apr 2010
Mr. Arunanshu Chakraborty Vs Mr. Manish Kumar Mukherjee
Calcutta High Court · (2010) 04 CAL CK 0043
High Courts08 Apr 2010
Sri Shiw Kumar Ram Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 2 CALLT 601 : (2010) 126 FLR 1049 : (2011) 2 LLJ 561
High Courts08 Apr 2010Allowed
Avik Chowdhury Vs State of West Bengal and Others
Calcutta High Court · (2010) 2 CALLT 509
High Courts08 Apr 2010
Pinku Das Vs The State of West Bengal
Calcutta High Court · (2010) 2 CALLT 273
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 498A