High Courts31 Mar 2010
Indian Jute Mills Association Vs Union of India (UOI)
Calcutta High Court · (2010) 256 ELT 25
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 46 of 59
High Courts31 Mar 2010Dismissed
The Board of Trustees of the Port of Calcutta and Another Vs Tushar Kanti Maity and Others
Calcutta High Court · (2010) 2 CALLT 524 : (1999) 1 CALLT 65
High Courts31 Mar 2010
Kundan Singh Vs Hindustan Petroleum Corporation Ltd.
Calcutta High Court · (2011) 5 CHN 729
Arbitration and Conciliation Act, 1996 — Section 34(4)Specific Relief Act, 1963 — Section 14, 16
High Courts30 Mar 2010
Union of India (UOI) and Others Vs Samarendra Nath Mukherjee
Calcutta High Court · (2010) 03 CAL CK 0091
Arbitration Act, 1940 — Section 20, 30, 33, 37(3)Arbitration and Conciliation Act, 1996 — Section 11, 16, 34
High Courts30 Mar 2010
Shyam Yadav and Gandhi Devi Yadav Vs State of West Bengal and Others
Calcutta High Court · (2010) 03 CAL CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313, 366(1)Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts30 Mar 2010
In re: Mahadeb Halder and Others
Calcutta High Court · (2010) 03 CAL CK 0052
West Bengal Fisheries (Requisition and Acquisition) Act, 1965 — Section 5, 5(1)
High Courts30 Mar 2010Dismissed
Nagendra Nath Maji Vs West Bengal Power Development Corporation Ltd. and Others
Calcutta High Court · (2010) 127 FLR 153 : (2011) 3 LLJ 347
Constitution of India, 1950 — Article 226
High Courts30 Mar 2010
Kanak Projects Limited Vs Reckitt and Colman of India Limited
Calcutta High Court · (2010) 03 CAL CK 0040
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Transfer of Property Act, 1882 — Section 106
High Courts30 Mar 2010
Mahadeb Halder and Others Vs State of West Bengal and Others
Calcutta High Court · (2010) 3 CALLT 653 : (2011) 1 CHN 394
West Bengal Fisheries (Requisition and Acquisition) Act, 1965 — Section 5, 5(1)
High Courts29 Mar 2010Allowed
The Union of India and Others Vs Shri Vinod N.C. and Others
Calcutta High Court · (2010) 2 CALLT 331
Constitution of India, 1950 — Article 226
High Courts29 Mar 2010Allowed
Director of Transport Vs General Secretary, State Transport Employees'' Union
Calcutta High Court · (2010) 127 FLR 568 : (2010) 4 LLJ 37
Industrial Disputes Act, 1947 — Section 33C, 33C(1), 33C(2), 33C(3), 33C(4)
High Courts26 Mar 2010
The Court on its own Motion Vs Sri Biman Bose and Others
Calcutta High Court · (2010) 2 CALLT 217
Constitution of India, 1950 — Article 19, 19(2), 215Contempt of Courts Act, 1971 — Section 13, 14, 15, 15(1), 15(2)
High Courts26 Mar 2010
Dilip Kumar Dey @ Dilip @ Dilu Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 145 : (2011) CriLJ 718 : (2011) 8 RCR(Criminal) 564
Criminal Procedure Code, 1973 (CrPC) — Section 392Penal Code, 1860 (IPC) — Section 201, 302, 34, 376
High Courts26 Mar 2010Allowed
M/s. Lachmi Narayan Bhomroj and Others Vs The State of West Bengal and Others
Calcutta High Court · (2010) 3 CALLT 341
High Courts26 Mar 2010Dismissed
Dileshwar Kumar and Others Vs Union of India (UOI) and Others
Calcutta High Court · 114 CWN 861
High Courts26 Mar 2010
Dr. Medha Kumari Vs State of West Bengal and Others
Calcutta High Court · (2010) 03 CAL CK 0054
High Courts25 Mar 2010
Commissioner of Customs Vs Dilip Kumar Jain
Calcutta High Court · (2010) 257 ELT 379
Customs Act, 1962 — Section 27, 27A
High Courts25 Mar 2010
VCK Shares and Stock Broking Services Limited Vs Smt. Shalini Poddar and Others
Calcutta High Court · (2010) 03 CAL CK 0101
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 9 Rule 5Limitation Act, 1963 — Article 137
High Courts25 Mar 2010Dismissed
Saukat Ali Mondal and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 03 CAL CK 0086
Constitution of India, 1950 — Article 12
High Courts25 Mar 2010
Sri Bholanath Roy Vs State of West Bengal and Others
Calcutta High Court · (2010) 2 CALLT 541