COURT ARCHIVE

Calcutta High Court judgments, 2010

1,168 judgments · page 47 of 59

High Courts25 Mar 2010

Soma Mullick Vs State of West Bengal and Another

Calcutta High Court · (2010) 3 CALLT 67 : (2011) 1 DMC 261 : (2011) 2 RCR(Civil) 494 : (2011) 2 RCR(Criminal) 58

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 397, 401, 482Hindu Marriage Act, 1955 — Section 13, 24

High Courts25 Mar 2010

Biswanath Maheswari Vs Navbharat Tea Processing Pvt. Ltd. and Another

Calcutta High Court · (2010) 2 CALLT 513 : (2011) CriLJ 2373

Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(1), 205, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141

High Courts25 Mar 2010

Goutam Ghosh Vs Mahim Chatterjee

Calcutta High Court · (2011) 2 CHN 490

Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 33

High Courts24 Mar 2010Allowed

Sri Sailendra Nath Pal and Others Vs State of West Bengal and Others

Calcutta High Court · (2010) 2 CALLT 130

Constitution of India, 1950 — Article 226

High Courts23 Mar 2010Dismissed

Shrimati Anima Ganguly and Others Vs Kalyan Kumar Neogi and Others

Calcutta High Court · (2010) 03 CAL CK 0083

Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2A)

High Courts23 Mar 2010Dismissed

Sankar Kumar Mondal Vs Smt. Latika Rani Sarkar and Others

Calcutta High Court · (2010) 03 CAL CK 0082

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 151Constitution of India, 1950 — Article 227

High Courts23 Mar 2010

Mrinal Kanti Das and Others Vs The State of West Bengal and Others

Calcutta High Court · AIR 2011 Cal 1 : (2011) 5 CHN 420

High Courts23 Mar 2010

Debanti Debi Vs National Insurance Co. Ltd. and another

Calcutta High Court · (2011) ACJ 758

Motor Vehicles Act, 1988 — Section 166

High Courts23 Mar 2010Allowed

Nageshwar Prosad Vs Union of India and Others

Calcutta High Court · (2010) 2 CALLT 375

Constitution of India, 1950 — Article 226, 32

High Courts19 Mar 2010

Ranabir Saha Vs Calcutta Dock Labour Board

Calcutta High Court · (2010) 4 CALLT 242

Constitution of India, 1950 — Article 226

High Courts19 Mar 2010Dismissed

Deepak Gidra Vs Dr. PB''S Health and Glow Clinic Pvt. Ltd.

Calcutta High Court · 114 CWN 1127

Arbitration Act, 1940 — Section 20, 34Arbitration and Conciliation Act, 1996 — Section 10, 10(2), 11, 11(2), 11(5)

High Courts19 Mar 2010

In the matter of : Ranabir Saha Vs Calcutta Dock Labour Board

Calcutta High Court · (2010) 03 CAL CK 0006

Constitution of India, 1950 — Article 226

High Courts19 Mar 2010

Coal India Ltd. Vs Sales Tax Officer, Central Section, Kolkata and Others

Calcutta High Court · (2011) 42 VST 448

West Bengal Value Added Tax Rules, 2005 — Rule 127

High Courts18 Mar 2010Allowed

Shrihari Charan Daw Vs Union of India (UOI) and Others

Calcutta High Court · (2011) 1 CHN 230

High Courts17 Mar 2010

Dileshwar Kumar and Others Vs Union of India (UOI) and Others

Calcutta High Court · (2010) 125 FLR 973

Central Reserve Police Force Rules, 1955 — Rule 72

High Courts17 Mar 2010Dismissed

International Industrial Gases Limited Vs Union of India (UOI) and Others

Calcutta High Court · (2010) 03 CAL CK 0090

Constitution of India, 1950 — Article 226

High Courts17 Mar 2010

Calcutta Howrah Auto Rickshaws Owners'' Association and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 2010 Cal 122

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 2(40), 66, 67, 68, 69West Bengal Motor Vehicles Rules, 1989 — Rule 120, 120(1), 120(2), 120(3), 120(4)

High Courts17 Mar 2010

Gour Flour Mills Pvt. Ltd. Vs Sarada Cereals Pvt. Ltd. and Another

Calcutta High Court · (2010) 03 CAL CK 0037

High Courts17 Mar 2010

Commr. of S. Tax Vs Karam Chand Thappar and Bros. (Coal Sales) Ltd.

Calcutta High Court · (2010) 19 STR 333

High Courts17 Mar 2010

Syed Iftikar Ali Vs State of West Bengal

Calcutta High Court · (2011) 2 CHN 17