High Courts10 Mar 2010
Dipak Majumdar and Another Vs Smt. Rani Bala Dutta and Another
Calcutta High Court · (2010) 03 CAL CK 0081
Protection of Women From Domestic Violence Act, 2005 — Section 12, 29
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 49 of 59
High Courts10 Mar 2010
Atherton Engineering Co. (Pvt.) Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 2 CALLT 369 : (2010) 175 ECR 79 : (2010) 256 ELT 358
High Courts10 Mar 2010Dismissed
Bengal Chamber of Commerce and Industry and Others Vs State of West Bengal and Others
Calcutta High Court · (2010) 126 FLR 890 : (2010) 4 LLJ 366
Criminal Procedure Code, 1973 (CrPC) — Section 231, 242Evidence Act, 1872 — Section 138
High Courts08 Mar 2010
AOP (India) (P.) Ltd. Workers Union Vs Official Liquidator
Calcutta High Court · (2010) 160 CompCas 102 : (2011) 105 SCL 75
Companies Act, 1956 — Section 391, 391(1), 394, 466, 529A
High Courts08 Mar 2010
Kamala Metharani Vs Board of Councillors, Nabadwip Municipality
Calcutta High Court · (2011) 2 CHN 486
Bengal General Clauses Act, 1899 — Section 25Bengal Municipal Act, 1932 — Section 69West Bengal Municipal Act, 1993 — Section 442, 58(1)
High Courts08 Mar 2010Dismissed
Shyama Charan Chakraborty Vs Nandalal Chatterjee
Calcutta High Court · (2010) 2 CALLT 162
West Bengal Town And Country (planning And Development) Act, 1979 — Section 13, 57, 58, 59, 60
High Courts08 Mar 2010
Subrata Sen and Another Vs Nischintapur Tea Co. Ltd. and Others Nischintapur Tea Co. Ltd. Vs Ajit Kumar Agarwal
Calcutta High Court · 114 CWN 449
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 21 Rule 100, Order 34 Rule 4(1), 144, 151Companies Act, 1956 — Section 111A, 156, 237, 397, 398Constitution of India, 1950 — Article 215
High Courts08 Mar 2010Allowed
Bindeswar Shaw Vs Coal India Limited and Others
Calcutta High Court · (2010) 2 CALLT 380
Evidence Act, 1872 — Section 17
High Courts05 Mar 2010
Sudarshan Agarwal Vs The State of West Bengal and Another
Calcutta High Court · (2010) 03 CAL CK 0095
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 313, 342, 465
High Courts05 Mar 2010
D.V.C. Staff Association and Another Vs Damodar Valley Corporation and Another
Calcutta High Court · (2011) 2 LLJ 420
Industrial Disputes Act, 1947 — Section 2, 36(2)
High Courts05 Mar 2010Allowed
Bharti Airtel Limited Vs The Kolkata Municipal Corporation and Others
Calcutta High Court · (2010) 2 CALLT 700
Calcutta Municipal Corporation Act, 1980 — Section 202, 203, 204, 204(1), 204(2)
High Courts05 Mar 2010Allowed
Biplab Kumar Chatterjee and Others Vs State
Calcutta High Court · (2010) 2 CALLT 86 : (2010) CriLJ 2638 : (2010) 4 Crimes 337
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 309, 323, 34, 354
High Courts05 Mar 2010
Samir Kumar Halder Vs The State and Another
Calcutta High Court · (2010) 2 CALLT 323 : (2010) CriLJ 3097 : (2011) 6 RCR(Criminal) 1129
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts05 Mar 2010Dismissed
Ayantika Das Vs The State of West Bengal and Others
Calcutta High Court · (2010) 03 CAL CK 0007
Constitution of India, 1950 — Article 226
High Courts04 Mar 2010
Sk. Mana @ Manwar Vs State of West Bengal
Calcutta High Court · (2012) 2 CHN 125
Criminal Procedure Code, 1973 (CrPC) — Section 109, 294, 313, 366Penal Code, 1860 (IPC) — Section 109, 359, 361, 366, 376
High Courts04 Mar 2010Dismissed
M/s. Ferro Crafts Vs Eastern Railway and Others
Calcutta High Court · 114 CWN 700
Arbitration and Conciliation Act, 1996 — Section 11
High Courts04 Mar 2010Dismissed
Sri Utpal Ray Vs State of West Bengal and Others
Calcutta High Court · 114 CWN 1138
Kalyani University Act, 1960 — Section 2Kalyani University Act, 1981 — Section 2(19), 2(20), 55(11), 55(9)Kalyani University Ordinances — Ordinance 2(2), Ordinance 22, Ordinance 3
High Courts04 Mar 2010Allowed
Binani Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2010) 03 CAL CK 0013
Companies Act, 1956 — Section 210Constitution of India, 1950 — Article 136, 141Income Tax Act, 1961 — Section 115J, 115JA, 115JA(1), 115JA(4), 115JB(5)
High Courts03 Mar 2010Allowed
Commissioner of Income Tax Vs R.K.B.K. Ltd. and Jayshree Tea and Industries Ltd.
Calcutta High Court · (2011) 331 ITR 269 : (2011) 200 TAXMAN 349
Arbitration and Conciliation Act, 1996 — Section 34Central Excises and Salt Act, 1944 — Section 30G, 35G, 35HCivil Procedure Code, 1908 (CPC) — Order 41 Rule 3A
High Courts03 Mar 2010
Sri C.R. Das-I alias Chittaranjan Das Vs Personal Manager, Jute Corporation of India and Another
Calcutta High Court · (2010) 03 CAL CK 0103