CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments, 2010

1,168 judgments · page 53 of 59

High Courts19 Feb 2010

Dr. Abhijit Banerjee Vs Pradip Kr. Dutta

Calcutta High Court · (2010) 2 CALLT 142

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2), Order 7 Rule 11, 113, 151, 24Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 116
Read judgment
High Courts19 Feb 2010

Motilal Thanvi and Others Vs Punalur Paper Mills Limited and Others

Calcutta High Court · (2010) 02 CAL CK 0083

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 5(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 17, 18
Read judgment
High Courts18 Feb 2010

SK. Manzoor Vs Abdus Salam

Calcutta High Court · (2011) 1 CALLT 14 : (2011) 3 CHN 91

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 23, Order 41 Rule 25, 11
Read judgment
High Courts17 Feb 2010Allowed

Arnab Ganguly and Another Vs CESC Ltd. and Others

Calcutta High Court · (2010) 02 CAL CK 0037

Electricity Act, 2003 — Section 126, 126(1A), 126(2), 126(5), 135West Bengal Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2007 — Regulation 4.2.1, 4.9, 5
Read judgment