High Courts16 Feb 2010
Pradip Bandyopadhyay Vs Official Liquidator
Calcutta High Court · (2010) 154 CompCas 219
Companies Act, 1956 — Section 433, 434, 439, 457, 466
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 54 of 59
High Courts16 Feb 2010
SST Media Private Limited and Pradip Bandyopadhyay Vs Official Liquidator
Calcutta High Court · (2010) 02 CAL CK 0079
Companies Act, 1956 — Section 433, 434, 439, 457, 466
High Courts16 Feb 2010Dismissed
Redington India Ltd. Vs Additional Commissioner, Sales Taxes, West Bengal and Others
Calcutta High Court · (2010) 2 CALLT 94
Central Sales Tax Act, 1956 — Section 8, 8(5)West Bengal Value Added Tax Act, 2003 — Section 16
High Courts16 Feb 2010
Asit Ranjan Chakroborty Vs Steel Authority of India Ltd.
Calcutta High Court · (2010) 2 CALLT 392 : (2010) 4 LLJ 442
High Courts16 Feb 2010Allowed
Chand Mohan Saha Vs National Insurance Co. Limited and Others
Calcutta High Court · AIR 2011 Cal 33
Constitution of India, 1950 — Article 226Insurance Act, 1932 — Section 2(9)
High Courts16 Feb 2010
Sri Swadesh Ghosh Vs CESC Limited and Others
Calcutta High Court · (2010) 02 CAL CK 0029
Electricity (Amendment) Act, 2007 — Section 12Electricity Act, 2003 — Section 126, 127, 127(1), 127(2), 185
High Courts16 Feb 2010
Khokan alias Prodeep Saha Vs New India Assurance Co. Ltd. and Others
Calcutta High Court · (2011) 2 TAC 438
Motor Vehicles Act, 1988 — Section 163A, 167
High Courts15 Feb 2010Allowed
Fajley Hake Khan Vs The State of West Bengal and Another
Calcutta High Court · (2010) 02 CAL CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Electricity Act, 2003 — Section 135
High Courts15 Feb 2010
Sunil Kumar Murmu @ Subid Ali Murmu Vs The State of West Bengal
Calcutta High Court · (2010) 02 CAL CK 0039
Penal Code, 1860 (IPC) — Section 304B, 494, 498A
High Courts15 Feb 2010
Mr. Arani Murali Vs The State of West Bengal and Another
Calcutta High Court · (2010) 02 CAL CK 0038
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Feb 2010
Ultra Tech Cement Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 02 CAL CK 0089
Railways Act, 1989 — Section 72(2), 72(3), 72(4), 73, 78
High Courts12 Feb 2010
Sankar Chowdhury and Another Vs The State of West Bengal
Calcutta High Court · (2010) 02 CAL CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Feb 2010Allowed
Kalyan Kumar Banerjee Vs State of West Bengal and Others
Calcutta High Court · (2010) 2 CALLT 32
High Courts12 Feb 2010
N.C. Singha Vs Union of India (UOI)
Calcutta High Court · (2010) 257 ELT 510
Customs House Agents Licensing Regulations, 2004 — Regulation 20(2), 9(1), 9(2)
High Courts12 Feb 2010
Prabhati Sarkar and Others Vs State of West Bengal and Others
Calcutta High Court · (2010) 1 CALLT 545
Constitution of India, 1950 — Article 243D, 334West Bengal Panchayat (Amendment) Act, 2008 — Section 12(2)West Bengal Panchayat (Constitution) Rules, 1975 — Rule 3(7)
High Courts12 Feb 2010
Rajab Ali Vs State of West Bengal and Another
Calcutta High Court · (2010) 2 CALLT 557 : (2010) CriLJ 2984 : (2011) 6 RCR(Criminal) 997
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 173(2), 173(8), 190Penal Code, 1860 (IPC) — Section 120B, 302, 34, 382, 498A
High Courts12 Feb 2010
Samita Saha Vs Mohan Saha and Another
Calcutta High Court · (2010) 2 CALLT 487 : (2011) 1 DMC 218
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 397, 397(3)Special Marriage Act, 1954 — Section 22
High Courts12 Feb 2010
In the Goods of Priyamvada Devi Birla (Since Deceased) R.S. Lodha Vs Laxmi Devi Newar
Calcutta High Court · (2010) 2 CALLT 289
Succession Act, 1925 — Section 295, 311, 312
High Courts12 Feb 2010Allowed
Shakuntala Samanta Vs Anjan Chakraborty and Others
Calcutta High Court · (2010) 02 CAL CK 0002
High Courts11 Feb 2010Dismissed
Director General, CSIR and Another Vs Smt. Ruma Chakraborty and Others
Calcutta High Court · (2010) 2 CALLT 188
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 12, 14, 16, 226