High Courts11 Feb 2010Allowed
Union of India (UOI) Vs Graphic Industries Company
Calcutta High Court · (2010) 02 CAL CK 0033
Arbitration and Conciliation Act, 1996 — Section 31(6), 34
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 55 of 59
High Courts11 Feb 2010
Reliance Industries Limited Vs Khaitan Transport Company Private Limited Khaitan Transport Company Private Limited Vs Reliance Industries Limited
Calcutta High Court · (2010) 02 CAL CK 0026
Arbitration Act, 1940 — Section 30, 33
High Courts11 Feb 2010
I.C.I. India Ltd. and another Vs Second Labour Court and another
Calcutta High Court · (2010) 125 FLR 119
Civil Procedure Code, 1908 (CPC) — Section 152Industrial Disputes Act, 1947 — Section 17B
High Courts10 Feb 2010
N.K. Malhotra and Rajesh Kumar Malhotra Vs CESC Limited and Others
Calcutta High Court · (2010) 02 CAL CK 0094
Electricity Act, 2003 — Section 126, 126(6), 135
High Courts10 Feb 2010Dismissed
Union of India and Others Vs Asit Kumar Biswas
Calcutta High Court · (2010) 02 CAL CK 0005
High Courts09 Feb 2010Dismissed
Ramasis Pandey Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 02 CAL CK 0066
Mines Act, 1952 — Section 40
High Courts09 Feb 2010
Union of India (UOI) Vs Abdul Hakim
Calcutta High Court · AIR 2010 Cal 130
Arbitration and Conciliation Act, 1996 — Section 34, 34(1), 34(3)Limitation Act, 1963 — Section 14
High Courts09 Feb 2010
Nadim Quasmi Vs State of West Bengal and Others
Calcutta High Court · (2011) 1 CHN 235
High Courts08 Feb 2010
Manorath Rang Vs The State of West Bengal
Calcutta High Court · (2010) 02 CAL CK 0116
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B, 366, 376
High Courts08 Feb 2010Allowed
Prabir Ghosh and Others Vs State of West Bengal
Calcutta High Court · (2010) 02 CAL CK 0113
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts08 Feb 2010
Sk. Bismilla Vs The State of West Bengal and Others
Calcutta High Court · (2010) 02 CAL CK 0112
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts08 Feb 2010
Sk. Jiaruddin Molla @ Sk. Jiar and Others Vs State and Another
Calcutta High Court · (2010) 02 CAL CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 309, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts08 Feb 2010
Shanti Swarup Agarwal Vs The State of West Bengal and Another
Calcutta High Court · (2010) 02 CAL CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 205, 251West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 — Section 34(5)
High Courts08 Feb 2010
Rajesh Gupta Vs Sudhir Kumar Chouhan
Calcutta High Court · (2010) 02 CAL CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 143
High Courts08 Feb 2010
Swapan Kumar Roy Vs State and Others
Calcutta High Court · (2010) 02 CAL CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420
High Courts08 Feb 2010Allowed
Naresh Kumar and Company Vs Union Of India(UOI) and Others
Calcutta High Court · (2011) 241 CTR 194 : (2011) 38 VST 332
Finance Act, 1994 — Section 66
High Courts08 Feb 2010
Bimal Naskar and Others Vs The State of West Bengal
Calcutta High Court · (2010) 02 CAL CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 364
High Courts08 Feb 2010Dismissed
Jethulal Mahato Vs State of West Bengal and Others
Calcutta High Court · (2010) 3 CALLT 384
West Bengal Panchayat Act, 1973 — Section 12, 16
High Courts08 Feb 2010
Jadabpur Tea Company Ltd. and Another Vs West Bengal State Electricity Distribution Co. Ltd. and Others
Calcutta High Court · (2010) 02 CAL CK 0032
Electricity Act, 2003 — Section 126(6), 127
High Courts08 Feb 2010
Nirmal Kumar Prosad Vs State of West Bengal and Another
Calcutta High Court · (2010) 02 CAL CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 323, 354, 506