High Courts24 Nov 2010Dismissed
Arghya Bala Vs The State of West Bengal and Others
Calcutta High Court · (2011) 2 CALLT 128 : (2012) 2 CHN 700
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 2010
1,168 judgments · page 8 of 59
High Courts24 Nov 2010Dismissed
Sujay Sikdar Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 322
Constitution of India, 1950 — Article 14, 21West Bengal Primary Education (Conduct of Election to the Primary School Councils) Rules, 1981 — Rule 2, 35, 37, 53, 54West Bengal Primary Education Act, 1973 — Section 100(B)
High Courts24 Nov 2010Dismissed
Soumitra Roy Vs Munmun Roy
Calcutta High Court · (2011) 3 CHN 632 : (2011) 2 DMC 96
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15Criminal Procedure Code, 1973 (CrPC) — Section 125Special Marriage Act, 1954 — Section 12, 13, 24, 27, 36
High Courts24 Nov 2010
Vinay Krishna Arora Vs A.N.G. Estate Developers and Others
Calcutta High Court · (2010) 11 CAL CK 0030
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 14(3)
High Courts24 Nov 2010Dismissed
Managing Committee of Polerhat High School Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 854
Constitution of India, 1950 — Article 141
High Courts24 Nov 2010Dismissed
Sanjoy Kumar Dutta Vs The West Bengal Electricity Distribution Co. Ltd. Ors.
Calcutta High Court · AIR 2011 Cal 151
Constitution of India, 1950 — Article 226
High Courts24 Nov 2010Dismissed
Sk. Soleman and Aur Vs State of West Bengal
Calcutta High Court · (2012) 2 CHN 83
Calcutta Municipal Corporation Act, 1980 — Section 400, 400(1), 400(2), 400(7), 401Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 12, 226, 227, 277
High Courts23 Nov 2010Allowed
Nripen Roy and Others Vs State of West Bengal
Calcutta High Court · (2010) 11 CAL CK 0041
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 174, 176, 221(1)Evidence Act, 1872 — Section 113B, 145
High Courts23 Nov 2010Allowed
Ananga Mohan Ghosh Vs Eastern Coalfields Ltd. and Others
Calcutta High Court · (2010) 11 CAL CK 0026
High Courts23 Nov 2010Dismissed
Pintu Ghosh Vs The State of West Bengal
Calcutta High Court · (2011) 1 CALLT 85 : (2011) 1 CHN 257
Penal Code, 1860 (IPC) — Section 302
High Courts23 Nov 2010
Sri Annada Kumar Biswas Vs Smt. Sandhya Rani Biswas
Calcutta High Court · (2011) 1 CHN 372
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 7 Rule 8, 107Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(6), 17(2)(2A)
High Courts23 Nov 2010
State of West Bengal and Another Vs National Dairy Development Board and Another
Calcutta High Court · (2011) 1 CHN 553
Civil Procedure Code, 1908 (CPC) — Section 10, 112, 151Limitation Act, 1963 — Article 112, 59
High Courts22 Nov 2010Allowed
Paramount Leathers Vs Regional Provident Fund Commissioner and Another
Calcutta High Court · (2011) 2 CHN 28 : (2011) 129 FLR 322 : (2011) 4 LLJ 121 : (2011) LLR 597
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 2, 7A, 7I
High Courts22 Nov 2010
In Re: Medi Carrier Private Limited and Others
Calcutta High Court · (2010) 11 CAL CK 0015
Companies Act, 1956 — Section 393
High Courts22 Nov 2010
In Re: Shrachi Developers Private Limited and Others
Calcutta High Court · (2010) 11 CAL CK 0006
Companies Act, 1956 — Section 393
High Courts19 Nov 2010
Ajit Kumar Shil Vs Subrata Narayan Chowdhury and Others
Calcutta High Court · (2011) 1 CHN 653
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts19 Nov 2010
Philips Electronics India Ltd. Vs Sanjay Chowdhury and Others
Calcutta High Court · (2010) 11 CAL CK 0056
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts19 Nov 2010
Kowser Ali Sk. (deceased) and Others Vs Rabiul Haque Daptari and Others
Calcutta High Court · (2010) 11 CAL CK 0051
High Courts19 Nov 2010
Mir Kamrujjaman @ Khokan Vs The State of West Bengal and Another
Calcutta High Court · (2010) 11 CAL CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 120B, 326, 403, 409, 420