COURT ARCHIVE

Calcutta High Court judgments, 2010

1,168 judgments · page 9 of 59

High Courts19 Nov 2010

Smt. Nilima Paul and Others Vs Union of India (UOI) and Others

Calcutta High Court · (2010) 11 CAL CK 0021

Calcutta High Court (Appellate Side) Rules — Rule 14Caltex Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited Act, 1977 — Section 5, 6, 7, 7(1), 7(3)Constitution of India, 1950 — Article 12, 14, 19(1), 21, 300A

High Courts19 Nov 2010

Shanti Devi Vs Gyanti Devi and Others

Calcutta High Court · (2010) 4 APLJ 239

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts12 Nov 2010

Mojaffar alias Moja alias Mojrek alias Mojek Sk. alias Khan and etc. Vs State of West Bengal

Calcutta High Court · (2011) CriLJ 1249

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 297, 390, 391, 392, 393

High Courts12 Nov 2010Dismissed

Kailash Prasad Jain Vs Commissioner of Income Tax

Calcutta High Court · (2011) 2 CALLT 1 : (2011) 238 CTR 381 : (2011) 202 TAXMAN 244

Constitution of India, 1950 — Article 226Information Technology Act, 2000 — Section 34

High Courts12 Nov 2010

Mahasin Alam @ Pappu and Another Vs The State of West Bengal

Calcutta High Court · (2010) 11 CAL CK 0050

Criminal Procedure Code, 1973 (CrPC) — Section 216, 309Penal Code, 1860 (IPC) — Section 376, 376(1), 376(2), 511

High Courts12 Nov 2010

The Statesman Limited Vs The State of West Bengal and Another

Calcutta High Court · (2010) 11 CAL CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 311Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 143, 147

High Courts12 Nov 2010

Sarif Md. Mullick Vs National Insurance Co. Ltd. and Another

Calcutta High Court · (2011) ACJ 1451 : (2011) 2 TAC 65

Motor Vehicles Act, 1988 — Section 166(2)

High Courts12 Nov 2010Dismissed

Chairman, W.B. Central School Service Commission Vs Mukul Biswas

Calcutta High Court · (2011) 2 CHN 304

Constitution of India, 1950 — Article 14, 16(4)

High Courts12 Nov 2010

Satya Prosad Mitra Vs State of West Bengal

Calcutta High Court · (2011) 3 CHN 145

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts12 Nov 2010

Ashim Kumar Chatterjee Vs Smt. Moushumi Chatterjee Nee Bhattacharjee

Calcutta High Court · (2010) 11 CAL CK 0033

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 397(3)

High Courts12 Nov 2010Dismissed

Jessore Industries (India) Ltd. and Another Vs Regional Provident Fund Commissioner and Others

Calcutta High Court · (2010) 4 CALLT 365 : (2011) 1 CHN 1 : (2011) 128 FLR 620 : (2011) 2 LLJ 535

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1)Income Tax Act, 1922 — Section 25(4)

High Courts12 Nov 2010

Institution of Engineers (India) Vs Union of India (UOI) and Others

Calcutta High Court · (2010) 11 CAL CK 0023

Income Tax Act, 1961 — Section 35(1)

High Courts12 Nov 2010Dismissed

Pradeep Kumar Malhotra Vs State of West Bengal

Calcutta High Court · (2011) 2 CHN 116

Criminal Procedure Code, 1973 (CrPC) — Section 219, 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts12 Nov 2010Dismissed

The Chairman, W.B. Central School Service Commission and Others Vs Mukul Biswas and Others

Calcutta High Court · (2010) 11 CAL CK 0011

Constitution of India, 1950 — Article 14, 16(4)

High Courts12 Nov 2010

Md. Motiar Rahaman Mallick Vs United India Insurance Co. Ltd. and Others

Calcutta High Court · (2011) ACJ 1743 : (2011) 2 TAC 57

High Courts11 Nov 2010Dismissed

Pilcom Vs Commissioner of Income Tax

Calcutta High Court · (2011) 1 CALLT 596 : (2011) 238 CTR 387 : (2011) 335 ITR 147 : (2011) 198 TAXMAN 555

Finance Act — Section 9Institutes of Technology Act, 1961 — Section 9(1)

High Courts11 Nov 2010Allowed

Jabakusum Manna Vs State of West Bengal

Calcutta High Court · (2011) 2 CHN 732

Constitution of India, 1950 — Article 226

High Courts11 Nov 2010

Trfi Investment Vs Pisces Portfolios

Calcutta High Court · (2011) 2 CHN 45

Civil Procedure Code, 1908 (CPC) — Section 20

High Courts11 Nov 2010Dismissed

Poddar Heritage Investments Vs Chopra Marketing

Calcutta High Court · (2011) 2 CHN 1030

Arbitration and Conciliation Act, 1996 — Section 8Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts10 Nov 2010

Girija Prasad Pandey Vs State of West Bengal

Calcutta High Court · (2011) 2 CHN 223