High Courts22 Dec 2010Dismissed
Nurul Huda Layek Vs Yusuf Khan
Calcutta High Court · (2010) 12 CAL CK 0030
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 21
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 825 of 3,204
High Courts22 Dec 2010Dismissed
Mohanlall and Bros. Vs Board of Trustees of the Port of Calcutta
Calcutta High Court · (2010) 12 CAL CK 0025
Major Port Trusts Act, 1963 — Section 49Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 10, 7
High Courts22 Dec 2010Allowed
Smt. Shibani Barman and Another Vs The State of West Bengal
Calcutta High Court · (2010) 12 CAL CK 0022
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts22 Dec 2010Allowed
Barun Banerjee and Another Vs The State of West Bengal and Another
Calcutta High Court · (2011) 2 Crimes 565 : (2011) 2 DMC 441
Criminal Procedure Code, 1973 (CrPC) — Section 125, 179, 181, 181(4), 93Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 24
High Courts22 Dec 2010
Elias Meyer Free School and Talmud Torah and Another Vs The Official Trustee of West Bengal
Calcutta High Court · (2010) 4 CALLT 604
Companies Act, 1956 — Section 446Official Trustees Act, 1913 — Section 25, 29Transfer of Property Act, 1882 — Section 108
High Courts22 Dec 2010
Sushil Kumar Nath and Another Vs Sri Tapas Mitra and Others
Calcutta High Court · (2010) 12 CAL CK 0005
High Courts21 Dec 2010Dismissed
Dilip Kumar Shaw Vs Sukumar Maity and Others
Calcutta High Court · (2010) 12 CAL CK 0070
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 8(3)West Bengal Premises Tenancy Act, 1997 — Section 6
High Courts21 Dec 2010
Jaladhar Ghosh Vs Shasadhar Ghosh and Others
Calcutta High Court · (2010) 12 CAL CK 0012
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AEvidence Act, 1872 — Section 65
High Courts21 Dec 2010
Alauddin Halder and Another Vs Seth Daulat Ram Lilani and Others
Calcutta High Court · (2010) 12 CAL CK 0004
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 14, Order 6 Rule 15
High Courts20 Dec 2010Allowed
Ajit Kumar Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2011) 129 FLR 413
High Courts20 Dec 2010
Dheklapara Tea Co. Limited (in Liquidation) and Sri Gopi Nath Das Vs The Official Liquidator, High Court and Another
Calcutta High Court · (2011) 162 CompCas 392
Tea Act, 1953 — Section 16B, 16B(2), 16C, 16C(1), 16D
High Courts20 Dec 2010Allowed
Visva Bharati Vs Sarkar and Sarkar
Calcutta High Court · (2011) 3 CHN 599
High Courts16 Dec 2010Allowed
Sudipta Mondal Vs Arjun Kumar Dey and Others
Calcutta High Court · (2010) 12 CAL CK 0113
Constitution of India, 1950 — Article 12, 142, 226
High Courts16 Dec 2010Dismissed
Bisnupada Dutta and Another Vs The State of West Bengal
Calcutta High Court · (2010) 12 CAL CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113(B)Penal Code, 1860 (IPC) — Section 304(B), 306, 498(A)
High Courts16 Dec 2010
Sri Ajit Kumar Das and Others Vs Sri Phani Bhusan Das and Others
Calcutta High Court · (2010) 12 CAL CK 0069
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts16 Dec 2010Dismissed
Gloster Jute Mills Limited Vs Hooghly Mills Company Limited
Calcutta High Court · (2011) 3 CHN 72
Arbitration and Conciliation Act, 1996 — Section 11Companies (Court) Rules, 1959 — Rule 84Companies Act, 1956 — Section 391, 394, 394(2)
High Courts16 Dec 2010
Balaram Baidya Vs State of West Bengal
Calcutta High Court · (2011) 4 CHN 294
Constitution of India, 1950 — Article 226
High Courts16 Dec 2010Allowed
Mahadev Mahato and Others Vs State and Others
Calcutta High Court · (2010) 12 CAL CK 0054
West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 9
High Courts15 Dec 2010Dismissed
Sri Ayodhya Das Vs Smt. Manju Rani Saha
Calcutta High Court · (2010) 12 CAL CK 0112
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, 151West Bengal Premises Tenancy Act, 1956 — Section 17(4)
High Courts15 Dec 2010
Jha Shipping Agency Vs Union of India (UOI)
Calcutta High Court · (2011) 264 ELT 321
Customs House Agents Licensing Regulations, 1984 — Regulation 23(4)