COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 831 of 3,204

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

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High Courts23 Nov 2010Allowed

Ananga Mohan Ghosh Vs Eastern Coalfields Ltd. and Others

Calcutta High Court · (2010) 11 CAL CK 0026

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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

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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)

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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

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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

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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

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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

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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

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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

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High Courts19 Nov 2010

Kowser Ali Sk. (deceased) and Others Vs Rabiul Haque Daptari and Others

Calcutta High Court · (2010) 11 CAL CK 0051

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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

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High Courts19 Nov 2010

Deepa Das Vs Rupa Das and Another

Calcutta High Court · (2010) 11 CAL CK 0029

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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

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High Courts19 Nov 2010