COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 833 of 3,204

High Courts06 Oct 2010Allowed

Smt. Gita Devi Saha and Others Vs Amber Tour and Travels Pvt. Limited and Others

Calcutta High Court · (2010) 10 CAL CK 0059

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17, 151Constitution of India, 1950 — Article 227

High Courts06 Oct 2010

Spaceage Multi Products Pvt. Ltd. Vs Deemark Health Care Pvt. Ltd.

Calcutta High Court · (2011) 2 CHN 563

Trade Marks Act, 1999 — Section 2, 28(1), 29(1), 29(2), 30

High Courts06 Oct 2010Dismissed

Pioneer Tubewell Industries (P) Ltd. Vs State of West Bengal

Calcutta High Court · (2011) 1 CHN 488

Central Excises and Salt Act, 1944 — Section 11B, 11D, 22(3), 29(5)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 13, 114, 151, 152Limitation Act, 1963 — Section 5

High Courts06 Oct 2010Dismissed

In The Goods of Anil Kumar Basu and In The Matter of An Application for Revoking The Grant of Probate Issued On 12th October 2007 and In The Matter of Suprotim Das Vs Sujoy Kumar Basu and In The Matter of Ranjit Kumar Basu

Calcutta High Court · (2011) 2 CHN 209

Succession Act, 1925 — Section 263, 70

High Courts06 Oct 2010Dismissed

Tapan Kumar Mitra and Others Vs Commissioner of Income Tax and Others

Calcutta High Court · (2010) 10 CAL CK 0042

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(10C), 147, 264, 264(6), 264(7)

High Courts06 Oct 2010Allowed

Haradhan Bera and Others Vs The State of West Bengal and Others

Calcutta High Court · (2010) 10 CAL CK 0034

Constitution of India, 1950 — Article 16, 162

High Courts06 Oct 2010Dismissed

Prakash chandra Pradhan and Another Vs Shyama Pada Maity and Others

Calcutta High Court · (2010) 10 CAL CK 0032

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227

High Courts06 Oct 2010Allowed

State Bank of India Vs Sri Mrinal Sarkar and Another

Calcutta High Court · (2010) 10 CAL CK 0031

Civil Procedure Code, 1908 (CPC) — Section 151Debts Recovery Tribunal Act, 1993 — Section 37Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(1), 13(2), 13(3A), 13(4), 13(5)

High Courts06 Oct 2010Allowed

Omar Ali Mondal (In Jail), Sadek Ali Mondal and Abdullah Mondal (Both are on Bail) Vs The State of West Bengal

Calcutta High Court · (2011) 1 CALLT 523 : (2011) 1 CHN 396

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 145, 60, 65Penal Code, 1860 (IPC) — Section 302, 34, 376

High Courts06 Oct 2010Dismissed

Bhartia Steel and Engineering Company (P) Ltd. Vs Dina Nath Parolia

Calcutta High Court · (2011) 1 CALLT 609

West Bengal Premises Tenancy Act, 1956 — Section 13(6)

High Courts06 Oct 2010Dismissed

R. Piyarelall Import and Export Ltd. Vs Glencore Grain B.V.

Calcutta High Court · (2011) 1 CHN 749

Arbitration and Conciliation Act, 1996 — Section 16, 30, 5, 8Grain and Feed Trade Association Arbitration Rules — Rule 125

High Courts06 Oct 2010Dismissed

Mrinal Kanti Banerjee Vs Santi Ranjan Kundu

Calcutta High Court · (2011) 1 CHN 746

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 14Specific Relief Act, 1963 — Section 14(3)

High Courts06 Oct 2010Allowed

Mahesh Tulswan Vs Rajendra Kumar Banka

Calcutta High Court · (2011) 2 CHN 169

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 7 Rule 11, 9, 92, 92(2)

High Courts06 Oct 2010Dismissed

Jaharlal Baskey Vs State of West Bengal and Others

Calcutta High Court · (2010) 10 CAL CK 0014

Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 436

High Courts06 Oct 2010

S.K. Mofizul Vs The State of West Bengal and Another

Calcutta High Court · (2010) 10 CAL CK 0013

Evidence Act, 1872 — Section 24, 30Penal Code, 1860 (IPC) — Section 120B, 302, 34

High Courts06 Oct 2010

Nikku Yadav @ Neeku Yadav @ Nikar Yadav @ Nikara Yadav Vs The State of West Bengal

Calcutta High Court · (2010) 4 CALLT 465

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Evidence Act, 1872 — Section 106, 134, 27Penal Code, 1860 (IPC) — Section 302, 394

High Courts06 Oct 2010

Rabindra Nath Singha Vs State of West Bengal and Others

Calcutta High Court · (2010) 4 CALLT 581

Penal Code, 1860 (IPC) — Section 302, 326, 34

High Courts06 Oct 2010Allowed

Sri Palash Kayal Vs State of West Bengal and Others

Calcutta High Court · (2011) 1 CALLT 157

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 324, 34, 342, 506

High Courts06 Oct 2010Allowed

Managing Committee, Mohiary Ranibala Kundu Chowdhury Balika Vidyalaya Vs State of West Bengal

Calcutta High Court · (1999) 2 CALLT 392 : (2011) 3 CHN 79

Constitution of India, 1950 — Article 12, 14, 162, 166(1), 166(2)

High Courts05 Oct 2010Allowed

Shrimati Purnima Banerjee and Others Vs Gopal Chandra Karmakar

Calcutta High Court · (2010) 10 CAL CK 0077

Civil Procedure Code, 1908 (CPC) — Section 100