High Courts05 Oct 2010Dismissed
Sri Raghubir Chowdhury Vs Prameshwar Prasad and Another
Calcutta High Court · (2010) 10 CAL CK 0071
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, 151
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 834 of 3,204
High Courts05 Oct 2010Dismissed
Hindustan Unilever Limited Vs Procter and Gamble Home Products Limited and Another
Calcutta High Court · (2011) 1 CHN 204
Cable Television Networks Rules, 1994 — Rule 7(9)Constitution of India, 1950 — Article 19(1)
High Courts05 Oct 2010Allowed
Rear Admiral Amal Ranjan Ghosh Dastidar and Another Vs The State of West Bengal and Others
Calcutta High Court · (2010) 10 CAL CK 0065
Constitution of India, 1950 — Article 14, 16
High Courts05 Oct 2010Dismissed
Chakdaha Panchayat Samity and Another Vs State of West Bengal and Others
Calcutta High Court · (2010) 10 CAL CK 0058
Constitution of India, 1950 — Article 162, 166, 39, 53(I), 73
High Courts05 Oct 2010Dismissed
Mustaque Ahmed Khan and Others Vs Mahammad Nasim and Others
Calcutta High Court · (2011) 2 CHN 573
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4
High Courts05 Oct 2010
Sri Ashok Nandy Alias Aloke Nandy and Others Vs The State of West Bengal and Another
Calcutta High Court · (2010) 10 CAL CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173, 177, 239Penal Code, 1860 (IPC) — Section 34, 406, 494, 498, 498A
High Courts05 Oct 2010Dismissed
Mr. Arindam Jha Vs The State of West Bengal and Others
Calcutta High Court · (2010) 10 CAL CK 0049
Bengal Excise Act, 1909 — Section 26, 3, 30, 31, 36Constitution of India, 1950 — Article 226West Bengal Excise (Selection of New Sites and Grant of License for Retail Sale of Liquor and Certain other Intoxicants) Rules, 2003 — Rule 16, 2, 216, 3, 8
High Courts05 Oct 2010
Kanai Krishna Das Vs Ashim Das and Others
Calcutta High Court · (2010) 10 CAL CK 0048
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3A
High Courts05 Oct 2010Allowed
Bandana Mukherjee Vs Soma Mukherjee and Others
Calcutta High Court · (2010) 10 CAL CK 0047
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts05 Oct 2010
Alpana Saha Vs The State of West Bengal and Others
Calcutta High Court · (2010) 10 CAL CK 0040
Bengal Excise Act, 1909 — Section 22(2), 37A, 8Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226
High Courts05 Oct 2010
VIP Co-operative Labour Contract and Construction Society Limited and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 10 CAL CK 0038
High Courts05 Oct 2010Dismissed
Chittaranjan Jana Vs Pankaj Nayek and Others
Calcutta High Court · (2010) 10 CAL CK 0029
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 Oct 2010Dismissed
Paharpur Cooling Towers Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2011) 239 CTR 394 : (2011) 198 TAXMAN 83
Companies Act, 1956 — Section 14, 2(7), 28, 3(4), 70Income Tax Act, 1961 — Section 32, 32(2), 33B, 35, 35(4)Securities Contracts (Regulation) Act, 1956 — Section 2
High Courts05 Oct 2010
Commissioner of Income Tax Vs J.K. Corporation Ltd.
Calcutta High Court · (2011) 165 CompCas 101 : (2011) 239 CTR 196 : (2011) 331 ITR 303
Income Tax Act, 1961 — Section 120(6), 139, 139(1), 139(3), 143(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 18(7)
High Courts05 Oct 2010Allowed
Graphic Industries Company Vs Union of India (UOI)
Calcutta High Court · (2011) 1 CHN 792
Arbitration and Conciliation Act, 1996 — Section 31(6), 34
High Courts05 Oct 2010
Commissioner of Central Excise, Kol-II and Another Vs Shree Gobinddeo Glass Works Ltd. and Others
Calcutta High Court · (2011) 1 CHN 21 : (2011) 263 ELT 178 : (2011) 23 STR 177
Calcutta Municipal Corporation Act, 1980 — Section 189(3), 189(6)Central Excise Rules, 1944 — Rule 57CCCentral Excises and Salt Act, 1944 — Section 35, 35B, 35B(1), 35C, 35C(2A)
High Courts05 Oct 2010Dismissed
Union of India (UOI) Vs Pam Developments (P) Ltd.
Calcutta High Court · (2011) 1 CHN 618
Arbitration Act, 1940 — Section 11, 12, 30, 33, 5Constitution of India, 1950 — Article 142
High Courts05 Oct 2010Allowed
Biswajit Nandi Vs Dilip Kumar Deb
Calcutta High Court · (2011) 2 CHN 5
Calcutta Municipal Corporation Act, 1980 — Section 400, 400(3), 415(1)Limitation Act, 1963 — Section 5
High Courts05 Oct 2010
Mukti Properties (P) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2011) 238 CTR 174 : (2012) 344 ITR 177 : (2011) 201 TAXMAN 23
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 100
High Courts05 Oct 2010Dismissed
Puspa Dey and Others Vs Debkantho Dey
Calcutta High Court · (2010) 10 CAL CK 0007
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2