High Courts16 Sept 2010
Sri Nepal Sardar Vs Deb Kumar Mondal and Others
Calcutta High Court · (2010) 09 CAL CK 0092
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 6 Rule 18
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 837 of 3,204
High Courts16 Sept 2010
Sri Sudip Sen Vs The State of West Bengal Sri Suman Saha @ Kousik Saha Vs State of West Bengal and Others
Calcutta High Court · (2010) CriLJ 4628
Constitution of India, 1950 — Article 136, 141, 21Criminal Procedure Code, 1973 (CrPC) — Section 127(2), 170, 173, 397(3), 437Evidence Act, 1872 — Section 27
High Courts16 Sept 2010Allowed
Anil Kumar Singhania and Another Vs Ananga Mohan Banerjee and Others
Calcutta High Court · (2010) 09 CAL CK 0060
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Specific Relief Act, 1963 — Section 15, 19Transfer of Property Act, 1882 — Section 54
High Courts16 Sept 2010Dismissed
Central Bank of India and Another Vs Kashi Nath Chakraborty
Calcutta High Court · (2010) 4 CALLT 17 : (2011) 1 CHN 360 : (2010) 127 FLR 623 : (2011) 11 LLJ 27
High Courts16 Sept 2010Dismissed
Shyamali Das and Another Vs Rabindranath Biswas and Others
Calcutta High Court · (2010) 09 CAL CK 0008
Limitation Act, 1963 — Section 12, 5West Bengal Estates Acquisition Act, 1953 — Section 44(2), 44(3), 55AWest Bengal Estates Acquisition Rules, 1954 — Rule 31
High Courts15 Sept 2010Allowed
Indrani Sarkar Vs State of West Bengal and Another
Calcutta High Court · (2011) 1 CHN 97
Penal Code, 1860 (IPC) — Section 34, 497, 498A
High Courts15 Sept 2010Allowed
Jogamaya Panda and Others Vs Sailendra Nath Panda and Others
Calcutta High Court · (2011) 1 CHN 248
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2), Order 26 Rule 10A, Order 26 Rule 13, Order 26 Rule 14Constitution of India, 1950 — Article 227
High Courts15 Sept 2010Dismissed
The Oriental Insurance Co. Ltd. Vs Biswajit Banik
Calcutta High Court · (2010) 09 CAL CK 0066
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 21
High Courts15 Sept 2010Dismissed
Lakhi Prasad Shaw Vs The State of West Bengal and Another
Calcutta High Court · (2011) 1 CHN 810
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Sept 2010Allowed
Shri Ghanshyam Agarawal Vs The Secretary (Revenue) and Others
Calcutta High Court · (2010) 09 CAL CK 0058
Andaman and Nicobar Islands Co-operative Societies Regulations, 1973 — Regulation 62Andaman and Nicobar Islands Cooperative Societies Rules, 1974 — Rule 62, 76(14)(4)Andaman and Nicobar Islands Land Revenue and Land Reforms Regulations, 1966 — Regulation 128(1)(2), 159(8), 159(9), 128(1)(2), 159(8)
High Courts15 Sept 2010Allowed
Kausik Brata Bandyopadhyay Vs State of West Bengal and Others
Calcutta High Court · (2011) 1 CHN 568
High Courts15 Sept 2010Allowed
Comet Technocom Vs Union of India (UOI)
Calcutta High Court · (2011) 2 CHN 51
Customs, Excise Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 41
High Courts15 Sept 2010Dismissed
Mor Salim Sk. Vs The State of West Bengal and Others
Calcutta High Court · (2010) 4 CALLT 248
High Courts14 Sept 2010Dismissed
Hiren @ Hirulal Ghosh Vs The State of West Bengal and Others
Calcutta High Court · (2010) CriLJ 4795 : (2011) 7 RCR(Criminal) 1840
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 164, 164A, 376, 417
High Courts14 Sept 2010
AGW Realtors (P) Ltd. and Another Vs The Kolkata Municipal Corporation and Others
Calcutta High Court · (2011) 1 CHN 315
Constitution of India, 1950 — Article 265Contract Act, 1872 — Section 72
High Courts14 Sept 2010Dismissed
Narayan Chakraborty and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 09 CAL CK 0045
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 19, 19(1), 21Enlistment of CPWD Contractors Rules, 2005 — Rule 1.1
High Courts14 Sept 2010
In Re: Amulya Dhan Paul (deceased)
Calcutta High Court · (2011) 1 CHN 52
Succession Act, 1925 — Section 301, 317, 321, 333(2)
High Courts14 Sept 2010
Gautam Choudhury Vs Cauvery Choudhury
Calcutta High Court · (2011) 2 CHN 1
Evidence Act, 1872 — Section 102
High Courts13 Sept 2010Allowed
Pintu Ruidas Vs State
Calcutta High Court · (2011) 3 Crimes 567
Criminal Procedure Code, 1973 (CrPC) — Section 313, 368Penal Code, 1860 (IPC) — Section 302, 307, 326, 34, 498A
High Courts13 Sept 2010
Brahmaputra Carbon Ltd. Vs Union of India (UOI)
Calcutta High Court · (2011) 268 ELT 221