COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 838 of 3,204

High Courts13 Sept 2010Dismissed

Andaman Tyres and Coltreads Vs The Director of Industries and Others

Calcutta High Court · (2010) 4 APLJ 88

Andaman and Nicobar Islands (Industrial Estate) Rules, 1976 — Rule 12Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3, 4(1), 9

Read judgment

High Courts13 Sept 2010

Baidyanath Seal Vs Rama Rani Ghosh and Another

Calcutta High Court · (2010) 09 CAL CK 0029

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149(2)

Read judgment

High Courts10 Sept 2010Allowed

Sita Devi and Others Vs The New India Assurance Co. Ltd. and Another

Calcutta High Court · (2010) 09 CAL CK 0054

Motor Vehicles Act, 1988 — Section 158(1), 158(6)West Bengal Motor Vehicles Rules, 1989 — Rule 329, 330

Read judgment

High Courts10 Sept 2010

Debashish Sinha Vs Rabindra Nath Sinha and Others

Calcutta High Court · (2010) 09 CAL CK 0053

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99

Read judgment

High Courts10 Sept 2010Allowed

Nandalal Ghosh Vs Ashoke Kr. Bose

Calcutta High Court · (2010) 09 CAL CK 0028

Read judgment

High Courts10 Sept 2010Dismissed

Smt. Bulu Saha and Another Vs Smt. Bharati Biswas and Another

Calcutta High Court · (2010) 4 CALLT 576 : (2011) 1 CHN 69

Specific Relief Act, 1963 — Section 6

Read judgment

High Courts10 Sept 2010

Indian Oil Corporation Limited Vs M/s. Construction Enterprises

Calcutta High Court · (2010) 4 CALLT 252

Arbitration Act, 1940 — Section 14(2), 20(2), 28, 30, 33Contract Act, 1872 — Section 74

Read judgment

High Courts10 Sept 2010Dismissed

Sujit Kumar Maity Vs The State of West Bengal and Others

Calcutta High Court · (2010) 09 CAL CK 0019

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 6, 87, 91

Read judgment

High Courts10 Sept 2010Allowed

Sampa Dutta and Others Vs The New India Assurance Co. Ltd. and Another

Calcutta High Court · (2010) 09 CAL CK 0007

West Bengal Motor Vehicles Act, 1989 — Section 158(1), 158(6), 166West Bengal Motor Vehicles Rules, 1989 — Rule 329, 330

Read judgment

High Courts09 Sept 2010

Mihir Kumar Halder Vs The State of West Bengal and Others

Calcutta High Court · (2010) 4 CALLT 410

Read judgment

High Courts09 Sept 2010

West Bengal Co-ordinating Agency on Adoption Vs Union of India (UOI) and Others

Calcutta High Court · (2010) 09 CAL CK 0049

Read judgment

High Courts08 Sept 2010

Debashis Ghosh Vs Subhas Chandra Ghosh and Others

Calcutta High Court · (2010) 09 CAL CK 0087

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

Read judgment

High Courts08 Sept 2010Dismissed

Debabrata Ray Choudhuri Vs State of West Bengal and Another

Calcutta High Court · (2010) 09 CAL CK 0068

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 362, 438(2)Passports Act, 1967 — Section 10Penal Code, 1860 (IPC) — Section 120B, 34, 406, 408

Read judgment

High Courts08 Sept 2010Dismissed

Acarya Dhruvanand Avadhuta and Another Vs Ananda Marga Pracarak Samgha and Others

Calcutta High Court · (2010) 09 CAL CK 0067

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

Read judgment

High Courts08 Sept 2010Dismissed

North Bengal Bone Mills and Fertilizers Pvt. Ltd. Vs Nilima Bose and Others

Calcutta High Court · (2010) 09 CAL CK 0026

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 10West Bengal Land Reforms Act, 1955 — Section 51(C)

Read judgment

High Courts08 Sept 2010Allowed

Central Bureau of Investigation Vs The State of West Bengal and Others

Calcutta High Court · (2011) 1 CHN 801 : (2011) 2 Crimes 389

Criminal Procedure Code, 1973 (CrPC) — Section 164, 167, 167(2), 401, 407Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 427

Read judgment

High Courts06 Sept 2010Dismissed