High Courts03 Sept 2010Allowed
HDFC Bank Ltd. Vs State of West Bengal and Another
Calcutta High Court · (2010) 09 CAL CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 392
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 840 of 3,204
High Courts02 Sept 2010Allowed
Anukul Ch. Das Vs A.B.S. Builders Pvt. Ltd. and Others
Calcutta High Court · (2010) 4 CALLT 413
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 148, 151
High Courts02 Sept 2010Dismissed
Swapan Giri Vs Jharna Pradhan and Another
Calcutta High Court · (2010) 09 CAL CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 401, 482, 488Evidence Act, 1872 — Section 112Penal Code, 1860 (IPC) — Section 376
High Courts02 Sept 2010Dismissed
Kurban Ansari Vs The State of West Bengal and Others
Calcutta High Court · (2011) CriLJ 1375
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 101Evidence Act, 1872 — Section 74, 79
High Courts02 Sept 2010
Santi Ranjan Paul Vs Food Corporation of India and Others
Calcutta High Court · AIR 2011 Cal 5 : (2010) 1 BC 600 : (2010) 3 CALLT 469
Constitution of India, 1950 — Article 14
High Courts02 Sept 2010Dismissed
Hotel Payel and Another Vs Central Bank of India and Another
Calcutta High Court · AIR 2011 Cal 54 : (2011) 3 BC 363
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4)
High Courts02 Sept 2010
Smt. Sangeeta Upadhyay and Smt. Nisha Kapoor Vs The State of West Bengal and Another
Calcutta High Court · (2010) 09 CAL CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1), 2, 200, 202Penal Code, 1860 (IPC) — Section 120B, 405, 406, 415, 420
High Courts02 Sept 2010Allowed
Rousanara Khatun (Bibi) Vs State of West Bengal and Others
Calcutta High Court · (2011) 1 CHN 287
Constitution of India, 1950 — Article 19(1), 21
High Courts31 Aug 2010
Arun Kumar Tantia Vs Om Prakash Tantia and Others
Calcutta High Court · (2010) 4 CALLT 307 : (2010) 159 CompCas 328
Civil Procedure Code, 1908 (CPC) — Section 151, 152Companies Act, 1956 — Section 10F, 397, 398
High Courts31 Aug 2010Allowed
Smt. Radha Giri (Pradhan) Vs Ananda Ghorai and Others
Calcutta High Court · (2010) 4 CALLT 261 : (2010) 127 FLR 910
Constitution of India, 1950 — Article 14, 16
High Courts31 Aug 2010
Ramsarup Industries Ltd. Vs Nauranglal Agarwal
Calcutta High Court · (2002) 2 CALLT 21 : (2011) 2 CHN 301
Companies Act, 1956 — Section 434(1)
High Courts31 Aug 2010
Nauranglal Agarwal Vs Ramsarup Industries Ltd.
Calcutta High Court · (2011) 2 BC 646 : (2011) 1 CALLT 99 : (2010) 160 CompCas 55
Companies Act, 1956 — Section 434(1)
High Courts30 Aug 2010
C.H. Rama Rao Vs United Insurance Company Ltd. and Another
Calcutta High Court · (2010) 4 CALLT 351 : (2011) 1 CHN 59 : (2011) 1 TAC 690
Central Motor Vehicles Rules, 1989 — Rule 83(2)Motor Vehicles Act, 1988 — Section 10(2), 14, 2(21), 2(25), 2(33)
High Courts30 Aug 2010Allowed
Tara Narayan and Others Vs Sheo Krishna and Others
Calcutta High Court · (2010) 1 CHN 237
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts30 Aug 2010Allowed
Gopinath Raha Vs State of West Bengal and Others
Calcutta High Court · (2011) 1 CHN 479
Constitution of India, 1950 — Article 19(1), 21, 226
High Courts30 Aug 2010
R. Sasidharan Vs Union of India (UOI) and Others
Calcutta High Court · (2011) 128 FLR 53
Constitution of India, 1950 — Article 226
High Courts30 Aug 2010Allowed
Sudipto Nandy Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 3 CALLT 644
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 15(3), 16, 16(1)Constitution of India, 1950 — Article 320(3)Customs Act, 1962 — Section 129D, 14
High Courts30 Aug 2010
Shri Appanna Vs The State
Calcutta High Court · (2010) 4 CALLT 275
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 186, 222, 313, 464Evidence Act, 1872 — Section 114(g)
High Courts30 Aug 2010Allowed
Smt. Sandhya Das and Others Vs Paltu Saha and Another
Calcutta High Court · (2010) 08 CAL CK 0029
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)