High Courts30 Aug 2010Dismissed
The State Vs Shri P.L. Joseph and Another
Calcutta High Court · (2010) 4 CALLT 325 : (2011) 5 CHN 568
Criminal Procedure Code, 1973 (CrPC) — Section 235(1), 313, 378Penal Code, 1860 (IPC) — Section 302, 307, 34
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 841 of 3,204
High Courts30 Aug 2010Allowed
Shri Balbir Singh Vs The Union of India (UOI) and Others
Calcutta High Court · (2010) 4 CALLT 340 : (2012) 3 CHN 280
Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts27 Aug 2010Allowed
Abdur Rahim Boxi Vs Soumitra Roy and Others
Calcutta High Court · (2010) 4 CALLT 43
Constitution of India, 1950 — Article 227, 243ZAWest Bengal Panchayat Election Act, 2003 — Section 108, 79
High Courts27 Aug 2010Dismissed
Imraj Ali Molla Vs Madan Mohan Saha and Others
Calcutta High Court · (2010) 08 CAL CK 0114
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17
High Courts27 Aug 2010Allowed
Basudeb Dey Vs Swati Dey and Others
Calcutta High Court · (2010) 3 CALLT 604
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts27 Aug 2010Allowed
Shri Nirmal Kumar Sen Vs The Lt. Governor and Others
Calcutta High Court · (2010) 4 CALLT 396 : (2012) 2 CHN 723
Andaman and Nicobar Islands Co-operative Societies Regulations, 1973 — Rule 54, 54(1)Constitution of India, 1950 — Article 14, 21
High Courts27 Aug 2010Dismissed
Tarun Pal Vs West Bengal State Electricity
Calcutta High Court · (2011) 2 CHN 571
Electricity Act, 2003 — Section 126, 135West Bengal Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2007 — Regulation 6
High Courts27 Aug 2010Allowed
Swadin Deb @ Shadin Deb Vs Union of India (UOI) and Others Union of India (UOI) and Others Vs Surajit Ghosh and Others
Calcutta High Court · (2010) 4 CALLT 314 : (2011) 1 CHN 74
High Courts27 Aug 2010
K. Jayaraj Vs Dr. Moses Pandian and Another
Calcutta High Court · (2011) 1 CHN 270
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 21Constitution of India, 1950 — Article 227
High Courts27 Aug 2010Allowed
Prabhat Kumar Paul Vs State of West Bengal and Others
Calcutta High Court · (2010) 3 CALLT 618
High Courts27 Aug 2010
Brajesh Singh @ Brajesh Kumar Singh Vs Manaranjan Chakraborty and Another
Calcutta High Court · (2010) 08 CAL CK 0048
Constitution of India, 1950 — Article 227
High Courts27 Aug 2010Dismissed
Fiayaz Ali Vs Secretary (Law) and Others
Calcutta High Court · (2011) 1 CALLT 137 : (2011) 1 CHN 16 : (2011) 128 FLR 380
Administrative Tribunals Act, 1985 — Section 19Administrative Tribunals Rules — Rule 21Constitution of India, 1950 — Article 226, 25
High Courts27 Aug 2010Allowed
Sri Bata Krishna Mondal Vs Smt. Antu Rani Sen and Another
Calcutta High Court · (2010) 08 CAL CK 0014
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 340, 340(1)
High Courts27 Aug 2010
In the goods of: Smt. Priyambada Devi Birla, deceased And In the matter of: Rajendra Singh Lodha Vs Ajoy Kumar Newar and Others
Calcutta High Court · (2010) 08 CAL CK 0010
Civil Procedure Code, 1908 (CPC) — Section 11Companies Act, 1956 — Section 108, 211, 247, 87Presidency Towns Insolvency Act, 1909 — Section 17
High Courts27 Aug 2010Allowed
Renu Prova Paul Vs Sannyasi Charan Ghosh
Calcutta High Court · (2011) 2 CHN 60
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16
High Courts26 Aug 2010Allowed
Eastern Circle yellow Pages Pvt. Ltd. Vs Dr. Amal Kr. Ghosh
Calcutta High Court · (2010) 4 CALLT 587 : (2011) 4 CHN 306
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 151
High Courts26 Aug 2010Dismissed
Saroj Kumar Karmakar Vs Sanjib Koley and Others
Calcutta High Court · (2010) 08 CAL CK 0061
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts26 Aug 2010Dismissed
Raghunath Dutta Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 55
Criminal Procedure Code, 1973 (CrPC) — Section 97Penal Code, 1860 (IPC) — Section 341
High Courts26 Aug 2010Dismissed
Mecon Limited Vs Sri Swapan Kumar Banerjee and Others
Calcutta High Court · (2011) 1 CHN 528
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 47 Rule 1Constitution of India, 1950 — Article 12, 311Specific Relief Act, 1963 — Section 34, 42
High Courts25 Aug 2010Dismissed
Sitara Begum Vs State of West Bengal and Another
Calcutta High Court · (2010) 08 CAL CK 0104
Forest Act, 1927 — Section 59A(3)