High Courts06 Aug 2010Dismissed
Sankar Kumar Mondal Vs Smt. Latika Rani Sarkar and Others
Calcutta High Court · (2010) 08 CAL CK 0062
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 47 Rule 1
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 846 of 3,204
High Courts06 Aug 2010Dismissed
Raj Kumar Das Karmakar and Others Vs The State of West Bengal and Another
Calcutta High Court · (2010) 08 CAL CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 111, 341, 352, 363, 364
High Courts05 Aug 2010
Ashoka Mukherjee Vs Santosh Kumar Saha and Others
Calcutta High Court · (2010) 08 CAL CK 0072
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts05 Aug 2010Dismissed
Nischintapur Tea Co. Ltd. Vs Subrata Sen and Others Subrata Sen and Another Vs Nischintapur Tea Co. Ltd. and Others
Calcutta High Court · (2011) 165 CompCas 299 : (2010) 103 SCL 66
Civil Procedure Code, 1908 (CPC) — Section 151, 152Companies (Court) Rules, 1959 — Rule 6, 88(2), 9Companies Act, 1956 — Section 397, 398
High Courts05 Aug 2010
Md. Oli Sheikh (since deceased) and Others Vs Tarani Mahato and Another
Calcutta High Court · (2010) 08 CAL CK 0067
Limitation Act, 1963 — Section 5
High Courts05 Aug 2010Dismissed
Magma Fincorp Ltd. Vs Orbit Motors Private Ltd.
Calcutta High Court · (2010) 08 CAL CK 0013
High Courts04 Aug 2010
Asis Kumar Saha and Others Vs The State of West Bengal and Another
Calcutta High Court · (2010) 08 CAL CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 499, 500, 52
High Courts04 Aug 2010
Sri Sudip Sen Vs The State of West Bengal Sri Suman Saha @ Kousik Saha Vs The State of West Bengal and Others
Calcutta High Court · (2010) 08 CAL CK 0049
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 438
High Courts03 Aug 2010
Smt. Mausumi Bose nee Bandopadhyay Vs Life Insurance Corporation of India and Others
Calcutta High Court · AIR 2011 Cal 63
Constitution of India, 1950 — Article 226
High Courts03 Aug 2010Allowed
Indian Aluminium Co. Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2010) 329 ITR 550
Income Tax Act, 1961 — Section 141(A), 142, 142(2)(A), 158(B)(E), 288(2)
High Courts03 Aug 2010
Commissioner of C. Ex., Kolkata-II Vs Rahee Industries Ltd.
Calcutta High Court · (2011) 263 ELT 225
Central Excise Rules, 1944 — Rule 173Q, 57(1), 57GCentral Excises and Salt Act, 1944 — Section 11AA
High Courts03 Aug 2010
Kolkata Municipal Corporation Vs Monojit Saha
Calcutta High Court · (2011) 2 CHN 756
Calcutta Municipal Corporation (Amendment) Act, 1986 — Section 174Calcutta Municipal Corporation Act, 1980 — Section 174, 174(1)
High Courts03 Aug 2010Dismissed
Sk. Kibria Vs Sanjib Kolay and Others
Calcutta High Court · (2010) 08 CAL CK 0017
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Aug 2010Allowed
The District Controller, Food and Supplies, Nadia and Another Vs Rajesh Biswas and Others
Calcutta High Court · (2010) 08 CAL CK 0124
Constitution of India, 1950 — Article 226
High Courts02 Aug 2010Dismissed
Indrajit Biswas Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 08 CAL CK 0071
High Courts02 Aug 2010
Anima Ghosh Vs The State of West Bengal
Calcutta High Court · (2011) 2 Crimes 529 : (2011) 1 DMC 446
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 311Penal Code, 1860 (IPC) — Section 34, 498A
High Courts02 Aug 2010
Abul Hossen Mallick Vs West Bengal State Electricity Distribution Co. Ltd. and Others
Calcutta High Court · (2010) 08 CAL CK 0046
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 126, 127
High Courts02 Aug 2010Dismissed
Pradip Biswas Vs Union of India (UOI) and Others
Calcutta High Court · (2011) 1 SLR 380
Constitution of India, 1950 — Article 14, 16, 226, 46
High Courts02 Aug 2010
Alok Kumar Nundun and Another Vs Samir Kumar Nundun and Others
Calcutta High Court · (2010) 08 CAL CK 0032
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Constitution of India, 1950 — Article 227Trusts Act, 1882 — Section 1, 34, 73, 74