COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 847 of 3,204

High Courts30 Jul 2010Allowed

M/s. Kamlapur Sugar and Industries Limited Vs Dena Bank

Calcutta High Court · (2010) 07 CAL CK 0090

Companies Act, 1956 — Section 433, 433(e), 434, 434(1)(a), 434(1)(b)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34, 34(2)

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High Courts30 Jul 2010

In Re: Consolidated Fibres and Chemicals Ltd. (In Liqn.)

Calcutta High Court · (2011) 1 CHN 58

Companies Act, 1956 — Section 34, 34(2)

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High Courts30 Jul 2010Allowed

Madhu Sudan Ghosh and Another Vs The Bank of Baroda and Others

Calcutta High Court · (2010) 07 CAL CK 0071

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3A), 13(4), 17

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High Courts30 Jul 2010Dismissed

Rad Trade Private Limited and Another Vs The CESC Limited and Others

Calcutta High Court · (2010) 07 CAL CK 0069

Electricity Act, 2003 — Section 2(15), 43West Bengal Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2007 — Regulation 3.4.2

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High Courts30 Jul 2010

Hotel Sonar Bangla Vs The State Bank of India and Others

Calcutta High Court · (2010) 07 CAL CK 0059

Constitution of India, 1950 — Article 226, 252(2), 254(2)Contract Act, 1872 — Section 176Limitation Act, 1963 — Article 97

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High Courts30 Jul 2010Dismissed

Smt. Nalini Maji Vs Sri Mritunjoy Adhikary

Calcutta High Court · (2010) 07 CAL CK 0043

Civil Procedure Code, 1908 (CPC) — Section 100, 144Contract Act, 1872 — Section 226Specific Relief Act, 1963 — Section 17

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High Courts30 Jul 2010Dismissed

Rahim Mondal and Others Vs The State of West Bengal and Others

Calcutta High Court · (2010) 07 CAL CK 0042

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1Constitution of India, 1950 — Article 226

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High Courts30 Jul 2010Allowed

Dena Bank Vs Kamlapur Sugar and Industries Ltd.

Calcutta High Court · (2011) 3 BC 640 : (2011) 2 CALLT 285 : (2010) 160 CompCas 228

Companies Act, 1956 — Section 433, 434, 434(1), 439Limitation Act, 1963 — Article 113, 137Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34, 34(2)

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High Courts30 Jul 2010Allowed

Hriday Kumar Paul Vs State of West Bengal

Calcutta High Court · (2011) 2 CHN 57

West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 6, 8, 9

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High Courts30 Jul 2010

Dilip Kumar Dey Vs Viswamitra Ramkumar and Others

Calcutta High Court · (2010) 07 CAL CK 0005

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 9 Rule 13, 10, 144Constitution of India, 1950 — Article 227

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High Courts29 Jul 2010Allowed

Crystal Networks P. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2013) 353 ITR 171

Income Tax Act, 1961 — Section 131, 68

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High Courts29 Jul 2010

Olivia Mukherjee Vs Vidyasagar University and Others

Calcutta High Court · (2011) 1 CHN 228

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High Courts28 Jul 2010

Sri Abanindra Mohanty Vs Union of India (UOI) and Others

Calcutta High Court · (2010) 4 CALLT 205 : 114 CWN 885 : (2010) 127 FLR 628

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(1), 10(2), 10(5), 10(6)

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High Courts28 Jul 2010Dismissed

Kartick Ch. Das and Another Vs State of West Bengal and Others

Calcutta High Court · (2010) 4 CALLT 267 : (2011) 128 FLR 814

Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 7A, 7B, 7Q

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High Courts28 Jul 2010Dismissed

Subrata Ghosh Vs Malaya Ghosh and Others

Calcutta High Court · (2010) 07 CAL CK 0093

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4Limitation Act, 1963 — Section 5

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High Courts28 Jul 2010

Anil Kumar Biswas and Others, Nakari Ghosh Vs State of West Bengal and Another , Anil Biswas and Others

Calcutta High Court · (2010) 4 CALLT 112

Criminal Procedure Code, 1973 (CrPC) — Section 360, 361, 401, 482Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 334

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High Courts28 Jul 2010