High Courts19 Jul 2010
UIC Industries Ltd. Vs Annavaram Concrete Pvt. Ltd.
Calcutta High Court · (2010) 07 CAL CK 0099
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 849 of 3,204
High Courts19 Jul 2010Allowed
Union of India (UOI) and Others Vs Dr. R. Thulasidasan
Calcutta High Court · (2011) 2 CALLT 585 : (2011) 5 CHN 88
Constitution of India, 1950 — Article 226
High Courts19 Jul 2010Allowed
Shyamal Chandra Sarkar Vs The State of West Bengal and Others
Calcutta High Court · (2010) 4 CALLT 338
High Courts19 Jul 2010
Partha Banerjee Vs State Bank of India and Others
Calcutta High Court · (2010) 07 CAL CK 0066
High Courts19 Jul 2010Allowed
Barun Kumar Malla Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 4 CALLT 71 : (2010) 127 FLR 634
Penal Code, 1860 (IPC) — Section 342, 354, 376, 504, 511
High Courts16 Jul 2010Dismissed
Development Enterprise and Another Vs W.B.S.E.B and Others
Calcutta High Court · (2010) 07 CAL CK 0058
Arbitration Act, 1940 — Section 12, 19Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 161, 185(2c), 53, 67(2J), 67(3)
High Courts16 Jul 2010
Abdul Karim Vs Sri Jagat Bandhu Kumar and Others
Calcutta High Court · (2010) 07 CAL CK 0032
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts16 Jul 2010Dismissed
Adcon and Others Vs W.B.S.E.B and Others
Calcutta High Court · (2010) 07 CAL CK 0018
Arbitration Act, 1940 — Section 19Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 161, 185(2C), 67(3), 67(4)
High Courts16 Jul 2010
Shyam Das Banik Vs West Bengal State Electricity Distribution Co. Ltd. and Others
Calcutta High Court · AIR 2011 Cal 28
Electricity Act, 2003 — Section 43
High Courts16 Jul 2010Allowed
Maharaj Kumar Somendra Chandra Nandy Vs State of West Bengal and Others
Calcutta High Court · (2010) 07 CAL CK 0003
West Bengal Estates Acquisition Act, 1953 — Section 6(1)(i)West Bengal Land Reforms Act, 1955 — Section 14(M), 14(T), 14M, 14M(5), 14M(6)
High Courts15 Jul 2010Dismissed
Bijoynagar Tea Company Ltd. Vs Tezpore Tea Company Ltd.
Calcutta High Court · (2010) 07 CAL CK 0065
Companies Act, 1956 — Section 433, 434Limitation Act, 1963 — Section 14
High Courts15 Jul 2010
Buka @ Ramnath Karmakar Vs The State of West Bengal
Calcutta High Court · (2011) 1 CHN 121
Penal Code, 1860 (IPC) — Section 302, 304
High Courts15 Jul 2010
Tezpore Tea Co. Ltd. Vs Bijoynagar Tea Co. Ltd.
Calcutta High Court · (2010) 158 CompCas 578 : (2011) 110 SCL 667
Companies Act, 1956 — Section 433, 434Limitation Act, 1963 — Section 14
High Courts15 Jul 2010Dismissed
Bishnupada Sarkar and Another Vs The State of West Bengal
Calcutta High Court · (2011) 1 CHN 586
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts14 Jul 2010Allowed
Smt. Ivy Sarkar (Majumdar) Vs Sri Sandip Majumdar
Calcutta High Court · (2010) 3 CALLT 448 : 114 CWN 818 : (2010) 2 DMC 171
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 19
High Courts14 Jul 2010Dismissed
Feroza Khatoon Vs Harun Sk. and Another
Calcutta High Court · (2010) 4 CALLT 225
Criminal Procedure Code, 1973 (CrPC) — Section 125, 164, 311, 482Penal Code, 1860 (IPC) — Section 376, 493
High Courts14 Jul 2010
Canara Bank Vs The Bank of Rajasthan Limited and Another
Calcutta High Court · (2010) 07 CAL CK 0057
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts14 Jul 2010Dismissed
Nandeswar Nag Vs The Government of West Bengal and Others
Calcutta High Court · (2010) 07 CAL CK 0035
Constitution of India, 1950 — Article 226
High Courts14 Jul 2010
Kohinoor Steel Private Ltd. Vs Pravesh Chandra Kapoor
Calcutta High Court · AIR 2011 Cal 29 : (2010) 1 BC 582 : (2010) 3 CALLT 268
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 6, Order 39 Rule 1, Order 39 Rule 2
High Courts14 Jul 2010
Sri Amalendu Roy Vs Sri Nirmalendu Roy and Another
Calcutta High Court · (2010) 07 CAL CK 0023
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227