High Courts09 Jul 2010Dismissed
Sisir Kumar Dutt Vs Pratima Dutt and Others
Calcutta High Court · (2010) 07 CAL CK 0101
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 8, Order 8 Rule 9, 151
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 850 of 3,204
High Courts09 Jul 2010Allowed
Lawrence and Mayo (India) Pvt. Ltd. Vs Life Insurance Corporation of India and Others
Calcutta High Court · (2010) 3 CALLT 393
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1Constitution of India, 1950 — Article 12, 14, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 4, 5, 7
High Courts09 Jul 2010
Motilal Rakshit Vs Tarasundari Rakshit (Since Deceased) and Another
Calcutta High Court · (2010) 07 CAL CK 0094
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts09 Jul 2010
Amit Saha and Another Vs State of West Bengal and Another
Calcutta High Court · (2011) 1 CHN 423
Criminal Procedure Code, 1973 (CrPC) — Section 164Immoral Traffic (Prevention) Act, 1956 — Section 4, 5Penal Code, 1860 (IPC) — Section 120B, 363, 366A, 372, 506
High Courts09 Jul 2010
Simplex Infrastructures Ltd. Vs Commissioner of Service Tax
Calcutta High Court · (2010) 3 CALLT 238 : (2011) 21 STR 11 : (2011) 31 STT 436 : (2011) 43 VST 127
Constitution of India, 1950 — Article 14, 226Finance Act, 1994 — Section 93(1)
High Courts09 Jul 2010Dismissed
East India Trading Company Vs Radha Kanta Dhar and Others
Calcutta High Court · (2010) 159 CompCas 245 : (2011) 2 RCR(Rent) 12
Companies Act, 1956 — Section 446(2), 535West Bengal Premises Tenancy Act, 1956 — Section 13
High Courts09 Jul 2010Dismissed
The Secretary of the Managing Committee, Kalinagar Girls'' High School Vs Archana Ghosh (Saha) and Others
Calcutta High Court · (2010) 3 CALLT 192
Constitution of India, 1950 — Article 141
High Courts09 Jul 2010
CESC Limited and Others Vs Smt. Sumitra Singh and Others
Calcutta High Court · (2010) 07 CAL CK 0052
Constitution of India, 1950 — Article 226
High Courts09 Jul 2010
Subhas Khan and Another Vs Provash Khan and Another
Calcutta High Court · (2010) 07 CAL CK 0037
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, Order 39 Rule 7, 151Constitution of India, 1950 — Article 227
High Courts09 Jul 2010Dismissed
Smt. Suchanda Chowdhury Vs UCO Bank and Others
Calcutta High Court · AIR 2011 Cal 3
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17
High Courts09 Jul 2010Dismissed
M/s. Simplex Infrastructures Limited and Another Vs Commissioner, Service Tax Commissionerate, Kolkata and Others
Calcutta High Court · (2010) 3 CALLT 238 : (2011) 21 STR 11 : (2011) 31 STT 436 : (2011) 43 VST 127
Constitution of India, 1950 — Article 14, 226Finance Act, 1994 — Section 93(1)
High Courts09 Jul 2010
Sudip Bandopadhyay Vs State of West Bengal and Another
Calcutta High Court · (2010) 3 CALLT 286
Calcutta Municipal Corporation Act, 1980 — Section 202, 202(4), 202(5), 620Criminal Procedure Code, 1973 (CrPC) — Section 205Representation of the People Act, 1951 — Section 2
High Courts09 Jul 2010Allowed
Kaushik Roy Chawdhury Vs State and Another
Calcutta High Court · (2011) 1 Crimes 286
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190Penal Code, 1860 (IPC) — Section 334, 386, 504, 506
High Courts08 Jul 2010Allowed
Md. Muklesur Rahaman and Another Vs State
Calcutta High Court · (2010) 4 CALLT 212 : (2010) CriLJ 4488 : (2011) 6 RCR(Criminal) 1484
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 1, 114, 2, 299, 300
High Courts07 Jul 2010
State of West Bengal Vs Afcons Infrastructure Ltd.
Calcutta High Court · (2012) 2 CALLT 156
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 28, 28(2), 28(3), 30, 31(3)Contract Act, 1872 — Section 55, 56
High Courts07 Jul 2010Dismissed
Smt. Malina Roy Vs C.E.S.C. Ltd. and Another
Calcutta High Court · AIR 2010 Cal 190
Constitution of India, 1950 — Article 226
High Courts07 Jul 2010Allowed
Biplab Hansda @ Dutta Vs The State of West Bengal
Calcutta High Court · (2010) 07 CAL CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts07 Jul 2010
Md. Abdul Hannan Kabiraj Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 07 CAL CK 0028
Railway Protection Force Rules, 1987 — Rule 117, 216, 320, 68, 69
High Courts07 Jul 2010
The Indian Iron and Steel Co. Ltd. Vs The Union of India (UOI) and Others
Calcutta High Court · (2010) 3 CALLT 371 : (2010) 127 FLR 94 : (2010) 4 LLJ 721
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 10(2), 119, 119(2), 245(D)Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 12, 13