High Courts07 Jul 2010Dismissed
Munshi Hembram and Others Vs The State of West Bengal
Calcutta High Court · (2010) 07 CAL CK 0012
Evidence Act, 1872 — Section 106, 113A, 113BPenal Code, 1860 (IPC) — Section 201, 302, 304B
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 851 of 3,204
High Courts06 Jul 2010Dismissed
Pannalal Mukherjee Vs State of West Bengal and Others
Calcutta High Court · (2010) 07 CAL CK 0100
High Courts06 Jul 2010Dismissed
Krishna Chandra Das Vs Gopal Chandra Dey and Others
Calcutta High Court · (2010) 07 CAL CK 0095
High Courts06 Jul 2010Dismissed
Sri Probodh Chandra Banerjee and Others Vs Smt. Sabita Mukherjee and Others
Calcutta High Court · (2010) 07 CAL CK 0047
Constitution of India, 1950 — Article 227
High Courts06 Jul 2010Dismissed
Dipankar De and Another Vs The State of West Bengal
Calcutta High Court · (2010) 07 CAL CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 120(B), 182, 193, 201, 211
High Courts06 Jul 2010Dismissed
Arabinda Nath Das and Another Vs Mohitosh Mondal
Calcutta High Court · (2010) 07 CAL CK 0040
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106
High Courts06 Jul 2010
Biswanath Ghosh Vs Kasem Ali Gazi
Calcutta High Court · (2011) 3 CHN 598
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151
High Courts05 Jul 2010
Sabitri Devi Bhagat Vs Sanjeev Chopra
Calcutta High Court · (2011) 4 CHN 713
Constitution of India, 1950 — Article 215
High Courts02 Jul 2010Dismissed
Sri Arup Kumar Roy and Others Vs Sri Chandra Nath Bhar
Calcutta High Court · (2010) 07 CAL CK 0096
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17(4)
High Courts02 Jul 2010Allowed
Pradip Commercial (P.) Ltd. Vs CIT
Calcutta High Court · (2012) 344 ITR 171
Companies Act, 1956 — Section 209, 209(3)Income Tax Act, 1961 — Section 144, 145
High Courts02 Jul 2010Dismissed
Commissioner of Customs Vs Kishan Kumar Kejriwal
Calcutta High Court · (2011) 263 ELT 357
Customs Act, 1962 — Section 11, 111Wild Life (Protection) Act, 1972 — Section 2(36)
High Courts02 Jul 2010Dismissed
Triranjan Maity Vs Pradip Aich and Others
Calcutta High Court · (2010) 07 CAL CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 120(B), 406, 420, 500, 501Telecom Regulatory Authority of India Act, 1997 — Section 14, 14(A)
High Courts02 Jul 2010Dismissed
Asis Kumar Banerjee and Others Vs Sakti Ranjan Basu
Calcutta High Court · (2010) 3 CALLT 263 : (2011) 130 FLR 521
High Courts02 Jul 2010
Mrs. Purabi Sen and Others Vs India Assurance Co. Ltd. and Another
Calcutta High Court · (2011) ACJ 2010 : (2011) 2 TAC 692
Motor Vehicles Act, 1988 — Section 140, 163A, 166
High Courts01 Jul 2010
Mukul @ Mafikul Mondal Vs State of West Bengal and Another
Calcutta High Court · (2011) 1 CHN 413
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 375, 376, 511
High Courts01 Jul 2010
In Re: Callidora Merchantiles P. Ltd. and Another
Calcutta High Court · (2011) 162 CompCas 261
Companies (Court) Rules, 1959 — Rule 6Companies Act, 1956 — Section 391, 393
High Courts01 Jul 2010
Sankar Pal Vs Md. Hiyatullah Khan and Another
Calcutta High Court · (2010) 07 CAL CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 144(2), 144(5), 251, 401, 482Penal Code, 1860 (IPC) — Section 323, 34, 341, 448, 504
High Courts01 Jul 2010
Krishna Kumar Bangur Vs Purushottam Das Bangur and Others
Calcutta High Court · (2011) 1 ARBLR 370
Arbitration and Conciliation Act, 1996 — Section 9Companies Act, 1956 — Section 397, 398
High Courts01 Jul 2010Allowed
Raghunath Exports (P) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2011) 240 CTR 79 : (2011) 330 ITR 57 : (2011) 200 TAXMAN 85
Income Tax Act, 1961 — Section 80(2)(HHC)
High Courts01 Jul 2010Allowed
Dilip Kumar Saha and Others Vs Nandalal Rathi and Another
Calcutta High Court · (2010) 07 CAL CK 0002
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 192(1), 482Penal Code, 1860 (IPC) — Section 34, 499, 500