COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 852 of 3,204

High Courts30 Jun 2010Allowed

Jayanta Halder Vs State of West Bengal and Others

Calcutta High Court · (2010) 06 CAL CK 0100

Arbitration and Conciliation Act, 1996 — Section 17, 8Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(3), 397, 406, 419, 420

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High Courts30 Jun 2010

Ashish Bhowmik and Another Vs Tapasi Bhowmik and Another

Calcutta High Court · (2010) 06 CAL CK 0089

Constitution of India, 1950 — Article 227Protection of Women From Domestic Violence Act, 2005 — Section 18, 19, 20, 22

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High Courts30 Jun 2010Dismissed

ICICI Prudential Life Insurance Co. Ltd. and Another Vs State of W.B. and Others

Calcutta High Court · (2010) 3 CALLT 377 : (2011) CriLJ 1336

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155(2), 156, 156(1), 156(3)Penal Code, 1860 (IPC) — Section 120B, 417, 418, 419, 420

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High Courts30 Jun 2010Dismissed

State of West Bengal Vs Buddhu Mondal

Calcutta High Court · (2011) 5 CHN 780

Criminal Procedure Code, 1973 (CrPC) — Section 304, 313, 378, 386Penal Code, 1860 (IPC) — Section 304

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High Courts30 Jun 2010Dismissed

Subhasish Ganguly Vs State of West Bengal and Others

Calcutta High Court · (2010) 06 CAL CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 125, 156(3), 482Penal Code, 1860 (IPC) — Section 34, 341, 406, 414, 427

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High Courts30 Jun 2010Allowed

Amrit Feeds Ltd. Vs Assistant Commissioner of Income Tax

Calcutta High Court · (2011) 239 CTR 82 : (2012) 344 ITR 187 : (2011) 196 TAXMAN 244

Income Tax Act, 1961 — Section 80

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High Courts30 Jun 2010Dismissed

Sailen Seth Vs Dy. Labour Commissioner and Others

Calcutta High Court · (2010) 126 FLR 923

Constitution of India, 1950 — Article 43, 43APayment of Gratuity Act, 1972 — Section 1, 1(3), 2, 2(f), 2(s)West Bengal Shops and Establishments Act, 1963 — Section 2(4)

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High Courts30 Jun 2010

Sidharth Gupta Vs The State of West Bengal and Others

Calcutta High Court · (2010) 4 CALLT 301 : (2011) 7 RCR(Criminal) 834

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 227, 228, 239Penal Code, 1860 (IPC) — Section 207, 384Presidency Small Cause Courts Act, 1882 — Section 41

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High Courts30 Jun 2010Allowed

Jaymala Das Vs Union of India

Calcutta High Court · (2012) ACJ 838

Railways Act, 1989 — Section 123(2), 124A

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High Courts29 Jun 2010Dismissed

Balak Nath Mondal and Another Vs State of West Bengal

Calcutta High Court · (2010) CriLJ 4799 : (2011) 7 RCR(Criminal) 1689

Criminal Procedure Code, 1973 (CrPC) — Section 161, 228, 397, 401, 482Penal Code, 1860 (IPC) — Section 307, 34

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High Courts29 Jun 2010Dismissed

Kanti Das @ Kanti Ranjan Das and Another Vs The State of West Bengal and Another

Calcutta High Court · (2010) 06 CAL CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 133, 397, 399(3), 482

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High Courts29 Jun 2010

Nissan Developer and Properties Pvt. Ltd. and Others Vs State of West Bengal and Another

Calcutta High Court · (2010) 06 CAL CK 0093

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397, 401, 482Penal Code, 1860 (IPC) — Section 406, 420, 420B, 467, 468

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High Courts29 Jun 2010

Tapan Kumar Panja Vs The State of West Bengal

Calcutta High Court · (2010) 06 CAL CK 0086

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 107, 11, 113A, 32(1), 4Penal Code, 1860 (IPC) — Section 107, 306, 498A

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High Courts29 Jun 2010

Gour Seal Vs The State of West Bengal

Calcutta High Court · (2010) 06 CAL CK 0085

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 34

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High Courts29 Jun 2010Allowed

Manas @ Dhurjoti Saha and Others Vs The State of West Bengal and Others

Calcutta High Court · (2010) 06 CAL CK 0080

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 313(1), 319Penal Code, 1860 (IPC) — Section 302, 304, 34

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High Courts29 Jun 2010

Md. Siraj Vs The State of West Bengal and Another

Calcutta High Court · (2010) 06 CAL CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 320, 420

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High Courts29 Jun 2010Dismissed

Sourendra Nath Mukherjee Vs Suparna Chakraborty

Calcutta High Court · (2010) 2 DMC 687

Constitution of India, 1950 — Article 227Special Marriage Act, 1954 — Section 24, 36

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High Courts29 Jun 2010

Bhilai Wires Limited Vs Bharat Sanchar Nigam Ltd.

Calcutta High Court · AIR 2010 Cal 172 : (2011) 1 ARBLR 74

Arbitration Act, 1940 — Section 20, 30, 33, 37(3)Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 21, 31, 34Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts29 Jun 2010Allowed

Sha-San Infrastructures Pvt. Ltd. Vs Thakur Corner Byabsayee Kalyan Samity and Others

Calcutta High Court · (2010) 3 CALLT 79

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 6

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High Courts29 Jun 2010Dismissed

Rabinder Yadav @ Gope Vs State of West Bengal and Another

Calcutta High Court · (2010) 06 CAL CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 112, 125, 293, 293(2), 397

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