COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 855 of 3,204

High Courts16 Jun 2010

Puspen Sarkar Vs Central Bureau of Investigation

Calcutta High Court · (2010) 3 CALLT 215 : (2011) 6 RCR(Criminal) 1507

Bengal Criminal Law (Industrial Areas) Amendment Act, 1942 — Section 4Calcutta Suburban Police Act, 1866 — Section 33ACriminal Procedure Code, 1973 (CrPC) — Section 154, 155, 155(2), 155(4), 173

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High Courts16 Jun 2010

Devbhoomi Awas Limited Vs Antelec Ltd.

Calcutta High Court · (2010) 06 CAL CK 0082

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High Courts16 Jun 2010

Antelec Ltd. Vs Devbhoomi Awas Ltd.

Calcutta High Court · (2010) 160 CompCas 137

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High Courts16 Jun 2010

Smt. Kalpana Das Vs Sri Asit Das

Calcutta High Court · (2010) 06 CAL CK 0070

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 401

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High Courts16 Jun 2010

Fastners Inc. and Others Vs The State

Calcutta High Court · (2010) 06 CAL CK 0067

West Bengal Land Acquisition Act, 1894 — Section 4, 6West Bengal Land Reforms (Amendment) Act, 1995 — Section 4(4), 4C, 4C(5), 4DCriminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts16 Jun 2010Dismissed

Union of India Vs Rahee Industries Ltd.

Calcutta High Court · (2010) 3 CALLT 171

Arbitration and Conciliation Act, 1996 — Section 34, 42, 5, 9Limitation Act, 1963 — Section 14, 29(2), 3(2)(c)

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High Courts16 Jun 2010Allowed

Axis Bank Ltd. Vs MPS Greenery Developers Ltd.

Calcutta High Court · (2010) 3 BC 684 : (2010) 3 CALLT 87

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 10, 20Limitation Act, 1963 — Section 14

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High Courts16 Jun 2010Dismissed

Pulak Banik Vs The State of West Bengal

Calcutta High Court · (2011) 6 RCR(Criminal) 983

Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 120B, 489B, 489C

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High Courts16 Jun 2010Dismissed

Bank of India Vs Central Government Industrial Tribunal and Others

Calcutta High Court · 114 CWN 843 : (2010) 4 LLJ 337

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6C, Order 8 Rule 6D, Order 8 Rule 6EEvidence Act, 1872 — Section 24Industrial Disputes Act, 1947 — Section 17B

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High Courts16 Jun 2010Dismissed

Sekhar Bala Vs State of West Bengal

Calcutta High Court · (2010) 06 CAL CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Foreigners Act, 1946 — Section 14AJuvenile Justice (Care and Protection of Children) Act, 2000 — Section 7A

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High Courts16 Jun 2010Allowed