High Courts21 May 2010Dismissed
Sri Shyamalendu Das Vs The State of West Bengal and Others
Calcutta High Court · (2010) 05 CAL CK 0063
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 857 of 3,204
High Courts21 May 2010Dismissed
Manojit Nag Chowdhury Vs Saptaparni Co-operative Housing Society and Another
Calcutta High Court · AIR 2010 Cal 181 : (2010) 4 CALLT 145 : (2011) 2 CHN 67
Constitution of India, 1950 — Article 227, 65Limitation Act, 1963 — Section 27
High Courts21 May 2010Allowed
Secretary, West Bengal Council of Higher Secondary Education Vs Soumyadeep Banerjee and Others
Calcutta High Court · AIR 2010 Cal 161 : (2011) 4 CHN 505
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1, 35, 35AConstitution of India, 1950 — Article 226High Court at Calcutta Rules — Rule 53, 53A
High Courts21 May 2010Dismissed
Santanu @ Chottan Mukherjee Vs State of West Bengal and Another
Calcutta High Court · (2011) 4 Crimes 361
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(5), 362, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts21 May 2010Dismissed
Sri Monojit Nag Chowdhury Vs Saptaparni Co-operative Housing Society and Another
Calcutta High Court · (2011) 6 RCR(Criminal) 1296
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 27West Bengal Co-operative Societies Act, 1983 — Section 134(2), 19, 2(17), 2(18), 2(20)
High Courts21 May 2010Allowed
Apurba Kanti Ghosh and Another Vs State of West Bengal and Others
Calcutta High Court · (2010) 05 CAL CK 0042
West Bengal Municipal Act, 1993 — Section 64(2)
High Courts21 May 2010
Fatey @ Thate Kishku and Others Vs State of West Bengal
Calcutta High Court · (2011) 1 CHN 126
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 149, 302
High Courts21 May 2010
Montan Equipment and Allied Services Pvt. Ltd and Others Vs Fiona Roy and Others
Calcutta High Court · (2011) 1 CHN 720
Hindu Marriage Rules, 1979 — Rule 6(2)
High Courts21 May 2010Dismissed
Sri Raju Chanda and Another Vs State of West Bengal and Others
Calcutta High Court · (2010) 3 CALLT 439
West Bengal Municipal Act, 1993 — Section 119, 16(5), 198, 203, 204
High Courts20 May 2010Dismissed
Levcon Instruments Pvt. Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2010) 126 FLR 375
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts20 May 2010Dismissed
Hindustan Unilever Limited Vs Procter and Gamble Home Products Limited
Calcutta High Court · (2010) 43 PTC 460
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts20 May 2010Dismissed
Smt. Sukumari Dass and Others Vs Musst. Saleha Khatoon and Others
Calcutta High Court · (2010) 05 CAL CK 0029
Bengal Tenancy Act, 1885 — Section 103B(5)Limitation Act, 1963 — Article 65Transfer of Property Act, 1882 — Section 108
High Courts19 May 2010
The Bengal Freemasons Trust and Others Vs Sumita Dutta and Another
Calcutta High Court · (2010) 05 CAL CK 0096
Arbitration and Conciliation Act, 1996 — Section 9Specific Relief Act, 1963 — Section 14(3)
High Courts19 May 2010
In Re: In the Goods of Sisir Kumar Mitra (DEC)
Calcutta High Court · AIR 2011 Cal 27 : 114 CWN 1072
Succession Act, 1925 — Section 263
High Courts19 May 2010Dismissed
Smt. Pratima Chaudhury Vs Director of Pension and Others
Calcutta High Court · (2011) 128 FLR 979
Hindu Marriage Act, 1955 — Section 11, 5
High Courts19 May 2010Allowed
Sri Nihar Ranjan Das Vs Smt. Sipra Das
Calcutta High Court · (2010) 05 CAL CK 0007
Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 34, 498A, 506
High Courts19 May 2010Allowed
Dikla alias Surender Das and Others Vs The State of West Bengal
Calcutta High Court · (2010) 05 CAL CK 0004
Arms Act, 1959 — Section 25, 25(1), 27Explosives Act, 1884 — Section 9(b)Penal Code, 1860 (IPC) — Section 396, 412
High Courts18 May 2010
Shivraj Biswas and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 05 CAL CK 0086
Administrative Tribunals Act, 1985 — Section 14, 28Limitation Act, 1963 — Section 14
High Courts18 May 2010
Jaydeb Sau @ Shaw and Others Vs State of West Bengal
Calcutta High Court · (2010) CriLJ 3635
Evidence Act, 1872 — Section 106, 32Penal Code, 1860 (IPC) — Section 302, 304B, 307, 326, 34
High Courts18 May 2010
Tarit Baran Chaudhury Vs The State of West Bengal
Calcutta High Court · (2010) 05 CAL CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 120B, 420, 465Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6