High Courts18 May 2010Dismissed
Rina Dutta and Others Vs Anjali Mahato and Others
Calcutta High Court · (2010) 3 CALLT 232 : (2010) 126 FLR 892
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 858 of 3,204
High Courts18 May 2010
M/s. Mysore Agro Chemical Company Pvt. Ltd.and Another Vs The Commissioner of Income Tax, West Bengal-III, Calcutta and Others
Calcutta High Court · (2010) 4 CALLT 89
Income Tax Act, 1961 — Section 139, 142, 143(1)(a), 154, 263
High Courts18 May 2010Allowed
In Re: Gopal Pramanik
Calcutta High Court · (2010) 4 CALLT 139 : (2011) 4 CHN 132 : (2010) CriLJ 4470 : (2011) 7 RCR(Criminal) 1860
Criminal Procedure Code, 1973 (CrPC) — Section 173(5), 207, 208, 238, 309(1)
High Courts18 May 2010
Gopal Pramanik Vs State of West Bengal
Calcutta High Court · (2010) 05 CAL CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 208, 238, 309(1)
High Courts17 May 2010Dismissed
Reba Dey Vs Samir Ranjan Dey
Calcutta High Court · (2011) 2 CHN 293
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts14 May 2010
Prestige Ice Creams Private Limited and Another Vs State of West Bengal and Others
Calcutta High Court · (2010) 3 CALLT 56
West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 — Section 13, 17A, 17A(6), 2, 2(1)
High Courts14 May 2010Dismissed
Smt. Malati Sarkar Vs The State of West Bengal and Others
Calcutta High Court · (2010) 05 CAL CK 0085
Companies Act, 1862 — Section 51West Bengal Panchayat Act, 1973 — Section 12, 16, 16(1)
High Courts14 May 2010
Babu Majhi @ Bag Vs The State of West Bengal
Calcutta High Court · (2010) 05 CAL CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 302, 34
High Courts14 May 2010
Indranil Das Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 05 CAL CK 0061
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts14 May 2010Allowed
Rasal Dilip Damodar Vs Srei Infrastructure Finance Ltd.
Calcutta High Court · (2010) 3 CALLT 1 : (2011) 3 CHN 658
Arbitration and Conciliation Act, 1996 — Section 12, 21, 25, 3, 34Constitution of India, 1950 — Article 46
High Courts13 May 2010
Saregama India Ltd. Vs Puneet Prakash Mehra and Others
Calcutta High Court · (2011) 45 PTC 120
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Copyright Act, 1957 — Section 18(2), 2(20), 57
High Courts13 May 2010
State of West Bengal Vs Sati Enclave Pvt. Ltd. and Others ALS Vyapar Pvt. Ltd. Vs The Registrar of Assurance, Kolkata and Others
Calcutta High Court · (2010) 3 CALLT 119
Stamp Act, 1899 — Section 2, 2(16A), 27, 35, 75
High Courts13 May 2010Allowed
Sambhu Sarkar and Others Vs Shyamal Pramanik and Others
Calcutta High Court · (2010) 05 CAL CK 0025
Constitution of India, 1950 — Article 14, 16, 226
High Courts13 May 2010Allowed
Shibani Sadhukhan and Another Vs Anil Sadhukhan
Calcutta High Court · (2011) 1 CHN 194
Succession Act, 1925 — Section 63
High Courts12 May 2010
Sisir Saha and Others Vs Baby Begum @ Mehera Begum and Another
Calcutta High Court · (2010) 4 CALLT 23 : (2011) 1 CHN 727
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7Constitution of India, 1950 — Article 227
High Courts12 May 2010Allowed
Food Corporation of India Vs Union of India (UOI) and Others
Calcutta High Court · (2011) 2 LLJ 481 : (2011) LLR 77
Industrial Disputes Act, 1947 — Section 17B
High Courts12 May 2010
B.E. Billimoria and Co. Ltd. Vs Unit Construction Co. Pvt. Ltd. and Another
Calcutta High Court · (2010) 05 CAL CK 0021
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 9
High Courts12 May 2010
Alok Kumar and Others Vs The West Bengal University of Technology and Others
Calcutta High Court · (2010) 2 CALLT 695
West Bengal University of Technology Act, 2000 — Section 25
High Courts11 May 2010
Raju Dutta @ Avinash Dutta Vs The State of West Bengal
Calcutta High Court · (2010) 3 CALLT 243
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 43, 50, 50(3), 67
High Courts11 May 2010Dismissed
Ratan Das @ Chanda Vs State of West Bengal
Calcutta High Court · (2011) 1 CHN 596
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 106, 45