High Courts11 May 2010Allowed
Kaushik Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2010) 3 CALLT 398
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 859 of 3,204
High Courts10 May 2010Dismissed
Metropolitan Cooperative Housing Society Ltd. and Another Vs The State Information Commission and Others
Calcutta High Court · (2010) 05 CAL CK 0091
Constitution of India, 1950 — Article 226, 227Right to Information Act, 2005 — Section 19, 19(1), 19(3), 2West Bengal Co-operative Societies Act, 1983 — Section 40
High Courts10 May 2010
Mica Manufacturing Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · (2010) 20 STR 735
High Courts10 May 2010Dismissed
Basanthi Sarkar and Others Vs State of West Bengal and Others
Calcutta High Court · (2010) 05 CAL CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 195, 195(1), 320Penal Code, 1860 (IPC) — Section 120B, 193, 205, 34, 419
High Courts10 May 2010
Govind Steel Co. Ltd. Vs Union of India (UOI)
Calcutta High Court · (2010) 256 ELT 234
Customs Act, 1962 — Section 108, 110, 110A
High Courts10 May 2010Dismissed
Gama Hotel and Resorts Private Ltd. and Another Vs West Bengal Industrial Infrastructure Development Corporation and Others
Calcutta High Court · (2010) 05 CAL CK 0032
West Bengal Industrial Infrastructure Development Corporation Act, 1974 — Section 13, 14, 2, 2(8), 2(9)
High Courts10 May 2010
The Kantinagar Mahapran Jogendra Nath Vidyamandir Vs The State of West Bengal and Others
Calcutta High Court · (2010) 05 CAL CK 0031
High Courts10 May 2010Allowed
Vivada Inland Water Ways Limited and Another Vs Union of India (UOI) and Another
Calcutta High Court · (2010) 05 CAL CK 0028
Arbitration and Conciliation Act, 1996 — Section 9
High Courts10 May 2010
New India Assurance Co. Ltd. Vs V. Sakuntala Balmiki and Another
Calcutta High Court · (2011) ACJ 1256
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 158(6)
High Courts07 May 2010Allowed
BOC India Limited and Another Vs Kolkata Metropolitan Development Authority and Others
Calcutta High Court · (2010) 05 CAL CK 0095
Constitution of India, 1950 — Article 226
High Courts07 May 2010
Modern Malleables Limited and Others Vs Sri B.R. Sinku
Calcutta High Court · (2010) 4 CALLT 96
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Foreign Exchange Regulation Act, 1973 — Section 18(1), 18(2), 18(3), 50, 56
High Courts07 May 2010Allowed
Sidharth Agarwal Vs State of West Bengal and Another
Calcutta High Court · (2010) 05 CAL CK 0080
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306, 498A
High Courts07 May 2010
GMS Marine Company Limited Vs The Owners and Parties Interested in The Vessel M.V. Vinashin Sky
Calcutta High Court · (2010) 2 CALLT 626 : (2011) 2 CHN 580 : 114 CWN 897
Arbitration Act, 1940 — Section 14, 14(2), 17Civil Jurisdiction and Judgments Act, 1982 — Section 34Civil Procedure Code Amendment Act, 1877 — Section 433
High Courts07 May 2010Allowed
M/s. J.K. industries Limited Vs Upendra Chowdhary and Others
Calcutta High Court · (2012) 4 CALLT 97 : (2012) 5 CHN 628
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 114, 58Industrial Disputes Act, 1947 — Section 17B
High Courts07 May 2010Allowed
Shri Suresh Kumar Singhania Vs State of West Bengal and Another
Calcutta High Court · (2010) 05 CAL CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 323, 406, 415, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)
High Courts07 May 2010Dismissed
Jagat Mata Rice Mill and Others Vs The State of West Bengal and Others
Calcutta High Court · (2010) 05 CAL CK 0020
Essential Commodities Act, 1955 — Section 6A
High Courts07 May 2010Allowed
Swati Purkait and Others Vs The State of West Bengal and Others
Calcutta High Court · (2010) 4 CALLT 622
Constitution of India, 1950 — Article 226
High Courts06 May 2010Dismissed
Kapil Kumar Katyal and Another Vs Praveen Chandra Bhanjdeo
Calcutta High Court · AIR 2010 Cal 155
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16, 2, 2(1)
High Courts06 May 2010Dismissed
Shipra Ghose @ Shipra Ghose Jain Vs Bharat Petrolium Corporation Limited
Calcutta High Court · (2010) 05 CAL CK 0078
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 52, 15(1), 15(2)Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 5
High Courts06 May 2010
Balageria Central Cooperative Bank Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2010) 05 CAL CK 0059
Bengal General Clauses Act, 1899 — Section 11, 12Limitation Act, 1963 — Section 12, 4, 5West Bengal Co-operative Societies Act, 1983 — Section 136, 136(1), 96