High Courts06 May 2010
Union of India (UOI) and Others Vs Sukbrinder Singh Atwal
Calcutta High Court · 114 CWN 804
Arbitration Act, 1940 — Section 11, 12, 30, 33, 5Arbitration and Conciliation Act, 1996 — Section 11, 16
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 860 of 3,204
High Courts06 May 2010Allowed
Gour Chandra Sarkar Vs State of West Bengal and Others
Calcutta High Court · (2010) 3 CALLT 333
High Courts06 May 2010Dismissed
Rashid Alam alias Gabbar Vs The State of West Bengal
Calcutta High Court · (2010) 3 CALLT 31
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts05 May 2010Dismissed
Swarup Narayan Chowdhury Vs The State of West Bengal and Another
Calcutta High Court · (2010) 05 CAL CK 0092
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts05 May 2010Allowed
Raj Kumar Sharma @ Raju Sharma and Another Vs State of West Bengal
Calcutta High Court · (2010) 05 CAL CK 0090
Constitution of India, 1950 — Article 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 231, 231(2), 303, 309Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts05 May 2010
Madan Biswas and Others Vs The State of West Bengal
Calcutta High Court · (2010) 05 CAL CK 0089
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 354, 379
High Courts05 May 2010
National Highways Authorities of India Vs MBL Infrastructure Limited
Calcutta High Court · (2010) 05 CAL CK 0084
Arbitration and Conciliation Act, 1996 — Section 9
High Courts05 May 2010Allowed
Gobinda Chandra Das Vs State of West Bengal and Others
Calcutta High Court · (2010) 05 CAL CK 0077
Constitution of India, 1950 — Article 226
High Courts05 May 2010Allowed
Smt. Sakti Rani Dey Vs The State of West Bengal and Another
Calcutta High Court · (2010) 05 CAL CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(3), 439
High Courts05 May 2010
Sri Hemanta Mondal and Others Vs The State and Another
Calcutta High Court · (2010) 05 CAL CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304, 306, 34, 406, 498A
High Courts05 May 2010Dismissed
Tarun Khandait Vs State of West Bengal and Others
Calcutta High Court · (2010) 05 CAL CK 0062
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts05 May 2010Dismissed
Panskura Cold Storage, now, Panskura Cold Storage Private Limited and Others Vs Sri Sujit Kumar Maity and Another
Calcutta High Court · (2010) 05 CAL CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 326Negotiable Instruments Act, 1881 (NI) — Section 138, 143
High Courts05 May 2010Dismissed
Prasad Chandra Paul Vs Sinha Multilevel Marketing Pvt. Ltd.
Calcutta High Court · (2010) 05 CAL CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 143
High Courts05 May 2010Dismissed
Sri Bankim Chandra Kundu Vs The State of West Bengal and Others
Calcutta High Court · (2010) 05 CAL CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts05 May 2010Dismissed
Tapan Kr. Das Vs State of West Bengal and Another
Calcutta High Court · (2010) 05 CAL CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 397(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 May 2010
Md. Amiruddin Sk. Vs The State of West Bengal and Others
Calcutta High Court · (2010) 05 CAL CK 0023
High Courts05 May 2010Dismissed
Arnab Chatterjee Vs State of West Bengal and Another
Calcutta High Court · (2010) 05 CAL CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 May 2010Dismissed
Buddhadeb Chandra and Others Vs The State of West Bengal
Calcutta High Court · (2010) 05 CAL CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts05 May 2010Allowed
ICICI Lombard General Insurance Co. Ltd. Vs Md. Arshad and another
Calcutta High Court · (2011) ACJ 785
Motor Vehicles Act, 1988 — Section 163A
High Courts04 May 2010Dismissed
Ansar Ali Khan Vs State of West Bengal and Others
Calcutta High Court · (2010) 05 CAL CK 0094
Constitution of India, 1950 — Article 226