COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 861 of 3,204

High Courts04 May 2010Dismissed

Chandan Kumar Maity Vs State of West Bengal and Others

Calcutta High Court · (2011) 7 RCR(Civil) 2419

Constitution of India, 1950 — Article 300(A)Electricity Act, 2003 — Section 181(2), 42(6), 57(1), 59(1)West Bengal Electricity Regulatory Commission (Standards of Performance of Distribution Licensees Relating To Consuming Services) Regulations, 2005 — Regulation 3.1.2

High Courts04 May 2010Dismissed

Kartik Chandra Singha Vs State of West Bengal

Calcutta High Court · (2011) 1 CALLT 46 : (2011) 2 CHN 849

Constitution of India, 1950 — Article 14, 165, 217

High Courts04 May 2010Dismissed

Shailja Agarwal Vs Shreekant Somany

Calcutta High Court · (2012) 2 CALLT 174

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(1), Order 2 Rule 2(3), Order 2 Rule 2(3), Order 7 Rule 11Specific Relief Act, 1963 — Section 22, 22(1)

High Courts03 May 2010

Dr. (Professor) Tapan Kumar Biswas Vs State of West Bengal and Others

Calcutta High Court · (2010) 05 CAL CK 0070

High Courts03 May 2010

Bharat Chamber of Commerce and Another Vs State of West Bengal and Others

Calcutta High Court · (2011) 1 CHN 272

West Bengal Shops and Establishments Act, 1963 — Section 14

High Courts03 May 2010Allowed

Sukhi India Pvt. Ltd. Vs Union of India (UOI)

Calcutta High Court · (2010) 258 ELT 95 : (2011) 6 RCR(Civil) 2576

Customs Act, 1962 — Section 27Customs Tariff Act, 1975 — Section 3

High Courts03 May 2010

Nilmadhab Das and Others Vs State of West Bengal and Others

Calcutta High Court · (2010) 2 CALLT 304 : 114 CWN 1048

High Courts30 Apr 2010Allowed

Smt. Sandhya Banerjee Vs Smt. Shyama Banerjee and Another

Calcutta High Court · (2010) 2 CALLT 442 : 114 CWN 793

Criminal Procedure Code, 1973 (CrPC) — Section 125Succession Act, 1925 — Section 272, 372

High Courts30 Apr 2010Dismissed

National Bank Ltd. Vs Dulal Kanti Chowdhury and Others

Calcutta High Court · (2010) 3 CALLT 349

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 21 Rule 11, Order 41 Rule 11, Order 41 Rule 27, Order 8 Rule 1

High Courts30 Apr 2010

Kolkata Municipal Corporation and Others Vs Arun Kumar Chatterjee and Another

Calcutta High Court · (2010) 04 CAL CK 0023

High Courts30 Apr 2010

Amit Kumar Das Vs Basanti Das (Giri) and Another

Calcutta High Court · (2011) CriLJ 1187 : (2011) 3 DMC 666 : (2011) 3 RCR(Criminal) 341

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(2), 126, 127

High Courts30 Apr 2010

Fulchand Sahish and Others Vs The State of West Bengal

Calcutta High Court · (2010) 2 CALLT 414

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts30 Apr 2010

M/s. Premier Piles Ltd. Vs M/s. Eden Real Estates Pvt. Ltd.

Calcutta High Court · 114 CWN 1170

Arbitration and Conciliation Act, 1996 — Section 11

High Courts29 Apr 2010

Nicco Corporation Ltd. Vs Commissioner of Central Excise

Calcutta High Court · (2010) 255 ELT 49

High Courts29 Apr 2010Dismissed

Smt. Utpala Deb and Others Vs Smt. Sita Devi Lohia and Others

Calcutta High Court · (2010) 04 CAL CK 0030

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 41 Rule 4, Order 9 Rule 11, Order 9 Rule 13Limitation Act, 1963 — Section 5

High Courts29 Apr 2010

Saregama India Limited Vs Puneet Prakash Mehra and Others

Calcutta High Court · (2010) 04 CAL CK 0021

Copyright Act, 1957 — Section 14, 2, 60

High Courts28 Apr 2010Allowed

In the matter of: Shaw Wallace and Company Ltd. Vs Assistant Commissioner of Income Tax, Central Circle XXVIII, Kolkata and Others

Calcutta High Court · (2010) 04 CAL CK 0088

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(1), 139(4), 142, 142(1)Limitation Act, 1963 — Section 5

High Courts28 Apr 2010Dismissed

Smt. Parimal Das Vs State of West Bengal and others

Calcutta High Court · (2010) 127 FLR 154

Constitution of India, 1950 — Article 226

High Courts28 Apr 2010Dismissed

Mintu Kumar Nandi Vs Union of India and others

Calcutta High Court · (2010) 127 FLR 151

Constitution of India, 1950 — Article 226

High Courts26 Apr 2010Dismissed

Surajit Basak and Others Vs State of West Bengal and Another

Calcutta High Court · (2010) 04 CAL CK 0094

Penal Code, 1860 (IPC) — Section 307, 325, 326, 34