High Courts26 Apr 2010Allowed
Smt. Sanchita Sengupta Vs Sri Asok Sengupta
Calcutta High Court · (2010) 04 CAL CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 862 of 3,204
High Courts26 Apr 2010
Sri Surjendu Bikash Pramanik Vs The State of West Bengal and Another
Calcutta High Court · (2010) 04 CAL CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 401, 438, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 34, 498A
High Courts26 Apr 2010
Swapan Mondal @ Swapan Kr. Mondal Vs Godrej Agrovet Ltd.
Calcutta High Court · (2010) 04 CAL CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 326(3)Evidence Act, 1872 — Section 138, 145Negotiable Instruments Act, 1881 (NI) — Section 138, 143
High Courts26 Apr 2010Allowed
Sanatan Kundu Vs The State of West Bengal and Others
Calcutta High Court · (2010) 04 CAL CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 309Evidence Act, 1872 — Section 138, 33Penal Code, 1860 (IPC) — Section 120B, 201, 341, 420
High Courts26 Apr 2010
J.J. Towers and Estates (P) Ltd. Vs East India Flour Mills (P) Ltd.
Calcutta High Court · (2011) 161 CompCas 574 : (2011) 2 CompLJ 60
Civil Procedure Code, 1908 (CPC) — Section 80Companies Act, 1956 — Section 434Limitation Act, 1963 — Section 15(2)
High Courts26 Apr 2010
Tapas Kr. Dhar Vs Parvati Dhayawala
Calcutta High Court · AIR 2010 Cal 191 : (2011) 2 CivCC 537
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3
High Courts26 Apr 2010Allowed
Karan Exports (India) Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · (2010) 258 ELT 488
Customs Act, 1962 — Section 129DD
High Courts26 Apr 2010
Sumitra Bhattacharyya and Others Vs Maya Majhi
Calcutta High Court · (2010) 2 CALLT 579
Civil Procedure Code, 1908 (CPC) — Section 11, 47
High Courts26 Apr 2010Dismissed
Susanta Naskar Vs The State and Another
Calcutta High Court · (2010) 04 CAL CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(3)
High Courts26 Apr 2010Dismissed
P.P. Koya and Others Vs The State of West Bengal and Another
Calcutta High Court · (2010) 04 CAL CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 204, 245(2)Penal Code, 1860 (IPC) — Section 380
High Courts26 Apr 2010Dismissed
Dr. Asim Kumar Sinha Vs Konnagar Municipality and Others
Calcutta High Court · (2010) 4 CALLT 196
Constitution of India, 1950 — Article 226
High Courts26 Apr 2010Dismissed
Asia Bibi Vs Board of Trustees For Port of Calcutta and others
Calcutta High Court · (2010) 127 FLR 152
Constitution of India, 1950 — Article 226
High Courts22 Apr 2010Allowed
Karuna Tripathi and Others Vs New India Assurance Co. Ltd. and Another
Calcutta High Court · (2011) ACJ 470
Motor Vehicles Act, 1988 — Section 140, 166
High Courts22 Apr 2010Dismissed
Pusparani Mondal Vs State of West Bengal and others
Calcutta High Court · (2010) 127 FLR 909
Constitution of India, 1950 — Article 226
High Courts21 Apr 2010
In the Matter of: ITC Limited Vs Oberoi Mall Pvt. Ltd.
Calcutta High Court · (2011) 164 CompCas 364
Contract Act, 1872 — Section 73
High Courts21 Apr 2010
Prabhu Shankar Agarwal and Others Vs Registrar of Trade Marks and Others
Calcutta High Court · (2010) 04 CAL CK 0024
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 9 Rule 13, Order 9 Rule 7Criminal Procedure Code, 1973 (CrPC) — Section 195Intellectual Property Appellate Board (Procedure) Rules, 2003 — Rule 26, 27, 27(2)
High Courts21 Apr 2010Allowed
Shyamal Kumar Sarkar Vs Bangiya Gramin Vikash Bank and Another
Calcutta High Court · (2011) 2 LLJ 483 : (2011) LLR 78
Constitution of India, 1950 — Article 226
High Courts20 Apr 2010Dismissed
Lal Deo Vs State of West Bengal
Calcutta High Court · (2010) 04 CAL CK 0065
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 41, 42, 43
High Courts20 Apr 2010Dismissed
Tanmay Banerjee and Others Vs State of West Bengal and Others
Calcutta High Court · (2011) 1 CHN 330
Limitation Act, 1963 — Section 17
High Courts20 Apr 2010Dismissed
Syed Zafair Hussain Vs The Estate Manager, Murshidabad Estate and Another
Calcutta High Court · (2010) 2 CALLT 572 : (2011) 5 CHN 427
Constitution of India, 1950 — Article 227