COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 864 of 3,204

High Courts12 Apr 2010

CA Block Citizens Association and Others Vs State of West Bengal and Others

Calcutta High Court · (2010) 3 CALLT 493

Constitution of India, 1950 — Article 14Government Grants Act, 1895 — Section 3Registration Act, 1908 — Section 23, 24, 25, 25(1), 26

Read judgment

High Courts12 Apr 2010Dismissed

Ajoy Pramanick Vs The State of West Bengal

Calcutta High Court · (2010) 04 CAL CK 0034

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts09 Apr 2010Allowed

Niranjan Sengupta Vs State of West Bengal

Calcutta High Court · (2010) 2 CALLT 462

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 147, 323, 325, 326, 34

Read judgment

High Courts09 Apr 2010

Calcutta Swimming Club and Another Vs Kolkata Municipal Corporation

Calcutta High Court · (2010) 009 CALLT 6 : (2010) 004 CALLT 5

Calcutta Municipal Corporation Act, 1980 — Section 171, 172, 174, 177, 179Constitution of India, 1950 — Article 285

Read judgment

High Courts09 Apr 2010

Pranab Shabuy and Others Vs Prabir Kumar Shabuy and Another

Calcutta High Court · (2010) 3 CALLT 97

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227

Read judgment

High Courts09 Apr 2010

Mohon Kr. Halder Vs State

Calcutta High Court · (2010) 2 CALLT 692

Read judgment

High Courts09 Apr 2010

Nitosh Kumar Brahma Vs I.I.T., Kharagpur and Others

Calcutta High Court · AIR 2011 Cal 39 : (2010) 3 CALLT 60

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 3A, 4, 5

Read judgment

High Courts09 Apr 2010

Deo Kumar Saraf Vs Mangal Keshav Securities Limited

Calcutta High Court · (2010) 2 CALLT 575

Arbitration and Conciliation Act, 1996 — Section 11, 2, 34, 42, 43

Read judgment

High Courts09 Apr 2010

Aniruddha Dutta Vs Addl. Commr. of Cus. and Central Excise

Calcutta High Court · (2010) 256 ELT 69

Read judgment

High Courts09 Apr 2010

Ajit Kr. Sinha Vs State of West Bengal and Others

Calcutta High Court · (2010) 2 CALLT 335

Civil Procedure Code, 1908 (CPC) — Section 148AConstitution of India, 1950 — Article 226

Read judgment

High Courts08 Apr 2010Allowed

Sarat Kumar Ray Vs The State of West Bengal and Others

Calcutta High Court · (2010) 3 CALLT 41

Constitution of India, 1950 — Article 14, 16, 226

Read judgment

High Courts08 Apr 2010Allowed

Friend''s HP Station and Another Vs The Senior Regional Manager (Retail), Hindustan Petroleum Corporation Ltd. and Others

Calcutta High Court · (2010) 2 CALLT 528

Read judgment

High Courts08 Apr 2010

Srachi Developers Pvt. Ltd. Vs Bidyutlata Mohapatra and Others

Calcutta High Court · (2011) 1 CHN 225

Arbitration and Conciliation Act, 1996 — Section 11, 11(11), 11(12), 9Constitution of India, 1950 — Article 227

Read judgment

High Courts08 Apr 2010

Mr. Arunanshu Chakraborty Vs Mr. Manish Kumar Mukherjee

Calcutta High Court · (2010) 04 CAL CK 0043

Read judgment

High Courts08 Apr 2010Allowed

Avik Chowdhury Vs State of West Bengal and Others

Calcutta High Court · (2010) 2 CALLT 509

Read judgment

High Courts08 Apr 2010

Pinku Das Vs The State of West Bengal

Calcutta High Court · (2010) 2 CALLT 273

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 498A

Read judgment

High Courts08 Apr 2010Dismissed

Raktim Nag Vs State of West Bengal and Others

Calcutta High Court · AIR 2011 Cal 21

Read judgment

High Courts07 Apr 2010Dismissed

Susanta Ghosh and Others Vs The State of West Bengal and Another

Calcutta High Court · (2010) 3 CALLT 174

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313, 407Evidence Act, 1872 — Section 165

Read judgment

High Courts07 Apr 2010Dismissed

Mahua Patra @ Mithu Vs The State of West Bengal and Another

Calcutta High Court · (2010) 04 CAL CK 0073

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 203, 204Penal Code, 1860 (IPC) — Section 120B, 302, 34, 380, 451

Read judgment

High Courts07 Apr 2010Allowed

Dilip Halder Vs Gobinda Majhi

Calcutta High Court · (2010) 04 CAL CK 0039

Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 107

Read judgment