High Courts23 Mar 2010
Debanti Debi Vs National Insurance Co. Ltd. and another
Calcutta High Court · (2011) ACJ 758
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 867 of 3,204
High Courts23 Mar 2010Allowed
Nageshwar Prosad Vs Union of India and Others
Calcutta High Court · (2010) 2 CALLT 375
Constitution of India, 1950 — Article 226, 32
High Courts19 Mar 2010
Ranabir Saha Vs Calcutta Dock Labour Board
Calcutta High Court · (2010) 4 CALLT 242
Constitution of India, 1950 — Article 226
High Courts19 Mar 2010Dismissed
Deepak Gidra Vs Dr. PB''S Health and Glow Clinic Pvt. Ltd.
Calcutta High Court · 114 CWN 1127
Arbitration Act, 1940 — Section 20, 34Arbitration and Conciliation Act, 1996 — Section 10, 10(2), 11, 11(2), 11(5)
High Courts19 Mar 2010
In the matter of : Ranabir Saha Vs Calcutta Dock Labour Board
Calcutta High Court · (2010) 03 CAL CK 0006
Constitution of India, 1950 — Article 226
High Courts19 Mar 2010
Coal India Ltd. Vs Sales Tax Officer, Central Section, Kolkata and Others
Calcutta High Court · (2011) 42 VST 448
West Bengal Value Added Tax Rules, 2005 — Rule 127
High Courts18 Mar 2010Allowed
Shrihari Charan Daw Vs Union of India (UOI) and Others
Calcutta High Court · (2011) 1 CHN 230
High Courts17 Mar 2010
Dileshwar Kumar and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 125 FLR 973
Central Reserve Police Force Rules, 1955 — Rule 72
High Courts17 Mar 2010Dismissed
International Industrial Gases Limited Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 03 CAL CK 0090
Constitution of India, 1950 — Article 226
High Courts17 Mar 2010
Calcutta Howrah Auto Rickshaws Owners'' Association and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 2010 Cal 122
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 2(40), 66, 67, 68, 69West Bengal Motor Vehicles Rules, 1989 — Rule 120, 120(1), 120(2), 120(3), 120(4)
High Courts17 Mar 2010
Gour Flour Mills Pvt. Ltd. Vs Sarada Cereals Pvt. Ltd. and Another
Calcutta High Court · (2010) 03 CAL CK 0037
High Courts17 Mar 2010
Commr. of S. Tax Vs Karam Chand Thappar and Bros. (Coal Sales) Ltd.
Calcutta High Court · (2010) 19 STR 333
High Courts17 Mar 2010
Syed Iftikar Ali Vs State of West Bengal
Calcutta High Court · (2011) 2 CHN 17
High Courts16 Mar 2010Allowed
Rameswar Bhattacharyya and Mr. Tanmay Chowdhury Vs Jayeeta Chakraborti and R. Pattanayak
Calcutta High Court · (2010) 03 CAL CK 0032
High Courts15 Mar 2010Allowed
M/s. Green Hut Pvt. Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · (2010) 3 CALLT 453
High Courts15 Mar 2010Allowed
Green Hut Pvt. Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · (2010) 3 CALLT 453
High Courts15 Mar 2010
Calcutta Port Trust Vs Shaikh Jahangir Ali and Others
Calcutta High Court · (2010) 125 FLR 798 : (2010) 4 LLJ 472 : (2011) 1 SLR 144
High Courts15 Mar 2010Dismissed
Commissioner of Central Excise Vs Howrah Gases Ltd.
Calcutta High Court · (2010) 256 ESC 211
High Courts13 Mar 2010Dismissed
Doli Dolui Vs State of West Bengal and others
Calcutta High Court · (2010) 125 FLR 550
Constitution of India, 1950 — Article 16, 16(2), 16(3)(5)General Clauses Act, 1897 — Section 6, 8(1)
High Courts12 Mar 2010
National Cooperative Consumers Federation of India Limited Vs The Orissa Minerals Development Company Limited
Calcutta High Court · (2010) 03 CAL CK 0096
Arbitration and Conciliation Act, 1996 — Section 11, 15, 42, 9Constitution of India, 1950 — Article 12