COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 868 of 3,204

High Courts12 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) , 16(4), 16(5)General Clauses Act, 1897 — Section 6, 8(1)Transfer of Property Act, 1882 — Section 6

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High Courts12 Mar 2010

General Manager (PA), Allahabad Bank and Others Vs Shib Sankar Mukherjee

Calcutta High Court · AIR 2010 Cal 105 : (2011) 263 ELT 360 : (2011) 23 STR 305

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226

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High Courts12 Mar 2010Allowed

Tarak Chandra Roy Vs Abdul Rashid Rehman Shaikh and Another

Calcutta High Court · (2010) 2 CALLT 69 : (2010) 43 PTC 736

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High Courts12 Mar 2010Dismissed

WPIL Limited and Others Vs Asit Kumr Palit and Another

Calcutta High Court · (2010) 2 CALLT 101 : (2010) 125 FLR 979

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High Courts12 Mar 2010

Bithal Maliah @ Bithal Nath Maliah Vs State of West Bengal and Another

Calcutta High Court · (2011) 1 CHN 94

Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 482Penal Code, 1860 (IPC) — Section 107, 306

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High Courts11 Mar 2010

Sadananda Prasad Sharma Vs Dhrubendra Nath Samanta and Another

Calcutta High Court · (2010) 2 CALLT 108

Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 103, 106Specific Relief Act, 1963 — Section 19, 19(b)

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High Courts11 Mar 2010Dismissed

Bharat Sanchar Nigam Ltd. and others Vs Arindam Das

Calcutta High Court · (2010) 125 FLR 548

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High Courts11 Mar 2010Dismissed

Asit Dutta Vs State of West Bengal and Another

Calcutta High Court · (2010) 4 BC 243 : (2010) 2 CALLT 567

Criminal Procedure Code, 1973 (CrPC) — Section 197, 204, 297, 313, 357(4)Negotiable Instruments Act, 1881 (NI) — Section 138, 9Partnership Act, 1932 — Section 69, 69(2), 69(3)

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High Courts11 Mar 2010

J.K. Industries Ltd. Vs Upendra Chowdhary

Calcutta High Court · (2010) 4 LLJ 76

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 114, 58Industrial Disputes Act, 1947 — Section 17B

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High Courts11 Mar 2010Allowed

Sagarika (Roy) Ghosh Vs State of West Bengal and Others

Calcutta High Court · (2010) 2 CALLT 433

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High Courts10 Mar 2010

Bijoy Kumar Saha Vs State of West Bengal and Another

Calcutta High Court · (2010) 03 CAL CK 0087

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420

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High Courts10 Mar 2010

Dipak Majumdar and Another Vs Smt. Rani Bala Dutta and Another

Calcutta High Court · (2010) 03 CAL CK 0081

Protection of Women From Domestic Violence Act, 2005 — Section 12, 29

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High Courts10 Mar 2010Dismissed

Bengal Chamber of Commerce and Industry and Others Vs State of West Bengal and Others

Calcutta High Court · (2010) 126 FLR 890 : (2010) 4 LLJ 366

Criminal Procedure Code, 1973 (CrPC) — Section 231, 242Evidence Act, 1872 — Section 138

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High Courts08 Mar 2010

AOP (India) (P.) Ltd. Workers Union Vs Official Liquidator

Calcutta High Court · (2010) 160 CompCas 102 : (2011) 105 SCL 75

Companies Act, 1956 — Section 391, 391(1), 394, 466, 529A

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High Courts08 Mar 2010

Kamala Metharani Vs Board of Councillors, Nabadwip Municipality

Calcutta High Court · (2011) 2 CHN 486

Bengal General Clauses Act, 1899 — Section 25Bengal Municipal Act, 1932 — Section 69West Bengal Municipal Act, 1993 — Section 442, 58(1)

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High Courts08 Mar 2010Dismissed

Shyama Charan Chakraborty Vs Nandalal Chatterjee

Calcutta High Court · (2010) 2 CALLT 162

West Bengal Town And Country (planning And Development) Act, 1979 — Section 13, 57, 58, 59, 60

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High Courts08 Mar 2010

Subrata Sen and Another Vs Nischintapur Tea Co. Ltd. and Others Nischintapur Tea Co. Ltd. Vs Ajit Kumar Agarwal

Calcutta High Court · 114 CWN 449

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 21 Rule 100, Order 34 Rule 4(1), 144, 151Companies Act, 1956 — Section 111A, 156, 237, 397, 398Constitution of India, 1950 — Article 215

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High Courts08 Mar 2010Allowed