COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 869 of 3,204

High Courts05 Mar 2010Allowed

Biplab Kumar Chatterjee and Others Vs State

Calcutta High Court · (2010) 2 CALLT 86 : (2010) CriLJ 2638 : (2010) 4 Crimes 337

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 309, 323, 34, 354

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High Courts05 Mar 2010

Samir Kumar Halder Vs The State and Another

Calcutta High Court · (2010) 2 CALLT 323 : (2010) CriLJ 3097 : (2011) 6 RCR(Criminal) 1129

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471

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High Courts05 Mar 2010Dismissed

Ayantika Das Vs The State of West Bengal and Others

Calcutta High Court · (2010) 03 CAL CK 0007

Constitution of India, 1950 — Article 226

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High Courts04 Mar 2010

Sk. Mana @ Manwar Vs State of West Bengal

Calcutta High Court · (2012) 2 CHN 125

Criminal Procedure Code, 1973 (CrPC) — Section 109, 294, 313, 366Penal Code, 1860 (IPC) — Section 109, 359, 361, 366, 376

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High Courts04 Mar 2010Dismissed

M/s. Ferro Crafts Vs Eastern Railway and Others

Calcutta High Court · 114 CWN 700

Arbitration and Conciliation Act, 1996 — Section 11

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High Courts04 Mar 2010Allowed

Binani Industries Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2010) 03 CAL CK 0013

Companies Act, 1956 — Section 210Constitution of India, 1950 — Article 136, 141Income Tax Act, 1961 — Section 115J, 115JA, 115JA(1), 115JA(4), 115JB(5)

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High Courts03 Mar 2010Allowed

Commissioner of Income Tax Vs R.K.B.K. Ltd. and Jayshree Tea and Industries Ltd.

Calcutta High Court · (2011) 331 ITR 269 : (2011) 200 TAXMAN 349

Arbitration and Conciliation Act, 1996 — Section 34Central Excises and Salt Act, 1944 — Section 30G, 35G, 35HCivil Procedure Code, 1908 (CPC) — Order 41 Rule 3A

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High Courts03 Mar 2010

Sri C.R. Das-I alias Chittaranjan Das Vs Personal Manager, Jute Corporation of India and Another

Calcutta High Court · (2010) 03 CAL CK 0103

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High Courts03 Mar 2010

Payel Sarkar Vs Central Board of Secondary Education and Others

Calcutta High Court · AIR 2010 Cal 74 : 114 CWN 414 : (2010) 6 SLR 507

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High Courts03 Mar 2010

Aloke Kumar Sadhukhan and Another Vs The State of West Bengal and Another

Calcutta High Court · (2010) 03 CAL CK 0100

Criminal Procedure Code, 1973 (CrPC) — Section 384Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts03 Mar 2010

Prakash Chandra Goyal Vs Union of India (UOI) and Others

Calcutta High Court · (2010) 175 ECR 83 : (2010) 256 ELT 667

Customs Act, 1962 — Section 48

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High Courts03 Mar 2010

Kedarnath Tewari Vs Nirmal Ghosh

Calcutta High Court · (2010) 03 CAL CK 0093

Negotiable Instruments Act, 1881 (NI) — Section 138, 147

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High Courts03 Mar 2010

Gajraj Pannalal Limited (in Liquidation) Vs The Official Liquidator and Others

Calcutta High Court · (2010) 03 CAL CK 0088

Companies Act, 1956 — Section 466Industries (Development and Regulation) Act, 1951 — Section 18FGSick Textile Undertakings (Nationalisation) Act, 1974 — Section 2, 3

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High Courts03 Mar 2010