High Courts25 Feb 2010
Mohammad Salim Khan Vs Mr. Jaspal Singh Chandak and Others
Calcutta High Court · (2010) 02 CAL CK 0022
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 22 Rule 9Constitution of India, 1950 — Article 227
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 871 of 3,204
High Courts25 Feb 2010Allowed
Santi Ruidas Vs Coal India Ltd.
Calcutta High Court · (2010) 2 CALLT 703
Constitution of India, 1950 — Article 14, 15, 16Criminal Procedure Code, 1973 (CrPC) — Section 125Protection of Human Rights Act, 1993 — Section 12
High Courts25 Feb 2010Dismissed
Jethulal Mahato Vs State of West Bengal and Others
Calcutta High Court · (2010) 3 CALLT 384
West Bengal Panchayat Act, 1973 — Section 12, 16
High Courts24 Feb 2010
Sk. Mohmud Hossain and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 2010 Cal 121
West Bengal Primary Education Act, 1973 — Section 41, 42, 42(1), 42(2)
High Courts24 Feb 2010
NSK India Sales Company Private Limited Vs Tirupati Agencies Private Limited and Another
Calcutta High Court · (2010) 02 CAL CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 202, 93
High Courts24 Feb 2010
Ms. Sutapa Roy Vs University of Calcutta and Others
Calcutta High Court · AIR 2010 Cal 109
High Courts24 Feb 2010
Raj Kumar Damani Vs Union of India (UOI)
Calcutta High Court · (2010) 257 ELT 371
High Courts23 Feb 2010
R.S. Ispat Limited Vs The Assistant Sales Tax Officer, Phansidewa More Check Post (Under Siliguri Range) and Others
Calcutta High Court · (2010) 2 CALLT 503
West Bengal Value Added Tax Act, 2003 — Section 6, 73, 73(1), 74, 76
High Courts23 Feb 2010
Taj Guest House Vs Kolkata Municipal Corporation and Others
Calcutta High Court · (2010) 02 CAL CK 0110
Calcutta Municipal Corporation Act, 1980 — Section 193, 238, 239, 254, 255Constitution of India, 1950 — Article 21
High Courts23 Feb 2010Dismissed
Syed Sabuj Khandakar Vs The State of West Bengal and Another Akkas Ali Khan Vs The State of West Bengal and Others
Calcutta High Court · (2010) 02 CAL CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 376(2)
High Courts22 Feb 2010
Abhashree Advisory (P) Ltd. Vs The Commissioner of Income Tax, Kolkata-III.
Calcutta High Court · (2010) 3 CALLT 76
High Courts22 Feb 2010
Naran Singh Sardar @ Palash Singh Sardar Vs The State of West Bengal and Another
Calcutta High Court · (2010) 02 CAL CK 0109
Penal Code, 1860 (IPC) — Section 304B, 323, 34, 406, 498A
High Courts22 Feb 2010Dismissed
Sumantra Paul Vs Smt. Sangita Paul
Calcutta High Court · (2010) 02 CAL CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(2)Hindu Marriage Act, 1955 — Section 9
High Courts22 Feb 2010
Smt. Arati Ghose and Another Vs Satya Narayan Tripathi and Others
Calcutta High Court · (2010) 02 CAL CK 0098
City Civil Court Act, 1953 — Section 3Civil Procedure Code, 1908 (CPC) — Section 2(2)Constitution of India, 1950 — Article 226, 227, 304, 31A, 32
High Courts22 Feb 2010Allowed
Rongon Neogi Vs State of West Bengal and Another
Calcutta High Court · (2010) 02 CAL CK 0095
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Feb 2010
Soumya Kanti Roy Vs HDFC Bank Ltd.
Calcutta High Court · (2010) 02 CAL CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts22 Feb 2010Dismissed
Sri Kajal Hazra Vs The State of West Bengal and Another
Calcutta High Court · (2010) 02 CAL CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 2003 — Section 135
High Courts22 Feb 2010Allowed
Sri Gopal Kumar Bhalotia and Another Vs Anirudh Trade and Agencies Pvt. Ltd. and Another
Calcutta High Court · (2010) 3 CALLT 227
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Stamp Act, 1899 — Section 35
High Courts22 Feb 2010
Smt. Jiban Bala Sikder Vs Indian Overseas Bank and Others
Calcutta High Court · (2010) 125 FLR 607 : (2010) 3 LLJ 585 : (2010) 2 SLR 761
Industrial Disputes Act, 1947 — Section 36A
High Courts22 Feb 2010Allowed
Pradip Kumar Sengupta and Others Vs Titan Engineering Co. P. Ltd. and Others
Calcutta High Court · (2010) 3 CALLT 634 : (2011) 166 CompCas 169
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2, Order 23 Rule 1Companies Act, 1956 — Section 10F, 397, 398, 399, 402Constitution of India, 1950 — Article 20(3)