High Courts22 Feb 2010
Debalina Dasgupta Vs The State of West Bengal
Calcutta High Court · (2010) 02 CAL CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 109, 482Penal Code, 1860 (IPC) — Section 304B, 498A
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 872 of 3,204
High Courts22 Feb 2010
Mr. Debasish Chandra Vs Mr. Tuhin Bilas Deb
Calcutta High Court · (2010) 02 CAL CK 0042
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts22 Feb 2010Allowed
Deb Kuamr Bhattacharjee and Others Vs State of West Bengal and Another
Calcutta High Court · (2010) 02 CAL CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts22 Feb 2010
Amiya Kumar Patra Vs The State of West Bengal and Another
Calcutta High Court · (2010) 02 CAL CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 323, 34, 379, 406
High Courts20 Feb 2010
Sri Dilip Kumar Dey Vs Sri Sarathi Sundar Dey and Another
Calcutta High Court · (2010) 02 CAL CK 0019
Trusts Act, 1882 — Section 5, 6
High Courts19 Feb 2010
Sri Ramala Chowdhury and Another Vs Sri Suman Ghosh
Calcutta High Court · 114 CWN 731
Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 61West Bengal Land Reforms Act, 1955 — Section 1(2), 10, 14(J), 8, 9
High Courts19 Feb 2010Dismissed
Brojen Biswas and Another Vs The State of West Bengal
Calcutta High Court · (2010) 02 CAL CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376(2), 457
High Courts19 Feb 2010
Dr. Abhijit Banerjee Vs Pradip Kr. Dutta
Calcutta High Court · (2010) 2 CALLT 142
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2), Order 7 Rule 11, 113, 151, 24Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 116
High Courts19 Feb 2010
Ananda Das Vs State of West Bangal
Calcutta High Court · (2010) 2 Crimes 523 : (2011) 1 DMC 202
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts19 Feb 2010
ABP (P.) Ltd. Vs Commissioner of Service Tax
Calcutta High Court · (2010) 28 STT 506
Central Excises and Salt Act, 1944 — Section 14Civil Procedure Code, 1908 (CPC) — Section 132, 133Companies Act, 1956 — Section 237
High Courts19 Feb 2010
Priya Food Products Limited and Another Vs State of West Bengal and Others
Calcutta High Court · (2010) 35 VST 534
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts19 Feb 2010
Ajit Kumar Sarkar Vs Smt. Renu Karmakar and Others
Calcutta High Court · (2010) 02 CAL CK 0036
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 52
High Courts19 Feb 2010
Subhas Agarwal, Prop. of Ankit and Co. Vs Bijoy Nagar Tea Co. Ltd.
Calcutta High Court · (2010) 154 CompCas 428 : (2010) 2 CompLJ 321
Companies Act, 1956 — Section 434(1)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 191, 192, 193
High Courts18 Feb 2010
Bhagwandas Auto Finance Limited Vs Commissioner of Income Tax
Calcutta High Court · (2010) 4 BC 203 : (2010) 2 CALLT 438
Income Tax Act, 1961 — Section 43DInterest Tax Act, 1974 — Section 2(7), 4(2)
High Courts18 Feb 2010
SK. Manzoor Vs Abdus Salam
Calcutta High Court · (2011) 1 CALLT 14 : (2011) 3 CHN 91
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 23, Order 41 Rule 25, 11
High Courts18 Feb 2010Dismissed
ABP Private Limited and Another Vs Commissioner of Service Tax and Others
Calcutta High Court · (2010) 2 CALLT 50 : (2010) 31 VST 535
Central Excises and Salt Act, 1944 — Section 14Civil Procedure Code, 1908 (CPC) — Section 132, 133Companies Act, 1956 — Section 237
High Courts18 Feb 2010
Sri Sunil Kumar Pal Vs CESC Limited and Others
Calcutta High Court · (2010) 02 CAL CK 0021
Constitution of India, 1950 — Article 21, 226
High Courts18 Feb 2010Dismissed
Vijay Shankar Dixit Vs State of West Bengal and Others
Calcutta High Court · (2011) 1 CHN 174
High Courts17 Feb 2010Dismissed
Dr. (Mrs.) Rupa Basu (Banerjee) Vs The State of West Bengal and Others
Calcutta High Court · (2010) 02 CAL CK 0052
Bengal Medical Act, 1914 — Section 26, 27Indian Medical Council (Professional Conduct, Etiquette and Ethics) Regulations, 2002 — Rule 8.8Indian Medical Council Act, 1956 — Section 25, 33, 34
High Courts17 Feb 2010Allowed
Ansar Ali and Another Vs The State of West Bengal and Others
Calcutta High Court · (2010) 02 CAL CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 498A