High Courts09 Feb 2010Dismissed
Ramasis Pandey Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 02 CAL CK 0066
Mines Act, 1952 — Section 40
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 874 of 3,204
High Courts09 Feb 2010
Union of India (UOI) Vs Abdul Hakim
Calcutta High Court · AIR 2010 Cal 130
Arbitration and Conciliation Act, 1996 — Section 34, 34(1), 34(3)Limitation Act, 1963 — Section 14
High Courts09 Feb 2010
Nadim Quasmi Vs State of West Bengal and Others
Calcutta High Court · (2011) 1 CHN 235
High Courts08 Feb 2010
Manorath Rang Vs The State of West Bengal
Calcutta High Court · (2010) 02 CAL CK 0116
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B, 366, 376
High Courts08 Feb 2010Allowed
Prabir Ghosh and Others Vs State of West Bengal
Calcutta High Court · (2010) 02 CAL CK 0113
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts08 Feb 2010
Sk. Bismilla Vs The State of West Bengal and Others
Calcutta High Court · (2010) 02 CAL CK 0112
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts08 Feb 2010
Sk. Jiaruddin Molla @ Sk. Jiar and Others Vs State and Another
Calcutta High Court · (2010) 02 CAL CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 309, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts08 Feb 2010
Shanti Swarup Agarwal Vs The State of West Bengal and Another
Calcutta High Court · (2010) 02 CAL CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 205, 251West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 — Section 34(5)
High Courts08 Feb 2010
Rajesh Gupta Vs Sudhir Kumar Chouhan
Calcutta High Court · (2010) 02 CAL CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 143
High Courts08 Feb 2010
Swapan Kumar Roy Vs State and Others
Calcutta High Court · (2010) 02 CAL CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420
High Courts08 Feb 2010Allowed
Naresh Kumar and Company Vs Union Of India(UOI) and Others
Calcutta High Court · (2011) 241 CTR 194 : (2011) 38 VST 332
Finance Act, 1994 — Section 66
High Courts08 Feb 2010
Bimal Naskar and Others Vs The State of West Bengal
Calcutta High Court · (2010) 02 CAL CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 364
High Courts08 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 Courts08 Feb 2010
Nirmal Kumar Prosad Vs State of West Bengal and Another
Calcutta High Court · (2010) 02 CAL CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 323, 354, 506
High Courts06 Feb 2010
Sri Samiran Kaibarta and Another Vs The State of West Bengal and Others
Calcutta High Court · (2010) 2 CALLT 97
High Courts05 Feb 2010Dismissed
Tata Metaliks Kubota Pipes Limited and Another Vs Union of India and Others
Calcutta High Court · (2010) 02 CAL CK 0076
Bureau of Indian Standards Act, 1986 — Section 12, 12(b), 15, 16(1)
High Courts05 Feb 2010Dismissed
Rabi Prasad Mandal Vs The State of West Bengal and Others
Calcutta High Court · (2010) 02 CAL CK 0065
West Bengal School Service Commission Act, 1997 — Section 2, 9
High Courts05 Feb 2010
State of West Bengal Vs Md. Jamiluddin Nasir and Others Adil Hossain @ Manu and Another Vs State of West Bengal and Others Sakir Akhtar @ Rohit Vs The State of West Bengal
Calcutta High Court · (2010) 02 CAL CK 0044
Arms Act, 1959 — Section 2, 25, 27, 27(2), 27(3)Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 10, 14, 157, 9
High Courts05 Feb 2010
The State of West Bengal Vs Ajoy Dutta and Another
Calcutta High Court · (2010) 02 CAL CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 311, 386, 391Evidence Act, 1872 — Section 106, 165
High Courts04 Feb 2010Allowed
Raghunath Tibrewal Vs Ajit Kumar Roy
Calcutta High Court · (2010) 02 CAL CK 0090
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227