High Courts04 Feb 2010Dismissed
SK. Jalaluddin and Another Vs State of West Bengal and Others
Calcutta High Court · (2010) 02 CAL CK 0078
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 875 of 3,204
High Courts04 Feb 2010
Sarat Bouri Vs State and Another
Calcutta High Court · (2010) 2 CALLT 454
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4)Penal Code, 1860 (IPC) — Section 498A
High Courts04 Feb 2010
State of West Bengal and Others Vs Micheal Reginald Simon De''souza and Others
Calcutta High Court · 114 CWN 677
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 7, 114Constitution of India, 1950 — Article 154, 162, 258(1), 258(2), 356Government of India Act, 1935 — Section 102, 107
High Courts03 Feb 2010
Special Land Acquisition Collector, Malda Vs Sattar Ali
Calcutta High Court · (2012) 3 CHN 357
Land Acquisition Act, 1894 — Section 17(1), 23, 4(1), 5A
High Courts03 Feb 2010
Guwahati Carbon Ltd. Vs Union of India and Others
Calcutta High Court · (2013) 19 GSTR 502
Constitution of India, 1950 — Article 226
High Courts03 Feb 2010Dismissed
Sona Biscuit Limited Vs Commissioner of Central Excise
Calcutta High Court · (2010) 258 ELT 502 : (2011) 22 STR 354
High Courts03 Feb 2010
Biswanath Ghosh and Others Vs Prafulla Kumar Ghosh and Others
Calcutta High Court · (2010) 02 CAL CK 0054
Specific Relief Act, 1963 — Section 34
High Courts03 Feb 2010Dismissed
Sudhansu Kumar Ghosh Vs The State of West Bengal and Others
Calcutta High Court · AIR 2010 Cal 86 : 114 CWN 393 : (2010) 3 SLR 427
High Courts02 Feb 2010Dismissed
CIT Vs Umedbhai International P. Ltd.
Calcutta High Court · (2011) 330 ITR 506
Income Tax Act, 1961 — Section 55A
High Courts02 Feb 2010Allowed
Swati Chatterjee Vs State of West Bengal and others
Calcutta High Court · (2010) 3 CALLT 141 : (2010) 125 FLR 800
High Courts02 Feb 2010Allowed
Sudhamoy Jana Vs State and others
Calcutta High Court · (2010) 125 FLR 803
Constitution of India, 1950 — Article 21
High Courts01 Feb 2010
Tara Chand Chowdhury and Another Vs The State of West Bengal and Others
Calcutta High Court · (2010) 02 CAL CK 0075
Land Acquisition Act, 1894 — Section 1(a), 11, 11A, 16, 17(2)
High Courts01 Feb 2010Allowed
Kadir Khan alias Kader Khan Vs The State of West Bengal
Calcutta High Court · (2010) 02 CAL CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 125, 437, 437(3), 438, 439Penal Code, 1860 (IPC) — Section 323, 34, 498A
High Courts01 Feb 2010Dismissed
Ranjan Sengupta Vs The State of West Bengal and Another
Calcutta High Court · (2011) 2 Crimes 230 : (2011) 1 RCR(Civil) 758 : (2011) 1 RCR(Criminal) 165 : (2011) 1 RCR(Criminal) 165
Criminal Procedure Code, 1973 (CrPC) — Section 313, 326, 326(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 143
High Courts01 Feb 2010Dismissed
Lalita Almal Vs The First Land Acquisition Collector, Kolkata and Others
Calcutta High Court · 114 CWN 783
Land Acquisition Act, 1894 — Section 4, 49, 5, 5A, 6
High Courts29 Jan 2010
Magma Fincorp Ltd. Vs Bunty J.C.B. Earth Movers and Another
Calcutta High Court · (2010) 01 CAL CK 0037
Arbitration Act, 1940 — Section 14, 14(2), 17, 2, 20Arbitration and Conciliation Act, 1996 — Section 2, 2(1), 9Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, 21, 86(1), 87B
High Courts29 Jan 2010Dismissed
Sandip Biswas Vs The State of West Bengal and Others
Calcutta High Court · (2010) 01 CAL CK 0027
Constitution of India, 1950 — Article 12, 226West Bengal Co-operative Societies Act, 1983 — Section 128, 95
High Courts29 Jan 2010Dismissed
Suniti Kumar Chaudhury Vs Union of India
Calcutta High Court · (2010) 3 CALLT 102
Constitution of India, 1950 — Article 13(2), 14, 16, 16(1), 16(4)Railway Claims Tribunal Act, 1987 — Section 10(c), 3, 8(1)
High Courts29 Jan 2010
Three-N-Products Private Limited Vs Emami Limited Emami Limited Vs Three-N-Products Private Limited
Calcutta High Court · (2010) 01 CAL CK 0017
Trade Marks Act, 1999 — Section 17, 17(1), 17(2), 28, 28(1)
High Courts29 Jan 2010
The Chairman, State Bank of India and Others Vs Mihir Kumar Nandi and Another Mihir Kumar Nandi Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 1 CALLT 661
Constitution of India, 1950 — Article 12Contract Act, 1872 — Section 17, 19State Bank of India Employees Pension Fund Rules, 1955 — Rule 22