High Courts28 Jan 2010Dismissed
Sanjay Kapoor Vs Mitana Kapoor
Calcutta High Court · 114 CWN 630
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24Special Marriage Act, 1954 — Section 36
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 876 of 3,204
High Courts28 Jan 2010Dismissed
State of West Bengal and Others Vs Pradip Kumar Das and Others
Calcutta High Court · (2010) 01 CAL CK 0030
High Courts28 Jan 2010Allowed
Netai Pal Vs On the death of Smt. Radha Rani Pal - Her legal and representative Smt. Kamala Prasanna Pal
Calcutta High Court · (2010) 01 CAL CK 0002
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 270, 63
High Courts27 Jan 2010Allowed
Robin Paul Vs Mr. G.K. Roy and another
Calcutta High Court · (2010) 125 FLR 556
Criminal Procedure Code, 1973 (CrPC) — Section 205, 233(2), 243(1), 247, 313
High Courts27 Jan 2010Dismissed
Bimal Kumar Goenka Vs Sanjoy Kumar Jaiswal and Others
Calcutta High Court · 114 CWN 586
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 16
High Courts19 Jan 2010Allowed
Smt. Sandhya Biswas Vs Kolkata Metropolitan Water and Sanitation Authority and others
Calcutta High Court · (2010) 125 FLR 25
Constitution of India, 1950 — Article 226
High Courts19 Jan 2010
Niranjan Singha Roy Vs State of West Bengal
Calcutta High Court · (2010) 01 CAL CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304
High Courts15 Jan 2010Allowed
Ramprasad Das Vs The Visva Bharati University and Others
Calcutta High Court · (2010) 2 CALLT 34
Visva Bharati Act, 1951 — Section 20G
High Courts15 Jan 2010
Birds Jute and Exports Ltd. Vs Official Liquidator, High Court
Calcutta High Court · (2010) 155 CompCas 250
Companies Act, 1956 — Section 466, 529, 529A
High Courts15 Jan 2010
Collector of Customs Vs B. Arun Kumar and Co.
Calcutta High Court · (2010) 256 ELT 34
High Courts15 Jan 2010Dismissed
Tenya Barahattay Ketya Matka Tantubaya Samabaya Samity Ltd. Vs Commercial Tax Officer, Berhampur Charge and Others
Calcutta High Court · (2010) 01 CAL CK 0006
Central Sales Tax Act, 1956 — Section 8, 8(2)(c), 8(2A)
High Courts14 Jan 2010
Tapan Kumar Bhattacharyya Vs Assistant Provident Fund Commissioner and Others
Calcutta High Court · (2010) 125 FLR 24 : (2010) 3 LLJ 700
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts14 Jan 2010
Mridula Ghosh and Another Vs State of West Bengal and Others
Calcutta High Court · 114 CWN 495
West Bengal School Service Commission Act, 1997 — Section 9
High Courts14 Jan 2010Allowed
Lakshmi Niwas Bangur Vs Regional Provident Fund Commissioner, West Bengal and others
Calcutta High Court · (2010) 125 FLR 606
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(e), 8, 8B, 8C
High Courts14 Jan 2010
Hindustan Steelworks Construction Ltd. and Others Vs Central Board of Trustees for Provident Fund and Another
Calcutta High Court · (2010) 2 LLJ 778
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 17(1), 6, 7A, 7Q
High Courts13 Jan 2010Allowed
Shri M.S. Tirupathi Vs Shri C.H. Ramakrishna Rao and Another
Calcutta High Court · (2010) 2 CALLT 124
Criminal Procedure Code, 1973 (CrPC) — Section 362, 386(a), 482
High Courts13 Jan 2010Dismissed
Atanu Basak Vs Shiba Prasad Mukherjee
Calcutta High Court · (2010) 2 CALLT 44
Constitution of India, 1950 — Article 227
High Courts12 Jan 2010Dismissed
Lakhi Bhui Mali Vs State of West Bengal and Others
Calcutta High Court · AIR 2010 Cal 69 : (2010) 1 CALLT 614
West Bengal Panchayat (Gram Panchayat Administration) Rules, 2004 — Rule 4, 6, 6(1)West Bengal Panchayat Act, 1973 — Section 12, 16(2), 4(2A)
High Courts12 Jan 2010Dismissed
Khalil Seikh and Others Vs Asman Sk. and Others
Calcutta High Court · (2010) 01 CAL CK 0003
West Bengal Panchayat Act, 1973 — Section 12, 16, 4
High Courts11 Jan 2010
Aditya Birla Nuvo Ltd. and Another Vs Regional Provident Fund Commissioner and Others
Calcutta High Court · (2010) 125 FLR 238 : (2010) 3 LLJ 627
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7BIndustrial Disputes Act, 1947 — Section 12(3), 2