High Courts11 Jan 2010
Guru Ispat Limited and Another Vs The State Bank of India and Others
Calcutta High Court · (2010) 01 CAL CK 0018
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 171
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 877 of 3,204
High Courts08 Jan 2010
Hindustan National Glass and Industries Limited Vs Ganesh Kumar Agarwal
Calcutta High Court · (2010) 01 CAL CK 0042
High Courts08 Jan 2010
SST Media Pvt. Ltd. and Dayal Saha and Another Vs Official Liquidator
Calcutta High Court · (2010) 01 CAL CK 0040
Companies Act, 1956 — Section 466, 529, 529A
High Courts08 Jan 2010Dismissed
In Re: In The Goods of Samarendra Nath Bal
Calcutta High Court · (2010) 01 CAL CK 0029
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 8Succession Act, 1925 — Section 268, 276, 295, 68
High Courts08 Jan 2010
Cal-Cox Syndicate Pvt. Ltd. Vs Commissioner of Commercial Taxes, West Bengal and Others
Calcutta High Court · (2010) 01 CAL CK 0028
Constitution of India, 1950 — Article 226, 227West Bengal Value Added Tax Act, 2003 — Section 79, 80
High Courts07 Jan 2010
Fairdeal Enterprise (P) Ltd. Vs C.C. (Airport and Administration)
Calcutta High Court · (2010) 256 ELT 237
High Courts07 Jan 2010
Pancham International Ltd. Vs Union of India (UOI)
Calcutta High Court · (2010) 253 ELT 411
Prevention of Food Adulteration Act, 1954 — Section 2, 5, 6
High Courts07 Jan 2010
Howrah Municipal Corporation and Others Vs Shakuntala Devi Dalmia and Another
Calcutta High Court · (2010) 2 CALLT 263
High Courts06 Jan 2010Allowed
Kartick Chandra Hembram and Another Vs The State of West Bengal and Others
Calcutta High Court · (2010) 01 CAL CK 0035
Constitution of India, 1950 — Article 226
High Courts06 Jan 2010
Sri Sanchit Bansal and Another Vs The Joint Admission Board (JAB) and Others
Calcutta High Court · (2010) 2 CALLT 264 : 114 CWN 176
Constitution of India, 1950 — Article 14Institutes of Technology Rules — Rule 12
High Courts06 Jan 2010Dismissed
Chandan Kumar Banik Vs State of West Bengal
Calcutta High Court · (2010) 3 CALLT 482
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 173, 362, 401, 452Penal Code, 1860 (IPC) — Section 201, 302, 34West Bengal Cold Storage (Licencing and Regulation) Act, 1966 — Section 21(1), 3
High Courts06 Jan 2010
Vikram Kumar Vs State of West Bengal and Others
Calcutta High Court · (2010) 2 BC 185 : (2011) 2 CivCC 318
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 143(3)
High Courts06 Jan 2010
Kanti Bhushan Bakshi (Dr.) Vs State of West Bengal and Another
Calcutta High Court · (2010) 2 BC 170 : (2011) 1 Crimes 611
Criminal Procedure Code, 1973 (CrPC) — Section 205, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 143
High Courts06 Jan 2010Dismissed
State of West Bengal Vs Afcon Infrastructure Ltd.
Calcutta High Court · (2011) 4 CHN 312
Contract Act, 1872 — Section 55, 55(1), 55(3)
High Courts05 Jan 2010Dismissed
Debidas Roy Vs Ms. Sabitri Chatterjee
Calcutta High Court · (2010) 01 CAL CK 0032
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Dec 2009Dismissed
Damodar Valley Corporation and Others Vs Souvik Sarkar and Others
Calcutta High Court · 114 CWN 427 : (2011) LLR 174
Damodar Valley Corporation Service (Conduct) Regulations, 1955 — Regulation 18
High Courts24 Dec 2009
HDFC Bank Ltd. Vs Sima Mondal and Another
Calcutta High Court · (2010) 3 BC 397 : (2010) 1 CALLT 511 : 114 CWN 290 : (2011) 7 RCR(Civil) 2099
Arbitration and Conciliation Act, 1996 — Section 1, 19, 19(7), 2(2), 2(4)Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 17(1), 17A, 18, 19
High Courts24 Dec 2009
Basanta Kumar Roy Vs IDBI Bank Limited and Others
Calcutta High Court · (2010) 2 CALLT 112
Banking Regulation Act, 1949 — Section 5(c)
High Courts24 Dec 2009Allowed
Ratan Gangopadhyay Vs Union of India (UOI) and Others
Calcutta High Court · (2009) 12 CAL CK 0026
High Courts24 Dec 2009Allowed
Bajranglal Sarda and Others Vs State of West Bengal and Others
Calcutta High Court · (2009) 12 CAL CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 144(2)West Bengal Inland Fisheries Act, 1984 — Section 17A, 17A(1), 17A(2), 17A(4), 17A(7)