COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 880 of 3,204

High Courts07 Dec 2009Allowed

M/s. Calcutta Gujrati Education Society Vs State of West Bengal and Others

Calcutta High Court · (2010) 125 FLR 716 : (2010) 3 LLJ 336

Calcutta Police Act, 1866 — Section 68Industrial Disputes Act, 1947 — Section 10, 17B, 2(j), 2(k), 2(s)

High Courts07 Dec 2009Allowed

H.V. Axles Ltd. Vs Union of India (UOI)

Calcutta High Court · (2010) 258 ELT 32

High Courts07 Dec 2009Allowed

Calcutta Gujrati Education Society Vs State of West Bengal and Others

Calcutta High Court · (2010) 125 FLR 716 : (2010) 3 LLJ 336

Calcutta Police Act, 1866 — Section 68Industrial Disputes Act, 1947 — Section 10, 17B, 2, 2(S)

High Courts04 Dec 2009

A.S. Syndicate (Warehousing) P. Ltd. and Another Vs Commissioner of Customs (Port) and Others

Calcutta High Court · (2010) 4 CALLT 375 : (2011) 1 CHN 381 : (2011) 267 ELT 469

Customs Act, 1962 — Section 11A, 11A(3), 18, 28, 28(1)

High Courts03 Dec 2009Dismissed

Mangal Munda Vs State of West Bengal

Calcutta High Court · (2009) 12 CAL CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 396, 411

High Courts03 Dec 2009

Ocean Shipping and Clearing Agency Vs Union of India (UOI)

Calcutta High Court · (2010) 251 ELT 517

Constitution of India, 1950 — Article 226Customs House Agents Licensing Regulations, 1984 — Regulation 21, 21(2), 8Customs House Agents Licensing Regulations, 2004 — Regulation 10, 13, 20, 20(1), 20(2)

High Courts03 Dec 2009Dismissed

Avijit Mondal Vs Union of India (UOI) and Others

Calcutta High Court · (2010) 3 BC 417

Criminal Procedure Code, 1973 (CrPC) — Section 164, 361, 364Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 11Evidence Act, 1872 — Section 74, 80

High Courts03 Dec 2009Allowed

Shew Kumar Shaw Vs State of West Bengal

Calcutta High Court · (2009) 12 CAL CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 302, 34

High Courts03 Dec 2009

Time Transways Private Ltd. and Others Vs State of West Bengal and Others

Calcutta High Court · (2010) 2 CALLT 247

Limitation Act, 1963 — Section 5West Bengal Taxation Tribunal Act, 1987 — Section 8

High Courts02 Dec 2009

Assam State Weaving and Manufacturing Co. Ltd. Vs Vinny Engineering Enterprises (P) Ltd. and Another

Calcutta High Court · AIR 2010 Cal 52

Arbitration Act, 1940 — Section 13, 14, 14(2), 18, 38Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2), 34(3), 36

High Courts01 Dec 2009Allowed

Snow View Properties Ltd. and Another Vs Punjab and Sind Bank

Calcutta High Court · 114 CWN 152

Companies Act, 1956 — Section 108GConstitution of India, 1950 — Article 12, 14, 226Contract Act, 1872 — Section 171, 238, 63

High Courts01 Dec 2009Dismissed

Ajoy Sen @ Mahanta and Another Vs State of West Bengal

Calcutta High Court · (2010) CriLJ 943 : 114 CWN 650 : (2010) 7 RCR(Criminal) 44

Penal Code, 1860 (IPC) — Section 34

High Courts30 Nov 2009

Eastern Coalfields Ltd. Vs Misri Yadav and Others

Calcutta High Court · (2010) 125 FLR 221 : (2010) 3 LLJ 849

Industrial Disputes Act, 1947 — Section 11A

High Courts30 Nov 2009

Amiya Pada Chatterjee and Others Vs State Of West Bengal and Others

Calcutta High Court · (2010) 1 CALLT 635 : (2010) 124 FLR 977

High Courts30 Nov 2009

The Eastern Coalfields Ltd. Vs Shri Misri Yadav and Others

Calcutta High Court · (2009) 11 CAL CK 0029

Industrial Disputes Act, 1947 — Section 11A

High Courts30 Nov 2009

Sri. Subrata Kundu and Others Vs Sri. Kshiti Goswami and Others

Calcutta High Court · AIR 2010 Cal 44

Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 20Contempt of Courts Rules, 1980 — Rule 10

High Courts30 Nov 2009

Kabita Halder and Others Vs The New India Assurance Co. Ltd. and Another

Calcutta High Court · 114 CWN 271 : (2011) 7 RCR(Civil) 1436

Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 304A, 338

High Courts27 Nov 2009

Sri Binod Kumar Sil and Others Vs State of W.B. and Another

Calcutta High Court · (2011) 6 RCR(Criminal) 819

Criminal Procedure Code, 1973 (CrPC) — Section 401

High Courts27 Nov 2009Allowed

Nara Exim Pvt. Ltd. Vs Union of India (UOI)

Calcutta High Court · (2010) 252 ELT 498

Constitution of India, 1950 — Article 226

High Courts26 Nov 2009

Arun Roy Chowdhury and Others Vs Damodar Valley Corporation and Others

Calcutta High Court · 114 CWN 623 : (2010) 124 FLR 374