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
COURT ARCHIVE
Calcutta High Court judgments, 2009
910 judgments · page 1 of 46
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)
High Courts24 Dec 2009
Don Bosco Educational Society and Another Vs Registrar of Firms Society and Non-Trading Corporation and Others
Calcutta High Court · (2009) 12 CAL CK 0012
West Bengal Societies Registration Act, 1961 — Section 36(2), 4, 4(2), 8
High Courts23 Dec 2009Dismissed
The Registrar of Firms, Societies and Non-Trading Corporations and Another Vs Sri Tarun Manna and Others
Calcutta High Court · AIR 2010 Cal 79 : (2010) 1 CALLT 283
Income Tax Act, 1922 — Section 10Partnership Act, 1932 — Section 18, 4, 58, 59, 69
High Courts23 Dec 2009Dismissed
Mahabir Prosad Choudhury Vs M/s. Octavius Tea and Industries Ltd. and Others
Calcutta High Court · 114 CWN 480
Industrial Disputes Act, 1947 — Section 10, 11, 17, 17A, 20
High Courts23 Dec 2009
In Re: Globsyn Infotech Ltd. and In Re: Globsyn Technologies Ltd.
Calcutta High Court · (2011) 163 CompCas 25
Companies Act, 1956 — Section 100, 100, 100, 100, 101
High Courts23 Dec 2009Allowed
Smt. Shila Ghosh Vs State of West Bengal and Others
Calcutta High Court · 114 CWN 740
High Courts23 Dec 2009Dismissed
Mrinmay Kumar Sahu Vs Calcutta University and Others
Calcutta High Court · (2010) 2 CALLT 284
High Courts23 Dec 2009Allowed
Subrata Kumar Das and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 2010 Cal 49
Constitution of India, 1950 — Article 12Penal Code, 1860 (IPC) — Section 120B, 306Specific Relief Act, 1963 — Section 6
High Courts23 Dec 2009Dismissed
Uday Kumar Chattopadhyay Vs State of West Bengal and Others
Calcutta High Court · (2010) 2 CALLT 300
West Bengal School Service Commission Act, 1997 — Section 9
High Courts23 Dec 2009
Century Star Shipping Ltd. Vs Commr. of Cus. (Preventive)
Calcutta High Court · (2010) 255 ELT 76
High Courts22 Dec 2009Allowed
Eveready Industries India Ltd. Vs Commissioner of Income Tax and Another
Calcutta High Court · (2010) 235 CTR 263 : (2010) 323 ITR 312
Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 143(3), 260A, 260A(3), 260A(4), 260A(5)Income Tax Rules, 1962 — Rule 8, 8(1)
High Courts22 Dec 2009Dismissed
Binapani Samanta Vs Sambhu Mondal and Others
Calcutta High Court · (2010) 1 CALLT 598
High Courts22 Dec 2009Allowed
Dilip Kumar Dey Vs State of West Bengal Sristidhar Roy Vs State
Calcutta High Court · (2011) 2 CHN 118
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts21 Dec 2009Dismissed
Sri Basudev Saha Vs State of West Bengal and others
Calcutta High Court · (2010) 2 CALLT 356 : (2010) 125 FLR 27
West Bengal Scheduled Castes and Scheduled Tribes (Identification) Act, 1994 — Section 10, 9
High Courts21 Dec 2009Allowed
Hotel Regal International and Another Vs Income Tax Officer and Another
Calcutta High Court · (2010) 231 CTR 205 : (2010) 320 ITR 573
Income Tax Act, 1961 — Section 142(1), 142A, 143(2), 143(3), 148
High Courts21 Dec 2009
Teacher-In-Charge, Uttar Chandipur B.P. High School Vs Binoy Kumar Mondal and Others
Calcutta High Court · (2010) 124 FLR 973
Constitution of India, 1950 — Article 226