High Courts01 Sept 2009Dismissed
Biswajit Sharma Vs Deblina Panja
Calcutta High Court · (2010) 2 CivCC 618 : (2011) 1 RCR(Civil) 31
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 227
COURT ARCHIVE
Calcutta High Court judgments, 2009
910 judgments · page 11 of 46
High Courts01 Sept 2009
Hindusthan National Glass and Industries Limited and Another Vs Reserve Bank of India and Others
Calcutta High Court · (2011) 2 CHN 788 : 114 CWN 61
Arbitration Act, 1940 — Section 34Banking Regulation Act, 1949 — Section 10A, 10BB, 5, 5A, 8Civil Procedure Code, 1908 (CPC) — Section 11
High Courts01 Sept 2009Dismissed
Sri Tarak Nath Ray Vs New India Assurance Company Limited
Calcutta High Court · (2009) 09 CAL CK 0034
High Courts01 Sept 2009Allowed
Sri Susanta Mondal Vs United India Insurance Company Limited and Another
Calcutta High Court · (2009) 09 CAL CK 0031
High Courts31 Aug 2009Dismissed
Anjan Kumar Ghosh and Another Vs Smt. Bula Mukherjee and Others
Calcutta High Court · (2009) 08 CAL CK 0087
Constitution of India, 1950 — Article 226West Bengal Services (Determination of Seniority) Rules, 1981 — Rule 7, 7(3)
High Courts31 Aug 2009Dismissed
In Re: Sri Probhat Biswas and Others
Calcutta High Court · (2011) 1 CHN 593 : (2010) CriLJ 1580
Criminal Procedure Code, 1973 (CrPC) — Section 164, 437, 438, 438(1), 438(2)Penal Code, 1860 (IPC) — Section 120B, 363, 366, 372
High Courts31 Aug 2009Dismissed
Union of India and Others Vs Sankar Chowdhury
Calcutta High Court · (2009) 08 CAL CK 0058
Constitution of India, 1950 — Article 311(2)
High Courts31 Aug 2009Allowed
The Chairman, West Bengal Council of Central School Service Commission and Another Vs Prabir Kumar Ghosh and Others
Calcutta High Court · (2009) 4 CALLT 429
West Bengal Board of Secondary Education Act, 1963 — Section 45(1), 45(2)West Bengal School Service Commission Act, 1997 — Section 17, 2, 6(3), 7, 8(2)
High Courts28 Aug 2009
Tapan Ghosh Dastidar Vs State of West Bengal and Others
Calcutta High Court · (2011) 1 RCR(Civil) 47
High Courts28 Aug 2009
Berger Paints India Ltd. Vs Assistant Commissioner of Income Tax and Others
Calcutta High Court · (2010) 232 CTR 338 : (2010) 322 ITR 369
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142(1), 143(1), 143(2), 145
High Courts28 Aug 2009
Duncans Industries Limited Vs Biswajit Roy and Another
Calcutta High Court · (2009) 08 CAL CK 0022
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 2, 23, 24, 25, 25(3)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 22, 22(1)
High Courts28 Aug 2009Dismissed
West Bengal Dairy and Poultry Development Corporation Ltd. Vs Senior Regional Manager, F.C.I.
Calcutta High Court · (2009) 08 CAL CK 0019
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 141
High Courts27 Aug 2009
Sri Jatindra Nath Pradhan Vs Central Bank of India and Others
Calcutta High Court · (2009) 08 CAL CK 0088
Central Bank of India (Employees) Pension Regulations, 1995 — Regulation 19, 22, 3(3)Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts27 Aug 2009Allowed
Madhumita Sarkar and Others Vs Oriental Insurance Com. Ltd. and Others
Calcutta High Court · (2010) ACJ 1473
Motor Vehicles Act, 1939 — Section 110, 166, 95
High Courts27 Aug 2009
Susanta Kumar Bose Vs State of West Bengal
Calcutta High Court · (2012) 2 CHN 515
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482West Bengal Fire Services Act, 1950 — Section 11C, 35
High Courts27 Aug 2009Dismissed
Sri Sabyasachi Mahato Vs Sri Dibyen Mukherjee
Calcutta High Court · (2009) 08 CAL CK 0041
Contempt of Courts Act, 1971 — Section 20
High Courts27 Aug 2009
Nabin Kumar Agarwala and Others Vs State of West Bengal and Others
Calcutta High Court · (2009) 08 CAL CK 0039
Constitution of India, 1950 — Article 226West Bengal School Service Commission (Amendment) Act, 2008 — Section 7
High Courts27 Aug 2009
Champa Devi Vs Universal Trading Co. Ltd. and Another
Calcutta High Court · (2010) ACJ 1775 : (2009) 4 CALLT 576 : (2009) 123 FLR 706 : (2010) 1 LLJ 483
Workmens Compensation Act, 1923 — Section 19, 3, 3(1), 3(5), 4A(3)
High Courts27 Aug 2009
Sri Sekhar Kumar Kanjilal Vs Union of India (UOI) and Others
Calcutta High Court · (2009) 08 CAL CK 0032
Constitution of India, 1950 — Article 226Railway Protection Force Rules, 1987 — Rule 153, 153.1, 153.2.1, 153.4, 153.5Railway Services (Conduct) Rules, 1966 — Rule 3(1)
High Courts27 Aug 2009Dismissed
National Insurance Co. Ltd. Vs Probir Ganguly and Another
Calcutta High Court · (2010) ACJ 1648 : (2009) 4 CALLT 625
Civil Procedure Code, 1908 (CPC) — Section 105Motor Vehicles Act, 1988 — Section 149(2), 152, 166, 170, 173