COURT ARCHIVE

Calcutta High Court judgments, 2009

910 judgments · page 13 of 46

High Courts20 Aug 2009Dismissed

APL (India) Pvt. Ltd. and Others Vs Board of Trustees for the Port of Kolkata

Calcutta High Court · (2010) 258 ELT 342

Constitution of India, 1950 — Article 141, 300(A)Contract Act, 1872 — Section 171Major Port Trusts Act, 1963 — Section 42, 48, 49, 50, 58

High Courts19 Aug 2009Allowed

Alok Dey Roy Vs Union of India and others

Calcutta High Court · (2009) 123 FLR 853

Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 11, 9

High Courts19 Aug 2009Dismissed

The Oriental Insurance Co. Ltd. Vs Smt. Tanushri @ Tanushree Banerjee and Others

Calcutta High Court · (2009) 08 CAL CK 0078

Evidence Act, 1872 — Section 114Motor Vehicles Act, 1988 — Section 166, 170

High Courts19 Aug 2009Dismissed

Euro-Solo Energy Systems Limited Vs Eveready Industries India Limited

Calcutta High Court · (2009) 08 CAL CK 0062

Trade Marks Act, 1999 — Section 2(z)(g)

High Courts19 Aug 2009Dismissed

The Oriental Insurance Company Ltd. Vs Smt. Tanushri alias Tanushree Banerjee and Others

Calcutta High Court · (2009) 08 CAL CK 0043

Evidence Act, 1872 — Section 114Motor Vehicles Act, 1988 — Section 166, 170

High Courts19 Aug 2009Dismissed

Motin Saikh Vs State of West Bengal and Others

Calcutta High Court · (2010) 3 CALLT 458

High Courts19 Aug 2009Dismissed

Kamal Trading Private Limited and Others Vs The State of West Bengal and Others

Calcutta High Court · (2009) 4 CALLT 684

Land Acquisition Act, 1894 — Section 11, 14, 18, 4, 5AWest Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 10, 10(1), 10A, 10B, 4

High Courts19 Aug 2009Allowed

Rabindra Nath Sarkar Vs State of West Bengal and Others

Calcutta High Court · (2009) 08 CAL CK 0025

High Courts19 Aug 2009Allowed

Samantha Fay Vs Saloo Choudhury and Others

Calcutta High Court · (2009) 08 CAL CK 0004

Civil Procedure Code, 1908 (CPC) — Section 2(9)Constitution of India, 1950 — Article 14, 215, 361Contempt of Courts Act, 1971 — Section 12, 19

High Courts18 Aug 2009

Sakura Commercial Pvt. Ltd. Vs Konica Traders Pvt. Ltd. and Others Jagadish Prasad Jajoo Vs MSTC Ltd. and Others

Calcutta High Court · (2009) 08 CAL CK 0077

Constitution of India, 1950 — Article 12, 14, 226Rice Milling Industry (Regulation) Act, 1958 — Section 8(3)

High Courts18 Aug 2009

Bablu Mitra and Others Vs State of West Bengal and Others

Calcutta High Court · 114 CWN 307

Constitution of India, 1950 — Article 14, 141, 16, 19(1), 19(l)(g)

High Courts18 Aug 2009Dismissed

Eid Parry (India) Limited and Another Vs Kolkata Port Trust and Others

Calcutta High Court · (2009) 08 CAL CK 0056

Contract Act, 1872 — Section 25Limitation Act, 1963 — Section 18Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 4, 5, 7, 7(2)

High Courts18 Aug 2009Allowed

M/s. Sakura Commercial Pvt. Ltd. Vs M/s. Konica Traders Pvt. Ltd. and Others Jagadish Prasad Jajoo Vs MSTC Ltd. and Others

Calcutta High Court · (2009) 08 CAL CK 0053

Constitution of India, 1950 — Article 12, 14, 226

High Courts18 Aug 2009Dismissed

Sadhana Barman (Roy) Vs The State of West Bengal and Others

Calcutta High Court · (2009) 08 CAL CK 0010

High Courts18 Aug 2009Dismissed

Syed Zahir Hussain Vs State and Others

Calcutta High Court · (2009) 08 CAL CK 0008

Murshidabad Estate (Management of Properties) and Miscellaneous Provisions Act, 1980 — Section 8

High Courts17 Aug 2009

Madhabi Maity Vs United India Insurance Co. Ltd. and Another

Calcutta High Court · (2010) ACJ 1622

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 147

High Courts17 Aug 2009Dismissed

S.K. Containers (P) Ltd. and Others Vs State of West Bengal and Others

Calcutta High Court · (2009) 08 CAL CK 0005

Civil Procedure Code, 1908 (CPC) — Section 80Land Acquisition Act, 1894 — Section 11, 18, 4, 5(1), 6

High Courts14 Aug 2009Dismissed

Tarak Chandra Roy Vs Jitubhai Patel and Another

Calcutta High Court · (2009) 08 CAL CK 0050

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5(1)

High Courts12 Aug 2009

In Re: Tapas Sarkar

Calcutta High Court · (2011) 1 CHN 251 : (2010) CriLJ 1617

Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 307

High Courts12 Aug 2009Allowed

Buddhadev Santra and Another Vs West Bengal State Minor Irrigation Corporation Limited and Another

Calcutta High Court · (2009) 08 CAL CK 0038