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Calcutta High Court judgments, 2009

910 judgments · page 2 of 46

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High Courts21 Dec 2009Allowed

Balaji Paper and Newsprint Pvt. Ltd. and Another Vs Regional Provident Fund Commissioner and Another

Calcutta High Court · (2010) 124 FLR 933

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17B
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High Courts21 Dec 2009Allowed

Sri Basudev Saha Vs The State of West Bengal and Others

Calcutta High Court · (2010) 2 CALLT 356

West Bengal Scheduled Castes and Scheduled Tribes (Identification) Act, 1994 — Section 9
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High Courts21 Dec 2009

Sukanta Hazra and Others Vs Visva Bharati University and Others

Calcutta High Court · (2009) 12 CAL CK 0003

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High Courts18 Dec 2009Dismissed

Chairman, Kolkata Port Trust and Others Vs Basudeb Soren and Another

Calcutta High Court · 113 CWN 832

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High Courts18 Dec 2009Dismissed

Bankura District Diet Suppliers Welfare Association and Another Vs The State of West Bengal and Others

Calcutta High Court · (2009) 12 CAL CK 0036

Constitution of India, 1950 — Article 14, 15, 15(3), 15(4), 16
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High Courts18 Dec 2009Allowed

Smt. Rekha Saha Vs Commissioner of Income Tax

Calcutta High Court · (2010) 232 CTR 67 : (2010) 320 ITR 568

Income Tax Act, 1961 — Section 143(3), 147, 148, 154, 194C
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High Courts18 Dec 2009Allowed

Dhoot Developers (P) Ltd. Vs Commissioner of Income Tax and Others

Calcutta High Court · (2010) 230 CTR 305 : (2010) 256 ELT 534 : (2011) 336 ITR 487

Income Tax Act, 1961 — Section 127, 127(2)
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High Courts17 Dec 2009

Express Publication (Madurai) Ltd. Vs India Media Services Pvt. Ltd. and Others

Calcutta High Court · (2011) 1 CHN 142

Civil Procedure Code, 1908 (CPC) — Section 11, 38, 39(4)Negotiable Instruments Act, 1881 (NI) — Section 138Specific Relief Act, 1963 — Section 22(1), 28, 28(1), 28(3)
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High Courts17 Dec 2009Allowed

Sujata Electric Pvt. Ltd. Vs Regional Provident Fund Commissioner and Others

Calcutta High Court · (2010) 124 FLR 936

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B
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High Courts17 Dec 2009Allowed

Dabriwala Vanijya Udyog Ltd. Vs Smt. Alka Dalmia and Another

Calcutta High Court · (2010) 154 CompCas 131

Companies Act, 1956 — Section 466
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High Courts17 Dec 2009Allowed

Sk. Jafar Ali and Another Vs West Bengal State Electricity Distribution Company Limited and Others

Calcutta High Court · AIR 2010 Cal 84

Electricity Act, 2003 — Section 126, 126(2), 126(5), 126(6)
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High Courts16 Dec 2009

Shiva Wire and Steel Products Ltd. Vs Rashtriya Ispat Nigam Ltd.

Calcutta High Court · (2011) 5 CHN 374

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 143
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High Courts16 Dec 2009Dismissed

Shri Sitaram Agarwal and Others Vs The State of West Bengal

Calcutta High Court · (2011) 6 RCR(Criminal) 944

Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Evidence Act, 1872 — Section 40, 41, 41, 42, 43Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts16 Dec 2009

Biman Mukherjee Vs The State of West Bengal and Others

Calcutta High Court · (2009) 12 CAL CK 0004

West Bengal Municipal Act, 1993 — Section 218
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High Courts15 Dec 2009Dismissed

New India Assurance Co. Ltd. Vs Balai Majhi and Another

Calcutta High Court · (2011) ACJ 31 : (2011) 1 TAC 984

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High Courts15 Dec 2009Allowed

New India Assurance Co. Ltd. Vs Kutiswar Pramanik and Another

Calcutta High Court · (2010) ACJ 1749

Civil Procedure Code, 1908 (CPC) — Section 15, 16 , 17, 18, 19Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 149, 166, 166(2)
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High Courts12 Dec 2009Allowed

Swami Sadananda Vs State of West Bengal and Others

Calcutta High Court · (2009) 12 CAL CK 0027

Constitution of India, 1950 — Article 26, 30
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High Courts10 Dec 2009

Manas Mandal Vs The State of Wet Bengal and Others

Calcutta High Court · (2009) 12 CAL CK 0049

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High Courts10 Dec 2009

Sayed Ali and Others Vs The State of West Bengal and Others

Calcutta High Court · (2009) 12 CAL CK 0023

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High Courts10 Dec 2009Dismissed

Alom Extrusions Ltd. Vs Deputy Commissioner of Central Excise

Calcutta High Court · (2010) 256 ELT 379

Central Excises and Salt Act, 1944 — Section 11A, 11A(2), 11AB, 11ACConstitution of India, 1950 — Article 226
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