High Courts24 Feb 2009Allowed
Swapan Kumar Chatterjee Vs United Bank of India and Others
Calcutta High Court · (2009) 02 CAL CK 0097
United Bank of India (Employees) Pension Regulations, 1995 — Regulation 5
COURT ARCHIVE
Calcutta High Court judgments, 2009
910 judgments · page 39 of 46
High Courts24 Feb 2009
Sri Sital Chandra Bodhak Vs Howrah Municipal Corporation and Others
Calcutta High Court · (2009) 02 CAL CK 0026
Howrah Municipal Corporation Act, 1980 — Section 177
High Courts24 Feb 2009
Kamala Nandy Vs State of West Bengal and Others
Calcutta High Court · (2009) 02 CAL CK 0010
High Courts24 Feb 2009Dismissed
Shri Dhan Singh Vs Shri Gyan Singh
Calcutta High Court · (2010) 8 RCR(Civil) 807
Constitution of India, 1950 — Article 227
High Courts23 Feb 2009Dismissed
Antarctica Limited Vs Union of India (UOI)
Calcutta High Court · (2010) 258 ELT 206
Central Excises and Salt Act, 1944 — Section 11, 11A, 11A(3)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 13, 142, 150, 152, 23
High Courts23 Feb 2009Allowed
Sri Ashoke Acharya Vs Smt. Tapashi Acharya
Calcutta High Court · 113 CWN 409 : (2010) 7 RCR(Civil) 1676
High Courts23 Feb 2009Dismissed
Dunlop India Limited Vs Collector of Customs
Calcutta High Court · (2010) 258 ELT 328
Customs Act, 1962 — Section 14(1), 14(1A)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 4, 9, 9(1)
High Courts23 Feb 2009Dismissed
West Bengal State Electrical Contractors Association and Others Vs The Commissioner, Employees'' Provident Fund Organisation and Others
Calcutta High Court · (2009) 2 CALLT 76 : (2009) 122 FLR 23 : (2009) 3 LLJ 379 : (2009) 6 SLR 782
Constitution of India, 1950 — Article 12, 14, 16, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(3), 1(4), 16, 16(1)Employees State Insurance Act, 1948 — Section 2(9)
High Courts20 Feb 2009Dismissed
Empathy 05 and Another Vs Central Bureau of Investigation and Others
Calcutta High Court · AIR 2009 Cal 118 : (2009) 2 CALLT 221 : (2010) 8 RCR(Civil) 2305
Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 78(2), 81
High Courts20 Feb 2009Dismissed
Gora Chand Singha Roy and Others Vs State of West Bengal and Others
Calcutta High Court · (2009) 02 CAL CK 0034
General Clauses Act, 1897 — Section 3(42)West Bengal Estates Acquisition Act, 1953 — Section 14, 44(2A), 5, 6, 6(1)
High Courts20 Feb 2009
Khaitan (India) Limited Vs Learned Judge, Eighth Industrial Tribunal
Calcutta High Court · (2009) 02 CAL CK 0008
Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 378
High Courts20 Feb 2009Allowed
In Re : Rasid Ali Mondal and Another
Calcutta High Court · (2009) 02 CAL CK 0004
Constitution of India, 1950 — Article 14, 21
High Courts19 Feb 2009
Jaideep Halwasiya Vs Rasoi Ltd.
Calcutta High Court · (2009) 2 CALLT 449 : (2009) 91 SCL 352 : (2009) 23 VST 20
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Companies Act, 1956 — Section 172, 173, 173(2), 173(3), 81(1A)
High Courts19 Feb 2009Dismissed
Vijay Kanodia Vs Food Corporation of India and Others
Calcutta High Court · (2009) 02 CAL CK 0078
Civil Procedure Code, 1908 (CPC) — Section 35BPublic Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(1)
High Courts18 Feb 2009
Janak Raj Digra Vs Union of India and Others
Calcutta High Court · (2009) 02 CAL CK 0106
Border Security Force Act, 1968 — Section 13, 141, 141(3), 40, 62
High Courts18 Feb 2009Allowed
Bishtupada Bag @ Bishnupada Bag @ Bistu Bag Vs National Insurance Company Limited and Another
Calcutta High Court · (2009) 02 CAL CK 0103
Motor Vehicles Act, 1988 — Section 140, 166Workmens Compensation Act, 1923 — Section 2(I)
High Courts18 Feb 2009Dismissed
Sushil Kumar Agarwal Vs Kalidas Sadhu
Calcutta High Court · AIR 2009 Cal 174 : 113 CWN 354
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Specific Relief Act, 1877 — Section 20, 21, 22Specific Relief Act, 1963 — Section 14, 14(1), 14(3), 20, 22
High Courts18 Feb 2009
M/s. Bharat Barrel and Drum Mfg. Co. Ltd. and Another Vs Sri Mrinal Kanti Dutta Roy
Calcutta High Court · (2009) 02 CAL CK 0090
High Courts18 Feb 2009Dismissed
Mojafar Ali Mondal Vs Union of India and Others
Calcutta High Court · (2009) 02 CAL CK 0077
Border Security Force Act, 1968 — Section 30(a), 40
High Courts18 Feb 2009Dismissed
Swapan Kumar Chatterjee Vs Sandhya Chatterjee
Calcutta High Court · (2010) 7 RCR(Civil) 1661
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 114, 323, 341, 448