High Courts18 Feb 2009Allowed
Calcutta Swimming Club Vs Lalit Singh and Others
Calcutta High Court · (2010) 8 RCR(Civil) 690
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 1, Order 39 Rule 2
COURT ARCHIVE
Calcutta High Court judgments, 2009
910 judgments · page 40 of 46
High Courts18 Feb 2009Dismissed
Jadavpur University and Others Vs Subhamoy Singh Roy and Others
Calcutta High Court · (2009) 2 CALLT 420
Constitution of India, 1950 — Article 226
High Courts18 Feb 2009
Monchop Ali Mondal Vs State of West Bengal and Others
Calcutta High Court · (2009) 02 CAL CK 0020
High Courts17 Feb 2009Allowed
Rakhi Bhattacharjee, Dilip Kr. Chatterjee and Runu Chatterjee Vs The State
Calcutta High Court · (2009) 02 CAL CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Penal Code, 1860 (IPC) — Section 107, 306, 307
High Courts17 Feb 2009Allowed
C.E.S.C. Ltd. Vs Three Cheers Entertainments Pvt. Ltd. and Others
Calcutta High Court · (2009) 2 CALLT 361
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts17 Feb 2009Dismissed
Commissioner of Income Tax Vs J.J. Exporters Ltd.
Calcutta High Court · (2010) 324 ITR 329
Income Tax Act, 1961 — Section 80HHC, 80HHC(3), 80HHC(4C)
High Courts17 Feb 2009
The State of West Bengal and Others Vs Birbhum Brick Field Owners'' Association and Others
Calcutta High Court · (2010) 2 CALLT 710
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15
High Courts17 Feb 2009
Sunity Chatterjee and Others Vs Mobarak Khan and Others and Akbar Khan and Others
Calcutta High Court · (2010) 6 RCR(Civil) 791
Evidence Act, 1872 — Section 114(g), 74, 75, 76, 77
High Courts17 Feb 2009
Bengal Shrachi Housing Development Limited and Others Vs Shekhar Housing Private Limited and Another
Calcutta High Court · (2009) 02 CAL CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 420
High Courts16 Feb 2009Dismissed
Anil Kumar Bhandari Vs Kolkata Municipal Corporations and Others
Calcutta High Court · (2009) 02 CAL CK 0068
Calcutta Municipal Corporation Act, 1980 — Section 180, 183, 184, 199
High Courts16 Feb 2009Allowed
Kakali Bandyopadhyay Vs State of West Bengal and Others
Calcutta High Court · (2009) 02 CAL CK 0063
High Courts16 Feb 2009Dismissed
Board of Trustees for the Port of Calcutta and Others Vs Sukdeo Ram Yadav and Another
Calcutta High Court · (2009) 2 CALLT 127 : (2009) 121 FLR 1077 : (2009) 3 LLJ 690 : (2009) 3 SLR 308
Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15, 15(2), 17, 22
High Courts13 Feb 2009Dismissed
Binode Bihari Das Vs Kashi Nath Mukherjee and Another
Calcutta High Court · (2009) 02 CAL CK 0098
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, Order 8 Rule 9, 100Transfer of Property Act, 1882 — Section 123West Bengal Premises Tenancy Act, 1956 — Section 13(4)
High Courts13 Feb 2009
Dhirendra Nath Dey and Others Vs Anath Chandra Guin and Others
Calcutta High Court · (2009) 02 CAL CK 0076
Constitution of India, 1950 — Article 226
High Courts13 Feb 2009Allowed
Gillette India Limited Vs Harbans Lal Malhotra and Sons Private Limited
Calcutta High Court · (2009) 41 PTC 378
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts13 Feb 2009Allowed
Sujit Saha and Another Vs State of West Bengal and Others
Calcutta High Court · (2009) 02 CAL CK 0014
West Bengal Urban Public Distribution System (Maintenance and Control) Order, 2003 — Clause 26, Paragraph 18
High Courts12 Feb 2009
Darpa Narayan Ghosh Vs The Chief Medical Officer of Health and Others
Calcutta High Court · (2009) 02 CAL CK 0095
Constitution of India, 1950 — Article 12, 226
High Courts11 Feb 2009Allowed
Dr. Alok Banerjee Vs State of West Bengal and Others
Calcutta High Court · (2009) 02 CAL CK 0111
Constitution of India, 1950 — Article 12, 226
High Courts11 Feb 2009Dismissed
Commissioner of Income Tax Vs Potential Management Services Ltd.
Calcutta High Court · (2009) 02 CAL CK 0110
Negotiable Instruments Act, 1881 (NI) — Section 138, 36
High Courts11 Feb 2009Dismissed
Orbit Projects Pvt. Ltd. Vs M/s. Alankar Financial Services Pvt. Ltd. and Another
Calcutta High Court · (2009) 02 CAL CK 0080
Specific Relief Act, 1963 — Section 16