High Courts06 Feb 2009
Smt. Parulbala Hait and Others Vs Sm. Renu Bala Samanta
Calcutta High Court · (2009) 02 CAL CK 0024
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
COURT ARCHIVE
Calcutta High Court judgments, 2009
910 judgments · page 42 of 46
High Courts06 Feb 2009
Ramnarayan alias Jeetram Gupta and Others Vs State of West Bengal and Another
Calcutta High Court · (2009) 02 CAL CK 0012
High Courts06 Feb 2009Allowed
Subrata Samanta Vs State of West Bengal and Others
Calcutta High Court · (2009) 02 CAL CK 0009
Penal Code, 1860 (IPC) — Section 494
High Courts05 Feb 2009Dismissed
IISCO Ujjain Pipe and Foundry Co. Ltd. (In liquidation) Official Liquidator, High Court, Calcutta Vs Ujjain Nagar Palika Nigam and Others
Calcutta High Court · (2009) 02 CAL CK 0109
Companies Act, 1956 — Section 530
High Courts05 Feb 2009
University of Calcutta and Others Vs Pritam Rooj
Calcutta High Court · AIR 2009 Cal 97 : (2009) 1 CALLT 562 : 113 CWN 309 : (2009) 2 ILR (Cal) 97 : (2010) 8 RCR(Civil) 2284
Constitution of India, 1950 — Article 141, 142, 19, 19(1), 19(2)Evidence Act, 1872 — Section 123Right to Information Act, 2005 — Section 10, 18, 18(3), 18(4), 2
High Courts05 Feb 2009Allowed
University of Calcutta and Others Vs Pritam Rooj Biswapati Das Vs West Bengal Board of Secondary Education and Others West Bengal Board Of Secondary Education and Others Vs Chief Information Commissioner, West Bengal Information Commission and Others Aditya Bandopadhyay Vs Central Board of Secondary Education and Others
Calcutta High Court · AIR 2009 Cal 97 : (2009) 1 CALLT 562 : 113 CWN 309 : (2009) 2 ILR (Cal) 97
Constitution of India, 1950 — Article 141, 142, 19, 19(1), 19(1)(a)Evidence Act, 1872 — Section 123Right to Information Act, 2005 — Section 10, 18, 18(3), 18(3)(e), 18(4)
High Courts05 Feb 2009
Gaurav Agarwal Vs Income Tax Officer
Calcutta High Court · (2009) 227 CTR 408 : (2009) 314 ITR 123
Income Tax Act, 1961 — Section 142(1), 143(2), 143(3), 147, 148
High Courts05 Feb 2009Allowed
Zafar Khan Vs Coal India Ltd. and Others
Calcutta High Court · AIR 2009 Cal 187 : (2009) 2 CALLT 111 : (2010) 8 RCR(Civil) 2312 : (2009) 4 SLR 657
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 12, 136, 226, 226(1), 226(2)
High Courts05 Feb 2009Dismissed
Official Liquidator, High Court Vs Ujjain Nagar Palika Nigam and Others
Calcutta High Court · (2009) 149 CompCas 446 : (2011) 3 CompLJ 266
Companies (Court) Rules, 1959 — Rule 154Companies Act, 1956 — Section 530, 530(1), 530(8)
High Courts05 Feb 2009Allowed
Ramjee Power Construction Ltd. Vs Damodar Valley Corporation
Calcutta High Court · (2011) 7 RCR(Criminal) 1151
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 15, 15(2)
High Courts05 Feb 2009
Sudhendu Kumar Hazra Vs State of West Bengal and Others
Calcutta High Court · (2009) 02 CAL CK 0019
West Bengal Kerosene Control Order, 1968 — Para 10
High Courts04 Feb 2009Dismissed
Al Haj Amir Hasan Properties Pvt. Ltd. and Another Vs The Land Acquisition Collector Calcutta and Others
Calcutta High Court · (2010) 8 RCR(Civil) 813
Land Acquisition Act, 1894 — Section 3(e), 4, 4(1), 5A, 6
High Courts04 Feb 2009
Nazrul Islam Vs State of West Bengal and Others
Calcutta High Court · (2009) 121 FLR 859
Constitution of India, 1950 — Article 226
High Courts04 Feb 2009
Prem Swarup Sharma and Another Vs State of West Bengal
Calcutta High Court · (2009) 02 CAL CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302West Bengal Fire Services Act, 1950 — Section 11(C), 11(J), 34, 35
High Courts04 Feb 2009Allowed
Somenath Sinha Roy Vs State of West Bengal and Others
Calcutta High Court · (2009) 02 CAL CK 0069
Administrative Tribunals Act, 1985 — Section 19
High Courts04 Feb 2009
Vikas Singh Vs State of West Bengal and Another
Calcutta High Court · (2009) 02 CAL CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 173(2), 401, 482Electricity Act, 2003 — Section 135
High Courts04 Feb 2009Dismissed
Rajendra Singh Lodha Vs Ajay Kumar Newar and Others
Calcutta High Court · (2010) 8 RCR(Civil) 811
Succession Act, 1925 — Section 295
High Courts04 Feb 2009
Amitava Bhattacharya Vs Smt. Aparna Bhattacharya
Calcutta High Court · (2009) 1 CALLT 607 : (2009) 2 DMC 216
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Penal Code, 1860 (IPC) — Section 406, 498ASpecial Marriage Act, 1954 — Section 15, 18, 24, 24(1), 24(2)
High Courts04 Feb 2009
Rameshwara Jute Mills Limited Vs Sushil Kumar Daga and Others
Calcutta High Court · (2009) CriLJ 2727 : (2010) 6 RCR(Criminal) 350
Calcutta High Court Rules, 1914 — Rule 4Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 40Criminal Procedure Code, 1973 (CrPC) — Section 161, 190(1), 192, 2, 200
High Courts04 Feb 2009
Nazrul Islam Vs State of West Bengal and others
Calcutta High Court · (2009) 121 FLR 859
Constitution of India, 1950 — Article 226