COURT ARCHIVE

Calcutta High Court judgments, 2009

910 judgments · page 43 of 46

High Courts04 Feb 2009

Tapan Kumar Mitra and Another Vs State of West Bengal and Others

Calcutta High Court · (2009) 02 CAL CK 0011

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 401, 482West Bengal Land Reforms Act, 1955 — Section 4B, 4C

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High Courts04 Feb 2009

Rameshwar Jute Mills Ltd. Vs Sushil Kumar Daga and Others

Calcutta High Court · (2009) CriLJ 2727

Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(a), 192, 2, 2(d), 200Essential Commodities Act, 1955 — Section 3(6)Inter State Water Disputes Act, 1956 — Section 4

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High Courts04 Feb 2009Allowed

Gita Debnath Vs State of West Bengal and Another

Calcutta High Court · (2010) 6 RCR(Criminal) 2036

Administrative Tribunals Act, 1985 — Section 19

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High Courts03 Feb 2009Dismissed

Ranjit Halder Vs State of West Bengal and Others

Calcutta High Court · (2009) 02 CAL CK 0081

Constitution of India, 1950 — Article 14, 16, 16(1), 16(4), 16(4A)

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High Courts03 Feb 2009Allowed

Musst. Kulson Mallick and Another Vs Manowara Mallick and Others

Calcutta High Court · (2009) 02 CAL CK 0036

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High Courts03 Feb 2009

Shyama Prasad Bose and Others Vs West Bengal Housing Board and Others

Calcutta High Court · (2009) 02 CAL CK 0023

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High Courts02 Feb 2009

Dipankar Ghosh Vs Hon''ble Chief Justice, High Court, Calcutta.

Calcutta High Court · (2009) 02 CAL CK 0061

Constitution of India, 1950 — Article 21, 226, 227, 239, 240

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High Courts02 Feb 2009Allowed

The Board of Trustees for the Port of Kolkata and Another Vs Vijay Kumar Arya and Others

Calcutta High Court · 113 CWN 188 : (2009) 2 ILR (Cal) 159

Constitution of India, 1950 — Article 12, 14, 21, 226, 32Government Grants Act, 1895 — Section 3Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2, 4, 4(1), 4(2)

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High Courts02 Feb 2009Dismissed

State of West Bengal Vs Abhijit Mukherjee and Another

Calcutta High Court · (2009) 3 CALLT 730

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B

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High Courts02 Feb 2009Allowed

In re: M/s. Nabamundran Private Limited and Another

Calcutta High Court · (2009) 02 CAL CK 0016

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(10)(a)

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High Courts02 Feb 2009Dismissed

Board of Trustees for the Port of Kolkata and Another Vs Vijay Kumar Arya and Others

Calcutta High Court · (2009) 02 CAL CK 0013

Constitution of India, 1950 — Article 12, 14, 21, 226, 32Government Grants Act, 1895 — Section 3Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2(e), 2(g), 4, 4(1)

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High Courts30 Jan 2009Dismissed