High Courts29 Jan 2009
Priti Kumar Kar and Others Vs State of West Bengal and Another
Calcutta High Court · (2009) CriLJ 1423
Criminal Procedure Code, 1973 (CrPC) — Section 198A, 482Penal Code, 1860 (IPC) — Section 166, 167, 168, 169, 498A
COURT ARCHIVE
Calcutta High Court judgments, 2009
910 judgments · page 44 of 46
High Courts29 Jan 2009
Niskamananda Maharaj alias Murari Mohan Karmakar and Others Vs State of West Bengal and Another
Calcutta High Court · (2009) 01 CAL CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173, 401, 482Penal Code, 1860 (IPC) — Section 307, 323, 342, 376, 511
High Courts29 Jan 2009Allowed
M/s. Banbury Impex (P) Ltd. Vs Sales Tax Officer, N. S. Road Charge and Others
Calcutta High Court · (2009) 01 CAL CK 0011
Central Sales Tax Act, 1956 — Section 9(2)
High Courts29 Jan 2009
Farid Mallik Vs State of West Bengal and Another
Calcutta High Court · (2010) 6 RCR(Criminal) 1863
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 403, 405, 406, 420
High Courts28 Jan 2009
District Inspector of Schools (SE) Vs Tapas Kumar Bera and Others
Calcutta High Court · (2009) 01 CAL CK 0006
Civil Procedure Code, 1908 (CPC) — Section 100AConstitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 19
High Courts27 Jan 2009Allowed
Narayan Chandra Saha Vs State of West Bengal
Calcutta High Court · (2009) 01 CAL CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 482Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(1), 21(2), 22Penal Code, 1860 (IPC) — Section 290, 379, 447, 78
High Courts27 Jan 2009
Biswanath Shaw Vs The Central Bank of India and Others
Calcutta High Court · AIR 2009 Cal 243
Constitution of India, 1950 — Article 12, 226Contract Act, 1872 — Section 10, 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8(6), 9
High Courts27 Jan 2009Allowed
State of West Bengal Vs Swapan Kumar Senapati
Calcutta High Court · (2009) 3 CALLT 647
Penal Code, 1860 (IPC) — Section 304, 325
High Courts27 Jan 2009Dismissed
Union of India Vs Sri Chitta Ranjan Maity
Calcutta High Court · (2009) 3 CALLT 224
Arbitration and Conciliation Act, 1996 — Section 31(7)(a), 34
High Courts22 Jan 2009Dismissed
Md. Kamal alias Manu Vs State of West Bengal
Calcutta High Court · (2009) CriLJ 1810
Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Jan 2009Allowed
''Fashion'' Proprietor Aswani Kumar Maity Vs West Bengal State Electricity Distribution Co. Ltd. and Others
Calcutta High Court · AIR 2009 Cal 87 : (2009) 2 CALLT 631 : (2010) 8 RCR(Civil) 684
Constitution of India, 1950 — Article 21Electricity Act, 2003 — Section 12, 12(6), 14, 43
High Courts21 Jan 2009
Greenhood Co-operative Housing Society Ltd. Vs State of West Bengal and Others
Calcutta High Court · AIR 2009 Cal 129 : (2009) 1 CALLT 551 : (2010) 8 RCR(Civil) 2309
Right to Information Act, 2005 — Section 11, 11(1), 18(3), 19(1), 22
High Courts21 Jan 2009Allowed
Sk. Emamul Rahaman Vs The State of West Bengal and Others
Calcutta High Court · (2009) 01 CAL CK 0040
Motor Vehicles Act, 1988 — Section 86, 86(1)(d)
High Courts21 Jan 2009Allowed
M/s. Durga Construction Co. and Another Vs C.E.S.C. Ltd.
Calcutta High Court · (2009) 01 CAL CK 0002
High Courts21 Jan 2009Dismissed
Durba Sanyal (Bhattacharya) Vs West Bengal Central School Service Commission and Others
Calcutta High Court · (2009) 01 CAL CK 0001
National Council for Teacher Education Act, 1993 — Section 14, 14(3)(b), 14(5)
High Courts20 Jan 2009Dismissed
Central Bank of India and Another Vs Sri Amiya Kumar Sahu and Another
Calcutta High Court · (2009) 01 CAL CK 0047
Constitution of India, 1950 — Article 227
High Courts20 Jan 2009
Jagannath Dhar and Another Vs Gopal Chandra Dhar and Others
Calcutta High Court · (2009) 01 CAL CK 0045
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99, 41, 47Specific Relief Act, 1963 — Section 34, 41
High Courts20 Jan 2009Allowed
Agarwal Finance Co. (P) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2011) 332 ITR 549 : (2011) 201 TAXMAN 195
Income Tax Act, 1961 — Section 143(1)(a)
High Courts20 Jan 2009
Rashtra Udyog Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2009) 01 CAL CK 0020
Income Tax Act, 1961 — Section 28, 80HHC
High Courts19 Jan 2009Dismissed
BOC India Limited Vs West Bengal Commercial Tax Appellate and Revisional Board and Others
Calcutta High Court · (2010) 34 VST 448
Bengal Finance (Sales Tax) Act, 1941 — Section 2West Bengal Taxation Tribunal Act, 1987 — Section 16, 6D