COURT ARCHIVE

Calcutta High Court judgments, 2009

910 judgments · page 45 of 46

High Courts19 Jan 2009Dismissed

Tarapada Dey and Others Vs Amitava Dey

Calcutta High Court · (2009) 3 CALLT 509 : (2009) 3 CALLT 212

Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227Hindu Succession Act, 1956 — Section 8

Read judgment

High Courts19 Jan 2009Dismissed

The Secretary of the Managing Committee of Rabindra Smriti(S) Bidya Niketan and Others Vs Sri Mahadeb Bhattacharya and Others

Calcutta High Court · (2009) 01 CAL CK 0034

Industrial Disputes Act, 1947 — Section 10, 2(j), 2(s)

Read judgment

High Courts19 Jan 2009Allowed

Dolat Electric Corporation and Another Vs Commercial Tax Officer and Others

Calcutta High Court · (2009) 25 VST 352

Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 286(3)West Bengal Sales Tax Act, 1994 — Section 46A

Read judgment

High Courts16 Jan 2009Dismissed

Oriental Insurance Co. Limited and Another Vs Madhumita Sarkar and Others

Calcutta High Court · (2009) 01 CAL CK 0046

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 4Post Office Act, 1898 — Section 3

Read judgment

High Courts16 Jan 2009Allowed

Century Enka Ltd. Vs Assistant Commissioner of Income Tax

Calcutta High Court · (2009) 223 CTR 475 : (2010) 323 ITR 86 : (2010) 188 TAXMAN 382

Income Tax (Amendment) Act, 2003 — Section 43AIncome Tax Act, 1961 — Section 35, 35(1), 35A, 36(1), 41(1)

Read judgment

High Courts15 Jan 2009Dismissed

Smt. Dipali Chakraborty Vs State of West Bengal and Others

Calcutta High Court · (2009) 01 CAL CK 0042

Motor Vehicles Act, 1988 — Section 71(3)(a), 80(2), 89

Read judgment

High Courts14 Jan 2009Allowed

Duck Bill Drugs Pvt. Ltd. Vs Director, Special Secretary, Finance (Revenue) Department, Government of West Bengal and Another

Calcutta High Court · (2009) 01 CAL CK 0058

Read judgment

High Courts14 Jan 2009

Upendra Kumar Pandey Vs State of West Bengal and Others

Calcutta High Court · AIR 2009 Cal 162 : (2009) 2 CALLT 310

Motor Vehicles Act, 1988 — Section 51(5)

Read judgment

High Courts14 Jan 2009Dismissed

Hanuman Prasad Bagri Vs Bagrees Cereals (P.) Ltd.

Calcutta High Court · (2009) 148 CompCas 353 : (2009) 2 CompLJ 229 : (2009) 90 SCL 209

Companies Act, 1956 — Section 397, 398

Read judgment

High Courts14 Jan 2009Allowed

Sri Arup Hazra Vs Smt. Manashi Hazra

Calcutta High Court · AIR 2009 Cal 135 : (2009) 1 CALLT 426

Evidence Act, 1872 — Section 114

Read judgment

High Courts14 Jan 2009Dismissed

Nagendra Nath Manna Vs State of West Bengal and Others

Calcutta High Court · (2009) 01 CAL CK 0037

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 190, 200, 203

Read judgment

High Courts14 Jan 2009Dismissed

Utpal Roy and Others Vs State of West Bengal and Others

Calcutta High Court · (2009) 01 CAL CK 0027

Read judgment

High Courts13 Jan 2009Allowed

Maritime Merchants (P) Ltd. and Another Vs Commissioner of Income Tax and Others

Calcutta High Court · (2009) 226 CTR 511

Income Tax Act, 1961 — Section 127, 132, 153A

Read judgment

High Courts13 Jan 2009Dismissed

Commissioner of Income Tax Vs Nicco Corporation Ltd.

Calcutta High Court · (2009) 01 CAL CK 0018

Income Tax Act, 1961 — Section 143(1)(a)

Read judgment

High Courts13 Jan 2009Dismissed

Commissioner of Income Tax Vs Gmm Co. Ltd.

Calcutta High Court · (2009) 01 CAL CK 0017

Income Tax Act, 1961 — Section 200, 40, 43B

Read judgment

High Courts13 Jan 2009Allowed

C.E.S.C. Ltd. and Another Vs State of West Bengal and Another

Calcutta High Court · (2009) 3 CALLT 592

Electricity Act, 1910 — Section 39EElectricity Act, 2003 — Section 126(4)

Read judgment

High Courts13 Jan 2009Dismissed

Jagadish Prasad Awasthi Vs Allahabad Bank and Others

Calcutta High Court · (2009) 121 FLR 677 : (2009) 3 LLJ 447

Constitution of India, 1950 — Article 226

Read judgment

High Courts12 Jan 2009Allowed

Piyasa Ghosh (nee Mitra). Vs Somnath Ghosh.

Calcutta High Court · AIR 2009 Cal 90 : (2009) 2 CivCC 619 : (2011) 1 DMC 789 : (2010) 7 RCR(Civil) 482

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 498A

Read judgment

High Courts12 Jan 2009Allowed

Shyam Sundar Sharma (Gour) Vs Suresh Sharma and Others

Calcutta High Court · (2009) 1 CALLT 521 : 113 CWN 804 : (2010) 7 RCR(Civil) 2420

Hindu Succession Act, 1956 — Section 6Specific Relief Act, 1963 — Section 12(3)

Read judgment

High Courts12 Jan 2009

Tarikul Islam Sardar Vs State of West Bengal

Calcutta High Court · (2009) CriLJ 1186 : (2010) 6 RCR(Criminal) 2188

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Foreigners Act, 1946 — Section 14, 14A, 2, 3(2)

Read judgment