COURT ARCHIVE

Calcutta High Court judgments, 2009

910 judgments · page 46 of 46

High Courts12 Jan 2009

Smt. Rita Bhattacharjee Vs Shanti Ranjan Bhattacharjee Smt. Swapna Mukherjee (nee Roy) Vs Sri Jyotirmoy Mukherjee

Calcutta High Court · (2009) 01 CAL CK 0049

Civil Procedure Code, 1908 (CPC) — Section 107, 24Constitution of India, 1950 — Article 141, 142Hindu Marriage Act, 1955 — Section 13, 13B, 13B(1), 13B(2), 19

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High Courts12 Jan 2009Allowed

State of West Bengal Vs Srikanta Hazra

Calcutta High Court · (2009) 01 CAL CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 325, 376

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High Courts12 Jan 2009Allowed

Smt. Piyasa Ghosh Vs Somnath Ghosh

Calcutta High Court · AIR 2009 Cal 90 : (2011) 1 DMC 789

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

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High Courts12 Jan 2009Dismissed

Kolkata Port Trust Vs Assistant Commissioner of Income Tax

Calcutta High Court · (2009) 2 CALLT 489 : (2009) 315 ITR 243

Income Tax Act, 1961 — Section 154, 43(6)

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High Courts12 Jan 2009Dismissed

Union of India and Others Vs Sri Sudhangshu Maity and Others

Calcutta High Court · (2009) 01 CAL CK 0008

Limitation Act, 1963 — Section 5

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High Courts09 Jan 2009

Jayanta Kumar Pan and Another Vs Bharat Petroleum Corporation Ltd and Others

Calcutta High Court · (2009) 01 CAL CK 0012

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 19(1)(g), 226, 359

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High Courts06 Jan 2009Allowed

Singhal Enterprises P. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2010) 229 CTR 442 : (2009) 315 ITR 246

Income Tax Act, 1961 — Section 127, 127(1), 127(2), 132

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High Courts06 Jan 2009Allowed

Shree Ram Electrocast (P) Ltd. and Another Vs Commissioner of Income Tax and Others

Calcutta High Court · (2009) 2 CALLT 206 : (2009) 318 ITR 214

Income Tax Act, 1961 — Section 127, 132

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High Courts05 Jan 2009Dismissed

Sk. Noor Mohammad Mondal Vs The State of West Bengal and Others

Calcutta High Court · (2009) 01 CAL CK 0007

Land Acquisition Act, 1894 — Section 18

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High Courts02 Jan 2009

Steel Authority of India Ltd. and Others Vs Tirumala Balaji Alloys Pvt. Ltd. and Another

Calcutta High Court · (2009) 01 CAL CK 0031

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

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