High Courts19 Nov 2009Dismissed
Sri Sushil Kumar Saha Vs UCO Bank and Others
Calcutta High Court · (2009) 11 CAL CK 0010
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 2009
910 judgments · page 5 of 46
High Courts18 Nov 2009
Jiban Kumar Ghosh and Others Vs The State of West Bengal and Others
Calcutta High Court · 114 CWN 255 : (2009) 2 ILR (Cal) 296
Land Acquisition Act, 1894 — Section 11A, 3A, 3B, 4, 5West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 11, 17(2), 3, 4, 4(2)
High Courts18 Nov 2009Allowed
Naba Kumar Katari Vs Kalyani Katari
Calcutta High Court · 114 CWN 516
Hindu Marriage Act, 1955 — Section 22, 23(1), 9, 9(1), 9(2)Matrimonial Causes Act, 1950 — Section 15
High Courts18 Nov 2009Dismissed
S@T1 = Smt. Manju Das Vs Shri Chitta Ranjan Das
Calcutta High Court · (2011) 2 RCR(Civil) 364 : (2011) 2 RCR(Civil) 364
Penal Code, 1860 (IPC) — Section 406, 498A
High Courts18 Nov 2009Allowed
The New India Assurance Co. Ltd. Vs Sinjini Gupta and Others
Calcutta High Court · (2011) ACJ 881
Motor Vehicles Act, 1988 — Section 163A, 166, 170, 173
High Courts18 Nov 2009Dismissed
Pratima Paul and Others Vs Rupa Paul and Others
Calcutta High Court · (2009) 11 CAL CK 0026
Presidency Small Cause Courts Act, 1882 — Section 41
High Courts18 Nov 2009
Smt. Manju Rani Patra Vs State of West Bengal and Others
Calcutta High Court · (2010) 124 FLR 726
Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 28(9)(viia)
High Courts18 Nov 2009
Prime Timbers Pvt. Ltd. Vs State Bank of India
Calcutta High Court · AIR 2010 Cal 40
Constitution of India, 1950 — Article 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 17, 34
High Courts18 Nov 2009Allowed
Debal Kumar Bakshi Vs Sm. Bithi Bakshi @ Bhattacharya
Calcutta High Court · (2011) 6 RCR(Criminal) 1626
Hindu Marriage Act, 1955 — Section 13
High Courts18 Nov 2009Allowed
Munmun Ghosh Vs Tarun Kumar Malik
Calcutta High Court · 114 CWN 542 : (2011) 6 RCR(Criminal) 1820
Evidence Act, 1872 — Section 3Special Marriage Act, 1954 — Section 13, 25
High Courts17 Nov 2009Allowed
Sattar Ali Vs State of West Bengal
Calcutta High Court · (2012) 4 CHN 55
Land Acquisition Act, 1894 — Section 17, 17(1), 23, 4, 4(1)
High Courts17 Nov 2009
Maple Exports Private Limited and Another Vs Employees'' Provident Fund Organization and Others
Calcutta High Court · (2009) 4 CALLT 692 : (2010) 124 FLR 634 : (2010) 2 LLJ 803
Apprentices Act, 1961 — Section 2Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts17 Nov 2009
Stemcor India Private Ltd. and Others Vs The State of West Bengal and Another
Calcutta High Court · (2010) 1 CALLT 161 : (2010) CriLJ 3802 : (2011) 7 RCR(Criminal) 1112
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Factories Act, 1948 — Section 92
High Courts17 Nov 2009Dismissed
Manjusha Co-operative Housing Society Limited Vs The State of West Benal and Others
Calcutta High Court · (2010) 1 CALLT 289
Constitution of India, 1950 — Article 300ACriminal Procedure Code, 1973 (CrPC) — Section 144, 144(2)
High Courts17 Nov 2009
Sankar Prasad Roy Chowdhury and Another Vs Smt. Mitali Roy Chowdhury
Calcutta High Court · (2010) 5 RCR(Criminal) 185
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 482, 484Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A, 505
High Courts11 Nov 2009Dismissed
Barun Kumar Malla Vs Union of India and Others
Calcutta High Court · (2010) 126 FLR 184
Penal Code, 1860 (IPC) — Section 342, 504, 511
High Courts09 Nov 2009Dismissed
Shib Prasad Biswas Vs State Bank of India and Others
Calcutta High Court · (2010) 3 CALLT 607
Constitution of India, 1950 — Article 226
High Courts03 Nov 2009
Satya Sandhi Vs Satya Sandhi and Others Satya Sandhi and Others Vs The Cricket Association of Bengal and Another
Calcutta High Court · (2009) 11 CAL CK 0008
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 14(3), Order 8 Rule 1Constitution of India, 1950 — Article 227
High Courts30 Oct 2009Dismissed
Gautam Sengupta Vs Punjab and Sind Bank and Others
Calcutta High Court · (2010) 126 FLR 730
High Courts30 Oct 2009
Sri Amar Kumar Barik and Others Vs National Instruments Limited and Others
Calcutta High Court · (2009) 10 CAL CK 0008
Companies Act, 1956 — Section 619, 620Constitution of India, 1950 — Article 14, 21, 226, 311Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18(2), 18(4), 18(6A), 19(3)