High Courts13 Oct 2009
Sukriti Dutta Vs State of West Bengal and Others
Calcutta High Court · (2009) 10 CAL CK 0021
COURT ARCHIVE
Calcutta High Court judgments, 2009
910 judgments · page 7 of 46
High Courts10 Oct 2009Allowed
The Peerless General Finance and Investment Co. Ltd. Vs Commissioner of Income Tax, West Bengal-III, Calcutta
Calcutta High Court · (2009) 10 CAL CK 0002
Income Tax Act, 1961 — Section 143, 143(1)(a), 143(2), 143(3), 154
High Courts23 Sept 2009
GTZ (India Private Limited) Vs Power Electronic Engineers and Others
Calcutta High Court · (2009) 09 CAL CK 0083
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Stamp Act, 1899 — Section 35West Bengal Government Land (Regulation of Transfer) Act, 1993 — Section 14
High Courts23 Sept 2009Dismissed
Sri Asit Chakraborty Vs Smt. Rinku Chakraborty
Calcutta High Court · (2009) 09 CAL CK 0082
Hindu Marriage Act, 1955 — Section 10
High Courts23 Sept 2009
Smt. Purabi Ghosh and Another Vs Mr. Asoke Kumar Ghosh and Others
Calcutta High Court · (2009) 09 CAL CK 0077
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)
High Courts23 Sept 2009
State of West Bengal and Others Vs M/s. Asiatic Investment Limited and Others
Calcutta High Court · AIR 2010 Cal 60
Calcutta Municipal Corporation Act, 1980 — Section 221A, 232Land Acquisition Act, 1894 — Section 11, 11(1), 11A, 12(2), 4
High Courts23 Sept 2009Dismissed
Asthapada Sarder Vs State of West Bengal
Calcutta High Court · (2009) 09 CAL CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120A, 120B, 302, 323, 324
High Courts23 Sept 2009
Syed Mohmmed Jamil Vs Union of India (UOI) and Others
Calcutta High Court · (2009) 09 CAL CK 0069
Constitution of India, 1950 — Article 12, 14, 21, 226, 300AMerchant Shipping (Amendment) Act, 2002 — Section 95Merchant Shipping Act, 1958 — Section 100, 101(3), 121, 121(1), 129
High Courts23 Sept 2009
Ashim Ghosh @ Ashim Kumar Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2009) 09 CAL CK 0068
High Courts23 Sept 2009
General Manager, Eastern Railway, Kolkata and Others Vs Shri Apurba Konar
Calcutta High Court · (2009) 09 CAL CK 0061
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 2, 2(o), 3Railway Claims Tribunal Act, 1987 — Section 13, 13(IA), 15
High Courts23 Sept 2009Allowed
Debasish Mahato Vs State of West Bengal and Others
Calcutta High Court · (2009) 09 CAL CK 0059
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 320
High Courts23 Sept 2009
Shakuntala Show and Others Vs Union of India (UOI)
Calcutta High Court · (2011) ACJ 308 : (2010) 1 CALLT 145 : (2011) 7 RCR(Civil) 2238
Railway Claims Tribunal Act, 1987 — Section 16, 23Railways Act, 1989 — Section 124A, 137, 138, 139, 2(28)
High Courts23 Sept 2009
Ms. Kaberi Niyoji and Another Vs State of West Bengal and Another
Calcutta High Court · (2010) 2 CivCC 615 : (2011) 6 RCR(Criminal) 1710
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Sept 2009
General Magnets Limited Vs Jay Shree Tea and Industries Limited
Calcutta High Court · (2009) 09 CAL CK 0050
High Courts23 Sept 2009
Sri Biswanath Neogi Vs Director and Inspector General of Police and Others
Calcutta High Court · (2009) 09 CAL CK 0049
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11(2), 141, 151, 47Constitution of India, 1950 — Article 226
High Courts23 Sept 2009Dismissed
Bidhan Chandra Ray and Another Vs West Bengal College Service Commission and Others
Calcutta High Court · (2009) 09 CAL CK 0037
High Courts23 Sept 2009Dismissed
Sri Benoy Bhusan Bhattacharjee Vs Smt. Geeta Bhowmick
Calcutta High Court · (2009) 09 CAL CK 0036
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts23 Sept 2009
Bandana Mondal Vs Union of India (UOI)
Calcutta High Court · (2009) 09 CAL CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 106, 114Railway Claims Tribunal Act, 1987 — Section 16
High Courts23 Sept 2009
Shri Bijay Kumar Bhattar Vs Trimurti Associates Pvt. Ltd. and Another
Calcutta High Court · (2011) 7 RCR(Criminal) 1302
Criminal Procedure Code, 1973 (CrPC) — Section 205, 251, 256, 305, 340Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Sept 2009Allowed
Smt. Sushama Nath and Others Vs Sri Tapendra Nath and Others
Calcutta High Court · (2009) 09 CAL CK 0029