COURT ARCHIVE

Calcutta High Court judgments, 2009

910 judgments · page 9 of 46

High Courts16 Sept 2009

The Manager, Burdwan Co-operative Agriculture and Rural Development Bank Limited Vs Anath Bandhu Dhar

Calcutta High Court · (2009) 09 CAL CK 0012

Constitution of India, 1950 — Article 226, 227, 32Consumer Protection Act, 1986 — Section 12, 14, 15, 17, 17(a)(ii)Limitation Act, 1963 — Section 5

High Courts16 Sept 2009Dismissed

Smt. Shibani Basu Vs Sri Sandip Roy

Calcutta High Court · (2009) 09 CAL CK 0011

Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 107West Bengal Premises Tenancy Act, 1997 — Section 13(6), 17(2)

High Courts15 Sept 2009Dismissed

The New India Assurance Co. Ltd. Vs Mita Samanta and Others

Calcutta High Court · (2010) ACJ 2212

Central Motor Vehicles Rules, 1989 — Rule 150Evidence Act, 1872 — Section 114Motor Vehicles Act, 1988 — Section 158(6), 166, 170

High Courts15 Sept 2009Dismissed

Fulun Sekh and Others Vs The State of West Bengal

Calcutta High Court · (2009) 09 CAL CK 0045

Criminal Procedure Code, 1973 (CrPC) — Section 174, 174(1)Explosives Act, 1884 — Section 9B(1)Penal Code, 1860 (IPC) — Section 302, 34

High Courts14 Sept 2009Allowed

Shine Up Fibres Ltd. Sangrami Shramik Union and Others Vs Principal Secretary, Department of Labour, Government of West Bengal and Another

Calcutta High Court · (2010) 124 FLR 458

High Courts14 Sept 2009Allowed

Damodar Valley Corporation and Others Vs Anup Purakayastha

Calcutta High Court · (2009) 09 CAL CK 0003

High Courts11 Sept 2009

Anisha Singh Vs Sanju Chand

Calcutta High Court · (2009) 09 CAL CK 0073

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11

High Courts11 Sept 2009Allowed

Suraj Konar and Others Vs University of Calcutta and Others

Calcutta High Court · (2010) 2 CALLT 15

Calcutta University Act, 1979 — Section 22, 54, 55Constitution of India, 1950 — Article 14

High Courts11 Sept 2009

Smt. Mousumi Banerjee Vs Sri Bidyut Kumar Banerjee

Calcutta High Court · (2009) 09 CAL CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 144Hindu Marriage Act, 1955 — Section 13(1), 9Penal Code, 1860 (IPC) — Section 498A

High Courts11 Sept 2009Dismissed

Dr. Braja Gopal Bag Vs Smt. Sharmistha Bag

Calcutta High Court · (2011) 6 RCR(Criminal) 1645

Divorce Act, 1869 — Section 19Hindu Marriage Act, 1955 — Section 10(1), 12(1), 23A

High Courts11 Sept 2009Dismissed

Md. Naziruddin and Another Vs State of West Bengal and Another

Calcutta High Court · (2009) 09 CAL CK 0009

High Courts10 Sept 2009Dismissed

Biplab Ranjan Bose Vs Public Service Commission and Others Ajay Kumar Shaw Vs The State of West Bengal and Others Dibyendu Das Vs The Hon''ble High Court and Others

Calcutta High Court · (2009) 09 CAL CK 0084

Right to Information Act, 2005 — Section 6(1)West Bengal Judicial (Condition of Service) Rules, 2004 — Rule 9West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1976 — Section 4

High Courts10 Sept 2009Dismissed

Arvind Kumar Ojha Vs Eastern Coalfields Ltd. and Others

Calcutta High Court · (2009) 09 CAL CK 0070

High Courts09 Sept 2009

Dr. Shekhar Roy Chowdhury Vs Syed Bahauddin and Others

Calcutta High Court · (2009) 09 CAL CK 0075

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108

High Courts09 Sept 2009Allowed

Chainbanu Khatun and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 2010 Cal 1 : (2009) 4 CALLT 335

West Bengal Municipal Act, 1993 — Section 417West Bengal Municipal Election Act, 1994 — Section 18(3), 18(4), 50, 50B, 71West Bengal Municipalities (Procedure and Conduct of Business) Rules, 1995 — Rule 3, 3(10), 3(11), 3(3), 3(4)

High Courts09 Sept 2009Dismissed

Sonam Bahadur Gurung Vs Union of India (UOI)

Calcutta High Court · (2009) 09 CAL CK 0046

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 42, 50, 52A

High Courts09 Sept 2009Dismissed

Milan Krishna Roy Vs Allahabad Bank and Others

Calcutta High Court · (2009) 09 CAL CK 0041

Constitution of India, 1950 — Article 14, 19, 21, 226, 32

High Courts09 Sept 2009Dismissed

Ashoke Kumar Mukherjee Vs The Eastern Coalfields Ltd. and Others

Calcutta High Court · (2010) 125 FLR 114 : (2010) 1 SLR 512

Constitution of India, 1950 — Article 21, 226Industrial Disputes Act, 1947 — Section 1(3), 10, 11A, 2

High Courts09 Sept 2009Dismissed

Anil Kumar Biswas and Others Vs Subodh Chandra Paul and Others

Calcutta High Court · (2009) 09 CAL CK 0019

Civil Procedure Code, 1908 (CPC) — Section 11, 47Constitution of India, 1950 — Article 227

High Courts09 Sept 2009

Prantik Service Station and Another Vs Indian Oil Corporation Limited and Others

Calcutta High Court · (2009) 4 CALLT 37 : 114 CWN 506

Constitution of India, 1950 — Article 12