High Courts26 Nov 2009
Tushar Kanti Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2010) 124 FLR 368
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 881 of 3,204
High Courts25 Nov 2009Dismissed
Md. Nuruddin Vs The State of West Bengal and Others
Calcutta High Court · (2009) 11 CAL CK 0037
Constitution of India, 1950 — Article 14West Bengal Panchayat Act, 1973 — Section 12
High Courts25 Nov 2009Dismissed
Sudarshan Nandi and Another Vs The State of West Bengal
Calcutta High Court · (2011) 7 RCR(Criminal) 1423
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 49, 49(1)Penal Code, 1860 (IPC) — Section 120B, 373, 376
High Courts25 Nov 2009
Sri Subhendu Kundu Vs State of West Bengal and Others
Calcutta High Court · 114 CWN 638
High Courts23 Nov 2009
Sheikh Jahangir Ali and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 3 LLJ 603
Constitution of India, 1950 — Article 226, 38Contract Labour (Regulation and Abolition) Act, 1970 — Section 2
High Courts20 Nov 2009
Bhomra Chatterjee and Another Vs Indian Statistical Institute and Others
Calcutta High Court · (2010) 126 FLR 602
High Courts20 Nov 2009Dismissed
Sri Jagannath Dhali and Others Vs Sri Ram Chandra Mandal and Others
Calcutta High Court · AIR 2010 Cal 32
Bengal Tenancy Act, 1885 — Section 26FCivil Procedure Code, 1908 (CPC) — Section 99Constitution of India, 1950 — Article 227, 300A
High Courts20 Nov 2009Allowed
Smt. Shakuntala Devi Dalmia and Another Vs Howrah Municipal Corporation and Others
Calcutta High Court · (2010) 2 CALLT 257
Howrah Municipal Corporation Act, 1980 — Section 94B
High Courts20 Nov 2009
The St. Xavier''s School and Others Vs Subhra Kumar Kundu and Others
Calcutta High Court · (2009) 11 CAL CK 0007
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts19 Nov 2009Dismissed
Gopika Projects Private Ltd. Vs State of West Bengal
Calcutta High Court · (2009) 11 CAL CK 0030
Civil Procedure Code, 1908 (CPC) — Section 21Constitution of India, 1950 — Article 226, 323AWest Bengal Premises Tenancy Act, 1997 — Section 43
High Courts19 Nov 2009Allowed
Kavita Phumbhra Vs Commissioner of Customs (Port)
Calcutta High Court · (2010) 258 ELT 220
High Courts19 Nov 2009
Ashutosh Chakraborty and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2009) 11 CAL CK 0021
Constitution of India, 1950 — Article 14, 226, 227Partnership Act, 1932 — Section 4, 56, 69, 69(1), 69(2)Presidency Small Cause Courts Act, 1882 — Section 19
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