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
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 884 of 3,204
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
High Courts23 Sept 2009Dismissed
Calcutta Port Trust and Others Vs Sanku Maharaj Adhikari and Others
Calcutta High Court · (2009) 09 CAL CK 0026
High Courts23 Sept 2009Dismissed
Life Insurance Corporation of India and Others Vs Presiding Officer, Central Government Industrial Tribunal and Others
Calcutta High Court · (2009) 123 FLR 1107 : (2010) 3 LLJ 500
Industrial Disputes Act, 1947 — Section 11A, 17B
High Courts23 Sept 2009Dismissed
Pramila Sanfui and Others Vs Metro Cash and Carry India Pvt. Ltd. and Others
Calcutta High Court · (2009) 4 CALLT 498
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151, 80(2)Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts23 Sept 2009Dismissed
Smt. Anita Pattanayak and Others Vs The State of West Bengal and Others
Calcutta High Court · (2009) 09 CAL CK 0014
Constitution of India, 1950 — Article 226
High Courts23 Sept 2009Dismissed
Bandana Mondal Vs Union of India
Calcutta High Court · (2009) 09 CAL CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 106, 114Railway Claims Tribunal Act, 1987 — Section 16
High Courts22 Sept 2009Dismissed
Eastern Coalfield Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (2009) 09 CAL CK 0044
Coal Mines (Nationalisation) Act, 1973 — Section 7
High Courts22 Sept 2009Dismissed
M/s. Eastern Coalfield Ltd. Vs Union of India and Others
Calcutta High Court · (2009) 09 CAL CK 0005
Coal Mines (Nationalisation) Act, 1973 — Section 7
High Courts17 Sept 2009Dismissed
Smt. Sujata Dutta and Another Vs The State of West Bengal
Calcutta High Court · (2009) 09 CAL CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts17 Sept 2009
Banani Ghosh Vs Arun Kumar Ghosh
Calcutta High Court · (2009) 09 CAL CK 0078
Hindu Marriage Act, 1955 — Section 13(1)
High Courts17 Sept 2009Allowed
Anup Kr. Das and Others Vs Paschim Banga Gramin Bank and Others
Calcutta High Court · (2009) 09 CAL CK 0007
Constitution of India, 1950 — Article 14Regional Rural Banks Act, 1976 — Section 17, 2, 8
High Courts16 Sept 2009Allowed
Dilip Kumar Jain Vs Commissioner of Customs
Calcutta High Court · (2010) 258 ELT 201
High Courts16 Sept 2009Dismissed
Sant Kumar Das and Others Vs Smt. Arati Das
Calcutta High Court · (2009) 09 CAL CK 0056
Succession Act, 1925 — Section 63
High Courts16 Sept 2009
The Oriental Insurance Co. Ltd. Vs Smt. Rusi Mudi and Others
Calcutta High Court · (2010) ACJ 1721
Civil Procedure Code Amendment Act, 1999 — Section 32(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Motor Vehicles Act, 1988 — Section 149(2), 163A, 170
High Courts16 Sept 2009
Sri Sarbeswar Bhuimali @ Sarbeswar Bhunimali @ Bapi Bhunimali Vs Sri Ardhendu Kumar Roy and Another
Calcutta High Court · (2010) ACJ 2125 : (2009) 123 FLR 1084
Workmens Compensation Act, 1923 — Section 19, 3, 3(5), 4A(3)
High Courts16 Sept 2009Allowed
Lalpari Devi (Pandit) Vs The State of West Bengal
Calcutta High Court · (2009) 09 CAL CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Penal Code, 1860 (IPC) — Section 302, 448
High Courts16 Sept 2009
The Managing Director, South Bengal State Transport Corporation Vs Manisha Roy and Others Manisha Roy and Others Vs The Managing Director, South Bengal State Transport Corporation
Calcutta High Court · (2010) ACJ 1879
Evidence Act, 1872 — Section 114Motor Vehicles Act, 1988 — Section 163A, 166