High Courts16 Sept 2009Dismissed
Sri Adhir Kumar Guchait Vs Smt. Maya Rani Majhi and Another
Calcutta High Court · (2009) 09 CAL CK 0022
Limitation Act, 1963 — Article 137, 17, 29(2), 5, 8West Bengal Land Reforms Act, 1955 — Section 5, 5(5), 8
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 885 of 3,204
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 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
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
High Courts08 Sept 2009Dismissed
Malay Kr. Pakhira Vs Papia Pakhira (nee Mondal)
Calcutta High Court · (2009) 09 CAL CK 0043
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 8Hindu Marriage Act, 1955 — Section 10, 10(1), 23APenal Code, 1860 (IPC) — Section 406, 498A