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Calcutta High Court judgments

64,079 judgments · page 888 of 3,204

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High Courts25 Aug 2009Allowed

Monoranjan Pattanayak Vs The State Bank of India and Others

Calcutta High Court · (2010) 127 FLR 1068

State Bank of India (Officers Service) Rules, 1992 — Rule 44(5), 50(1), 50(3), 50(4), 67
Read judgment
High Courts25 Aug 2009

Fairdeal Enterprises (P) Ltd. Vs C.C. (Airport and Administration)

Calcutta High Court · (2010) 256 ELT 545

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 129(1), 129ACustoms House Agents Licensing Regulations, 2004 — Regulation 10, 13, 20, 20(1), 20(2)
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High Courts24 Aug 2009Allowed

Coal India Ltd. Vs Apeejay Private Ltd.

Calcutta High Court · (2009) 08 CAL CK 0052

Transfer of Property Act, 1882 — Section 53A
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High Courts24 Aug 2009Dismissed

Sri Sanat Kumar Banerjee Vs The State of West Bengal and Another

Calcutta High Court · (2009) 08 CAL CK 0036

Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 239Penal Code, 1860 (IPC) — Section 418, 468, 471
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High Courts24 Aug 2009

The Calcutta Metropolitan Development Authority and Others Vs Smt. Minerva Biswas

Calcutta High Court · (2010) 1 CALLT 9

Land Acquisition Act, 1894 — Section 11, 3A, 3B, 4(1), 5West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 4, 4(1), 6West Bengal Land (Requisition and Acquisition) Re-enacting Act, 1977 — Section 1(2), 1(3), 16, 4, 4(1)
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High Courts24 Aug 2009

M/s. Devi Ispat Limited and Another Vs The Central Bank of India and Others

Calcutta High Court · 114 CWN 24

Constitution of India, 1950 — Article 12Contract Act, 1872 — Section 171
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High Courts21 Aug 2009Allowed

Abhijit Bhattacharjee Vs State of West Bengal and Others

Calcutta High Court · (2009) 4 CALLT 63

Constitution of India, 1950 — Article 311(2)Dowry Prohibition Act, 1961 — Section 3, 4Jadavpur University Act, 1981 — Section 28(3)
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High Courts21 Aug 2009Allowed

Mimec (India) P. Ltd. and Another Vs Deputy Commissioner of Income Tax and Others

Calcutta High Court · (2013) 353 ITR 284

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34, 34(1)(a)Income Tax Act, 1961 — Section 139, 142, 142(1), 143, 143(2)
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High Courts21 Aug 2009Dismissed

Howrah Ganatantrik Nagarik Samity and Others Vs Union of India (UOI) and Others

Calcutta High Court · (2010) 1 CALLT 151 : (2009) 2 ILR (Cal) 551

Victoria Memorial Act, 1903 — Section 5West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005 — Article 3, 1
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High Courts20 Aug 2009

Brajeswar Sarkar Vs The State of West Bengal

Calcutta High Court · (2010) 1 Crimes 510 : (2011) 6 RCR(Criminal) 789

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 109, 120B, 34, 376(1), 376(2)
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High Courts20 Aug 2009

APL (India) Pvt. Ltd. Vs Board of Trustees for the Port of Calcutta

Calcutta High Court · (2010) 258 ELT 342

Constitution of India, 1950 — Article 141, 300(A)Contract Act, 1872 — Section 171Major Port Trusts Act, 1963 — Section 42, 48, 49, 50, 58
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High Courts20 Aug 2009Dismissed

Shantilal Atta and Others Vs The State of West Bengal and Others

Calcutta High Court · (2009) 08 CAL CK 0065

Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 18, 4, 5, 6, 7
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High Courts20 Aug 2009Allowed

Santanu Kumar Mukhopadhyay Vs State of West Bengal and others

Calcutta High Court · (2009) 123 FLR 545

Constitution of India, 1950 — Article 19(1), 21
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High Courts20 Aug 2009Dismissed

APL (India) Pvt. Ltd. and Others Vs Board of Trustees for the Port of Kolkata

Calcutta High Court · (2010) 258 ELT 342

Constitution of India, 1950 — Article 141, 300(A)Contract Act, 1872 — Section 171Major Port Trusts Act, 1963 — Section 42, 48, 49, 50, 58
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High Courts19 Aug 2009Allowed

Alok Dey Roy Vs Union of India and others

Calcutta High Court · (2009) 123 FLR 853

Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 11, 9
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High Courts19 Aug 2009Dismissed

The Oriental Insurance Co. Ltd. Vs Smt. Tanushri @ Tanushree Banerjee and Others

Calcutta High Court · (2009) 08 CAL CK 0078

Evidence Act, 1872 — Section 114Motor Vehicles Act, 1988 — Section 166, 170
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High Courts19 Aug 2009Dismissed

The Oriental Insurance Company Ltd. Vs Smt. Tanushri alias Tanushree Banerjee and Others

Calcutta High Court · (2009) 08 CAL CK 0043

Evidence Act, 1872 — Section 114Motor Vehicles Act, 1988 — Section 166, 170
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High Courts19 Aug 2009Dismissed

Motin Saikh Vs State of West Bengal and Others

Calcutta High Court · (2010) 3 CALLT 458

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High Courts19 Aug 2009Dismissed

Kamal Trading Private Limited and Others Vs The State of West Bengal and Others

Calcutta High Court · (2009) 4 CALLT 684

Land Acquisition Act, 1894 — Section 11, 14, 18, 4, 5AWest Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 10, 10(1), 10A, 10B, 4
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High Courts19 Aug 2009Allowed

Rabindra Nath Sarkar Vs State of West Bengal and Others

Calcutta High Court · (2009) 08 CAL CK 0025

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