High Courts07 Aug 2009Allowed
Swarup Talapatra Vs Gargi Talapatra
Calcutta High Court · (2011) 6 RCR(Criminal) 2029
Hindu Marriage Act, 1955 — Section 10, 13(1), 23(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 890 of 3,204
High Courts07 Aug 2009
Silditya Basak and Others Vs State of West Bengal and Another
Calcutta High Court · (2009) 08 CAL CK 0051
Constitution of India, 1950 — Article 15(3), 16(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 205Penal Code, 1860 (IPC) — Section 498A
High Courts07 Aug 2009Allowed
Subimal Bhunia and Others Vs State of West Bengal and Others
Calcutta High Court · (2009) 08 CAL CK 0012
Limitation Act, 1963 — Section 1, 5West Bengal Land Reforms Act, 1955 — Section 14T(3), 54
High Courts07 Aug 2009
Shukla Ghosal Vs Principal, Park English School and Another
Calcutta High Court · (2009) 08 CAL CK 0009
Constitution of India, 1950 — Article 12, 21A, 226, 32
High Courts07 Aug 2009Allowed
Uttarpara Children''s Own Home High School Vs Union of India and Others
Calcutta High Court · 114 CWN 436
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 16, 16(1)(b), 16(1)(b), 6
High Courts06 Aug 2009Dismissed
Suresh Kumar Agarwal Vs Union of India (UOI)
Calcutta High Court · AIR 2010 Cal 90
Railways Act, 1989 — Section 102, 110, 64, 65, 73
High Courts06 Aug 2009Allowed
Bidyut Kumar Paria Vs West Bengal State Electricity Board and Others
Calcutta High Court · (2009) 08 CAL CK 0060
High Courts06 Aug 2009Dismissed
KSB Pumps Ltd. and Another Vs Union of India and Another
Calcutta High Court · (2009) 08 CAL CK 0006
Companies Act, 1956 — Section 22, 22(1)(ii)Trade Marks Act, 1999 — Section 47, 48, 48(1), 48(2), 48(2)
High Courts05 Aug 2009Dismissed
Rabu Sk. @ Jainuddin Sk. Vs State of West Bengal
Calcutta High Court · (2010) CriLJ 400 : (2011) 6 RCR(Criminal) 749
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts05 Aug 2009
Soma Banerjee Vs Subhrojyoti Banerjee
Calcutta High Court · (2010) 1 DMC 470
Penal Code, 1860 (IPC) — Section 498A
High Courts05 Aug 2009
Sudha Krishna Halder Vs Jyotsna Halder
Calcutta High Court · (2009) 08 CAL CK 0069
Evidence Act, 1872 — Section 134, 3Hindu Marriage Act, 1955 — Section 10, 13, 23
High Courts05 Aug 2009Allowed
Vivekananda Halder Vs State of West Bengal and Others
Calcutta High Court · (2009) 4 CALLT 359 : (2009) 123 FLR 944 : (2010) 1 LLJ 760 : (2010) 1 SLR 394
Industrial Employment (Standing Orders) Act, 1946 — Section 10, 10(2), 10(3)
High Courts05 Aug 2009Allowed
Dipankar Bagchi Vs The State of West Bengal and Another
Calcutta High Court · (2011) 6 RCR(Criminal) 938
Criminal Procedure Code, 1973 (CrPC) — Section 107, 200Penal Code, 1860 (IPC) — Section 499, 500
High Courts04 Aug 2009
Tapas Ghosh Vs The State of West Bengal
Calcutta High Court · (2009) 08 CAL CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(5), 313, 428Penal Code, 1860 (IPC) — Section 375, 376
High Courts04 Aug 2009
The State of West Bengal Vs Rampada Ghosh
Calcutta High Court · (2009) 08 CAL CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts03 Aug 2009
West Bengal State Electricity Distribution Company Ltd. and Others Vs Sk. Giasuddin
Calcutta High Court · AIR 2009 Cal 287
Electricity Act, 2003 — Section 126
High Courts03 Aug 2009
West Bengal State Electricity Distribution Co. Ltd. and Others Vs Sk. Giasuddin
Calcutta High Court · AIR 2009 Cal 287 : (2010) 8 RCR(Civil) 2374
Electricity Act, 2003 — Section 126
High Courts03 Aug 2009
Smt. Shampa Mukherjee Vs Sri Pranab Mukherjee
Calcutta High Court · (2009) 08 CAL CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 161Hindu Marriage Act, 1955 — Section 10, 12Penal Code, 1860 (IPC) — Section 498A
High Courts31 Jul 2009Allowed
Manmatha Kumar Jena and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2009) 4 CALLT 81 : (2009) 123 FLR 849 : (2010) 2 LLJ 254
Industrial Disputes Act, 1947 — Section 12, 12(5)
High Courts30 Jul 2009Allowed
Md. Fazlul Haque Vs Union of India and Others
Calcutta High Court · (2009) 07 CAL CK 0083
Constitution of India, 1950 — Article 12, 14Insurance Act, 1938 — Section 45Limitation Act, 1963 — Section 14