High Courts30 Jul 2009Dismissed
Beda Nand Choudhury Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 153 CompCas 332
Constitution of India, 1950 — Article 12, 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 891 of 3,204
High Courts30 Jul 2009Dismissed
Anil Kr. Sarkar Vs The State of West Bengal and Others
Calcutta High Court · (2009) 4 CALLT 451 : (2009) CriLJ 4678 : (2010) 6 RCR(Criminal) 607
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 200, 482Penal Code, 1860 (IPC) — Section 107, 109, 120B, 211, 306
High Courts30 Jul 2009Allowed
Barendra Kumar Bera Vs Santanu alias Chottan Mukherjee
Calcutta High Court · (2011) 6 RCR(Criminal) 676
Income Tax Act, 1961 — Section 34, 65(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b), 139, 139, 140
High Courts30 Jul 2009Dismissed
Chandu Mondal and Another Vs State of West Bengal
Calcutta High Court · (2009) 4 CALLT 597 : (2010) CriLJ 3066 : (2011) 6 RCR(Criminal) 664
Criminal Procedure (Amendment) Act, 1978 — Section 309Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 170, 190, 2, 207Penal Code, 1860 (IPC) — Section 376, 458
High Courts30 Jul 2009Dismissed
Friend''s (H.P.) Station Vs The Senior Regional Manager (Retail), HPCL and Others
Calcutta High Court · (2009) 4 CALLT 5
Constitution of India, 1950 — Article 14, 226
High Courts30 Jul 2009Dismissed
Sukhamay Manna Vs State of West Bengal and Another
Calcutta High Court · (2010) CriLJ 829
Criminal Procedure Code, 1973 (CrPC) — Section 164, 417, 482Penal Code, 1860 (IPC) — Section 376, 417, 420, 90
High Courts30 Jul 2009Allowed
Anshul Properties Private Ltd. Vs The State of West Bengal and Another
Calcutta High Court · (2009) CriLJ 4628 : (2010) 6 RCR(Criminal) 1284
Criminal Procedure Code, 1973 (CrPC) — Section 181(4), 200, 203, 204, 239Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 131, 138, 141, 141(2)
High Courts30 Jul 2009Allowed
Madhusudan Mondal Vs State of West Bengal and others
Calcutta High Court · (2009) 123 FLR 540
High Courts30 Jul 2009Dismissed
Pranab Kanti Sen and Another Vs The State of West Bengal and Another
Calcutta High Court · (2009) 4 CALLT 182 : (2010) CriLJ 162 : (2010) 1 DMC 491 : (2010) 2 RCR(Criminal) 75
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 482Penal Code, 1860 (IPC) — Section 313, 34, 406, 498A
High Courts30 Jul 2009Allowed
Indrajit Kundu and Others Vs The State of West Bengal and Another
Calcutta High Court · (2009) 07 CAL CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2)Penal Code, 1860 (IPC) — Section 107, 109, 306, 34
High Courts29 Jul 2009Allowed
Amrita Bazar Patrika Ltd. and Others Vs Jayanta Sengupta and Others
Calcutta High Court · (2009) 07 CAL CK 0109
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts29 Jul 2009Allowed
Nitish Das and Others Vs The State of West Bengal and Another
Calcutta High Court · (2009) 07 CAL CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 145, 147, 397(3)
High Courts29 Jul 2009Dismissed
M/s. Usha International Ltd. (formerly known as M/s. Jay Engineering Works Limited) (Unit Usha Fan Industries) Vs Commissioner of Central Excise, Kolkata - V and Others
Calcutta High Court · (2009) 2 ILR (Cal) 391
Central Excises and Salt Act, 1944 — Section 11A, 11B, 11B(1), 12A, 12BConstitution of India, 1950 — Article 136
High Courts29 Jul 2009Dismissed
Duncans Tea Ltd. Vs Sudhir Chandra Bowry
Calcutta High Court · (2009) 07 CAL CK 0100
Companies Act, 1956 — Section 434Payment of Gratuity Act, 1972 — Section 4(1), 4(3)
High Courts29 Jul 2009Dismissed
Bengal and Assam Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2009) 227 CTR 399
Income Tax Act, 1961 — Section 10(2), 36(1), 36(2), 43(5)
High Courts29 Jul 2009
Pulin Behari Giri Vs State of West Bengal and Others
Calcutta High Court · (2009) 07 CAL CK 0066
High Courts29 Jul 2009
Bankim Chandra Lohar Vs Sitangshu Kumar Bhanja
Calcutta High Court · AIR 2009 Cal 285 : (2010) 8 RCR(Civil) 2372
Civil Procedure Code, 1908 (CPC) — Section 96(4)
High Courts29 Jul 2009Dismissed
Commissioner of Central Excise Vs Lord''s Chemicals Ltd.
Calcutta High Court · (2010) 258 ELT 48
High Courts29 Jul 2009Dismissed
Usha International Ltd. Vs Commissioner of Central Excise, Kolkata-V and Others
Calcutta High Court · (2009) 2 ILR (Cal) 391
Central Excise Rules, 1944 — Rule 9B, 9B(5)Central Excises and Salt Act, 1944 — Section 11A, 11B, 12A, 12B, 17
High Courts29 Jul 2009
Bholanath Nandy and Others Vs Smt. Indira Ghosh and Others
Calcutta High Court · 113 CWN 1191