High Courts20 Jul 2009
East India Produce Ltd. Vs Nirmal Khandelwal
Calcutta High Court · (2010) 2 BC 253
Criminal Procedure Code, 1973 (CrPC) — Section 205Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 893 of 3,204
High Courts20 Jul 2009Allowed
Sudhir Kumar Saha Vs State of West Bengal and Others
Calcutta High Court · (2009) 07 CAL CK 0084
Constitution of India, 1950 — Article 19(1), 21
High Courts20 Jul 2009Allowed
Shree Krishna Timber Co. Pvt. Ltd. Vs MGA International Pte. Ltd. and Others
Calcutta High Court · (2010) 1 BC 333 : (2009) 4 CALLT 92
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 4
High Courts20 Jul 2009
Oriental Insurance Co. Ltd. Vs Laxmi Basfer and Others
Calcutta High Court · (2010) ACJ 1773
Motor Vehicles Act, 1988 — Section 163A
High Courts20 Jul 2009Allowed
Regional Provident Fund Commissioner, West Bengal Vs Rabindranath Bhattacharya and Others
Calcutta High Court · (2009) 07 CAL CK 0035
Arbitration Act, 1940 — Section 39Limitation Act, 1963 — Section 14, 5
High Courts20 Jul 2009Dismissed
Kenneth Arthur Vardon Wilson Vs Ratan Marothia and Others
Calcutta High Court · AIR 2010 Cal 10
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(1), Order 7 Rule 18, 148
High Courts20 Jul 2009Allowed
Regional P.F. Commissioner, West Bengal Vs Edwin Reeves and Others
Calcutta High Court · (2009) 07 CAL CK 0031
Arbitration Act, 1940 — Section 39Limitation Act, 1963 — Section 14, 5
High Courts20 Jul 2009Dismissed
In Re : Nakul Mondal and Another
Calcutta High Court · (2009) 07 CAL CK 0019
Constitution of India, 1950 — Article 12, 14, 16, 19
High Courts18 Jul 2009Allowed
Sri Subhash Chandra Das Chowdhury Vs Smt. Sandhya Das Chowdhury
Calcutta High Court · (2009) 07 CAL CK 0010
Penal Code, 1860 (IPC) — Section 498A
High Courts16 Jul 2009
Smt. Binita Bag Vs Tapas Bag
Calcutta High Court · AIR 2009 Cal 267 : (2009) 3 CALLT 684 : (2010) 1 DMC 8 : (2010) 8 RCR(Civil) 2360
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Hindu Marriage (Amendment) Act, 1956 — Section 9
High Courts16 Jul 2009Dismissed
Samir Adhikary Vs Krishna Adhikary
Calcutta High Court · AIR 2009 Cal 278 : (2009) 3 CALLT 596 : (2010) 6 RCR(Civil) 706
Hindu Marriage Act, 1955 — Section 12(1), 5
High Courts16 Jul 2009Dismissed
Ghanshyam Sarda Vs Govind Kumar Sarda
Calcutta High Court · (2009) 07 CAL CK 0021
Arbitration Act, 1940 — Section 11, 14, 14(1), 28Arbitration and Conciliation Act, 1996 — Section 32, 4(2)
High Courts16 Jul 2009
Elements Coke Pvt. Ltd. Vs UCO Bank
Calcutta High Court · AIR 2009 Cal 252 : 114 CWN 662 : (2010) 8 RCR(Civil) 2351
Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 17(1)
High Courts16 Jul 2009
Shyamal Kanti Saha Vs State of West Bengal and Another
Calcutta High Court · (2009) 07 CAL CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 473Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts15 Jul 2009Dismissed
Promita Chakraborty Vs Avik Kumar Maitra and Another
Calcutta High Court · AIR 2009 Cal 286 : (2010) 8 RCR(Civil) 2373
Special Marriage Act, 1954 — Section 28, 28(1), 28(2)
High Courts15 Jul 2009Dismissed
Barun Kumar Saha Vs Sukdev Saha and Others
Calcutta High Court · (2009) 3 CALLT 638
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Jul 2009Allowed
Chumki Ghosh and Another Vs State of West Bengal
Calcutta High Court · (2011) 6 RCR(Criminal) 1610
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7, 7APenal Code, 1860 (IPC) — Section 304B, 498A
High Courts15 Jul 2009
Kasturilal Haralal Ltd. Vs Additional Commissioner of Service Tax
Calcutta High Court · (2010) 20 STR 26
High Courts15 Jul 2009Dismissed
In Re: Rekha Bhakat
Calcutta High Court · (2010) 2 CALLT 319 : (2010) CriLJ 1132 : (2010) 2 Crimes 759 : (2010) 7 RCR(Criminal) 473
Criminal Procedure Code, 1973 (CrPC) — Section 161, 438Penal Code, 1860 (IPC) — Section 302, 304