High Courts09 Jul 2009Dismissed
Smt. Kamala Bala Ghosh Vs Smt. Kanchan Bala Ghosh and Ant
Calcutta High Court · (2009) 07 CAL CK 0096
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 895 of 3,204
High Courts09 Jul 2009
Bhikhari Chandra Pradhan Vs Employees'' Provident Fund Organisation and Others
Calcutta High Court · (2009) 123 FLR 364 : (2010) 1 LLJ 462
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(4), 16, 2, 4
High Courts08 Jul 2009
District Primary School Council Vs Sanjay Sarkar
Calcutta High Court · (2009) 123 FLR 127
High Courts08 Jul 2009Dismissed
Subrata Karmakar and Others Vs The State of West Bengal and Another
Calcutta High Court · (2009) 07 CAL CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190(1)(b), 482West Bengal Inland Fisheries Act, 1984 — Section 17, 17(1)(a)(12), 17A, 17A(1), 17A(1)(a)
High Courts08 Jul 2009Allowed
KEC International Limited and Another Vs Union of India and Others
Calcutta High Court · (2009) 07 CAL CK 0108
Constitution of India, 1950 — Article 12, 14, 19(1)(g), 21, 226
High Courts08 Jul 2009Dismissed
District Primary School Council, Bankura Vs Janardan Mukherjee and Others
Calcutta High Court · (2009) 07 CAL CK 0103
High Courts08 Jul 2009Dismissed
Jagadamba Motor and Another Vs State of West Bengal and Others
Calcutta High Court · (2009) 122 FLR 1083 : (2010) 3 LLJ 488
Industrial Disputes Act, 1947 — Section 2(1), 2A
High Courts08 Jul 2009Dismissed
Jagadamba Motors and Another Vs State of West Bengal and Others
Calcutta High Court · (2009) 122 FLR 1083 : (2010) 3 LLJ 488
Industrial Disputes Act, 1947 — Section 2(1), 2A
High Courts08 Jul 2009
KEC International Limited and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2009) 07 CAL CK 0068
Constitution of India, 1950 — Article 12, 14, 19(1), 21, 226
High Courts08 Jul 2009Dismissed
Director of Employment, Government of West Bengal Vs Nadia District School Council and Others
Calcutta High Court · (2009) 07 CAL CK 0038
West Bengal Regulation of Recruitment in State Government Establishments and Establishments of Public Undertakings, Statutory Bodies, Government Companies and Local Authorities Act, 1999 — Section 10
High Courts08 Jul 2009Allowed
Shri Prabir Kumar Bhattacharya and Others Vs The State of West Bengal
Calcutta High Court · (2011) 7 RCR(Criminal) 1026
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482, 93Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471, 477A
High Courts08 Jul 2009Allowed
Dist. Primary School Council, Bankura and Another Vs Sanjay Sarkar and Others
Calcutta High Court · (2009) 07 CAL CK 0023
Hindu Adoptions and Maintenance Act, 1956 — Section 12
High Courts08 Jul 2009Dismissed
Bela Mondal and Others Vs Badresaman Khan and Others
Calcutta High Court · (2009) 07 CAL CK 0014
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 227
High Courts06 Jul 2009
Vishwanath Agarwala Vs Tax Recovery Officer-I
Calcutta High Court · (2009) 225 CTR 358 : (2010) 320 ITR 636 : (2009) 182 TAXMAN 327
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61, Order 21 Rule 63Evidence Act, 1872 — Section 106, 157Income Tax Act, 1961 — Section 281
High Courts05 Jul 2009
Bishalaksha Basu and Others Vs State of West Bengal and Others
Calcutta High Court · 113 CWN 1205
Constitution of India, 1950 — Article 300(A), 300(A)Land Acquisition Act, 1894 — Section 11, 11A, 12, 12(1), 12(2)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 4, 4(la), 4(la), 5
High Courts03 Jul 2009Allowed
Pradyut Kumar Paul and Others Vs Rashmani Modak and Others
Calcutta High Court · (2009) 07 CAL CK 0090
Constitution of India, 1950 — Article 227
High Courts03 Jul 2009
Tarun Majhi Vs Gopinath Murmu and Another
Calcutta High Court · (2010) ACJ 1764
Motor Vehicles Act, 1988 — Section 166, 170
High Courts03 Jul 2009
Smt. Mitali Chaki (Mitra) and Another Vs The State of West Bengal and Others
Calcutta High Court · (2009) 07 CAL CK 0017
Constitution of India, 1950 — Article 15(3)
High Courts02 Jul 2009
Kanoria Jute and Industries Ltd. Sangrami Shramik Union of and Another Vs Appellate Authority for Industrial and Financial Reconstruction and Others
Calcutta High Court · (2010) 156 CompCas 131
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17, 18, 20(1)
High Courts02 Jul 2009
Smt. Annapurna Paul Vs The State of West Bengal and Others
Calcutta High Court · AIR 2009 Cal 236 : (2010) 2 BC 377 : (2009) 4 CALLT 557 : (2010) 8 RCR(Civil) 2344
Constitution of India, 1950 — Article 12, 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(3), 13(3A)