High Courts01 Jul 2009Dismissed
Smt. Tapasi Sant (Bera) Vs The State of West Bengal and Others
Calcutta High Court · (2009) 07 CAL CK 0120
Constitution of India, 1950 — Article 15(3), 16
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 896 of 3,204
High Courts01 Jul 2009Dismissed
Bibek Karan Vs The State of West Bengal
Calcutta High Court · (2009) 07 CAL CK 0113
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7, 7(1)(a)(ii)
High Courts01 Jul 2009
Sri Dilip Jana Vs The State of West Bengal
Calcutta High Court · (2011) 6 RCR(Criminal) 952
Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 7
High Courts01 Jul 2009
Rahul Industrial Enterprises Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · (2010) 256 ELT 551
Customs Act, 1962 — Section 110A, 111(M), 124, 125, 49
High Courts01 Jul 2009
Shaw Wallace and Co. Ltd. Vs Regional Provident Fund Commissioner-II
Calcutta High Court · (2010) 2 LLJ 394
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts01 Jul 2009Dismissed
Bishalaksha Basu and Others Vs State of West Bengal and Others
Calcutta High Court · (2009) 07 CAL CK 0085
Constitution of India, 1950 — Article 300(A)Land Acquisition Act, 1894 — Section 11, 11(A), 11A, 12, 12(1)
High Courts01 Jul 2009
Alit Kumar Sarkar Vs State and Others
Calcutta High Court · AIR 2010 Cal 58 : (2009) 4 CALLT 163
Motor Vehicles Act, 1988 — Section 74(3)
High Courts01 Jul 2009Allowed
Joydev Sen Vs State of West Bengal and Others
Calcutta High Court · (2009) 07 CAL CK 0018
Constitution of India, 1950 — Article 14, 162
High Courts01 Jul 2009Dismissed
State of West Bengal and Others Vs Subhadra Chattopadhay and Others
Calcutta High Court · (2009) 07 CAL CK 0015
High Courts30 Jun 2009Allowed
Naresh Nath Mukherjee (Shipping) P. Ltd. Vs Triton Container International Ltd.
Calcutta High Court · (2009) 152 CompCas 293 : (2010) 101 SCL 241
Companies Act, 1956 — Section 433, 434
High Courts30 Jun 2009Allowed
Shree Krishna Paper Mills and Another Vs The West Bengal State Electricity Distribution Co. Ltd. and Others
Calcutta High Court · (2010) 3 CALLT 151
Bengal Public Demands Recovery Act, 1913 — Section 4, 6, 8Constitution of India, 1950 — Article 12, 14, 19, 32Electricity Act, 1910 — Section 24
High Courts30 Jun 2009Dismissed
Coventry Spring and Engineering Co. Ltd. Vs I.C.I.C.I. Bank Ltd.
Calcutta High Court · (2009) 152 CompCas 68 : (2010) 1 CompLJ 66
Companies Act, 1956 — Section 434
High Courts30 Jun 2009Dismissed
Sm. Kalabati Debi and Others Vs Sm. Pratapi Devi
Calcutta High Court · (2010) 2 CALLT 423
Civil Procedure Code, 1908 (CPC) — Section 12
High Courts30 Jun 2009Dismissed
Coventry Spring and Engineering Company Ltd. Vs I.C.I.C.I. Bank Ltd.
Calcutta High Court · (2009) 152 CompCas 68 : (2010) 1 CompLJ 66
Companies Act, 1956 — Section 434
High Courts29 Jun 2009Dismissed
Nilima Das Vs State of West Bengal and Others
Calcutta High Court · (2009) 3 CALLT 554
West Bengal Board of Secondary Education (Examination) Regulations, 2001 — Regulation 13, 13(6)
High Courts29 Jun 2009Allowed
All Backward Class Relief and Development Mission Vs Smt. Basanti Mondal and Others
Calcutta High Court · (2009) 06 CAL CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 200, 200(a), 202, 203Penal Code, 1860 (IPC) — Section 406, 420, 506
High Courts29 Jun 2009
Animesh Hore and Another Vs The State of West Bengal and Another
Calcutta High Court · (2009) 06 CAL CK 0049
Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts29 Jun 2009Allowed
Mst. Sarbanu Khatun (Bibi) Vs State of West Bengal and Others
Calcutta High Court · (2009) 3 CALLT 505
High Courts29 Jun 2009
Rajat Goswami and Another Vs The State of West Bengal and Another
Calcutta High Court · (2009) 06 CAL CK 0028
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Jun 2009Allowed
Jiaur Rahaman Vs State of West Bengal and Others
Calcutta High Court · (2009) 3 CALLT 699