High Courts29 Jun 2009Allowed
Shri Ananda Mohan Halder Vs State of West Bengal and Others
Calcutta High Court · (2009) 06 CAL CK 0011
West Bengal Municipal Act, 1993 — Section 218
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 897 of 3,204
High Courts29 Jun 2009
Emami Biotech Ltd. Vs Union of India (UOI)
Calcutta High Court · (2010) 258 ELT 40
High Courts29 Jun 2009Dismissed
Sarita Agarwal Vs Municipal Building Tribunal, Kolkata Municipal Corporation and Others
Calcutta High Court · (2009) 3 CALLT 231
Calcutta Municipal Corporation Act, 1980 — Section 400(1), 400(8)
High Courts26 Jun 2009Dismissed
Panskura Automobiles and Another Vs The Union of India (UOI) and Others
Calcutta High Court · (2010) 2 CALLT 170
Constitution of India, 1950 — Article 226
High Courts26 Jun 2009Allowed
Rekha Dutta and Others Vs Ram Avatar Lohia and Another
Calcutta High Court · (2006) ACJ 2679
Motor Vehicles Act, 1939 — Section 110A, 92A
High Courts26 Jun 2009Allowed
Mainura Bibi Vs Union of India and Others
Calcutta High Court · AIR 2009 Cal 214 : (2009) 4 CALLT 1 : (2010) 8 RCR(Civil) 2328
Civil Procedure Code, 1908 (CPC) — Section 34Railways Act, 1989 — Section 126, 18
High Courts26 Jun 2009Allowed
Tarak Nandi Vs Smt. Dolly Nandinee Paul
Calcutta High Court · AIR 2009 Cal 248 : (2009) 3 CALLT 364 : (2010) 1 DMC 192 : (2010) 6 RCR(Civil) 710
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts26 Jun 2009Dismissed
Subrata Gangopadhyay Vs Union of India and Others
Calcutta High Court · (2009) 06 CAL CK 0045
Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts26 Jun 2009Allowed
Smt. Dolly Banerjee Vs Union of India (UOI) and Another
Calcutta High Court · (2010) ACJ 1253
Railway Claims Tribunal Act, 1987 — Section 16Railways (Amendment) Act, 1994 — Section 124A
High Courts26 Jun 2009Dismissed
Subal Chandra Maity and Others Vs Usha Banerjee and Others
Calcutta High Court · AIR 2009 Cal 210 : (2010) 8 RCR(Civil) 2325
Transfer of Property Act, 1882 — Section 105, 11
High Courts26 Jun 2009Allowed
Smt. Dolly Banerjee Vs Union of India and Another
Calcutta High Court · (2010) ACJ 1253
Railway Claims Tribunal Act, 1987 — Section 16
High Courts26 Jun 2009Allowed
Asit Kumar Palit Vs WPIL Limited and Others
Calcutta High Court · 114 CWN 231
Trusts Act, 1882 — Section 11, 6
High Courts24 Jun 2009Allowed
The West Bengal State Electricity Board and Others Vs Sri Sakshi Gopal Chowdhury
Calcutta High Court · (2009) 3 CALLT 438
Electricity Act, 2003 — Section 2(22)
High Courts24 Jun 2009Dismissed
Atiful Alam Vs Union of India and Others
Calcutta High Court · (2009) 123 FLR 404
Constitution of India, 1950 — Article 226(2)
High Courts23 Jun 2009
Promising Exports Limited and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2009) 4 CALLT 478 : (2009) 3 CALLT 256 : (2009) 168 ECR 253 : (2009) 243 ELT 3
Central Excise Rules, 1944 — Rule 173Q, 18, 19, 20, 28ACentral Excises and Salt Act, 1944 — Section 11, 11D, 35B, 35B(1), 35CCENVAT (Credit) Rules, 2001 — Rule 6
High Courts23 Jun 2009Dismissed
Sri Ranjit Sarkar Vs Smt. Malati Ghosh
Calcutta High Court · (2009) 06 CAL CK 0037
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 5, 6(1), 6(3), 7(1)Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 7(2)
High Courts23 Jun 2009
Sachin Halder Vs Md. Shaid
Calcutta High Court · AIR 2009 Cal 216 : (2009) 3 CALLT 322 : 113 CWN 1009 : (2010) 8 RCR(Civil) 2331
Constitution of India, 1950 — Article 215, 226Contempt of Courts Act, 1971 — Section 12, 12(1), 2
High Courts23 Jun 2009Allowed
Sri Swapan Kumar Pandey Vs National Insurance Co. Ltd. and Others
Calcutta High Court · (2009) 06 CAL CK 0032
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts23 Jun 2009Dismissed
Kalyani Mondal and Others Vs National Insurance Co. Ltd. and Others
Calcutta High Court · (2009) 06 CAL CK 0031
Evidence Act, 1872 — Section 59, 60Motor Vehicles Act, 1988 — Section 140, 166
High Courts23 Jun 2009Dismissed
Sri Rajibmoy Sengupta Vs Sen Mahasay and Others
Calcutta High Court · (2009) 06 CAL CK 0029
West Bengal Premises Tenancy Act, 1956 — Section 13(6), 3, 3(2)