COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 898 of 3,204

High Courts23 Jun 2009Allowed

Sri Ram Chandra Shaw Vs Sri Ramji Roy

Calcutta High Court · (1980) 18 CTR 370

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 144(2)West Bengal Premises Tenancy Act, 1956 — Section 21, 25

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High Courts23 Jun 2009

Dunlop India Ltd. and Another Vs Regional Provident Fund Commissioner and Others

Calcutta High Court · (2009) 122 FLR 156 : (2009) 4 LLJ 741

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 8C

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High Courts22 Jun 2009Allowed

Texamaco Ltd. Vs Appellate Authority and Others

Calcutta High Court · (2009) 06 CAL CK 0050

Payment of Gratuity Act, 1972 — Section 7(7)

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High Courts22 Jun 2009Dismissed

Shri B. Pandi Vs The State

Calcutta High Court · (2009) 3 CALLT 536

Penal Code, 1860 (IPC) — Section 307

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High Courts22 Jun 2009Dismissed

Rafiq Mondal Vs State of West Bengal and Others

Calcutta High Court · (2009) 06 CAL CK 0035

All India Services (Discipline and Appeal) Rules, 1969 — Rule 8, 8(2), 8(5), 8(6), 9Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(5)Constitution of India, 1950 — Article 14, 141, 311, 311(2)

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High Courts22 Jun 2009Dismissed

Kalipada Das Vs State of West Bengal

Calcutta High Court · (2009) 06 CAL CK 0003

Evidence Act, 1872 — Section 137, 138

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High Courts19 Jun 2009

Engineer Co-op. Society Ltd. Vs A and N Administration and Others

Calcutta High Court · AIR 2009 Cal 284 : (2010) 8 RCR(Civil) 2371

Contract Act, 1872 — Section 70

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High Courts18 Jun 2009

Smt. Bani Chaudhuri Vs The Calcutta Municipal Corporation and Others

Calcutta High Court · (2009) 06 CAL CK 0061

Calcutta Municipal Corporation Act, 1980 — Section 188, 188(2), 188(3), 189(5)

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High Courts18 Jun 2009Allowed

Smt. Supriti Majumdar Vs State of West Bengal and others

Calcutta High Court · (2009) 123 FLR 402

Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 28(9)(viia)

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High Courts18 Jun 2009

Employees'' State Insurance Corporation Vs Indrawati Debi and Others

Calcutta High Court · 114 CWN 53 : (2009) 123 FLR 212 : (2010) 1 LLJ 465

Employees State Insurance Act, 1948 — Section 46

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High Courts18 Jun 2009

Employee State Insurance Corporation Vs Smt. Indrawati Debi and Others

Calcutta High Court · 114 CWN 53 : (2009) 123 FLR 212 : (2010) 1 LLJ 465

Employees State Insurance Act, 1948 — Section 46

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High Courts17 Jun 2009Allowed

Pradip Kumar Hazra Vs State of West Bengal and Others

Calcutta High Court · (2009) 06 CAL CK 0051

Constitution of India, 1950 — Article 309

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High Courts16 Jun 2009Dismissed

The Manager, G.E. Capital Transportation Financial Services Ltd. and Another Vs Rajwant Singh

Calcutta High Court · (2009) 06 CAL CK 0058

Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 12, 2

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High Courts16 Jun 2009Allowed

Smt. Shanti Rani Mistry Vs The Lieutenant Governor and Others

Calcutta High Court · (2009) 06 CAL CK 0014

Forest Act, 1927 — Section 40, 41

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High Courts15 Jun 2009

Mrs. Suprova Basu and Others Vs Col. Mohit Mahalanobis (Retd.) and Another

Calcutta High Court · 113 CWN 1144

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 9, Order 20 Rule 12, 9Contract Act, 1872 — Section 24Specific Relief Act, 1963 — Section 6, 8, 9

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High Courts15 Jun 2009Allowed