High Courts18 May 2009Dismissed
Bangabani Institution for Girls and Others Vs Smt. Suchitra Sen alias Roy and Others
Calcutta High Court · (2009) 3 CALLT 474
Management of Sponsored Institutions (Secondary) Rules, 1972 — Rule 23(iii)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 900 of 3,204
High Courts18 May 2009Dismissed
Bangabani Institution for Girls and Others Vs Smt. Suchitra Sen Alias Roy and Others
Calcutta High Court · (2009) 3 CALLT 474 : (2009) 2 ILR (Cal) 501
Constitution of India, 1950 — Article 12, 226Management of Sponsored Institutions (Secondary) Rules, 1972 — Rule 23, 5
High Courts18 May 2009Dismissed
Oriental Insurance Company Ltd. Vs Mitra and Ghosh Publishers (Pvt.) Ltd.
Calcutta High Court · (2010) ACJ 2461 : AIR 2009 Cal 268 : (2009) 3 CALLT 302 : (2010) 8 RCR(Civil) 819
High Courts18 May 2009Dismissed
Sri Chhedi Lal Gupta Vs Shri Suresh Damani and Others
Calcutta High Court · (2010) 6 RCR(Criminal) 1232
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b), 141
High Courts18 May 2009Dismissed
Oriental Insurance Company Limited. Vs Mitra and Ghosh Publishers (Pvt.) Ltd.
Calcutta High Court · (2010) ACJ 2461 : AIR 2009 Cal 268 : (2009) 3 CALLT 302
High Courts15 May 2009Dismissed
Jessop and Company Limited and Another Vs Union of India and Others
Calcutta High Court · (2010) 1 CALLT 437 : (2009) 3 CALLT 119
Foreign Trade (Development and Regulation) Act, 1992 — Section 11(4), 8
High Courts15 May 2009Dismissed
Jessop and Company Limited and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2009) 2 ILR (Cal) 367
Foreign Trade (Development and Regulation) Act, 1992 — Section 11, 11(4), 14, 15, 15(1)
High Courts15 May 2009
JCT Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2010) 229 CTR 100
Income Tax Act, 1961 — Section 260A
High Courts15 May 2009
Vimala Jagannath Vs Renu Roy and Others
Calcutta High Court · (2009) 05 CAL CK 0038
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts15 May 2009Dismissed
Dilip Kumar Roy and Others Vs State of West Bengal and Others
Calcutta High Court · (2009) 05 CAL CK 0032
West Bengal Estates Acquisition Act, 1953 — Section 5A, 6, 6(1)West Bengal Land Reforms Act, 1955 — Section 51A(1), 57
High Courts15 May 2009Dismissed
Jessore Industries (India) Ltd. and Another Vs Regional Provident Fund Commissioner and Others
Calcutta High Court · (2009) 123 FLR 715 : (2010) 2 LLJ 125
Companies Act, 1956 — Section 445(2), 445(3)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1)Industrial Disputes Act, 1947 — Section 25FF
High Courts15 May 2009Allowed
Smt. Asha Chaubay Vs Shib Dayal Shukla and Others
Calcutta High Court · (2009) 05 CAL CK 0013
Constitution of India, 1950 — Article 227
High Courts15 May 2009Dismissed
Jessore Industries (India) Limited and Another Vs The Regional Provident Fund Commissioner, West Bengal and Nicobar Island and Others
Calcutta High Court · (2009) 123 FLR 715 : (2010) 2 LLJ 125
Companies Act, 1956 — Section 445(2), 445(3)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1)(b), 16(1)(d)Industrial Disputes Act, 1947 — Section 25FF
High Courts15 May 2009Allowed
Nellimarla Jute Mills Company Ltd. Vs Rampuria Industries and Investments Ltd.
Calcutta High Court · (2010) 8 RCR(Civil) 785
Court Fees Act, 1870 — Section 28, 6
High Courts14 May 2009Allowed
Sunil Kumar Panti and Others Vs Stte of West Bengal and Others
Calcutta High Court · (2010) 6 RCR(Criminal) 2040
Criminal Procedure Code, 1973 (CrPC) — Section 154Employees State Insurance Act, 1948 — Section 2(17)Penal Code, 1860 (IPC) — Section 405, 406, 409
High Courts14 May 2009Dismissed
Sk. Alauddin alias Ala and Others Vs State of West Bengal
Calcutta High Court · (2009) CriLJ 3138 : (2010) 1 Crimes 488 : (2010) 6 RCR(Criminal) 438
Arms Act, 1959 — Section 25(1B)(a), 27, 35Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 392, 393, 397
High Courts14 May 2009Dismissed
Sk. Alauddin @ Ala and Others Vs State of West Bengal
Calcutta High Court · (2009) CriLJ 3138 : (2010) 1 Crimes 488
Arms Act, 1959 — Section 25(1B)(a), 27, 35Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 392, 393, 397
High Courts14 May 2009Dismissed
Kaushal Kumar Pathak Vs State of West Bengal and Another
Calcutta High Court · (2009) 05 CAL CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts14 May 2009Dismissed
M/s. Wanson Leather Industries Pvt. Ltd. and Others Vs Union of India and Others
Calcutta High Court · (2009) 3 CALLT 130 : (2010) 126 FLR 82 : (2010) 2 LLJ 424
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B
High Courts14 May 2009Dismissed
Wanson Leather Industries Pvt. Ltd. and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2009) 3 CALLT 130 : (2010) 126 FLR 82 : (2010) 2 LLJ 424
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B