COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 901 of 3,204

High Courts14 May 2009Dismissed

Krishna Rabi Das Vs State of West Bengal

Calcutta High Court · (2010) 6 RCR(Criminal) 2041

Arms Act, 1959 — Section 25, 26, 29(b)Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 482Penal Code, 1860 (IPC) — Section 120B, 395

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High Courts14 May 2009

Md. Israil Vs State of West Bengal

Calcutta High Court · (2009) 05 CAL CK 0017

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(c), 25, 36A(4)

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High Courts14 May 2009Allowed

Debasis Basu Vs Prasanta Paul

Calcutta High Court · (2009) 05 CAL CK 0016

Civil Procedure Code, 1908 (CPC) — Section 151, 80

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High Courts14 May 2009

Anil Credit Commercial (P) Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · (2009) 05 CAL CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 254, 313, 482Evidence Act, 1872 — Section 114, 114(f)Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts14 May 2009Allowed

Smt. Diblu Naskar Vs State of West Bengal and Others

Calcutta High Court · 113 CWN 845

Civil Procedure Code, 1908 (CPC) — Section 114, 151Constitution of India, 1950 — Article 12, 132, 133, 134, 136Hindu Marriage Act, 1955 — Section 13B, 17

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High Courts12 May 2009Dismissed

Manohar Mishra Vs State of West Bengal and Others

Calcutta High Court · (2009) 05 CAL CK 0033

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High Courts12 May 2009Dismissed

Gopal Ghosh (in Jail) Vs State of West Bengal and Others

Calcutta High Court · (2010) CriLJ 485

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106Hindu Minority and Guardianship Act, 1956 — Section 6

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High Courts12 May 2009Dismissed

Ramapati Roy and Another Vs The Kolkata Municipal Corporation and Others

Calcutta High Court · (2009) 3 CALLT 548

Calcutta Municipal Corporation Act, 1980 — Section 179, 180

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High Courts12 May 2009Dismissed

Chandra Nath Chatterjee Vs The State of West Bengal and Others

Calcutta High Court · (2009) 05 CAL CK 0011

West Bengal Co-operative Societies Act, 1983 — Section 95

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High Courts12 May 2009

Jaleswari Kolkamar Vs State

Calcutta High Court · (2009) 05 CAL CK 0007

Constitution of India, 1950 — Article 21, 226

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High Courts11 May 2009Allowed

Sri Basanta Kumar Ghosh Vs Sri Bimal Kumar Nayak and Others

Calcutta High Court · (2009) 3 CALLT 543 : (2010) 7 RCR(Civil) 1696

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High Courts11 May 2009

Rina Mukherjee and Others Vs State of West Bengal

Calcutta High Court · (2009) 05 CAL CK 0049

Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 2

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High Courts11 May 2009Allowed

Narayan Chandra Paul alias Narayan Chandra and Another Vs The National Insurance Co. Ltd. and Others

Calcutta High Court · (2009) 05 CAL CK 0041

Motor Vehicles Act, 1988 — Section 163A

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High Courts11 May 2009Dismissed

Gautam Chandra Ghosh Vs The State of West Bengal and Others

Calcutta High Court · (2009) 3 CALLT 522

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts11 May 2009Allowed

The State of West Bengal and Others Vs Sri Harekrishna Sardar and Another

Calcutta High Court · (2009) 05 CAL CK 0014

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High Courts08 May 2009

Promatha Das Mahanta and Others Vs Union of India (UOI) and Others

Calcutta High Court · (2009) 123 FLR 169 : (2010) 2 LLJ 117 : (2010) 5 SLR 745

Constitution of India, 1950 — Article 12Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 2Industrial Disputes Act, 1947 — Section 2

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High Courts08 May 2009

Shri Kamal Krishna Roy and Others Vs Union of India (UOI) and Others

Calcutta High Court · (2009) 2 ILR (Cal) 275

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 35, 90

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High Courts08 May 2009Dismissed

Raj Kumar Singh Vs Union of India and others

Calcutta High Court · (2009) 123 FLR 167

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High Courts06 May 2009Dismissed

Narendra Gudgud Vs Central Bureau of Investigation (EOW)

Calcutta High Court · (2009) CriLJ 4278

Constitution of India, 1950 — Article 10, 12, 2, 9Criminal Procedure Code, 1973 (CrPC) — Section 482, 70, 75, 77, 78Extradition Act, 1962 — Section 19, 36

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High Courts06 May 2009

Madhusudan Mohanlal Futnani and Another Vs Vishanji Dungarmal Futnani and Others

Calcutta High Court · (2009) 05 CAL CK 0055

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