High Courts06 May 2009
Nani Gopal Das Vs State of West Bengal
Calcutta High Court · (2010) CriLJ 1648
Penal Code, 1860 (IPC) — Section 489A, 489B, 489C
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 902 of 3,204
High Courts06 May 2009Dismissed
He-man Ductile Irons Ltd. and Another Vs CESC Ltd. and Others
Calcutta High Court · AIR 2009 Cal 272 : (2010) 1 CALLT 426 : (2010) 8 RCR(Civil) 2361
Constitution of India, 1950 — Article 311(2)
High Courts06 May 2009Dismissed
Narendra Gudgud Vs Central Bureau of Investigation (EOW), Calcutta
Calcutta High Court · (2009) CriLJ 4278 : (2010) 7 RCR(Criminal) 23
Criminal Procedure Code, 1973 (CrPC) — Section 482, 70, 77, 78, 79Extradition Act, 1962 — Section 19, 36Penal Code, 1860 (IPC) — Section 120B, 420
High Courts05 May 2009Dismissed
Chandra Prakash Dugar Vs Bhagatpur Tea Company Limited
Calcutta High Court · (2009) 05 CAL CK 0036
Limitation Act, 1963 — Article 120
High Courts05 May 2009
State of West Bengal Vs Kajal Sarkar
Calcutta High Court · (2009) 3 CALLT 1 : (2009) CriLJ 3250 : 113 CWN 818 : (2010) 6 RCR(Criminal) 2047
Criminal Procedure Code, 1973 (CrPC) — Section 162, 235(2), 313, 354(3)Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts05 May 2009Dismissed
Arun Kumar Sarswat Vs The State of West Bengal and Others
Calcutta High Court · (2009) 3 CHN 76 : (2010) 6 RCR(Civil) 756
Constitution of India, 1950 — Article 12, 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(3A), 13(4)Transfer of Property Act, 1882 — Section 65A, 69, 69A
High Courts04 May 2009
Partha Pratim Ghosh Vs Sudip Dutta and Others
Calcutta High Court · (2009) 2 CALLT 666 : (2009) 2 ILR (Cal) 472
Constitution of India, 1950 — Article 16, 226Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 3, 3(5)Employment Exchanges (Compulsory Notification of Vacancies) Rules, 1960 — Rule 5, 5(3)
High Courts04 May 2009
National Insurance Co. Ltd. Vs Rekha Dutta and Others
Calcutta High Court · (2009) ACJ 2694 : (2011) 7 RCR(Civil) 2211
Motor Vehicles Act, 1939 — Section 110A, 110C(2A), 92A
High Courts30 Apr 2009
State of West Bengal and Another Vs Asim Chakraborty
Calcutta High Court · (2009) 04 CAL CK 0073
Constitution of India, 1950 — Article 14
High Courts30 Apr 2009Allowed
Namita alias Nami Bauri Vs Coal India Ltd. and Others
Calcutta High Court · (2009) 04 CAL CK 0025
Companies Act, 1956 — Section 111(5)Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 73
High Courts29 Apr 2009
Bhagaban Dey Vs Union of India (UOI) and Others
Calcutta High Court · AIR 2010 Cal 13
Railways Act, 1989 — Section 30, 33, 36, 37, 43
High Courts29 Apr 2009
Ajoy Parida Vs State of West Bengal
Calcutta High Court · (2009) 3 ALT(Cri) 21 : (2009) 2 CALLT 605 : (2009) CriLJ 2582 : (2010) 6 RCR(Criminal) 1451
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 176, 376, 511
High Courts29 Apr 2009Dismissed
Prabin Roy Vs Pratap Roy and Others
Calcutta High Court · (2009) 04 CAL CK 0019
High Courts28 Apr 2009Dismissed
Samserganj Thana and Thana Majhi Co-operative Transport Society Ltd. and Another Vs The State of West Bengal and Others
Calcutta High Court · (2009) 04 CAL CK 0011
High Courts27 Apr 2009
Balaram Basak and Another Vs Kolkata Municipal Corporation and Others
Calcutta High Court · (2009) 04 CAL CK 0065
High Courts27 Apr 2009
Gammon Nirman Ltd. Vs State of West Bengal and others
Calcutta High Court · (2009) 122 FLR 156
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B
High Courts27 Apr 2009Allowed
Sri Jiban Krishna Saha Vs Smt. Parulbala Saha and Others
Calcutta High Court · (2009) 04 CAL CK 0029
Partnership Act, 1932 — Section 69, 69(1), 69(3)(a)Presidency Small Cause Courts Act, 1882 — Section 19, 56
High Courts27 Apr 2009
Smt. Rakhi Dutta (Deb) Vs State of West Bengal and Others
Calcutta High Court · (2009) 04 CAL CK 0002
High Courts27 Apr 2009
Arun Bhusan Guha and Others Vs Amal Roy and Another
Calcutta High Court · 113 CWN 570
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17, 47, 49, 75(1)
High Courts24 Apr 2009Dismissed
Sri Lakshmi Mondal Vs The State of West Bengal and Others
Calcutta High Court · (2009) 04 CAL CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 326