High Courts24 Apr 2009Dismissed
M/s. M.H. Trading Co. Vs State of West Bengal and Others
Calcutta High Court · (2010) 2 CALLT 63
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 903 of 3,204
High Courts24 Apr 2009Dismissed
Mrityunjoy Mitra Vs State
Calcutta High Court · (2009) 04 CAL CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 154, 164, 313Penal Code, 1860 (IPC) — Section 302
High Courts24 Apr 2009Dismissed
M.H. Trading Co. Vs State of West Bengal and Others
Calcutta High Court · (2010) 2 CALLT 63
High Courts24 Apr 2009Dismissed
Anawarul Haque Siddique Vs The State of West Bengal
Calcutta High Court · (2009) 04 CAL CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 329, 330, 433Evidence Act, 1872 — Section 105, 45, 46, 47, 48Penal Code, 1860 (IPC) — Section 201, 302, 84
High Courts24 Apr 2009
State of West Bengal Vs Bijoy Modak and Others
Calcutta High Court · (2009) CriLJ 3895 : (2010) 7 RCR(Criminal) 908
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts24 Apr 2009Dismissed
Surajit Sarkar Vs State of West Bengal
Calcutta High Court · (2009) CriLJ 2895 : 113 CWN 1114 : (2010) 6 RCR(Criminal) 1454
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 313Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts24 Apr 2009
Sekhar Naiya and Others Vs State of West Bengal
Calcutta High Court · (2009) CriLJ 2906
Criminal Procedure Code, 1973 (CrPC) — Section 157, 157, 159, 161Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 148, 300, 302, 303, 304
High Courts24 Apr 2009Allowed
Secretary (Policy) Regional Director (Food) Employees Association Vs Food Corporation of India and Others
Calcutta High Court · (2010) 124 FLR 369
Industrial Disputes Act, 1947 — Section 10(1)(d), 10(4), 25F
High Courts24 Apr 2009Allowed
Nazma Bibi alias Nazma Bewa and Another Vs The State of West Bengal
Calcutta High Court · (2009) 3 CALLT 527
Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Apr 2009Dismissed
M/s. M.H. Trading Company Vs State of West Bengal and Others
Calcutta High Court · (2010) 2 CALLT 63
High Courts24 Apr 2009Dismissed
Sri Lakshmi Mondal Vs State of West Bengal and Others
Calcutta High Court · (2009) 04 CAL CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 326
High Courts23 Apr 2009Dismissed
M/s. Ghosh Jewellery Vs C.I.T., Kolkata-W.B.-TV.
Calcutta High Court · (2009) 3 CALLT 357
Income Tax Act, 1961 — Section 260A
High Courts23 Apr 2009
Smt. Swastika Sen (Nee Mukherjee) Vs Pritam Sen
Calcutta High Court · (2009) 2 CALLT 142 : (2009) 2 ILR (Cal) 203
Civil Procedure Code Amendment Act, 1999 — Section 15Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 7
High Courts23 Apr 2009Dismissed
Abu Ahammad Ali Vs Md. Mahasin and Others
Calcutta High Court · (2009) 3 CALLT 630
High Courts22 Apr 2009Allowed
Binoy Kumar Majumder and Another Vs Gopi Chand Pal and Others
Calcutta High Court · (2009) 3 CALLT 148 : 113 CWN 596
West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts22 Apr 2009Allowed
Bhagwandas Auto Finance Ltd. and Others Vs Citicorp Finance (India) Limited.
Calcutta High Court · AIR 2009 Cal 231 : (2009) 3 CALLT 38 : 113 CWN 940
Arbitration and Conciliation Act, 1996 — Section 16Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, Order 7 Rule 11Specific Relief Act, 1963 — Section 41
High Courts22 Apr 2009
Smt. Arati Mondal Vs Bhupati Mondal
Calcutta High Court · AIR 2009 Cal 200 : (2009) 2 CALLT 693 : (2010) 2 CivCC 487 : (2010) 7 RCR(Civil) 1705
Criminal Procedure Code, 1973 (CrPC) — Section 107, 125Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 489A, 498A
High Courts21 Apr 2009Dismissed
Shri Krishna Kanta Bhattacharya Vs Smt. Shyamali Bhattacharya and State of West Bengal
Calcutta High Court · (2009) 04 CAL CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482Hindu Adoptions and Maintenance Act, 1956 — Section 20(3)
High Courts21 Apr 2009
Madan Lal Agarwal Vs State of West Bengal and Others
Calcutta High Court · (2009) 3 CALLT 285
High Courts21 Apr 2009Dismissed
Smt. Kanan Singha Sarkar and Others Vs State of West Bengal and Others
Calcutta High Court · (2009) 04 CAL CK 0007
Constitution of India, 1950 — Article 226Cooch Behar (Assimilation of Laws) Act, 1950 — Section 3West Bengal Estates Acquisition Act, 1953 — Section 1(2), 3, 4, 47, 5