High Courts07 Apr 2009
Shri Shiv Ram Vs The Lt. Governor and Others
Calcutta High Court · (2009) 04 CAL CK 0022
Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 905 of 3,204
High Courts06 Apr 2009Dismissed
Sri Sudhangsu Sekhar Ghosh Vs Manindra Nath Ghosh and Others
Calcutta High Court · (2010) 1 CALLT 344
High Courts06 Apr 2009Dismissed
Smt. Sikha Das and Another Vs Sri Jitendra Kumar Boral and Others
Calcutta High Court · 113 CWN 919
Trusts Act, 1882 — Section 78
High Courts06 Apr 2009Allowed
Prime Retail India Pvt. Ltd. Vs Y.D. Properties and Investment Pvt. Ltd.
Calcutta High Court · 113 CWN 583
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3(a), Order 39 Rule 3(b), 146, 151Companies Act, 1956 — Section 391, 394, 394(2)Constitution of India, 1950 — Article 227
High Courts06 Apr 2009Dismissed
Nandalal Ghosh Vs Saktipada Bag and Others
Calcutta High Court · (2009) 4 CALLT 189 : (2009) 3 CALLT 46
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts06 Apr 2009Dismissed
Prabhat Kumar Chakravarty Vs Union of India and Others
Calcutta High Court · (2010) 2 CALLT 72
Right to Information Act, 2005 — Section 8
High Courts03 Apr 2009Allowed
Rajat Kumar Bandyopadhyay Vs The State of West Bengal and Another
Calcutta High Court · (2010) 1 ALT(Cri) 12 : (2009) 3 CALLT 246 : (2009) CriLJ 3360 : (2010) 1 Crimes 1030
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 190(1)Penal Code, 1860 (IPC) — Section 120BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 6
High Courts03 Apr 2009Dismissed
Vinod Somani Vs Ram Dulari Mittal
Calcutta High Court · (2009) 04 CAL CK 0068
Civil Procedure Code, 1908 (CPC) — Section 114Limitation Act, 1963 — Section 5
High Courts03 Apr 2009
Steel Authority of India Ltd. and Another Vs Taraknath Sengupta and Others
Calcutta High Court · (2010) 2 CALLT 473
Payment of Gratuity Act, 1972 — Section 14
High Courts03 Apr 2009Dismissed
Raj Kumar Somani Vs Ram Dulani Mittal
Calcutta High Court · AIR 2009 Cal 198 : (2009) 3 CALLT 94 : (2010) 8 RCR(Civil) 702
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(1), 114Limitation Act, 1963 — Section 5
High Courts03 Apr 2009
Steel Authority of India Limited and Another Vs Taraknath Sengupta and Others
Calcutta High Court · (2010) 126 FLR 32
Payment of Gratuity Act, 1972 — Section 14, 4(6)
High Courts02 Apr 2009Dismissed
Sri Paritosh Goswami Vs State of West Bengal and Others
Calcutta High Court · (2009) 04 CAL CK 0077
High Courts02 Apr 2009Dismissed
Biren Biswas Vs Dipti Narayan Biswas and Others
Calcutta High Court · 114 CWN 1
Bengal Ferries Act, 1885 — Section 9Constitution of India, 1950 — Article 14, 19(1)(g)
High Courts02 Apr 2009Allowed
M/s. Grasim Industries Limited (Cement Division) Vs The State of West Bengal, M/s. Nirmalnaha and Associates and Mr. Niladrinaha
Calcutta High Court · (2009) 04 CAL CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 397, 399, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142, 142(b)
High Courts02 Apr 2009Dismissed
Miraj Sk. Vs State of West Bengal and Others
Calcutta High Court · 113 CWN 783
West Bengal Minor Minerals Rules, 2002 — Rule 5(4)(g)
High Courts01 Apr 2009Allowed
Commissioner of Income Tax Vs Pradeep Kumar Todi
Calcutta High Court · (2010) 325 ITR 96 : (2009) 181 TAXMAN 29
Income Tax Act, 1961 — Section 10, 131, 143(1), 24(1), 24(2)
High Courts01 Apr 2009Allowed
The State of West Bengal Vs The Oriental Gas Company Limited
Calcutta High Court · (2009) 04 CAL CK 0070
Constitution of India, 1950 — Article 19(1)(f), 226, 30, 300A, 31
High Courts31 Mar 2009Allowed
Subhas Chandra Bhaniramka Vs Assistant Commissioner of Income Tax
Calcutta High Court · (2009) 226 CTR 84 : (2010) 321 ITR 349
Income Tax Act, 1961 — Section 127, 132, 132A, 148, 158
High Courts31 Mar 2009Dismissed
Sasanka Sekhar Bhattacharyya and Another Vs Surajit Mohan Bardhan
Calcutta High Court · (2010) 8 RCR(Civil) 693
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1
High Courts31 Mar 2009Dismissed
Tapesh Prasad Chowdhury Vs State of West Bengal
Calcutta High Court · (2009) 03 CAL CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 144(2)West Bengal Land Reforms Act, 1955 — Section 14K, 15A, 16, 17, 17(1)