COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 906 of 3,204

High Courts31 Mar 2009

G.E. Capital Transportation Financial Services Ltd. Vs Amritajit Mitra

Calcutta High Court · (2009) 2 CALLT 321

Arbitration and Conciliation Act, 1996 — Section 11, 11(7), 16, 2, 5Civil Procedure Code, 1908 (CPC) — Section 105, 151Constitution of India, 1950 — Article 19, 21, 300A, 31, 31(1)

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High Courts31 Mar 2009

Shri P.K. Shukla Vs The State and Another

Calcutta High Court · (2010) 5 RCR(Criminal) 714

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142, 142(b)

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High Courts30 Mar 2009Dismissed

Sri Upendra Nath Ghosh Vs Sri Somnath Ghosh

Calcutta High Court · (2009) 03 CAL CK 0108

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts30 Mar 2009Dismissed

G.C. Mirdha Vs State

Calcutta High Court · (2009) 03 CAL CK 0032

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 120B, 34, 353, 392, 393

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High Courts30 Mar 2009Dismissed

Pashupati Enterprises Vs Commissioner of Customs (Port)

Calcutta High Court · (2010) 258 ELT 337

Customs Act, 1962 — Section 108

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High Courts27 Mar 2009

Shree Shanti Polysacks (P) Ltd. Vs Assistant Commissioner of Commercial Taxes, Fairlie Place Charge and Others

Calcutta High Court · (2009) 03 CAL CK 0019

Central Sales Tax Act, 1956 — Section 7(4)(a)

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High Courts26 Mar 2009

Asharani Das Vs Union of India (UOI) and Another

Calcutta High Court · AIR 2009 Cal 205 : (2009) 2 CALLT 467

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 106Railway Claims Tribunal Act, 1987 — Section 16

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High Courts26 Mar 2009Dismissed

Smt. Mitali Chakraborti (Bhattacharya) Vs State of West Bengal and Others

Calcutta High Court · (2009) 3 CALLT 314

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High Courts26 Mar 2009

Debasish Sur Vs CESC Ltd. and Others

Calcutta High Court · 113 CWN 737

Electricity Act, 2003 — Section 43

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High Courts25 Mar 2009

West Bengal Industrial Development Corporation Ltd. and Another Vs Niccon Electronics Devices Private Ltd. and Others

Calcutta High Court · AIR 2009 Cal 193 : (2009) 2 CALLT 519 : (2010) 8 RCR(Civil) 666 : (2010) 8 RCR(Civil) 2318

Constitution of India, 1950 — Article 12Limitation Act, 1963 — Article 137State Financial Corporations Act, 1951 — Section 29, 29(1), 30, 31, 31(1)

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High Courts25 Mar 2009Allowed

State of West Bengal Vs Selim Mondal

Calcutta High Court · (2010) 6 RCR(Criminal) 2181

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 162, 173(2), 397Evidence Act, 1872 — Section 157

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High Courts25 Mar 2009

Sri Barun Kumar Sukul and Others Vs Steel Authority of India and Others

Calcutta High Court · (2009) 03 CAL CK 0051

Constitution of India, 1950 — Article 14, 16, 226, 311

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High Courts25 Mar 2009

Balajee Enterprise Vs Board of Trustees for the Port of Kolkata

Calcutta High Court · (2010) 258 ELT 87

Major Port Trusts Act, 1963 — Section 59, 61(1)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 5(1), 6

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High Courts25 Mar 2009Allowed

Gautam Kumar De Vs Markopolo Industrial Corporation Prime Movers Auto Associates (P) Ltd. Vs State of West Bengal

Calcutta High Court · (2010) 5 RCR(Criminal) 690

Criminal Procedure Code, 1973 (CrPC) — Section 200, 473, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts25 Mar 2009Dismissed

Asifa Khatoon Vs Rubina and State of West Bengal

Calcutta High Court · (2010) 6 RCR(Criminal) 2032

Civil Procedure Code, 1908 (CPC) — Section 11, 96Criminal Procedure Code, 1973 (CrPC) — Section 12, 17, 19, 2, 20Protection of Women From Domestic Violence Act, 2005 — Section 12, 17, 18, 19, 2

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High Courts24 Mar 2009