High Courts24 Mar 2009
In Re : Hamidul Rashid
Calcutta High Court · (2009) 03 CAL CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 439
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 907 of 3,204
High Courts23 Mar 2009Dismissed
Lalita Almal Vs First Land Acquisition Collector, Kolkata and Others
Calcutta High Court · (2009) 03 CAL CK 0088
Land Acquisition Act, 1894 — Section 49, 49(1)
High Courts23 Mar 2009
National Insurance Company Ltd. Vs Shri Pandu Singh Tamang and Others
Calcutta High Court · (2009) 03 CAL CK 0085
Workmens Compensation Act, 1923 — Section 4(4), 4A(3)
High Courts23 Mar 2009
Satyanarayan Pandey Vs The State of West Bengal and Others
Calcutta High Court · (2009) 3 CALLT 442
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Criminal Procedure Code, 1973 (CrPC) — Section 4Penal Code, 1860 (IPC) — Section 384, 385, 419, 511
High Courts23 Mar 2009Dismissed
Steel Union Private Ltd. and Another Vs Commissioner of Customs and Others
Calcutta High Court · AIR 2009 Cal 282 : (2010) 1 BC 586 : (2010) 8 RCR(Civil) 2369
High Courts23 Mar 2009Dismissed
Samir Sarkar Vs STP Ltd. and Others STP Ltd. and Others Vs First Industrial Tribunal and Others
Calcutta High Court · (2009) 03 CAL CK 0031
Contempt of Courts Act, 1971 — Section 2(c)Industrial Disputes Act, 1947 — Section 10, 17B, 2A
High Courts20 Mar 2009
Dinabandhu Adak Vs State of West Bengal and Others
Calcutta High Court · (2009) 03 CAL CK 0090
Constitution of India, 1950 — Article 226
High Courts20 Mar 2009Dismissed
C. Panchavarnam Vs Union of India and Others
Calcutta High Court · (2009) 03 CAL CK 0083
High Courts20 Mar 2009Allowed
Tuna alias Profulla Mondal (In Jail) Vs The State of West Bengal and Another
Calcutta High Court · (2009) 2 CALLT 380 : (2009) CriLJ 1996
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Juvenile Justice Act, 1986 — Section 24Penal Code, 1860 (IPC) — Section 147, 149, 323, 324, 326
High Courts20 Mar 2009Allowed
Tuna alias Profulla Mondal Vs State of West Bengal and Another
Calcutta High Court · (2009) 2 CALLT 380 : (2009) CriLJ 1996 : (2010) 6 RCR(Criminal) 705
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Juvenile Justice Act, 1986 — Section 24Penal Code, 1860 (IPC) — Section 147, 149, 323, 324, 326
High Courts20 Mar 2009Dismissed
Executives'' Association and Another Vs Union of India and Others
Calcutta High Court · (2009) 03 CAL CK 0016
High Courts20 Mar 2009
Jayanta Kumar Ghosh Vs Additional Commissioner of Commercial Taxes, West Bengal and Others
Calcutta High Court · (2009) 03 CAL CK 0011
High Courts19 Mar 2009Allowed
Tapati Mondal Ms. and Others Vs United Bank of India and Others
Calcutta High Court · (2009) 122 FLR 305 : (2010) 1 LLJ 59
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226
High Courts19 Mar 2009Allowed
Commissioner of Income Tax-IX, Calcutta, West Bengal Vs Jaideo Sultania, Calcutta
Calcutta High Court · (2009) 2 ILR (Cal) 253
Finance Act, 1965 — Section 24(2), 24(3)Income Tax Act, 1961 — Section 132(4), 132(5), 159, 260A, 292(4)
High Courts19 Mar 2009Dismissed
Ambika Prasad Modi Vs Roadco (India) Private Ltd. and Others
Calcutta High Court · (2009) 3 CALLT 693
Companies Act, 1956 — Section 174, 176, 179, 391, 391(1)
High Courts19 Mar 2009Dismissed
M/s. Veteran Company Pvt. Ltd. Vs Calcutta Port Trust and Others
Calcutta High Court · 113 CWN 629
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 14, 7, 9
High Courts18 Mar 2009Dismissed
Registrar, Indian Institute of Technology and Others Vs Dr. Dilip Kumar Bose and Another
Calcutta High Court · (2009) 3 CALLT 688
Central Civil Services (Pension) Rules, 1972 — Rule 30Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Constitution of India, 1950 — Article 226
High Courts18 Mar 2009Allowed
Sudhir Kumar Sen and Another Vs Bijoy Kumar Sen and Others
Calcutta High Court · (2009) 03 CAL CK 0097
Evidence Act, 1872 — Section 67, 68, 69Succession Act, 1925 — Section 63
High Courts18 Mar 2009Dismissed
Prasanna Kumar Nag and Others Vs Prokash Chandra Poddar alias Jaiprokash Poddar
Calcutta High Court · (2009) 03 CAL CK 0029
Registration Act, 1908 — Section 61West Bengal Land Reforms Act, 1955 — Section 5(5), 8
High Courts18 Mar 2009
Naresh Kumar Agarwal Vs Union of India (UOI) and Others
Calcutta High Court · (2010) 320 ITR 361
Income Tax Act, 1961 — Section 127, 132(1)