High Courts13 Mar 2009Dismissed
Ajoy Raut Vs Union of India (UOI)
Calcutta High Court · (2009) 03 CAL CK 0046
Railway Claims Tribunal Act, 1987 — Section 16
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 909 of 3,204
High Courts13 Mar 2009Dismissed
Amit Kumar Pan Vs State of West Bengal and Another
Calcutta High Court · (2009) 03 CAL CK 0006
High Courts13 Mar 2009Allowed
Adhunik Technology Private Ltd. Vs Caretel Infortech Ltd. and Another
Calcutta High Court · (2009) 03 CAL CK 0005
Civil Procedure Code, 1908 (CPC) — Section 141, 20(c)Constitution of India, 1950 — Article 226, 226(2)
High Courts12 Mar 2009
Hemendra Nath Datta Vs State of West Bengal and Others
Calcutta High Court · (2009) 03 CAL CK 0084
High Courts12 Mar 2009
Anand Kumar Arya and Another Vs Commissioner of Income Tax
Calcutta High Court · (2009) 314 ITR 324
Income Tax Act, 1961 — Section 127, 127(1), 127(2), 127(3)
High Courts12 Mar 2009Dismissed
Manik Chandra Das Vs State of West Bengal and Others
Calcutta High Court · (2009) 03 CAL CK 0028
Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 28
High Courts12 Mar 2009Dismissed
Monirul Islam Mondal Vs State of West Bengal and Others
Calcutta High Court · (2009) 03 CAL CK 0008
High Courts06 Mar 2009Dismissed
Dipanau Sekhar Das Vs State of West Bengal and Another
Calcutta High Court · (2010) 1 Crimes 457
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 246(2), 246(6)Penal Code, 1860 (IPC) — Section 465, 468, 471
High Courts06 Mar 2009
Haladhar Nandi and Others Vs State of West Bengal
Calcutta High Court · (2009) 03 CAL CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 80Penal Code, 1860 (IPC) — Section 395, 412
High Courts06 Mar 2009Dismissed
Nawab Ali Gayen Vs State and Another
Calcutta High Court · (2009) 03 CAL CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 Mar 2009Dismissed
Khokan Das Vs State and Another
Calcutta High Court · (2009) 03 CAL CK 0102
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 164, 188, 220(1), 221(1), 221(2)General Clauses Act, 1897 — Section 26
High Courts06 Mar 2009Allowed
Smt. Sujata Das Vs State of West Bengal and Another
Calcutta High Court · (2011) 6 RCR(Criminal) 900
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 397, 401Hindu Marriage Act, 1955 — Section 9
High Courts06 Mar 2009Dismissed
Dipansu Sekhar Das Vs State of West Bengal and Another
Calcutta High Court · (2010) 1 Crimes 457
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 246(2), 246(6)Penal Code, 1860 (IPC) — Section 465, 468, 471
High Courts06 Mar 2009
Panchanan Das and Others Vs State of West Bengal
Calcutta High Court · (2009) 03 CAL CK 0095
Explosives Act, 1884 — Section 5, 6(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304Probation of Offenders Act, 1958 — Section 4
High Courts06 Mar 2009
Murarilal Agarwalla Vs The State of West Bengal
Calcutta High Court · (2009) 03 CAL CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 482Essential Commodities Act, 1955 — Section 7(1)Penal Code, 1860 (IPC) — Section 167(5), 173(2), 409
High Courts06 Mar 2009Allowed
Smt. Anamika Mondal Vs United India Insurance Company Ltd. and Another
Calcutta High Court · (2009) 2 CALLT 480
Motor Vehicles Act, 1988 — Section 140, 163A, 166
High Courts06 Mar 2009Allowed
Indian Institute of Technology and Others Vs Shri Preyankar Biswas and Another
Calcutta High Court · (2009) 03 CAL CK 0089
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts06 Mar 2009Dismissed
Debasis Banerjee Vs Hindustan Latex Limited
Calcutta High Court · (2009) 3 CALLT 516
Hindustan Latex Limited Conduct, Discipline and Appeal Rules, 1979 — Rule 23(d), 25(b)
High Courts06 Mar 2009Allowed
Samir Purkait alias Samir Kumar Purkait Vs State of West Bengal
Calcutta High Court · (2009) 03 CAL CK 0073
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 374, 482Limitation Act, 1963 — Section 5
High Courts06 Mar 2009Dismissed
Arfatul Islam Vs State of West Bengal and Another
Calcutta High Court · (2009) 03 CAL CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4, 5