High Courts06 Mar 2009Dismissed
Pranay Jana Vs State of West Bengal and Others
Calcutta High Court · (2009) 03 CAL CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 375, 376, 417, 420, 90
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 910 of 3,204
High Courts06 Mar 2009
Ranjit Majumder Vs Bhupati Rajan Karmakar and Others
Calcutta High Court · (2009) 03 CAL CK 0061
Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts06 Mar 2009Dismissed
Aftab Alam Khan @ Guddu (in Jail) Vs State of West Bengal
Calcutta High Court · (2009) 03 CAL CK 0057
Arms Act, 1959 — Section 25(1B), 27Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 34, 392, 397, 411, 428
High Courts06 Mar 2009Dismissed
Tapas Karmakar Vs State of West Bengal
Calcutta High Court · (2009) 03 CAL CK 0056
Penal Code, 1860 (IPC) — Section 375, 376, 376(1), 428
High Courts06 Mar 2009Dismissed
Mujibar Rahaman Vs State of West Bengal and Others
Calcutta High Court · (2009) 03 CAL CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 401(3), 417, 439Penal Code, 1860 (IPC) — Section 302, 307, 326, 34, 341
High Courts06 Mar 2009Allowed
Anchal Kanti Sahoo and Others Vs Parimal Guria and Others
Calcutta High Court · (2009) 03 CAL CK 0044
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 43 Rule 1, Order 47 Rule 1Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts06 Mar 2009Allowed
Anamika Mondal Vs United India Insurance Co. Ltd. and Another
Calcutta High Court · (2010) ACJ 65 : (2009) 2 CALLT 480
Motor Vehicles Act, 1988 — Section 140, 163A, 166
High Courts06 Mar 2009Dismissed
Shadab Bano Vs State and Others
Calcutta High Court · (2010) 6 RCR(Criminal) 1884
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 23, 29
High Courts06 Mar 2009Dismissed
Asian Front of Human Tights Vs State of West Bengal and Others
Calcutta High Court · (2009) 03 CAL CK 0013
High Courts06 Mar 2009Dismissed
Basudev Maity Vs State of West Bengl
Calcutta High Court · (2009) 03 CAL CK 0010
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 70, 71(iii)(iv)(v), 72, 72(2)(iv), 80
High Courts05 Mar 2009Dismissed
Dr. Vijay Pahwa Vs West Bengal Medical Council and Others
Calcutta High Court · AIR 2009 Cal 209 : (2010) 8 RCR(Civil) 2323
Constitution of India, 1950 — Article 226
High Courts05 Mar 2009Dismissed
Nirendra Kumar Saha and Others Vs Steel Authority of India Ltd. and Others
Calcutta High Court · (2009) 2 CALLT 367 : (2009) 4 LLJ 816
Payment of Gratuity Act, 1972 — Section 4(1), 4(3), 4(5)
High Courts04 Mar 2009Allowed
Tapasi Patra Nee Hazra Vs Sonali Sadhukhan
Calcutta High Court · (2009) 03 CAL CK 0117
High Courts04 Mar 2009Allowed
Rupa Debi Rathi Vs State of West Bengal and Another
Calcutta High Court · (2009) 03 CAL CK 0115
Land Acquisition Act, 1894 — Section 12(2), 18, 18(2), 31, 31(2)
High Courts04 Mar 2009Allowed
Sk. Rafi alias Rafiq Vs State of West Bengal
Calcutta High Court · (2009) 2 CALLT 501 : (2011) 6 RCR(Criminal) 1946
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
High Courts04 Mar 2009
Nirapada Saha Vs State of West Bengal
Calcutta High Court · (2009) 03 CAL CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 30, 313, 33General Clauses Act, 1897 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 21(c), 29
High Courts04 Mar 2009
Amal alias Nirmal Dutta and Another Vs The State of West Bengal and Another
Calcutta High Court · (2009) CriLJ 4333
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts04 Mar 2009Allowed
Sk. Rqfi alias Rafiq Vs State of West Bengal
Calcutta High Court · (2009) 2 CALLT 501
Penal Code, 1860 (IPC) — Section 302
High Courts04 Mar 2009
Tapan Panchal Vs State of West Bengal
Calcutta High Court · (2009) 03 CAL CK 0004
Constitution of India, 1950 — Article 20(1)Juvenile Justice (Care and Protection of Children) (Amendment) Act, 2006 — Section 14, 15, 15(g), 2(1), 4Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 16, 19, 2, 2(1), 20
High Courts03 Mar 2009Dismissed
In Re: An Appln. for Stay (CAN 6546/05)
Calcutta High Court · (2009) 03 CAL CK 0096
Army Act, 1950 — Section 162, 164, 164(2)Border Security Force Act, 1968 — Section 117, 117(1), 117(2), 26, 40Border Security Force Rules, 1969 — Rule 156, 167, 168, 169, 48.3