COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 911 of 3,204

High Courts03 Mar 2009Dismissed

In Re: for Stay (CAN 6546/05)

Calcutta High Court · (2009) 03 CAL CK 0092

Army Act, 1950 — Section 162, 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

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High Courts02 Mar 2009

Ganesh Tudu Vs State of West Bengal

Calcutta High Court · (2009) CriLJ 3608

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts02 Mar 2009Dismissed

Smt. Samsunnessa Vs Sher Khan and Others

Calcutta High Court · (2009) 03 CAL CK 0066

Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 8(3)Constitution of India, 1950 — Article 227

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High Courts02 Mar 2009Allowed

Nambi Rajan and Others Vs Rohit D''Souza and Others

Calcutta High Court · (2009) 3 CALLT 134

Constitution of India, 1950 — Article 226

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High Courts02 Mar 2009

Dr. Sujit Kumar Roy Vs Union of India (UOI) and Others

Calcutta High Court · AIR 2009 Cal 160 : (2010) 8 RCR(Civil) 687

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 11, 13(2), 13(4), 17

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High Courts02 Mar 2009Dismissed

D.V.M. Construction and Others Vs Srei Infrastructure Finance Ltd.

Calcutta High Court · AIR 2009 Cal 227 : (2010) 8 RCR(Civil) 2336

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 41(1), 39, 39(4)

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High Courts02 Mar 2009Dismissed

Rabindra Nath Samanta Vs The State of West Bengal and Others

Calcutta High Court · (2009) 2 CALLT 465

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High Courts27 Feb 2009

Saloo Choudhury and Another Vs Guinness World Records Ltd. and Others

Calcutta High Court · (2010) 8 RCR(Civil) 792

Contempt of Courts Act, 1971 — Section 12, 12(4), 12(5), 5

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High Courts27 Feb 2009

Hindusthan Petroleum Corporation Ltd. Vs Assistant Commissioner, Commercial Taxes, Corporate Division

Calcutta High Court · (2009) 02 CAL CK 0071

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High Courts27 Feb 2009Dismissed

Commissioner of Income Tax Vs Jenson and Nicholson India Ltd.

Calcutta High Court · (2009) 02 CAL CK 0045

Income Tax Act, 1961 — Section 143, 145, 288, 43B, 80I

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High Courts27 Feb 2009

Sanjay Kumar Vs Union of India and Others

Calcutta High Court · (2009) 02 CAL CK 0030

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High Courts27 Feb 2009

Shajan T. Oommen Vs The Lieutenant Governor and Others The Lieutenant Governor and Others Vs Shajan T. Oommen and Another

Calcutta High Court · (2009) 3 CALLT 189

Andaman and Nicobar Islands (Panchayats) Regulations, 1994 — Regulation 202(2)(ba)Constitution of India, 1950 — Article 226

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High Courts27 Feb 2009Allowed

In Re : Nelson Vincent

Calcutta High Court · (2010) 6 RCR(Criminal) 2179

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(B), 29, 37

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High Courts26 Feb 2009Allowed

Sushil Kr. Pradhan Vs Sandip Kr. Bej and Others

Calcutta High Court · (2009) 02 CAL CK 0033

Specific Relief Act, 1963 — Section 34West Bengal Estates Acquisition Act, 1953 — Section 4, 5B, 6(1)(c)

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High Courts25 Feb 2009Dismissed

Allahabad Bank Drivers Association and Another Vs Union Of India (UOI) and Others

Calcutta High Court · (2009) 3 LLJ 729

Constitution of India, 1950 — Article 226, 227, 309, 311(2)

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High Courts25 Feb 2009

Hindustan Motors Ltd. Vs National Insurance Co. Ltd.

Calcutta High Court · (2010) 6 RCR(Civil) 797

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(a)

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High Courts25 Feb 2009Dismissed

Saiyed Julfikar Vs Raghav Chandra Deshmukh and Others

Calcutta High Court · (2009) 3 CALLT 561

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5

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High Courts25 Feb 2009

Sony Kabushiki Kaisha Vs Mahaluxmi Textile Mills

Calcutta High Court · (2009) 2 CALLT 228 : (2009) 2 ILR (Cal) 442 : (2009) 41 PTC 184 : (2010) 8 RCR(Civil) 657

Penal Code, 1860 (IPC) — Section 482, 486Trade and Merchandise Marks Act, 1958 — Section 27Trade Marks Act, 1940 — Section 10(2)

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High Courts25 Feb 2009Allowed

Suchitra Karati Vs Sumitra Das

Calcutta High Court · (2009) 02 CAL CK 0051

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, Order 6 Rule 18

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High Courts25 Feb 2009Allowed

Food Corporation of India Vs Central Government Industrial Tribunal and Others

Calcutta High Court · (2009) 3 CALLT 16 : (2009) 123 FLR 816 : (2010) 1 LLJ 496

Constitution of India, 1950 — Article 12, 13, 136, 14, 141Industrial Disputes Act, 1947 — Section 10, 10(1), 10(2A), 17, 17(1)

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