High Courts27 Jan 2009Allowed
State of West Bengal Vs Swapan Kumar Senapati
Calcutta High Court · (2009) 3 CALLT 647
Penal Code, 1860 (IPC) — Section 304, 325
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 917 of 3,204
High Courts27 Jan 2009Dismissed
Union of India Vs Sri Chitta Ranjan Maity
Calcutta High Court · (2009) 3 CALLT 224
Arbitration and Conciliation Act, 1996 — Section 31(7)(a), 34
High Courts22 Jan 2009Dismissed
Md. Kamal alias Manu Vs State of West Bengal
Calcutta High Court · (2009) CriLJ 1810
Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Jan 2009Allowed
''Fashion'' Proprietor Aswani Kumar Maity Vs West Bengal State Electricity Distribution Co. Ltd. and Others
Calcutta High Court · AIR 2009 Cal 87 : (2009) 2 CALLT 631 : (2010) 8 RCR(Civil) 684
Constitution of India, 1950 — Article 21Electricity Act, 2003 — Section 12, 12(6), 14, 43
High Courts21 Jan 2009
Greenhood Co-operative Housing Society Ltd. Vs State of West Bengal and Others
Calcutta High Court · AIR 2009 Cal 129 : (2009) 1 CALLT 551 : (2010) 8 RCR(Civil) 2309
Right to Information Act, 2005 — Section 11, 11(1), 18(3), 19(1), 22
High Courts21 Jan 2009Allowed
Sk. Emamul Rahaman Vs The State of West Bengal and Others
Calcutta High Court · (2009) 01 CAL CK 0040
Motor Vehicles Act, 1988 — Section 86, 86(1)(d)
High Courts21 Jan 2009Allowed
M/s. Durga Construction Co. and Another Vs C.E.S.C. Ltd.
Calcutta High Court · (2009) 01 CAL CK 0002
High Courts21 Jan 2009Dismissed
Durba Sanyal (Bhattacharya) Vs West Bengal Central School Service Commission and Others
Calcutta High Court · (2009) 01 CAL CK 0001
National Council for Teacher Education Act, 1993 — Section 14, 14(3)(b), 14(5)
High Courts20 Jan 2009Dismissed
Central Bank of India and Another Vs Sri Amiya Kumar Sahu and Another
Calcutta High Court · (2009) 01 CAL CK 0047
Constitution of India, 1950 — Article 227
High Courts20 Jan 2009
Jagannath Dhar and Another Vs Gopal Chandra Dhar and Others
Calcutta High Court · (2009) 01 CAL CK 0045
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99, 41, 47Specific Relief Act, 1963 — Section 34, 41
High Courts20 Jan 2009Allowed
Agarwal Finance Co. (P) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2011) 332 ITR 549 : (2011) 201 TAXMAN 195
Income Tax Act, 1961 — Section 143(1)(a)
High Courts20 Jan 2009
Rashtra Udyog Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2009) 01 CAL CK 0020
Income Tax Act, 1961 — Section 28, 80HHC
High Courts19 Jan 2009Dismissed
BOC India Limited Vs West Bengal Commercial Tax Appellate and Revisional Board and Others
Calcutta High Court · (2010) 34 VST 448
Bengal Finance (Sales Tax) Act, 1941 — Section 2West Bengal Taxation Tribunal Act, 1987 — Section 16, 6D
High Courts19 Jan 2009Dismissed
Tarapada Dey and Others Vs Amitava Dey
Calcutta High Court · (2009) 3 CALLT 509 : (2009) 3 CALLT 212
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227Hindu Succession Act, 1956 — Section 8
High Courts19 Jan 2009Dismissed
The Secretary of the Managing Committee of Rabindra Smriti(S) Bidya Niketan and Others Vs Sri Mahadeb Bhattacharya and Others
Calcutta High Court · (2009) 01 CAL CK 0034
Industrial Disputes Act, 1947 — Section 10, 2(j), 2(s)
High Courts19 Jan 2009Allowed
Dolat Electric Corporation and Another Vs Commercial Tax Officer and Others
Calcutta High Court · (2009) 25 VST 352
Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 286(3)West Bengal Sales Tax Act, 1994 — Section 46A
High Courts16 Jan 2009Dismissed
Oriental Insurance Co. Limited and Another Vs Madhumita Sarkar and Others
Calcutta High Court · (2009) 01 CAL CK 0046
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 4Post Office Act, 1898 — Section 3
High Courts16 Jan 2009Allowed
Century Enka Ltd. Vs Assistant Commissioner of Income Tax
Calcutta High Court · (2009) 223 CTR 475 : (2010) 323 ITR 86 : (2010) 188 TAXMAN 382
Income Tax (Amendment) Act, 2003 — Section 43AIncome Tax Act, 1961 — Section 35, 35(1), 35A, 36(1), 41(1)
High Courts15 Jan 2009Dismissed
Smt. Dipali Chakraborty Vs State of West Bengal and Others
Calcutta High Court · (2009) 01 CAL CK 0042
Motor Vehicles Act, 1988 — Section 71(3)(a), 80(2), 89
High Courts14 Jan 2009Allowed
Duck Bill Drugs Pvt. Ltd. Vs Director, Special Secretary, Finance (Revenue) Department, Government of West Bengal and Another
Calcutta High Court · (2009) 01 CAL CK 0058