High Courts14 Jan 2009
Upendra Kumar Pandey Vs State of West Bengal and Others
Calcutta High Court · AIR 2009 Cal 162 : (2009) 2 CALLT 310
Motor Vehicles Act, 1988 — Section 51(5)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 918 of 3,204
High Courts14 Jan 2009Dismissed
Hanuman Prasad Bagri Vs Bagrees Cereals (P.) Ltd.
Calcutta High Court · (2009) 148 CompCas 353 : (2009) 2 CompLJ 229 : (2009) 90 SCL 209
Companies Act, 1956 — Section 397, 398
High Courts14 Jan 2009Allowed
Sri Arup Hazra Vs Smt. Manashi Hazra
Calcutta High Court · AIR 2009 Cal 135 : (2009) 1 CALLT 426
Evidence Act, 1872 — Section 114
High Courts14 Jan 2009Dismissed
Nagendra Nath Manna Vs State of West Bengal and Others
Calcutta High Court · (2009) 01 CAL CK 0037
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 190, 200, 203
High Courts14 Jan 2009Dismissed
Utpal Roy and Others Vs State of West Bengal and Others
Calcutta High Court · (2009) 01 CAL CK 0027
High Courts13 Jan 2009Dismissed
Commissioner of Income Tax Vs Nicco Corporation Ltd.
Calcutta High Court · (2009) 01 CAL CK 0018
Income Tax Act, 1961 — Section 143(1)(a)
High Courts13 Jan 2009Dismissed
Commissioner of Income Tax Vs Gmm Co. Ltd.
Calcutta High Court · (2009) 01 CAL CK 0017
Income Tax Act, 1961 — Section 200, 40, 43B
High Courts13 Jan 2009Allowed
C.E.S.C. Ltd. and Another Vs State of West Bengal and Another
Calcutta High Court · (2009) 3 CALLT 592
Electricity Act, 1910 — Section 39EElectricity Act, 2003 — Section 126(4)
High Courts13 Jan 2009Dismissed
Jagadish Prasad Awasthi Vs Allahabad Bank and Others
Calcutta High Court · (2009) 121 FLR 677 : (2009) 3 LLJ 447
Constitution of India, 1950 — Article 226
High Courts12 Jan 2009Allowed
Piyasa Ghosh (nee Mitra). Vs Somnath Ghosh.
Calcutta High Court · AIR 2009 Cal 90 : (2009) 2 CivCC 619 : (2011) 1 DMC 789 : (2010) 7 RCR(Civil) 482
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 498A
High Courts12 Jan 2009Allowed
Shyam Sundar Sharma (Gour) Vs Suresh Sharma and Others
Calcutta High Court · (2009) 1 CALLT 521 : 113 CWN 804 : (2010) 7 RCR(Civil) 2420
Hindu Succession Act, 1956 — Section 6Specific Relief Act, 1963 — Section 12(3)
High Courts12 Jan 2009
Tarikul Islam Sardar Vs State of West Bengal
Calcutta High Court · (2009) CriLJ 1186 : (2010) 6 RCR(Criminal) 2188
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Foreigners Act, 1946 — Section 14, 14A, 2, 3(2)
High Courts12 Jan 2009
Smt. Rita Bhattacharjee Vs Shanti Ranjan Bhattacharjee Smt. Swapna Mukherjee (nee Roy) Vs Sri Jyotirmoy Mukherjee
Calcutta High Court · (2009) 01 CAL CK 0049
Civil Procedure Code, 1908 (CPC) — Section 107, 24Constitution of India, 1950 — Article 141, 142Hindu Marriage Act, 1955 — Section 13, 13B, 13B(1), 13B(2), 19
High Courts12 Jan 2009Allowed
State of West Bengal Vs Srikanta Hazra
Calcutta High Court · (2009) 01 CAL CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 325, 376
High Courts12 Jan 2009Allowed
Smt. Piyasa Ghosh Vs Somnath Ghosh
Calcutta High Court · AIR 2009 Cal 90 : (2011) 1 DMC 789
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 498A
High Courts12 Jan 2009Dismissed
Kolkata Port Trust Vs Assistant Commissioner of Income Tax
Calcutta High Court · (2009) 2 CALLT 489 : (2009) 315 ITR 243
Income Tax Act, 1961 — Section 154, 43(6)
High Courts12 Jan 2009Dismissed
Union of India and Others Vs Sri Sudhangshu Maity and Others
Calcutta High Court · (2009) 01 CAL CK 0008
Limitation Act, 1963 — Section 5
High Courts09 Jan 2009
Jayanta Kumar Pan and Another Vs Bharat Petroleum Corporation Ltd and Others
Calcutta High Court · (2009) 01 CAL CK 0012
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 19(1)(g), 226, 359
High Courts06 Jan 2009Allowed
Singhal Enterprises P. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2010) 229 CTR 442 : (2009) 315 ITR 246
Income Tax Act, 1961 — Section 127, 127(1), 127(2), 132
High Courts06 Jan 2009Allowed
Shree Ram Electrocast (P) Ltd. and Another Vs Commissioner of Income Tax and Others
Calcutta High Court · (2009) 2 CALLT 206 : (2009) 318 ITR 214
Income Tax Act, 1961 — Section 127, 132