High Courts30 Sept 2008Allowed
Ratan Das Vs The State of West Bengal and Others
Calcutta High Court · (2009) 1 CALLT 272
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 10 of 46
High Courts26 Sept 2008Dismissed
P.G. and Sawoo P. Ltd. and Another Vs Assistant Commissioner of Income Tax and Others
Calcutta High Court · (2008) 221 CTR 36 : (2008) 307 ITR 243 : (2009) 176 TAXMAN 326
Finance Act, 2000 — Section 25BIncome Tax Act, 1961 — Section 14, 143(1), 147, 148, 148(2)
High Courts26 Sept 2008Dismissed
Puranmall Agarwal Vs State of West Bengal and Others
Calcutta High Court · (2008) 09 CAL CK 0072
Constitution of India, 1950 — Article 166Essential Commodities Act, 1955 — Section 3, 3(5)(a)
High Courts26 Sept 2008Allowed
Deb Kumar Bhabani @ D.K. Bhabani and Others Vs Mohini Debi and Others
Calcutta High Court · (2008) 4 CHN 711 : (2009) 1 ILR (Cal) 177
West Bengal Premises Tenancy Act, 1956 — Section 17
High Courts26 Sept 2008Dismissed
Smt. Bhawani Saha Vs Union of India and others
Calcutta High Court · (2009) 121 FLR 58
High Courts26 Sept 2008Dismissed
P.G. Sawoo (P) Ltd. and Another Vs Assistant Commissioner of Income Tax, Circle 5(4), Calcutta and Others
Calcutta High Court · (2008) 221 CTR 36 : (2008) 307 ITR 243 : (2009) 176 TAXMAN 326
Income Tax Act, 1961 — Section 14, 143(1), 143(1)(a), 147, 147(a)
High Courts26 Sept 2008Dismissed
Rabin Kumar Chandra Vs Sikha Chandra
Calcutta High Court · (2008) 4 CHN 511 : (2009) 1 ILR (Cal) 158
Civil Procedure Code, 1908 (CPC) — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 23(2), 25, 3
High Courts26 Sept 2008Dismissed
Regional Provident Fund Commissioner Vs The Hooghly Mills Co. Ltd.
Calcutta High Court · (2009) 2 ILR (Cal) 1
Employees Provident Fund Scheme, 1952 — Section 1, 14, 14(1), 14B, 15(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 17(1), 5
High Courts26 Sept 2008
State of West Bengal and Another Vs Sati Enclave Pvt. Ltd. and Others
Calcutta High Court · (2010) 3 CALLT 119 : (2008) 4 CHN 499
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18Stamp Act, 1899 — Section 2, 47A, 47A, 47A(1), 47A(2)
High Courts26 Sept 2008
Mohan Kumar More Vs State of West Bengal and Others
Calcutta High Court · (2008) 09 CAL CK 0026
Constitution of India, 1950 — Article 19Criminal Procedure Code, 1973 (CrPC) — Section 134, 144, 144(3), 144(4), 397
High Courts26 Sept 2008Dismissed
Smt. Bhawani Saha Vs The Union of India and Others
Calcutta High Court · (2009) 121 FLR 58
High Courts26 Sept 2008
Radio Today Broadcasting Ltd. Vs Indian Performing Rights Society Ltd. and Others
Calcutta High Court · (2009) 39 PTC 431
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Copyright Act, 1957 — Section 33
High Courts26 Sept 2008Dismissed
Regional Provident Fund Commissioner Vs Hooghly Mills Company Ltd. and Others
Calcutta High Court · (2010) 126 FLR 301
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 6
High Courts26 Sept 2008Dismissed
District Magistrate (L.A.) Darjeeling Vs Soumitra Devi Jalan
Calcutta High Court · (2008) 09 CAL CK 0012
Land Acquisition Act, 1894 — Section 18, 4
High Courts26 Sept 2008Allowed
Patton International Ltd. Vs Patton Electronics (I) Pvt. Ltd.
Calcutta High Court · (2009) 40 PTC 633
Trade Marks Act, 1999 — Section 28(1)
High Courts26 Sept 2008
Ircon Employees'' Cooperative Housing Society Ltd. Vs Unit Construction Co. Pvt. Ltd. and Another
Calcutta High Court · (2009) 3 CALLT 83
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 16Constitution of India, 1950 — Article 227
High Courts26 Sept 2008Dismissed
Sukumar Halder and Another Vs State of West Bengal and Others
Calcutta High Court · (2008) 09 CAL CK 0003
Penal Code, 1860 (IPC) — Section 304, 394, 397
High Courts25 Sept 2008
Tapan Banerjee Vs Smt. Maya Rani Banerjee and Another
Calcutta High Court · (2008) 09 CAL CK 0077
Benami Transactions (Prohibition) Act, 1988 — Section 3Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 23
High Courts25 Sept 2008Dismissed
Pritam Sen Vs Smt. Swastika Sen (Mukherjee)
Calcutta High Court · (2009) 2 CALLT 142
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A
High Courts24 Sept 2008Dismissed
Shri Sheo Ram Vs Shri Bhopinder Singh and Others
Calcutta High Court · (2008) 09 CAL CK 0081