High Courts24 Sept 2008
Sri Chandan Nandy Vs Smt. Chandra Nandy
Calcutta High Court · 113 CWN 495
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 11 of 46
High Courts24 Sept 2008
Ashutosh Kundu Vs State of West Bengal and Others
Calcutta High Court · (2008) 09 CAL CK 0075
Constitution of India, 1950 — Article 226
High Courts24 Sept 2008Allowed
Shri Adhirath Mondal Vs The State of West Bengal and Others
Calcutta High Court · (2008) 4 CALLT 330 : (2009) 120 FLR 1180
High Courts24 Sept 2008Dismissed
Shri P.V. Shashidhar Vs Allahabad Bank and Others
Calcutta High Court · (2008) 09 CAL CK 0011
High Courts23 Sept 2008Allowed
Dilip Mukherjee Vs The State of West Bengal
Calcutta High Court · (2009) 1 CALLT 306
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts23 Sept 2008
Sudipta Dutta and Others Vs The State of West Bengal and Others
Calcutta High Court · (2009) 1 ILR (Cal) 542
Constitution of India, 1950 — Article 226
High Courts23 Sept 2008
Bhawanipur Gujarati Education Society and Another Vs University of Calcutta and Others
Calcutta High Court · (2009) 1 CALLT 43 : (2008) 4 CHN 821 : (2009) 2 SLR 669
Calcutta University First Ordinance, 1979 — Ordinance 65, Ordinance 65(1), Ordinance 65(2), Ordinance 66, Ordinance 67Criminal Procedure Code, 1973 (CrPC) — Section 164, 364Societies Registration Act, 1860 — Section 26, 5(3), 9(6)
High Courts23 Sept 2008
Sudipta Dutta and Others Vs State of West Bengal and Others
Calcutta High Court · (2009) 1 ILR (Cal) 542
Constitution of India, 1950 — Article 226
High Courts23 Sept 2008Allowed
Smt. Prativa Biswas and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 4 CALLT 192 : (2009) 1 CHN 101
High Courts23 Sept 2008Dismissed
Birla Corporation Ltd. (Unit Soorah Jute Mill) Sramik Union Vs Birla Corporation Ltd. and Others
Calcutta High Court · (2009) 1 CALLT 73 : (2008) 4 CHN 592 : 113 CWN 72 : (2009) 121 FLR 332 : (2009) 3 LLJ 656 : (2009) 5 SLR 484
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 25
High Courts23 Sept 2008Dismissed
Batliboi and Company Ltd. Vs Board of Trustees for the Port of Calcutta
Calcutta High Court · (2008) 09 CAL CK 0053
Contract Act, 1872 — Section 70
High Courts23 Sept 2008
Madan Lal Periwal and Others Vs Basudeo Khaitan and Others
Calcutta High Court · (2008) 09 CAL CK 0052
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts23 Sept 2008Allowed
Samiran Sen Vs Arpita Sen
Calcutta High Court · AIR 2009 Cal 229 : (2008) 4 CALLT 508 : 113 CWN 1107
Civil Procedure Code, 1908 (CPC) — Section 58, 58(2)Constitution of India, 1950 — Article 21, 227
High Courts22 Sept 2008Dismissed
Bank of Rajasthan Ltd. Vs Official Liquidator and Others
Calcutta High Court · (2008) 146 CompCas 461 : (2009) 1 CompLJ 240
Civil Procedure Code, 1908 (CPC) — Section 73Companies Act, 1956 — Section 441, 442, 446, 446(1), 446(2)Provincial Insolvency Act, 1920 — Section 47
High Courts22 Sept 2008Dismissed
Devendra Kumar Chaudhury Vs Himanshu Ray Parekh and Another
Calcutta High Court · (2008) 09 CAL CK 0029
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts22 Sept 2008
Personnel Manager, North Eastern Coalfields Vs Mukul Kumar Chaudhuri and Others
Calcutta High Court · (2009) 120 FLR 1133 : (2009) 2 LLJ 436
Constitution of India, 1950 — Article 226
High Courts19 Sept 2008Dismissed
Haldiram Ltd. Vs The State of West Bengal and Others
Calcutta High Court · (2009) 1 CALLT 158 : (2008) 2 ILR (Cal) 1098
Constitution of India, 1950 — Article 12, 14, 19, 21, 226
High Courts19 Sept 2008Dismissed
Shakambari and Co. Vs Union of India (South Eastern Railway)
Calcutta High Court · (2008) 09 CAL CK 0071
Arbitration and Conciliation Act, 1996 — Section 11(6), 34, 4Civil Procedure Code, 1908 (CPC) — Section 11
High Courts19 Sept 2008Allowed
Indu Bhusan Jana Vs The Union of India (UOI) and Others
Calcutta High Court · AIR 2009 Cal 24 : (2008) 4 CALLT 221 : (2009) 1 CHN 27 : (2009) 4 SLR 100
Constitution of India, 1950 — Article 21, 226, 38(1)
High Courts19 Sept 2008
Manju Devi Vs New India Assurance Co. Ltd. and Another
Calcutta High Court · (2009) ACJ 2851
Workmens Compensation Act, 1923 — Section 4A(3)