High Courts04 Sept 2008
Tanushree Dutta Vs State of West Bengal and Others
Calcutta High Court · (2008) 4 CALLT 131
Calcutta University Act, 1979 — Section 123(3A), 25, 26Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 14 of 46
High Courts03 Sept 2008
Marco Shipping Agency Vs R. Piyarelal International
Calcutta High Court · (2008) 4 CHN 520
Arbitration and Conciliation Act, 1996 — Section 11, 16, 45, 48, 48(2)Contract Act, 1872 — Section 23
High Courts03 Sept 2008Allowed
Sri Subrata Kumar Choudhury Vs State Bank of India and Others
Calcutta High Court · (2008) 4 CALLT 183 : (2008) 4 CHN 880 : (2009) 120 FLR 282 : (2009) 2 LLJ 549
Constitution of India, 1950 — Article 141, 226, 32Penal Code, 1860 (IPC) — Section 498A
High Courts03 Sept 2008
Kalyani Roy Vs State of West Bengal and Others
Calcutta High Court · (2008) 4 CHN 852 : (2008) 2 ILR (Cal) 1060
Constitution of India, 1950 — Article 226
High Courts02 Sept 2008Allowed
Puskar Raj Wason Vs Union of India (UOI) (S.E. Railway) and Another
Calcutta High Court · AIR 2008 Cal 255 : (2008) 4 ARBLR 567 : (2008) 4 CHN 477
Arbitration Act, 1940 — Section 15, 16, 16(1), 30, 33
High Courts02 Sept 2008
Bhowanipore Gujrati Education Society and Another Vs Kolkata Municipal Corporation and Others Nirmal Kanti Chakraborty Vs State of West Bengal and Others
Calcutta High Court · AIR 2009 Cal 140 : (2008) 4 CALLT 420 : (2008) 4 CHN 420 : 113 CWN 236 : (2011) 1 JCR 278
Calcutta Municipal Corporation Act, 1980 — Section 400(1), 400(3)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136, 14, 141, 225, 226
High Courts02 Sept 2008Allowed
Contai Co-operative Bank Ltd. Vs Uday Chandra Dey
Calcutta High Court · (2008) 4 CALLT 353
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9Specific Relief Act, 1963 — Section 38West Bengal Co-operative Societies Act, 1983 — Section 132, 134, 134(2), 49, 86
High Courts29 Aug 2008
Sri Satyendra Nath Ghosh and Another Vs Gulf Oil Corporation Ltd.
Calcutta High Court · (2008) 08 CAL CK 0084
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 39 Rule 4, Order 40 Rule 1, 151, 39(1)
High Courts29 Aug 2008
Satyendra Nath Ghosh and Another Vs Gulf Oil Corporation Ltd.
Calcutta High Court · (2008) 08 CAL CK 0028
Civil Procedure Code, 1908 (CPC) — Section 151, 39(1), 39(4)
High Courts28 Aug 2008Allowed
State of West Bengal Vs Smt. Bela Banerjee
Calcutta High Court · (2008) 4 CALLT 321
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11(2), 18
High Courts28 Aug 2008Allowed
Sri Raharaman Prodhan Vs State of West Bengal and Another
Calcutta High Court · (2008) 08 CAL CK 0078
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts28 Aug 2008
Prabal Kanto Dutta Vs State and Another
Calcutta High Court · (2008) 4 CHN 923
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200, 397, 401, 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13, 14, 14(1A), 14(2), 14A
High Courts28 Aug 2008Allowed
Ashit Kumar Palit Vs West Bengal Steel Electricity Distribution Company Ltd. and Others
Calcutta High Court · AIR 2009 Cal 1
Electricity Act, 2003 — Section 126, 127, 152, 185(2), 43West Bengal Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2007 — Regulation 2.2, 4.4.1
High Courts27 Aug 2008
Krishna Kumar Mantri Vs State
Calcutta High Court · (2008) 08 CAL CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 457, 478West Bengal Value Added Tax Act, 2003 — Section 93, 93(10), 93(4), 93(4)(C), 93(6)
High Courts27 Aug 2008
Sk. Jabbar and Others Vs State of West Bengal
Calcutta High Court · (2008) 08 CAL CK 0053
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts27 Aug 2008
Union of India and Others Vs Chandan Kumar Maji and Others
Calcutta High Court · (2008) 08 CAL CK 0006
High Courts26 Aug 2008
Chanchal Kumar Patra Vs State of West Bengal and Others
Calcutta High Court · (2008) 3 CALLT 509
Constitution of India, 1950 — Article 14, 16
High Courts26 Aug 2008
Three-N-Products Private Limited Vs Emami Limited
Calcutta High Court · (2008) 4 CHN 608 : (2009) 41 PTC 689
Trade and Merchandise Marks Act, 1958 — Section 131(1)Trade Marks Act, 1999 — Section 17, 17(1), 17(2), 27, 28Trade Marks Rules, 2002 — Rule 33
High Courts26 Aug 2008Allowed
Subrata Patra Vs District Inspector of Schools (S.E.) and Others
Calcutta High Court · (2008) 4 CALLT 139 : (2008) 4 CHN 648
Limitation Act, 1963 — Section 5
High Courts26 Aug 2008Allowed
Raj Rajeswari Mukhopadhyay Vs State of West Bengal
Calcutta High Court · (2009) 1 ILR (Cal) 481