COURT ARCHIVE

Calcutta High Court judgments, 2008

920 judgments · page 15 of 46

High Courts25 Aug 2008Dismissed

Gobinda Ghosh Vs State of West Bengal and Anr

Calcutta High Court · (2008) 08 CAL CK 0077

Criminal Procedure Code, 1973 (CrPC) — Section 482West Bengal Inland Fisheries Act, 1984 — Section 17A, 17A, 17A(1), 17A(1)(a), 2(vi)

High Courts25 Aug 2008

Pramod Chandra Ghose and Another Vs State of West Bengal and Others

Calcutta High Court · (2008) 08 CAL CK 0045

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Essential Commodities Act, 1955 — Section 2, 3

High Courts25 Aug 2008Dismissed

In the matter of Raj Kumar Sethi Vs Spark Dealers Pvt. Ltd. and Others

Calcutta High Court · (2008) 08 CAL CK 0019

Companies Act, 1956 — Section 2(10), 291, 292, 293, 391

High Courts22 Aug 2008

Vinod Mimani Vs Alapan Bandyopadhyay and Others

Calcutta High Court · (2008) 08 CAL CK 0083

Calcutta Municipal Corporation Act, 1980 — Section 422

High Courts22 Aug 2008Dismissed

Abdul Hannan Vs The State of West Bengal

Calcutta High Court · (2008) 08 CAL CK 0076

Criminal Procedure Code, 1973 (CrPC) — Section 464Penal Code, 1860 (IPC) — Section 201, 302

High Courts22 Aug 2008

Ram Ranjan Maji Vs The State of West Bengal

Calcutta High Court · (2009) CriLJ 602

Penal Code, 1860 (IPC) — Section 304B, 306, 498A

High Courts22 Aug 2008Dismissed

Rabindra Nath Das Vs State Bank of India

Calcutta High Court · (2008) 08 CAL CK 0067

High Courts22 Aug 2008

Ashima Sil Vs Subhas Chandra Sil

Calcutta High Court · (2008) 08 CAL CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 144Hindu Marriage Act, 1955 — Section 13, 25

High Courts22 Aug 2008Dismissed

Md. Hasem Vs State of West Bengal

Calcutta High Court · (2009) CriLJ 660

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 27, 32(2), 8Penal Code, 1860 (IPC) — Section 147, 302, 325, 337, 34

High Courts22 Aug 2008Allowed

Smt. Chhanda Chakraborty Vs Ranjan Chakraborty

Calcutta High Court · AIR 2008 Cal 267 : (2008) 4 CHN 719

Hindu Marriage Act, 1955 — Section 13, 9

High Courts22 Aug 2008Dismissed

Dhiren Byadh and Others Vs State of West Bengal

Calcutta High Court · (2008) 08 CAL CK 0030

Penal Code, 1860 (IPC) — Section 302, 34, 448

High Courts22 Aug 2008Dismissed

Abani Kuiry and Another Vs State of West Bengal

Calcutta High Court · (2008) 08 CAL CK 0027

Penal Code, 1860 (IPC) — Section 114, 148, 149, 302, 307

High Courts22 Aug 2008Dismissed

Krishna Kanta Border Vs State of West Bengal

Calcutta High Court · 113 CWN 789

Arms Act, 1959 — Section 25(1)(a), 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 306Penal Code, 1860 (IPC) — Section 395, 397, 412

High Courts22 Aug 2008Allowed

Ac. Dhruvananda Avadhuta and Another Vs Ac. Artpremananda Avadhuta and Others

Calcutta High Court · (2008) 08 CAL CK 0016

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227

High Courts22 Aug 2008Allowed

Nemai Dey Vs State of West Bengal and Others

Calcutta High Court · (2009) CriLJ 122

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302

High Courts22 Aug 2008Dismissed

Niraj Kumar Bohra Vs Union of India (UOI)

Calcutta High Court · AIR 2009 Cal 59

Arbitration Act, 1940 — Section 20(4)Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(7), 11(8), 16Constitution of India, 1950 — Article 136

High Courts21 Aug 2008Dismissed

Kashimuddin Sk. Vs State of West Bengal

Calcutta High Court · (2008) CriLJ 4471

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 498A

High Courts21 Aug 2008

Simplex Infrastructures Ltd. Vs Commr. of Service Tax

Calcutta High Court · (2010) 20 STR 607

Finance Act, 1994 — Section 67, 67(3)

High Courts19 Aug 2008Dismissed

Sourav Kr. Roy Vs The State of West Bengal and Others

Calcutta High Court · (2008) 08 CAL CK 0075

High Courts19 Aug 2008

Asansol Durgapur Development Authority and Another Vs Tapas Banerjee and Others

Calcutta High Court · (2009) 1 CALLT 59 : (2008) 4 CHN 297 : (2009) 1 ILR (Cal) 451

Succession Act, 1925 — Section 2West Bengal Government Land (Regulation of Transfer) Act, 1993 — Section 10, 13(1), 13(3A), 2, 2(1)