High Courts30 Jul 2008
Union of India (UOI) and Others Vs Satish Chandra Upadhyay and Others
Calcutta High Court · (2008) 4 CALLT 51
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 19 of 46
High Courts30 Jul 2008
Union of India and Others Vs Satish Chandra Upadhyay and Others
Calcutta High Court · (2008) 4 CALLT 51
High Courts29 Jul 2008
Tapan Kumar Kundu Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 4 CALLT 38 : (2009) 120 FLR 427
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts28 Jul 2008
Miss Sonali Kar Vs D.I. of Schools (S.E.) and Others
Calcutta High Court · (2008) 4 CALLT 251
High Courts28 Jul 2008
Ramendra Sundar Karmakar Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 4 CALLT 1
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)
High Courts28 Jul 2008
Dewrance Macneill and Co. Ltd. (In Liquidation) Vs Padam Kumar Khaitan
Calcutta High Court · (2011) 161 CompCas 402 : (2008) 2 CompLJ 768 : (2010) 97 SCL 236
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Companies (Court) Rules, 1959 — Rule 130, 260, 261, 6Companies Act, 1956 — Section 454, 456, 538(1), 542, 542(1)
High Courts25 Jul 2008Dismissed
Sri Sukumar Mondal Vs State of West Bengal and Others
Calcutta High Court · (2008) 07 CAL CK 0069
Constitution of India, 1950 — Article 142
High Courts25 Jul 2008Dismissed
Ashim Kumar Dutta and Others Vs Swapan Dutta and Others
Calcutta High Court · (2008) 3 CALLT 283 : (2008) 2 ILR (Cal) 776
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 11, 11(1), 11(3), 17(1), 17(3)
High Courts25 Jul 2008Dismissed
Assistant Director of Narcotics Control Bureau Eastern Zonal Unit Vs Dipak Poddar
Calcutta High Court · (2008) 4 CALLT 360 : (2008) CriLJ 4520 : (2008) 2 ILR (Cal) 885
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(2), 43, 50
High Courts25 Jul 2008Allowed
Amar Kanti Barua Vs The State of West Bengal and Others
Calcutta High Court · (2008) 4 CALLT 210
High Courts24 Jul 2008Dismissed
Amalendu Paul alias Jhantu Vs State of West Bengal
Calcutta High Court · (2008) 07 CAL CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts23 Jul 2008
Union of India (UOI) and Others Vs Ujigar Shaw alias Ujagir Shaw
Calcutta High Court · (2008) 4 CALLT 324
Railway Services (Pension) Rules, 1993 — Rule 26, 32
High Courts23 Jul 2008Dismissed
Mantu Karan Vs State of West Bengal
Calcutta High Court · (2008) 07 CAL CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 302, 307
High Courts23 Jul 2008
Satanu Tirki Vs State of West Bengal and Others
Calcutta High Court · (2008) 4 CHN 224
West Bengal Schools (Control of Expenditure) Act, 2005 — Section 14, 16, 20, 5(1), 5(2)
High Courts22 Jul 2008Dismissed
Nikhil Mondal Vs State of West Bengal
Calcutta High Court · (2008) 07 CAL CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 304B, 306, 34
High Courts22 Jul 2008Allowed
Santosh Jaiswal Vs CESC Limited and Others
Calcutta High Court · (2008) 4 CHN 630
Constitution of India, 1950 — Article 21Electricity Act, 1910 — Section 12, 12(6)Electricity Act, 2003 — Section 22, 43, 43(1)
High Courts22 Jul 2008Allowed
Marshall Trexim (P) Ltd. and Others Vs State of West Bengal and Others
Calcutta High Court · (2008) 4 CHN 815
Urban Land (Ceiling and Regulation) Act, 1976 — Section 6(1)Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 26, 27, 28
High Courts22 Jul 2008Dismissed
Eastern Coal Fields Limited Vs Central Government Industrial Tribunal and Others
Calcutta High Court · (2008) 4 CALLT 42 : (2008) 4 CHN 640 : (2008) 118 FLR 1176
Constitution of India, 1950 — Article 14, 16Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 25B, 25D
High Courts22 Jul 2008Dismissed
Three Cheers Entertainment Pvt. Ltd. and Others Vs C.E.S.C. Ltd.
Calcutta High Court · AIR 2008 Cal 209 : (2009) 2 CALLT 361 : (2009) 1 CHN 39 : (2008) CriLJ 4138 : (2009) 1 ILR (Cal) 561
Contempt of Courts Act, 1971 — Section 2
High Courts22 Jul 2008Allowed
Nemchand Jain and Sons and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 2008 Cal 262
Constitution of India, 1950 — Article 226