High Courts23 Dec 2008
Bhabani Adhikari Vs West Bengal State Co-operative Bank Limited and Others
Calcutta High Court · (2008) 12 CAL CK 0077
Constitution of India, 1950 — Article 12, 226, 311
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 2 of 46
High Courts23 Dec 2008Allowed
Sri Velji Narayan Patel Vs Sri Jayanti Lal Patel
Calcutta High Court · AIR 2009 Cal 164
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Partnership Act, 1932 — Section 69, 69(1), 69(2)
High Courts23 Dec 2008
Smt. Ira Mukherjee and Others Vs Hirendra Nath Bhattacharjee and Others
Calcutta High Court · (2008) 12 CAL CK 0067
High Courts23 Dec 2008Allowed
C.E.S.C. Ltd. Vs Sk. Salauddin
Calcutta High Court · (2008) 12 CAL CK 0063
Civil Procedure Code, 1908 (CPC) — Section 151, 39, 94Electricity Act, 2003 — Section 126, 127
High Courts23 Dec 2008Dismissed
Inland Manufacturing Company Vs Board of Trustees for the Port of Kolkata
Calcutta High Court · (2008) 12 CAL CK 0049
Constitution of India, 1950 — Article 14, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5
High Courts23 Dec 2008Dismissed
Union of India (UOI) and Others Vs Hari Singh and Others
Calcutta High Court · (2008) 12 CAL CK 0048
Administrative Tribunals Act, 1985 — Section 19Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts23 Dec 2008Dismissed
Dileshwar Kumar and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 12 CAL CK 0047
Constitution of India, 1950 — Article 14, 226Railway Protection Force Rules, 1987 — Rule 64, 70, 70.7.1, 70.7.2, 70.8
High Courts23 Dec 2008Allowed
Sri Krishna Pada alia Kestopada Santra Vs Sri gunadhar Manna
Calcutta High Court · (2008) 12 CAL CK 0038
High Courts23 Dec 2008Dismissed
West Bengal University of Technology and Another Vs Rishin Mitra and Others etc.
Calcutta High Court · AIR 2009 Cal 67
All India Council for Technical Education Act, 1987 — Section 3All India Council for Technical Education Admission Regulations, 1994 — Regulation 8, 8(10), 8(5), 8(7)Constitution of India, 1950 — Article 14
High Courts23 Dec 2008Dismissed
Trilochan Das Vs Krishna Dutta and Others
Calcutta High Court · (2008) 12 CAL CK 0027
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts23 Dec 2008Allowed
Darbari Industries Vs President of India and Another
Calcutta High Court · AIR 2009 Cal 131
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2), 34(3), 43Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 227
High Courts23 Dec 2008
West Bengal University of Technology and Another Vs Rishin Mitra and Others
Calcutta High Court · AIR 2009 Cal 67
All India Council for Technical Education Act, 1987 — Section 3Constitution of India, 1950 — Article 14
High Courts23 Dec 2008
Albert David Ltd. and another Vs Seventh Industrial Tribunal, W.B. and others
Calcutta High Court · (2009) 121 FLR 242
High Courts22 Dec 2008Allowed
Anil Kumar Saha Vs Board of Councilors of Nabadwip Municipality and Others
Calcutta High Court · (2008) 12 CAL CK 0062
Constitution of India, 1950 — Article 12, 226
High Courts19 Dec 2008
Sambhunath Ghosh and Another Vs State of West Bengal and Others
Calcutta High Court · 113 CWN 372
West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 19A(2A)
High Courts19 Dec 2008Dismissed
National Insurance Co. Ltd. Vs Smt. Banashree Pathak and Others
Calcutta High Court · (2008) 12 CAL CK 0028
Motor Vehicles Act, 1988 — Section 149, 166, 170
High Courts18 Dec 2008Dismissed
The Chairman, Kolkata Port Trust and Others Vs Basudeb Soren and Another
Calcutta High Court · (2008) 12 CAL CK 0088
High Courts18 Dec 2008Dismissed
Abdul Hamid Mallick Vs State of West Bengal
Calcutta High Court · (2008) 12 CAL CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 164, 313Penal Code, 1860 (IPC) — Section 302
High Courts18 Dec 2008
Modern Supply Service and Another and Krill Congeal Crystal Co. and Another Vs State of West Bengal and Others
Calcutta High Court · (2008) 12 CAL CK 0070
High Courts18 Dec 2008Dismissed
Bani Das Vs Dilip Kumar Ghosh and Anr
Calcutta High Court · (2008) 12 CAL CK 0057
Succession Act, 1925 — Section 332