High Courts11 Jul 2008
Asok Kumar Pal Vs Smt. Sawan Pal
Calcutta High Court · (2008) 3 CALLT 437
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13(1)
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 21 of 46
High Courts11 Jul 2008
M/s. Fab Leathers Limited and Another Vs KND Engineering Technologies Ltd.
Calcutta High Court · (2008) 07 CAL CK 0014
Arbitration and Conciliation Act, 1996 — Section 34
High Courts11 Jul 2008
Tarun Das and Others Vs State of West Bengal and Another
Calcutta High Court · (2009) 1 CHN 164
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 173, 198Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 120B, 34, 420, 493, 494
High Courts10 Jul 2008Allowed
Turner Morrison Limited Vs National Insurance Company Limited
Calcutta High Court · (2008) 4 CALLT 98
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 89Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy (Amendment) Act, 1997 — Section 3, 45
High Courts10 Jul 2008Allowed
Anil Kumar Mayra Vs State of West Bengal and Others
Calcutta High Court · (2008) 3 CALLT 430 : (2008) 3 CHN 786
High Courts10 Jul 2008Dismissed
Garden Reach Ship Builders and Engg. Vs State of West Bengal
Calcutta High Court · (2008) 4 CALLT 13 : (2009) 1 CHN 145 : (2009) 123 FLR 709
Industrial Disputes Act, 1947 — Section 10
High Courts09 Jul 2008Dismissed
Durga Prasad Sarkar Vs State of West Bengal
Calcutta High Court · (2008) 3 CALLT 289 : (2008) CriLJ 4218
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 300, 302, 313, 498A
High Courts09 Jul 2008
Karendra Chandra Barman Vs North Bengal State Transport Corporation and others
Calcutta High Court · (2009) 120 FLR 42
Road Transport Corporations Act, 1950 — Section 5
High Courts09 Jul 2008Dismissed
Brihaspati Mahali and Others Vs State of W.B.
Calcutta High Court · (2008) CriLJ 3659
Penal Code, 1860 (IPC) — Section 300, 302, 304, 326, 34
High Courts09 Jul 2008Allowed
New India Assurance Co. Ltd. Vs Smt. Putul Nazir
Calcutta High Court · (2009) ACJ 1993 : AIR 2008 Cal 189
Motor Vehicles Act, 1988 — Section 140, 166, 173
High Courts09 Jul 2008Allowed
Shri Karendra Chandra Barman Vs North Bengal State Transport Corporation and Others
Calcutta High Court · (2008) 3 CALLT 425 : (2009) 120 FLR 42
Road Transport Corporations Act, 1950 — Section 5
High Courts09 Jul 2008Dismissed
National Insurance Company Ltd. Vs Suranjan Gurung and Others
Calcutta High Court · (2008) 4 CHN 14
Criminal Procedure Code, 1973 (CrPC) — Section 195(2), 340Motor Vehicles Act, 1988 — Section 140, 166, 170, 173, 92A
High Courts08 Jul 2008
Rani Bala Jana and Others Vs State of West Bengal and Others
Calcutta High Court · (2008) 4 CHN 460
West Bengal Land Reforms Act, 1955 — Section 14T(10), 14T(3), 14T(5)
High Courts08 Jul 2008Dismissed
State of West Bengal and Others Vs Sk. Nazrul Islam and Others
Calcutta High Court · (2008) 118 FLR 1183 : (2009) 1 SLR 108
West Bengal Service (Determination of Seniority and Promotion) Rules, 1981 — Rule 55(4), 6
High Courts08 Jul 2008Allowed
Chittaranjan Purokait Vs State of West Bengal and others
Calcutta High Court · (2009) 120 FLR 278
High Courts08 Jul 2008Allowed
Mir Mohammad Ali Vs Sairunessa
Calcutta High Court · (2008) 3 CHN 766
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 19Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13, 13(3A)
High Courts07 Jul 2008
Samar Roy alias Kallu Vs State of West Bengal
Calcutta High Court · (2008) 07 CAL CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 395, 397, 412
High Courts04 Jul 2008Dismissed
Sri Kartick Mondal and Others Vs Sri Biman Sen and Others
Calcutta High Court · (2008) 3 CALLT 199 : (2008) 4 CHN 197
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 21Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 34
High Courts04 Jul 2008Dismissed
Padmavati Estate Pvt. Ltd. Vs Smt. Kusum Agarwal and Others
Calcutta High Court · (2008) 3 CALLT 312
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 47 Rule 1, 146Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 16
High Courts04 Jul 2008Dismissed
Smt. Sujata Dasgupta Vs The State of West Bengal and Others
Calcutta High Court · (2008) 4 CALLT 65
West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 17, 6(1), 6(2)