COURT ARCHIVE

Calcutta High Court judgments, 2008

920 judgments · page 22 of 46

High Courts04 Jul 2008

Jaideep Halwasiya Vs Rasoi Ltd. and Others (No. 1)

Calcutta High Court · (2009) 150 CompCas 1

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Companies Act, 1956 — Section 173, 173(2), 176, 176(5), 187Constitution of India, 1950 — Article 12

High Courts04 Jul 2008

Sri Ajoy Kumar Maiti Vs Dr. Anil Kumar Maiti and Others

Calcutta High Court · (2008) 4 CALLT 315

Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 247, 265, 272, 284, 286

High Courts03 Jul 2008

Calcutta Dock Labour Board Vs EIC Holdings Limited

Calcutta High Court · (2008) 4 CALLT 159 : (2008) 4 CHN 308

Transfer of Property Act, 1882 — Section 106, 111West Bengal Premises Tenancy Act, 1997 — Section 3

High Courts02 Jul 2008Allowed

Shri Chinmoy Pathak Vs Standard Chartered Bank Limited

Calcutta High Court · (2008) 4 CALLT 217 : (2009) 2 SLR 438

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 14 Rule 2, Order 7 Rule 11

High Courts01 Jul 2008Dismissed

Subhankar Mukherjee Vs Rakhi Mukherjee Nee Banerjee

Calcutta High Court · AIR 2009 Cal 5 : (2009) 1 CALLT 101

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11, 24, 26, 5, 5(1)

High Courts30 Jun 2008Allowed

Himangshu Das and Others Vs State of West Bengal and Others

Calcutta High Court · (2008) 3 CHN 737

High Courts30 Jun 2008Dismissed

Sk. Rukunuddin Vs State of West Bengal and Others

Calcutta High Court · (2008) 06 CAL CK 0048

High Courts30 Jun 2008Allowed

Karamchand Thapar and Bros (Coal Sales) Ltd. and Another Vs Union of India (UOI) and Others

Calcutta High Court · (2008) 3 CHN 998

Central Excises and Salt Act, 1944 — Section 35L

High Courts30 Jun 2008Dismissed

Haranath Chatterjee Vs State of West Bengal

Calcutta High Court · (2008) 4 CHN 122 : (2008) CriLJ 4169

Penal Code, 1860 (IPC) — Section 323, 379, 427, 436

High Courts27 Jun 2008Allowed

Atish Agarwala and Others Vs The State of West Bengal and Another

Calcutta High Court · (2008) 4 CALLT 82 : (2008) 4 CHN 394 : (2009) 2 DMC 817

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A

High Courts27 Jun 2008

Chinu Rani Balo and Others Vs National Insurance Co Ltd. and Another

Calcutta High Court · (2009) ACJ 935

Motor Vehicles Act, 1988 — Section 163A, 171

High Courts27 Jun 2008Dismissed

Puspita Maity ailas Puspita Jana Vs The State of West Bengal

Calcutta High Court · (2008) 3 CALLT 550 : (2008) CriLJ 4630

Criminal Procedure Code, 1973 (CrPC) — Section 164Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 7Penal Code, 1860 (IPC) — Section 34, 363, 366, 366A, 368

High Courts27 Jun 2008

Subodh Kumar Mittra Vs Union of India (UOI) and Another

Calcutta High Court · (2008) 3 CALLT 236 : (2008) 119 FLR 28

High Courts27 Jun 2008

Kanoria Jute and Industries Ltd. Sangrami Shramik Union and Another Vs Appellate Authority for Industrial and Financial Reconstruction and Others

Calcutta High Court · (2008) 3 CALLT 267 : (2009) 149 CompCas 555

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 25

High Courts27 Jun 2008Allowed

Buddhadeb Giri alias Buddhadeb Giri Vs State of West Bengal

Calcutta High Court · (2008) 06 CAL CK 0016

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302

High Courts27 Jun 2008

Md. Mohiuddin Vs State of West Bengal and Others

Calcutta High Court · (2008) 119 FLR 18 : (2009) 1 LLJ 112

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

High Courts27 Jun 2008

Puspita Maity alias Puspita Jana Vs The State of West Bengal

Calcutta High Court · (2008) 3 CALLT 550 : (2008) CriLJ 4630

Criminal Procedure Code, 1973 (CrPC) — Section 164Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(d)(iv), 2(k), 7Penal Code, 1860 (IPC) — Section 34, 363, 366, 366A, 368

High Courts27 Jun 2008Dismissed

Bhupen Purakait Vs State of West Bengal and Others

Calcutta High Court · (2008) 4 CHN 78

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190, 200Penal Code, 1860 (IPC) — Section 379

High Courts26 Jun 2008Allowed

Smt. Soma Chowdhury (Sarkar) Vs Sri Pradip Kumar Chowdhury

Calcutta High Court · AIR 2009 Cal 63

Hindu Marriage Act, 1955 — Section 13B, 24

High Courts26 Jun 2008

Habir Ali Sk. @ Habir Sk. and Others Vs Raoson Ali Sk. and Others

Calcutta High Court · (2008) 06 CAL CK 0060

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4