High Courts26 Jun 2008Allowed
Sukdev Singh Vs The Regional Manager, New India Assurance Co. Ltd. and Another
Calcutta High Court · (2008) 4 CHN 939
Motor Vehicles Act, 1988 — Section 149(2), 166, 170
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 23 of 46
High Courts26 Jun 2008Dismissed
Mrs. Lakshmi Devi Singh Vs The Municipal Commissioner and Others
Calcutta High Court · (2008) 06 CAL CK 0028
Calcutta Municipal Corporation Act, 1980 — Section 400, 401
High Courts26 Jun 2008Allowed
State of West Bengal and Others Vs Sumit Das and Another
Calcutta High Court · (2008) 3 CALLT 299 : (2008) 3 CHN 1000
West Bengal School Service Commission Act, 1997 — Section 9
High Courts25 Jun 2008Dismissed
Atul Krishna Mongal and Another Vs Smt. Alokelata Mondal
Calcutta High Court · (2008) 3 CALLT 499
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 102Registration Act, 1908 — Section 58
High Courts25 Jun 2008
Dr. Nazrul Islam Vs The State of West Bengal and Others
Calcutta High Court · (2008) 3 CALLT 218 : (2008) 3 CHN 566 : (2009) 121 FLR 859 : (2009) 4 SLR 573
Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 226Right to Information Act, 2005 — Section 19(1)
High Courts25 Jun 2008
Union of India (UOI) Vs Sanjoy Gooptu and Others
Calcutta High Court · (2008) 3 CHN 775
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 8A, Order 41 Rule 1(3), Order 41 Rule 5(3)Constitution of India, 1950 — Article 112, 112(3), 202Transfer of Property Act, 1882 — Section 100
High Courts25 Jun 2008Dismissed
Smt. Bina Roy Vs Smt. Basanti Bhattacharya and Others
Calcutta High Court · (2008) 06 CAL CK 0049
Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 6, 6(1)West Bengal Court Fees Act, 1970 — Section 10, 11, 12, 7(Vi)
High Courts25 Jun 2008
Director General, Prasar Bharati (Broadcasting Corporation of India) and Another Vs Dilip Roy and Others
Calcutta High Court · (2008) 119 FLR 611 : (2009) 1 LLJ 855
High Courts25 Jun 2008Dismissed
Kamakhya Singhdeo Vs Modula India
Calcutta High Court · (2008) 3 CALLT 562
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 1(5), Order 14 Rule 1(6), 2(12)Contract Act, 1872 — Section 73, 74West Bengal Court Fees Act, 1970 — Section 7
High Courts25 Jun 2008Dismissed
Usha Dalmia Vs Debashis Roy
Calcutta High Court · (2008) 3 CHN 837
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 17(2), 17(4), 30
High Courts24 Jun 2008Dismissed
Samar alias Samaresh Paul and Others Vs Ashutosh Saha and Others
Calcutta High Court · (2008) 06 CAL CK 0043
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 28, 30, 30(2)
High Courts24 Jun 2008
Rahamat Khan alias Badal Khan and Another Vs State of West Bengal
Calcutta High Court · (2008) 4 CALLT 85 : (2008) 4 CHN 562 : (2008) CriLJ 3285 : (2008) 2 ILR (Cal) 871
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 392, 394, 397
High Courts24 Jun 2008Allowed
Rahamat Khan alias Badal Khan and Najrul Molla Vs The State of West Bengal
Calcutta High Court · (2008) 4 CALLT 85 : (2008) 4 CHN 562 : (2008) CriLJ 3285 : (2008) 2 ILR (Cal) 871
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 392, 394, 397
High Courts24 Jun 2008
Abbas Ali Mondal Vs State of West Bengal
Calcutta High Court · (2008) 3 CALLT 554 : (2008) 3 CHN 488 : (2008) CriLJ 3475 : (2008) 2 ILR (Cal) 858
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts23 Jun 2008Dismissed
Tanmoy Ramaya Lahiri and Others Vs The State of West Bengal and Others
Calcutta High Court · (2008) 3 CALLT 205
Constitution of India, 1950 — Article 14, 141, 16West Bengal Primary School Teachers Recruitment Act, 1973 — Section 106, 60West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 8
High Courts23 Jun 2008Allowed
Smt. Tandra Das Sharma and Anr Vs Sri Ashoke Kumar Sinha
Calcutta High Court · (2008) 06 CAL CK 0017
West Bengal Premises Tenancy Act, 1997 — Section 13, 13(1)(ff), 13(6), 2, 2(d)
High Courts23 Jun 2008
Union of India (UOI) and Others Vs Pranab Kumar Mukhopadhyay
Calcutta High Court · (2008) 119 FLR 32 : (2009) 1 LLJ 144
High Courts23 Jun 2008Dismissed
Arun Kumar Choudhury and Another Vs Uma Rani Paul and Others
Calcutta High Court · (2008) 06 CAL CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts20 Jun 2008Allowed
State of West Bengal and Others Vs Burdwan District Bus Association and Others
Calcutta High Court · AIR 2009 Cal 32 : (2008) 3 CALLT 489 : (2008) 3 CHN 251
Constitution of India, 1950 — Article 19, 19(1)Motor Vehicles Act, 1988 — Section 96, 96(2)
High Courts20 Jun 2008
Satyabrata Gupta Vs Union of India and Others
Calcutta High Court · (2008) 06 CAL CK 0035