High Courts20 Jun 2008
Imperial Fragrances Pvt. Ltd. Vs Commissioner of Cus. (Port)
Calcutta High Court · (2010) 260 ELT 415
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 24 of 46
High Courts19 Jun 2008Dismissed
Kanchrapara College and Others Vs Dr. Sunil Kumar Khan
Calcutta High Court · (2009) 1 CALLT 375
West Bengal College Teachers (Security of Service) Act, 1975 — Section 5, 5(1), 5(2)
High Courts19 Jun 2008Dismissed
Maya Sinha and Others Vs Somendra Sinha alias Somendra Prasad Sinha and Others
Calcutta High Court · (2011) 2 CALLT 492
Evidence Act, 1872 — Section 67, 68Succession Act, 1925 — Section 63
High Courts19 Jun 2008Allowed
The Islampur Municipality and Another Vs Chaudhuri M. Manjar Afaque and Others
Calcutta High Court · (2008) 06 CAL CK 0031
Constitution of India, 1950 — Article 14Mines and Minerals (Development and Regulation) Act, 1957 — Section 15West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 — Section 12, 12(1), 13, 13(1), 13(2)
High Courts19 Jun 2008Dismissed
Biswanath Roy Chowdhury and Another Vs Pranab Kumar Sengupta and Others
Calcutta High Court · (2008) 3 CHN 376
West Bengal Primary Education Act, 1973 — Section 105
High Courts19 Jun 2008
West Bengal Government Employees (F and S) Co-Operative Housing Society Ltd. Vs Debabrata Sen and Others
Calcutta High Court · 113 CWN 636
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(4)Constitution of India, 1950 — Article 142, 226
High Courts18 Jun 2008Dismissed
Swapan Chatterjee Vs State of West Bengal
Calcutta High Court · (2008) 3 CALLT 177 : (2009) CriLJ 16
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 313Hindu Marriage Act, 1955 — Section 11, 12, 5Penal Code, 1860 (IPC) — Section 375, 376, 420, 90
High Courts16 Jun 2008
Stephen Mondal Vs State of West Bengal and Others
Calcutta High Court · (2008) 3 CALLT 190
Constitution of India, 1950 — Article 19(1)
High Courts16 Jun 2008
Sri Sri Kalimata Thakurani and Others Vs State of West Bengal and Others
Calcutta High Court · (2008) 3 CALLT 495 : (2008) 4 CHN 220
West Bengal Land Reforms Act, 1955 — Section 14M(1), 14M(5), 14M(6)
High Courts16 Jun 2008Allowed
Prasanta Bardhan and Others Vs State of West Bengal
Calcutta High Court · (2008) 4 CHN 133
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts13 Jun 2008Dismissed
Shri Sanchit Bansal and Another Vs The Joint Admission Board and Others
Calcutta High Court · (2008) 06 CAL CK 0046
Constitution of India, 1950 — Article 226Institutes of Technology Act, 1961 — Section 9Right to Information Act, 2005 — Section 20
High Courts13 Jun 2008Dismissed
Rameswar Sarkar Vs The Collector, Nadia and Others
Calcutta High Court · (2008) 06 CAL CK 0041
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts13 Jun 2008Allowed
Dr. Subrata Sarkar Vs State of West Bengal and Others
Calcutta High Court · (2008) 3 CALLT 304
Constitution of India, 1950 — Article 309
High Courts12 Jun 2008
Shri Santosh Kumar Jain and Another Vs Sri Vijay Kumar Jain and Others
Calcutta High Court · (2009) 1 CALLT 132 : (2008) 1 CALLT 132 : 113 CWN 1074
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1, Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227
High Courts11 Jun 2008Dismissed
Latika Bhar and Others Vs Smt. Jyotsna Dey and Others
Calcutta High Court · (2008) 3 CHN 242
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 89(1), Order 21 Rule 90, Order 43 Rule 1, 47
High Courts11 Jun 2008
Smt. Krishna Dey and Others Vs National Insurance Company Ltd. and Others
Calcutta High Court · (2008) 3 CHN 978
Motor Vehicles Act, 1988 — Section 166, 170
High Courts11 Jun 2008
Krishna Dey and Others Vs National Insurance Co. Ltd. and Another
Calcutta High Court · (2009) ACJ 2068
Motor Vehicles Act, 1988 — Section 166, 170
High Courts11 Jun 2008Dismissed
Sri Achintya Kumar Chattopadhyay and Others Vs The Steel Authority of India Ltd. and Others
Calcutta High Court · AIR 2008 Cal 184 : (2008) 3 CALLT 267 : (2008) 3 CALLT 159 : (2008) 3 CHN 1067 : (2008) 2 ILR (Cal) 1020
Land Acquisition Act, 1894 — Section 16, 5(3)
High Courts11 Jun 2008Allowed
Smt. Roma Bose and Others Vs State of West Bengal and Others
Calcutta High Court · (2008) 3 CALLT 77 : (2008) 4 CHN 181 : (2008) 2 ILR (Cal) 1032
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 33, 6, 6(1)
High Courts11 Jun 2008Allowed
M/s. Automobile Association of Eastern India and Others Vs The Board of Trustees of the Port of Kolkata and Others
Calcutta High Court · (2010) 4 CALLT 591
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C(2)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 5, 5(2), 7, 7(1)