High Courts10 Jun 2008Allowed
Sunil Kumar Ganguly and Others Vs ITO and Others
Calcutta High Court · (2010) 1 CALLT 238 : (2010) 322 ITR 297
Income Tax Act, 1961 — Section 10(10C)Income Tax Rules, 1962 — Rule 2BA
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 25 of 46
High Courts10 Jun 2008
Chandra Kanta Khanra and Another Vs Ambika Mondal
Calcutta High Court · 113 CWN 1139
Constitution of India, 1950 — Article 226, 227
High Courts09 Jun 2008
Sajjan Sharma Vs Dindayal Sharma
Calcutta High Court · AIR 2008 Cal 224 : (2008) 4 CHN 550
Constitution of India, 1950 — Article 227Guardians and Wards Act, 1890 — Section 12Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts09 Jun 2008Allowed
Rama Das and Others Vs Universal Fibre Glass Products and Another
Calcutta High Court · (2009) ACJ 271
High Courts04 Jun 2008Allowed
Sadhu Charan Goswami Vs Gora Chand Bural and Another
Calcutta High Court · (2008) 3 CHN 246
Calcutta Thika Tenancy Act, 1949 — Section 9, 9(2)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 80
High Courts04 Jun 2008Dismissed
Monojit Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2008) 4 CHN 86
Indian Medical Council Act, 1956 — Section 10
High Courts04 Jun 2008Allowed
Sri Sukumar Samanta and Another Vs Sri Sibdas Roy and Others
Calcutta High Court · (2008) 4 CHN 704
Specific Relief Act, 1877 — Section 27West Bengal Land Reforms Act, 1955 — Section 8
High Courts04 Jun 2008Dismissed
W.H. Targett (India) Limited Vs Mr. S. Ashraf and Others
Calcutta High Court · (2008) 3 CALLT 362
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Companies Act, 1956 — Section 21, 23, 23(3)Constitution of India, 1950 — Article 226
High Courts03 Jun 2008
Susana Dasgupta and Another Vs Paul Sarai and Another
Calcutta High Court · (2009) ACJ 366
Motor Vehicles Act, 1988 — Section 140, 166
High Courts02 Jun 2008Dismissed
Anup Biswas Vs State of West Bengal and Others
Calcutta High Court · (2008) 06 CAL CK 0056
High Courts02 Jun 2008Allowed
Biren Singh Vs The State of West Bengal
Calcutta High Court · (2008) 3 CALLT 294
Penal Code, 1860 (IPC) — Section 302
High Courts16 May 2008Allowed
Md. Salim Akthar Vs The State of West Bengal and Another
Calcutta High Court · (2008) 3 CALLT 345
Constitution of India, 1950 — Article 142, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 357(1), 357(3), 386Customs Act, 1962 — Section 108
High Courts16 May 2008
Dharma Raj Singh Vs National Insurance Company Limited and Another
Calcutta High Court · (2009) ACJ 1240 : (2008) 3 CALLT 546
Motor Vehicles Act, 1988 — Section 140, 166
High Courts16 May 2008Dismissed
Sri Arup Mazumdar Vs Sri Dilip Kumar Roy and Another
Calcutta High Court · (2008) 05 CAL CK 0065
High Courts16 May 2008Allowed
Mafuja Bibi @ Mafurjan Bibi Vs The State of West Bengal and Another
Calcutta High Court · (2008) 05 CAL CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 302, 307, 326, 34
High Courts16 May 2008Dismissed
Suvadip Mukherjee Vs The State of West Bengal and Another
Calcutta High Court · (2008) 05 CAL CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 238, 239, 240Penal Code, 1860 (IPC) — Section 406, 498A
High Courts16 May 2008Dismissed
Salim Makkar Vs The State of West Bengal and Another
Calcutta High Court · (2008) 05 CAL CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 405, 406, 430
High Courts16 May 2008Allowed
Sri Dilip (Pramanik) Das and Others Vs Sri Alok Barman
Calcutta High Court · (2008) 3 CHN 101
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Specific Relief Act, 1963 — Section 14(3)
High Courts16 May 2008Allowed
Dhunseri Tea and Industries Limited Vs Dhunsiri Plantation Private Limited
Calcutta High Court · (2008) 4 CALLT 24 : (2008) 3 CHN 158
Companies Act, 1956 — Section 20, 22Trade and Merchandise Marks Act, 1958 — Section 12(3), 21(3)Trade Marks Act, 1999 — Section 2
High Courts16 May 2008Dismissed
Soubhik Exports Ltd. Vs Union of India (UOI)
Calcutta High Court · (2010) 260 ELT 58