High Courts16 May 2008Dismissed
Adhir Kumar Biswas Vs Madan Mohan Mondal
Calcutta High Court · (2008) 2 CHN 990
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 26 of 46
High Courts16 May 2008
Ranjit Singha Vs The West Bengal State Electricity Distribution Company Limited and Others
Calcutta High Court · (2008) 05 CAL CK 0031
Constitution of India, 1950 — Article 226West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005 — Section 3, 7
High Courts16 May 2008
State of West Bengal and Others Vs Firma Pithri Agro Products Pvt. Ltd. and Another
Calcutta High Court · AIR 2008 Cal 168 : (2008) 3 CHN 180
High Courts16 May 2008Allowed
Sri Arup Banerjee Vs Smt. Anindita Banerjee
Calcutta High Court · (2008) 05 CAL CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 125, 195, 195(1), 482Penal Code, 1860 (IPC) — Section 120B, 192, 193, 196, 197
High Courts16 May 2008
Dipak Choudhury and Another Vs State of West Bengal and Others
Calcutta High Court · (2008) 3 CHN 548
Companies Act, 1956 — Section 256, 257, 258, 259, 260Drugs and Cosmetics Act, 1940 — Section 34Drugs and Cosmetics Rules, 1945 — Rule 59, 61, 63, 64, 65A
High Courts16 May 2008Allowed
Samsul Haque and Others Vs Nadia Gramin Bank and Others
Calcutta High Court · (2008) 3 CALLT 147 : (2008) 3 CHN 1 : (2008) 2 ILR (Cal) 992
Administrative Service/Indian Police Service (Appointment by Promotion) Rules, 1955 — Rule 5(2)Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1988 — Rule 2
High Courts16 May 2008Dismissed
Partha Deb Roy Vs The State of West Bengal
Calcutta High Court · (2008) 05 CAL CK 0015
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts16 May 2008
Kazem Sk. alias Kamruzzaman alias Kazeman Vs State of West Bengal
Calcutta High Court · (2008) 3 CALLT 393 : (2008) CriLJ 4474
Criminal Procedure Code, 1973 (CrPC) — Section 161, 290, 464Evidence Act, 1872 — Section 145Explosives Act, 1884 — Section 6(3)
High Courts16 May 2008Dismissed
Sunil Kumar Ghosh Vs Madan Ghosh and Others
Calcutta High Court · (2008) 05 CAL CK 0002
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 10, Order 41 Rule 27Transfer of Property Act, 1882 — Section 106, 108West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6)
High Courts16 May 2008Dismissed
United India Insurance Co. Ltd. Vs Netai Chandra Ghosh and Others
Calcutta High Court · (2010) ACJ 346 : AIR 2008 Cal 203 : (2008) 4 CHN 896
Constitution of India, 1950 — Article 226, 227, 32, 323A, 323BMotor Vehicles Act, 1988 — Section 149(2), 170, 173, 28
High Courts15 May 2008
Subrata Roy and Others Vs The State of West Bengal
Calcutta High Court · (2008) 2 CALLT 451 : (2008) 3 CHN 286
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 May 2008Dismissed
Debasish Ghosal and Others Vs Siemens Aktiengasellschaft
Calcutta High Court · (2009) 147 CompCas 708
Companies Act, 1956 — Section 439
High Courts15 May 2008Allowed
Air Lift Vs Kartick Chandra Chandra and Others
Calcutta High Court · (2008) 05 CAL CK 0050
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)
High Courts15 May 2008
Oriental Bank of Commerce Vs Santosh Kumar Agarwal
Calcutta High Court · AIR 2008 Cal 148 : (2008) 2 CALLT 509 : (2008) 3 CHN 202 : 112 CWN 810
Banking Regulation Act, 1949 — Section 6Civil Procedure Code, 1908 (CPC) — Section 120, 16, 17, 20, 21
High Courts15 May 2008Dismissed
Ganesh Ghosh Vs The State of West Bengal
Calcutta High Court · (2008) 2 CALLT 447
Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(2), 313Penal Code, 1860 (IPC) — Section 364
High Courts15 May 2008Allowed
Midnight Merchants Private Limited and Others Vs Julien Educational Trust and Others
Calcutta High Court · (2009) 3 CALLT 456 : (2010) 6 RCR(Civil) 747
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Contract Act, 1872 — Section 2, 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 144(2)
High Courts15 May 2008Dismissed
Jayasri Guha Nee Ghosh Vs Smt. Shukla Ghosh and Another
Calcutta High Court · AIR 2008 Cal 179
Constitution of India, 1950 — Article 13, 13(1), 13(2), 13(3), 15Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 15(1), 15(2)
High Courts15 May 2008Dismissed
JMD Medicate Ltd. Vs Siemens Aktiengasellschaft
Calcutta High Court · (2009) 147 CompCas 703 : (2008) 88 SCL 51
Companies Act, 1956 — Section 433, 439(1), 439(2)
High Courts15 May 2008Allowed
Additional Director General, Directorate of Revenue Intelligence Vs Nabo Kumar Jha and Others
Calcutta High Court · (2008) 4 CHN 765
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 167(5), 173Customs Act, 1962 — Section 100, 101, 104, 104(1), 104(2)Economic Offences (Inapplicability of Limitation) Act, 1974 — Section 2
High Courts14 May 2008
Arup Mondal Vs The State of W.B.
Calcutta High Court · (2008) 05 CAL CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 161, 162Evidence Act, 1872 — Section 114, 145, 27Penal Code, 1860 (IPC) — Section 120B, 120B(1), 147, 148, 149