High Courts14 May 2008Dismissed
Abdul Kader Sk. @ Chittu Vs State of West Bengal
Calcutta High Court · (2008) 4 CHN 380
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 201, 302
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 27 of 46
High Courts13 May 2008Dismissed
Sunita Jain and Another Vs State of West Bengal and Another
Calcutta High Court · (2008) 4 CHN 555
Central Sales Tax Act, 1956 — Section 10, 8(1), 9(2), 9(2A)Penal Code, 1860 (IPC) — Section 120B, 403, 405, 409, 420West Bengal Sales Tax Act, 1994 — Section 17(2), 17(3), 3(1), 6(2), 65
High Courts13 May 2008Dismissed
Badal Dey and Others Vs State of West Bengal
Calcutta High Court · (2008) 3 CALLT 138
Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 May 2008
Babu Roy and Others Vs State of W.B.
Calcutta High Court · (2008) 05 CAL CK 0058
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164, 231, 242Evidence Act, 1872 — Section 27
High Courts13 May 2008Dismissed
Bimal Khemka Vs A.L.K.B. Chand and Others
Calcutta High Court · (2008) 3 CALLT 211 : (2008) 3 CHN 194
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 12(4), 19(1), 3(1), 6(1), 7(1)
High Courts13 May 2008Dismissed
Kakali Mahato Vs State of West Bengal
Calcutta High Court · (2008) 4 CHN 386 : (2008) CriLJ 3725
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 360Penal Code, 1860 (IPC) — Section 366A, 372
High Courts12 May 2008Dismissed
Saroj alias Suraj Panchal and Others Vs State of West Bengal and Others
Calcutta High Court · (2008) 2 CALLT 427
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 303, 307, 326, 334
High Courts12 May 2008
Ratan Ruidas Vs State of West Bengal
Calcutta High Court · (2008) 4 CHN 928
Arms Act, 1959 — Section 25, 25(1), 27, 8Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 24, 25, 26, 8
High Courts12 May 2008Dismissed
Buddheswar Pramanik and Another Vs State of West Bengal
Calcutta High Court · (2008) CriLJ 2733
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts12 May 2008Allowed
Nabanita Das (Nee Maity) Vs State of West Bengal and Another
Calcutta High Court · (2008) 05 CAL CK 0048
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 362, 367, 369, 424Penal Code, 1860 (IPC) — Section 323, 406, 498A
High Courts12 May 2008Allowed
Supriya Basu Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 2 ILR (Cal) 954
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 14Central Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 226
High Courts09 May 2008Dismissed
Arun Banerjee and Others Vs Baidya Nath Mullick and Others
Calcutta High Court · (2008) 3 CALLT 338
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 17(1), 17(2), 17(2A)
High Courts09 May 2008
Nozrul Islam and Others Vs State of West Bengal and Others
Calcutta High Court · (2008) 4 CHN 409
West Bengal Land Reforms Act, 1955 — Section 14T(3), 14T(3A)
High Courts09 May 2008Dismissed
Nasha Toys Pvt. Ltd. and Others Vs Indian Bank and Others
Calcutta High Court · (2008) 4 CALLT 486
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226, 227Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 16, 18
High Courts09 May 2008Allowed
Rejuanul Hoque alias Mithun Vs State of West Bengal and Another
Calcutta High Court · (2008) CriLJ 3468
High Courts09 May 2008Allowed
Gour Gopal Dutta and Another Vs State of West Bengal and Others
Calcutta High Court · (2008) 05 CAL CK 0054
West Bengal Estates Acquisition Act, 1953 — Section 10(2), 6(1), 6(5)
High Courts09 May 2008Dismissed
Biman Chatterjee and Another Vs State of West Bengal and Another
Calcutta High Court · (2008) 4 CHN 125
Criminal Procedure Code, 1973 (CrPC) — Section 173(5), 319, 319(1)Penal Code, 1860 (IPC) — Section 201, 34, 364
High Courts09 May 2008Allowed
Shri Satyendra Nath Banerjee and Others Vs Smt. Arati Banerjee and Others
Calcutta High Court · (2009) 1 CALLT 558
Constitution of India, 1950 — Article 227
High Courts09 May 2008Allowed
Employees'' State Insurance Corporation Vs The Birla Jute and Industries Ltd.
Calcutta High Court · (2008) 3 CALLT 252 : (2008) 119 FLR 444 : (2009) 1 LLJ 785
Constitution of India, 1950 — Article 227Employees State Insurance Act, 1948 — Section 2(22), 40, 45, 75, 9Revenue Recovery Act, 1890 — Section 5
High Courts09 May 2008Allowed
Chhotelal Choudhury and Others Vs State of West Bengal
Calcutta High Court · (2008) 3 CHN 1060 : (2008) CriLJ 3655
Constitution of India, 1950 — Article 245, 246Criminal Procedure Code, 1973 (CrPC) — Section 482Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13(1), 13(2)