High Courts09 May 2008
Raghunath Samanta Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 119 FLR 1054
Administrative Tribunals Act, 1985 — Section 20(1), 20(2), 21
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 28 of 46
High Courts09 May 2008
State of West Bengal Vs Shaw Wallace and Company Limited
Calcutta High Court · (2008) 2 CHN 935
High Courts07 May 2008
Ashok Kumar Agarwal Vs Neena Chand
Calcutta High Court · (2008) 05 CAL CK 0064
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A), 17(3)
High Courts07 May 2008Dismissed
Narendra Singh Vs Purshotamdass Bangur and Others
Calcutta High Court · (2008) 05 CAL CK 0057
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 227Trusts Act, 1882 — Section 73
High Courts07 May 2008Dismissed
Pravash Hazra Vs Subrata Sen and Others
Calcutta High Court · (2008) 05 CAL CK 0056
Charitable and Religious Trusts Act, 1920 — Section 7Constitution of India, 1950 — Article 227Trusts Act, 1882 — Section 34, 36
High Courts07 May 2008Allowed
Rang Birajgi Sarees (P) Ltd. Vs Additional Commissioner of Customs
Calcutta High Court · (2011) 265 ELT 26
Customs Act, 1962 — Section 150
High Courts07 May 2008Dismissed
Balaji Agro Infotech Enterprise Vs ICICI Bank Limited and Others
Calcutta High Court · (2008) 3 CHN 974
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts07 May 2008Dismissed
Indian Iron and Steel Company Ltd. Vs Bhim Maya Chettri
Calcutta High Court · (2009) ACJ 2133 : (2008) 2 CHN 1042 : (2008) 119 FLR 22 : (2009) 1 LLJ 476
Civil Procedure Code, 1908 (CPC) — Section 96Factories Act, 1948 — Section 2(k)Railways Act, 1989 — Section 2(34)
High Courts07 May 2008Dismissed
Rajmani Sharma and Others Vs Khitish Debnath
Calcutta High Court · (2008) 4 CHN 471
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3
High Courts07 May 2008Allowed
Rampada Das and Another Vs State of West Bengal and Others
Calcutta High Court · (2008) 2 CALLT 522 : (2008) 2 CHN 984 : (2008) 118 FLR 904
Constitution of India, 1950 — Article 226
High Courts07 May 2008Allowed
Sanjit Kumar Sheet Vs The State of West Bengal and Others
Calcutta High Court · (2008) 2 CALLT 461 : (2008) 3 CHN 20 : (2008) 2 ILR (Cal) 939
High Courts07 May 2008
M. Emdadul Hoque Vs State of West Bengal and Others
Calcutta High Court · (2008) 4 CHN 677
Bengal General Clauses Act, 1899 — Section 22West Bengal Land Reforms Act, 1955 — Section 4C, 4C(2), 50, 51West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 10, 6
High Courts07 May 2008
Union of India (UOI) Vs Budhlani Engineering Pvt. Ltd.
Calcutta High Court · (2008) 3 CHN 661 : 112 CWN 1195
Arbitration Act, 1940 — Section 2, 20, 3, 30, 33Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts07 May 2008
Sunrise Sports India Pvt. Ltd. and Another Vs State of West Bengal and Another
Calcutta High Court · (2008) 4 CHN 400
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142Penal Code, 1860 (IPC) — Section 405, 406, 420
High Courts07 May 2008Allowed
Central Provident Fund Commissioner and Another Vs Modern Transportation Consultancy Service Pvt. Ltd. and Others
Calcutta High Court · (2008) 4 CHN 33 : (2009) 120 FLR 712 : (2009) 3 LLJ 137
Civil Procedure Code Amendment Act, 1973 — Order 41 Rule 22Constitution of India, 1950 — Article 14, 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14A, 16, 16(3), 17
High Courts07 May 2008Dismissed
Jabir Hossain Vs State of West Bengal
Calcutta High Court · (2008) 4 CHN 363
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Electricity Act, 2003 — Section 135Penal Code, 1860 (IPC) — Section 379
High Courts06 May 2008Allowed
Kamalesh Adgiri Vs State of West Bengal and Others
Calcutta High Court · (2008) 118 FLR 777
High Courts06 May 2008Dismissed
Amar Nath Chowdhury and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 118 FLR 246
Administrative Tribunals Act, 1985 — Section 19Evidence Act, 1872 — Section 102, 106
High Courts06 May 2008Dismissed
Partha Sarathi Ghosh Vs Maa Construction and Others
Calcutta High Court · AIR 2008 Cal 171 : (2008) 3 CHN 72
Arbitration and Conciliation Act, 1996 — Section 11, 9Specific Relief Act, 1963 — Section 14, 14(1), 14(3)
High Courts06 May 2008Allowed
Smt. Lila Sarangi Vs The State of West Bengal and Others
Calcutta High Court · (2008) 3 CALLT 125 : (2008) 3 CHN 459