High Courts05 May 2008Dismissed
Kanailal Maity Vs M/s. Kolkata Construction and Others
Calcutta High Court · (2008) 05 CAL CK 0037
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 29 of 46
High Courts05 May 2008Allowed
Tata Tele Services Limited Vs State
Calcutta High Court · (2008) 4 CHN 370 : (2009) 1 CivCC 161 : (2008) 4 RCR(Civil) 941 : (2009) 5 RCR(Criminal) 250
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203Negotiable Instruments Act, 1881 (NI) — Section 145, 145(1)
High Courts02 May 2008Dismissed
Eastern Coalfield Ltd. Vs Niranjan Chatterjee and Others
Calcutta High Court · (2009) 121 FLR 1080 : (2009) 1 ILR (Cal) 60 : (2008) 3 LLJ 439
Industrial Disputes Act, 1947 — Section 17, 18, 2, 8(3)Sick Industrial Colliery Act — Section 3(1)
High Courts02 May 2008Allowed
Purnendu Biswas Vs State of West Bengal and Others
Calcutta High Court · (2008) 05 CAL CK 0055
Constitution of India, 1950 — Article 14, 16, 16(1), 21
High Courts02 May 2008Dismissed
Binayak Sarkar Vs Shuvam Watch Straps P. Ltd.
Calcutta High Court · (2008) 144 CompCas 384 : (2008) 4 CompLJ 311 : (2009) 90 SCL 178
Companies Act, 1956 — Section 433, 434, 439
High Courts02 May 2008
Rajkumar Gandhi and Others Vs First Labour Court and Others
Calcutta High Court · (2008) 118 FLR 1032 : (2008) 3 LLJ 775 : (2010) 1 SLR 550
Industrial Disputes Act, 1947 — Section 10, 2A
High Courts30 Apr 2008Dismissed
Pratik Marketing Pvt. Ltd. Vs Pratap Properties Ltd. and Others
Calcutta High Court · (2008) 3 CALLT 372
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Constitution of India, 1950 — Article 227Contempt of Courts Rules, 1980 — Rule 17, 4
High Courts30 Apr 2008Dismissed
Palash Roy Vs The State of West Bengal
Calcutta High Court · (2008) 3 CALLT 109
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 164, 174Evidence Act, 1872 — Section 145, 157, 21, 25, 27
High Courts30 Apr 2008Allowed
Sri Karunamoy Kanjilal and Others Vs State of West Bengal and Another
Calcutta High Court · (2008) 04 CAL CK 0085
Civil Procedure Code, 1908 (CPC) — Section 80West Bengal Estates Acquisition Act, 1953 — Section 10(2), 6, 6(1), 6(5)
High Courts30 Apr 2008Dismissed
Satyanarayan Das and Another Vs Prabhunath Keshri (Shaw) and Another
Calcutta High Court · 113 CWN 1184
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts30 Apr 2008Dismissed
GE India Industrial Pvt. Ltd. Vs Second Labour Court and Others
Calcutta High Court · (2008) 4 CHN 338 : (2008) 119 FLR 903 : (2009) 2 LLJ 214
Industrial Disputes Act, 1947 — Section 17B
High Courts30 Apr 2008
Bablu Oraon Vs State of West Bengal
Calcutta High Court · (2008) 2 CHN 1024
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 304
High Courts30 Apr 2008Allowed
Smt. Amita Kundu (Rana) Vs The State of West Bengal and Others
Calcutta High Court · (2008) 3 CALLT 453 : (2008) 3 CHN 62 : (2009) 120 FLR 48
High Courts30 Apr 2008Allowed
Sri Tapan Kumar Pan and Others Vs The State of West Bengal and Others
Calcutta High Court · (2008) 04 CAL CK 0036
Constitution of India, 1950 — Article 14West Bengal Panchayat Act, 1973 — Section 6, 6(1), 6(2)
High Courts30 Apr 2008Allowed
Munshi Abdul Mannaf and Another Vs Abdul Latif Mullick founder of Wakf Estate Mutwalli and Others
Calcutta High Court · (2008) 4 CHN 686
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts29 Apr 2008Dismissed
Pratyush Kumar Jana and Another Vs New Howrah Bakery (Bapuji) Private Ltd.
Calcutta High Court · (2008) 3 CALLT 59 : (2008) 4 CHN 143 : (2009) 40 PTC 442
Trade and Merchandise Marks Act, 1958 — Section 109, 12, 12(3), 21
High Courts29 Apr 2008Dismissed
Dipak Kumar Singh Vs State of West Bengal and Others
Calcutta High Court · (2008) 2 CHN 943
Constitution of India, 1950 — Article 226, 227West Bengal Estates Acquisition Act, 1953 — Section 36West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 2, 6, 7, 8
High Courts29 Apr 2008Allowed
Divine Grace Apartments Owners'' Welfare Association and Another Vs Mussammat Anis Fatma Begum and Others
Calcutta High Court · (2008) 2 CALLT 340
Calcutta Police Act, 1866 — Section 10AConstitution of India, 1950 — Article 12, 21, 226
High Courts29 Apr 2008
Subal Duley Vs State of West Bengal
Calcutta High Court · (2008) 3 CHN 268 : 112 CWN 650
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 20, 64Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 Apr 2008Allowed
Ashma Khatoon and Another Vs Subroto Ghatak and Others
Calcutta High Court · (2008) 04 CAL CK 0003
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227