High Courts09 Apr 2008Dismissed
Sibco Investment P. Ltd. Vs Small Industries Development Bank of India
Calcutta High Court · (2009) 147 CompCas 166
Civil Procedure Code, 1908 (CPC) — Section 34
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 33 of 46
High Courts08 Apr 2008
Jayanti Sengupta Vs State of West Bengal and Others
Calcutta High Court · (2008) 04 CAL CK 0068
High Courts08 Apr 2008Dismissed
The State of West Bengal and Others Vs Sauvik Ghosh and Others
Calcutta High Court · (2008) 04 CAL CK 0015
Constitution of India, 1950 — Article 14
High Courts07 Apr 2008
Amit Kumar Pugalia Vs Tezpore Tea Company Limited
Calcutta High Court · (2008) 4 CHN 120
Criminal Procedure Code, 1973 (CrPC) — Section 205Negotiable Instruments Act, 1881 (NI) — Section 138, 143(3)
High Courts07 Apr 2008
Union of India (UOI) and Others Vs Maya Biswas and Others
Calcutta High Court · (2008) 2 CALLT 336 : (2008) 118 FLR 902
Administrative Tribunals Act, 1985 — Section 26Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, Order 42 Rule 2
High Courts07 Apr 2008Dismissed
Tarak Nath Das and Others Vs Manorama Chowdhury and Others
Calcutta High Court · (2008) 2 CHN 976
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1
High Courts07 Apr 2008
West Bengal Deed Writers'' Association Nadia District Branch Vs State of West Bengal
Calcutta High Court · (2008) 2 CALLT 264 : (2008) 2 CHN 926
Registration Act, 1908 — Section 31, 32, 88, 89West Bengal Registration (Deed Writers) Rules, 1999 — Rule 2, 4
High Courts07 Apr 2008Allowed
State of West Bengal and Others Vs Abul Kalam
Calcutta High Court · (2008) 04 CAL CK 0008
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 100(2), 99
High Courts04 Apr 2008
Probir Kumar Burman Vs Kashi Nath Das
Calcutta High Court · (2008) 3 CHN 55 : (2008) 2 ILR (Cal) 754
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts04 Apr 2008
Sk. Sarif alias Puna Vs The State
Calcutta High Court · (2008) 2 CALLT 413 : (2008) 3 CHN 691
Criminal Procedure Code, 1973 (CrPC) — Section 164, 309(2), 313, 428Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 363, 366A, 376, 376(2)
High Courts04 Apr 2008
Food Corporation of India and Others Vs Utpal Chowdhury
Calcutta High Court · (2008) 04 CAL CK 0083
Constitution of India, 1950 — Article 226
High Courts04 Apr 2008Allowed
Md. Nazrul Islam Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 04 CAL CK 0077
Border Security Force (Tenure of Posting and Deputation) Rules, 2000 — Rule 14, 6Border Security Force Act, 1968 — Section 107, 108, 40, 46Constitution of India, 1950 — Article 226
High Courts04 Apr 2008Dismissed
Ananda Hazra Vs The Kolkata Municipal Corporation
Calcutta High Court · (2008) 2 ILR (Cal) 767
Calcutta Municipal Corporation Act, 1980 — Section 2(5), 414Constitution of India, 1950 — Article 227
High Courts04 Apr 2008Dismissed
State of West Bengal and Others Vs Kabiruddin Sk. and Others
Calcutta High Court · (2008) 3 CALLT 517
High Courts04 Apr 2008Dismissed
Chandan Thakur Vs IISCO Steel Plant and Others
Calcutta High Court · (2008) 04 CAL CK 0031
Constitution of India, 1950 — Article 16, 226, 311Industrial Disputes Act, 1947 — Section 2
High Courts04 Apr 2008
Sankar Kumar Ghosh Vs State of West Bengal
Calcutta High Court · (2008) 1 ILR (Cal) 444
Constitution of India, 1950 — Article 309West Bengal Services (Determination of Seniority) Rules, 1981 — Rule 4, 4(2), 5
High Courts04 Apr 2008Allowed
Supreme Oil Industries Limited and Another Vs Special Secretary, finance (Taxation) Department, Government of West Bengal and Others
Calcutta High Court · (2008) 04 CAL CK 0017
Essential Commodities Act, 1955 — Section 3
High Courts03 Apr 2008Dismissed
Raj Kumar Dutta Vs Bimal Kumar Dhar
Calcutta High Court · AIR 2008 Cal 190 : (2008) 2 CHN 746
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Transfer of Property Act, 1882 — Section 108, 13(3A)
High Courts03 Apr 2008Allowed
Smt. Pato Mondal Vs The New India Assurance Company Limited and Another
Calcutta High Court · (2008) ACJ 1854
Constitution of India, 1950 — Article 21, 32Motor Vehicles Act, 1988 — Section 163A, 163B, 165A, 166, 168
High Courts02 Apr 2008
Smt. Shanti Bhattacharjee Vs Sri Ranjit Mukherjee and Others
Calcutta High Court · (2008) 04 CAL CK 0086
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1), 4(3)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227