COURT ARCHIVE

Calcutta High Court judgments, 2008

920 judgments · page 38 of 46

High Courts03 Mar 2008Allowed

Regional Provident Fund Commissioner Vs Eveready Industries (India) Limited and Others

Calcutta High Court · (2008) 2 CHN 970 : (2009) 120 FLR 710 : (2009) 2 LLJ 678

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 17B

High Courts29 Feb 2008Dismissed

Kameswar Prasad Singh Vs State of West Bengal

Calcutta High Court · (2008) 02 CAL CK 0071

Constitution of India, 1950 — Article 136, 137, 141, 145, 235Limitation Act, 1963 — Section 5

High Courts29 Feb 2008Allowed

Lipi Cinema Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Calcutta High Court · (2008) 3 CALLT 92

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 53, 68A(2), 68E, 68F, 68F(2)

High Courts29 Feb 2008

State of West Bengal and Another Vs Mohan Chandra Pal and Others

Calcutta High Court · (2008) 2 CHN 793

High Courts29 Feb 2008

Jalauddin Sk. alias Kalu Vs The State of West Bengal

Calcutta High Court · (2008) 4 CALLT 198

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 304

High Courts29 Feb 2008

Atasi Roy (Chandra) Vs Dipak Roy and Another

Calcutta High Court · (2008) 4 CHN 916

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 482

High Courts28 Feb 2008Dismissed

Syed Samsad Ahmed alias S. Shamsad Ahmed Vs IISCO Steel Plant and Others

Calcutta High Court · (2008) 2 CALLT 94 : (2008) 118 FLR 472

High Courts28 Feb 2008Dismissed

Bom Das (Ashim Das) and Others Vs Kajal Deb and Others

Calcutta High Court · (2008) 3 CHN 446

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 18, Order 26 Rule 18B, Order 26 Rule 9, 148Constitution of India, 1950 — Article 227

High Courts28 Feb 2008Dismissed

Sisirkana Guha and Others Vs Ayakar Grihanirman Samabaya Samity Limited and Another

Calcutta High Court · (2008) 2 CHN 428 : 113 CWN 451

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

High Courts28 Feb 2008Dismissed

Indian Petro Products Manufacturing Pvt. Ltd. and Others Vs State of West Bengal and Another

Calcutta High Court · (2008) 02 CAL CK 0015

Companies Act, 1956 — Section 434Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts28 Feb 2008Dismissed

Indian Bank Vs S.N. Engineers and Suppliers and Another

Calcutta High Court · (2008) 2 CHN 868 : (2008) 2 CTLJ 428

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

High Courts27 Feb 2008

Salkia Estate Development Pvt. Ltd. Vs Pratap Properties Ltd. and Another

Calcutta High Court · (2008) 2 CHN 466

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 6 Rule 16, Order 7 Rule 11Companies Act, 1913 — Section 171Companies Act, 1956 — Section 125, 446

High Courts27 Feb 2008

Tarun Kumar Roy Vs State of West Bengal and Others

Calcutta High Court · (2008) 3 CHN 14

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Constitution of India, 1950 — Article 14

High Courts27 Feb 2008

Nawratam Purohit Vs Arvind Agarwal

Calcutta High Court · AIR 2008 Cal 70 : (2008) 2 CHN 797

Presidency Towns Insolvency Act, 1909 — Section 13, 13(2), 21, 9

High Courts26 Feb 2008

Pramod Kumar Bajaj Vs Shew Ratan Bajan and Others

Calcutta High Court · (2008) 2 CHN 800

Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(3)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A(1)Limitation Act, 1963 — Article 113, 3(2)

High Courts26 Feb 2008Allowed

Atul Daga Vs Official Liquidator, High Court of Calcutta

Calcutta High Court · (2008) 88 SCL 47

High Courts25 Feb 2008Dismissed

Md. Mizan and Another Vs State of West Bengal

Calcutta High Court · (2008) 3 CHN 468

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 109, 363, 366A, 376

High Courts25 Feb 2008

Dwarka Nath Pyne Vs Abhijit Sanyan and Another

Calcutta High Court · (2008) 4 CALLT 206

Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 17(2)

High Courts25 Feb 2008Allowed

Sudhir Mahato and Birbal Mahato and Prabir alias Bura Mahato Vs State of West Bengal

Calcutta High Court · (2008) 4 CALLT 103

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364

High Courts22 Feb 2008Allowed

Salil Das and Another Vs State of West Bengal

Calcutta High Court · (2008) 2 CALLT 208

Constitution of India, 1950 — Article 142, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Evidence Act, 1872 — Section 25, 26