High Courts22 Feb 2008Dismissed
Md. Islamuddin Khan Vs Food Corporation of India and Others
Calcutta High Court · (2008) 2 CALLT 130 : (2008) 3 CHN 186
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 39 of 46
High Courts22 Feb 2008
Pawan Kumar Tibrewalla and Another Vs J. Thomas and Co. (Pvt.) Limited
Calcutta High Court · (2008) 3 CHN 49
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 2(12), 34
High Courts22 Feb 2008Dismissed
Tapas Kumar Chatterjee Vs State
Calcutta High Court · (2008) 1 CALLT 499
Constitution of India, 1950 — Article 21
High Courts22 Feb 2008Dismissed
The Peerless General Finance and Investment Co. Ltd. Vs The Income Tax Settlement Commission and Others
Calcutta High Court · (2008) 2 CALLT 391 : (2009) 225 CTR 67
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136, 226Income Tax Act, 1961 — Section 142(1), 142(2A), 143(2), 245B, 245C
High Courts22 Feb 2008Allowed
State of West Bengal Vs Aftab @ Aftab Ansari and Another
Calcutta High Court · (2008) 3 CHN 127
Arms Act, 1959 — Section 25(1B), 27Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2)Penal Code, 1860 (IPC) — Section 395, 397
High Courts22 Feb 2008
Jubbar Mondal Vs State of West Bengal and Another
Calcutta High Court · (2008) 02 CAL CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 378, 379
High Courts22 Feb 2008
Biswanath Singhania Vs Kumud Ranjan Sinha
Calcutta High Court · (2008) 02 CAL CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313, 357, 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Feb 2008Dismissed
Md. lslamuddin Khan Vs Food Corporation of India and Others
Calcutta High Court · (2008) 2 CALLT 130 : (2008) 3 CHN 186
High Courts22 Feb 2008
Malati Chandra and Others Vs Dilip Kumar Debnath and Others
Calcutta High Court · (2008) 2 CHN 1 : (2008) 1 ILR (Cal) 307
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21, 21(1)
High Courts21 Feb 2008Dismissed
New Howrah Bakery (Bapuji) Private Limited Vs Pratyosh Kumar Jana and Another
Calcutta High Court · (2008) 38 PTC 545
Trade Marks Act, 1999 — Section 12
High Courts21 Feb 2008Dismissed
Durga Pada Sahoo Vs State of West Bengal and Others
Calcutta High Court · (2008) 2 CHN 412
Constitution of India, 1950 — Article 226, 227, 32, 323A, 323BWest Bengal Taxation Tribunal Act, 1987 — Section 2, 7West Bengal Value Added Tax Act, 2003 — Section 21, 5
High Courts20 Feb 2008Allowed
Smt. Rinku Mondal (Biswas) and Smt. Sarifunnessa Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 2 CALLT 439 : (2008) 3 CHN 602
Constitution of India, 1950 — Article 226
High Courts20 Feb 2008Dismissed
Basudev Singh Vs Eastern Coalfields Ltd. and Others
Calcutta High Court · (2008) 1 CALLT 506 : (2008) 3 CHN 844
High Courts20 Feb 2008
Kabita Sit Vs West Bengal Board of Secondary Education and Others
Calcutta High Court · (2008) 2 CALLT 79
High Courts20 Feb 2008
Heinz Italia S.R.L and Another Vs Dabur India Limited and Others
Calcutta High Court · (2008) 2 CHN 682 : (2008) 38 PTC 652
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts20 Feb 2008Allowed
Paritosh Banerjee Vs UOI and Others
Calcutta High Court · (2008) 02 CAL CK 0016
High Courts19 Feb 2008
Swapan Kumar Nayak Vs Egra Municipality and Others
Calcutta High Court · AIR 2008 Cal 108 : (2007) 3 CALLT 371
West Bengal Municipal Act, 1993 — Section 12, 13, 13(1), 13(3), 14
High Courts19 Feb 2008Allowed
Smt. Indrani Sen Vs Smt. Subrata Mitra and Others
Calcutta High Court · (2008) 02 CAL CK 0059
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 8, 8(1), 8(2)Civil Procedure Code, 1908 (CPC) — Section 89
High Courts19 Feb 2008
Sandeep Mitra alias Sandip Mitra Vs Jharna Mitra
Calcutta High Court · (2008) 2 CHN 271
Hindu Marriage Act, 1955 — Section 25, 26, 28(2), 9
High Courts18 Feb 2008Dismissed
Haldia Development Authority Vs Prasanta Kumar Maity and Others
Calcutta High Court · AIR 2008 Cal 81 : (2008) 2 CHN 112 : (2008) 2 KLT 870
Limitation Act, 1963 — Article 117, 5