High Courts05 Feb 2008Dismissed
Ram Chandra Prasad Vs Chief Executive Officer, Kolkata Metropolitan Development Authority and Others
Calcutta High Court · AIR 2008 Cal 100 : (2008) 2 CALLT 197
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 42 of 46
High Courts04 Feb 2008Dismissed
Md. Manjur Hoque Mondal Vs The State of West Bengal
Calcutta High Court · (2008) 1 ILR (Cal) 316
West Bengal Panchayat Act, 1973 — Section 116, 117
High Courts04 Feb 2008Dismissed
Amar Nath Pramanick Vs Sanjib Das Gupta and Others
Calcutta High Court · (2008) 3 CHN 962 : (2008) 1 ILR (Cal) 344
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, 11Constitution of India, 1950 — Article 143Transfer of Property Act, 1882 — Section 106
High Courts02 Feb 2008
Palash Banerjee Vs Chandanbati Samabay Krishi Unnayan Samity Ltd. and Others
Calcutta High Court · (2008) 2 CALLT 549
High Courts01 Feb 2008Dismissed
State of West Bengal and Others Vs Calcutta Club Limited and Another
Calcutta High Court · (2008) 2 CALLT 327 : (2008) 1 ILR (Cal) 320 : (2008) 14 VST 499
Constitution of India, 1950 — Article 141, 366, 366(29A)Contract Act, 1872 — Section 2West Bengal Sales Tax Act, 1994 — Section 2(30)
High Courts01 Feb 2008Allowed
Md. Alauddin and Others Vs The Director of School Education (S.E.) and Others
Calcutta High Court · (2008) 2 CALLT 530 : (2008) 3 CHN 850 : (2008) 2 ILR (Cal) 923
Constitution of India, 1950 — Article 162, 166, 21(A)West Bengal Board of Madrasah Education Act, 1994 — Section 40
High Courts01 Feb 2008
Tejen Mitra and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 2 CHN 718
Constitution of India, 1950 — Article 309Medical Examination Rules — Rule 304, 514Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47(1)
High Courts01 Feb 2008
Unique International Pvt. Limited Vs Dinesh Kumar Singhania
Calcutta High Court · 112 CWN 461
Limitation Act, 1963 — Section 19, 20, 3
High Courts01 Feb 2008Dismissed
Debendra Nath Mondal Vs Ratan Kumar Das and Others
Calcutta High Court · (2008) 4 CHN 275
Constitution of India, 1950 — Article 14, 141, 16, 16(1)
High Courts31 Jan 2008Dismissed
Swapan Kumar Nandan Vs Ram Kishore Duby and Another
Calcutta High Court · (2008) 3 CHN 631
Evidence Act, 1872 — Section 45, 47, 67, 68Succession Act, 1925 — Section 59, 63Transfer of Property Act, 1882 — Section 68
High Courts31 Jan 2008
Bhagwati Foods P. Ltd. and Basudeo Gupta and Others Vs Registrar of Companies
Calcutta High Court · (2008) 143 CompCas 531 : (2011) 3 CompLJ 292 : (2008) 88 SCL 56
Companies Act, 1956 — Section 143(1), 193(1), 209(5), 209A, 211(1)Criminal Procedure Code, 1973 (CrPC) — Section 468
High Courts31 Jan 2008
Chairman cum Managing Director and Others Vs Coal India Officers Association and Others
Calcutta High Court · (2008) 2 CALLT 1
Constitution of India, 1950 — Article 12House Rent Allowance Rules — Rule 5
High Courts31 Jan 2008
State of West Bengal and Others Vs Kinkar Karmakar and Others and Lutfar Rahaman and Another
Calcutta High Court · (2008) 2 CALLT 315
Constitution of India, 1950 — Article 13, 14Home Guard Rules, 1962 — Rule 4West Bengal Home Guards Act, 1962 — Section 4, 6, 8, 9
High Courts31 Jan 2008Dismissed
Space Age Technocrats Private Limited Vs Gobinda Charan Pyne and Others
Calcutta High Court · (2008) 2 CHN 873
Civil Procedure Code, 1908 (CPC) — Section 105West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(2A), 17(3)
High Courts30 Jan 2008Dismissed
N.D. Tubes Impex Private Limited and Others Vs Geeta Gupta and Others
Calcutta High Court · (2008) 1 CHN 1008
City Civil Court Act, 1953 — Section 5(2)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 15Court fees Act, 1870 — Section 11, 7
High Courts30 Jan 2008Allowed
Unenco (India) Pvt. Ltd. Vs United Bank of India and Others
Calcutta High Court · (2008) 2 CHN 810
Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 3Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 3, 3(1), 36, 8
High Courts30 Jan 2008
Madhulata Kankani and Others Vs Kolkata Municipal Corporation and Others
Calcutta High Court · (2008) 2 CALLT 175 : (2008) 1 ILR (Cal) 290
Calcutta Municipal Corporation Act, 1980 — Section 233, 234, 234(1), 234A, 234CCivil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21, 227
High Courts30 Jan 2008Dismissed
Padmavati Estate Pvt. Ltd. Vs Sm. Kusum Agarwal and Others
Calcutta High Court · (2008) 1 CALLT 331 : (2008) 2 CHN 267
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 16
High Courts29 Jan 2008
Sk. Rafiuddin Ahmed Vs Hazi Abdur Rahim and Others
Calcutta High Court · (2008) 2 CALLT 99 : (2008) 2 CHN 40 : 113 CWN 176
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 5Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1, Order 14 Rule 2(2), Order 7 Rule 11
High Courts29 Jan 2008
Gour Nitye Tea and Industries Ltd. and Another Vs The Central Bank of India and Others
Calcutta High Court · AIR 2008 Cal 193 : (2008) 1 CALLT 511
Contract Act, 1872 — Section 126, 128, 129, 130