High Courts29 Jan 2008
Suresh Kumar Chauhan Vs Commissioner of Customs (Port) and Others
Calcutta High Court · (2008) 01 CAL CK 0043
Constitution of India, 1950 — Article 226, 226(2)
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 43 of 46
High Courts29 Jan 2008Allowed
Raghu Nath Biswas Vs Rabi Ram Chandra Jaladhar and Others
Calcutta High Court · (2008) 2 CHN 709
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 136, 137, 138
High Courts28 Jan 2008
In Re: SREI Infrastructure Finance Ltd. and Another
Calcutta High Court · (2008) 144 CompCas 109 : (2008) 4 CompLJ 196 : (2009) 89 SCL 255
Companies Act, 1956 — Section 391, 391(1), 391(2), 392, 393
High Courts28 Jan 2008Allowed
Dipendra Mohan Sen and Others and Voice of People and Another Vs The State of West Bengal and Others
Calcutta High Court · (2008) 2 CALLT 139 : (2008) 1 CHN 1017
Air (Prevention and Control of Pollution) Act, 1981 — Section 17, 22, 22, 30Calcutta Municipal Act, 1951 — Section 361CCalcutta Municipal Corporation Act, 1980 — Section 343, 343, 344, 344, 349
High Courts28 Jan 2008
Arunodoya Plantations Ltd. and Another Vs The State of West Bengal and Another
Calcutta High Court · (2008) 4 BC 415 : (2008) 2 CALLT 166
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142, 142(B)
High Courts28 Jan 2008Dismissed
The Tata Iron and Steel Company Limited Vs Himani Alloys Limited
Calcutta High Court · (2008) 1 CALLT 278 : (2008) 2 CHN 28
High Courts28 Jan 2008Dismissed
Mustafa Sk. Vs General Manager, Eastern Railway
Calcutta High Court · (2008) 2 CHN 273 : (2008) 1 CompLJ 750
Constitution of India, 1950 — Article 226, 227Railway Claims Tribunal Act, 1987 — Section 13, 13(1), 13(1A), 16, 17Railways Act, 1989 — Section 123A, 124A, 78B, 82A
High Courts28 Jan 2008Dismissed
Kalipada Kirtan Vs Bijoy Bag and Others
Calcutta High Court · AIR 2008 Cal 63 : (2008) 2 CHN 105
Hindu Succession Act, 1956 — Section 23
High Courts28 Jan 2008Allowed
Biswajit Naskar Vs Pradhan, Shirakole Gram Panchayat
Calcutta High Court · (2008) 3 CALLT 165
West Bengal Panchayat (Gram Panchayat Administration) Rules, 2004 — Rule 17(1), 27, 27(1)West Bengal Panchayat Act, 1973 — Section 23, 23(1), 23(2), 23(3), 23(6)
High Courts28 Jan 2008
Puspa Mukherjee and Another Vs Smritikana Mukherjee and Others
Calcutta High Court · (2008) 2 CHN 111 : (2009) 1 CivCC 71
Hindu Succession Act, 1956 — Section 23
High Courts25 Jan 2008
Global Fashions International and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 2 CHN 256
Customs (Provisional Duty Assessment) Regulations, 1963 — Regulation 2Customs Act, 1962 — Section 18(1)
High Courts25 Jan 2008Dismissed
Sri Krishnendu Narayan Chowdhury Vs The State of West Bengal and Others
Calcutta High Court · (2008) 2 ALT(Cri) 29 : (2008) 3 CHN 1041 : (2008) CriLJ 1691
Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 197, 197(1), 197(2)Penal Code, 1860 (IPC) — Section 323, 324, 325, 326, 34
High Courts25 Jan 2008
Chandana Karmakar and Another Vs Amit Kumar Ghosh and Others
Calcutta High Court · 112 CWN 828
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 35, 48(g)
High Courts25 Jan 2008
Smt. Snehalata Mondal Vs State of West Bengal
Calcutta High Court · (2008) 1 CALLT 297
Criminal Procedure Code, 1973 (CrPC) — Section 229, 313Foreigners Act, 1946 — Section 14A
High Courts24 Jan 2008Dismissed
Yograj Gurung Vs Aikon Network Marketing Private Limited
Calcutta High Court · (2008) 2 CHN 396
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts24 Jan 2008
Ramesh Goel Vs Dwinderpal Singh and Others
Calcutta High Court · (2008) 1 CALLT 429 : (2008) 1 CHN 994 : 112 CWN 396
Benami Transactions (Prohibition) Act, 1988 — Section 3, 3(1), 3(2), 4, 4(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 7 Rule 10A, Order 7 Rule 11Constitution of India, 1950 — Article 227
High Courts24 Jan 2008
Dr. Deepak Sharma Vs Smt. Vineeta Sharma (nee Dubey)
Calcutta High Court · AIR 2008 Cal 55 : (2008) 1 CALLT 324 : (2008) 3 CHN 440
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, 151Hindu Marriage Act, 1955 — Section 13B, 13B(2)Special Marriage Act, 1954 — Section 28, 28(1), 28(2), 29, 40
High Courts24 Jan 2008Allowed
Rabindra Nath Maity and Another Vs The State of West Bengal
Calcutta High Court · (2008) 2 CALLT 107
Penal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts24 Jan 2008Allowed
Rahat Ali and Others Vs Tapan Kumar Sen and Others
Calcutta High Court · (2008) 2 CHN 108
Motor Vehicles Act, 1988 — Section 110A
High Courts24 Jan 2008Allowed
Durga Das Pandey Vs State of West Bengal and Others
Calcutta High Court · (2008) 117 FLR 484
Penal Code, 1860 (IPC) — Section 161