COURT ARCHIVE

Calcutta High Court judgments, 2008

920 judgments · page 44 of 46

High Courts22 Jan 2008Allowed

West Bengal Industrial Development Corpn. Ltd. and Another Vs Nicon Electronics Devices Pvt. Ltd. and Others

Calcutta High Court · AIR 2008 Cal 71 : 112 CWN 241

Limitation Act, 1908 — Article 115Limitation Act, 1963 — Article 136, 137, 55State Financial Corporations Act, 1951 — Section 29, 29(1), 30, 31, 31(1)

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High Courts22 Jan 2008Allowed

C.E.S.C. Limited Vs State of West Bengal and Others

Calcutta High Court · (2008) 1 CALLT 443 : (2008) 3 CHN 329 : (2008) 118 FLR 253

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 204Industrial Disputes Act, 1947 — Section 10, 10(1), 10(1B), 12(5), 2

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High Courts22 Jan 2008

Promodh Jha Vs State of West Bengal

Calcutta High Court · (2008) 1 CHN 710

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 2(14), 2(23), 20, 3(13)

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High Courts22 Jan 2008

Sri Uttam Kayal Vs Sri Sunil Pal

Calcutta High Court · (2008) 1 CALLT 354 : (2008) 2 CHN 966 : 112 CWN 212

Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106

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High Courts22 Jan 2008Allowed

Tapan Kumar Barman Vs State of West Bengal and Others

Calcutta High Court · (2009) 1 CHN 23

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High Courts22 Jan 2008Dismissed

Sri Rameswar Roy Vs Smt. Moly Sarkar and Others

Calcutta High Court · (2008) 4 CALLT 128

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2Constitution of India, 1950 — Article 227, 39A

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High Courts21 Jan 2008Dismissed

Jenson Nicholson (I) Ltd. Vs Controlling Authority under The Payment of Gratuity Act, 1972 and Others

Calcutta High Court · (2008) 2 CALLT 350 : (2008) 2 CHN 954

Bengal Public Demands Recovery Act, 1913 — Section 11, 14, 5, 7Constitution of India, 1950 — Article 21, 300AIndustrial Disputes Act, 1947 — Section 10(3), 10(8), 33C(2)

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High Courts21 Jan 2008Dismissed

Nripati Nath Mitra and Others Vs Dilip Kumar Das and Others

Calcutta High Court · (2008) 1 CALLT 491

West Bengal Premises Tenancy Act, 1956 — Section 13(1)

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High Courts21 Jan 2008Dismissed

Sri Khokan Bhunia Vs Smt. Dipali Bhunia and Another

Calcutta High Court · (2008) 1 CALLT 273 : (2008) 2 DMC 30

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)

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High Courts21 Jan 2008Dismissed

Banibrata Das Vs The State of West Bengal and Others

Calcutta High Court · (2008) 1 CALLT 299 : (2008) 3 CHN 1016

Chartered Accountants Act, 1949 — Section 21, 22AWest Bengal Scheduled Castes and Scheduled Tribes (Identification) Rules, 1995 — Rule 2, 3, 3(1)

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High Courts18 Jan 2008

State of West Bengal and Others Vs Sabita Mondal and Others

Calcutta High Court · (2008) 3 CHN 226

Land Acquisition Act, 1894 — Section 11, 11A, 23, 23(1A), 54West Bengal Land (Requisition and Acquisition) (Amendment) Act, 1996 — Section 1(1), 7AWest Bengal Land (Requisition and Acquisition) Act, 1948 — Section 16, 17, 3, 4, 4(1)

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High Courts18 Jan 2008Dismissed

Asura Bibi Vs Setara Bibi and Others

Calcutta High Court · (2008) 2 CALLT 252 : (2008) 3 CHN 1029

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 35West Bengal Panchayat (Election) Rules, 1974 — Rule 74

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High Courts18 Jan 2008Allowed

Pralay Karmakar and Others Vs Uttara Co-operative Housing Society Limited and Another

Calcutta High Court · (2008) 1 CALLT 251

Civil Procedure Code, 1908 (CPC) — Section 115, 9Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5

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High Courts18 Jan 2008Dismissed

Joydeep Mukherjee and Others Vs State of West Bengal and Others etc. etc.

Calcutta High Court · (2008) 2 CHN 546 : (2008) 1 ILR (Cal) 461

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 13(2), 14, 166(2), 166(3)

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High Courts18 Jan 2008Dismissed

Nani Gopal Kar Vs The State of West Bengal and Another

Calcutta High Court · (2008) 2 CALLT 257

Criminal Procedure Code, 1973 (CrPC) — Section 125, 155(1), 401, 482Penal Code, 1860 (IPC) — Section 120B, 376, 420, 493, 504

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High Courts18 Jan 2008Dismissed

Satyajit Maity and Another Vs R.S.S. Bricks Works (Brand Deep) and Others

Calcutta High Court · (2008) 3 CALLT 504

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(3), 69(4)

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High Courts18 Jan 2008