COURT ARCHIVE

Calcutta High Court judgments, 2008

920 judgments · page 45 of 46

High Courts16 Jan 2008

Dinabandhu Das Vs State of West Bengal and Others

Calcutta High Court · (2008) 2 CALLT 74 : (2008) 2 CHN 713 : 113 CWN 12

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 406, 498AWest Bengal Gram Panchayat (Administration) Rules, 2004 — Rule 48, 50

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High Courts16 Jan 2008Allowed

Sri R. Kunjan Pillai Vs Smt. Ranibala Dinda and Others

Calcutta High Court · (2008) 1 CALLT 357 : (2008) 2 CHN 678

West Bengal Premises Tenancy Act, 1956 — Section 17(3)

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High Courts16 Jan 2008

Dipankar Pramanik Vs State of West Bengal

Calcutta High Court · (2008) CriLJ 1584

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 448, 450, 506

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High Courts16 Jan 2008Dismissed

Amala Shankar and Others Vs Mandira Kar and Others

Calcutta High Court · (2008) 1 CALLT 285

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

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High Courts16 Jan 2008Allowed

Indian Merchantile Agency and Others Vs Commissioner of Customs (Administration) and Others

Calcutta High Court · (2008) 2 CHN 813 : (2011) 267 ELT 624 : (2008) 117 FLR 364

Constitution of India, 1950 — Article 226Customs House Agents Licensing Regulations, 2004 — Regulation 10, 20, 20(1), 20(2), 22

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High Courts16 Jan 2008

Sudakshina Ghosh Vs Arunangshu Chakraborty (Uday)

Calcutta High Court · (2008) 2 ALT(Cri) 30 : (2008) 2 CHN 133 : (2008) CriLJ 1697

Appellate Side Rules, 1957 — Rule 10Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 340(1), 343

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High Courts15 Jan 2008

Chapal Kumar Gayen Vs State of West Bengal and Others

Calcutta High Court · AIR 2009 Cal 81

West Bengal Motor Vehicles Rules, 1989 — Rule 141

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High Courts15 Jan 2008Allowed

Indian Record Manufacturing Company and Another Vs Union of India (UOI) and Others

Calcutta High Court · (2008) 117 FLR 164 : (2008) 2 LLJ 575

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7

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High Courts15 Jan 2008Allowed

Hindustan Unilever Limited Vs Assistant Commissioner, Commercial Taxes, Alipore Charge and Others

Calcutta High Court · (2008) 01 CAL CK 0049

Central Sales Tax Act, 1956 — Section 5, 5(1), 5(3), 6AConstitution of India, 1950 — Article 286West Bengal Sales Tax Act, 1994 — Section 15, 17, 17(2), 17(3)

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High Courts15 Jan 2008Dismissed

Sonali Bank Vs Union of India (UOI) and Others

Calcutta High Court · (2008) 01 CAL CK 0046

Industrial Disputes Act, 1947 — Section 36(4)

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High Courts15 Jan 2008

Dilip Kumar Das Vs Bengal Hosiery House and Others

Calcutta High Court · (2008) 01 CAL CK 0044

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High Courts14 Jan 2008

Divyajyoti Sponge Iron Pvt. Ltd. and Another Vs The Assistant P.F. Commissioner and Others

Calcutta High Court · (2008) 01 CAL CK 0054

Provident Funds Act, 1925 — Section 2, 7A

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High Courts11 Jan 2008

Utkal Asbestos Ltd. and Another Vs Board of Trustees for the Port of Calcutta and Others

Calcutta High Court · (2008) 1 CALLT 268

Major Port Trusts Act, 1963 — Section 52, 56

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High Courts11 Jan 2008

Patel Nagar Minerals Industries Pvt. Ltd. Vs Hindusthan Paper Corporation Ltd.

Calcutta High Court · (2008) 01 CAL CK 0061

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High Courts11 Jan 2008

Sri Sudhir Kumar Manna Vs Bengal Chemicals and Pharmaceuticals Ltd. and Others Bengal Chemicals and Pharmaceuticals Ltd. and Others Vs Sri Sudhir Kumar Manna

Calcutta High Court · (2008) 1 CHN 928 : (2008) 117 FLR 289 : (2008) 2 LLJ 466

Constitution of India, 1950 — Article 12, 226

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High Courts11 Jan 2008

Smt. Bimala Devi Churiwala Vs The Kolkata Municipal Corporation and Others

Calcutta High Court · (2008) 2 CALLT 71

Calcutta Municipal Corporation Act, 1980 — Section 189(5)

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High Courts11 Jan 2008

Eastern Coalfields Limited Vs Naren Kora and Others

Calcutta High Court · (2008) 01 CAL CK 0027

Constitution of India, 1950 — Article 226

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High Courts11 Jan 2008Allowed

State Bank of India and Others Vs Balai Chandra Sarkar

Calcutta High Court · (2008) 1 CALLT 481 : (2008) 4 CHN 53 : (2008) 118 FLR 175 : (2008) 2 LLJ 759

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High Courts11 Jan 2008

Smt. Bimala Devi Churiwala Vs The Kolkata Municipal Corporation

Calcutta High Court · (2008) 1 ILR (Cal) 285

Calcutta Municipal Corporation Act, 1980 — Section 189(5)

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High Courts11 Jan 2008Allowed

Kamal Kumar Majumdar Vs Union of India (UOI) and Others

Calcutta High Court · (2008) 1 CHN 951

Administrative Tribunals Act, 1985 — Section 19All India Services (Conduct) Rules, 1968 — Rule 15, 3All India Services (Discipline and Appeal) Rules, 1969 — Rule 6, 8, 8(2)

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