COURT ARCHIVE

Calcutta High Court judgments, 2008

920 judgments · page 46 of 46

High Courts10 Jan 2008Allowed

Sabur Hossain Biwas Vs State of West Bengal and Others

Calcutta High Court · (2008) 2 CHN 756 : (2008) CriLJ 1183

Criminal Procedure Code, 1973 (CrPC) — Section 362Evidence Act, 1872 — Section 112Penal Code, 1860 (IPC) — Section 375, 376, 417

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High Courts10 Jan 2008Allowed

Amarendra Singh Vs Calcutta Electric Supply Corporation Ltd. and Others

Calcutta High Court · AIR 2008 Cal 66 : (2008) 1 CHN 718 : (2008) 4 RCR(Civil) 384

Constitution of India, 1950 — Article 19(1)Electricity Act, 2003 — Section 43

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High Courts10 Jan 2008Allowed

State of West Bengal and Another Vs Rita Kar and Others

Calcutta High Court · (2008) 1 CALLT 336 : (2008) 2 CHN 72

Administrative Tribunals Act, 1985 — Section 14(1), 15Constitution of India, 1950 — Article 226, 227, 246(1), 246(2), 309West Bengal Services Rules — Rule 2, 4(5), 42A, 5

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High Courts10 Jan 2008Allowed

Sabur Hossain Biswas @ Paltu Vs The State of West Bengal and Others

Calcutta High Court · (2008) 1 CALLT 349

Criminal Procedure Code, 1973 (CrPC) — Section 362Evidence Act, 1872 — Section 112Penal Code, 1860 (IPC) — Section 375, 376, 417

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High Courts10 Jan 2008Dismissed

Sinclairs Hotels and Transportation Limited and Another Vs The State of West Bengal and Others

Calcutta High Court · (2008) 2 CHN 858

Industrial Disputes Act, 1947 — Section 10(1), 25, 25F

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High Courts10 Jan 2008

Union of India (UOI) and Others Vs Sudarshan Mondal and Another

Calcutta High Court · (2008) 2 CHN 674

Contempt of Courts Act, 1971 — Section 19

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High Courts10 Jan 2008Allowed

Naba Kumar Banerjee Vs State of West Bengal and Another

Calcutta High Court · (2008) 1 CALLT 361 : (2008) CriLJ 1180

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 245(1), 397, 397(3), 482Penal Code, 1860 (IPC) — Section 405, 406, 420

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High Courts10 Jan 2008Dismissed

Sanat Kumar Ganguly Vs Sandhya Dutta Chowdhury and Others

Calcutta High Court · (2008) 2 CHN 425

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17AConstitution of India, 1950 — Article 227

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High Courts09 Jan 2008Dismissed

Shri Anil Kumar Majumdar Vs State of West Bengal and Another

Calcutta High Court · (2008) 2 CALLT 260

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 251, 401, 482Electricity Act, 2003 — Section 135

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High Courts09 Jan 2008Dismissed

Anjan De Vs State of West Bengal and Another

Calcutta High Court · (2008) 1 CALLT 486

Criminal Procedure Code, 1973 (CrPC) — Section 173, 401, 482Electricity Act, 2003 — Section 135, 138, 151

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High Courts09 Jan 2008

Sri Probal Gupta Vs The Burdwan Central Co-operative Bank Limited and Others

Calcutta High Court · (2008) 2 CALLT 173 : (2008) 118 FLR 1037 : (2008) 2 LLJ 757

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High Courts09 Jan 2008Dismissed

Tandon Brothers Vs Rajesh Pandey and Another

Calcutta High Court · (2008) 2 CHN 253

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High Courts09 Jan 2008

The Board of Trustees for the Port of Kolkata Vs Canoro Resources Ltd. and Others

Calcutta High Court · (2008) 1 CHN 941

Major Port Trusts Act, 1963 — Section 59, 60(1), 61, 62Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 4(2), 5, 5(1), 5(1A)

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High Courts09 Jan 2008

Manoranjan Samaddar Vs State of West Bengal and Others

Calcutta High Court · (2008) 116 FLR 1117

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High Courts08 Jan 2008Dismissed

Mahesh Agarwal Vs Indian Oil Corporation Limited and Others

Calcutta High Court · (2008) 3 ARBLR 173 : (2008) 1 CALLT 291 : (2008) 2 CHN 696 : (2008) 2 ILR (Cal) 673

Arbitration and Conciliation Act, 1996 — Section 2, 42, 5, 8, 8(1)Civil Procedure Code, 1908 (CPC) — Section 115AConstitution of India, 1950 — Article 227

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High Courts08 Jan 2008Dismissed