Calcutta High Court Judgments 2008 — Page 5

High Courts05 Dec 2008Allowed

Smt. Brinda Routh and Others Vs United India Insurance Company Ltd.

Calcutta High Court · (2010) ACJ 377 : (2009) 2 CALLT 173

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 147, 163AWorkmens Compensation Act, 1923 — Section 19, 3, 3(1), 3(5), 4A(3)

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High Courts05 Dec 2008Allowed

Kanchilal Paul Vs Sasthi Charan Banerjee and Others

Calcutta High Court · (2008) 12 CAL CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2)Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 34, 341, 384

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High Courts04 Dec 2008Allowed

Barun Bandyopadhyay Vs Union of India and Others

Calcutta High Court · (2008) 12 CAL CK 0037

Constitution of India, 1950 — Article 311(2)

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High Courts03 Dec 2008

Visva Bharati and Others Vs Baidya Nath Saha and Others

Calcutta High Court · (2009) 2 CALLT 197 : (2009) 1 CHN 106 : 114 CWN 276

Constitution of India, 1950 — Article 142, 226

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High Courts03 Dec 2008

Oxford Mission Trust Association Vs State of West Bengal and others

Calcutta High Court · (2009) 121 FLR 673

Constitution of India, 1950 — Article 226

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High Courts03 Dec 2008

Birbhum District Primary School Council and Another Vs Md. Mokhtar Hossain and Others

Calcutta High Court · (2009) 2 SLR 266

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(2), 10(3), 10(5)Constitution of India, 1950 — Article 226Visva Bharati Service Rules — Rule 48

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High Courts03 Dec 2008

Birbhum District Primary School Council and Ant. Vs Md. Mokhtar Hossain and Others

Calcutta High Court · (2009) 2 SLR 266

Constitution of India, 1950 — Article 226

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High Courts03 Dec 2008Dismissed

Samarendra Nath Das and Others Vs State of West Bengal and Others

Calcutta High Court · 114 CWN 11

West Bengal Land Reforms Act, 1955 — Section 14K(c), 14M, 14P, 14S, 14T

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High Courts02 Dec 2008Allowed

Pradhan, Kalabani Gram Panchayat Vs Smt. Pramila mandi and Others

Calcutta High Court · (2008) 12 CAL CK 0091

West Bengal Panchayat Act, 1973 — Section 16(4), 17

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High Courts02 Dec 2008Dismissed

State of West Bengal and Another Vs Dr. Bikash Mohan Sanyal and Others

Calcutta High Court · (2008) 12 CAL CK 0013

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High Courts01 Dec 2008

Mahuya Nanda Vs Tapan Nanda and Another

Calcutta High Court · (2008) 12 CAL CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24

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High Courts01 Dec 2008Dismissed

Asgar Ali Vs Jamil Akhtar Siddique and Others

Calcutta High Court · (2008) 12 CAL CK 0018

Civil Procedure Code, 1908 (CPC) — Section 115, 153Limitation Act, 1963 — Section 5

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High Courts28 Nov 2008Dismissed

Pig Iron Supplying Syndicate Pvt. Ltd. Vs Steel Authority of India Ltd.

Calcutta High Court · (2008) 11 CAL CK 0071

Arbitration Act, 1940 — Section 20Limitation Act, 1963 — Section 10, 18

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High Courts28 Nov 2008

Santosh Kumar Panja and Others Vs The State of West Bengal

Calcutta High Court · (2008) 11 CAL CK 0065

Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 258, 309, 311, 482Penal Code, 1860 (IPC) — Section 120B, 255, 260, 420, 467

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High Courts28 Nov 2008Dismissed

Sri Tulshi Bakshi Vs The State of West Bengal and Others

Calcutta High Court · (2008) 11 CAL CK 0057

Constitution of India, 1950 — Article 14, 254National Council for Teacher Education Act, 1993 — Section 12(d), 32

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High Courts28 Nov 2008Allowed

Tapas Biswas Vs Shyama Prosad Ghosal Kajal Kr. Dutta Vs Arati Roy Dr. Md. Fazle Haque Vs Shameem Ahmed Triloke Mukhopadhyay Vs Swapan Kumar Paul and Others Sandhya Pramanick and Others Vs Durgapada Bhattacharjee

Calcutta High Court · (2008) 4 CALLT 455

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 13(1), 21, 8Civil Procedure Code, 1908 (CPC) — Section 115, 141, 2(2), 8, 96Constitution of India, 1950 — Article 141, 226, 227, 323B, 323B(1)

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High Courts28 Nov 2008