High Courts21 Nov 2008
Kanniz Fatema alias Rubasana Begum Vs The Shipping Corporation of India Ltd.
Calcutta High Court · (2009) 2 CALLT 313 : (2009) 1 CHN 115 : (2009) 120 FLR 708 : (2009) 2 LLJ 430
Workmens Compensation Act, 1923 — Section 3, 30
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 7 of 46
High Courts21 Nov 2008Dismissed
Dr. Debasis Bagchi Vs The Institute of Cost and Works Accountants of India and Others
Calcutta High Court · (2008) 11 CAL CK 0007
Constitution of India, 1950 — Article 226Cost and Works Accountants Act, 1959 — Section 16, 16(1), 16(2)
High Courts21 Nov 2008Dismissed
Anupam Talukdar Vs Smt. Piyali Talukdar
Calcutta High Court · (2009) 1 CALLT 318 : (2009) CriLJ 1846 : (2009) 2 DMC 392
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 125(3), 126(2), 127Family Courts Act, 1984 — Section 7(2)
High Courts20 Nov 2008Allowed
Atanu Das Vs Smt. Soma Das
Calcutta High Court · (2008) 11 CAL CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 125Special Marriage Act, 1954 — Section 27, 27(1), 27(1)(b)
High Courts20 Nov 2008Allowed
K.R.R. Nair Vs State
Calcutta High Court · (2008) 11 CAL CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 161, 399, 482Penal Code, 1860 (IPC) — Section 409, 420, 463, 464, 468
High Courts20 Nov 2008Allowed
Simple Viniyog P. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2009) 2 CALLT 544 : (2009) 226 CTR 508 : (2009) 313 ITR 336
Income Tax Act, 1961 — Section 127, 127(1), 127(2), 132
High Courts20 Nov 2008
Shashi Tulsiyan and Another Vs Central Bureau of Investigation
Calcutta High Court · (2008) 11 CAL CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 167, 439Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 12, 7
High Courts20 Nov 2008Allowed
Simple Vinoyog Private Limited Vs Commissioner of Income Tax, Kol - 1 and Others
Calcutta High Court · (2009) 2 CALLT 544 : (2009) 226 CTR 508 : (2009) 313 ITR 336
Income Tax Act, 1961 — Section 127, 132
High Courts20 Nov 2008Allowed
Lieutenant Governor and Others Vs Kaushik Ganguly and Others
Calcutta High Court · (2009) 121 FLR 458
High Courts20 Nov 2008
Lieutenant Governor and others Vs Shri Kaushik Ganguly and others
Calcutta High Court · (2009) 121 FLR 458
High Courts19 Nov 2008
Miss Ila Choudhury Vs Smt. Maya Bose and Others
Calcutta High Court · 113 CWN 1
Constitution of India, 1950 — Article 227Hindu Succession Act, 1956 — Section 22West Bengal Court Fees Act, 1970 — Section 11
High Courts19 Nov 2008
Prasanta Banerjee Vs Smt. Tandra Banerjee
Calcutta High Court · (2009) 5 RCR(Civil) 599
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(3), 401Evidence Act, 1872 — Section 112
High Courts18 Nov 2008Dismissed
Mrs. Radhika Sood Vs Mrs. Dolly Minhans
Calcutta High Court · (2008) 11 CAL CK 0072
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts18 Nov 2008Allowed
Suresh Mahato Vs G.E. Industrial Pvt. Ltd.
Calcutta High Court · (2008) 11 CAL CK 0056
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B
High Courts18 Nov 2008Allowed
Rukbanur Rahman Vs CBI and Others Jaydeep Mukherjee Vs State and Others
Calcutta High Court · (2008) 4 CHN 743
Criminal Procedure Code, 1973 (CrPC) — Section 410, 439, 439(2)
High Courts17 Nov 2008Dismissed
CESC Ltd. Vs West Bengal Pollution Control Board and Others
Calcutta High Court · (2009) 1 CALLT 191
Water (Prevention and Control of Pollution) Act, 1974 — Section 10, 11, 12, 13, 14Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 14(1), 14(2), 3, 4, 5
High Courts17 Nov 2008
CESC Limited Vs West Bengal Pollution Control Board and Others
Calcutta High Court · (2009) 1 CALLT 191
Water (Prevention and Control of Pollution) Act, 1974 — Section 10, 11, 12, 13Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 14, 14(1), 14(2), 3, 4
High Courts12 Nov 2008
Sailesh Pal alias Sailesh Kumar Pal Vs The State of West Bengal and Others
Calcutta High Court · (2008) 11 CAL CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 401, 417, 439, 439(4)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304, 304B, 306, 498A
High Courts12 Nov 2008Dismissed
Md. Elahi Vs State of West Bengal
Calcutta High Court · (2009) 1 CALLT 597 : (2009) CriLJ 1335
Citizenship Act, 1955 — Section 9, 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 5, 7, 9
High Courts11 Nov 2008
Jagat Jiban Biswas and Others Vs Union of India and Others
Calcutta High Court · (2008) 11 CAL CK 0068
Constitution of India, 1950 — Article 14