High Courts11 Nov 2008
Bibhuti Sarkar Vs State of West Bengal and Another
Calcutta High Court · (2008) 11 CAL CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 325, 376, 417
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 8 of 46
High Courts11 Nov 2008Dismissed
Subimal Kanti Pramanik Vs State and Others
Calcutta High Court · (2008) 11 CAL CK 0024
Constitution of India, 1950 — Article 14, 16
High Courts11 Nov 2008Dismissed
Sri Sukdeb Khan and Others Vs The State of West Bengal
Calcutta High Court · (2008) 11 CAL CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts10 Nov 2008Dismissed
Smt. Ankhi Mitra Vs State of West Bengal and Others
Calcutta High Court · (2008) 11 CAL CK 0053
Constitution of India, 1950 — Article 226
High Courts06 Nov 2008Dismissed
Union of India and Others Vs Pravash Dutta and Another
Calcutta High Court · (2008) 11 CAL CK 0058
Civil Procedure Code, 1908 (CPC) — Section 12, 122, 125, 2(18)
High Courts06 Nov 2008Allowed
LGW Limited and Another Vs The State of West Bengal and Others
Calcutta High Court · AIR 2009 Cal 16 : (2009) 1 CALLT 336 : (2009) 1 CHN 1
Constitution of India, 1950 — Article 14
High Courts06 Nov 2008Dismissed
B.L.B. Limited Vs The Calcutta Stock Exchange Association Ltd.
Calcutta High Court · (2008) 4 CALLT 504
Arbitration and Conciliation Act, 1996 — Section 8, 8(1), 8(2)
High Courts06 Nov 2008Dismissed
Tarun Kumar Halder and Another Vs State of West Bengal and Others
Calcutta High Court · (2008) 11 CAL CK 0030
Constitution of India, 1950 — Article 19(1)(g), 21Essential Commodities Act, 1955 — Section 3Petroleum Act, 1934 — Section 14, 23, 4
High Courts06 Nov 2008Allowed
LGW Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 2009 Cal 16 : (2009) 1 CALLT 336 : (2009) 1 CHN 1
Constitution of India, 1950 — Article 14
High Courts05 Nov 2008Dismissed
Bigna Lohar Vs The State and Another
Calcutta High Court · (2009) 3 CALLT 718
Penal Code, 1860 (IPC) — Section 302
High Courts05 Nov 2008Dismissed
Union of India and others Vs Ajay Rajvanshi
Calcutta High Court · (2009) 120 FLR 641
High Courts05 Nov 2008
Shivarpan Engineering Pvt. Ltd. Vs Official Liquidator, High Court of Calcutta
Calcutta High Court · (2009) 147 CompCas 199 : (2010) 1 CompLJ 285
High Courts05 Nov 2008
Birla Tea Ltd. Vs State of West Bengal
Calcutta High Court · (2008) 11 CAL CK 0025
Companies Act, 1956 — Section 391, 394, 394(2)
High Courts05 Nov 2008Dismissed
Jagdev Prasad Bajaj and Others Vs Tirrihannah Co. Ltd. (No. 2)
Calcutta High Court · (2009) 148 CompCas 167
Companies Act, 1956 — Section 433, 434Evidence Act, 1872 — Section 34
High Courts04 Nov 2008Dismissed
Ganpat Lal Pawan Kumar and Another Vs Uttar Pradesh State Spinning Co. Ltd. and Others
Calcutta High Court · (2009) 2 CALLT 49 : (2008) 4 CHN 694 : (2009) 1 ILR (Cal) 263
Limitation Act, 1963 — Section 18, 8Revenue Recovery Act, 1890 — Section 5A
High Courts04 Nov 2008Allowed
M/s. Bharat Earth Movers Ltd. Vs Puranmal Kedia and Another
Calcutta High Court · (2009) 1 CALLT 397 : (2008) 4 CHN 838 : (2009) 1 ILR (Cal) 419
Evidence Act, 1872 — Section 116Income Tax Act, 1961 — Section 131Transfer of Property Act, 1882 — Section 108, 111, 111(g), 111(g)(2), 112
High Courts04 Nov 2008Allowed
Bharat Earth Movers Ltd. Vs Puranmal Kedia and Another
Calcutta High Court · (2009) 1 CALLT 397 : (2008) 4 CHN 838 : (2009) 1 ILR (Cal) 419
Evidence Act, 1872 — Section 116Income Tax Act, 1961 — Section 131Transfer of Property Act, 1882 — Section 108, 111, 112
High Courts04 Nov 2008Dismissed
Sri Rabindra Nath Bag Vs Sri Partha Sarathi Bag and Others
Calcutta High Court · (2008) 4 CALLT 498 : (2009) 1 ILR (Cal) 250
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 115, 115A, 195, 195(1), 195(4)Penal Code, 1860 (IPC) — Section 197, 200, 202, 245, 34
High Courts04 Nov 2008Allowed
Bibhas Chandra Das Vs Samir Chandra Das and Others
Calcutta High Court · (2009) 1 CALLT 229 : (2009) 1 CHN 47 : (2009) 1 ILR (Cal) 362
Succession Act, 1925 — Section 222, 223, 230
High Courts04 Nov 2008
ABL International Pvt. Ltd. Vs Sunita Ramchand Sadarangani and Others
Calcutta High Court · (2009) 1 CALLT 1 : (2009) 1 CHN 56
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 94West Bengal Premises Tenancy Act, 1956 — Section 17