High Courts04 Nov 2008Allowed
Rajendra Prasad Shewda Vs Kishori Debi Joshi and Others
Calcutta High Court · (2009) 1 CALLT 197 : (2009) 1 ILR (Cal) 305
Evidence Act, 1872 — Section 32(5), 33
COURT ARCHIVE
Calcutta High Court judgments, 2008
920 judgments · page 9 of 46
High Courts03 Nov 2008Dismissed
Smt. Sarama Das and Others Vs Sri Bhutnath Ghorui and Another
Calcutta High Court · (2008) ACJ 401
Motor Vehicles Act, 1988 — Section 140, 166
High Courts03 Nov 2008
Sarama Das and Others Vs Bhutnath Ghorui and Another
Calcutta High Court · (2008) ACJ 401
Motor Vehicles Act, 1988 — Section 140, 166
High Courts31 Oct 2008Allowed
Amarendra Nath Dhar and Another Vs Happy Homes and Hotels Pvt. Ltd.
Calcutta High Court · (2009) 1 CALLT 458
High Courts31 Oct 2008Allowed
Smt. Bratati Chakraborty and Others Vs United India Insurance Company Ltd. and Another
Calcutta High Court · (2008) 10 CAL CK 0003
Motor Vehicles Act, 1988 — Section 140, 166
High Courts01 Oct 2008Dismissed
Gimageria Welfare Primary Teachers Training Institute and Another Vs Chairman, West Bengal State Electricity Distribution Co. Ltd. and Others
Calcutta High Court · (2008) 10 CAL CK 0014
Constitution of India, 1950 — Article 226, 300AElectricity Act, 2003 — Section 164, 168, 173, 174, 184Telegraph Act, 1885 — Section 10
High Courts01 Oct 2008
Bulbul Mondal @ Bhola Mondal Vs National Insurance Co. Ltd. and Another
Calcutta High Court · (2008) 10 CAL CK 0013
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 141Motor Vehicles Act, 1988 — Section 147, 147(1), 163A, 166, 171
High Courts01 Oct 2008Dismissed
Kaushik Biswas Vs Indusind Bank Ltd.
Calcutta High Court · (2008) 10 CAL CK 0012
Arbitration and Conciliation Act, 1996 — Section 7, 9
High Courts01 Oct 2008Allowed
Calcutta Municipal Corporation and Others Vs Rukhsana Anjum
Calcutta High Court · (2008) 10 CAL CK 0011
High Courts01 Oct 2008Allowed
Suresh Singh Vs State of West Bengal and Others
Calcutta High Court · (2008) 4 CHN 785
Calcutta High Court Rules, 1914 — Rule 20Constitution of India, 1950 — Article 226
High Courts01 Oct 2008Allowed
Gandhabanik Mahasabha and Another Vs Gandhabanik Mahasabha, Bardhaman Sakha Samity and Another
Calcutta High Court · (2008) 10 CAL CK 0009
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts01 Oct 2008Allowed
Tulsi Baksi and Another Vs State of West Bengal and Others
Calcutta High Court · (2008) 4 CHN 789 : (2009) 121 FLR 456 : (2009) 1 ILR (Cal) 97
Constitution of India, 1950 — Article 243, 246, 246(1), 246(2), 246(3)National Council for Teacher Education Act, 1993 — Section 10, 12, 13, 14, 14(1)National Council for Teachers Education (Norms and Standards for Teacher Education Programmes) Regulations, 2001 — Regulation 3
High Courts01 Oct 2008Dismissed
Samir Kumar Ghosh Vs Union of India and Others
Calcutta High Court · (2009) 121 FLR 57
High Courts01 Oct 2008
Syed Zahiruddin Ahmed Bagdadi Vs Board of Wakfs and Others
Calcutta High Court · (2009) 1 CALLT 22 : (2008) 1 CALLT 22
Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 17Waqf Act, 1995 — Section 13, 27, 32(1), 32(2), 64
High Courts01 Oct 2008
Bulbul Mondal alias Bhola Mondal Vs National Insurance Co. Ltd. and Another
Calcutta High Court · (2008) 10 CAL CK 0004
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 141Motor Vehicles Act, 1988 — Section 147, 147(1)(b), 163A, 166, 171
High Courts01 Oct 2008Allowed
Suresh Singh Vs The State of West Bengal and Others
Calcutta High Court · (2008) 4 CHN 785
Constitution of India, 1950 — Article 226
High Courts01 Oct 2008Dismissed
Ms. Maheshwari Kumari Vs State
Calcutta High Court · (2008) 10 CAL CK 0001
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 362, 437, 438, 439
High Courts30 Sept 2008Allowed
Maya Rani Sur alias Maya Debi Sur Vs Sankar Chandra Majumder and Jaymangal Karmakar
Calcutta High Court · (2008) 4 CALLT 233
Civil Procedure Code, 1908 (CPC) — Section 2, 2(2)Constitution of India, 1950 — Article 221, 227Transfer of Property Act, 1882 — Section 106
High Courts30 Sept 2008
Chandi Charan Jana @ C.C. Jana Vs Union of India and others
Calcutta High Court · (2009) 120 FLR 646
High Courts30 Sept 2008Allowed
Smt. Sabita Roy and Others Vs Sri Chandan Roy and Others
Calcutta High Court · (2008) 09 CAL CK 0047
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227