High Courts05 Jan 2009Dismissed
Sk. Noor Mohammad Mondal Vs The State of West Bengal and Others
Calcutta High Court · (2009) 01 CAL CK 0007
Land Acquisition Act, 1894 — Section 18
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 919 of 3,204
High Courts02 Jan 2009
Steel Authority of India Ltd. and Others Vs Tirumala Balaji Alloys Pvt. Ltd. and Another
Calcutta High Court · (2009) 01 CAL CK 0031
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts24 Dec 2008
People United for Better Living in Calcutta Vs East Kolkata Wetlands Management Authority
Calcutta High Court · (2009) 2 ILR (Cal) 37
Constitution of India, 1950 — Article 21, 47, 48A, 51AEast Calcutta Wetlands (Conservation and Management) Act, 2006 — Section 10, 3, 4, 9Environment (Protection) Rules, 1986 — Rule 5(3)
High Courts24 Dec 2008Dismissed
Dilip Das and Others Vs State of West Bengal
Calcutta High Court · (2008) 12 CAL CK 0089
Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 302, 304B, 498A, 5
High Courts24 Dec 2008Allowed
Gouri Shankar Rajgarhia Vs The State of West Bengal and Another
Calcutta High Court · (2008) 12 CAL CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 161, 250, 482Penal Code, 1860 (IPC) — Section 420
High Courts24 Dec 2008
Jerry B. Sumanilog Vs State of West Bengal
Calcutta High Court · (2008) 12 CAL CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 161, 188, 482Penal Code, 1860 (IPC) — Section 2, 3, 302, 4, 6
High Courts24 Dec 2008Allowed
Krishna Kant Pandey and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 12 CAL CK 0050
Constitution of India, 1950 — Article 309Railway Protection Force Rules, 1987 — Rule 90, 92.2, 93, 93.1, 93.2
High Courts24 Dec 2008
Smt. Manisha Mondal (Thakur) Vs Sri Anindya Thakur and Others
Calcutta High Court · (2008) 12 CAL CK 0043
Hindu Marriage Act, 1955 — Section 13(1)
High Courts24 Dec 2008Dismissed
Madhusudan Saha Vs Rebati Rani Mukherjee and Others
Calcutta High Court · (2008) 12 CAL CK 0041
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 27, Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18
High Courts24 Dec 2008
Swapna Nandy Vs State of West Bengal and Another
Calcutta High Court · (2008) 12 CAL CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 125, 156(3), 177, 178, 482Penal Code, 1860 (IPC) — Section 120B, 34, 341, 342, 343
High Courts24 Dec 2008Allowed
State of West Bengal and Others Vs Burdwan District Bus Association and Others
Calcutta High Court · 113 CWN 33
Constitution of India, 1950 — Article 19, 19(1)(g)Motor Vehicles Act, 1988 — Section 92(2), 96, 96(2)(xviii)
High Courts24 Dec 2008Allowed
National Highways Authority of India Vs Additional District Magistrate (Land Acquisition and Competent Authority) and Others
Calcutta High Court · (2009) 2 CALLT 23
Constitution of India, 1950 — Article 12, 14, 300ANational Highways Act, 1956 — Section 3, 3A, 3B, 3C, 3D
High Courts24 Dec 2008Dismissed
Union of India and Others Vs Dr. Somnath Kundu and Another
Calcutta High Court · (2008) 12 CAL CK 0019
Constitution of India, 1950 — Article 14, 226
High Courts24 Dec 2008
Sri Prabin Chowdhury Vs State of West Bengal and Others
Calcutta High Court · (2008) 12 CAL CK 0017
Constitution of India, 1950 — Article 226
High Courts24 Dec 2008Dismissed
Debendranath Banerjee Vs State of West Bengal and Others
Calcutta High Court · (2008) 12 CAL CK 0011
Constitution of India, 1950 — Article 309West Bengal Services (appointment, probation and confirmation) Rules, 1979 — Rule 5(2)
High Courts24 Dec 2008Allowed
The Hon''ble Chief Justice of The Calcutta Hich Court and Anr Vs Pradyut Nath Bhaduri alias P.N. Bhaduri
Calcutta High Court · 113 CWN 55
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts24 Dec 2008Dismissed
Union of India and Others Vs Haradhan Denre and Others
Calcutta High Court · (2008) 12 CAL CK 0001
High Courts23 Dec 2008Dismissed
Bharat Chowdhury Vs Ramprij Chowdhury and Others
Calcutta High Court · (2008) 12 CAL CK 0087
Constitution of India, 1950 — Article 227
High Courts23 Dec 2008
G. D. Paul Vs Union of India and Others
Calcutta High Court · (2008) 12 CAL CK 0080
Constitution of India, 1950 — Article 226, 227, 311Penal Code, 1860 (IPC) — Section 304A, 338, 362, 366
High Courts23 Dec 2008
Bhabani Adhikari Vs West Bengal State Co-operative Bank Limited and Others
Calcutta High Court · (2008) 12 CAL CK 0077
Constitution of India, 1950 — Article 12, 226, 311