COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 920 of 3,204

High Courts23 Dec 2008Allowed

Sri Velji Narayan Patel Vs Sri Jayanti Lal Patel

Calcutta High Court · AIR 2009 Cal 164

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Partnership Act, 1932 — Section 69, 69(1), 69(2)

High Courts23 Dec 2008

Smt. Ira Mukherjee and Others Vs Hirendra Nath Bhattacharjee and Others

Calcutta High Court · (2008) 12 CAL CK 0067

High Courts23 Dec 2008Allowed

C.E.S.C. Ltd. Vs Sk. Salauddin

Calcutta High Court · (2008) 12 CAL CK 0063

Civil Procedure Code, 1908 (CPC) — Section 151, 39, 94Electricity Act, 2003 — Section 126, 127

High Courts23 Dec 2008Dismissed

Inland Manufacturing Company Vs Board of Trustees for the Port of Kolkata

Calcutta High Court · (2008) 12 CAL CK 0049

Constitution of India, 1950 — Article 14, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5

High Courts23 Dec 2008Dismissed

Union of India (UOI) and Others Vs Hari Singh and Others

Calcutta High Court · (2008) 12 CAL CK 0048

Administrative Tribunals Act, 1985 — Section 19Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226

High Courts23 Dec 2008Dismissed

Dileshwar Kumar and Others Vs Union of India (UOI) and Others

Calcutta High Court · (2008) 12 CAL CK 0047

Constitution of India, 1950 — Article 14, 226Railway Protection Force Rules, 1987 — Rule 64, 70, 70.7.1, 70.7.2, 70.8

High Courts23 Dec 2008Allowed

Sri Krishna Pada alia Kestopada Santra Vs Sri gunadhar Manna

Calcutta High Court · (2008) 12 CAL CK 0038

High Courts23 Dec 2008Dismissed

West Bengal University of Technology and Another Vs Rishin Mitra and Others etc.

Calcutta High Court · AIR 2009 Cal 67

All India Council for Technical Education Act, 1987 — Section 3All India Council for Technical Education Admission Regulations, 1994 — Regulation 8, 8(10), 8(5), 8(7)Constitution of India, 1950 — Article 14

High Courts23 Dec 2008Allowed

Darbari Industries Vs President of India and Another

Calcutta High Court · AIR 2009 Cal 131

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2), 34(3), 43Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 227

High Courts23 Dec 2008

West Bengal University of Technology and Another Vs Rishin Mitra and Others

Calcutta High Court · AIR 2009 Cal 67

All India Council for Technical Education Act, 1987 — Section 3Constitution of India, 1950 — Article 14

High Courts23 Dec 2008

Albert David Ltd. and another Vs Seventh Industrial Tribunal, W.B. and others

Calcutta High Court · (2009) 121 FLR 242

High Courts22 Dec 2008Allowed

Anil Kumar Saha Vs Board of Councilors of Nabadwip Municipality and Others

Calcutta High Court · (2008) 12 CAL CK 0062

Constitution of India, 1950 — Article 12, 226

High Courts19 Dec 2008

Sambhunath Ghosh and Another Vs State of West Bengal and Others

Calcutta High Court · 113 CWN 372

West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 19A(2A)

High Courts18 Dec 2008Dismissed

Abdul Hamid Mallick Vs State of West Bengal

Calcutta High Court · (2008) 12 CAL CK 0084

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 164, 313Penal Code, 1860 (IPC) — Section 302

High Courts18 Dec 2008

Modern Supply Service and Another and Krill Congeal Crystal Co. and Another Vs State of West Bengal and Others

Calcutta High Court · (2008) 12 CAL CK 0070

High Courts18 Dec 2008Dismissed

Bani Das Vs Dilip Kumar Ghosh and Anr

Calcutta High Court · (2008) 12 CAL CK 0057

Succession Act, 1925 — Section 332

High Courts18 Dec 2008Allowed

Verson Trading Company Vs Mrs. Sanjida Begum and Others

Calcutta High Court · (2008) 12 CAL CK 0052

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

High Courts18 Dec 2008Allowed

M/s. Verson Trading Company Vs Mrs. Sanjida Begum and Others

Calcutta High Court · (2008) 12 CAL CK 0032

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

High Courts18 Dec 2008Allowed

Smt. Pratima Ghosh and Another Vs Sri Bimal Krishna Dutta

Calcutta High Court · (2008) 12 CAL CK 0007

West Bengal Premises Tenancy Act, 1956 — Section 13(1)(ff)

High Courts18 Dec 2008

Smt. Bandana Das and Another Vs Sri Saroj Kumar Das

Calcutta High Court · AIR 2009 Cal 82 : (2009) 2 CALLT 685

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227