High Courts17 Dec 2008
Matijul Hossain Vs Union of India and Others
Calcutta High Court · (2009) 120 FLR 979
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 921 of 3,204
High Courts17 Dec 2008
In re : Ashok Kumar Todi
Calcutta High Court · (2008) 12 CAL CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 392, 439Penal Code, 1860 (IPC) — Section 306
High Courts17 Dec 2008
Imran Bashir Vs State of West Bengal and Another
Calcutta High Court · (2008) 12 CAL CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts17 Dec 2008
Sovan Molla Vs The State of West Bengal and Another
Calcutta High Court · (2008) 12 CAL CK 0024
Bengal Police Regulations, 1943 — Regulation 278Criminal Procedure Code, 1973 (CrPC) — Section 157(2), 173(2)Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts17 Dec 2008
Sanjay Mehta Vs Jayanta Gupta and Others
Calcutta High Court · (2008) 12 CAL CK 0021
High Courts17 Dec 2008
Matijul Hossain Vs Union of India and others
Calcutta High Court · (2009) 120 FLR 979
High Courts17 Dec 2008
Shew Kumar Singh and Another Vs The State of West Bengal and Another
Calcutta High Court · (2008) 12 CAL CK 0005
Penal Code, 1860 (IPC) — Section 308, 326, 34
High Courts16 Dec 2008Allowed
Biswanath Bhattacharjee Vs United Bank of India and Others
Calcutta High Court · (2009) 1 CALLT 461
High Courts16 Dec 2008
Ashok Banik Vs The State of West Bengal and Others
Calcutta High Court · (2009) 1 ILR (Cal) 519
Constitution of India, 1950 — Article 226West Bengal Schools (Control of Expenditure) Act, 2005 — Section 14
High Courts16 Dec 2008Dismissed
Trilochan Mukherjee Vs Asansol Municipal Corporation and Others
Calcutta High Court · (2009) 2 CALLT 566
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts16 Dec 2008Dismissed
Srinath @ Sribas Durlav and Others Vs State of West Bengal and Others
Calcutta High Court · (2009) CriLJ 1193
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 302, 326
High Courts15 Dec 2008
Sankar Chowdhury Vs The Union of India and Others
Calcutta High Court · (2008) 12 CAL CK 0094
Constitution of India, 1950 — Article 226, 311
High Courts15 Dec 2008Allowed
Md. Azimuddin and Others Vs Municipal Service Commission and Others
Calcutta High Court · (2008) 12 CAL CK 0092
High Courts15 Dec 2008Allowed
State of West Bengal Vs Nikhil Chandra Mondal
Calcutta High Court · (2009) CriLJ 2744
Penal Code, 1860 (IPC) — Section 302
High Courts12 Dec 2008Allowed
State of West Bengal Vs Sukesh Naskar alias Pandar
Calcutta High Court · (2009) CriLJ 2370
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 376, 457
High Courts12 Dec 2008
Britannia Industries Ltd. and Another Vs The Estate Officer, Kolkata Port Trust and Others
Calcutta High Court · (2008) 12 CAL CK 0069
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 4(1), 4(2), 5
High Courts12 Dec 2008Dismissed
Sudha Rani Roy and Others Vs Gopal Krishna Daw and Others
Calcutta High Court · (2008) 12 CAL CK 0068
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 27, 100, 151West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(6), 17(1), 17(2)
High Courts12 Dec 2008Allowed
Sanjoy Yadav Vs State of West Bengal and Another
Calcutta High Court · (2008) 12 CAL CK 0020
Arms Act, 1959 — Section 25(1b)(a), 27Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307, 34
High Courts11 Dec 2008Dismissed
Elanjchelliyan and another Vs District And Sessions Judge and others
Calcutta High Court · (2009) 121 FLR 59
High Courts10 Dec 2008Dismissed
Z. I. Khan Vs The State
Calcutta High Court · (2008) 12 CAL CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 342, 354, 376, 511