COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 922 of 3,204

High Courts10 Dec 2008

Brinchi Shet, Staya Kinkar Shet, Manik Shet, Ashoke Shet and Shyamal Sheet Vs State of West Bengal

Calcutta High Court · (2008) 12 CAL CK 0079

Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 313, 342, 428Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7APenal Code, 1860 (IPC) — Section 147, 148, 149, 304, 325

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High Courts10 Dec 2008Allowed

A. and N. Administration and others and Vs K. Raja Sekhar and another

Calcutta High Court · (2009) 120 FLR 874

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High Courts10 Dec 2008

M/s. Chainrup Sampatram Vs Punjab and Sind Bank

Calcutta High Court · (2009) 2 CTC 673

Civil Procedure Code, 1908 (CPC) — Section 120, 15, 15, 151, 16, 16, 16

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High Courts10 Dec 2008Allowed

Bimal Barman and Others Vs The State of West Bengal and Others

Calcutta High Court · (2009) 2 CALLT 245 : 113 CWN 102

Constitution of India, 1950 — Article 14, 16, 21, 21A, 226Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 28

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High Courts10 Dec 2008

Brinchi Shet, Satya Kinkar Shet, Manik Shet, Ashoke Shet, Shyamal Shet Vs State of West Bengal

Calcutta High Court · (2008) 12 CAL CK 0064

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High Courts10 Dec 2008

Kananbala Das Vs Union of India (UOI) and Others

Calcutta High Court · (2008) 12 CAL CK 0058

Insurance Act, 1938 — Section 114(1)

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High Courts10 Dec 2008Allowed

A and N Administration and Others Vs K. Raja Sekhar and Another

Calcutta High Court · (2009) 120 FLR 874

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High Courts10 Dec 2008Dismissed

Reserve Bank of India and Others Vs Shri Mihir Chakraborty and Others

Calcutta High Court · (2008) 12 CAL CK 0051

Administrative Service/Indian Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(5)Constitution of India, 1950 — Article 14, 19, 21, 226Deposit Insurance and Credit Guarantee Corporation Act, 1961 — Section 2

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High Courts10 Dec 2008

Dinabandhu Mallick Vs State of West Bengal and Others

Calcutta High Court · (2008) 12 CAL CK 0014

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High Courts08 Dec 2008Dismissed

Asit Baran Ghosh Vs Sales Tax Officer and Others

Calcutta High Court · (2009) 25 VST 143

West Bengal Value Added Tax Act, 2003 — Section 114, 23(2), 23(4), 24West Bengal Value Added Tax Rules, 2005 — Rule 6(2), 8

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High Courts08 Dec 2008

Shri S. Sivakumar Vs Union of India and Others

Calcutta High Court · (2008) 12 CAL CK 0031

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High Courts05 Dec 2008

Kajal Chakraborty Vs Dibyen Mukherjee

Calcutta High Court · (2009) 1 CALLT 306 : (2009) 1 ILR (Cal) 500

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High Courts05 Dec 2008Allowed

State Bank Of India Vs Arabinda Ghosh and Anr Arabinda Ghosh and Anr Vs State Bank of India

Calcutta High Court · (2008) 12 CAL CK 0036

Motor Vehicles Act, 1939 — Section 110A

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High Courts05 Dec 2008Allowed

Sri Prabhasankar Bardhan Vs The State of West Bengal and Others

Calcutta High Court · 113 CWN 42

Asansol Municipal Corporation Act, 1990 — Section 22

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High Courts05 Dec 2008Allowed

Smt. Brinda Routh and Others Vs United India Insurance Company Ltd.

Calcutta High Court · (2010) ACJ 377 : (2009) 2 CALLT 173

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 147, 163AWorkmens Compensation Act, 1923 — Section 19, 3, 3(1), 3(5), 4A(3)

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High Courts05 Dec 2008Allowed

Kanchilal Paul Vs Sasthi Charan Banerjee and Others

Calcutta High Court · (2008) 12 CAL CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2)Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 34, 341, 384

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High Courts03 Dec 2008

Visva Bharati and Others Vs Baidya Nath Saha and Others

Calcutta High Court · (2009) 2 CALLT 197 : (2009) 1 CHN 106 : 114 CWN 276

Constitution of India, 1950 — Article 142, 226

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High Courts03 Dec 2008

Oxford Mission Trust Association Vs State of West Bengal and others

Calcutta High Court · (2009) 121 FLR 673

Constitution of India, 1950 — Article 226

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High Courts03 Dec 2008

Birbhum District Primary School Council and Another Vs Md. Mokhtar Hossain and Others

Calcutta High Court · (2009) 2 SLR 266

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(2), 10(3), 10(5)Constitution of India, 1950 — Article 226Visva Bharati Service Rules — Rule 48

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High Courts03 Dec 2008

Birbhum District Primary School Council and Ant. Vs Md. Mokhtar Hossain and Others

Calcutta High Court · (2009) 2 SLR 266

Constitution of India, 1950 — Article 226

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