High Courts03 Dec 2008Dismissed
Samarendra Nath Das and Others Vs State of West Bengal and Others
Calcutta High Court · 114 CWN 11
West Bengal Land Reforms Act, 1955 — Section 14K(c), 14M, 14P, 14S, 14T
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 923 of 3,204
High Courts02 Dec 2008Allowed
Pradhan, Kalabani Gram Panchayat Vs Smt. Pramila mandi and Others
Calcutta High Court · (2008) 12 CAL CK 0091
West Bengal Panchayat Act, 1973 — Section 16(4), 17
High Courts02 Dec 2008Dismissed
State of West Bengal and Another Vs Dr. Bikash Mohan Sanyal and Others
Calcutta High Court · (2008) 12 CAL CK 0013
High Courts01 Dec 2008
Mahuya Nanda Vs Tapan Nanda and Another
Calcutta High Court · (2008) 12 CAL CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts01 Dec 2008Dismissed
Asgar Ali Vs Jamil Akhtar Siddique and Others
Calcutta High Court · (2008) 12 CAL CK 0018
Civil Procedure Code, 1908 (CPC) — Section 115, 153Limitation Act, 1963 — Section 5
High Courts28 Nov 2008Dismissed
Pig Iron Supplying Syndicate Pvt. Ltd. Vs Steel Authority of India Ltd.
Calcutta High Court · (2008) 11 CAL CK 0071
Arbitration Act, 1940 — Section 20Limitation Act, 1963 — Section 10, 18
High Courts28 Nov 2008
Santosh Kumar Panja and Others Vs The State of West Bengal
Calcutta High Court · (2008) 11 CAL CK 0065
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 258, 309, 311, 482Penal Code, 1860 (IPC) — Section 120B, 255, 260, 420, 467
High Courts28 Nov 2008Dismissed
Sri Tulshi Bakshi Vs The State of West Bengal and Others
Calcutta High Court · (2008) 11 CAL CK 0057
Constitution of India, 1950 — Article 14, 254National Council for Teacher Education Act, 1993 — Section 12(d), 32
High Courts28 Nov 2008Allowed
Tapas Biswas Vs Shyama Prosad Ghosal Kajal Kr. Dutta Vs Arati Roy Dr. Md. Fazle Haque Vs Shameem Ahmed Triloke Mukhopadhyay Vs Swapan Kumar Paul and Others Sandhya Pramanick and Others Vs Durgapada Bhattacharjee
Calcutta High Court · (2008) 4 CALLT 455
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 13(1), 21, 8Civil Procedure Code, 1908 (CPC) — Section 115, 141, 2(2), 8, 96Constitution of India, 1950 — Article 141, 226, 227, 323B, 323B(1)
High Courts28 Nov 2008Allowed
Pradyut Bhowmick and Another Vs State of West Bengal and Others
Calcutta High Court · (2008) 11 CAL CK 0006
High Courts27 Nov 2008Allowed
Sandhya Rani Biswas Vs Tarak Chandra Ghosh and Another
Calcutta High Court · (2008) 11 CAL CK 0060
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts26 Nov 2008Allowed
Susant Pal Vs Union of India and Others
Calcutta High Court · (2008) 11 CAL CK 0061
Constitution of India, 1950 — Article 21, 226
High Courts26 Nov 2008
Asish Pandey and Another Vs Syntech Informatics Pvt. Ltd. and Another Harminder Singh Binda alias Harminder Singh Vs State of West Bengal and Another
Calcutta High Court · (2008) 11 CAL CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 196, 199, 403, 406
High Courts26 Nov 2008Dismissed
Raj Kumar Saha Vs State of West Bengal and Others
Calcutta High Court · (2008) 11 CAL CK 0031
Constitution of India, 1950 — Article 226, 243OWest Bengal Panchayat Election Act, 2003 — Section 23, 23(2)
High Courts26 Nov 2008Allowed
Narayan Das Vs The State of West Bengal
Calcutta High Court · (2009) 3 CALLT 586
Penal Code, 1860 (IPC) — Section 307
High Courts26 Nov 2008Allowed
Milan Kumar Dey Vs State of West Bengal and Others
Calcutta High Court · (2008) 11 CAL CK 0004
West Bengal Schools (Control of Expenditure) Act, 2005 — Section 14(2)
High Courts25 Nov 2008Dismissed
Smt. Mousumi Das Maity Vs State of West Bengal and Others
Calcutta High Court · (2008) 11 CAL CK 0041
Constitution of India, 1950 — Article 21Hindu Marriage Act, 1955 — Section 19(ii)
High Courts24 Nov 2008Dismissed
Ananta Naskar Vs Bharat Sanchar Nigam Limited and Others
Calcutta High Court · (2008) 11 CAL CK 0042
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(4), Order 23 Rule 4, 11Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
High Courts24 Nov 2008Allowed
Fatik Dey Vs State of West Bengal
Calcutta High Court · (2008) 11 CAL CK 0027
Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302, 306, 34, 498A
High Courts24 Nov 2008Dismissed
Shanta Roy (Sen) Vs State of West Bengal and Others
Calcutta High Court · (2008) 11 CAL CK 0005
Constitution of India, 1950 — Article 226Guardians and Wards Act, 1890 — Section 7Penal Code, 1860 (IPC) — Section 498A