High Courts20 Nov 2008
Lieutenant Governor and others Vs Shri Kaushik Ganguly and others
Calcutta High Court · (2009) 121 FLR 458
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 925 of 3,204
High Courts19 Nov 2008
Miss Ila Choudhury Vs Smt. Maya Bose and Others
Calcutta High Court · 113 CWN 1
Constitution of India, 1950 — Article 227Hindu Succession Act, 1956 — Section 22West Bengal Court Fees Act, 1970 — Section 11
High Courts19 Nov 2008
Prasanta Banerjee Vs Smt. Tandra Banerjee
Calcutta High Court · (2009) 5 RCR(Civil) 599
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(3), 401Evidence Act, 1872 — Section 112
High Courts18 Nov 2008Dismissed
Mrs. Radhika Sood Vs Mrs. Dolly Minhans
Calcutta High Court · (2008) 11 CAL CK 0072
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts18 Nov 2008Allowed
Suresh Mahato Vs G.E. Industrial Pvt. Ltd.
Calcutta High Court · (2008) 11 CAL CK 0056
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B
High Courts18 Nov 2008Allowed
Rukbanur Rahman Vs CBI and Others Jaydeep Mukherjee Vs State and Others
Calcutta High Court · (2008) 4 CHN 743
Criminal Procedure Code, 1973 (CrPC) — Section 410, 439, 439(2)
High Courts17 Nov 2008Dismissed
CESC Ltd. Vs West Bengal Pollution Control Board and Others
Calcutta High Court · (2009) 1 CALLT 191
Water (Prevention and Control of Pollution) Act, 1974 — Section 10, 11, 12, 13, 14Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 14(1), 14(2), 3, 4, 5
High Courts17 Nov 2008
CESC Limited Vs West Bengal Pollution Control Board and Others
Calcutta High Court · (2009) 1 CALLT 191
Water (Prevention and Control of Pollution) Act, 1974 — Section 10, 11, 12, 13Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 14, 14(1), 14(2), 3, 4
High Courts12 Nov 2008
Sailesh Pal alias Sailesh Kumar Pal Vs The State of West Bengal and Others
Calcutta High Court · (2008) 11 CAL CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 401, 417, 439, 439(4)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304, 304B, 306, 498A
High Courts12 Nov 2008Dismissed
Md. Elahi Vs State of West Bengal
Calcutta High Court · (2009) 1 CALLT 597 : (2009) CriLJ 1335
Citizenship Act, 1955 — Section 9, 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 5, 7, 9
High Courts11 Nov 2008
Jagat Jiban Biswas and Others Vs Union of India and Others
Calcutta High Court · (2008) 11 CAL CK 0068
Constitution of India, 1950 — Article 14
High Courts11 Nov 2008
Bibhuti Sarkar Vs State of West Bengal and Another
Calcutta High Court · (2008) 11 CAL CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 325, 376, 417
High Courts11 Nov 2008Dismissed
Subimal Kanti Pramanik Vs State and Others
Calcutta High Court · (2008) 11 CAL CK 0024
Constitution of India, 1950 — Article 14, 16
High Courts11 Nov 2008Dismissed
Sri Sukdeb Khan and Others Vs The State of West Bengal
Calcutta High Court · (2008) 11 CAL CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts10 Nov 2008Dismissed
Smt. Ankhi Mitra Vs State of West Bengal and Others
Calcutta High Court · (2008) 11 CAL CK 0053
Constitution of India, 1950 — Article 226
High Courts06 Nov 2008Dismissed
Union of India and Others Vs Pravash Dutta and Another
Calcutta High Court · (2008) 11 CAL CK 0058
Civil Procedure Code, 1908 (CPC) — Section 12, 122, 125, 2(18)
High Courts06 Nov 2008Allowed
LGW Limited and Another Vs The State of West Bengal and Others
Calcutta High Court · AIR 2009 Cal 16 : (2009) 1 CALLT 336 : (2009) 1 CHN 1
Constitution of India, 1950 — Article 14
High Courts06 Nov 2008Dismissed
B.L.B. Limited Vs The Calcutta Stock Exchange Association Ltd.
Calcutta High Court · (2008) 4 CALLT 504
Arbitration and Conciliation Act, 1996 — Section 8, 8(1), 8(2)
High Courts06 Nov 2008Dismissed
Tarun Kumar Halder and Another Vs State of West Bengal and Others
Calcutta High Court · (2008) 11 CAL CK 0030
Constitution of India, 1950 — Article 19(1)(g), 21Essential Commodities Act, 1955 — Section 3Petroleum Act, 1934 — Section 14, 23, 4
High Courts06 Nov 2008Allowed
LGW Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 2009 Cal 16 : (2009) 1 CALLT 336 : (2009) 1 CHN 1
Constitution of India, 1950 — Article 14