High Courts05 Nov 2008Dismissed
Union of India and others Vs Ajay Rajvanshi
Calcutta High Court · (2009) 120 FLR 641
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 926 of 3,204
High Courts05 Nov 2008
Shivarpan Engineering Pvt. Ltd. Vs Official Liquidator, High Court of Calcutta
Calcutta High Court · (2009) 147 CompCas 199 : (2010) 1 CompLJ 285
High Courts05 Nov 2008
Birla Tea Ltd. Vs State of West Bengal
Calcutta High Court · (2008) 11 CAL CK 0025
Companies Act, 1956 — Section 391, 394, 394(2)
High Courts05 Nov 2008Dismissed
Jagdev Prasad Bajaj and Others Vs Tirrihannah Co. Ltd. (No. 2)
Calcutta High Court · (2009) 148 CompCas 167
Companies Act, 1956 — Section 433, 434Evidence Act, 1872 — Section 34
High Courts04 Nov 2008Dismissed
Ganpat Lal Pawan Kumar and Another Vs Uttar Pradesh State Spinning Co. Ltd. and Others
Calcutta High Court · (2009) 2 CALLT 49 : (2008) 4 CHN 694 : (2009) 1 ILR (Cal) 263
Limitation Act, 1963 — Section 18, 8Revenue Recovery Act, 1890 — Section 5A
High Courts04 Nov 2008Allowed
M/s. Bharat Earth Movers Ltd. Vs Puranmal Kedia and Another
Calcutta High Court · (2009) 1 CALLT 397 : (2008) 4 CHN 838 : (2009) 1 ILR (Cal) 419
Evidence Act, 1872 — Section 116Income Tax Act, 1961 — Section 131Transfer of Property Act, 1882 — Section 108, 111, 111(g), 111(g)(2), 112
High Courts04 Nov 2008Dismissed
Sri Rabindra Nath Bag Vs Sri Partha Sarathi Bag and Others
Calcutta High Court · (2008) 4 CALLT 498 : (2009) 1 ILR (Cal) 250
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 115, 115A, 195, 195(1), 195(4)Penal Code, 1860 (IPC) — Section 197, 200, 202, 245, 34
High Courts04 Nov 2008Allowed
Bibhas Chandra Das Vs Samir Chandra Das and Others
Calcutta High Court · (2009) 1 CALLT 229 : (2009) 1 CHN 47 : (2009) 1 ILR (Cal) 362
Succession Act, 1925 — Section 222, 223, 230
High Courts04 Nov 2008
ABL International Pvt. Ltd. Vs Sunita Ramchand Sadarangani and Others
Calcutta High Court · (2009) 1 CALLT 1 : (2009) 1 CHN 56
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 94West Bengal Premises Tenancy Act, 1956 — Section 17
High Courts04 Nov 2008Allowed
Rajendra Prasad Shewda Vs Kishori Debi Joshi and Others
Calcutta High Court · (2009) 1 CALLT 197 : (2009) 1 ILR (Cal) 305
Evidence Act, 1872 — Section 32(5), 33
High Courts03 Nov 2008Dismissed
Smt. Sarama Das and Others Vs Sri Bhutnath Ghorui and Another
Calcutta High Court · (2008) ACJ 401
Motor Vehicles Act, 1988 — Section 140, 166
High Courts03 Nov 2008
Sarama Das and Others Vs Bhutnath Ghorui and Another
Calcutta High Court · (2008) ACJ 401
Motor Vehicles Act, 1988 — Section 140, 166
High Courts31 Oct 2008Allowed
Amarendra Nath Dhar and Another Vs Happy Homes and Hotels Pvt. Ltd.
Calcutta High Court · (2009) 1 CALLT 458
High Courts01 Oct 2008Dismissed
Gimageria Welfare Primary Teachers Training Institute and Another Vs Chairman, West Bengal State Electricity Distribution Co. Ltd. and Others
Calcutta High Court · (2008) 10 CAL CK 0014
Constitution of India, 1950 — Article 226, 300AElectricity Act, 2003 — Section 164, 168, 173, 174, 184Telegraph Act, 1885 — Section 10
High Courts01 Oct 2008Allowed
Calcutta Municipal Corporation and Others Vs Rukhsana Anjum
Calcutta High Court · (2008) 10 CAL CK 0011
High Courts01 Oct 2008Allowed
Suresh Singh Vs State of West Bengal and Others
Calcutta High Court · (2008) 4 CHN 785
Calcutta High Court Rules, 1914 — Rule 20Constitution of India, 1950 — Article 226
High Courts01 Oct 2008Dismissed
Samir Kumar Ghosh Vs Union of India and Others
Calcutta High Court · (2009) 121 FLR 57
High Courts01 Oct 2008
Syed Zahiruddin Ahmed Bagdadi Vs Board of Wakfs and Others
Calcutta High Court · (2009) 1 CALLT 22 : (2008) 1 CALLT 22
Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 17Waqf Act, 1995 — Section 13, 27, 32(1), 32(2), 64
High Courts01 Oct 2008
Bulbul Mondal alias Bhola Mondal Vs National Insurance Co. Ltd. and Another
Calcutta High Court · (2008) 10 CAL CK 0004
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 141Motor Vehicles Act, 1988 — Section 147, 147(1)(b), 163A, 166, 171
High Courts01 Oct 2008Allowed
Suresh Singh Vs The State of West Bengal and Others
Calcutta High Court · (2008) 4 CHN 785
Constitution of India, 1950 — Article 226