High Courts19 Sept 2008Allowed
Indu Bhusan Jana Vs The Union of India (UOI) and Others
Calcutta High Court · AIR 2009 Cal 24 : (2008) 4 CALLT 221 : (2009) 1 CHN 27 : (2009) 4 SLR 100
Constitution of India, 1950 — Article 21, 226, 38(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 929 of 3,204
High Courts19 Sept 2008
Manju Devi Vs New India Assurance Co. Ltd. and Another
Calcutta High Court · (2009) ACJ 2851
Workmens Compensation Act, 1923 — Section 4A(3)
High Courts19 Sept 2008
Ashok Kumar Todi Vs Kishwar Jahan and Others
Calcutta High Court · (2008) 4 CHN 411
Constitution of India, 1950 — Article 14, 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 174, 175Penal Code, 1860 (IPC) — Section 306
High Courts19 Sept 2008Dismissed
Vinod Kumar Garg Vs The Union of India (UOI) and Others
Calcutta High Court · (2008) 4 CHN 876
Constitution of India, 1950 — Article 14, 19, 21, 22(5)Customs Act, 1962 — Section 108
High Courts18 Sept 2008Dismissed
Danieli Engineering India Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2009) 120 FLR 431 : (2009) 2 LLJ 132
Industrial Disputes Act, 1947 — Section 15(2)
High Courts17 Sept 2008
Union of India (UOI) Vs P.K.S. Limited
Calcutta High Court · (2011) 268 ELT 158
Constitution of India, 1950 — Article 226
High Courts17 Sept 2008
Suborno Bose Vs Appellate Tribunal for Foreign Exchange and Others
Calcutta High Court · (2009) 150 CompCas 113 : (2009) 1 ILR (Cal) 77 : (2008) 88 SCL 23
Foreign Exchange Management (Realization, Repatriation and Surrender of Foreign Exchange) Regulations, 2000 — Regulation 4(1), 6(1)Foreign Exchange Management Act, 1999 — Section 10(1), 10(5), 10(6), 16(3), 17(4)
High Courts17 Sept 2008
Ram Chandra Behera Vs Sambhu Nath Behera and Another
Calcutta High Court · AIR 2009 Cal 94 : (2009) 1 CALLT 253
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 40 Rule 1, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 5
High Courts16 Sept 2008Allowed
Govind Prasad Verma (In Jail) Vs State of West Bengal
Calcutta High Court · (2008) 09 CAL CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 411
High Courts16 Sept 2008
Sujit alias Jhantu Pradhan and Another Vs State of West Bengal and Others
Calcutta High Court · (2009) CriLJ 1201
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 323, 342, 354, 376
High Courts16 Sept 2008Allowed
Sonal Modi (nee Himatsingka) Vs Gourav Himatsingka
Calcutta High Court · (2008) 09 CAL CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 227, 239, 245, 245(1), 482Evidence Act, 1872 — Section 10, 8Penal Code, 1860 (IPC) — Section 120B, 406, 411, 467, 471
High Courts16 Sept 2008Allowed
State of West Bengal and another Vs Barindra Nath Saha and others
Calcutta High Court · (2009) 120 FLR 642
Administrative Tribunals Act, 1985 — Section 19
High Courts16 Sept 2008Allowed
State of West Bengal and Another Vs Barindra Nath Saha and Others
Calcutta High Court · (2009) 120 FLR 642
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 227, 309
High Courts16 Sept 2008Dismissed
Om Prakash Kajaria Vs Circular Investment Trust Ltd.
Calcutta High Court · AIR 2009 Cal 66
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, 151Constitution of India, 1950 — Article 227
High Courts15 Sept 2008
Om Prakash Yadav Vs Union of India (UOI)
Calcutta High Court · (2008) 2 ILR (Cal) 1047
Railway Protection Force Rules, 1987 — Rule 153Railway Services (Pension) Rules, 1993 — Rule 9, 9(1), 9(2), 96
High Courts15 Sept 2008
Vivek Kathotia Vs State of West Bengal and Others
Calcutta High Court · (2009) 4 CALLT 167 : (2009) 1 CHN 119
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 392, 437, 438Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468
High Courts15 Sept 2008
Southern Cooling Towers Pvt. Ltd. Vs The State of West Bengal and Others
Calcutta High Court · (2008) 4 CALLT 334 : (2009) 1 CHN 16
West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 — Section 13, 2, 2(1)
High Courts15 Sept 2008
Indu Bhusan Jana Vs Union of India and Others
Calcutta High Court · 113 CWN 221
Constitution of India, 1950 — Article 21, 226, 38(1)
High Courts15 Sept 2008Allowed
The Municipal Commissioner, the K.M.C. and Others Vs Kedar Nath Bansal and Others
Calcutta High Court · (2008) 4 CALLT 275
Calcutta Municipal Corporation Act, 1980 — Section 396, 400, 400(1), 400(3)Calcutta Municipal Corporation Building Rules, 1990 — Rule 25, 85Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts15 Sept 2008
Sanjib Kumar Agarwal Vs Commissioner of Income Tax
Calcutta High Court · (2009) 310 ITR 295 : (2009) 176 TAXMAN 443
Income Tax Act, 1961 — Section 10(1), 256(2)