High Courts15 Sept 2008
Om Prakash Yadav Vs Union of India and others
Calcutta High Court · (2009) 121 FLR 151
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 930 of 3,204
High Courts12 Sept 2008Dismissed
Berhampore Municipality and Another Vs National Textile Corporation Limited (West Bengal, Assam, Bihar and Orissa) and Others
Calcutta High Court · (2008) 09 CAL CK 0051
Constitution of India, 1950 — Article 226, 243W
High Courts12 Sept 2008Dismissed
R.S. Lodha Vs Laxmi Devi Newar In Re: Madhav Prasad Birla
Calcutta High Court · (2008) 4 CALLT 370
Calcutta High Court (Original Side) Rules, 1914 — Rule 28Succession Act, 1925 — Section 278, 295, 299, 86
High Courts12 Sept 2008Allowed
Manisha Hazra Vs State of West Bengal and Others
Calcutta High Court · (2008) 09 CAL CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 173, 311, 401, 482, 91Penal Code, 1860 (IPC) — Section 120B, 341, 383, 406, 419
High Courts11 Sept 2008Dismissed
Prashant Milan (P) Ltd Vs Commissioner of Sales Tax and Anr
Calcutta High Court · (2008) 09 CAL CK 0070
West Bengal Value Added Tax Act, 2003 — Section 16(2)(b)
High Courts11 Sept 2008Dismissed
Shri Pradip Kumar Kotal Vs The State of West Bengal and Others
Calcutta High Court · (2008) 4 CALLT 390
Constitution of India, 1950 — Article 14, 16, 21Selection of Person for Appointment to the Post of Teachers Rules, 2006 — Rule 13, 7, 8(1)
High Courts11 Sept 2008
Narbheram Finance Company Limited Vs Parijat Vyapaar Pvt. Limited
Calcutta High Court · (2009) 1 CALLT 146
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts11 Sept 2008Dismissed
Sri Tarak Nath Paul Vs Sri Joy Krishna Dhara and Others
Calcutta High Court · (2008) 4 CALLT 57
Limitation Act, 1963 — Article 58, 59, 60, 27, 6
High Courts10 Sept 2008
Kailash Kumar Kanoria Vs Shiv Shankar Pasari and Others
Calcutta High Court · (2009) 1 CALLT 90 : (2009) 147 CompCas 231 : (2009) 3 CompLJ 528
Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 124, 125Limitation Act, 1963 — Article 83
High Courts09 Sept 2008Dismissed
Smt. Monobala Karmakar and Sri Haladhar Chowdhury Vs Smt. Snehalata Dhar
Calcutta High Court · (2008) 4 CALLT 165
Calcutta Thika and Other Tenancies and Lands (Acquisition and Regulation) Act, 1981 — Section 3(8), 9Calcutta Thika Tenancy Act, 1949 — Section 10, 2(5), 3, 3(1), 5West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(6), 17(1), 17(2)
High Courts09 Sept 2008Dismissed
Hotel Hindusthan International Karmachari Union Vs Hotel Hindusthan International and Others
Calcutta High Court · (2009) 2 CALLT 715 : (2008) 4 CHN 567 : (2008) 119 FLR 545 : (2009) 1 LLJ 747
Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 2(k), 25AMines Act, 1952 — Section 2(i)
High Courts08 Sept 2008
Haradhan Das Vs Rakshakar Mukhopadhyay and Another
Calcutta High Court · (2008) 09 CAL CK 0082
Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 17, 18, 19, 19B, 20B
High Courts08 Sept 2008
Sri Baidya Nath Saha Vs Visva Bharati Santiniketan, Birbhum and Others
Calcutta High Court · (2008) 09 CAL CK 0023
Constitution of India, 1950 — Article 12, 226Right to Information Act, 2005 — Section 19(1)
High Courts08 Sept 2008
Commissioner of Income Tax Vs Coats of India Ltd.
Calcutta High Court · (2009) 221 CTR 775 : (2009) 315 ITR 215 : (2009) 176 TAXMAN 438
Income Tax Act, 1961 — Section 2(14), 47
High Courts08 Sept 2008Dismissed
Manoranjan Sil Vs The State
Calcutta High Court · (2008) CriLJ 4719
Criminal Procedure Code, 1973 (CrPC) — Section 164, 302, 313, 374Evidence Act, 1872 — Section 25, 8Penal Code, 1860 (IPC) — Section 302, 304
High Courts05 Sept 2008Dismissed
In re
Calcutta High Court · (2009) 1 CHN 156
Criminal Procedure Code, 1973 (CrPC) — Section 144, 167, 167(2), 309, 397Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 24, 27A, 29, 36APenal Code, 1860 (IPC) — Section 188
High Courts05 Sept 2008Dismissed
In Re: Sanjay Kumar Kedia @ Sanjay Kedia
Calcutta High Court · (2009) 1 CHN 156
Criminal Procedure Code, 1973 (CrPC) — Section 144, 167, 167(2), 309, 397Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 24, 27A, 29, 30Penal Code, 1860 (IPC) — Section 188
High Courts05 Sept 2008
Olivine Mercantile Pvt. Ltd. Vs Union of India
Calcutta High Court · (2011) 273 ELT 42
Central Excise Rules, 1944 — Rule 173B, 173F, 173G(2), 173G(3), 173G(4)Central Excises and Salt Act, 1944 — Section 11A, 11A(2), 11AB, 11AC, 35F
High Courts05 Sept 2008
Berger Paints India Limited Vs Ashish Chattopadhyay and Others
Calcutta High Court · (2008) 09 CAL CK 0043
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 6Contract Act, 1872 — Section 25Limitation Act, 1963 — Section 17, 18, 18(2)
High Courts05 Sept 2008
Bratindra Nath Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2008) 09 CAL CK 0028