High Courts25 Aug 2008
Pramod Chandra Ghose and Another Vs State of West Bengal and Others
Calcutta High Court · (2008) 08 CAL CK 0045
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Essential Commodities Act, 1955 — Section 2, 3
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 932 of 3,204
High Courts25 Aug 2008Dismissed
In the matter of Raj Kumar Sethi Vs Spark Dealers Pvt. Ltd. and Others
Calcutta High Court · (2008) 08 CAL CK 0019
Companies Act, 1956 — Section 2(10), 291, 292, 293, 391
High Courts22 Aug 2008
Vinod Mimani Vs Alapan Bandyopadhyay and Others
Calcutta High Court · (2008) 08 CAL CK 0083
Calcutta Municipal Corporation Act, 1980 — Section 422
High Courts22 Aug 2008Dismissed
Abdul Hannan Vs The State of West Bengal
Calcutta High Court · (2008) 08 CAL CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 464Penal Code, 1860 (IPC) — Section 201, 302
High Courts22 Aug 2008
Ram Ranjan Maji Vs The State of West Bengal
Calcutta High Court · (2009) CriLJ 602
Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts22 Aug 2008Dismissed
Rabindra Nath Das Vs State Bank of India
Calcutta High Court · (2008) 08 CAL CK 0067
High Courts22 Aug 2008
Ashima Sil Vs Subhas Chandra Sil
Calcutta High Court · (2008) 08 CAL CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 144Hindu Marriage Act, 1955 — Section 13, 25
High Courts22 Aug 2008Dismissed
Md. Hasem Vs State of West Bengal
Calcutta High Court · (2009) CriLJ 660
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 27, 32(2), 8Penal Code, 1860 (IPC) — Section 147, 302, 325, 337, 34
High Courts22 Aug 2008Allowed
Smt. Chhanda Chakraborty Vs Ranjan Chakraborty
Calcutta High Court · AIR 2008 Cal 267 : (2008) 4 CHN 719
Hindu Marriage Act, 1955 — Section 13, 9
High Courts22 Aug 2008Dismissed
Dhiren Byadh and Others Vs State of West Bengal
Calcutta High Court · (2008) 08 CAL CK 0030
Penal Code, 1860 (IPC) — Section 302, 34, 448
High Courts22 Aug 2008Dismissed
Abani Kuiry and Another Vs State of West Bengal
Calcutta High Court · (2008) 08 CAL CK 0027
Penal Code, 1860 (IPC) — Section 114, 148, 149, 302, 307
High Courts22 Aug 2008Dismissed
Krishna Kanta Border Vs State of West Bengal
Calcutta High Court · 113 CWN 789
Arms Act, 1959 — Section 25(1)(a), 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 306Penal Code, 1860 (IPC) — Section 395, 397, 412
High Courts22 Aug 2008Allowed
Ac. Dhruvananda Avadhuta and Another Vs Ac. Artpremananda Avadhuta and Others
Calcutta High Court · (2008) 08 CAL CK 0016
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts22 Aug 2008Allowed
Nemai Dey Vs State of West Bengal and Others
Calcutta High Court · (2009) CriLJ 122
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
High Courts22 Aug 2008Dismissed
Niraj Kumar Bohra Vs Union of India (UOI)
Calcutta High Court · AIR 2009 Cal 59
Arbitration Act, 1940 — Section 20(4)Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(7), 11(8), 16Constitution of India, 1950 — Article 136
High Courts21 Aug 2008Dismissed
Kashimuddin Sk. Vs State of West Bengal
Calcutta High Court · (2008) CriLJ 4471
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 498A
High Courts21 Aug 2008
Simplex Infrastructures Ltd. Vs Commr. of Service Tax
Calcutta High Court · (2010) 20 STR 607
Finance Act, 1994 — Section 67, 67(3)
High Courts19 Aug 2008Dismissed
Sourav Kr. Roy Vs The State of West Bengal and Others
Calcutta High Court · (2008) 08 CAL CK 0075
High Courts19 Aug 2008
Asansol Durgapur Development Authority and Another Vs Tapas Banerjee and Others
Calcutta High Court · (2009) 1 CALLT 59 : (2008) 4 CHN 297 : (2009) 1 ILR (Cal) 451
Succession Act, 1925 — Section 2West Bengal Government Land (Regulation of Transfer) Act, 1993 — Section 10, 13(1), 13(3A), 2, 2(1)
High Courts19 Aug 2008Dismissed
West Bengal Government Employees (F and S) Co-operative Housing Society Ltd. Vs Shri Debabrata Sen and Others
Calcutta High Court · (2009) 3 CALLT 308 : (2008) 4 CHN 908
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 142