High Courts01 Aug 2008
Abhijit Kundu and Others Vs State of West Bengal and Others
Calcutta High Court · (2008) 4 CALLT 262
West Bengal Land Reforms Act, 1955 — Section 14T(3)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 935 of 3,204
High Courts01 Aug 2008Allowed
Biproarshi Guha Vs State of West Bengal and Others
Calcutta High Court · (2008) 4 CALLT 266
Calcutta Municipal Corporation Act, 1980 — Section 400(1), 588Urban Land (Ceiling and Regulation) Act, 1976 — Section 10
High Courts01 Aug 2008Dismissed
Sk. Fakir Mohammad and Others Vs Sk. Jan Mohammad and Others
Calcutta High Court · (2008) 4 CALLT 68 : (2008) 4 CHN 324
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts01 Aug 2008
Kanai Manna Vs United India Insurance Co. Ltd. and Others
Calcutta High Court · (2009) ACJ 544
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts01 Aug 2008Allowed
Dibyendu Bhattacharya Vs Steel Authority of India Ltd. and Others
Calcutta High Court · (2008) 4 CHN 232
High Courts01 Aug 2008Allowed
Nagar Sankar Rajendra Vs Vice-Chancellor, West Bengal National Law University of Juridical Sciences and Others
Calcutta High Court · (2009) 1 CALLT 69 : (2008) 4 CHN 349 : (2009) 4 SLR 137
High Courts01 Aug 2008Dismissed
Sanat Panja and Others Vs State of West Bengal and Others
Calcutta High Court · (2009) CriLJ 407
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 304B(2), 306
High Courts01 Aug 2008Dismissed
West Bengal State Electricity Distribution Co. Ltd. and Others Vs Mahadeb Das and Others
Calcutta High Court · (2008) 4 CHN 1
West Bengal Regulation of Recruitment in State Government Establishments and Establishments of Public Undertakings, Statutory Bodies, Government Companies and Local Authorities Act, 1999 — Section 3
High Courts01 Aug 2008Dismissed
M/s. Bharat Biscuit Pvt. Ltd. and others Vs Employee''s Provident Fund Orgn., W.B. and others
Calcutta High Court · (2009) 121 FLR 1129
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts01 Aug 2008Dismissed
M/s. Bharat Biscuit Private Limited and Others Vs The Employees'' Provident Fund Orgn., W.B. and Others
Calcutta High Court · (2009) 121 FLR 1129
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7ANegotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 406
High Courts01 Aug 2008Dismissed
Sukumar Adhikary Vs Dipu Rani Adhikary
Calcutta High Court · (2008) 4 CHN 204
High Courts31 Jul 2008
V.C. Dialani alias Vijay Kumar Chellaram Dialani and Another Vs Lakshmi Kant Rajak and Others
Calcutta High Court · (2008) 4 CHN 176
Constitution of India, 1950 — Article 335
High Courts31 Jul 2008
Brindaban Bag Vs State of West Bengal
Calcutta High Court · (2008) CriLJ 4275
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(5), 313Evidence Act, 1872 — Section 34Penal Code, 1860 (IPC) — Section 300, 302, 304, 322, 325
High Courts31 Jul 2008
Glaxosmithkline Consumer Healthcare Ltd. Vs Abbott Healthcare Pvt. Ltd. and Others
Calcutta High Court · (2008) 4 CHN 344 : (2009) 40 PTC 437
High Courts30 Jul 2008Dismissed
India Media Services Private Limited Vs Newsprint Trading and Sales Corporation and Others
Calcutta High Court · (2008) 4 CHN 660
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 3, Order 21 Rule 48, Order 21 Rule 54, 136, 38Specific Relief Act, 1963 — Section 28, 28(1)
High Courts30 Jul 2008
Union of India (UOI) and Others Vs Satish Chandra Upadhyay and Others
Calcutta High Court · (2008) 4 CALLT 51
High Courts30 Jul 2008
Union of India and Others Vs Satish Chandra Upadhyay and Others
Calcutta High Court · (2008) 4 CALLT 51
High Courts29 Jul 2008
Tapan Kumar Kundu Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 4 CALLT 38 : (2009) 120 FLR 427
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts28 Jul 2008
Miss Sonali Kar Vs D.I. of Schools (S.E.) and Others
Calcutta High Court · (2008) 4 CALLT 251
High Courts28 Jul 2008
Ramendra Sundar Karmakar Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 4 CALLT 1
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)