COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 936 of 3,204

High Courts28 Jul 2008

Dewrance Macneill and Co. Ltd. (In Liquidation) Vs Padam Kumar Khaitan

Calcutta High Court · (2011) 161 CompCas 402 : (2008) 2 CompLJ 768 : (2010) 97 SCL 236

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Companies (Court) Rules, 1959 — Rule 130, 260, 261, 6Companies Act, 1956 — Section 454, 456, 538(1), 542, 542(1)

Read judgment

High Courts25 Jul 2008Dismissed

Sri Sukumar Mondal Vs State of West Bengal and Others

Calcutta High Court · (2008) 07 CAL CK 0069

Constitution of India, 1950 — Article 142

Read judgment

High Courts25 Jul 2008Dismissed

Ashim Kumar Dutta and Others Vs Swapan Dutta and Others

Calcutta High Court · (2008) 3 CALLT 283 : (2008) 2 ILR (Cal) 776

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 11, 11(1), 11(3), 17(1), 17(3)

Read judgment

High Courts25 Jul 2008Dismissed

Assistant Director of Narcotics Control Bureau Eastern Zonal Unit Vs Dipak Poddar

Calcutta High Court · (2008) 4 CALLT 360 : (2008) CriLJ 4520 : (2008) 2 ILR (Cal) 885

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(2), 43, 50

Read judgment

High Courts25 Jul 2008Allowed

Amar Kanti Barua Vs The State of West Bengal and Others

Calcutta High Court · (2008) 4 CALLT 210

Read judgment

High Courts24 Jul 2008Dismissed

Amalendu Paul alias Jhantu Vs State of West Bengal

Calcutta High Court · (2008) 07 CAL CK 0047

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306, 34, 498A

Read judgment

High Courts23 Jul 2008Dismissed

Mantu Karan Vs State of West Bengal

Calcutta High Court · (2008) 07 CAL CK 0057

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 302, 307

Read judgment

High Courts23 Jul 2008

Satanu Tirki Vs State of West Bengal and Others

Calcutta High Court · (2008) 4 CHN 224

West Bengal Schools (Control of Expenditure) Act, 2005 — Section 14, 16, 20, 5(1), 5(2)

Read judgment

High Courts22 Jul 2008Dismissed

Nikhil Mondal Vs State of West Bengal

Calcutta High Court · (2008) 07 CAL CK 0070

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 304B, 306, 34

Read judgment

High Courts22 Jul 2008Allowed

Santosh Jaiswal Vs CESC Limited and Others

Calcutta High Court · (2008) 4 CHN 630

Constitution of India, 1950 — Article 21Electricity Act, 1910 — Section 12, 12(6)Electricity Act, 2003 — Section 22, 43, 43(1)

Read judgment

High Courts22 Jul 2008Allowed

Marshall Trexim (P) Ltd. and Others Vs State of West Bengal and Others

Calcutta High Court · (2008) 4 CHN 815

Urban Land (Ceiling and Regulation) Act, 1976 — Section 6(1)Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 26, 27, 28

Read judgment

High Courts22 Jul 2008Dismissed

Eastern Coal Fields Limited Vs Central Government Industrial Tribunal and Others

Calcutta High Court · (2008) 4 CALLT 42 : (2008) 4 CHN 640 : (2008) 118 FLR 1176

Constitution of India, 1950 — Article 14, 16Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 25B, 25D

Read judgment

High Courts22 Jul 2008Dismissed