High Courts18 Jul 2008Allowed
Sri Asit Baran Bhattacharya Vs Smt. Gouri Bhattacharya
Calcutta High Court · (2008) 3 CALLT 322 : (2008) 2 DMC 726
Hindu Marriage Act, 1955 — Section 13
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 937 of 3,204
High Courts18 Jul 2008
Howrah Ganatantrik Nagarik Samity Vs State
Calcutta High Court · (2008) 4 CHN 540
High Courts18 Jul 2008Allowed
Hare Krishna Sardar Vs State of West Bengal and Others
Calcutta High Court · (2009) 123 FLR 172 : (2009) 3 LLJ 486
High Courts18 Jul 2008
Smt. Arati Das Vs Smt. Bharati Sarkar and Others
Calcutta High Court · AIR 2009 Cal 8 : (2008) 3 CALLT 470 : (2008) 4 CHN 20
Bengal Tenancy Act, 1885 — Section 26FCivil Procedure Code, 1908 (CPC) — Order 4 Rule 1, 100, 115, 9, 96Hindu Succession Act, 1956 — Section 22, 22(1), 22(2)
High Courts16 Jul 2008
Pannalal Sagarmal Vs Central Bank of India
Calcutta High Court · AIR 2008 Cal 285 : (2008) 4 CHN 208
Transfer of Property Act, 1882 — Section 105, 106, 106(1), 106(3), 107
High Courts16 Jul 2008
Sri Debdas Mishra Vs The State of West Bengal and Others
Calcutta High Court · (2008) 3 CALLT 571 : (2008) 3 CALLT 570
Constitution of India, 1950 — Article 14, 162, 19(1)West Bengal State Council of Vocational Education and Training Act, 2005 — Section 15
High Courts15 Jul 2008Allowed
S.P.S. Metal Cast and Alloys Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 3 CALLT 462
Central Excise Rules, 1944 — Rule 57(1)(3), 57(1)(4), 57GGCentral Excises and Salt Act, 1944 — Section 11, 11A, 31, 32, 32E
High Courts15 Jul 2008Dismissed
Director, Central Glass and Ceramic Research Institute and Another Vs Sumilon Pal
Calcutta High Court · AIR 2008 Cal 251 : (2008) 4 CHN 188 : (2008) 119 FLR 789 : (2009) 2 SLR 114
Administrative Tribunals Act, 1985 — Section 14, 19, 20Constitution of India, 1950 — Article 141, 226, 227, 32, 323AGeneral Clauses Act, 1897 — Section 3, 3(42)
High Courts15 Jul 2008
Bhumendranath Guharay Vs General Manager, Calcutta Telephones and Others
Calcutta High Court · (2008) 4 CHN 534
Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7B, 7B(1)
High Courts15 Jul 2008
Tara Properties Private Limited Vs Shalimar Paints Limited
Calcutta High Court · (2008) 4 CALLT 296
Income Tax Act, 1961 — Section 226(3)Transfer of Property Act, 1882 — Section 106, 116West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts14 Jul 2008
Arijit Mittra Vs Goutam Mitter
Calcutta High Court · AIR 2008 Cal 273
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 22 Rule 4, 151Constitution of India, 1950 — Article 227
High Courts14 Jul 2008Dismissed
Soumen Kumar Kar and Others Vs Swapan Kumar Kar and Others
Calcutta High Court · AIR 2008 Cal 213 : (2008) 4 CHN 859
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Evidence Act, 1872 — Section 32, 33, 40, 41, 42Hindu Adoptions and Maintenance Act, 1956 — Section 8
High Courts11 Jul 2008Allowed
Chittaranjan Si Vs State of West Bengal and Others
Calcutta High Court · (2009) 1 CALLT 140 : (2008) 4 CHN 260
High Courts11 Jul 2008
Bijay Kumar Bhattar Vs Trimurti Associates Pvt. Ltd. and Another
Calcutta High Court · (2008) 4 CHN 585 : (2009) 5 RCR(Criminal) 255
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(2), 397(3), 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Jul 2008
Asok Kumar Pal Vs Smt. Sawan Pal
Calcutta High Court · (2008) 3 CALLT 437
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13(1)
High Courts11 Jul 2008
M/s. Fab Leathers Limited and Another Vs KND Engineering Technologies Ltd.
Calcutta High Court · (2008) 07 CAL CK 0014
Arbitration and Conciliation Act, 1996 — Section 34
High Courts11 Jul 2008
Tarun Das and Others Vs State of West Bengal and Another
Calcutta High Court · (2009) 1 CHN 164
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 173, 198Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 120B, 34, 420, 493, 494
High Courts10 Jul 2008Allowed
Turner Morrison Limited Vs National Insurance Company Limited
Calcutta High Court · (2008) 4 CALLT 98
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 89Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy (Amendment) Act, 1997 — Section 3, 45
High Courts10 Jul 2008Allowed
Anil Kumar Mayra Vs State of West Bengal and Others
Calcutta High Court · (2008) 3 CALLT 430 : (2008) 3 CHN 786
High Courts10 Jul 2008Dismissed
Garden Reach Ship Builders and Engg. Vs State of West Bengal
Calcutta High Court · (2008) 4 CALLT 13 : (2009) 1 CHN 145 : (2009) 123 FLR 709
Industrial Disputes Act, 1947 — Section 10