High Courts30 Jun 2008Dismissed
Sk. Rukunuddin Vs State of West Bengal and Others
Calcutta High Court · (2008) 06 CAL CK 0048
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 939 of 3,204
High Courts30 Jun 2008Allowed
Karamchand Thapar and Bros (Coal Sales) Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 3 CHN 998
Central Excises and Salt Act, 1944 — Section 35L
High Courts30 Jun 2008Dismissed
Haranath Chatterjee Vs State of West Bengal
Calcutta High Court · (2008) 4 CHN 122 : (2008) CriLJ 4169
Penal Code, 1860 (IPC) — Section 323, 379, 427, 436
High Courts27 Jun 2008Allowed
Atish Agarwala and Others Vs The State of West Bengal and Another
Calcutta High Court · (2008) 4 CALLT 82 : (2008) 4 CHN 394 : (2009) 2 DMC 817
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts27 Jun 2008
Chinu Rani Balo and Others Vs National Insurance Co Ltd. and Another
Calcutta High Court · (2009) ACJ 935
Motor Vehicles Act, 1988 — Section 163A, 171
High Courts27 Jun 2008Dismissed
Puspita Maity ailas Puspita Jana Vs The State of West Bengal
Calcutta High Court · (2008) 3 CALLT 550 : (2008) CriLJ 4630
Criminal Procedure Code, 1973 (CrPC) — Section 164Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 7Penal Code, 1860 (IPC) — Section 34, 363, 366, 366A, 368
High Courts27 Jun 2008
Subodh Kumar Mittra Vs Union of India (UOI) and Another
Calcutta High Court · (2008) 3 CALLT 236 : (2008) 119 FLR 28
High Courts27 Jun 2008
Kanoria Jute and Industries Ltd. Sangrami Shramik Union and Another Vs Appellate Authority for Industrial and Financial Reconstruction and Others
Calcutta High Court · (2008) 3 CALLT 267 : (2009) 149 CompCas 555
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 25
High Courts27 Jun 2008Allowed
Buddhadeb Giri alias Buddhadeb Giri Vs State of West Bengal
Calcutta High Court · (2008) 06 CAL CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302
High Courts27 Jun 2008
Md. Mohiuddin Vs State of West Bengal and Others
Calcutta High Court · (2008) 119 FLR 18 : (2009) 1 LLJ 112
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts27 Jun 2008
Puspita Maity alias Puspita Jana Vs The State of West Bengal
Calcutta High Court · (2008) 3 CALLT 550 : (2008) CriLJ 4630
Criminal Procedure Code, 1973 (CrPC) — Section 164Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(d)(iv), 2(k), 7Penal Code, 1860 (IPC) — Section 34, 363, 366, 366A, 368
High Courts27 Jun 2008Dismissed
Bhupen Purakait Vs State of West Bengal and Others
Calcutta High Court · (2008) 4 CHN 78
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190, 200Penal Code, 1860 (IPC) — Section 379
High Courts26 Jun 2008Allowed
Smt. Soma Chowdhury (Sarkar) Vs Sri Pradip Kumar Chowdhury
Calcutta High Court · AIR 2009 Cal 63
Hindu Marriage Act, 1955 — Section 13B, 24
High Courts26 Jun 2008
Habir Ali Sk. @ Habir Sk. and Others Vs Raoson Ali Sk. and Others
Calcutta High Court · (2008) 06 CAL CK 0060
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts26 Jun 2008Allowed
Sukdev Singh Vs The Regional Manager, New India Assurance Co. Ltd. and Another
Calcutta High Court · (2008) 4 CHN 939
Motor Vehicles Act, 1988 — Section 149(2), 166, 170
High Courts26 Jun 2008Dismissed
Mrs. Lakshmi Devi Singh Vs The Municipal Commissioner and Others
Calcutta High Court · (2008) 06 CAL CK 0028
Calcutta Municipal Corporation Act, 1980 — Section 400, 401
High Courts26 Jun 2008Allowed
State of West Bengal and Others Vs Sumit Das and Another
Calcutta High Court · (2008) 3 CALLT 299 : (2008) 3 CHN 1000
West Bengal School Service Commission Act, 1997 — Section 9
High Courts25 Jun 2008Dismissed
Atul Krishna Mongal and Another Vs Smt. Alokelata Mondal
Calcutta High Court · (2008) 3 CALLT 499
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 102Registration Act, 1908 — Section 58
High Courts25 Jun 2008
Dr. Nazrul Islam Vs The State of West Bengal and Others
Calcutta High Court · (2008) 3 CALLT 218 : (2008) 3 CHN 566 : (2009) 121 FLR 859 : (2009) 4 SLR 573
Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 226Right to Information Act, 2005 — Section 19(1)
High Courts25 Jun 2008
Union of India (UOI) Vs Sanjoy Gooptu and Others
Calcutta High Court · (2008) 3 CHN 775
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 8A, Order 41 Rule 1(3), Order 41 Rule 5(3)Constitution of India, 1950 — Article 112, 112(3), 202Transfer of Property Act, 1882 — Section 100