COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 940 of 3,204

High Courts25 Jun 2008Dismissed

Smt. Bina Roy Vs Smt. Basanti Bhattacharya and Others

Calcutta High Court · (2008) 06 CAL CK 0049

Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 6, 6(1)West Bengal Court Fees Act, 1970 — Section 10, 11, 12, 7(Vi)

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High Courts25 Jun 2008

Director General, Prasar Bharati (Broadcasting Corporation of India) and Another Vs Dilip Roy and Others

Calcutta High Court · (2008) 119 FLR 611 : (2009) 1 LLJ 855

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High Courts25 Jun 2008Dismissed

Kamakhya Singhdeo Vs Modula India

Calcutta High Court · (2008) 3 CALLT 562

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 1(5), Order 14 Rule 1(6), 2(12)Contract Act, 1872 — Section 73, 74West Bengal Court Fees Act, 1970 — Section 7

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High Courts25 Jun 2008Dismissed

Usha Dalmia Vs Debashis Roy

Calcutta High Court · (2008) 3 CHN 837

West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 17(2), 17(4), 30

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High Courts24 Jun 2008Dismissed

Samar alias Samaresh Paul and Others Vs Ashutosh Saha and Others

Calcutta High Court · (2008) 06 CAL CK 0043

Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 28, 30, 30(2)

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High Courts24 Jun 2008

Rahamat Khan alias Badal Khan and Another Vs State of West Bengal

Calcutta High Court · (2008) 4 CALLT 85 : (2008) 4 CHN 562 : (2008) CriLJ 3285 : (2008) 2 ILR (Cal) 871

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 392, 394, 397

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High Courts24 Jun 2008Allowed

Rahamat Khan alias Badal Khan and Najrul Molla Vs The State of West Bengal

Calcutta High Court · (2008) 4 CALLT 85 : (2008) 4 CHN 562 : (2008) CriLJ 3285 : (2008) 2 ILR (Cal) 871

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 392, 394, 397

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High Courts24 Jun 2008

Abbas Ali Mondal Vs State of West Bengal

Calcutta High Court · (2008) 3 CALLT 554 : (2008) 3 CHN 488 : (2008) CriLJ 3475 : (2008) 2 ILR (Cal) 858

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 302, 304B, 498A

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High Courts23 Jun 2008Dismissed

Tanmoy Ramaya Lahiri and Others Vs The State of West Bengal and Others

Calcutta High Court · (2008) 3 CALLT 205

Constitution of India, 1950 — Article 14, 141, 16West Bengal Primary School Teachers Recruitment Act, 1973 — Section 106, 60West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 8

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High Courts23 Jun 2008Allowed

Smt. Tandra Das Sharma and Anr Vs Sri Ashoke Kumar Sinha

Calcutta High Court · (2008) 06 CAL CK 0017

West Bengal Premises Tenancy Act, 1997 — Section 13, 13(1)(ff), 13(6), 2, 2(d)

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High Courts23 Jun 2008

Union of India (UOI) and Others Vs Pranab Kumar Mukhopadhyay

Calcutta High Court · (2008) 119 FLR 32 : (2009) 1 LLJ 144

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High Courts23 Jun 2008Dismissed

Arun Kumar Choudhury and Another Vs Uma Rani Paul and Others

Calcutta High Court · (2008) 06 CAL CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)

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High Courts20 Jun 2008Allowed

State of West Bengal and Others Vs Burdwan District Bus Association and Others

Calcutta High Court · AIR 2009 Cal 32 : (2008) 3 CALLT 489 : (2008) 3 CHN 251

Constitution of India, 1950 — Article 19, 19(1)Motor Vehicles Act, 1988 — Section 96, 96(2)

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High Courts20 Jun 2008

Satyabrata Gupta Vs Union of India and Others

Calcutta High Court · (2008) 06 CAL CK 0035

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High Courts20 Jun 2008

Imperial Fragrances Pvt. Ltd. Vs Commissioner of Cus. (Port)

Calcutta High Court · (2010) 260 ELT 415

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High Courts19 Jun 2008Dismissed

Kanchrapara College and Others Vs Dr. Sunil Kumar Khan

Calcutta High Court · (2009) 1 CALLT 375

West Bengal College Teachers (Security of Service) Act, 1975 — Section 5, 5(1), 5(2)

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High Courts19 Jun 2008Dismissed

Maya Sinha and Others Vs Somendra Sinha alias Somendra Prasad Sinha and Others

Calcutta High Court · (2011) 2 CALLT 492

Evidence Act, 1872 — Section 67, 68Succession Act, 1925 — Section 63

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High Courts19 Jun 2008Dismissed

Biswanath Roy Chowdhury and Another Vs Pranab Kumar Sengupta and Others

Calcutta High Court · (2008) 3 CHN 376

West Bengal Primary Education Act, 1973 — Section 105

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High Courts19 Jun 2008

West Bengal Government Employees (F and S) Co-Operative Housing Society Ltd. Vs Debabrata Sen and Others

Calcutta High Court · 113 CWN 636

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(4)Constitution of India, 1950 — Article 142, 226

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High Courts18 Jun 2008Dismissed

Swapan Chatterjee Vs State of West Bengal

Calcutta High Court · (2008) 3 CALLT 177 : (2009) CriLJ 16

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 313Hindu Marriage Act, 1955 — Section 11, 12, 5Penal Code, 1860 (IPC) — Section 375, 376, 420, 90

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