High Courts02 Jun 2008Dismissed
Anup Biswas Vs State of West Bengal and Others
Calcutta High Court · (2008) 06 CAL CK 0056
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 942 of 3,204
High Courts02 Jun 2008Allowed
Biren Singh Vs The State of West Bengal
Calcutta High Court · (2008) 3 CALLT 294
Penal Code, 1860 (IPC) — Section 302
High Courts16 May 2008Allowed
Md. Salim Akthar Vs The State of West Bengal and Another
Calcutta High Court · (2008) 3 CALLT 345
Constitution of India, 1950 — Article 142, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 357(1), 357(3), 386Customs Act, 1962 — Section 108
High Courts16 May 2008
Dharma Raj Singh Vs National Insurance Company Limited and Another
Calcutta High Court · (2009) ACJ 1240 : (2008) 3 CALLT 546
Motor Vehicles Act, 1988 — Section 140, 166
High Courts16 May 2008Allowed
Mafuja Bibi @ Mafurjan Bibi Vs The State of West Bengal and Another
Calcutta High Court · (2008) 05 CAL CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 302, 307, 326, 34
High Courts16 May 2008Dismissed
Suvadip Mukherjee Vs The State of West Bengal and Another
Calcutta High Court · (2008) 05 CAL CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 238, 239, 240Penal Code, 1860 (IPC) — Section 406, 498A
High Courts16 May 2008Dismissed
Salim Makkar Vs The State of West Bengal and Another
Calcutta High Court · (2008) 05 CAL CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 405, 406, 430
High Courts16 May 2008Allowed
Sri Dilip (Pramanik) Das and Others Vs Sri Alok Barman
Calcutta High Court · (2008) 3 CHN 101
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Specific Relief Act, 1963 — Section 14(3)
High Courts16 May 2008Allowed
Dhunseri Tea and Industries Limited Vs Dhunsiri Plantation Private Limited
Calcutta High Court · (2008) 4 CALLT 24 : (2008) 3 CHN 158
Companies Act, 1956 — Section 20, 22Trade and Merchandise Marks Act, 1958 — Section 12(3), 21(3)Trade Marks Act, 1999 — Section 2
High Courts16 May 2008Dismissed
Soubhik Exports Ltd. Vs Union of India (UOI)
Calcutta High Court · (2010) 260 ELT 58
High Courts16 May 2008Dismissed
Adhir Kumar Biswas Vs Madan Mohan Mondal
Calcutta High Court · (2008) 2 CHN 990
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)
High Courts16 May 2008
State of West Bengal and Others Vs Firma Pithri Agro Products Pvt. Ltd. and Another
Calcutta High Court · AIR 2008 Cal 168 : (2008) 3 CHN 180
High Courts16 May 2008Allowed
Sri Arup Banerjee Vs Smt. Anindita Banerjee
Calcutta High Court · (2008) 05 CAL CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 125, 195, 195(1), 482Penal Code, 1860 (IPC) — Section 120B, 192, 193, 196, 197
High Courts16 May 2008
Dipak Choudhury and Another Vs State of West Bengal and Others
Calcutta High Court · (2008) 3 CHN 548
Companies Act, 1956 — Section 256, 257, 258, 259, 260Drugs and Cosmetics Act, 1940 — Section 34Drugs and Cosmetics Rules, 1945 — Rule 59, 61, 63, 64, 65A
High Courts16 May 2008Dismissed
Partha Deb Roy Vs The State of West Bengal
Calcutta High Court · (2008) 05 CAL CK 0015
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts16 May 2008
Kazem Sk. alias Kamruzzaman alias Kazeman Vs State of West Bengal
Calcutta High Court · (2008) 3 CALLT 393 : (2008) CriLJ 4474
Criminal Procedure Code, 1973 (CrPC) — Section 161, 290, 464Evidence Act, 1872 — Section 145Explosives Act, 1884 — Section 6(3)
High Courts16 May 2008Dismissed
United India Insurance Co. Ltd. Vs Netai Chandra Ghosh and Others
Calcutta High Court · (2010) ACJ 346 : AIR 2008 Cal 203 : (2008) 4 CHN 896
Constitution of India, 1950 — Article 226, 227, 32, 323A, 323BMotor Vehicles Act, 1988 — Section 149(2), 170, 173, 28
High Courts15 May 2008
Subrata Roy and Others Vs The State of West Bengal
Calcutta High Court · (2008) 2 CALLT 451 : (2008) 3 CHN 286
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 May 2008Dismissed
Debasish Ghosal and Others Vs Siemens Aktiengasellschaft
Calcutta High Court · (2009) 147 CompCas 708
Companies Act, 1956 — Section 439
High Courts15 May 2008Allowed
Air Lift Vs Kartick Chandra Chandra and Others
Calcutta High Court · (2008) 05 CAL CK 0050
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)