High Courts28 Apr 2008
Saraju Bala Roy and Others Vs State of West Bengal and Others
Calcutta High Court · (2008) 3 CHN 995
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 107
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 946 of 3,204
High Courts25 Apr 2008Dismissed
P.C. Chandra Jewellery Apex (Pvt.) Limited Vs State of West Bengal
Calcutta High Court · (2008) 4 CHN 405
Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202, 202(1), 203
High Courts25 Apr 2008Dismissed
Swapan Roy Vs Maya Roy (Kar) and Another
Calcutta High Court · (2008) 3 CHN 707
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Special Marriage Act, 1954 — Section 13, 24, 4
High Courts24 Apr 2008
Sri Jamini Das and Another Vs Sri Hirendra Kumar Sukla and Others
Calcutta High Court · (2008) 04 CAL CK 0043
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4), 105, 115
High Courts24 Apr 2008Allowed
Ratan Sen and Others Vs Kanailal Sinha and Others
Calcutta High Court · (2008) 04 CAL CK 0035
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 97, Order 21 Rule 99West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(2), 13(3), 14, 16
High Courts24 Apr 2008
The Secretary, Ram Nagar Layek Para Samabay Krishi Unnayan Samiti Limited Vs Sri Gouri Sankar Kar and Others
Calcutta High Court · (2008) 04 CAL CK 0028
Constitution of India, 1950 — Article 12, 142, 226
High Courts23 Apr 2008Allowed
Sri Rajendra Kumar Majumdar Vs The Kolkata Municipal Corporation and Others
Calcutta High Court · (2008) 2 CHN 905 : (2009) 1 ILR (Cal) 14
Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 307, 406, 498A, 505B, 506B
High Courts23 Apr 2008
The Collector of Customs now known as The Commissioner of Customs (Airport) Vs Mr. Jose Marcio Barreto Ramires and Another
Calcutta High Court · (2008) 04 CAL CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 105(B)Customs Act, 1962 — Section 108, 132, 135
High Courts23 Apr 2008Dismissed
The State of West Bengal and Others Vs Sri Uttam Kumar Das
Calcutta High Court · (2008) 04 CAL CK 0032
Constitution of India, 1950 — Article 226West Bengal Municipal Act, 1993 — Section 54, 54(3A), 55(1)
High Courts23 Apr 2008Allowed
Harendra Prased Show and Others Vs Bimal Naskar
Calcutta High Court · (2008) 04 CAL CK 0016
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts23 Apr 2008
Visva Bharati Vs Sarkar and Sarkar
Calcutta High Court · (2008) 3 CALLT 1 : (2008) 3 CHN 1013
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16, 34, 42
High Courts23 Apr 2008Allowed
Abdul Rashid Vs State of West Bengal and Others
Calcutta High Court · (2008) 04 CAL CK 0011
High Courts22 Apr 2008Allowed
Ashok Kumar Roy Vs United India Insurance Co. Ltd. and Another
Calcutta High Court · (2008) 04 CAL CK 0071
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 163A, 166
High Courts18 Apr 2008Allowed
National Insurance Company Ltd. Vs Shyamali Guhathakurta and Others
Calcutta High Court · AIR 2008 Cal 155
Motor Vehicles Act, 1988 — Section 166
High Courts18 Apr 2008Allowed
Rabindra Nath Dutta Vs Smt. Ira Dutt and Others and Rajat Mohan Dutta
Calcutta High Court · (2008) 3 CHN 748
West Bengal Premises Tenancy Act, 1956 — Section 1(3), 13, 3, 3(2), 31
High Courts18 Apr 2008Allowed
National Insurance Company Limited Vs Shyamali Guhathakurta and Others
Calcutta High Court · (2009) ACJ 2384
Motor Vehicles Act, 1988 — Section 166
High Courts18 Apr 2008Allowed
Dipa Das Vs Dipak Das
Calcutta High Court · (2008) 04 CAL CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 384, 498A
High Courts18 Apr 2008Allowed
Charan Bala Biswas Vs Shipping Corporation of India Ltd. and Another
Calcutta High Court · (2009) ACJ 2345
Merchant Shipping Act, 1958 — Section 98Workmens Compensation Act, 1923 — Section 3, 3(1)
High Courts18 Apr 2008Allowed
Kolkata Municipal Corporation Vs Humayun Properties Limited
Calcutta High Court · (2008) 3 CHN 96
Calcutta Municipal Corporation Act, 1980 — Section 179(2), 180(2), 188, 188(2), 189Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts18 Apr 2008Dismissed
Smt. Arpita Chakraborty Vs Dr. Amit Chakraborty
Calcutta High Court · (2008) 3 CHN 423
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 9Penal Code, 1860 (IPC) — Section 406, 498A