High Courts18 Apr 2008Allowed
Gopal Debnath and Others Vs Sambhu Das Set
Calcutta High Court · (2008) 3 CHN 417
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 947 of 3,204
High Courts18 Apr 2008Allowed
Smt. Charan Bala Biswas Vs Shipping Corporation of India and Another
Calcutta High Court · (2008) 3 CHN 220
Merchant Shipping Act, 1958 — Section 98Workmens Compensation Act, 1923 — Section 3, 3(1)
High Courts18 Apr 2008Dismissed
Inderpal Singh Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 04 CAL CK 0033
Central Civil Services (Leave) Rules, 1972 — Rule 7Central Industrial Security Force Act, 1968 — Section 18Central Industrial Security Force Rules, 1969 — Rule 34
High Courts18 Apr 2008Dismissed
Kolkata Municipal Corporation and Others Vs Kanak Projects Ltd. and Another
Calcutta High Court · AIR 2008 Cal 175 : (2009) 1 CALLT 247
Calcutta Municipal Corporation Act, 1980 — Section 192Industrial Disputes Act, 1947 — Section 10Limitation Act, 1963 — Section 5
High Courts18 Apr 2008
Ananya Banerjee Vs Samarendra Nath Banerjee
Calcutta High Court · (2008) 2 CHN 833 : (2009) 3 RCR(Civil) 257
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts17 Apr 2008
Smt. Arati Ghose and Others Vs Satyanarayan Tripathi
Calcutta High Court · (2008) 2 CALLT 371
West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 11(2), 11(3)West Bengal Premises Tenancy Act, 1997 — Section 11, 6
High Courts17 Apr 2008Dismissed
Rajendra Kumar Jajodia Vs Puja Jajodia (Nee Roy)
Calcutta High Court · AIR 2008 Cal 199
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 8 Rule 5Constitution of India, 1950 — Article 141Divorce Act, 1869 — Section 14
High Courts16 Apr 2008
Dhiren Karmakar and Others Vs Suniti Karmakar and Others
Calcutta High Court · (2008) 04 CAL CK 0064
High Courts16 Apr 2008Dismissed
Tapan Kumar Dutta Vs State of West Bengal and Others
Calcutta High Court · (1999) 3 CALLT 122
Constitution of India, 1950 — Article 226
High Courts16 Apr 2008Dismissed
Phool Chand Vs The State of West Bengal
Calcutta High Court · (2008) 2 CALLT 362 : (2008) 3 CHN 679
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Prevention of Corruption Act, 1947 — Section 5, 5(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts16 Apr 2008Allowed
Sandip Guha Vs Saktipada Ghosh and Another
Calcutta High Court · (2008) 3 CHN 214
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts16 Apr 2008Allowed
Gopsai Avinandan Sangha and Others Vs State of West Bengal and Others
Calcutta High Court · (2008) 3 CHN 578 : (2009) 6 SLR 568
Constitution of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(3), 14(4), 14(6)Vidyasagar University Act, 1981 — Section 57(2)
High Courts16 Apr 2008Dismissed
Parameswar Lal Soni Vs The State of West Bengal
Calcutta High Court · (2008) 04 CAL CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 170, 395, 412
High Courts11 Apr 2008Allowed
Debabrata Maiti Vs The Mallabhum Gramin Bank and Others
Calcutta High Court · (2008) 3 CALLT 85 : (2009) 3 SLR 474
Civil Procedure Code, 1908 (CPC) — Section 148, 151Regional Rural Banks Act, 1976 — Section 23A(1), 30
High Courts11 Apr 2008Dismissed
Sujit Kumar Pati Vs Smt. Atasi Singha Mahapatra
Calcutta High Court · (2008) 2 CALLT 375
Criminal Procedure Code, 1973 (CrPC) — Section 204(1), 375, 482Penal Code, 1860 (IPC) — Section 376, 417, 420, 90
High Courts11 Apr 2008
Mehta Suraya Pvt. Ltd. Vs United Investment Corporation
Calcutta High Court · 112 CWN 859
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, Order 11 Rule 2, Order 2 Rule 2, Order 21 Rule 35Constitution of India, 1950 — Article 141Penal Code, 1860 (IPC) — Section 120B, 208, 209, 210
High Courts11 Apr 2008Dismissed
Dr. Anima Ghosh Vs The State of West Bengal and Others
Calcutta High Court · (2008) 2 CHN 1038
Arms Act, 1959 — Section 25, 27, 35Criminal Procedure Code, 1973 (CrPC) — Section 275, 276, 278, 407, 482Evidence Act, 1872 — Section 114, 80
High Courts11 Apr 2008Allowed
Babli Majumder Vs The State of West Bengal
Calcutta High Court · (2008) 2 CALLT 582 : (2008) 3 CHN 119
Criminal Procedure Code, 1973 (CrPC) — Section 138(5), 221(1), 221(2), 29(2), 300Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 138, 420
High Courts11 Apr 2008
Renubala Dey and Others Vs State of W.B.
Calcutta High Court · (2008) CriLJ 3753
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 428Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 120B, 304B, 306, 34, 498A
High Courts11 Apr 2008Dismissed
Bikram Dorjee Vs State of West Bengal
Calcutta High Court · (2008) 3 CHN 701
Penal Code, 1860 (IPC) — Section 304(1)