COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 948 of 3,204

High Courts11 Apr 2008Allowed

Prabir Kumar Maji Vs State of West Bengal and Others

Calcutta High Court · (2009) 1 CALLT 555 : (2008) 2 CHN 900

Constitution of India, 1950 — Article 14, 16, 16(1)Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4(1), 4(2), 4(4)

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High Courts11 Apr 2008Allowed

Sadananda Mondal Vs State of West Bengal

Calcutta High Court · (2008) 2 CHN 1027

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 34

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High Courts11 Apr 2008

Md. Aslam Vs State of West Bengal

Calcutta High Court · (2008) 04 CAL CK 0005

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B, 392, 397

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High Courts10 Apr 2008Allowed

United Bank of India Vs Smt. Anjali Mukherjee and Another

Calcutta High Court · (2008) 118 FLR 435

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High Courts10 Apr 2008Allowed

Md. Firoz Alam and Others Vs State of West Bengal and Others

Calcutta High Court · (2009) 2 CALLT 568

West Bengal Panchayat Act, 1973 — Section 12

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High Courts09 Apr 2008Allowed

In Re: Joonktollee Enterprises Ltd. and Others

Calcutta High Court · (2008) 145 CompCas 159 : (2008) 4 CompLJ 95

Companies Act, 1956 — Section 293, 391, 391(1), 391(2), 392

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High Courts09 Apr 2008

Smt. Mira Das Vs Ms. Dipali Dey (Baxi)

Calcutta High Court · (2008) 2 CALLT 269

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13

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High Courts09 Apr 2008

Shri Chanchal Kumar Das and Others Vs The State of West Bengal and Another

Calcutta High Court · (2008) 04 CAL CK 0046

Penal Code, 1860 (IPC) — Section 120B, 406, 420Transfer of Property Act, 1882 — Section 53(A)

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High Courts09 Apr 2008

ING Vysya Bank Ltd. and Another Vs The State of West Bengal and Others

Calcutta High Court · (2008) 4 JCR 176

Penal Code, 1860 (IPC) — Section 120B, 403, 409, 411, 414

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High Courts09 Apr 2008Allowed

ING Vysya Bank Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · (2008) 4 JCR 176

Penal Code, 1860 (IPC) — Section 120B, 403, 409, 411, 414

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High Courts09 Apr 2008

In Re: Tata Tea Ltd.

Calcutta High Court · (2008) 88 SCL 170

Companies Act, 1956 — Section 293, 391(2), 394AIncome Tax Act, 1961 — Section 45, 47Transfer of Property Act, 1882 — Section 6

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High Courts09 Apr 2008

In Re: Tata Tea Ltd.; In Re: Amalgamated Plantations P. Ltd.

Calcutta High Court · (2008) 144 CompCas 236

Companies Act, 1956 — Section 293, 391(2), 394AIncome Tax Act, 1961 — Section 45, 47Transfer of Property Act, 1882 — Section 6

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High Courts09 Apr 2008Dismissed

Sibco Investment P. Ltd. Vs Small Industries Development Bank of India

Calcutta High Court · (2009) 147 CompCas 166

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts08 Apr 2008

Jayanti Sengupta Vs State of West Bengal and Others

Calcutta High Court · (2008) 04 CAL CK 0068

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High Courts08 Apr 2008Dismissed

The State of West Bengal and Others Vs Sauvik Ghosh and Others

Calcutta High Court · (2008) 04 CAL CK 0015

Constitution of India, 1950 — Article 14

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High Courts07 Apr 2008

Amit Kumar Pugalia Vs Tezpore Tea Company Limited

Calcutta High Court · (2008) 4 CHN 120

Criminal Procedure Code, 1973 (CrPC) — Section 205Negotiable Instruments Act, 1881 (NI) — Section 138, 143(3)

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High Courts07 Apr 2008

Union of India (UOI) and Others Vs Maya Biswas and Others

Calcutta High Court · (2008) 2 CALLT 336 : (2008) 118 FLR 902

Administrative Tribunals Act, 1985 — Section 26Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, Order 42 Rule 2

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High Courts07 Apr 2008Dismissed

Tarak Nath Das and Others Vs Manorama Chowdhury and Others

Calcutta High Court · (2008) 2 CHN 976

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1

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High Courts07 Apr 2008

West Bengal Deed Writers'' Association Nadia District Branch Vs State of West Bengal

Calcutta High Court · (2008) 2 CALLT 264 : (2008) 2 CHN 926

Registration Act, 1908 — Section 31, 32, 88, 89West Bengal Registration (Deed Writers) Rules, 1999 — Rule 2, 4

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High Courts07 Apr 2008Allowed

State of West Bengal and Others Vs Abul Kalam

Calcutta High Court · (2008) 04 CAL CK 0008

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 100(2), 99

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