High Courts28 Mar 2008Dismissed
Bimalendu Ghose Vs Smt. Mukti Ghosh
Calcutta High Court · (2008) 2 CALLT 63
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, 2(2)Hindu Marriage Act, 1955 — Section 25, 26, 28Supreme Court Rules, 1966 — Order 40
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 950 of 3,204
High Courts27 Mar 2008Allowed
Krishna Kumar Bangur Vs State of West Bengal and Another
Calcutta High Court · (2008) 2 CALLT 190 : (2008) 2 ILR (Cal) 834
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 482Penal Code, 1860 (IPC) — Section 120B, 304B, 406, 420, 498A
High Courts27 Mar 2008Dismissed
Smt. Nanu Sabar Vs Chhutu Mahato and Others
Calcutta High Court · (2008) 03 CAL CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 423, 435, 439, 439(5)Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 325
High Courts27 Mar 2008Dismissed
Shambhunath Das Vs The State of West Bengal
Calcutta High Court · (2008) 2 CALLT 86 : (2008) 2 CHN 760
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 364
High Courts27 Mar 2008Dismissed
Haru Ghosh Vs The State of West Bengal
Calcutta High Court · (2008) 2 CALLT 114
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 354(3), 366Penal Code, 1860 (IPC) — Section 302, 307, 326, 85
High Courts26 Mar 2008Dismissed
Sri Bhakti Binod Samanta Vs The State of West Bengal
Calcutta High Court · (2008) 2 ILR (Cal) 786
Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 15, 17, 17(1), 24, 9Employees State Insurance Act, 1948 — Section 74, 75
High Courts26 Mar 2008Dismissed
Garh-Moyna Samabay Krishi Unnayan Samiti Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 2008 Cal 275
Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 12, 15, 17, 17(1), 24Electricity Act, 1910 — Section 26(6)
High Courts26 Mar 2008Allowed
In Re: Subhasree Datta and Another
Calcutta High Court · AIR 2008 Cal 144 : (2008) 2 CALLT 43 : (2008) 2 CHN 303 : (2008) 2 DMC 582 : (2009) 2 RCR(Civil) 444
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13, 13B, 13B(1), 13B(2)
High Courts26 Mar 2008Dismissed
Damodar Valley Corporation Vs Goutam Sinha and Others
Calcutta High Court · (2008) 03 CAL CK 0034
Constitution of India, 1950 — Article 14, 16, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)
High Courts26 Mar 2008Allowed
Sri Tapan Prakash Bose Vs Sri Arun Kumar Bose and Others
Calcutta High Court · (2008) 2 CALLT 422 : 112 CWN 770 : (2008) 2 ILR (Cal) 744
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3, Order 2 Rule 3, Order 2 Rule 4, Order 2 Rule 6
High Courts25 Mar 2008
Sri Lal Mohan Mukherjee Vs Md. Wasim and Others
Calcutta High Court · (2008) 3 CALLT 145 : (2009) 2 ILR (Cal) 224 : (2008) 2 ILR (Cal) 720
High Courts25 Mar 2008Allowed
Md. Ashiruddin and Another Vs State of West Bengal and Another
Calcutta High Court · (2008) 2 CALLT 226
Criminal Procedure Code, 1973 (CrPC) — Section 125, 156(3), 161, 245, 300Penal Code, 1860 (IPC) — Section 325, 34, 406, 498A
High Courts25 Mar 2008
Rakesh Thakur Vs State of West Bengal and Others
Calcutta High Court · AIR 2008 Cal 187 : (2008) 2 CHN 930
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15Criminal Procedure Code, 1973 (CrPC) — Section 328, 329, 330Kalyani University Examination Regulations — Regulation 14
High Courts24 Mar 2008
K. Jayraj Vs Moses Pandian
Calcutta High Court · (2008) 4 CHN 106
Andaman and Nicobar Islands Rent Control Act — Section 14(1), 14(2)Andaman and Nicobar Islands Rent Control Regulations, 1964 — Regulation 13, 14(1), 14(2), 14(7)
High Courts24 Mar 2008
Saroj Kumar Paul Vs State of West Bengal
Calcutta High Court · (2008) 3 CHN 257
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(2), 10(3), 10(4), 10(5)Penal Code, 1860 (IPC) — Section 320, 34, 498AWest Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 7, 7(1), 7(2), 7(3)
High Courts24 Mar 2008Allowed
S.K. Devanath @ Sampangi and Others Vs The State of West Bengal and Another
Calcutta High Court · (2008) 3 CHN 474 : (2008) CriLJ 2831
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 193, 209Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts20 Mar 2008Dismissed
Rabin Paul and Unique Engineering Works and Another Vs Prasanta Kumar Dutta
Calcutta High Court · (2008) 4 BC 150 : (2008) 2 CALLT 51 : (2008) 3 CHN 811 : (2009) 2 RCR(Criminal) 910
Negotiable Instruments Act, 1881 (NI) — Section 138, 138(B), 27
High Courts20 Mar 2008
Shree Shri Krishna Khaitan and Others Vs Additional Registrar of Companies
Calcutta High Court · 113 CWN 442
Companies Act, 1956 — Section 209A, 215, 215(1)(ii), 5, 628Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 11
High Courts20 Mar 2008Dismissed
Tarun Kumar Khemka Vs Pawan Kumar Jhunjhunwala and Another
Calcutta High Court · (2008) 3 CHN 688 : (2010) 5 RCR(Criminal) 715
Criminal Procedure Code, 1973 (CrPC) — Section 313General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Mar 2008Dismissed
National Film Development Corporation Ltd. Vs Shantilal Bakliwal
Calcutta High Court · AIR 2008 Cal 157 : (2008) 4 CHN 162 : 112 CWN 985
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 41 Rule 27Transfer of Property Act, 1882 — Section 14(1), 53A, 54West Bengal Premises Tenancy Act, 1997 — Section 11(1), 13(1), 13(3A)