COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 951 of 3,204

High Courts20 Mar 2008Dismissed

Dilip Kumar Panda Vs State of West Bengal

Calcutta High Court · (2008) 3 CHN 305

Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 2, 262, 263, 264Essential Commodities Act, 1955 — Section 12A, 12A(1), 12A(2), 3, 7(1)Motor Vehicles Act, 1988 — Section 118A, 89

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High Courts20 Mar 2008Allowed

Sanaka Kumar and Another Vs United India Insurance Corporation Limited and Another

Calcutta High Court · (2008) 3 CHN 397

Motor Vehicles Act, 1988 — Section 140, 166, 170, 173Penal Code, 1860 (IPC) — Section 279, 304A, 337

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High Courts20 Mar 2008

Shri Krishna Khaitan and Others Vs Additional Registrar of Companies

Calcutta High Court · (2008) 3 CHN 135

Companies Act, 1956 — Section 209A, 215, 215(1), 215(2), 215(3)Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 11

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High Courts20 Mar 2008Allowed

Srikanta Patra Vs State of West Bengal

Calcutta High Court · (2008) 3 CHN 821 : 113 CWN 281

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 13(2), 254(2)General Clauses Act, 1897 — Section 26

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High Courts19 Mar 2008

Kamal Kumar Mitra, Deceased Vs Taxation Services Syndicate Pvt. Ltd.

Calcutta High Court · (2008) 3 CALLT 47 : (2008) 3 CHN 384 : 112 CWN 680

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 47Companies Act, 1956 — Section 220Limitation Act, 1963 — Article 113, 137, 58, 3, 5

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High Courts19 Mar 2008

Pradip Kumar Bose Vs University of Calcutta and Others

Calcutta High Court · (2008) 2 CHN 866 : (2008) 119 FLR 905

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High Courts18 Mar 2008Dismissed

Soma Reddy Vs Lt. Governor and Others

Calcutta High Court · (2008) 3 CHN 713 : (2008) 117 FLR 1158 : (2008) 3 LLJ 383

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17(1), 17(2)

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High Courts18 Mar 2008Allowed

Tamal Kumar Banerjee Vs Smt. Chaitali Banerjee

Calcutta High Court · (2008) 2 CALLT 202 : (2008) 2 DMC 739

Hindu Marriage Act, 1955 — Section 13(1), 24

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High Courts18 Mar 2008Dismissed

Bharat Lal Bijtani and Others Vs State of West Bengal and Others

Calcutta High Court · (2008) 03 CAL CK 0013

Constitution of India, 1950 — Article 243ZD, 300ALand Acquisition Act, 1894 — Section 3(f), 3(f)(iv), 4, 5A, 6West Bengal Town And Country (planning And Development) Act, 1979 — Section 10, 38

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High Courts17 Mar 2008Allowed

Tulsi Roy Vs Krishanu Roy and Others

Calcutta High Court · (2008) 2 CALLT 574

Constitution of India, 1950 — Article 14, 16

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High Courts17 Mar 2008

Uttam Pal Vs The State of West Bengal

Calcutta High Court · 112 CWN 628 : (2008) 2 ILR (Cal) 818

Constitution of India, 1950 — Article 226, 227

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High Courts16 Mar 2008Allowed

DLF Hilton Hotels Ltd. and Ant. Vs The Kolkata Municipal Corporation and Others

Calcutta High Court · (2008) 03 CAL CK 0012

Calcutta Municipal Corporation Act, 1980 — Section 174, 174(2), 184, 186, 189

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High Courts14 Mar 2008

Partho Pratim Phukan @ Meja Vs State of West Bengal and Another

Calcutta High Court · (2008) 4 CHN 570

Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 376, 420

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High Courts13 Mar 2008Dismissed

Central Bank of India and Others Vs Gour Nitya and Industries Ltd. and Others

Calcutta High Court · AIR 2008 Cal 207

Constitution of India, 1950 — Article 12, 14

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High Courts13 Mar 2008Allowed

State of West Bengal and Others Vs Prabir Chatterjee

Calcutta High Court · AIR 2008 Cal 217 : (2008) 2 CHN 892

Motor Vehicles Act, 1988 — Section 69, 70, 71(3)

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High Courts13 Mar 2008Dismissed

Thomas G. Rathina Raj Vs Union of India (UOI) and Others

Calcutta High Court · AIR 2008 Cal 250

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 235

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High Courts13 Mar 2008Allowed

Bani Prasanna Kundu and Others Vs Jaiten Nessa (since deceased) Nawsed Ali and Others

Calcutta High Court · (2008) 03 CAL CK 0004

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High Courts12 Mar 2008Dismissed

Swapan Kumar Saha Vs Jayanta Kumar Bose and Others

Calcutta High Court · (2008) 4 CHN 68

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 230A, 269UD(1), 269UL, 269UL(3)

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High Courts12 Mar 2008Allowed

Smt. Shanti Prova Roy Choudhury and Others Vs M/s. Sascon Complex

Calcutta High Court · (2008) 03 CAL CK 0008

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High Courts11 Mar 2008

Jatan Das and Others Vs State of West Bengal

Calcutta High Court · (2008) 2 CALLT 58 : (2008) 4 CHN 781 : (2009) 5 RCR(Criminal) 179

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 203, 204(4), 362, 397, 398Penal Code, 1860 (IPC) — Section 120B, 376, 387, 507, 511

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