COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 952 of 3,204

High Courts11 Mar 2008Allowed

Satish Kumar Jhunjhunwala Vs The State of West Bengal

Calcutta High Court · (2008) 3 CALLT 484 : (2009) 120 FLR 45 : (2009) 2 LLJ 403

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13, 14, 14(1A), 2Employees State Insurance Act, 1948 — Section 2(17)Factories Act, 1948 — Section 7(1)

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High Courts11 Mar 2008Allowed

Robin Paul Vs State of West Bengal and Others

Calcutta High Court · (2010) 153 CompCas 419

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13, 14(1A), 14AEmployees State Insurance Act, 1948 — Section 2, 2(17)Factories Act, 1948 — Section 7(1)

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High Courts10 Mar 2008Allowed

Baishali Banerjee Vs The State of West Bengal and Others

Calcutta High Court · (2008) 2 CALLT 590

West Bengal Schools (Control of Expenditure) Act, 2005 — Section 14, 16, 20

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High Courts10 Mar 2008

Vivek Bajoria and Another Vs The State and Another

Calcutta High Court · (2008) 3 CHN 809 : (2008) CriLJ 2793

Criminal Procedure Code, 1973 (CrPC) — Section 205, 251, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 143(3)

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High Courts10 Mar 2008

Rashid Alam alias Gabbar Vs State of West Bengal

Calcutta High Court · (2010) 3 CALLT 31 : (2008) CriLJ 2861

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 148, 149, 307, 324, 326

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High Courts10 Mar 2008Dismissed

Sachchinanda Singh Vs State of West Bengal and Another

Calcutta High Court · (2008) 3 CHN 484

Penal Code, 1860 (IPC) — Section 323, 34, 354, 408, 420

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High Courts10 Mar 2008Allowed

Tamal Kumar Banerjee Vs Smt. Chaitali Banerjee

Calcutta High Court · 113 CWN 93

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

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High Courts07 Mar 2008Allowed

Shyamal Biswas Vs State of West Bengal

Calcutta High Court · (2008) CriLJ 2699

Penal Code, 1860 (IPC) — Section 376(2)

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High Courts07 Mar 2008Allowed

Union of India Vs M/s. Bajranglal Jugalkishore

Calcutta High Court · (2008) 03 CAL CK 0011

Railways Act, 1989 — Section 106, 16, 79

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High Courts06 Mar 2008

Debanshu Guha Roy and Another Vs National Insurance Co. Ltd. and Others

Calcutta High Court · (2008) ACJ 2014

Civil Procedure Code, 1908 (CPC) — Section 2(11)Motor Vehicles Act, 1988 — Section 140, 166, 166(1), 173

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High Courts06 Mar 2008Allowed

Hasnahara Sk. alias Hasna Bibi and Others Vs New India Assurance Co. Ltd. and Another

Calcutta High Court · (2008) ACJ 2280 : AIR 2008 Cal 83 : (2008) 4 CHN 314

Motor Vehicles Act, 1988 — Section 163A, 173

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High Courts06 Mar 2008

Kohinur Begum and Others Vs New India Assurance Co. Ltd. and Another

Calcutta High Court · (2006) ACJ 2547 : AIR 2008 Cal 84 : (2008) 4 CHN 112 : 113 CWN 604

Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1988 — Section 166, 171, 173Workmens Compensation Act, 1923 — Section 4A(3)

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High Courts06 Mar 2008

Hamida Begum alias Alo Bibi Vs Umran Bibi and Others and Sk. Karim Ali and Others

Calcutta High Court · (2008) 3 CHN 639

Limitation Act, 1908 — Article 113, 120, 59Limitation Act, 1963 — Section 10, 12, 14, 16, 18Specific Relief Act, 1963 — Section 31

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High Courts06 Mar 2008Dismissed

Brij Raj Pandey Vs Padmabati Dass and Another

Calcutta High Court · (2008) 2 CHN 978

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 41 Rule 27West Bengal Premises Tenancy Act, 1956 — Section 16(1)

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High Courts06 Mar 2008Dismissed

Prema Gupta Vs TCI Finance Ltd. and Another

Calcutta High Court · (2008) 4 CALLT 175 : (2009) 1 CHN 135

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100

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High Courts06 Mar 2008Allowed

Shri Gouri Sankar Chakraborty Vs Smt. Moni Bhattacharjee and Others

Calcutta High Court · (2008) 3 CALLT 273

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts05 Mar 2008Dismissed

Snehasis Thakur Vs State of West Bengal and Others

Calcutta High Court · (2008) 3 CALLT 133

Constitution of India, 1950 — Article 14, 16West Bengal Panchayat (Recruitment and Conditions of Service of Gram Panchayat Karmee) Rules, 1995 — Rule 6West Bengal Panchayat (Recruitment of Employees of Gram Panchayat) Rules, 2007 — Rule 7, 7(1)

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High Courts05 Mar 2008Dismissed

Eastern Coalfields Ltd. Vs Sikander, B.P. and Others

Calcutta High Court · (2008) 4 CALLT 379

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

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High Courts04 Mar 2008

Smt. Reba Sinha (Bagchi) Vs State of West Bengal and Others

Calcutta High Court · (2009) 1 ILR (Cal) 1

Constitution of India, 1950 — Article 226

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High Courts04 Mar 2008

Mina Karmakar Vs State of West Bengal and Others

Calcutta High Court · (2008) 3 CHN 370

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