High Courts03 Mar 2008Dismissed
Haradhan Dutta Vs Babul Chandra and Others
Calcutta High Court · (2008) 3 CHN 778
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14, 115, 115A
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 953 of 3,204
High Courts03 Mar 2008Allowed
Regional Provident Fund Commissioner Vs Eveready Industries (India) Limited and Others
Calcutta High Court · (2008) 2 CHN 970 : (2009) 120 FLR 710 : (2009) 2 LLJ 678
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 17B
High Courts29 Feb 2008Dismissed
Kameswar Prasad Singh Vs State of West Bengal
Calcutta High Court · (2008) 02 CAL CK 0071
Constitution of India, 1950 — Article 136, 137, 141, 145, 235Limitation Act, 1963 — Section 5
High Courts29 Feb 2008Allowed
Lipi Cinema Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 3 CALLT 92
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 53, 68A(2), 68E, 68F, 68F(2)
High Courts29 Feb 2008
State of West Bengal and Another Vs Mohan Chandra Pal and Others
Calcutta High Court · (2008) 2 CHN 793
High Courts29 Feb 2008
Jalauddin Sk. alias Kalu Vs The State of West Bengal
Calcutta High Court · (2008) 4 CALLT 198
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 304
High Courts29 Feb 2008
Atasi Roy (Chandra) Vs Dipak Roy and Another
Calcutta High Court · (2008) 4 CHN 916
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 482
High Courts28 Feb 2008Dismissed
Syed Samsad Ahmed alias S. Shamsad Ahmed Vs IISCO Steel Plant and Others
Calcutta High Court · (2008) 2 CALLT 94 : (2008) 118 FLR 472
High Courts28 Feb 2008Dismissed
Bom Das (Ashim Das) and Others Vs Kajal Deb and Others
Calcutta High Court · (2008) 3 CHN 446
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 18, Order 26 Rule 18B, Order 26 Rule 9, 148Constitution of India, 1950 — Article 227
High Courts28 Feb 2008Dismissed
Sisirkana Guha and Others Vs Ayakar Grihanirman Samabaya Samity Limited and Another
Calcutta High Court · (2008) 2 CHN 428 : 113 CWN 451
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts28 Feb 2008Dismissed
Indian Petro Products Manufacturing Pvt. Ltd. and Others Vs State of West Bengal and Another
Calcutta High Court · (2008) 02 CAL CK 0015
Companies Act, 1956 — Section 434Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts28 Feb 2008Dismissed
Indian Bank Vs S.N. Engineers and Suppliers and Another
Calcutta High Court · (2008) 2 CHN 868 : (2008) 2 CTLJ 428
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts27 Feb 2008
Salkia Estate Development Pvt. Ltd. Vs Pratap Properties Ltd. and Another
Calcutta High Court · (2008) 2 CHN 466
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 6 Rule 16, Order 7 Rule 11Companies Act, 1913 — Section 171Companies Act, 1956 — Section 125, 446
High Courts27 Feb 2008
Tarun Kumar Roy Vs State of West Bengal and Others
Calcutta High Court · (2008) 3 CHN 14
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Constitution of India, 1950 — Article 14
High Courts27 Feb 2008
Nawratam Purohit Vs Arvind Agarwal
Calcutta High Court · AIR 2008 Cal 70 : (2008) 2 CHN 797
Presidency Towns Insolvency Act, 1909 — Section 13, 13(2), 21, 9
High Courts26 Feb 2008
Pramod Kumar Bajaj Vs Shew Ratan Bajan and Others
Calcutta High Court · (2008) 2 CHN 800
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(3)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A(1)Limitation Act, 1963 — Article 113, 3(2)
High Courts26 Feb 2008Allowed
Atul Daga Vs Official Liquidator, High Court of Calcutta
Calcutta High Court · (2008) 88 SCL 47
High Courts25 Feb 2008Dismissed
Md. Mizan and Another Vs State of West Bengal
Calcutta High Court · (2008) 3 CHN 468
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 109, 363, 366A, 376
High Courts25 Feb 2008
Dwarka Nath Pyne Vs Abhijit Sanyan and Another
Calcutta High Court · (2008) 4 CALLT 206
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts25 Feb 2008Allowed
Sudhir Mahato and Birbal Mahato and Prabir alias Bura Mahato Vs State of West Bengal
Calcutta High Court · (2008) 4 CALLT 103
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364