COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 955 of 3,204

High Courts18 Feb 2008

Anuradha Ghosh Moulick Vs Subir Krishna Ghosh Moulick

Calcutta High Court · (2008) 2 CHN 377 : (2008) 1 ILR (Cal) 411

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24

Read judgment

High Courts18 Feb 2008

Samir Kumar Tandon and Others Vs The Kolkata Municipal Corporation and Others

Calcutta High Court · (2008) 3 CALLT 174

Calcutta Municipal Corporation Act, 1980 — Section 179, 183, 183(5), 184

Read judgment

High Courts18 Feb 2008Dismissed

The K.M.C. and Another Vs Derby Sales Pvt. Ltd. and Others

Calcutta High Court · (2008) 1 CALLT 437 : (2008) 2 CHN 667

Defence of India Act, 1939 — Section 1(4), 2(1), 2(2)Land Acquisition Act, 1894 — Section 4West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 10, 10A, 10B, 3, 3(1)

Read judgment

High Courts18 Feb 2008

Ramesh Chandra Mishra Vs Prakash H. Mahatani and Another

Calcutta High Court · (2008) 3 CHN 141

Criminal Procedure Code, 1973 (CrPC) — Section 407, 482

Read judgment

High Courts18 Feb 2008Allowed

Kishori Prasad Vs Union of India (UOI) and Others

Calcutta High Court · (2008) 118 FLR 144

Administrative Tribunals Act, 1985 — Section 22(3)(f)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

Read judgment

High Courts15 Feb 2008Dismissed

Allahabad Bank Vs Shank''s (Steel Fab Pvt. Ltd. and Others)

Calcutta High Court · AIR 2008 Cal 96 : (2008) 2 CHN 244

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 3, 92, 99Limitation Act, 1963 — Section 14Provincial Small Cause Courts Act, 1887 — Section 23

Read judgment

High Courts15 Feb 2008Dismissed

Rina Mukherjee and Another Vs New India Assurance Co. Ltd. and Another

Calcutta High Court · (2008) ACJ 1248 : (2008) 1 ILR (Cal) 394

Central Motor Vehicles Rules, 1989 — Rule 342, 342(1), 342(4)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 151Motor Vehicles Act, 1988 — Section 132, 133, 144, 145, 147

Read judgment

High Courts15 Feb 2008

Goyals Private Limited Vs Punjab National Bank

Calcutta High Court · (2008) 1 ILR (Cal) 403

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Contract Act, 1872 — Section 172, 173, 174, 175, 176

Read judgment

High Courts15 Feb 2008Dismissed

Prafulla Kumar Jana and Another Vs State of West Bengal and Another

Calcutta High Court · (2008) 3 CHN 1052

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 173, 190, 190(1)Penal Code, 1860 (IPC) — Section 323, 498A

Read judgment

High Courts15 Feb 2008

Farinni Vs Dream Food Products and Others

Calcutta High Court · (2008) 2 CHN 689

Specific Relief Act, 1963 — Section 41, 42

Read judgment

High Courts15 Feb 2008Allowed

Badal Chandra Das Vs Collector (Land Acquisition)

Calcutta High Court · (2008) 2 CHN 741

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 18

Read judgment

High Courts15 Feb 2008

Biva Pyne and Another Vs Chunilal Pyne and Others

Calcutta High Court · (2008) 3 CHN 618

Read judgment

High Courts15 Feb 2008Allowed

Bachaspati Bhattacharya and Others Vs Smt. Mira Bhattacharjee and Others

Calcutta High Court · AIR 2008 Cal 68 : (2008) 3 CHN 763 : (2008) 1 ILR (Cal) 389

Hindu Succession Act, 1956 — Section 23

Read judgment

High Courts15 Feb 2008Allowed

Smt. Anjali Kundu and Others Vs Shib Shankar Kundu and Another

Calcutta High Court · (2008) 3 CALLT 231

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 9, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

Read judgment

High Courts15 Feb 2008Dismissed

Budhmal Bhansali @ B. Bhansali Vs State of West Bengal and Another

Calcutta High Court · (2008) 3 BC 460 : (2008) 2 CHN 1002

Companies Act, 1956 — Section 303, 303(2)Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 401, 482Evidence Act, 1872 — Section 4, 74, 76, 79

Read judgment

High Courts15 Feb 2008Allowed

Arati Dolai and Others Vs Baser Ali Bux and Others

Calcutta High Court · (2008) ACJ 1569 : 113 CWN 296 : (2008) 1 ILR (Cal) 377

Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1988 — Section 147, 147(1), 163A, 167

Read judgment

High Courts14 Feb 2008Dismissed

Accounts Officer Vs R. Sen and Co. and Others

Calcutta High Court · (2008) 3 CHN 935

Arbitration and Conciliation Act, 1996 — Section 8, 8(1), 8(2)Constitution of India, 1950 — Article 227Telegraph Act, 1885 — Section 7B(1)

Read judgment

High Courts14 Feb 2008Dismissed

Shib Saha and Others Vs Shibudas Kanshabanik and Another

Calcutta High Court · (2008) 2 CHN 923

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 99Constitution of India, 1950 — Article 227

Read judgment

High Courts13 Feb 2008Dismissed

Punjab National Bank Vs Smt. Chama Rani Tandon

Calcutta High Court · (2008) 1 CALLT 463 : (2008) 3 CHN 945 : (2009) 1 LLJ 814

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Banking Regulation Act, 1949 — Section 45, 45(14), 45(9)Companies Act, 1956 — Section 159, 285

Read judgment

High Courts08 Feb 2008

Dr. Sudipta Mukherjee Vs Union of India (UOI) and Others

Calcutta High Court · (2008) 2 CALLT 186 : (2009) 1 SLR 166

Administrative Tribunals Act, 1985 — Section 14, 14(2), 14(3)Constitution of India, 1950 — Article 12, 226, 227, 32

Read judgment