COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 957 of 3,204

High Courts04 Feb 2008Dismissed

Amar Nath Pramanick Vs Sanjib Das Gupta and Others

Calcutta High Court · (2008) 3 CHN 962 : (2008) 1 ILR (Cal) 344

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, 11Constitution of India, 1950 — Article 143Transfer of Property Act, 1882 — Section 106

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High Courts02 Feb 2008

Palash Banerjee Vs Chandanbati Samabay Krishi Unnayan Samity Ltd. and Others

Calcutta High Court · (2008) 2 CALLT 549

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High Courts01 Feb 2008Allowed

Md. Alauddin and Others Vs The Director of School Education (S.E.) and Others

Calcutta High Court · (2008) 2 CALLT 530 : (2008) 3 CHN 850 : (2008) 2 ILR (Cal) 923

Constitution of India, 1950 — Article 162, 166, 21(A)West Bengal Board of Madrasah Education Act, 1994 — Section 40

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High Courts01 Feb 2008

Tejen Mitra and Others Vs Union of India (UOI) and Others

Calcutta High Court · (2008) 2 CHN 718

Constitution of India, 1950 — Article 309Medical Examination Rules — Rule 304, 514Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47(1)

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High Courts01 Feb 2008

Unique International Pvt. Limited Vs Dinesh Kumar Singhania

Calcutta High Court · 112 CWN 461

Limitation Act, 1963 — Section 19, 20, 3

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High Courts01 Feb 2008Dismissed

Debendra Nath Mondal Vs Ratan Kumar Das and Others

Calcutta High Court · (2008) 4 CHN 275

Constitution of India, 1950 — Article 14, 141, 16, 16(1)

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High Courts31 Jan 2008Dismissed

Swapan Kumar Nandan Vs Ram Kishore Duby and Another

Calcutta High Court · (2008) 3 CHN 631

Evidence Act, 1872 — Section 45, 47, 67, 68Succession Act, 1925 — Section 59, 63Transfer of Property Act, 1882 — Section 68

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High Courts31 Jan 2008

Bhagwati Foods P. Ltd. and Basudeo Gupta and Others Vs Registrar of Companies

Calcutta High Court · (2008) 143 CompCas 531 : (2011) 3 CompLJ 292 : (2008) 88 SCL 56

Companies Act, 1956 — Section 143(1), 193(1), 209(5), 209A, 211(1)Criminal Procedure Code, 1973 (CrPC) — Section 468

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High Courts31 Jan 2008

Chairman cum Managing Director and Others Vs Coal India Officers Association and Others

Calcutta High Court · (2008) 2 CALLT 1

Constitution of India, 1950 — Article 12House Rent Allowance Rules — Rule 5

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High Courts31 Jan 2008

State of West Bengal and Others Vs Kinkar Karmakar and Others and Lutfar Rahaman and Another

Calcutta High Court · (2008) 2 CALLT 315

Constitution of India, 1950 — Article 13, 14Home Guard Rules, 1962 — Rule 4West Bengal Home Guards Act, 1962 — Section 4, 6, 8, 9

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High Courts31 Jan 2008Dismissed

Space Age Technocrats Private Limited Vs Gobinda Charan Pyne and Others

Calcutta High Court · (2008) 2 CHN 873

Civil Procedure Code, 1908 (CPC) — Section 105West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(2A), 17(3)

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High Courts30 Jan 2008Allowed

Unenco (India) Pvt. Ltd. Vs United Bank of India and Others

Calcutta High Court · (2008) 2 CHN 810

Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 3Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 3, 3(1), 36, 8

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High Courts30 Jan 2008

Madhulata Kankani and Others Vs Kolkata Municipal Corporation and Others

Calcutta High Court · (2008) 2 CALLT 175 : (2008) 1 ILR (Cal) 290

Calcutta Municipal Corporation Act, 1980 — Section 233, 234, 234(1), 234A, 234CCivil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21, 227

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High Courts30 Jan 2008Dismissed

Padmavati Estate Pvt. Ltd. Vs Sm. Kusum Agarwal and Others

Calcutta High Court · (2008) 1 CALLT 331 : (2008) 2 CHN 267

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 16

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High Courts29 Jan 2008

Sk. Rafiuddin Ahmed Vs Hazi Abdur Rahim and Others

Calcutta High Court · (2008) 2 CALLT 99 : (2008) 2 CHN 40 : 113 CWN 176

Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 5Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1, Order 14 Rule 2(2), Order 7 Rule 11

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High Courts29 Jan 2008