COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 959 of 3,204

High Courts21 Jan 2008Dismissed

Jenson Nicholson (I) Ltd. Vs Controlling Authority under The Payment of Gratuity Act, 1972 and Others

Calcutta High Court · (2008) 2 CALLT 350 : (2008) 2 CHN 954

Bengal Public Demands Recovery Act, 1913 — Section 11, 14, 5, 7Constitution of India, 1950 — Article 21, 300AIndustrial Disputes Act, 1947 — Section 10(3), 10(8), 33C(2)

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High Courts21 Jan 2008Dismissed

Nripati Nath Mitra and Others Vs Dilip Kumar Das and Others

Calcutta High Court · (2008) 1 CALLT 491

West Bengal Premises Tenancy Act, 1956 — Section 13(1)

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High Courts21 Jan 2008Dismissed

Sri Khokan Bhunia Vs Smt. Dipali Bhunia and Another

Calcutta High Court · (2008) 1 CALLT 273 : (2008) 2 DMC 30

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)

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High Courts18 Jan 2008

State of West Bengal and Others Vs Sabita Mondal and Others

Calcutta High Court · (2008) 3 CHN 226

Land Acquisition Act, 1894 — Section 11, 11A, 23, 23(1A), 54West Bengal Land (Requisition and Acquisition) (Amendment) Act, 1996 — Section 1(1), 7AWest Bengal Land (Requisition and Acquisition) Act, 1948 — Section 16, 17, 3, 4, 4(1)

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High Courts18 Jan 2008Dismissed

Asura Bibi Vs Setara Bibi and Others

Calcutta High Court · (2008) 2 CALLT 252 : (2008) 3 CHN 1029

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 35West Bengal Panchayat (Election) Rules, 1974 — Rule 74

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High Courts18 Jan 2008Allowed

Pralay Karmakar and Others Vs Uttara Co-operative Housing Society Limited and Another

Calcutta High Court · (2008) 1 CALLT 251

Civil Procedure Code, 1908 (CPC) — Section 115, 9Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5

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High Courts18 Jan 2008Dismissed

Joydeep Mukherjee and Others Vs State of West Bengal and Others etc. etc.

Calcutta High Court · (2008) 2 CHN 546 : (2008) 1 ILR (Cal) 461

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 13(2), 14, 166(2), 166(3)

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High Courts18 Jan 2008Dismissed

Nani Gopal Kar Vs The State of West Bengal and Another

Calcutta High Court · (2008) 2 CALLT 257

Criminal Procedure Code, 1973 (CrPC) — Section 125, 155(1), 401, 482Penal Code, 1860 (IPC) — Section 120B, 376, 420, 493, 504

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High Courts18 Jan 2008Dismissed

Satyajit Maity and Another Vs R.S.S. Bricks Works (Brand Deep) and Others

Calcutta High Court · (2008) 3 CALLT 504

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(3), 69(4)

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High Courts18 Jan 2008

Sanatan Burman Vs State of West Bengal and Others

Calcutta High Court · (2008) 116 FLR 1118

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High Courts17 Jan 2008Dismissed

Tarak Chandra Roy Vs The State of West Bengal and Others

Calcutta High Court · (2008) 2 CALLT 240 : (2008) 2 CHN 973

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

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High Courts16 Jan 2008Dismissed

Zorina Khatun Vs The State of West Bengal and Others

Calcutta High Court · (2008) 3 CALLT 331 : (2008) 2 CALLT 244 : (2008) 3 CHN 611

Constitution of India, 1950 — Article 14, 16, 226

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High Courts16 Jan 2008Dismissed

R.V. Palega and Another Vs State and Another

Calcutta High Court · (2008) 2 CHN 768

Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 120B, 420

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High Courts16 Jan 2008

Dinabandhu Das Vs State of West Bengal and Others

Calcutta High Court · (2008) 2 CALLT 74 : (2008) 2 CHN 713 : 113 CWN 12

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 406, 498AWest Bengal Gram Panchayat (Administration) Rules, 2004 — Rule 48, 50

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High Courts16 Jan 2008Allowed

Sri R. Kunjan Pillai Vs Smt. Ranibala Dinda and Others

Calcutta High Court · (2008) 1 CALLT 357 : (2008) 2 CHN 678

West Bengal Premises Tenancy Act, 1956 — Section 17(3)

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High Courts16 Jan 2008

Dipankar Pramanik Vs State of West Bengal

Calcutta High Court · (2008) CriLJ 1584

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 448, 450, 506

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High Courts16 Jan 2008Dismissed

Amala Shankar and Others Vs Mandira Kar and Others

Calcutta High Court · (2008) 1 CALLT 285

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

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High Courts16 Jan 2008Allowed

Indian Merchantile Agency and Others Vs Commissioner of Customs (Administration) and Others

Calcutta High Court · (2008) 2 CHN 813 : (2011) 267 ELT 624 : (2008) 117 FLR 364

Constitution of India, 1950 — Article 226Customs House Agents Licensing Regulations, 2004 — Regulation 10, 20, 20(1), 20(2), 22

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High Courts16 Jan 2008

Sudakshina Ghosh Vs Arunangshu Chakraborty (Uday)

Calcutta High Court · (2008) 2 ALT(Cri) 30 : (2008) 2 CHN 133 : (2008) CriLJ 1697

Appellate Side Rules, 1957 — Rule 10Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 340(1), 343

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High Courts15 Jan 2008

Chapal Kumar Gayen Vs State of West Bengal and Others

Calcutta High Court · AIR 2009 Cal 81

West Bengal Motor Vehicles Rules, 1989 — Rule 141

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