High Courts15 Jan 2008Allowed
Indian Record Manufacturing Company and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 117 FLR 164 : (2008) 2 LLJ 575
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 960 of 3,204
High Courts15 Jan 2008Allowed
Hindustan Unilever Limited Vs Assistant Commissioner, Commercial Taxes, Alipore Charge and Others
Calcutta High Court · (2008) 01 CAL CK 0049
Central Sales Tax Act, 1956 — Section 5, 5(1), 5(3), 6AConstitution of India, 1950 — Article 286West Bengal Sales Tax Act, 1994 — Section 15, 17, 17(2), 17(3)
High Courts15 Jan 2008Dismissed
Sonali Bank Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 01 CAL CK 0046
Industrial Disputes Act, 1947 — Section 36(4)
High Courts15 Jan 2008
Dilip Kumar Das Vs Bengal Hosiery House and Others
Calcutta High Court · (2008) 01 CAL CK 0044
High Courts11 Jan 2008
Utkal Asbestos Ltd. and Another Vs Board of Trustees for the Port of Calcutta and Others
Calcutta High Court · (2008) 1 CALLT 268
Major Port Trusts Act, 1963 — Section 52, 56
High Courts11 Jan 2008
Smt. Bimala Devi Churiwala Vs The Kolkata Municipal Corporation and Others
Calcutta High Court · (2008) 2 CALLT 71
Calcutta Municipal Corporation Act, 1980 — Section 189(5)
High Courts11 Jan 2008
Eastern Coalfields Limited Vs Naren Kora and Others
Calcutta High Court · (2008) 01 CAL CK 0027
Constitution of India, 1950 — Article 226
High Courts11 Jan 2008Allowed
State Bank of India and Others Vs Balai Chandra Sarkar
Calcutta High Court · (2008) 1 CALLT 481 : (2008) 4 CHN 53 : (2008) 118 FLR 175 : (2008) 2 LLJ 759
High Courts11 Jan 2008
Smt. Bimala Devi Churiwala Vs The Kolkata Municipal Corporation
Calcutta High Court · (2008) 1 ILR (Cal) 285
Calcutta Municipal Corporation Act, 1980 — Section 189(5)
High Courts11 Jan 2008Allowed
Kamal Kumar Majumdar Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 1 CHN 951
Administrative Tribunals Act, 1985 — Section 19All India Services (Conduct) Rules, 1968 — Rule 15, 3All India Services (Discipline and Appeal) Rules, 1969 — Rule 6, 8, 8(2)
High Courts10 Jan 2008Allowed
Sabur Hossain Biwas Vs State of West Bengal and Others
Calcutta High Court · (2008) 2 CHN 756 : (2008) CriLJ 1183
Criminal Procedure Code, 1973 (CrPC) — Section 362Evidence Act, 1872 — Section 112Penal Code, 1860 (IPC) — Section 375, 376, 417
High Courts10 Jan 2008Allowed
Amarendra Singh Vs Calcutta Electric Supply Corporation Ltd. and Others
Calcutta High Court · AIR 2008 Cal 66 : (2008) 1 CHN 718 : (2008) 4 RCR(Civil) 384
Constitution of India, 1950 — Article 19(1)Electricity Act, 2003 — Section 43
High Courts10 Jan 2008Allowed
State of West Bengal and Another Vs Rita Kar and Others
Calcutta High Court · (2008) 1 CALLT 336 : (2008) 2 CHN 72
Administrative Tribunals Act, 1985 — Section 14(1), 15Constitution of India, 1950 — Article 226, 227, 246(1), 246(2), 309West Bengal Services Rules — Rule 2, 4(5), 42A, 5
High Courts10 Jan 2008Allowed
Sabur Hossain Biswas @ Paltu Vs The State of West Bengal and Others
Calcutta High Court · (2008) 1 CALLT 349
Criminal Procedure Code, 1973 (CrPC) — Section 362Evidence Act, 1872 — Section 112Penal Code, 1860 (IPC) — Section 375, 376, 417
High Courts10 Jan 2008
Union of India (UOI) and Others Vs Sudarshan Mondal and Another
Calcutta High Court · (2008) 2 CHN 674
Contempt of Courts Act, 1971 — Section 19
High Courts10 Jan 2008Allowed
Naba Kumar Banerjee Vs State of West Bengal and Another
Calcutta High Court · (2008) 1 CALLT 361 : (2008) CriLJ 1180
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 245(1), 397, 397(3), 482Penal Code, 1860 (IPC) — Section 405, 406, 420
High Courts10 Jan 2008Dismissed
Sanat Kumar Ganguly Vs Sandhya Dutta Chowdhury and Others
Calcutta High Court · (2008) 2 CHN 425
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17AConstitution of India, 1950 — Article 227
High Courts09 Jan 2008Dismissed
Shri Anil Kumar Majumdar Vs State of West Bengal and Another
Calcutta High Court · (2008) 2 CALLT 260
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 251, 401, 482Electricity Act, 2003 — Section 135
High Courts09 Jan 2008Dismissed
Anjan De Vs State of West Bengal and Another
Calcutta High Court · (2008) 1 CALLT 486
Criminal Procedure Code, 1973 (CrPC) — Section 173, 401, 482Electricity Act, 2003 — Section 135, 138, 151
High Courts09 Jan 2008
Sri Probal Gupta Vs The Burdwan Central Co-operative Bank Limited and Others
Calcutta High Court · (2008) 2 CALLT 173 : (2008) 118 FLR 1037 : (2008) 2 LLJ 757