High Courts19 Dec 2007Allowed
Chairman, Nadia District Primary School Council Vs Jyotsna Rani Ray (Sarkar) and Others
Calcutta High Court · (2008) 1 CALLT 312
Recruitment and Leave Rules, 1991 — Rule 10, 14, 3(2), 4, 6
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 962 of 3,204
High Courts19 Dec 2007Dismissed
State of West Bengal and Others Vs Subhas Kumar Chatterjee and Others
Calcutta High Court · (2008) 2 CALLT 560 : (2008) 3 CHN 830 : (2008) 2 ILR (Cal) 805
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 14
High Courts19 Dec 2007Dismissed
Pabitra Construction and Co. Vs UCO Bank and Others
Calcutta High Court · AIR 2008 Cal 103 : (2008) 1 CHN 937
High Courts19 Dec 2007Dismissed
Durga Bala Biswas and Others Vs Renuka Sarkar and Others
Calcutta High Court · (2008) 3 CHN 40
Constitution of India, 1950 — Article 227
High Courts19 Dec 2007Dismissed
Kashinath Mondal and Others Vs State of West Bengal and Others
Calcutta High Court · (2008) 2 CHN 7 : 112 CWN 474
Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 226, 227Limitation Act, 1908 — Section 5
High Courts18 Dec 2007Allowed
Areva T and D India Ltd. Vs Union of India (UOI)
Calcutta High Court · (2008) 144 CompCas 344
Companies Act, 1956 — Section 391, 392, 393, 394, 94
High Courts18 Dec 2007
Jali Chatterjee Vs Ramala Pyne and Others Ramala Pyne Vs Nirmala Roy and Others
Calcutta High Court · (2008) 1 CALLT 388 : (2008) 1 CHN 436
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 47Constitution of India, 1950 — Article 227
High Courts18 Dec 2007Allowed
University of Burdwan and Another Vs Dr. Prasanto Chatterjee
Calcutta High Court · (2008) 1 CALLT 229 : (2008) 2 CHN 773 : 112 CWN 907 : (2008) 2 ILR (Cal) 685
Constitution of India, 1950 — Article 14, 16
High Courts18 Dec 2007
Karamchand Thapar Vs Union of India (UOI)
Calcutta High Court · (2008) 2 STR 577
High Courts18 Dec 2007
Sital Kumar Dey and Others Vs State of W.B. State of W.B. Vs Sital Kumar Dey and Others
Calcutta High Court · (2008) 2 CHN 141 : 113 CWN 724
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164, 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 304B(2), 306, 34, 498A
High Courts17 Dec 2007
Grwoth Compusoft Exports Ltd. and Others Vs R.K. Singh and Another Naveen Sachdev Vs Vikash Chand Gotia and Another
Calcutta High Court · (2008) 2 CHN 321
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 251, 401, 482, 561A, 63Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts17 Dec 2007
Saktipada Bayen @ Das and Others Vs State of West Bengal
Calcutta High Court · (2008) 2 CHN 328
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 201, 302, 304, 34
High Courts17 Dec 2007
Rafikul Alam, Sk. Siddique, Sk. Sujit @ Nafijul, Md. Salim and Sk. Morshed @ Morai Vs State of West Bengal
Calcutta High Court · (2008) 1 CHN 685 : (2008) CriLJ 2005 : 112 CWN 613
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 114, 27, 9Penal Code, 1860 (IPC) — Section 392, 395, 397, 411, 412
High Courts17 Dec 2007Dismissed
P.D. Prasad and Sons Pvt. Limited and Another Vs Commissioner of Commercial Taxes and Others
Calcutta High Court · (2009) 25 VST 335
West Bengal Sales Tax Act, 1994 — Section 68, 71B, 75West Bengal Sales Tax Rules, 1995 — Rule 211A, 211A(1), 211A(6)
High Courts17 Dec 2007Dismissed
Atikur Hoque and Others Vs The State of West Bengal and Others
Calcutta High Court · (2008) 3 CALLT 122
West Bengal Land Reforms Act, 1955 — Section 49A(17)West Bengal Land Reforms and Tenancy Tribunal Act, 1977 — Section 6West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 6, 7, 8
High Courts17 Dec 2007Allowed
Munilal Thakur and Indrajit Show @ Sikka Vs State of West Bengal
Calcutta High Court · (2008) 3 CHN 1034
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 210, 302, 34
High Courts17 Dec 2007
Purnendu Sekhor Mondal Vs State of West Bengal and Others
Calcutta High Court · (2008) 116 FLR 1120
High Courts17 Dec 2007
Sarwan Kumar Korel and two Ors. Vs State of West Bengal and Others
Calcutta High Court · 112 CWN 761
Criminal Procedure Code, 1973 (CrPC) — Section 313, 464Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts17 Dec 2007
Surangama Saha Vs University of Calcutta and Others
Calcutta High Court · (2008) 3 CHN 718
High Courts14 Dec 2007Dismissed
Amardeep Sinha Vs State of West Bengal and Another
Calcutta High Court · (2008) 2 CHN 752
Penal Code, 1860 (IPC) — Section 120B, 306, 326, 406, 498Criminal Procedure Code, 1973 (CrPC) — Section 178, 179, 181, 181(4), 220