High Courts14 Dec 2007Dismissed
State of W.B. and Others Vs Bidyut Kundu
Calcutta High Court · (2008) 3 CHN 795
Motor Vehicles Act, 1988 — Section 72(2)West Bengal Motor Vehicles Rules, 1989 — Rule 122, 141, 214(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 963 of 3,204
High Courts14 Dec 2007Dismissed
Custodian of Textile Undertaking Vs Hall and Anderson Ltd. and Another
Calcutta High Court · (2008) 3 CALLT 530 : (2008) 4 CHN 243
Companies Act, 1913 — Section 149(2)Constitution of India, 1950 — Article 226Textile Undertakings (Taking Over of Management) Act, 1983 — Section 2, 3, 3(1), 3(2), 3(4)
High Courts14 Dec 2007Dismissed
Subhas Chandra Pratihar Vs State of West Bengal and Others
Calcutta High Court · (2008) CriLJ 1320
Criminal Procedure Code, 1973 (CrPC) — Section 197, 401, 482Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 109, 120B, 143, 147, 153
High Courts13 Dec 2007Allowed
National Insurance Co. Ltd. Vs Tapas Kumar Ghosh and Another
Calcutta High Court · (2008) ACJ 1583
Motor Vehicles Act, 1939 — Section 110CC
High Courts13 Dec 2007
Kanhaiya Export Pvt. Ltd. Vs Commissioner of Customs (Port)
Calcutta High Court · (2009) 13 STR 492
Customs Act, 1962 — Section 129B(3)
High Courts12 Dec 2007
State of West Bengal and Others Vs Purnima Tikadar
Calcutta High Court · (2008) 2 CHN 188
Motor Vehicles Act, 1988 — Section 71(3)West Bengal Motor Vehicles Rules, 1989 — Rule 141
High Courts12 Dec 2007Dismissed
STP Ltd. Vs Learned Second Labour Court and Others
Calcutta High Court · (2008) 3 LLJ 155
Industrial Disputes Act, 1947 — Section 17B
High Courts12 Dec 2007Dismissed
Durgapur Projects Ltd. Vs Visa Steel Ltd.
Calcutta High Court · (2008) 1 CHN 848
Contract Act, 1872 — Section 70
High Courts11 Dec 2007Allowed
Smt. Mili Mukherjee and Another Vs Kolkata Municipal Corporation
Calcutta High Court · (2007) 12 CAL CK 0007
Calcutta Municipal Corporation Act, 1980 — Section 535, 536, 537Constitution of India, 1950 — Article 300A
High Courts11 Dec 2007Dismissed
Md. Bafati Mia Vs The State of West Bengal and Others
Calcutta High Court · (2008) 1 CALLT 378 : (2008) 2 CHN 299
Constitution of India, 1950 — Article 226, 227
High Courts10 Dec 2007Dismissed
Pir Mohammed Vs Gopal Chatterjee
Calcutta High Court · (2008) 2 CHN 525
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 8 Rule 1
High Courts10 Dec 2007Dismissed
National Small Industries Corporation Vs Tulip Electricals P. Ltd.
Calcutta High Court · (2008) 1 CHN 854
Arbitration and Conciliation Act, 1996 — Section 21, 9
High Courts10 Dec 2007
Shibani Das Vs State of West Bengal and Others
Calcutta High Court · (2008) 1 CHN 822
High Courts10 Dec 2007
Dankha Devi Agarwal Vs Bhagirath Agarwal
Calcutta High Court · (2007) 12 CAL CK 0012
High Courts07 Dec 2007
Nilratan Kundu and Another Vs Abhijit Kundu
Calcutta High Court · (2008) 2 CHN 479
Guardians and Wards Act, 1890 — Section 10, 7Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts07 Dec 2007Dismissed
Narayan Roy alias Lal Vs Smt. Debjani Roy
Calcutta High Court · (2008) 1 CALLT 38
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts06 Dec 2007Dismissed
M. Raju and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 4 CALLT 202 : (2008) 2 CHN 48
Andaman and Nicobar Islands (Protection of Aboriginal Tribes) Act — Section 3(1), 6, 6(1), 7, 9
High Courts06 Dec 2007
Sk. Abdur Rouf Wakf Estate Vs State of West Bengal and Others
Calcutta High Court · (2008) 2 CHN 249
West Bengal Land Reforms Act, 1955 — Section 14K, 14M, 14M(1), 14M(5)
High Courts06 Dec 2007Allowed
Tata Steel Ltd. Vs Official Liquidator
Calcutta High Court · (2008) 143 CompCas 563 : (2009) 89 SCL 99
Companies Act, 1956 — Section 446Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(1)
High Courts06 Dec 2007
Naushad Ahmed Vs Smt. Nirmala Agarwal and Others
Calcutta High Court · AIR 2008 Cal 21
Calcutta Municipal Corporation Act, 1980 — Section 401Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1(2)