High Courts09 Oct 2007
Spaceage Multiproducts Pvt. Ltd. and Another Vs Commissioner of Customs (Port) and Others
Calcutta High Court · (2008) 2 CALLT 169
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 967 of 3,204
High Courts09 Oct 2007
Gyananendranath Shil Vs Superintending Engineer and Others
Calcutta High Court · AIR 2008 Cal 19 : (2008) 2 CHN 219
High Courts09 Oct 2007Dismissed
The Board of Trustees for The Port of Kolkata and Another Vs Sri M.S. Khandpur and Others
Calcutta High Court · (2008) 2 CALLT 231 : (2008) 3 CHN 1005
Constitution of India, 1950 — Article 14Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts09 Oct 2007Dismissed
Mandeep Mishra and Others Vs Union of India (UOI) and Another
Calcutta High Court · AIR 2009 Cal 31 : (2008) 4 CHN 674
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 12
High Courts08 Oct 2007
In Re: Prudential Capital Markets Ltd. (In Liquidation)
Calcutta High Court · (2008) 1 CompLJ 314 : 112 CWN 408 : (2008) 84 SCL 239
Companies Act, 1956 — Section 391, 441(2), 446(2), 531, 531(1)Limitation Act, 1963 — Article 59Presidency Towns Insolvency Act, 1909 — Section 56
High Courts08 Oct 2007Allowed
Bhudeb Chandra Dey Vs The District Inspector of Schools (S.E.) and Others
Calcutta High Court · (2008) 2 CALLT 29
High Courts05 Oct 2007Dismissed
Board of Trustees for the Port of Calcutta and Others Vs Avijit Kumar Roy and Others
Calcutta High Court · (2008) 1 CHN 658 : (2008) 117 FLR 283
Major Port Trusts Act, 1963 — Section 111
High Courts05 Oct 2007
State of West Bengal Vs Aspiring Engineers and Exporters Pvt. Ltd. and Others
Calcutta High Court · (2008) 2 ALT(Cri) 15 : (2008) 1 CHN 165
Criminal Procedure Code, 1973 (CrPC) — Section 340, 4, 421, 482, 6Industrial Disputes Act, 1947 — Section 33C, 33C(1), 33C(2)
High Courts05 Oct 2007
Jayanti Maji Vs State of W.B. and Others
Calcutta High Court · (2008) 1 CHN 612
High Courts05 Oct 2007Dismissed
Eastern Steels Vs Fort Gloster Industries Ltd.
Calcutta High Court · (2008) 142 CompCas 543
Companies Act, 1956 — Section 433, 434, 439Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 22, 22(1)
High Courts03 Oct 2007
W.B. Council of Higher Secondary Education and Others Vs Shyamanand Jha and Others
Calcutta High Court · (2007) 4 CHN 789 : (2007) 115 FLR 967
Constitution of India, 1950 — Article 311West Bengal Council of Higher Secondary Education Act, 1975 — Section 22, 22(3)
High Courts03 Oct 2007Dismissed
Rameswara Home and Apartments (Pvt.) Limited Vs Manojlal Seal and Others
Calcutta High Court · (2008) 3 CHN 349
Arbitration Act, 1940 — Section 12, 20, 33, 37, 37(1)Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 43, 9Limitation Act, 1963 — Article 137, 5
High Courts03 Oct 2007
Radha Giri (Pradhan) Vs State of West Bengal and Others
Calcutta High Court · (2008) 2 CHN 661
Constitution of India, 1950 — Article 14, 141, 16, 162, 226
High Courts03 Oct 2007
Smt. Kabita Bhattacharya Vs The State of West Bengal and Others
Calcutta High Court · (2008) 1 CALLT 396
Hindu Marriage Registration Rules, 1958 — Rule 11Special Marriage Act, 1954 — Section 3West Bengal Special Marriage Rules, 1969 — Rule 27
High Courts03 Oct 2007
Union of India (UOI) Vs Ajabul Biswas
Calcutta High Court · (2008) 2 ARBLR 209 : (2007) 3 CALLT 634 : (2008) 1 CHN 16
Arbitration Act, 1940 — Section 29, 33Arbitration and Conciliation Act, 1996 — Section 13(5), 16(6), 31, 34, 34(2)Contract Act, 1872 — Section 73, 74
High Courts03 Oct 2007
Union of India Vs Ajabul Biswas
Calcutta High Court · 112 CWN 705
Arbitration Act, 1940 — Section 29, 33Arbitration and Conciliation Act, 1996 — Section 13(5), 16, 16(6), 31, 34Contract Act, 1872 — Section 73, 74
High Courts28 Sept 2007Dismissed
State of West Bengal and Others Vs Madan Kumar Pyne
Calcutta High Court · (2008) 3 CHN 587
Motor Vehicles Act, 1988 — Section 89, 89(2), 90
High Courts28 Sept 2007Dismissed
Kazi Manwar Faruk Vs Manab Kumar Dutta and Others
Calcutta High Court · (2008) 1 CHN 377
High Courts28 Sept 2007
Howrah Ganatantrik Nagarik Samity and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2007) 4 CHN 781
High Courts28 Sept 2007Allowed
Kolkata Municipal Corporation and Others Vs Bengal Club Limited and Another
Calcutta High Court · (2008) 1 CHN 639
Calcutta Municipal Corporation Act, 1980 — Section 171, 171(2), 171(3), 171(4), 171(4A)Constitution of India, 1950 — Article 226Howrah Bridge Act, 1926 — Section 215(2), 215(9)