High Courts20 Dec 2007Allowed
Nkhiles Guha Vs University of Kalyani and Others
Calcutta High Court · (2008) 117 FLR 480
COURT ARCHIVE
Calcutta High Court judgments, 2007
722 judgments · page 1 of 37
High Courts20 Dec 2007Allowed
Md. Imran Ali Vs State of West Bengal and Others
Calcutta High Court · (2008) 4 CHN 58 : 112 CWN 1182 : (2008) 117 FLR 112
Penal Code, 1860 (IPC) — Section 395
High Courts20 Dec 2007
Anima Biswas Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 3 CHN 938 : (2008) 117 FLR 117
High Courts20 Dec 2007
Amit Kumar Sahoo Vs Samir Baran Sahoo and Others
Calcutta High Court · (2008) 2 CHN 435
West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005 — Section 8West Bengal Ground Water Resources (Management, Control and Regulation) Rules, 2005 — Rule 11
High Courts20 Dec 2007
Union of India and Others Vs Dilip Bhusan
Calcutta High Court · 112 CWN 450
National Airports Authority Act, 1985 — Section 13
High Courts20 Dec 2007Allowed
Somnath Shit Vs State of West Bengal and Others
Calcutta High Court · (2008) 4 CHN 353
Administrative Tribunals Act, 1985 — Section 20, 20(1), 20(2), 21, 21(1)Constitution of India, 1950 — Article 226
High Courts19 Dec 2007Allowed
Bank of Baroda Vs Govind Ram Agarwal
Calcutta High Court · (2008) CriLJ 1313
Criminal Procedure Code, 1973 (CrPC) — Section 409, 482Income Tax Act, 1961 — Section 194APenal Code, 1860 (IPC) — Section 120B, 405, 409
High Courts19 Dec 2007Dismissed
Subir Dutta and Ashish Dutta Vs State of West Bengal
Calcutta High Court · 112 CWN 793
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Evidence Act, 1872 — Section 106, 138Penal Code, 1860 (IPC) — Section 154, 201, 302, 31, 34
High Courts19 Dec 2007
Namita Pramanick Vs State of West Bengal and Others
Calcutta High Court · 112 CWN 779
High Courts19 Dec 2007
Biswa Kumar Bepari Vs Andaman and Nikobar Islands Admn.
Calcutta High Court · (2008) 2 CHN 507
Criminal Procedure Code, 1973 (CrPC) — Section 464Penal Code, 1860 (IPC) — Section 154, 376
High Courts19 Dec 2007
Probodh Chandra Ghose and Another Vs State of West Bengal and Others
Calcutta High Court · (2008) 3 CHN 451
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 72(3), 81(3)West Bengal Motor Vehicles Rules, 1989 — Rule 103, 105
High Courts19 Dec 2007Allowed
Calcutta Municipal Corporation Vs Anita Subrewal
Calcutta High Court · (2008) 3 CHN 46
Calcutta Municipal Corporation (Taxation) Rules, 1987 — Rule 16(6), 19Calcutta Municipal Corporation Act, 1980 — Section 174, 188Constitution of India, 1950 — Article 227
High Courts19 Dec 2007Dismissed
Bhaskar Gupta Roy and Another Vs The West Bengal Pollution Control Board and Others
Calcutta High Court · (2007) 12 CAL CK 0027
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
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