High Courts10 Sept 2007Dismissed
Joy Mukhopadhyay Vs State of West Bengal and Others
Calcutta High Court · (2007) 115 FLR 1160
COURT ARCHIVE
Calcutta High Court judgments, 2007
760 judgments · page 11 of 38
High Courts10 Sept 2007Dismissed
Steel Authority of India Ltd. and Another Vs Shri Nitish Chakraborty and Others
Calcutta High Court · (2008) 1 CALLT 6
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(1)
High Courts10 Sept 2007Dismissed
Gautam Paul Vs Radha Rani Ray
Calcutta High Court · (2008) 1 CHN 241
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 34, 151Constitution of India, 1950 — Article 227Partition Act, 1893 — Section 4
High Courts10 Sept 2007
Khandekar Moazzem Hossain and Another Vs The State of West Bengal and Others
Calcutta High Court · (2009) 1 ILR (Cal) 385
Central Motor Vehicles Rules, 1989 — Rule 108(i)West Bengal Motor Vehicles Rules, 1989 — Rule 226, 226(3)
High Courts10 Sept 2007Allowed
Arun Debnath and Others Vs State of West Bengal
Calcutta High Court · (2007) CriLJ 4748
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 47Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts07 Sept 2007
Joynal Mondal and Others Vs State of West Bengal
Calcutta High Court · (2008) CriLJ 620
Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 14Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Sept 2007Dismissed
Hooghly Division P.H.E. Contractors Association and Others Vs State of West Bengal and Others
Calcutta High Court · (2007) 4 CHN 407
High Courts07 Sept 2007Dismissed
Bangiya Gramin Bikash Bank Vs Amal Krishna Maity and Others
Calcutta High Court · (2008) 2 CHN 438
Regional Rural Banks Act, 1976 — Section 17, 2, 29
High Courts07 Sept 2007Allowed
Doctor Murmu and Another Vs State of West Bengal
Calcutta High Court · (2008) CriLJ 2677
Penal Code, 1860 (IPC) — Section 201, 302, 34, 376(G)
High Courts07 Sept 2007Dismissed
Radhe Shyam Pandey Vs State and Others
Calcutta High Court · (2008) CriLJ 890
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(6)
High Courts07 Sept 2007Allowed
Union of India (UOI) and Others Vs P. Simhachalam and Another
Calcutta High Court · (2008) 2 CHN 863
Constitution of India, 1950 — Article 226
High Courts07 Sept 2007Dismissed
Rabi Barman Vs State of W.B.
Calcutta High Court · (2007) CriLJ 4469
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts07 Sept 2007
Roney Dubey Vs State of West Bengal
Calcutta High Court · (2008) 1 CHN 883 : (2007) CriLJ 4577
Criminal Procedure Code, 1973 (CrPC) — Section 235(1), 313, 428Evidence Act, 1872 — Section 4Penal Code, 1860 (IPC) — Section 28, 498A, 498B, 498C, 498D
High Courts07 Sept 2007Dismissed
Satya Ranjan Mondal and Another Vs State of West Bengal and Others
Calcutta High Court · (2007) 4 CHN 761
Constitution of India, 1950 — Article 226West Bengal Scheduled Castes and Scheduled Tribes (Identification) Act, 1994 — Section 9West Bengal Scheduled Castes and Scheduled Tribes (Identification) Rules, 1995 — Rule 3, 3(1), 3(2), 3(3)
High Courts07 Sept 2007Dismissed
Upananda Chatterjee Vs State of West Bengal and Others
Calcutta High Court · (2007) 4 CHN 605
West Bengal Panchayat (Gram Panchayat Administration) Rules, 2004 — Rule 5, 6, 6(2)West Bengal Panchayat Act, 1973 — Section 105, 12, 16, 16(1), 4(2A)
High Courts07 Sept 2007Allowed
Biswanath Sarkar and Another Vs State of West Bengal
Calcutta High Court · (2008) 1 CHN 1052
Criminal Procedure Code, 1973 (CrPC) — Section 53APenal Code, 1860 (IPC) — Section 376(2), 498A
High Courts07 Sept 2007Dismissed
Gopal Porey @ Paria Vs State of West Bengal
Calcutta High Court · (2007) CriLJ 4769
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts07 Sept 2007Dismissed
Kiran Subbha and Others Vs State of West Bengal and Others
Calcutta High Court · (2008) 2 CHN 530
Constitution of India, 1950 — Article 26, 30, 30(1)Darjeeling Gorkha Hill Council Act, 1988 — Section 29, 70Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 28, 33, 8(3), 8(3A)
High Courts07 Sept 2007Allowed
Ramnath Paswan and Others Vs Setaur Rahaman and Others
Calcutta High Court · (2008) 1 CHN 765 : 112 CWN 381
Companies Act, 1956 — Section 108, 629AWest Bengal Panchayat (Constitution) Rules, 1975 — Rule 3, 3(1), 3(3), 3(6), 3(7)West Bengal Panchayat Act, 1973 — Section 12, 13, 213A
High Courts07 Sept 2007
Ajoy Kumar Ghosh Vs The State of West Bengal and Another
Calcutta High Court · (2008) 3 CALLT 97 : (2008) 1 CHN 148 : (2008) CriLJ 276
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 173, 460Electricity Act, 1910 — Section 39