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
COURT ARCHIVE
Calcutta High Court judgments, 2007
760 judgments · page 2 of 38
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 2007
State of West Bengal and Others Vs Biswanath Koley
Calcutta High Court · (2008) 3 CHN 358
Revised Scale of Pay of Teachers and Nontaching Staff" Rules, 1990 — Rule 17(2)
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 Courts18 Dec 2007
Union of India (UOI) Vs Builders Corporation Pvt. Ltd.
Calcutta High Court · 112 CWN 1121
Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(2), 11(6), 11(8)Constitution of India, 1950 — Article 226
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
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)