COURT ARCHIVE

Calcutta High Court judgments, 2007

760 judgments · page 3 of 38

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)

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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

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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

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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)

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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

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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

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High Courts12 Dec 2007Dismissed

Durgapur Projects Ltd. Vs Visa Steel Ltd.

Calcutta High Court · (2008) 1 CHN 848

Contract Act, 1872 — Section 70

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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

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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

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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

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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

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High Courts10 Dec 2007

Shibani Das Vs State of West Bengal and Others

Calcutta High Court · (2008) 1 CHN 822

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High Courts10 Dec 2007

Dankha Devi Agarwal Vs Bhagirath Agarwal

Calcutta High Court · (2007) 12 CAL CK 0012

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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

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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

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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

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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)

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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)

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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)

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High Courts06 Dec 2007Dismissed

Amal Chowdhury Vs Union of India (UOI) and Others

Calcutta High Court · (2008) 1 CALLT 319 : (2008) 117 FLR 846

Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 226, 227

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