High Courts04 Apr 2007
Shankar Chowdhury Vs State of W.B. and Others
Calcutta High Court · (2008) 1 CHN 429
Constitution of India, 1950 — Article 14, 246Government Grants Act, 1895 — Section 2, 3Registration Act, 1908 — Section 22A, 22A(1)
COURT ARCHIVE
Calcutta High Court judgments, 2007
760 judgments · page 30 of 38
High Courts04 Apr 2007Allowed
Jyotirmoy Som Vs State of West Bengal and Another
Calcutta High Court · (2008) 2 CHN 342
Criminal Procedure Code, 1973 (CrPC) — Section 125, 156(3)Penal Code, 1860 (IPC) — Section 406, 411, 414, 416, 498A
High Courts04 Apr 2007Allowed
Kenaram Biswas and Others Vs Nadia Gramin Bank and Others
Calcutta High Court · (2007) 2 ILR (Cal) 171
Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1988 — Rule 3, 3J, 3J(A), 3J(B), 3J(C)Regional Rural Banks Act, 1976 — Section 17, 29
High Courts02 Apr 2007Allowed
Edmund George Vs Secretary (Revenue) and Others
Calcutta High Court · (2007) 3 CALLT 401 : (2007) 3 CHN 358
Andaman and Nicobar Islands Land Revenue and Land Reforms Regulations, 1966 — Regulation 100, 101, 102, 103, 104Companies Act, 1956 — Section 96, 96(1), 96(2), 96(3), 96(4)Constitution of India, 1950 — Article 204(2), 226, 240, 240(2)
High Courts02 Apr 2007Allowed
Banibrata Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2007) 3 CALLT 390 : 111 CWN 495
High Courts30 Mar 2007Dismissed
Krishnanagar City Co-Operative Bank Ltd. and Others Vs Siddheshar Ghosh and Others
Calcutta High Court · 111 CWN 534
High Courts30 Mar 2007Dismissed
Bibek Raychaudhuri and Others Vs Virama Enterprises Private Limited
Calcutta High Court · (2007) 2 CHN 660
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 2, 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts30 Mar 2007Dismissed
Abdul Salam Vs Union of India (UOI) and Others
Calcutta High Court · (2007) 3 CHN 519
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 8, 141Constitution of India, 1950 — Article 215, 226
High Courts29 Mar 2007
Atlas and Union Jute Press Co. Ltd. Vs Kingslay Industries Limited
Calcutta High Court · (2007) 3 CHN 674
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Companies Act, 1956 — Section 391, 391(2), 394, 394(1)Foreign Exchange Regulation Act, 1973 — Section 29
High Courts29 Mar 2007
Auroma Coke Limited and Another Vs Steel Authority of India Ltd.
Calcutta High Court · (2007) 3 CALLT 174
Constitution of India, 1950 — Article 12, 14, 226
High Courts29 Mar 2007Allowed
Managing Director, Food Corporation of India and Others Vs N.K. Dey and Another
Calcutta High Court · 111 CWN 866 : (2007) 113 FLR 629
Constitution of India, 1950 — Article 14, 16, 21, 300AFood Corporation of India Staff Regulations, 1971 — Regulation 59(4)
High Courts29 Mar 2007
Ajit Barman and Others Vs State of West Bengal
Calcutta High Court · (2007) 3 CHN 747
Criminal Procedure Code, 1973 (CrPC) — Section 164, 293Penal Code, 1860 (IPC) — Section 376(2), 448
High Courts29 Mar 2007
Board of Trustees for the Port of Calcutta and Another Vs P.G. Modak and Sons and Others
Calcutta High Court · AIR 2007 Cal 126 : (2007) 3 CALLT 211 : 111 CWN 557 : (2007) 216 ELT 517
Advocates Rules, 1961 — Rule 6Contract Act, 1872 — Section 72Major Port Trusts Act, 1963 — Section 56, 56(1), 58, 59
High Courts28 Mar 2007Allowed
Mithus Basu (Kurmi) Vs Shyamali Bhattacharjee and Others
Calcutta High Court · 111 CWN 566
High Courts28 Mar 2007
State of West Bengal and Others and Guin Developers Pvt. Ltd. Vs Amit Chowdhury and Another
Calcutta High Court · 112 CWN 675
High Courts27 Mar 2007
Raj Kumar Rowla Vs Manabendra Banerjee and Others
Calcutta High Court · AIR 2007 Cal 154 : (2007) 2 CHN 752
Arbitration Act, 1940 — Section 14, 17, 9, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 9 Rule 9, 104Constitution of India, 1950 — Article 226
High Courts27 Mar 2007Dismissed
S.N. Dabholkar Vs Duroplus India Private Ltd. and Another
Calcutta High Court · (2007) 3 CHN 86
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts26 Mar 2007Allowed
Tata Steel Limited and Another Vs Indra Singh and Sons Private Ltd.
Calcutta High Court · (2007) 4 CHN 71 : (2008) 141 CompCas 263 : (2008) 1 CompLJ 479
Companies Act, 1956 — Section 10(3), 17, 17(1), 17(5), 18Limitation Act, 1963 — Section 5
High Courts26 Mar 2007Dismissed
The Secretary, West Bengal Regional School Service Commission (Southern Region) Vs Debapriya Bose and Others
Calcutta High Court · (2007) 2 CALLT 548
Constitution of India, 1950 — Article 14West Bengal School Service Commission Act, 1997 — Section 17(1), 17(2), 8West Bengal School Service Commission Rules, 1997 — Rule 7(1)
High Courts26 Mar 2007
Ranjit Khosla Vs Union of India (UOI) and Others Union of India (UOI) and Others Vs Ashwani Kumar Malhotra
Calcutta High Court · (2007) 2 CALLT 444
Administrative Tribunals Act, 1985 — Section 14, 19Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Constitution of India, 1950 — Article 136, 226, 227