High Courts09 Mar 2007
Alok Munshi Vs Satinath Mukherjee and Another
Calcutta High Court · (2008) 2 CHN 1033
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
COURT ARCHIVE
Calcutta High Court judgments, 2007
760 judgments · page 33 of 38
High Courts09 Mar 2007
Joseph Tigga and Another Vs Union of India (UOI) and Others
Calcutta High Court · 111 CWN 509 : (2007) 115 FLR 964 : (2008) 1 LLJ 509
Industrial Disputes Act, 1947 — Section 18(3)
High Courts08 Mar 2007
Abdullah Salafi Vs State of West Bengal
Calcutta High Court · (2007) CriLJ 2029
Criminal Procedure Code, 1973 (CrPC) — Section 196(1), 196(1A), 227, 401, 482Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 122, 124A
High Courts08 Mar 2007
Smt. Sandhya Das Vs The Lt. Governor (Administrator) and Others
Calcutta High Court · 111 CWN 474
Constitution of India, 1950 — Article 215
High Courts08 Mar 2007Dismissed
Prof. Subhash Ch. Sehgal Vs Union of India (UOI) and Others
Calcutta High Court · (2007) 3 CALLT 436
Administrative Tribunals Act, 1985 — Section 19
High Courts08 Mar 2007Dismissed
Kalpana Sen Vs State of West Bengal and Others
Calcutta High Court · (2007) 3 CHN 599
Criminal Procedure Code, 1973 (CrPC) — Section 144, 482
High Courts08 Mar 2007Allowed
Mohini Karmakar and Others Vs State of West Bengal
Calcutta High Court · (2007) 2 CHN 674
Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 325
High Courts08 Mar 2007
Sakeena Bibi (Km.) and Another Vs Andaman and Niccobar Administration and Others
Calcutta High Court · (2007) 115 FLR 166
Constitution of India, 1950 — Article 142
High Courts08 Mar 2007
Kumari Sakeena Bibi and Another Vs The A and N Administration and Others
Calcutta High Court · 111 CWN 490
Constitution of India, 1950 — Article 142
High Courts07 Mar 2007Allowed
Sujit Manna Vs State of West Bengal
Calcutta High Court · (2007) 3 CHN 586
Criminal Procedure Code, 1973 (CrPC) — Section 234, 304, 313, 329, 332Evidence Act, 1872 — Section 105General (Criminal) Rules, 1980 — Rule 180
High Courts07 Mar 2007Dismissed
Syed Anwar Hussain Vs CESC Ltd. and Another
Calcutta High Court · (2008) 1 CHN 824
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227Electricity Act, 2003 — Section 127
High Courts06 Mar 2007Dismissed
Gaya Nath Rajbanshi Vs State of West Bengal and Others
Calcutta High Court · (2007) 3 CALLT 192 : (2008) 2 CHN 879
Constitution of India, 1950 — Article 14, 141, 16, 226West Bengal Board of Secondary Education Act, 1963 — Section 45, 46
High Courts06 Mar 2007Allowed
Aditya Nath Banerjee Vs State Bank of India and Others
Calcutta High Court · (2007) 2 CHN 234
High Courts06 Mar 2007Allowed
Manab Kumar Guha Vs Union Of India and Others
Calcutta High Court · 111 CWN 444
High Courts06 Mar 2007Dismissed
Bank of India and Another Vs Tapan Kumar Sil and Others
Calcutta High Court · 111 CWN 458 : (2007) 115 FLR 225 : (2007) 3 LLJ 934
Constitution of India, 1950 — Article 226
High Courts05 Mar 2007Allowed
Swan Marketing Private Ltd. and Another Vs Commercial Tax Officer and Others
Calcutta High Court · (2007) 3 CALLT 144
Bengal Finance (Sales Tax) Act, 1941 — Section 20(1), 6(D)West Bengal Taxation Tribunal Act, 1987 — Section 8
High Courts05 Mar 2007Allowed
Sri Utpal Chowdhury Vs Food Corporation of India and Another
Calcutta High Court · (2007) 3 CALLT 1
Food Corporation of India Staff Regulations, 1971 — Regulation 22A
High Courts05 Mar 2007Dismissed
Vimalanathan Vs The State
Calcutta High Court · 111 CWN 452
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 114, 114APenal Code, 1860 (IPC) — Section 370, 376
High Courts03 Mar 2007Allowed
Mohan Chandra Ghosh Vs Central Bank Of India and Others
Calcutta High Court · 111 CWN 545
High Courts02 Mar 2007
In Re: The Court on its Own Motion
Calcutta High Court · (2007) 2 CALLT 370
Constitution of India, 1950 — Article 20(3), 22(2)Contempt of Courts Act, 1971 — Section 16, 19, 2, 22, 9Criminal Procedure Code, 1973 (CrPC) — Section 151