COURT ARCHIVE

Calcutta High Court judgments, 2007

760 judgments · page 34 of 38

High Courts02 Mar 2007

In Re: Director General of Police and Others

Calcutta High Court · (2007) CriLJ 1955

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

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High Courts02 Mar 2007

Juthika Biswas Vs State of West Bengal and Others

Calcutta High Court · (2007) 2 CALLT 423 : (2007) 115 FLR 595

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High Courts02 Mar 2007Dismissed

Food Corporation of India and Others Vs Assistant Labour Commissioner-II, Central and Controlling Authority and Others

Calcutta High Court · (2007) 2 CALLT 331

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2(2)Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23

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High Courts02 Mar 2007Allowed

Srivant More and Another Vs Ashwini Kumar More

Calcutta High Court · (2007) 4 CHN 125

Criminal Procedure Code, 1973 (CrPC) — Section 320, 397, 401, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468

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High Courts02 Mar 2007Dismissed

Sukhendu Sur Vs State of West Bengal and Another

Calcutta High Court · (2007) 4 CHN 440

Criminal Procedure Code, 1973 (CrPC) — Section 311, 401, 482Evidence Act, 1872 — Section 137, 138Penal Code, 1860 (IPC) — Section 201, 302, 304B, 498A

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High Courts01 Mar 2007Allowed

Vijayditya Biswas Vs Smt. Deepa Har and Others

Calcutta High Court · (2007) 2 CALLT 468

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 21 Rule 101, 151Constitution of India, 1950 — Article 227

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High Courts01 Mar 2007Allowed

Mohim Mazumdar Vs The State

Calcutta High Court · 111 CWN 340

Criminal Procedure Code, 1973 (CrPC) — Section 27, 313

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High Courts28 Feb 2007

Prabir Das Vs State of West Bengal

Calcutta High Court · (2007) 3 CHN 91

Criminal Procedure Code, 1973 (CrPC) — Section 161, 209, 401, 482Penal Code, 1860 (IPC) — Section 304, 323, 341

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High Courts28 Feb 2007

Nascent Laboratory (Pvt.) Limited and Another Vs Regional Provident Fund

Calcutta High Court · (2007) 3 CHN 570 : (2008) 116 FLR 188

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 14(2), 14A(1)

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High Courts28 Feb 2007

Contai Co-operative Bank Ltd. Vs State of West Bengal and Others

Calcutta High Court · AIR 2008 Cal 46

Motor Vehicles Act, 1988 — Section 51, 51(5)

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High Courts28 Feb 2007Allowed

Afjal Hossain and Others Vs State of West Bengal and Another

Calcutta High Court · (2007) 4 CHN 482

Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 399, 400, 401Evidence Act, 1872 — Section 114, 165Penal Code, 1860 (IPC) — Section 304, 323, 498A

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High Courts28 Feb 2007

Jagannath Business Service Pvt. Ltd. and Another Vs West Bengal Financial Corporation and Others

Calcutta High Court · AIR 2007 Cal 117

State Financial Corporations Act, 1951 — Section 29, 31Transfer of Property Act, 1882 — Section 69

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High Courts27 Feb 2007Allowed

Badal Sardar and Others Vs State of West Bengal

Calcutta High Court · (2007) 2 CHN 670

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts27 Feb 2007

Nelson Vs Bijay Kumar Kar and Another

Calcutta High Court · 111 CWN 438

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Penal Code, 1860 (IPC) — Section 156, 323, 34

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High Courts26 Feb 2007

State of West Bengal Vs Banshidhar Dawn, Utpal Das, Haradhan @ Bhalta Sutradhar, Bapi Acharyya

Calcutta High Court · (2007) 3 CHN 608 : (2007) 2 ILR (Cal) 129

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 366, 368, 376

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High Courts26 Feb 2007

State of West Bengal and Others Vs Sampa Ghosh and Others

Calcutta High Court · (2007) 3 CHN 693

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High Courts23 Feb 2007

Khandeker Moazzem Hossain and Another Vs State of West Bengal and Others

Calcutta High Court · (2007) 2 CHN 201

West Bengal Motor Vehicles Rules, 1989 — Rule 226, 226(3)

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High Courts23 Feb 2007Allowed

Arun Kr. Das Vs Anuka Roy and Another

Calcutta High Court · (2007) 2 CHN 231 : (2007) 2 ILR (Cal) 121

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10West Bengal Colleges (Payment of Salaries) Act, 1978 — Section 3

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High Courts23 Feb 2007Allowed

Pradip Kumar Banerjee Vs Airport Authority of India and Others

Calcutta High Court · (2007) 3 CALLT 101

Airports Authority of India Employees (Conduct, Discipline and Appeal) Regulations, 2003 — Regulation 4, 4, 5Criminal Procedure Code, 1973 (CrPC) — Section 374(2)International Airport Authority of India Employees (Conduct, Discipline and Appeal) Regulations, 1987 — Regulation 33

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High Courts22 Feb 2007Dismissed

Union of India (UOI) and Others Vs Smt. Himala Rani Malick and Another

Calcutta High Court · (2007) 3 CALLT 29

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227

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