High Courts22 Feb 2007Dismissed
Union of India (UOI) and Others Vs Krishna Deo Ram
Calcutta High Court · (2007) 2 CALLT 654
COURT ARCHIVE
Calcutta High Court judgments, 2007
760 judgments · page 35 of 38
High Courts22 Feb 2007Allowed
Dr. Bhatindra Nath Mukhopadhyay Vs Kolkata Municipal Corporation
Calcutta High Court · AIR 2007 Cal 116 : (2007) 2 CALLT 457
Registration of Births and Deaths Act, 1969 — Section 13, 13(3)
High Courts22 Feb 2007
In Re: Raghunath Exports Ltd.
Calcutta High Court · (2008) 83 SCL 68
Companies Act, 1956 — Section 434, 434(1), 443, 446
High Courts22 Feb 2007Dismissed
Md. Mohibuddin Vs Jame Dey
Calcutta High Court · (2007) 2 CHN 645
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3), 144
High Courts22 Feb 2007
Hanuman Prasad Bagri Vs Bagrees Cereals (P) Ltd.
Calcutta High Court · (2007) 138 CompCas 542 : (2009) 2 CompLJ 237
High Courts21 Feb 2007Dismissed
Hind Spectron Manufacturers Pvt. Ltd. and Another Vs UCO Bank and Others
Calcutta High Court · (2007) 3 CHN 223 : (2007) 3 CompLJ 450
Companies Act, 1956 — Section 391(1)Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 17, 17(1)
High Courts21 Feb 2007Allowed
State of West Bengal Vs Mihir Kanti Chowdhury and Others
Calcutta High Court · 111 CWN 377
Administrative Tribunals Act, 1985 — Section 19, 20, 21, 22(2), 22(3)(f)Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 123, 124
High Courts21 Feb 2007
Hooghly Mills Co. Ltd. Vs OCL Investments and Leasing Ltd.
Calcutta High Court · (2008) 143 CompCas 83
Contract Act, 1872 — Section 25(3)Limitation Act, 1963 — Section 18
High Courts20 Feb 2007
Hindustan Copper Limited Vs Bank of Baroda
Calcutta High Court · (2007) 3 CHN 382
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Section 144
High Courts19 Feb 2007Allowed
Mahesh Oil Mill and Another Vs State of West Bengal and Another
Calcutta High Court · AIR 2007 Cal 203 : (2007) 3 CHN 787
Electricity Act, 2003 — Section 56, 56(1), 56(2)
High Courts16 Feb 2007
Burdwan Iron and Steel Company (P) Ltd. and Another Vs Commissioner of Central Excise and Others
Calcutta High Court · (2007) 2 CALLT 647 : (2007) 2 CHN 647 : (2008) 230 ELT 419
Central Excise Rules, 1944 — Rule 173Q, 25(1)Central Excises and Salt Act, 1944 — Section 11A, 11AC, 35B
High Courts15 Feb 2007Dismissed
Subodh Chandra Singha and Others Vs State of West Bengal
Calcutta High Court · (2007) CriLJ 1721
Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Feb 2007Dismissed
Chhedi Lal Gupta Vs Suresh Damani and Another
Calcutta High Court · (2007) 2 CHN 273
Criminal Procedure Code, 1973 (CrPC) — Section 200, 251, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)
High Courts15 Feb 2007Allowed
Rina Das Vs Gosaidas Chatterjee
Calcutta High Court · (2007) 3 CALLT 33
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)
High Courts14 Feb 2007
Dulal Ghosh Vs State of West Bengal and Another
Calcutta High Court · (2007) 2 CHN 284
Arms Act, 1959 — Section 25, 27Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 173(1), 173(2), 173(3), 173(4), 173(5)
High Courts14 Feb 2007Allowed
Sahanaj Bibi Vs State of West Bengal and Others
Calcutta High Court · (2007) 3 CHN 208
West Bengal Panchayat (Gram Panchayat Administration) Rules, 2004 — Rule 5, 6, 6(1), 6(2)West Bengal Panchayat Act, 1973 — Section 12, 16
High Courts14 Feb 2007Dismissed
Hotel Dock Palace Pvt. Ltd. and Another Vs State of West Bengal and Another
Calcutta High Court · (2007) 2 CALLT 259 : (2007) 113 FLR 692
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14A, 7A
High Courts14 Feb 2007Allowed
Bani Israil Zinnatunnessa Bibi Vs State of West Bengal
Calcutta High Court · (2008) 3 CHN 295 : (2007) CriLJ 1859
Criminal Procedure Code, 1973 (CrPC) — Section 164, 174Penal Code, 1860 (IPC) — Section 174, 201, 302, 34, 364
High Courts14 Feb 2007
Amit Biswas Vs State of W.B. and Others
Calcutta High Court · (2007) 2 CHN 9
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 4
High Courts14 Feb 2007Allowed
Ganesh Chakraborty and Others Vs State of West Bengal and Others
Calcutta High Court · (2007) 2 CALLT 80 : (2007) 2 CHN 134
Constitution of India, 1950 — Article 19, 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 144, 145Land Acquisition Act, 1894 — Section 4, 6