High Courts14 Feb 2007Dismissed
Ashis Kumar Sarkar Vs Divisional Security Commissioner, R.P.F. (Howrah-I), Eastern Railway and Others
Calcutta High Court · 111 CWN 276
Railway Protection Force Act, 1957 — Section 17
COURT ARCHIVE
Calcutta High Court judgments, 2007
760 judgments · page 36 of 38
High Courts14 Feb 2007Dismissed
Chairman, Ad-Hoc Committee, Calcutta District Primary School Council Vs Nagendra Prasad Singh and Others
Calcutta High Court · 111 CWN 350
High Courts13 Feb 2007Allowed
Dilip Kumar Moitra Vs Burn Standard Co. Ltd. and Others
Calcutta High Court · (2008) 1 CHN 526
Constitution of India, 1950 — Article 226
High Courts13 Feb 2007Allowed
Keya Mazumdar and Another Vs State and Another
Calcutta High Court · (2008) 2 CHN 498
Criminal Procedure Code, 1973 (CrPC) — Section 125, 198Penal Code, 1860 (IPC) — Section 34, 406, 494, 496, 498A
High Courts13 Feb 2007
Honda Giken Kogyo Kabushiki Kaisha Vs TVS Motor Co. Ltd. and Others
Calcutta High Court · (2007) 3 CHN 377 : (2008) 36 PTC 159
Trade Marks Act, 1999 — Section 17, 18(4), 2, 29, 29(4)
High Courts13 Feb 2007Dismissed
Managing Committee of Siksha Bharati Junior High School Vs Lakshmi Kanta Sardar and Others
Calcutta High Court · 111 CWN 418
High Courts09 Feb 2007
Sudhir Kumar Nandi Vs Dhiren Nandi and Others
Calcutta High Court · (2007) 4 CHN 265
Criminal Procedure Code, 1973 (CrPC) — Section 148, 149, 302, 307, 313
High Courts08 Feb 2007
Bapi Construction Vs Pronob and Co. (P.) Ltd.
Calcutta High Court · (2008) 82 SCL 13
High Courts08 Feb 2007Allowed
Plasto-Form (India) Vs Controlling Authority (Under Payment of Gratuity Act) and Others
Calcutta High Court · (2007) 113 FLR 266 : (2007) 2 LLJ 993
Payment of Gratuity Act, 1972 — Section 1(3), 7(4)West Bengal Payment of Gratuity Rules, 1973 — Rule 11(4)
High Courts08 Feb 2007Allowed
Ranjit Chakraborty and Others Vs State of West Bengal
Calcutta High Court · (2007) 4 CHN 318
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Feb 2007Dismissed
Manohar Bawari and Another Vs Santosh Kumar Singhania and Others
Calcutta High Court · (2007) 4 CHN 536
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 15, 9Companies Act, 1956 — Section 10Constitution of India, 1950 — Article 227
High Courts06 Feb 2007
Haripada Maity and Another Vs State of West Bengal
Calcutta High Court · (2007) 4 CHN 1039
Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 389(2)Penal Code, 1860 (IPC) — Section 306, 498A
High Courts06 Feb 2007Dismissed
Tustu Pada Bera Vs State of West Bengal and Others
Calcutta High Court · (2007) 2 CHN 193
Bengal Police Regulations, 1943 — Regulation 666, 669Criminal Procedure Code, 1973 (CrPC) — Section 144(2)
High Courts06 Feb 2007Dismissed
Shyamapada Bauri Vs Eastern Coalfields Ltd. and Others
Calcutta High Court · (2007) 113 FLR 268 : (2007) 2 LLJ 588
High Courts06 Feb 2007
Dhananjoy Mondal and Others Vs State of West Bengal and Others
Calcutta High Court · (2007) 4 CHN 1046
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts06 Feb 2007
Bidhan Chandra Krishi Viswavidyalaya and Another Vs Dr. Gurupada Sarkar and Others
Calcutta High Court · 111 CWN 299
Bidhan Chandra Krishi Viswavidyalaya Act, 1974 — Section 33Constitution of India, 1950 — Article 136
High Courts06 Feb 2007Dismissed
Director of Public Instruction, West Bengal and Others Vs Smt. Swapna Lahiri
Calcutta High Court · (2007) 02 CAL CK 0002
High Courts05 Feb 2007Allowed
Sahadeb Mondal Vs State of West Bengal
Calcutta High Court · (2007) 2 CALLT 271 : (2007) CriLJ 1728
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84
High Courts05 Feb 2007Allowed
Jayanta Kumar Mondal and Others Vs Brojo Gopal Dalal and Another
Calcutta High Court · (2007) 4 CHN 101
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10, 151Constitution of India, 1950 — Article 226, 227
High Courts02 Feb 2007Allowed
Sk. Basir Vs The State of West Bengal and Another
Calcutta High Court · (2007) 3 CALLT 305
Criminal Procedure Code, 1973 (CrPC) — Section 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3, 3(1), 3(2), 3(3)Waqf Act, 1954 — Section 9