COURT ARCHIVE

Calcutta High Court judgments, 2007

760 judgments · page 37 of 38

High Courts02 Feb 2007Allowed

Bengal Brickfield Owners'' Association and Others Vs State of West Bengal and Others

Calcutta High Court · (2007) 4 CHN 576

Constitution of India, 1950 — Article 277Mines and Minerals (Development and Regulation) Act, 1957 — Section 2West Bengal Land Reforms (Amendment) Act, 2003 — Section 23, 4(1), 4(2), 4(2A)

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High Courts01 Feb 2007Dismissed

The Chairman, District Primary School Council Vs Smt. Santa Roy (Singh)

Calcutta High Court · (2007) 2 CALLT 198

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High Courts01 Feb 2007Dismissed

Ramjan Ali Vs State of West Bengal and Others

Calcutta High Court · 111 CWN 260

West Bengal Board Of Secondary Education Act, 1963 — Section 47

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High Courts01 Feb 2007

Smt. Krishna Bera and Others Vs Sri Prabir Pramanik and Others

Calcutta High Court · (2007) 2 CALLT 484

Evidence Act, 1872 — Section 114, 68Succession Act, 1925 — Section 63

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High Courts01 Feb 2007

Bengal Dental College and Research Institute Vs The State of West Bengal and Others

Calcutta High Court · (2007) 2 CALLT 587

Dental Council of India (Establishment of New Dental Colleges, Opening of New or Higher Course of Study or Training and increase of Admission Capacity in Dental Colleges) Regulations, 2006 — Regulation 6(2)Dentists Act, 1948 — Section 10A, 3

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High Courts01 Feb 2007Allowed

Mamoni Bhakat Vs State of West Bengal and Another

Calcutta High Court · (2007) 4 CHN 141

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 201, 376, 420

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High Courts01 Feb 2007

Iswar Prasad Bhattacharya Vs State of West Bengal and Others

Calcutta High Court · (2007) 3 CHN 791

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High Courts31 Jan 2007

Chief Secretary to the Government of West Bengal and Another Vs Gurupada Konar and Others

Calcutta High Court · (2007) 3 CHN 497

Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(1), 5(2)Administrative Tribunals Act, 1985 — Section 14, 15, 19Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10

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High Courts31 Jan 2007

Calcutta Soft Drinks Pvt. Ltd. Vs Calcutta Municipal Corporation and Others

Calcutta High Court · AIR 2007 Cal 136

Calcutta Municipal Corporation Act, 1980 — Section 131(3), 170, 170(1), 170(2), 202Constitution of India, 1950 — Article 265

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High Courts29 Jan 2007Dismissed

Bharitia Traders Pvt. Ltd. and Others Vs UCO Bank and Others

Calcutta High Court · AIR 2007 Cal 105 : (2008) 1 BC 462

Constitution of India, 1950 — Article 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 17

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High Courts25 Jan 2007Allowed

Northern Properties Pvt. Ltd. and Others Vs Kedarnath Fatehpuria and Others

Calcutta High Court · (2007) 4 CHN 105

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 40 Rule 1, Order 7 Rule 11, 151Constitution of India, 1950 — Article 226, 227

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High Courts22 Jan 2007Allowed

Kumar Kumar and Brothers and Another Vs Union of India (UOI)

Calcutta High Court · (2007) 212 CTR 213 : (2007) 290 ITR 310

Income Tax Act, 1961 — Section 127, 127(1), 153C

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High Courts19 Jan 2007Allowed

The Oriental Insurance Co. Ltd. Vs The Calcutta High Court Legal Service Committee and Others

Calcutta High Court · (2007) 2 CALLT 412

Legal Services Authorities Act, 1987 — Section 19, 20, 20(1), 20(3), 20(5)

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High Courts19 Jan 2007Dismissed

Samar Roy Vs Smt. Purnima Shaw and Others

Calcutta High Court · (2007) 3 CALLT 243

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 41 Rule 11, 100Transfer of Property Act, 1882 — Section 111West Bengal Premises Tenancy Act, 1956 — Section 19, 2

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High Courts18 Jan 2007Allowed