COURT ARCHIVE

Calcutta High Court judgments, 2007

760 judgments · page 38 of 38

High Courts17 Jan 2007Allowed

Engser Ltd. and Another Vs Employees Provident Fund Organisation and Others

Calcutta High Court · (2007) 2 CALLT 650 : (2007) 115 FLR 1104

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B, 7Q

High Courts17 Jan 2007Dismissed

Rajorshi De Vs University of Calcutta and Another

Calcutta High Court · (2007) 2 CALLT 291

Calcutta University First Regulations, 1979 — Regulation 34, 34(1), 34(2)

High Courts16 Jan 2007Dismissed

Standard Chartered Grindlays Bank Retired Employees Association and Others Vs Union of India (UOI) and Others

Calcutta High Court · (2007) 2 CHN 66 : (2007) 2 LLJ 887

Industrial Disputes (Central) Rules, 1957 — Rule 58Industrial Disputes Act, 1947 — Section 12, 12(4), 18, 18(1), 2Trade Unions Act, 1926 — Section 22

High Courts16 Jan 2007Allowed

Anil Kumar Maity Vs State of West Bengal and Others

Calcutta High Court · (2007) 1 CALLT 691 : (2007) 2 CHN 124 : (2007) 1 CLT 691

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Constitution of India, 1950 — Article 226, 227

High Courts16 Jan 2007Dismissed

Ratan Gangopadhyay Vs Union of India and Others

Calcutta High Court · (2007) 2 CALLT 18

Calcutta Port Trust Employees Service Regulations, 1987 — Regulation 8(9)Constitution of India, 1950 — Article 226

High Courts16 Jan 2007Dismissed

Shri Gopal Sarkar Vs The State of West Bengal and Others

Calcutta High Court · (2007) 2 CALLT 91

West Bengal Panchayat (Constitution) Rules, 1975 — Rule 6

High Courts15 Jan 2007Dismissed

Apeejay House Pvt. Ltd. Vs Punjab National Bank

Calcutta High Court · (2007) 2 CALLT 112 : (2007) 2 CHN 178

Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 4 Rule 1(3), Order 7 Rule 1, Order 7 Rule 1(1), Order 7 Rule 1(2)Transfer of Property Act, 1882 — Section 106

High Courts15 Jan 2007

Sabyasachi Das Vs New India Assurance Co. Ltd. and Another

Calcutta High Court · (2008) ACJ 2072

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 163A, 166

High Courts15 Jan 2007Dismissed

State Bank of India Vs Official Liquidator

Calcutta High Court · (1999) 1 CALLT 322 : (2008) 142 CompCas 521

Limitation Act, 1963 — Article 123

High Courts12 Jan 2007

Intime Spectrum Registry Ltd. Vs MCS Ltd.

Calcutta High Court · (2007) 2 CHN 109

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 3A, Order 39 Rule 4

High Courts12 Jan 2007Allowed

Suresh Hazra Vs State of West Bengal

Calcutta High Court · (2007) 3 CHN 244 : (2007) CriLJ 1321

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 302, 304B, 306, 498A

High Courts12 Jan 2007Dismissed

Publishers and Booksellers Guild and Others Vs State of West Bengal and Others

Calcutta High Court · (2007) 2 CHN 1

Constitution of India, 1950 — Article 14, 226

High Courts11 Jan 2007Allowed

Bank of Baroda Vs Govind Ram Agarwal

Calcutta High Court · (2007) 3 CHN 60

Criminal Procedure Code, 1973 (CrPC) — Section 200, 468(2), 482Income Tax Act, 1961 — Section 194A, 200, 200(3), 201, 203Income Tax Rules, 1962 — Rule 30B(2), 31(3)

High Courts11 Jan 2007Dismissed

Sukanta Ghosh @ Bapi Vs State of West Bengal

Calcutta High Court · (2007) 3 CHN 434

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 12, 20(C), 21D, 42, 42(1)

High Courts10 Jan 2007

JMD Medicare Ltd. Vs Siemens Aktiengasellschaft

Calcutta High Court · (2008) 1 BC 488 : (2007) 2 CALLT 417 : (2007) 2 CHN 75

High Courts10 Jan 2007

Siemens Aktiengasellschaft Vs JMD Medicare Ltd.

Calcutta High Court · (2008) 142 CompCas 475

Companies Act, 1956 — Section 439(1), 439(2)

High Courts09 Jan 2007Dismissed

Amarendra Singh Vs CESC Limited and Others

Calcutta High Court · AIR 2007 Cal 108

Electricity Act, 2003 — Section 43

High Courts09 Jan 2007

Smt. Shila Ghosh Vs Nilanjan alias Niranjan Ghosh

Calcutta High Court · (2007) 2 CALLT 477 : (2008) 1 DMC 379

Criminal Procedure Code, 1973 (CrPC) — Section 125, 401, 482Penal Code, 1860 (IPC) — Section 498A

High Courts09 Jan 2007Dismissed

Krishna Kumar Sharma alias Rabi and Others Vs State of West Bengal

Calcutta High Court · (2007) 3 CHN 406

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 401, 482, 9Penal Code, 1860 (IPC) — Section 120B, 302, 307, 326, 34

High Courts03 Jan 2007

CESC Ltd. and Another Vs Income Tax Officer (TDS) and Others

Calcutta High Court · (2007) 211 CTR 343 : (2007) 290 ITR 237 : (2007) 162 TAXMAN 156

Income Tax Act, 1961 — Section 120(1), 120(2), 131, 131(1), 131(3)Limitation Act, 1963 — Section 14