High Courts06 Dec 2007Allowed
In Re: Scil India Limited (In Liquidation) Tata Steel Limited
Calcutta High Court · (2007) 12 CAL CK 0018
Companies Act, 1956 — Section 446Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(1)
COURT ARCHIVE
Calcutta High Court judgments, 2007
760 judgments · page 4 of 38
High Courts05 Dec 2007
In Re: Celica Developers P. Ltd. (No. 2); In Re: Microfirm Software P. Ltd.; In Re: Glacier Farms P. Ltd.
Calcutta High Court · (2008) 145 CompCas 155 : (2008) 4 CompLJ 46 : (2009) 93 SCL 47
Companies Act, 1956 — Section 394(2)
High Courts05 Dec 2007Dismissed
Shankar Ghosal Vs Howrah District Central Co-operative Bank Ltd. and Others
Calcutta High Court · (2008) 117 FLR 1160 : (2008) 3 LLJ 394
Payment of Gratuity Act, 1972 — Section 7(4), 8
High Courts05 Dec 2007Dismissed
State of West Bengal and Others Vs Jawahar Singh and Others
Calcutta High Court · (2008) 1 CHN 559
Constitution of India, 1950 — Article 226
High Courts05 Dec 2007Dismissed
Francis Klein and Co. Pvt. Ltd. Vs Standard Chartered Bank
Calcutta High Court · (2007) 12 CAL CK 0023
High Courts05 Dec 2007Dismissed
State of West Bengal and Others Vs Jahangir Ali Mallick
Calcutta High Court · (2008) 3 CHN 434
Motor Vehicles Act, 1988 — Section 71(3)
High Courts05 Dec 2007Dismissed
Sitangshu Maity Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 1 CALLT 393
Constitution of India, 1950 — Article 12
High Courts03 Dec 2007Allowed
Asstt. P.F. Commissioner, Employees'' Provident Fund Organisation Vs Pawan Kumar Agarwala and Others
Calcutta High Court · (2008) 1 CALLT 367 : (2008) 1 CHN 469 : (2008) 118 FLR 162 : (2008) 2 LLJ 969
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14A, 7(1), 7A, 7BPenal Code, 1860 (IPC) — Section 406, 409
High Courts30 Nov 2007
Bangur Land Devlopment Corportion Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2008) 1 CHN 618
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(3), 4(1)
High Courts30 Nov 2007Allowed
Bhairu Ratan Pachisia and Others Vs International Club and Others
Calcutta High Court · (2007) 11 CAL CK 0008
Civil Procedure Code, 1908 (CPC) — Section 148, 151, 27Limitation Act, 1963 — Section 5
High Courts29 Nov 2007Dismissed
Ardy International (P) Ltd. and Another Vs Inspiration Clothes and U and Another
Calcutta High Court · (2010) 4 CompLJ 433
Arbitration and Conciliation Act, 1996 — Section 7
High Courts29 Nov 2007Dismissed
Industrial Credit and Investment Corporation of India Ltd. (ICICI) Vs Official Liquidator of Usha Automobiles and Engineering Co. Ltd. (In Liquidation) and Another
Calcutta High Court · (2008) 144 CompCas 403 : (2009) 89 SCL 55
Companies Act, 1956 — Section 124, 125, 141, 293(1), 446Transfer of Property Act, 1882 — Section 100
High Courts28 Nov 2007
Indo Foreign (Agents) Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · (2011) 22 STR 395
High Courts28 Nov 2007Allowed
Ranabir Saha Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 1 CHN 746 : (2008) 116 FLR 529
High Courts27 Nov 2007
Md. Abdus Samad Fakir Vs State of W.B. and Others
Calcutta High Court · (2008) 2 CHN 854
High Courts27 Nov 2007
Board of Trustees for the Port of Calcutta Vs Batliboi and Co. Limited
Calcutta High Court · (2008) 4 ARBLR 453 : (2008) 3 CHN 799
Contract Act, 1872 — Section 70
High Courts27 Nov 2007Allowed
Bistupada Das Vs State Bank of Bikaner and Jaipur and Others
Calcutta High Court · (2008) 2 CALLT 17 : (2008) 2 CALLT 16 : (2008) 119 FLR 673
Constitution of India, 1950 — Article 226, 309, 311(2)Penal Code, 1860 (IPC) — Section 396, 397
High Courts26 Nov 2007Allowed
Sajal Kumar Ganguly and Others Vs Deba Prasad Mitra and Another
Calcutta High Court · (2008) 1 CHN 962
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts23 Nov 2007Dismissed
Commissioner of Income Tax Vs Ispat Industries Ltd.
Calcutta High Court · (2007) 11 CAL CK 0017
Income Tax Act, 1961 — Section 115J
High Courts23 Nov 2007
Namita Pramanick Vs State of West Bengal and Others
Calcutta High Court · (2008) 1 CALLT 217 : (2008) 117 FLR 849
Primary Teachers Recruitment Rules, 2001 — Rule 14, 14(1), 6(1)