High Courts23 Nov 2007
West Bengal School Service Commission and Another Vs Shelly Jaffri Latif and Others
Calcutta High Court · (2008) 1 CHN 801 : 112 CWN 321
Constitution of India, 1950 — Article 15
COURT ARCHIVE
Calcutta High Court judgments, 2007
760 judgments · page 5 of 38
High Courts22 Nov 2007Dismissed
Indian Oil Corporation Ltd. Vs Manohar Kumar Keswani
Calcutta High Court · (2008) 1 CHN 778 : (2008) 116 FLR 138 : (2008) 1 LLJ 1100
Oil Corporation Limited (Conduct, Discipline and Appeal) Rules, 1980 — Rule 19(3)
High Courts22 Nov 2007
State Council for Engineering and Technical Education and Others Vs Om Prakash Prasad and Others
Calcutta High Court · (2008) 4 CHN 103 : 112 CWN 109
High Courts22 Nov 2007Allowed
State of West Bengal and Others Vs Md. Sohidullah and Others
Calcutta High Court · (2008) 2 CHN 234
Constitution of India, 1950 — Article 14
High Courts22 Nov 2007
Bharat Coking Coal Limited Vs Champa Rani Sethi and Others Champa Rani Sethi Vs Coal India Limited and Others
Calcutta High Court · (2008) 2 CHN 701 : 112 CWN 216
High Courts22 Nov 2007Allowed
Minto Ranjan Poddar Vs South Dum Dum Municipality and Others
Calcutta High Court · (2008) 1 CHN 253
West Bengal Municipal (Building) Rules, 2007 — Rule 32, 32(2)West Bengal Municipal Act, 1993 — Section 14, 14(1), 217, 218, 51A
High Courts21 Nov 2007
Union of India (UOI) Vs Subrata Biswas
Calcutta High Court · (2008) 2 CALLT 311
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 10, 9
High Courts21 Nov 2007
Hindustan Motors Ltd. Vs Ld. Fifth Industrial Tribunal and Others
Calcutta High Court · (2008) 1 CHN 819 : (2008) 117 FLR 200
Industrial Disputes Act, 1947 — Section 33(2)West Bengal Industrial Disputes Rules, 1958 — Rule 20B(5), 21
High Courts21 Nov 2007Dismissed
Anwar Hossain alias Anowar Hossain and Others Vs The State of West Bengal
Calcutta High Court · (2008) 1 CALLT 382
Constitution of India, 1950 — Article 20, 20(2), 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 221(1), 221(2), 300, 300(1), 300(4)Explosives Act, 1884 — Section 9
High Courts16 Nov 2007Allowed
Dr. Jagannath Mondal Vs The State of West Bengal and Others
Calcutta High Court · (2008) 2 CALLT 37 : (2008) 118 FLR 469 : (2008) 2 ILR (Cal) 798
West Bengal Panchayat Act, 1973 — Section 160(3), 212
High Courts16 Nov 2007
Association for Protection of Democratic Rights Vs State of West Bengal and Others Sk. Anwar Ali Vs Amit Kiran Dev, Chief Secretary of the State of West Bengal and Another
Calcutta High Court · (2008) 1 CALLT 42 : (2007) 4 CHN 842
Arms Act, 1959 — Section 25, 27, 35Bengal Police Regulations, 1943 — Section 150, 151, 152, 153, 154Constitution of India, 1950 — Article 13, 13(1), 13(2), 13(3), 136
High Courts15 Nov 2007
Videsh Sanchar Nigam Ltd. Vs Shapoorji Pallonji and Company Ltd.
Calcutta High Court · (2008) 1 CHN 721 : 112 CWN 60
Arbitration and Conciliation Act, 1996 — Section 19, 24, 24(1), 28, 31(3)Contract Act, 1872 — Section 54, 55
High Courts16 Oct 2007
Shyamapada Bauri Vs Eastern Coalfields Ltd. and Others
Calcutta High Court · 112 CWN 639
High Courts16 Oct 2007Dismissed
Sone P. Walvekar Vs State of West Bengal and Others
Calcutta High Court · (2008) 1 CHN 493
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts16 Oct 2007
Bhaskar Tea and Industries Ltd. Vs State
Calcutta High Court · (2008) 1 CHN 298
Constitution of India, 1950 — Article 141, 20, 20(1), 20(2), 254Customs and Inland Revenue Act, 1889 — Section 11General Clauses Act, 1897 — Section 26
High Courts16 Oct 2007Dismissed
Tea Board and Another Vs Rasamoy Roy and Others
Calcutta High Court · (2008) 1 CHN 1 : (2008) 116 FLR 614 : (2008) 1 ILR (Cal) 245
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(2), 14(4), 14(5), 15Central Civil Services (Conduct) Rules, 1964 — Rule 3Civil Procedure Code, 1908 (CPC) — Section 11
High Courts16 Oct 2007
Vijay Kumar Arya and Others Vs The Board of Trustees for time being for the Kolkata Port Trust and Others
Calcutta High Court · (2008) 1 CALLT 410
Constitution of India, 1950 — Article 12, 14Government Grants Act, 1895 — Section 3Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 4, 4(1), 4(2), 5
High Courts16 Oct 2007Dismissed
Khirod Kumar Mahapatra Vs State of West Bengal and Another
Calcutta High Court · (2008) 2 CHN 153
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 173(2), 397, 482Penal Code, 1860 (IPC) — Section 120B, 34, 409, 420, 468
High Courts16 Oct 2007Dismissed
Heinz Italia S.R.L. and Heinz India Pvt. Ltd. Vs Dabur India Ltd., S.K. Distributors and Blue Cross Chemist and Druggist
Calcutta High Court · (2008) 1 CHN 508 : (2008) 36 PTC 638
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 29 Rule 2, 10Trade Marks Act, 1999 — Section 30(2), 35
High Courts16 Oct 2007
Zonal Manager, LIC of India and Another Vs Sarojnath Moitra and Others
Calcutta High Court · (2008) 1 CHN 1079 : 112 CWN 36 : (2008) 117 FLR 668 : (2008) 2 LLJ 883
Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 16, 49