Calcutta High Court Judgments 2007 — Page 6

High Courts16 Oct 2007

Kishwar Jahan and Another Vs State of West Bengal and Others

Calcutta High Court · (2007) 4 CHN 526 : (2008) CriLJ 1766

Constitution of India, 1950 — Article 14, 19, 21, 226, 33Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 154(3), 156(1), 157, 158

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High Courts16 Oct 2007Allowed

Maruti Real Estate Pvt. Ltd. and Another Vs Life Insurance Corporation of India and Others

Calcutta High Court · (2008) 1 CHN 442

Civil Procedure Code Amendment Act, 1976 — Section 141Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 5, 107, 114, 151Constitution of India, 1950 — Article 12, 225, 226

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High Courts16 Oct 2007Dismissed

Sayed Nasiruddin Vs State of West Bengal and Others

Calcutta High Court · (2008) 1 CHN 1066

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B

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High Courts15 Oct 2007Allowed

Malay Kumar Banerjee and Another Vs State of West Bengal and Another

Calcutta High Court · (2008) 1 CHN 1058

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(2), 22Penal Code, 1860 (IPC) — Section 290, 379, 447

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High Courts15 Oct 2007

Noor Md. Vs Mustaque Ahmed and Others

Calcutta High Court · 112 CWN 959

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High Courts15 Oct 2007Allowed

Shri A. Selvaraj Vs The Union of India (UOI) and Others

Calcutta High Court · (2008) 3 CALLT 416

Andaman and Nicobar Islands (Panchayats) Act — Section 144, 150(1)Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 21

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High Courts15 Oct 2007Dismissed

Agnel Kujur Vs State

Calcutta High Court · (2008) 1 CHN 860

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 215, 228, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302

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High Courts15 Oct 2007Dismissed

Pasupati Ghosh and Another Vs Mrityunjoy Ghosh and Others

Calcutta High Court · (2008) 3 CHN 79

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 4, Order 22 Rule 9, 151Constitution of India, 1950 — Article 227

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High Courts15 Oct 2007

Steel Authority of India Limited Vs Tapas Kumar Roy

Calcutta High Court · (2008) 1 CHN 697

Arbitration Act, 1940 — Section 29, 30Contract Act, 1872 — Section 55

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High Courts15 Oct 2007

NICCO Corporation Ltd. Vs Cable Corporation of India Limited and Others

Calcutta High Court · (2008) 1 CHN 567 : (2008) 2 CTLJ 321 : 112 CWN 341

Constitution of India, 1950 — Article 12

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High Courts15 Oct 2007

Anup Kumar Kundu Vs Registrar of Co-operative Societies and Others

Calcutta High Court · (2008) 1 CHN 140 : (2008) 1 ILR (Cal) 230

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Industrial Disputes Act, 1947 — Section 12Writ Proceedings Rules, 1977 — Rule 53

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High Courts15 Oct 2007Allowed

Bani Basu and Others Vs Sachindra Nath Ghosh and Another

Calcutta High Court · (2008) 2 CHN 165

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Contract Act, 1872 — Section 65Criminal Procedure Code, 1973 (CrPC) — Section 144

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High Courts15 Oct 2007Dismissed

Commercial Tax Officer, Siliguri Charge Vs Sariam Tea Seed Garden

Calcutta High Court · (2008) 1 ILR (Cal) 277

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High Courts12 Oct 2007Allowed

Sk. Khalilur Rahaman and Others Vs State of West Bengal and Others

Calcutta High Court · (2007) 4 CHN 983 : 113 CWN 462

Administrative Tribunals Act, 1985 — Section 19Banking Regulation Act, 1949 — Section 45Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts12 Oct 2007Allowed

Union of India (UOI) and Others Vs Major General Arun Roye, AVSM, VSM and Others Major General Arun Roye, AVSM, VSM Vs Union of India (UOI) and Others

Calcutta High Court · (2008) 2 CHN 192 : 112 CWN 528

Army Act, 1950 — Section 27Constitution of India, 1950 — Article 12, 14, 16, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 433A

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High Courts12 Oct 2007Allowed

Allahabad Bank Vs Indo Marketing and Others

Calcutta High Court · AIR 2008 Cal 40 : (2008) 1 CALLT 140 : (2008) 1 CHN 56 : 113 CWN 427

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2

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High Courts12 Oct 2007Dismissed

Imperial Tubes (P) Ltd. and Another Vs Board for Industrial and Financial Reconstruction and Others

Calcutta High Court · AIR 2008 Cal 15 : (2008) 1 CHN 480 : (2010) 159 CompCas 596 : (2010) 3 CompLJ 144

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 25, 5

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High Courts12 Oct 2007Allowed

Molay Kumar Acharya Vs Chairman-cum-Managing Director, W.B. State Electricity Distribution Co. Ltd. and Others

Calcutta High Court · AIR 2008 Cal 47 : (2008) 3 CHN 27

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 144(2)

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High Courts12 Oct 2007

Md. Emamul Haque and Others Vs State of West Bengal and Others

Calcutta High Court · (2007) 4 CHN 772

West Bengal Panchayat Act, 1973 — Section 12, 16, 16(2), 213B, 4(2A)

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High Courts12 Oct 2007

Debdas Ghosh Vs State of West Bengal

Calcutta High Court · (2008) 1 CHN 316

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302, 448

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Calcutta High Court judgments, 2007