High Courts03 Oct 2007
Radha Giri (Pradhan) Vs State of West Bengal and Others
Calcutta High Court · (2008) 2 CHN 661
Constitution of India, 1950 — Article 14, 141, 16, 162, 226
COURT ARCHIVE
Calcutta High Court judgments, 2007
760 judgments · page 8 of 38
High Courts03 Oct 2007
Smt. Kabita Bhattacharya Vs The State of West Bengal and Others
Calcutta High Court · (2008) 1 CALLT 396
Hindu Marriage Registration Rules, 1958 — Rule 11Special Marriage Act, 1954 — Section 3West Bengal Special Marriage Rules, 1969 — Rule 27
High Courts03 Oct 2007
Union of India (UOI) Vs Ajabul Biswas
Calcutta High Court · (2008) 2 ARBLR 209 : (2007) 3 CALLT 634 : (2008) 1 CHN 16
Arbitration Act, 1940 — Section 29, 33Arbitration and Conciliation Act, 1996 — Section 13(5), 16(6), 31, 34, 34(2)Contract Act, 1872 — Section 73, 74
High Courts03 Oct 2007
Union of India Vs Ajabul Biswas
Calcutta High Court · 112 CWN 705
Arbitration Act, 1940 — Section 29, 33Arbitration and Conciliation Act, 1996 — Section 13(5), 16, 16(6), 31, 34Contract Act, 1872 — Section 73, 74
High Courts28 Sept 2007Dismissed
State of West Bengal and Others Vs Madan Kumar Pyne
Calcutta High Court · (2008) 3 CHN 587
Motor Vehicles Act, 1988 — Section 89, 89(2), 90
High Courts28 Sept 2007Dismissed
Kazi Manwar Faruk Vs Manab Kumar Dutta and Others
Calcutta High Court · (2008) 1 CHN 377
High Courts28 Sept 2007
Howrah Ganatantrik Nagarik Samity and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2007) 4 CHN 781
High Courts28 Sept 2007Allowed
Kolkata Municipal Corporation and Others Vs Bengal Club Limited and Another
Calcutta High Court · (2008) 1 CHN 639
Calcutta Municipal Corporation Act, 1980 — Section 171, 171(2), 171(3), 171(4), 171(4A)Constitution of India, 1950 — Article 226Howrah Bridge Act, 1926 — Section 215(2), 215(9)
High Courts27 Sept 2007
Enkon Private Limited and Another Vs Bijoli Studio Private Limited and Others
Calcutta High Court · (2008) 1 CHN 122
Constitution of India, 1950 — Article 12, 14, 226
High Courts26 Sept 2007
Bata India Ltd. and Others Vs State of West Bengal and Others
Calcutta High Court · (2008) CriLJ 164
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 120B, 320, 415, 420
High Courts26 Sept 2007Dismissed
Harshad A. Shah and Bhadresh H. Shah Vs State and Another
Calcutta High Court · (2008) 1 CHN 173
Criminal Procedure Code, 1973 (CrPC) — Section 200, 205Penal Code, 1860 (IPC) — Section 120B, 34, 420
High Courts26 Sept 2007
Biplan Das and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 2008 Cal 17 : (2008) 2 CHN 222
Motor Vehicles Act, 1988 — Section 72(2)
High Courts26 Sept 2007Dismissed
Prabir Kumar Chatterjee Vs State of West Bengal and Others
Calcutta High Court · (2008) CriLJ 841
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(2), 173(3), 173(4)Official Secrets Act, 1923 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 384, 406, 420, 468
High Courts26 Sept 2007Dismissed
Mayank Kocher Vs Company Law Board and Others
Calcutta High Court · (2008) 1 CHN 1089 : (2008) 143 CompCas 613 : 112 CWN 334 : (2008) 87 SCL 248
Companies Act, 1956 — Section 10F, 111, 214, 237, 239
High Courts26 Sept 2007Allowed
Mrs. Arti Bhandari Vs State of West Bengal and Another
Calcutta High Court · (2008) CriLJ 22
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 406, 415, 418, 419
High Courts26 Sept 2007Allowed
Raju Lahiri and Another Vs State of West Bengal
Calcutta High Court · (2007) 09 CAL CK 0043
Arms Act, 1959 — Section 25(1A), 27(2)Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 302, 307, 326, 34
High Courts26 Sept 2007Dismissed
Amrut Lal Patel Vs State of West Bengal and Others
Calcutta High Court · (2008) 1 CHN 871
Criminal Procedure Code, 1973 (CrPC) — Section 251West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 — Section 11, 13, 34, 5(3)
High Courts26 Sept 2007Allowed
Manas Samanta Vs State of West Bengal and Others
Calcutta High Court · (2008) 3 CHN 496
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401, 482Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts26 Sept 2007Allowed
The Hongkong and Shanghai Banking Corporation Limited Vs The Official Liquidator
Calcutta High Court · AIR 2008 Cal 35 : (2008) 1 CALLT 150 : (2008) 2 CHN 57 : (2008) 172 CompCas 599
Companies Act, 1956 — Section 446, 457, 457(1), 458, 535Transfer of Property Act, 1882 — Section 106
High Courts26 Sept 2007Allowed
Smt. Lily Manna Vs State of West Bengal and Another
Calcutta High Court · (2008) CriLJ 625
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482, 97Hindu Minority and Guardianship Act, 1956 — Section 6, 6(1)Penal Code, 1860 (IPC) — Section 406, 498A