COURT ARCHIVE

Calcutta High Court judgments, 2007

760 judgments · page 9 of 38

High Courts25 Sept 2007

Smt. Kanak Prova Dey and Another Vs Smt. Asha Devi Jaisawal and Another

Calcutta High Court · 112 CWN 329

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 52

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High Courts25 Sept 2007Dismissed

Ramesh Sha and Another Vs State

Calcutta High Court · (2007) 4 CHN 809

Criminal Procedure Code, 1898 (CrPC) — Section 112Criminal Procedure Code, 1973 (CrPC) — Section 139, 154, 154(1), 155(2), 156Penal Code, 1860 (IPC) — Section 109, 110, 302, 307, 326

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High Courts21 Sept 2007Allowed

Natvar Parikh Industries Limited and Another Vs Board of Trustees for the Port of Calcutta and Others

Calcutta High Court · (2008) 1 CHN 198

Customs Act, 1962 — Section 49Major Port Trusts Act, 1963 — Section 2, 43, 48, 49, 52

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High Courts21 Sept 2007

Mukulika Das (Nee Saha) Vs Union of India (UOI) and Others

Calcutta High Court · (2008) 2 CHN 521

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High Courts21 Sept 2007

In Re: Modus Analysis and Information P. Ltd.; In Re: GFK Mode P. Ltd.

Calcutta High Court · (2008) 142 CompCas 410 : (2008) 2 CompLJ 238 : 112 CWN 313

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High Courts21 Sept 2007

Chairman, Board of Trustees for the Port of Kolkata and Another Vs Iftikher Khan and Others

Calcutta High Court · (2008) 1 CHN 516 : 112 CWN 1004

Civil Procedure Code, 1908 (CPC) — Section 11Contract Act, 1872 — Section 171Major Port Trusts Act, 1963 — Section 59, 61, 62

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High Courts21 Sept 2007Dismissed

Khushiram Agarwal Vs Employees'' Provident Fund Organisation and Others

Calcutta High Court · (2007) 115 FLR 1158 : (2008) 1 LLJ 841

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High Courts21 Sept 2007Allowed

Sandip Bhattacharjee Vs The State of West Bengal and Another

Calcutta High Court · (2008) 1 CALLT 27

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 107, 116, 306, 309

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High Courts21 Sept 2007

Government of West Bengal Vs Chatterjee Petrochem (Mauritius) Co. and Others Chatterjee Petrochem (Mauritius) Co. and Others Vs Haldia Petrochemicals Ltd. and Others

Calcutta High Court · (2008) 143 CompCas 837

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Companies Act, 1956 — Section 10F, 173, 289, 291, 397Companies Act, 1985 — Section 459

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High Courts21 Sept 2007Dismissed

Md. Nurul Huda Vs State of West Bengal and Others

Calcutta High Court · (2008) 3 CHN 817

Criminal Procedure Code, 1973 (CrPC) — Section 173, 460Electricity Act, 2003 — Section 135, 151, 153, 154(2)Penal Code, 1860 (IPC) — Section 379

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High Courts21 Sept 2007Allowed

State of West Bengal and Others Vs Gautam Sur etc.

Calcutta High Court · AIR 2008 Cal 1 : (2008) 2 CHN 18 : 112 CWN 747

Constitution of India, 1950 — Article 23, 300A, 35, 48, 63Land Acquisition Act, 1894 — Section 23Pondicherry Stamp (Prevention of Under Valuation of Instruments) Rules, 1970 — Rule 5

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High Courts21 Sept 2007

Bikash Roy Vs State of West Bengal and Others

Calcutta High Court · (2008) 1 CHN 554

West Bengal Land Reforms Act, 1955 — Section 17, 17(1), 20

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High Courts21 Sept 2007Dismissed

Chandendra Kumar Debnath Vs State of West Bengal and Others

Calcutta High Court · (2008) 3 CALLT 241

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High Courts21 Sept 2007Allowed

The State of West Bengal Vs Gautam Sur, Sikha Rani Banik and Amit Chakraborty

Calcutta High Court · (2008) 1 ILR (Cal) 213

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 23Pondicherry Stamp (Prevention of Under Valuation of Instruments) Rules, 1970 — Rule 5

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High Courts20 Sept 2007Dismissed

Jayshree Tea and Industries Ltd. Vs General Magnets Ltd.

Calcutta High Court · (2008) 1 CALLT 200 : (2008) 1 CHN 629

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 6, Order 49 Rule 2, Order 7 Rule 1, Order 8 Rule 1, 100AConstitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

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High Courts20 Sept 2007

Soumitra Sahu Vs Saswati Sahu (Alu) Saswati Sahu (Nee Alu) Vs Soumitra Sahu

Calcutta High Court · 111 CWN 1091

Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24

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High Courts20 Sept 2007

Sk. Rejaul @ Dalal Rejaul (in Jail) Vs State of West Bengal

Calcutta High Court · (2008) 2 CHN 1018

Arms Act, 1959 — Section 25, 25(1), 25(1A), 27Criminal Procedure Code, 1973 (CrPC) — Section 164Foreigners Act, 1946 — Section 14

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High Courts18 Sept 2007Allowed

Tarak Nath Singh Vs State of West Bengal

Calcutta High Court · (2007) 4 CHN 517

West Bengal Municipal Act, 1993 — Section 15(1), 15(2), 17(3), 18(3), 18(4)West Bengal Municipalities (Procedure and Conduct of Business) Rules, 1995 — Rule 3(10), 3(11), 3(3), 3(4), 3(5)

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High Courts18 Sept 2007Allowed

Maitrayee Ghosh Vs Kolkata Port Trust and Others

Calcutta High Court · (2008) 2 CHN 85 : (2008) 116 FLR 432

Calcutta Port Trust Employees (Classification, Control and Appeal) Regulations, 1987 — Regulation 20(2)

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High Courts18 Sept 2007

Assistant Director, Narcotic Control Bureau, Eastern Zonal Unit Vs Md. Safikul Islam

Calcutta High Court · (2008) 2 CHN 1022

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 37, 37(1)

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