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
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 966 of 3,204
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
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
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
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
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
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
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
High Courts15 Oct 2007Dismissed
Commercial Tax Officer, Siliguri Charge Vs Sariam Tea Seed Garden
Calcutta High Court · (2008) 1 ILR (Cal) 277
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
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
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
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)
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)
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
High Courts12 Oct 2007
Srei Infrastructure Finance Limited Vs Union of India (UOI)
Calcutta High Court · (2009) 238 ELT 579 : (2008) 11 STR 457
Central Excises and Salt Act, 1944 — Section 14
High Courts11 Oct 2007Allowed
Board of Trustees, Port of Calcutta Vs M/s. S. Nag and Co.
Calcutta High Court · 112 CWN 283
High Courts11 Oct 2007
Navrojee and Company Vs Magnolia Soda Fountain P. Ltd., Sutton and Sons India P. Ltd. and Moulin Rouge Restaurant P. Ltd.
Calcutta High Court · (2008) 143 CompCas 44 : (2009) 96 SCL 233
Partnership Act, 1932 — Section 2, 25
High Courts11 Oct 2007
R.P. Agarwalla and Bros. Pvt. Ltd. Vs National Insurance Company and Others
Calcutta High Court · (2007) 4 CHN 750
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24
High Courts11 Oct 2007
Karamchand Thapar and Bros. (Coal Sales) Ltd. Vs Union of India (UOI)
Calcutta High Court · (2008) 11 STR 459 : (2009) 19 STT 339