COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 969 of 3,204

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 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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High Courts18 Sept 2007Dismissed

State of West Bengal Vs Afcons Infrastructure Ltd.

Calcutta High Court · AIR 2008 Cal 6 : (2008) 1 ARBLR 340 : (2008) 1 CALLT 161 : (2008) 2 CHN 68

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3)Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts18 Sept 2007

Prasanta Kumar Roy Vs State of West Bengal and Others

Calcutta High Court · (2008) 1 CHN 402

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High Courts18 Sept 2007Dismissed

State of West Bengal and Others Vs Smt. Bina Debnath and Others West Bengal State Electricity Board and Others Vs Smt. Bina Debnath and Others

Calcutta High Court · (2007) 09 CAL CK 0023

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High Courts18 Sept 2007

Kartick Chandra Bhandari Vs Ashim Kumar Samanta

Calcutta High Court · AIR 2008 Cal 279

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5(3), Order 39 Rule 7, 24(1)Constitution of India, 1950 — Article 136, 227Specific Relief Act, 1963 — Section 22(2)

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High Courts18 Sept 2007Allowed