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Calcutta High Court judgments

64,079 judgments · page 973 of 3,204

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High Courts24 Aug 2007

In Re: Hi-Tech Bearings Private Ltd.; In Re: SKF South East Asia and Pacific Pte Limited

Calcutta High Court · (2008) 2 CHN 282

Companies (Court) Rules, 1959 — Rule 33Companies Act, 1913 — Section 162, 163(1)Companies Act, 1956 — Section 434, 434(1)
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High Courts24 Aug 2007Allowed

W.B. State Consumer''s Co-operative Federation Ltd. Vs W.B. Dairy and Poultry Development Corporation Ltd. and Others Senior Regional Manager, Food Corporation of India (West Bengal Region) and Others Vs W.B. Dairy and Poultry Development Corporation Ltd.

Calcutta High Court · (2007) 4 CHN 176 : 111 CWN 1173

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High Courts24 Aug 2007Dismissed

Renuka Seal and Others Vs Sabitri Dey and Others

Calcutta High Court · AIR 2008 Cal 75 : (2007) 3 CALLT 322 : (2007) 4 CHN 548 : (2008) 1 ILR (Cal) 173

Transfer of Property Act, 1882 — Section 106, 107, 114, 116
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High Courts24 Aug 2007Allowed

Sk. Md. Zakeria Vs State of West Bengal and Others

Calcutta High Court · (2008) 1 CHN 246 : (2008) 1 ILR (Cal) 162

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High Courts24 Aug 2007

Rajpath Contractors and Engineers Limited and Another Vs State of West Bengal and Others

Calcutta High Court · 112 CWN 230

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High Courts24 Aug 2007

SKF South East Asia and Pacific Pte Ltd. Vs Hi-Tech Bearing P. Ltd.

Calcutta High Court · (2008) 144 CompCas 419 : (2009) 92 SCL 41

Companies (Court) Rules, 1959 — Rule 33Companies Act, 1956 — Section 162, 163(1), 434, 434(1)
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High Courts23 Aug 2007Allowed

Ibrahim Mallick Vs State of West Bengal and Others

Calcutta High Court · (2007) 4 CHN 1049

Constitution of India, 1950 — Article 14, 16
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High Courts22 Aug 2007

Arjun Kumar Ray Vs Damodar Valley Corporation and Others Damodar Valley Corporation and Others Vs Arjun Kumar Ray

Calcutta High Court · (2007) 3 CALLT 276 : (2007) 4 CHN 730 : 113 CWN 19

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High Courts22 Aug 2007Dismissed

Sk. Ramjan Ali Vs The Chief Executive Officer and Others

Calcutta High Court · (2008) 1 CALLT 166

Calcutta Municipal Corporation Act, 1980 — Section 401Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 34
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High Courts22 Aug 2007

Pawan Kumar Agarwal and Others Vs North Bengal Neuro Research Centre P. Ltd.

Calcutta High Court · (2008) 143 CompCas 235

Companies Act, 1956 — Section 434(1)Criminal Procedure Code, 1973 (CrPC) — Section 482, 94Penal Code, 1860 (IPC) — Section 34, 406, 415, 425, 464
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High Courts22 Aug 2007

North Bengal Neuro Research Centre (P.) Ltd. Vs Pawan Kumar Agarwal

Calcutta High Court · (2008) 87 SCL 121

Companies Act, 1956 — Section 434(1)Criminal Procedure Code, 1973 (CrPC) — Section 482, 94Penal Code, 1860 (IPC) — Section 34, 406, 415, 425, 464
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High Courts22 Aug 2007

Union of India (UOI) (S.E. Rly.) Vs Ambica Construction Ambica Construction Vs Union of India (UOI) (S.E. Rly.)

Calcutta High Court · (2007) 3 CALLT 587

Arbitration Act, 1940 — Section 11, 20, 3, 41, 5Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3, 3(3)
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High Courts22 Aug 2007Dismissed

Siddarth Automobiles Ltd. Vs Ashok Leyland Finance Ltd.

Calcutta High Court · (2008) 1 CHN 1073

Companies Act, 1956 — Section 433, 433(1), 434(1)
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High Courts22 Aug 2007

Union of India (S.E. Rly.) Vs M/s. Ambica Construction M/s. Ambica Construction Vs Union of India (S.E. Rly.)

Calcutta High Court · 111 CWN 1022

Arbitration Act, 1940 — Section 11, 20, 3, 41, 5Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3, 3(3)(a)(ii)
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High Courts21 Aug 2007Allowed

Debabrata Mondal and Another Vs State of West Bengal and Others

Calcutta High Court · AIR 2008 Cal 13 : (2008) 1 ILR (Cal) 136

Hindu Succession Act, 1956 — Section 15(1), 15(2), 29
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High Courts21 Aug 2007

Maina Devi and Others Vs Panchu Das and Another

Calcutta High Court · (2008) ACJ 2322

Motor Vehicles Act, 1988 — Section 163A, 166, 171
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High Courts21 Aug 2007Allowed

Sandip Kumar Sarkar and Another Vs State of West Bengal and Others

Calcutta High Court · 111 CWN 996

Constitution of India, 1950 — Article 14, 16
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High Courts20 Aug 2007Dismissed

Central Bank of India and Another Vs Nripendra Nath Sarkar

Calcutta High Court · (2007) 08 CAL CK 0012

Contempt of Courts Act, 1971 — Section 19
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High Courts17 Aug 2007

Trinath Biswas Vs Raiganj Flour Mills Private Limited and Others

Calcutta High Court · (2007) 3 CALLT 315 : (2007) 4 CHN 531

Criminal Procedure Code, 1973 (CrPC) — Section 561A
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High Courts17 Aug 2007Allowed

The State of West Bengal Vs Prabir Chakraborty

Calcutta High Court · (2007) 3 CALLT 545

Constitution of India, 1950 — Article 14, 15, 16, 38, 39Contract Act, 1872 — Section 194
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