High Courts17 Aug 2007Dismissed
Shyamal Kumar Samanta and Others Vs State of West Bengal and Others
Calcutta High Court · (2008) 116 FLR 145
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 974 of 3,204
High Courts17 Aug 2007Dismissed
Md. Safiqul Islam Vs State of West Bengal and Others
Calcutta High Court · 112 CWN 153
West Bengal Panchayat Act, 1973 — Section 12, 16, 213B, 4
High Courts17 Aug 2007Allowed
Bajrangi Rabidas Vs Chairman, Managing Director, E.C.L. Ltd. and Others
Calcutta High Court · (2008) 2 CHN 259 : (2007) 115 FLR 590
Coal Mines Regulations, 1957 — Regulation 15(1), 15(2)
High Courts17 Aug 2007Allowed
Board of Trustees, Braithwaite Burn and Jessop Construction Co. Ltd. Vs Rabindra Nath Roy Chowdhury
Calcutta High Court · (2007) 4 CHN 1 : (2007) 115 FLR 358 : (2008) 1 LLJ 21
Companies Act, 1956 — Section 14(2A), 418, 418(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17(1), 17(3)Income Tax Rules, 1962 — Rule 67
High Courts17 Aug 2007Dismissed
I.B. Enterprise and Others Vs CESC Ltd. and Others
Calcutta High Court · AIR 2007 Cal 288
Constitution of India, 1950 — Article 12, 14, 226
High Courts17 Aug 2007Allowed
The State of West Bengal Vs Prabir Chakraborty and Swapan Mondal
Calcutta High Court · (2007) 3 CALLT 545
Constitution of India, 1950 — Article 14, 15, 38, 39, 42Contract Act, 1872 — Section 194Kalyani University Act, 1981 — Section 21
High Courts17 Aug 2007Allowed
Uttam Kumar Maiti Vs State of West Bengal and Others
Calcutta High Court · (2007) 4 CHN 499
High Courts17 Aug 2007Allowed
Bhattacharyya Bottling Plant Pvt. Ltd. and Another Vs The Excise Commissioner and Others The Excise Commissioner Vs Bhattacharyya Bottling Plant Pvt. Ltd. and Another
Calcutta High Court · 112 CWN 1154
Constitution of India, 1950 — Article 226
High Courts17 Aug 2007Allowed
Netai Chandra Das and Nirmal Kumar Roy Vs State of West Bengal and Others
Calcutta High Court · 112 CWN 304
High Courts16 Aug 2007
M/s. B.M.G. Pharmaceuticals (P) Ltd. (In Liquidation) And The Regional Provident Fund Commissioner Vs The Official Liquidator, High Court, Calcutta
Calcutta High Court · (2008) 116 FLR 751
Companies Act, 1956 — Section 235, 237, 529, 529(1), 529(3)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11, 11(1), 11(2)Income Tax Act, 1961 — Section 220, 220(2), 220(3)
High Courts16 Aug 2007
In Re: B.M.G. Pharmaceuticals (P) Ltd. (In Liquidation) The Regional Provident Fund Commissioner
Calcutta High Court · (2007) 3 CALLT 620 : (2008) 1 CHN 74 : (2008) 116 FLR 751 : (2008) 2 LLJ 110
Companies (Amendment) Act, 1956 — Section 235, 237, 529, 529A, 529A(1)Companies Act, 1913 — Section 230(5), 529(1), 529(3)Employees Provident Fund and Miscellaneous Provisions (Amendment) Act, 1973 — Section 11(1), 14B, 15(2), 17, 17(6)
High Courts16 Aug 2007
Dr. Mira Sinha Vs The State of West Bengal
Calcutta High Court · (2008) 1 ILR (Cal) 14
High Courts16 Aug 2007
B.M.G. Pharmaceuticals (P.) Ltd. (In Liquidation) etc. Vs Official Liquidator High Court, Calcutta
Calcutta High Court · (2008) 116 FLR 751
Workmens Compensation Act, 1923 — Section 14
High Courts14 Aug 2007Dismissed
Standard Chartered Bank Pensioner''s Association and Others Vs Standard Chartered Bank Officers'' Pension Fund and Others
Calcutta High Court · (2007) 3 CALLT 483 : (2007) 4 CHN 369 : (2008) 116 FLR 744 : (2009) 1 ILR (Cal) 398 : (2008) 1 LLJ 409
Banking Regulation Act, 1949 — Section 35AConstitution of India, 1950 — Article 14, 226, 226(1A)Income Tax Rules, 1962 — Rule 90
High Courts14 Aug 2007Allowed
Shyamal Das alias Shyamal Kumar Das Vs 54 Block Congress Committee
Calcutta High Court · (2008) 1 CHN 1002 : (2008) 1 ILR (Cal) 145
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7, 151Constitution of India, 1950 — Article 227
High Courts13 Aug 2007Allowed
Milan Kumar Pal Vs State
Calcutta High Court · (2007) 4 CHN 1023
Criminal Procedure Code, 1973 (CrPC) — Section 251Essential Commodities Act, 1955 — Section 7(1)
High Courts13 Aug 2007
Soleman Sk. Vs State of West Bengal
Calcutta High Court · (2008) 4 CHN 397
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(8), 311Penal Code, 1860 (IPC) — Section 307, 326
High Courts13 Aug 2007Dismissed
Tapas Kumar Khan Vs State of West Bengal and Another
Calcutta High Court · (2008) 2 CHN 335
Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts10 Aug 2007
Mohan Singh Oberoi and Prithvi Raj Singh Oberoi Vs Income Tax Officer and Others
Calcutta High Court · (2007) 213 CTR 484 : (2007) 294 ITR 302 : (2008) 169 TAXMAN 168 : (2007) 213 TTJ 484
Income Tax Act, 1961 — Section 148, 17(2), 2, 2(24), 40A(5)
High Courts10 Aug 2007Allowed
Jayasri Fiscal Services Pvt. Ltd. and Others Vs State of West Bengal and Others
Calcutta High Court · (2007) 4 CHN 41 : 112 CWN 97
Land Acquisition Act, 1894 — Section 11A, 12, 4, 6, 9Legal Services Authorities Act, 1987 — Section 20(1), 21, 21(2)