COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 975 of 3,204

High Courts09 Aug 2007Dismissed

SM. Dipti Chanda Vs State of West Bengal

Calcutta High Court · (2008) 1 ILR (Cal) 137

Land Acquisition Act, 1894 — Section 23, 9, 9(3A), 9(3B)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 4, 4(1), 5(3)

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High Courts09 Aug 2007Allowed

Union of India (UOI) and Others Vs Biswanath Bhattacharya and Others

Calcutta High Court · (2007) 4 CHN 975 : (2007) CriLJ 4128

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 18, 6, 6(1)

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High Courts08 Aug 2007

R.K. Refineries and Metal (P) Ltd. and Another Vs General Manager, India Government Mint and Others

Calcutta High Court · (2007) 4 CHN 18

Central Excise Rules, 1944 — Rule 56A, 57, 57A, 8(1)Central Excises and Salt Act, 1944 — Section 11B, 11B(2), 2(1), 3, 35Constitution of India, 1950 — Article 226

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High Courts08 Aug 2007Allowed

Manoshi Mohalanobish Vs K.M.C. and Others

Calcutta High Court · (2008) 1 CHN 924

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High Courts08 Aug 2007Dismissed

Anjuman Tea Company Ltd. and Others Vs State of West Bengal and Others

Calcutta High Court · (2008) 1 CHN 1061

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 17(3), 6Penal Code, 1860 (IPC) — Section 405, 406, 409

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High Courts08 Aug 2007Dismissed

Rajorshi De Vs University of Calcutta and Others

Calcutta High Court · (2007) 2 CALLT 291 : (2008) 2 CHN 827

Calcutta University Act, 1979 — Section 2(25), 3, 9(6)Calcutta University First Regulations, 1979 — Regulation 34

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High Courts08 Aug 2007Allowed

Regional Transport Authority Darjeeling and Others Vs Brihattara Siliguri City Auto Operators'' Association and Others

Calcutta High Court · (2007) 08 CAL CK 0020

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 102, 2(28), 2(4), 70, 71

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High Courts07 Aug 2007

Subhash Chatterjee Vs State of West Bengal and Another

Calcutta High Court · (2007) 4 CHN 1040

Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 173Electricity Act, 2003 — Section 135, 136, 137, 138, 139

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High Courts07 Aug 2007Dismissed

Hongkong and Shanghai Banking Corporation Limited Vs Buxa Dooars Tea Company (India) Limited

Calcutta High Court · (2008) 142 CompCas 595

Companies Act, 1956 — Section 457(1), 458, 535, 535(1)Transfer of Property Act, 1882 — Section 106

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High Courts07 Aug 2007Allowed

Alia Bibi Vs State of West Bengal and Others

Calcutta High Court · (2008) 3 CHN 279

Criminal Procedure Code, 1973 (CrPC) — Section 342, 482, 97Penal Code, 1860 (IPC) — Section 323, 34, 342

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High Courts07 Aug 2007

Debadas Biswas Vs West Bengal State Electricity Board and Others

Calcutta High Court · AIR 2008 Cal 29 : (2008) 1 ILR (Cal) 8

Electricity Act, 2003 — Section 185, 43, 53Electricity Rules, 1956 — Rule 2

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High Courts07 Aug 2007Dismissed

Narayan Chandra Kundu Vs State of West Bengal and Others

Calcutta High Court · AIR 2007 Cal 298

Constitution of India, 1950 — Article 14, 309, 311(2)Electricity Act, 2003 — Section 126, 135West Bengal Electricity Regulatory Commission Regulations, 2003 — Regulation 5.00

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High Courts07 Aug 2007Allowed

Mohsin Ali and Another Vs Wakf Tribunal and Others

Calcutta High Court · (2007) 3 CALLT 334

Waqf Act, 1995 — Section 109, 23, 24, 25, 32West Bengal Wakf Rules, 2001 — Rule 17

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High Courts06 Aug 2007

Mohd. Amin Vs Kausar Ali and Others

Calcutta High Court · (2007) 3 CALLT 517 : (2007) 4 CHN 785

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 34

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High Courts06 Aug 2007

Rama Pada Ghosh Vs State of West Bengal and Others

Calcutta High Court · (2007) 4 CHN 423

West Bengal Motor Vehicles Rules, 1989 — Rule 141

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High Courts06 Aug 2007Allowed

Airports Authority of India and Others Vs Pradip Kumar Banerjee and Others

Calcutta High Court · (2007) 4 CHN 77

Airports Authority of India Act, 1994 — Section 42(1), 42(2)Airports Authority of India Employees (Conduct, Discipline and Appeal) Regulations, 2003 — Regulation 4, 5Constitution of India, 1950 — Article 12, 311(2)

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High Courts06 Aug 2007Allowed