High Courts26 Jul 2007Allowed
Dwijendra Nath Singha and Others Vs State of West Bengal and Others
Calcutta High Court · (2007) 115 FLR 233
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 977 of 3,204
High Courts26 Jul 2007
Sheikh Habal and Others Vs State of West Bengal
Calcutta High Court · (2007) 3 CALLT 342 : (2007) CriLJ 3971
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts26 Jul 2007
Chapu Bagdi and Another Vs State of West Bengal
Calcutta High Court · (2008) 1 CHN 665
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 375, 376, 376(2), 506
High Courts25 Jul 2007
Indrawati Tiwari Vs Sheo alias Sew Saran Sharma and Others
Calcutta High Court · (2008) 2 CHN 460 : (2009) 106 RD 239
Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 33, 38(1)
High Courts25 Jul 2007
Toplight Commercials Ltd. Vs Gatha Apparels Pvt. Ltd.
Calcutta High Court · (2008) 1 CHN 695
High Courts25 Jul 2007Dismissed
Budhadev Karmakar Vs State of West Bengal
Calcutta High Court · (2007) 4 CHN 305 : (2007) CriLJ 3677
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302
High Courts25 Jul 2007
Anuradha Talwar Vs State of West Bengal
Calcutta High Court · (2007) 4 CHN 123
Constitution of India, 1950 — Article 19, 21Penal Code, 1860 (IPC) — Section 147, 148, 149, 186, 307
High Courts24 Jul 2007Dismissed
Ramchand Chetandas Bathija Vs Dr. Pijush Mukherjee and State
Calcutta High Court · (2008) 1 ILR (Cal) 103
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A
High Courts24 Jul 2007Allowed
Ashim Kumar Das Vs Sanjib Roy
Calcutta High Court · (2007) 4 CHN 302
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 251, 252, 254Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Jul 2007
Jasoda Singh Vs State of West Bengal and Others
Calcutta High Court · (2008) 1 CHN 678
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 164Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2J, 39, 54
High Courts23 Jul 2007Dismissed
Shri M.S. Murugan Vs Union of India (UOI) and Others
Calcutta High Court · (2007) 3 CALLT 366 : (2008) 116 FLR 945 : (2007) 2 ILR (Cal) 305
Andaman and Nicobar Police Manual Rules, 1963 — Rule 5.1, 5.2, 5.3, 5.4
High Courts23 Jul 2007Dismissed
Sristidhar Mondal and Another Vs Lakshmanjoy Mondal
Calcutta High Court · (2008) 1 CHN 788
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts23 Jul 2007Dismissed
Smt. Sangeeta Bai More and Others Vs The Collector (ADM), Land Acquisition and Others
Calcutta High Court · (2008) 1 CALLT 33 : (2008) 1 ILR (Cal) 1
Land Acquisition Act, 1894 — Section 11, 12(2), 17, 18, 19
High Courts20 Jul 2007Allowed
Brahmanand Himghar Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · (2008) 3 CHN 110
High Courts20 Jul 2007
Murshad Nawaz Vs Mst. Mumtaz Begum
Calcutta High Court · (2008) 2 CHN 817
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 2, 7(2)
High Courts20 Jul 2007
Jagmohan Dalmiya Vs The Board of Control for Cricket in India and Others
Calcutta High Court · AIR 2008 Cal 227
Board of Control for Cricket in India Rules — Rule 38Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 8 Rule 1Constitution of India, 1950 — Article 12, 226, 24 , 32
High Courts20 Jul 2007
Ghisulal Tailor Vs Union of India (UOI) and Others
Calcutta High Court · (2007) 3 CALLT 463 : (2007) 4 CHN 205
Air Force Act, 1950 — Section 38(1), 39
High Courts19 Jul 2007Allowed
Prabir Kumar Mondal Vs State of West Bengal and Another
Calcutta High Court · (2007) 4 CHN 833
Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 216Electricity Act, 1910 — Section 39(1), 44
High Courts19 Jul 2007
Titin Kar alias Tatan alias Sujay and Others Vs State of West Bengal
Calcutta High Court · (2007) CriLJ 268
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 114(A), 145, 161Penal Code, 1860 (IPC) — Section 323, 376(2)(G), 379
High Courts19 Jul 2007
Sanghamitra Ghosh Vs Rashmoni Gupta and Others
Calcutta High Court · (2007) 4 CHN 538
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 8 Rule 10, Order 9 Rule 13Income Tax Act, 1961 — Section 230ALimitation Act, 1963 — Section 3