COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 978 of 3,204

High Courts18 Jul 2007Dismissed

A.K. Goenka Vs Magma Leasing Limited

Calcutta High Court · (2007) 4 CHN 113

Criminal Procedure Code, 1973 (CrPC) — Section 200, 257, 305, 397, 401Employees State Insurance Act, 1948 — Section 86Essential Commodities Act, 1955 — Section 10

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High Courts17 Jul 2007Dismissed

BOC India Ltd. Vs Instant Sales Pvt. Ltd.

Calcutta High Court · AIR 2007 Cal 275 : (2007) 4 CHN 392

Civil Procedure Code, 1908 (CPC) — Section 89Constitution of India, 1950 — Article 227

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High Courts17 Jul 2007

Indian Steel and Wire Products Limited Vs Kothari Metals Ltd.

Calcutta High Court · (2008) 1 CHN 65

Companies Act, 1956 — Section 18Income Tax Act, 1961 — Section 72ASick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 18(8), 22, 22(1)

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High Courts17 Jul 2007Allowed

Pasang Yolmo Vs State of West Bengal and Another

Calcutta High Court · (2008) 1 CHN 499 : (2008) 1 ILR (Cal) 121

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 477APrevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts16 Jul 2007

In Re: Deepika Housing Projects Pvt. Ltd. and etc.

Calcutta High Court · AIR 2007 Cal 280 : (2008) 1 CHN 419 : (2008) 146 CompCas 24

Limitation Act, 1908 — Section 19, 19(1)Limitation Act, 1963 — Section 18

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High Courts16 Jul 2007Dismissed

Smt. Anjali Mukherjee Vs The Commissioner of Police and Others

Calcutta High Court · (2007) 3 CALLT 456

Administrative Tribunals Act, 1985 — Section 14(1), 15, 19, 3

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High Courts16 Jul 2007Allowed

State of West Bengal Vs Raj Salt Private Limited and Others

Calcutta High Court · (2007) 3 CALLT 447

Constitution of India, 1950 — Article 14

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High Courts16 Jul 2007Dismissed

Oriental Carbon and Chemicals Limited and Another Vs Banking Ombudsman and Others

Calcutta High Court · AIR 2007 Cal 276 : (2007) 4 CHN 59

Constitution of India, 1950 — Article 12

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High Courts15 Jul 2007Dismissed

Smt. Lalita Sen and Others Vs Smt. Indira Ghosh

Calcutta High Court · (2007) 07 CAL CK 0014

Transfer of Property Act, 1882 — Section 116

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High Courts13 Jul 2007Dismissed

Madhulata Kankani Vs Kolkata Municipal Corporation and Others

Calcutta High Court · (2007) 4 CHN 558

Calcutta Municipal Corporation Act, 1980 — Section 400, 400(1), 415Constitution of India, 1950 — Article 226

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High Courts13 Jul 2007Allowed

Chandra Kumar Dhanuka and Others Vs Registrar of Companies

Calcutta High Court · (2008) 141 CompCas 101 : (2008) 83 SCL 296

Companies (Disclosure of Particulars in the Report of Board of Directors) Rules, 1988 — Rule 2ACompanies Act, 1948 — Section 448Companies Act, 1956 — Section 127, 205, 205(2), 211, 211(1)

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High Courts12 Jul 2007Dismissed

Seiko Steel and Wires Industries and Another Vs West Bengal State Electricity Board and Others

Calcutta High Court · (2008) 1 CHN 88

West Bengal Electricity Regulatory Commission (Supply Code) Regulations, 2004 — Regulation 5.2, 5.2.1, 5.3.3, 6.05.1

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High Courts11 Jul 2007Allowed

Naren Kora Vs Coal India Ltd. and Others

Calcutta High Court · (2007) 4 CHN 1084 : (2008) 116 FLR 147

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High Courts11 Jul 2007Allowed

Sraban Kumar Sur Vs State of W.B. and Others

Calcutta High Court · (2008) 1 CHN 487

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 133West Bengal Highways Act, 1964 — Section 10, 10(2), 10(4), 22, 23

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High Courts11 Jul 2007Allowed

Steel Authority of India Limited Vs New Central Power and Process Private Limited

Calcutta High Court · (2008) 2 CHN 227

Arbitration Act, 1940 — Section 20, 30, 33

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High Courts10 Jul 2007

Msst. Shamshad Begum and Others Vs Ganesh Chandra Saha and Another

Calcutta High Court · AIR 2008 Cal 65

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9Constitution of India, 1950 — Article 227

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High Courts10 Jul 2007Dismissed

Abdeally Sk. Shamsuddin Vs M/s. J.S. Mohammedally and Others

Calcutta High Court · (2007) 1 CALLT 146

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Limitation Act, 1963 — Article 137

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High Courts09 Jul 2007Dismissed

Anil Kumar Vs A and N Administration and Others

Calcutta High Court · (2007) 4 CHN 400

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19, 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 378(1)

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High Courts09 Jul 2007Allowed

Soma Mazumdar (Nee Nag) Vs Sanjay Mazumdar

Calcutta High Court · (2008) 2 CHN 968

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 26

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High Courts09 Jul 2007

Bay Islands Hotel Ltd. Vs Tahasildar and Others

Calcutta High Court · (2007) 3 CHN 718

Andaman and Nicobar Islands Land Revenue and Land Reforms Act — Section 146(11), 202, 202(1), 202(3), 202(5)Andaman and Nicobar Islands Land Revenue and Land Reforms Regulations, 1966 — Rule 164Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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