COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 983 of 3,204

High Courts18 May 2007Allowed

M/s. India Media Services Pvt. Ltd. Vs Newsprint Trading and Sales Corporation and Others

Calcutta High Court · (2007) 3 CALLT 606

Constitution of India, 1950 — Article 261(3)Income Tax Act, 1961 — Section 230ATransfer of Property Act, 1882 — Section 55

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High Courts18 May 2007

Kadem Shaikh Vs State of West Bengal

Calcutta High Court · (2007) 3 CALLT 129 : (2007) 3 CHN 416

Constitution of India, 1950 — Article 14, 20(1)Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41, 41(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 22, 27

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High Courts18 May 2007Allowed

India Media Services Pvt. Ltd. Vs Newsprint Trading and Sales Corporation and Others

Calcutta High Court · (2007) 3 CALLT 606

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 23 Rule 3, Order 3 Rule 2Constitution of India, 1950 — Article 261(3)Income Tax Act, 1961 — Section 230A

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High Courts18 May 2007

Ranotosh Saha Vs Secretarey, Government of West Bengal and Others

Calcutta High Court · (2008) 1 CHN 231

Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 409West Bengal Municipal Act, 1993 — Section 61, 61(1), 61(2)

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High Courts18 May 2007

Central Bureau of Investigation Vs Asit Baran Banerjee and Another

Calcutta High Court · (2008) 1 CHN 339

Constitution of India, 1950 — Article 20(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 239, 245, 300, 325, 360Penal Code, 1860 (IPC) — Section 120B, 409, 477, 477A

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High Courts17 May 2007

Sashi Bhusan Mahapatra Vs State of West Bengal

Calcutta High Court · (2007) 3 CALLT 36 : (2007) 3 CHN 411

Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 173(2)

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High Courts17 May 2007

Niranjan Chatterjee and Others Vs State of West Bengal and Others

Calcutta High Court · (2007) 3 CHN 683

Constitution of India, 1950 — Article 226, 227, 300AWest Bengal Estates Acquisition Act, 1953 — Section 57B(2)West Bengal Land Reforms and Tenancy Tribunal Act, 1977 — Section 14T, 14T(3), 14V, 2(7), 3A(3)

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High Courts17 May 2007Allowed

Swapan Dutta and Others Vs Ashim Kumar Dutta and Others

Calcutta High Court · (2007) 2 ILR (Cal) 271

Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 13, 17(1), 17(2), 17(2A), 17(3)

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High Courts17 May 2007

Karam Chand Thapar and Bros. (C.S.) Ltd. Vs Asstt. Commissioner of Income Tax and Others

Calcutta High Court · (2008) 214 CTR 676 : (2007) 295 ITR 355

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High Courts17 May 2007

Manoshi Moholanobish Vs Kolkata Municipal Corporation and Others

Calcutta High Court · (2007) 4 CHN 233

Calcutta Municipal Corporation Act, 1980 — Section 174, 178(5), 179, 180, 180(2)

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High Courts17 May 2007

Halema Bibi and Another Vs State of West Bengal

Calcutta High Court · (2007) 3 CHN 602

Penal Code, 1860 (IPC) — Section 120B, 302, 34

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High Courts17 May 2007

Kartick Chandra Mondal Vs Chairman, WBSEB and Others

Calcutta High Court · (2007) 4 CHN 579

Constitution of India, 1950 — Article 21, 48AElectricity Act, 2003 — Section 43, 43(1), 43(3)West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005 — Section 7, 7(3), 7(4), 7(5), 8

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High Courts17 May 2007Dismissed

Hoogly Co-operative Agriculture and Rural Development Bank Ltd. Vs Nemai Chandra Ghosh

Calcutta High Court · AIR 2007 Cal 230

Constitution of India, 1950 — Article 12, 226, 227, 32Consumer Protection Act, 1986 — Section 12, 15, 23Criminal Procedure Code, 1973 (CrPC) — Section 195

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High Courts17 May 2007

Karam Chand Thapar and Bros. (C.S.) Ltd. Vs Assistant Commissioner of Income Tax and Others

Calcutta High Court · (2008) 214 CTR 676 : (2007) 295 ITR 355

Income Tax Act, 1961 — Section 139, 142(1), 142(2), 143, 147

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High Courts17 May 2007

Kolkata Municipal Corporation and Others Vs Rai Bahadur Bissessurlal Motilal Halwasiya Trust and Others

Calcutta High Court · (2009) 1 CHN 91

Calcutta Municipal Corporation Act, 1980 — Section 171, 174, 174(1), 174(4), 174(4A)Constitution of India, 1950 — Article 14, 141, 226

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High Courts17 May 2007Dismissed

M.M. Associates and Sumi Construction and Others Vs State of West Bengal and Others

Calcutta High Court · (2008) 2 CHN 806

Constitution of India, 1950 — Article 14, 19(1)

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High Courts16 May 2007Allowed

Union of India (UOI) Vs Pratul Chandra Biswas

Calcutta High Court · (2007) 3 CHN 505

Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(2)Constitution of India, 1950 — Article 226, 227

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High Courts16 May 2007

Ramesh Dey and Others Vs State of West Bengal

Calcutta High Court · (2007) 3 CHN 775

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 326, 34

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High Courts16 May 2007Dismissed

Kakon Kumar Roy Vs State of West Bengal and Others

Calcutta High Court · (2007) 3 CHN 184

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 438, 46, 46(1)

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High Courts15 May 2007Dismissed

Cycle Corporation of India Ltd. (In Liquidation) Vs West Bengal Small Industries Development Corporation Ltd.

Calcutta High Court · (2008) 87 SCL 267

Companies Act, 1956 — Section 535Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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