Calcutta High Court Judgments

High Courts15 May 2007Allowed

Sri Shyam Sunder Kayal Vs Mist Valley Binimoy Pvt. Ltd.

Calcutta High Court · (2007) 3 CALLT 560 : (2008) 1 CHN 900

Civil Procedure Code Amendment Act, 1976 — Section 86Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151Constitution of India, 1950 — Article 136, 227

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High Courts15 May 2007Allowed

Sunirmal Kumar Roy Vs Union of India (UOI) and Others

Calcutta High Court · (2008) 1 CHN 702 : (2007) 115 FLR 1055

Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 12

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High Courts15 May 2007Allowed

Sri Shyam Sunder Kayal Vs M/s. Mist Valley Binimoy Pvt. Ltd.

Calcutta High Court · (2007) 3 CALLT 560 : (2008) 1 CHN 900

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 136, 227Contract Act, 1872 — Section 229

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High Courts14 May 2007

Debarpita Ray Vs West Bengal University of Health Sciences and Others

Calcutta High Court · (2009) 1 CHN 76

Constitution of India, 1950 — Article 14West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1976 — Section 4

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High Courts14 May 2007Dismissed

Asian Leather Limited and Another Vs The Kolkata Municipal Corporation and Others The Kolkata Municipal Corporation and Others Vs Asian Leather Limited and Another and Mayor in Council, Kolkata Municipal Corporation and Others

Calcutta High Court · (2007) 3 CALLT 64 : (2007) 3 CHN 476

Calcutta Municipal Corporation Act, 1980 — Section 131, 2(68A), 218, 222, 229Constitution of India, 1950 — Article 12, 19(1), 226, 265Contract Act, 1872 — Section 72

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High Courts14 May 2007Dismissed

Asian Leather Limited and Another Vs Kolkata Municipal Corporation and Others Kolkata Municipal Corporation and Others Vs Asian Leather Limited and Another, Mayor in Council, Kolkata Municipal Corporation and Others

Calcutta High Court · (2007) 3 CALLT 64 : (2007) 3 CHN 476

Calcutta Municipal Corporation Act, 1951 — Section 131, 131(2), 131(3), 218, 222Calcutta Municipal Corporation Building Rules, 1990 — Rule 114, 24, 49, 6, 7Constitution of India, 1950 — Article 110(2), 12, 19(1), 199(2), 226

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High Courts14 May 2007Allowed

Pijush Kanti Chowdhury Vs State of West Bengal and Others

Calcutta High Court · (2007) 2 CALLT 577 : (2007) 3 CHN 178

Constitution of India, 1950 — Article 226, 227, 300AWest Bengal Land Reforms Act, 1955 — Section 14T, 14T(3), 14V, 2(7), 3A(3)

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High Courts14 May 2007

Linkmen Services P. Ltd. and Others Vs Tapas Sinha and Others

Calcutta High Court · (2008) 141 CompCas 198 : (2008) 2 CompLJ 61 : (2008) 83 SCL 143

Companies Act, 1956 — Section 10F, 397, 398

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High Courts14 May 2007

Debarpita Roy Vs West Bengal University of Health Sciences and Others

Calcutta High Court · (2009) 1 CHN 76

Constitution of India, 1950 — Article 14

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High Courts11 May 2007

Ashok Kumar Gupta and Others Vs Union of India (UOI) and Others

Calcutta High Court · AIR 2007 Cal 195 : (2007) 2 CALLT 522 : (2007) 3 CHN 107 : (2009) 120 FLR 273 : (2009) 1 SLR 101

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Constitution of India, 1950 — Article 12, 136, 21, 226Transfer of Property Act, 1882 — Section 52

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High Courts11 May 2007Allowed

Deba Prasad Roy and Another, Parag Keshar Bhattacharjee and Chakrapany Narasimhan Vs Regional Director, Department of Company Affairs and Others

Calcutta High Court · (2007) 4 CHN 238 : (2008) 141 CompCas 140 : (2008) 1 CompLJ 416 : (2008) 83 SCL 280

Companies Act, 1913 — Section 282Companies Act, 1956 — Section 173(2), 209A, 210(1), 210(3), 210(5)Criminal Procedure Code, 1973 (CrPC) — Section 295, 296, 4(2)

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High Courts11 May 2007Allowed

Shri Ashok Kumar Gupta and Others Vs Union of India and Others

Calcutta High Court · AIR 2007 Cal 195 : (2007) 2 CALLT 522 : (2007) 3 CHN 107 : (2009) 120 FLR 273 : (2009) 1 SLR 101

Constitution of India, 1950 — Article 12, 136, 21, 226Transfer of Property Act, 1882 — Section 52

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High Courts11 May 2007Allowed

Sanjiv Kumar Agarwal Vs Assistant Commissioner of Customs and Others

Calcutta High Court · 111 CWN 840

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High Courts10 May 2007

Indian Airlines Limited Vs Rita Saha and Others

Calcutta High Court · (2008) 2 CHN 735

Industrial Disputes Act, 1947 — Section 10A, 17B, 2, 32, 33(2)

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High Courts10 May 2007

Apeejay Oxford Bookstores Private Limited Vs Hotel Leela Venture Limited

Calcutta High Court · (2007) 3 CALLT 43

Arbitration and Conciliation Act, 1996 — Section 11, 11(11), 11(12), 11(4), 11(5)Constitution of India, 1950 — Article 136, 227

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High Courts10 May 2007Allowed

Md. Nurul Islam Mondal Vs State of West Bengal and Another

Calcutta High Court · (2007) 4 CHN 461

Criminal Procedure Code, 1973 (CrPC) — Section 125, 156(3), 482, 97Guardians and Wards Act, 1890 — Section 7Penal Code, 1860 (IPC) — Section 120B, 307, 323, 343, 361

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High Courts10 May 2007Allowed

Amaresh Das and Others Vs State of West Bengal and Others

Calcutta High Court · (2007) 3 CHN 170 : 111 CWN 741

Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5Telegraph Act, 1885 — Section 16(3)

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High Courts10 May 2007

Parama Nanda Mahato Vs Union of India (UOI) and Others

Calcutta High Court · (2007) 4 CHN 972

Homoeopathy Central Council Act, 1973 — Section 3(1), 4, 4(1), 4(2)

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High Courts10 May 2007Dismissed

Rabindra Nath Das Vs Karuna Das and Others

Calcutta High Court · (2007) 2 ILR (Cal) 261

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227

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High Courts08 May 2007

LMJ International Ltd. Vs SEA Stream Navigation Ltd.

Calcutta High Court · AIR 2007 Cal 260 : (2008) 1 ARBLR 83 : (2007) 3 CALLT 424

Arbitration Act, 1940 — Section 37(1), 39, 39(2)Arbitration and Conciliation Act, 1996 — Section 11, 16, 2, 37, 37(1)City Civil Court Act, 1953 — Section 21

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