High Courts02 May 2007Allowed
Ashim Kumar Sarkar Vs State of West Bengal and Another
Calcutta High Court · (2008) 1 CHN 161
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 227Penal Code, 1860 (IPC) — Section 304, 304A, 34
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 986 of 3,204
High Courts02 May 2007
Feluram Mondal and Others Vs Subodh Kr. Mondal and Others
Calcutta High Court · (2008) 1 CHN 383
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1963 — Section 5West Bengal Panchayat Act, 1973 — Section 23, 23(1), 23(3), 23(4), 23(6)
High Courts30 Apr 2007Dismissed
Meera Roy Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 1 CHN 1015
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 8, 8B
High Courts30 Apr 2007Allowed
Sri Sri Iswar Sitala Thakurani and Others Vs The State of West Bengal and Others
Calcutta High Court · (2007) 2 CALLT 518
Constitution of India, 1950 — Article 226, 227West Bengal Estates Acquisition Act, 1953 — Section 57B(2)
High Courts30 Apr 2007
Nishanath Mukhopadhyay Vs President, State Consumer Disputes Redressal Commission and Others
Calcutta High Court · AIR 2007 Cal 201 : (2008) 1 CHN 835
High Courts30 Apr 2007
Chairman Board of Trustees for the Port of Calcutta Vs Ifteahan Khan and Others
Calcutta High Court · (2007) 4 CHN 363
Constitution of India, 1950 — Article 226
High Courts27 Apr 2007Allowed
Smt. Sumitra Patra Vs Union of India
Calcutta High Court · 111 CWN 515 : (2008) 1 ILR (Cal) 42
Constitution of India, 1950 — Article 226
High Courts27 Apr 2007Allowed
Hari Bhakta Ghosh Vs W.B.S.E.B.
Calcutta High Court · 111 CWN 397 : (2008) 1 ILR (Cal) 19
Constitution of India, 1950 — Article 226West Bengal State Electricity Board Employees Service Regulations — Regulation 38, 59, 61, 61(1), 61P
High Courts27 Apr 2007Allowed
Madhuparna Das Gupta and Others Vs State of West Bengal and Others
Calcutta High Court · 111 CWN 602
High Courts27 Apr 2007Allowed
Pallav Kumar Banerjee and Others Vs State of West Bengal and Others
Calcutta High Court · (2007) 3 CHN 345 : 111 CWN 632
Constitution of India, 1950 — Article 300ADefence of India Rules, 1939 — Rule 75AWest Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 4, 4(1), 4(2)
High Courts27 Apr 2007Allowed
State of West Bengal and Others Vs Sukhada Lahiri
Calcutta High Court · (2007) 4 CHN 7
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14
High Courts27 Apr 2007Dismissed
Uday Kumar Chatterjee Vs State of West Bengal and Others
Calcutta High Court · (2008) 1 CHN 433
High Courts26 Apr 2007
Indian Steel and Wire Products Ltd. Vs Kothari Metals Ltd. etc.
Calcutta High Court · AIR 2007 Cal 207
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 19
High Courts25 Apr 2007
Ujjain Nagar Palika Nigam Vs Official Liquidator and Others
Calcutta High Court · (2009) 149 CompCas 433
Companies (Court) Rules, 1959 — Rule 147, 148, 149, 150, 151Companies Act, 1956 — Section 528, 529, 529(1), 529A, 530Mumbai Municipal Corporation Act, 1888 — Section 146
High Courts24 Apr 2007
Panchanan Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2007) 3 CHN 337
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227West Bengal Medical Education Service (Recruitment to Teaching Administrative Posts) Rules, 1997 — Rule 1(2)
High Courts24 Apr 2007Allowed
Purnendu Sekhar Nanda Vs State of West Bengal and Others
Calcutta High Court · (2007) 2 CHN 690 : 111 CWN 588
Administrative Tribunals Act, 1985 — Section 19Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 226, 227
High Courts24 Apr 2007
Joydeb Dowari Vs State of West Bengal and Others
Calcutta High Court · 111 CWN 795 : (2007) 115 FLR 973
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227
High Courts24 Apr 2007
In Re: Kumardhubi Fire Clay and Silica Works Ltd.
Calcutta High Court · AIR 2007 Cal 239
Companies Act, 1956 — Section 529, 529A
High Courts20 Apr 2007
Monisha Roy and Others Vs Biplab Sengupta and Others
Calcutta High Court · (2007) 2 CHN 636
Calcutta Municipal Corporation Act, 1980 — Section 411(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227