COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 988 of 3,204

High Courts10 Apr 2007Allowed

Sisir Kumar Mondal Vs State of West Bengal and Others

Calcutta High Court · (2008) 1 CHN 970

West Bengal College Teachers (Security of Service) Act, 1975 — Section 20, 9(1)West Bengal College Teachers (Security of Service) Rules, 1977 — Rule 2(1), 7, 7(1), 7(2)

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High Courts05 Apr 2007Dismissed

Ratanlal Gupta Vs The State of West Bengal and Another

Calcutta High Court · (2007) 3 CALLT 119

Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 194, 407, 482, 9(6)

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High Courts05 Apr 2007Dismissed

Punjab National Bank Vs Punjab National Bank Canteen Workers'' Union and Others

Calcutta High Court · (2007) 4 CHN 666 : (2007) 114 FLR 510 : (2007) 3 LLJ 1040

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High Courts05 Apr 2007Allowed

Saroj Kumar Jhunjhunwala Vs The State of West Bengal and Another

Calcutta High Court · (2008) 1 BC 324 : (2007) 3 CALLT 9 : (2007) 4 CHN 311

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts05 Apr 2007

Pappu Singh Vs Nripati Bhusan Hazra and Another

Calcutta High Court · (2007) 2 CALLT 409

Civil Procedure Code Amendment Act, 2002 — Section 16(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227

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High Courts05 Apr 2007Dismissed

Raj Kumar Sharma Vs Prasanta Kumar Chandra and Others

Calcutta High Court · (2007) 4 ARBLR 37

Arbitration and Conciliation Act, 1996 — Section 36, 9Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(3), 69(4)

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High Courts05 Apr 2007Dismissed

Jinder Ali Sk. Vs State of West Bengal and Anr

Calcutta High Court · (2007) 04 CAL CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 164, 235Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 120B, 375, 376, 417

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High Courts05 Apr 2007

Madhumita Biswas Vs State of West Bengal and Others

Calcutta High Court · (2007) 4 CHN 932

Prevention of Corruption Act, 1947 — Section 5, 5(4)West Bengal Panchayat (Panchayat Samiti Administration) Rules, 1984 — Rule 19, 20, 3West Bengal Panchayat Act, 1973 — Section 101, 105, 105(2), 106, 94(2)

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High Courts04 Apr 2007Dismissed

Bhagaban Das and Others Vs State of West Bengal

Calcutta High Court · (2007) 2 CALLT 430 : (2007) 4 CHN 447

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 148, 149, 304, 324, 326

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High Courts04 Apr 2007Allowed

Bajrang Lal Jain Vs Sicom Ltd.

Calcutta High Court · AIR 2007 Cal 205 : (2008) 1 CHN 214

Presidency Towns Insolvency Act, 1909 — Section 9(2), 9(3), 9(5)

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High Courts04 Apr 2007Allowed

Krishna Kumar Budhia Vs Anil Kumar Agarwal and Another

Calcutta High Court · (2007) 3 CHN 233

Criminal Procedure Code, 1973 (CrPC) — Section 313, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts04 Apr 2007

Anil Kumar Shaw Vs State of West Bengal and Others

Calcutta High Court · AIR 2007 Cal 165 : (2007) 3 CALLT 153

Constitution of India, 1950 — Article 12, 14, 226

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High Courts04 Apr 2007

Ashim Maitra and Others Vs State of West Bengal and Another

Calcutta High Court · (2008) 3 CHN 143

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(2), 227, 228, 36Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42Penal Code, 1860 (IPC) — Section 120B, 403, 405, 406, 409

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High Courts04 Apr 2007Dismissed

Development Consultants Ltd. Vs Mayank Poddar and Others

Calcutta High Court · (2007) 2 CHN 704

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

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High Courts04 Apr 2007Allowed

Spritex Machines and Others Vs Sailendra Chandra Das and Others

Calcutta High Court · (2007) 3 CHN 229

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 151Constitution of India, 1950 — Article 227Partnership Act, 1932 — Section 37

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High Courts04 Apr 2007

Anil Kumar Shaw Vs State of West Bengal and Others State of West Bengal and Others Vs Madhusudhan Shaw

Calcutta High Court · (2007) 3 CHN 1

Constitution of India, 1950 — Article 12, 14, 226

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High Courts04 Apr 2007Allowed

Ruia Cotex Ltd. Vs Corporation Bank and Others

Calcutta High Court · AIR 2007 Cal 241

Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19

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High Courts04 Apr 2007

Shankar Chowdhury Vs State of W.B. and Others

Calcutta High Court · (2008) 1 CHN 429

Constitution of India, 1950 — Article 14, 246Government Grants Act, 1895 — Section 2, 3Registration Act, 1908 — Section 22A, 22A(1)

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High Courts04 Apr 2007Allowed

Jyotirmoy Som Vs State of West Bengal and Another

Calcutta High Court · (2008) 2 CHN 342

Criminal Procedure Code, 1973 (CrPC) — Section 125, 156(3)Penal Code, 1860 (IPC) — Section 406, 411, 414, 416, 498A

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High Courts02 Apr 2007Allowed

Edmund George Vs Secretary (Revenue) and Others

Calcutta High Court · (2007) 3 CALLT 401 : (2007) 3 CHN 358

Andaman and Nicobar Islands Land Revenue and Land Reforms Regulations, 1966 — Regulation 100, 101, 102, 103, 104Companies Act, 1956 — Section 96, 96(1), 96(2), 96(3), 96(4)Constitution of India, 1950 — Article 204(2), 226, 240, 240(2)

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