High Courts02 Apr 2007Allowed
Banibrata Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2007) 3 CALLT 390 : 111 CWN 495
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 989 of 3,204
High Courts30 Mar 2007Dismissed
Krishnanagar City Co-Operative Bank Ltd. and Others Vs Siddheshar Ghosh and Others
Calcutta High Court · 111 CWN 534
High Courts30 Mar 2007Dismissed
Bibek Raychaudhuri and Others Vs Virama Enterprises Private Limited
Calcutta High Court · (2007) 2 CHN 660
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 2, 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts30 Mar 2007Dismissed
Abdul Salam Vs Union of India (UOI) and Others
Calcutta High Court · (2007) 3 CHN 519
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 8, 141Constitution of India, 1950 — Article 215, 226
High Courts29 Mar 2007
Atlas and Union Jute Press Co. Ltd. Vs Kingslay Industries Limited
Calcutta High Court · (2007) 3 CHN 674
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Companies Act, 1956 — Section 391, 391(2), 394, 394(1)Foreign Exchange Regulation Act, 1973 — Section 29
High Courts29 Mar 2007
Auroma Coke Limited and Another Vs Steel Authority of India Ltd.
Calcutta High Court · (2007) 3 CALLT 174
Constitution of India, 1950 — Article 12, 14, 226
High Courts29 Mar 2007Allowed
Managing Director, Food Corporation of India and Others Vs N.K. Dey and Another
Calcutta High Court · 111 CWN 866 : (2007) 113 FLR 629
Constitution of India, 1950 — Article 14, 16, 21, 300AFood Corporation of India Staff Regulations, 1971 — Regulation 59(4)
High Courts29 Mar 2007
Ajit Barman and Others Vs State of West Bengal
Calcutta High Court · (2007) 3 CHN 747
Criminal Procedure Code, 1973 (CrPC) — Section 164, 293Penal Code, 1860 (IPC) — Section 376(2), 448
High Courts29 Mar 2007
Board of Trustees for the Port of Calcutta and Another Vs P.G. Modak and Sons and Others
Calcutta High Court · AIR 2007 Cal 126 : (2007) 3 CALLT 211 : 111 CWN 557 : (2007) 216 ELT 517
Advocates Rules, 1961 — Rule 6Contract Act, 1872 — Section 72Major Port Trusts Act, 1963 — Section 56, 56(1), 58, 59
High Courts28 Mar 2007Allowed
Mithus Basu (Kurmi) Vs Shyamali Bhattacharjee and Others
Calcutta High Court · 111 CWN 566
High Courts28 Mar 2007
State of West Bengal and Others and Guin Developers Pvt. Ltd. Vs Amit Chowdhury and Another
Calcutta High Court · 112 CWN 675
High Courts27 Mar 2007
Raj Kumar Rowla Vs Manabendra Banerjee and Others
Calcutta High Court · AIR 2007 Cal 154 : (2007) 2 CHN 752
Arbitration Act, 1940 — Section 14, 17, 9, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 9 Rule 9, 104Constitution of India, 1950 — Article 226
High Courts27 Mar 2007Dismissed
S.N. Dabholkar Vs Duroplus India Private Ltd. and Another
Calcutta High Court · (2007) 3 CHN 86
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts26 Mar 2007Allowed
Tata Steel Limited and Another Vs Indra Singh and Sons Private Ltd.
Calcutta High Court · (2007) 4 CHN 71 : (2008) 141 CompCas 263 : (2008) 1 CompLJ 479
Companies Act, 1956 — Section 10(3), 17, 17(1), 17(5), 18Limitation Act, 1963 — Section 5
High Courts26 Mar 2007Dismissed
The Secretary, West Bengal Regional School Service Commission (Southern Region) Vs Debapriya Bose and Others
Calcutta High Court · (2007) 2 CALLT 548
Constitution of India, 1950 — Article 14West Bengal School Service Commission Act, 1997 — Section 17(1), 17(2), 8West Bengal School Service Commission Rules, 1997 — Rule 7(1)
High Courts26 Mar 2007
Ranjit Khosla Vs Union of India (UOI) and Others Union of India (UOI) and Others Vs Ashwani Kumar Malhotra
Calcutta High Court · (2007) 2 CALLT 444
Administrative Tribunals Act, 1985 — Section 14, 19Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Constitution of India, 1950 — Article 136, 226, 227
High Courts26 Mar 2007Allowed
Omkar Singh Vs State of West Bengal
Calcutta High Court · (2007) 4 CHN 466
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Penal Code, 1860 (IPC) — Section 397, 401
High Courts23 Mar 2007Dismissed
Keya Mukherjee Vs Magma Leasing Limited and Another
Calcutta High Court · (2007) 3 CHN 429
Criminal Procedure Code, 1973 (CrPC) — Section 205, 251, 313, 313(1), 342Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Mar 2007
Krishan Gupta and Another Vs State of West Bengal and Another
Calcutta High Court · (2007) CriLJ 2502 : (2008) 2 RCR(Criminal) 720
Criminal Procedure Code, 1973 (CrPC) — Section 133, 357(3), 360Negotiable Instruments Act, 1881 (NI) — Section 138, 140
High Courts23 Mar 2007Dismissed
Gujarat NRE Coke Ltd. Vs Securities and Exchange Board of India
Calcutta High Court · (2007) 139 CompCas 772 : (2007) 2 CompLJ 538 : (2007) 76 SCL 436
Constitution of India, 1950 — Article 226Securities and Exchange Board of India Act, 1992 — Section 11(4), 11C, 15A, 15I, 15T