High Courts23 Mar 2007
Sanjay Das Vs Rinku Das
Calcutta High Court · (2007) 3 CHN 567
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 990 of 3,204
High Courts23 Mar 2007Dismissed
Sudhin Kumar Ghosh Vs Damodar Valley Corporation and Others
Calcutta High Court · (2007) 113 FLR 849
Damodar Valley Corporation Service (Conduct) Regulations, 1955 — Regulation 12
High Courts23 Mar 2007
Bibi Najba Vs State of West Bengal and Others
Calcutta High Court · (2008) 2 CHN 363
West Bengal Panchayat Act, 1973 — Section 11(1), 12, 16, 4(2A)
High Courts22 Mar 2007Allowed
Umesh Prosad Singh Vs Union of India (UOI) and Others
Calcutta High Court · (2007) 3 CHN 737 : 111 CWN 1111
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 15, 16, 17, 18Railway Protection Force Rules, 1959 — Rule 44, 45, 46, 47
High Courts22 Mar 2007
Royal Calcutta Golf Club Vs Lalit Kumar Jhalaria
Calcutta High Court · 111 CWN 425
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 91Constitution of India, 1950 — Article 227
High Courts22 Mar 2007Dismissed
Manjit Singh Bawa Vs Food Corporation of India and Others
Calcutta High Court · 112 CWN 293 : (2007) 113 FLR 633
Food Corporation of India Staff Regulations, 1971 — Regulation 15, 15(3), 15(4), 24, 24(1)
High Courts22 Mar 2007
Damodar Valley Corporation and Others Vs Smt. Santana Das Smt. Santana Das Vs Damodar Valley Corporation and Others
Calcutta High Court · 111 CWN 482
High Courts21 Mar 2007Allowed
Alka Khemka Vs Kishan Lakkar
Calcutta High Court · (2008) 1 CHN 407
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13, 7, 8
High Courts21 Mar 2007Dismissed
Dr. Shib Sankar Ghosh Vs Ashim Rooj and Others
Calcutta High Court · (2007) CriLJ 2512
Criminal Procedure Code, 1973 (CrPC) — Section 319, 397, 401, 482Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts21 Mar 2007
Ambu Nath Saha alias Ambu Saha Vs State of West Bengal
Calcutta High Court · (2007) CriLJ 2359
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 120B, 409, 467, 471, 477A
High Courts21 Mar 2007Dismissed
Board of Councillors, Bhatpara Municipality Vs CESC Ltd. and Others
Calcutta High Court · (2007) 3 CHN 328
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 2(11A)Factories Act, 1948 — Section 2
High Courts21 Mar 2007Dismissed
Basirul Haque and Others Vs Chand Mohammad and Another
Calcutta High Court · (2007) CriLJ 2323
Criminal Procedure Code, 1973 (CrPC) — Section 245(3)
High Courts21 Mar 2007Allowed
Dipankar Sen and Others Vs State of West Bengal and Others
Calcutta High Court · (2007) 3 CHN 618
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 144West Bengal Land Reforms Act, 1955 — Section 50, 50(5), 51A(4)
High Courts21 Mar 2007
Bijoy Nagar Tea Company Ltd. Vs Narsing Dasgupta and Others
Calcutta High Court · (2008) 1 CHN 97
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11, 151Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 6
High Courts21 Mar 2007Dismissed
Rabin Barman Vs National Institute of Homoeopathy and Others
Calcutta High Court · (2007) 4 CHN 926
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)
High Courts20 Mar 2007Allowed
Dilip Dey Vs Manasi Press and Others
Calcutta High Court · (2008) 3 LLJ 162
Industrial Disputes Act, 1947 — Section 17B
High Courts20 Mar 2007
Dalia Dutta Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 1 CHN 136 : (2007) 113 FLR 1135
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227
High Courts20 Mar 2007Allowed
Sri Kamal Prasad Agarwal Vs Union of India (UOI) and Others
Calcutta High Court · (2007) 2 CALLT 584
Foreign Trade (Development and Regulation) Act, 1992 — Section 10, 11, 11(2), 13, 8Income Tax Act, 1961 — Section 142(2A)
High Courts19 Mar 2007
Sher Singh Vs Union of India (UOI) and Others
Calcutta High Court · (2007) 4 CHN 183 : (2007) 114 FLR 197
Administrative Tribunals Act, 1985 — Section 19All India Services (Conduct) Rules, 1968 — Rule 16(2), 3(1), 5(1), 6(2), 7Constitution of India, 1950 — Article 226, 227
High Courts19 Mar 2007Dismissed
Mahendra Papatlal Shah Vs Alfred Herbert (India) Ltd. and Another
Calcutta High Court · (2008) 141 CompCas 72 : (2008) 82 SCL 165
Companies Act, 1956 — Section 100, 101, 102, 103