High Courts17 Mar 2007Dismissed
Tanusree Basu and Others Vs Ishani Prasad Basu and Others
Calcutta High Court · (2007) 3 CHN 724
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 991 of 3,204
High Courts16 Mar 2007
Hemlata Bakshi (since deceased) represented by her sons and Legal Representatives, Rupnath Bakshi and Suvendu @ Shubhendra Nath Bakshi Vs Sekhar Nath Bakshi and Others
Calcutta High Court · (2007) 3 CHN 305
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Evidence Act, 1872 — Section 114, 35, 44Limitation Act, 1963 — Article 164, 17
High Courts15 Mar 2007Allowed
Bipul Ranjan Paul Vs State of West Bengal
Calcutta High Court · (2007) 3 CHN 97
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 113B, 302, 304B, 306, 498A
High Courts15 Mar 2007Dismissed
Sri Swapan Kumar Nayak Vs Egra Municipality and Others
Calcutta High Court · (2007) 3 CALLT 371
West Bengal Municipal Act, 1993 — Section 15(2), 17, 18(3), 21, 21A
High Courts14 Mar 2007
Asit Kumar Das Vs Smt. Kalpana Das
Calcutta High Court · AIR 2007 Cal 160
Evidence Act, 1872 — Section 13(1), 3
High Courts14 Mar 2007Allowed
Shyamal Kumar Chatterjee Vs Rabindra Narayan Banerjee and Others
Calcutta High Court · 112 CWN 845
Evidence Act, 1872 — Section 33
High Courts14 Mar 2007Dismissed
Biswanath Hosiery Mills Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2008) 3 CALLT 4 : (2007) 4 CHN 593
Bengal Finance (Sales Tax) Act, 1941 — Section 10Central Excise Rules, 1944 — Rule 10A, 10B, 12Central Excises and Salt Act, 1944 — Section 2, 3
High Courts14 Mar 2007Dismissed
Hriday Das and Others Vs Smt. Monica Chowdhury and Another
Calcutta High Court · (2007) 2 CALLT 634 : 112 CWN 366
Evidence Act, 1872 — Section 102, 53ALimitation Act, 1963 — Article 65
High Courts14 Mar 2007
New India Assurance Co. Ltd. Vs Kutiswar Paramanik and Another
Calcutta High Court · (2008) 1 CHN 50
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 14, Order 11 Rule 15, Order 11 Rule 17Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 106, 140, 158(6), 165(1), 166
High Courts13 Mar 2007Allowed
Suraj Yadav and Another Vs State of West Bengal and Another
Calcutta High Court · (2008) 1 ALT(Cri) 14 : (2008) 1 DMC 314
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 109, 498A
High Courts13 Mar 2007Allowed
Bhim Ch. Hembram Vs State of West Bengal
Calcutta High Court · (2007) 4 CHN 133
Criminal Procedure Code, 1973 (CrPC) — Section 228, 228(2), 229, 240, 240(2)Penal Code, 1860 (IPC) — Section 409
High Courts12 Mar 2007Dismissed
Uttar Banga Kshetriya Gramin Bank and Others Vs Jayanta Choudhury and Others
Calcutta High Court · (2007) 2 CALLT 620
Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1988 — Rule 7Regional Rural Banks Act, 1976 — Section 30
High Courts12 Mar 2007
Shri S. Viswanathan Vs The Lt. Governor and Others
Calcutta High Court · 111 CWN 335
High Courts09 Mar 2007Dismissed
Union of India (UOI) and Others Vs Saied Meera
Calcutta High Court · (2008) 1 CHN 890
Constitution of India, 1950 — Article 226
High Courts09 Mar 2007
Lieutenant Governor and Others Vs Joy Dev Majhi and Others
Calcutta High Court · (2007) 3 CHN 203 : 111 CWN 361
Merchant Shipping Act, 1958 — Section 456
High Courts09 Mar 2007
Joseph Tigga and Another Vs Union of India (UOI) and Others
Calcutta High Court · 111 CWN 509 : (2007) 115 FLR 964 : (2008) 1 LLJ 509
Industrial Disputes Act, 1947 — Section 18(3)
High Courts08 Mar 2007
Abdullah Salafi Vs State of West Bengal
Calcutta High Court · (2007) CriLJ 2029
Criminal Procedure Code, 1973 (CrPC) — Section 196(1), 196(1A), 227, 401, 482Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 122, 124A
High Courts08 Mar 2007
Smt. Sandhya Das Vs The Lt. Governor (Administrator) and Others
Calcutta High Court · 111 CWN 474
Constitution of India, 1950 — Article 215
High Courts08 Mar 2007Dismissed
Prof. Subhash Ch. Sehgal Vs Union of India (UOI) and Others
Calcutta High Court · (2007) 3 CALLT 436
Administrative Tribunals Act, 1985 — Section 19
High Courts08 Mar 2007Dismissed
Kalpana Sen Vs State of West Bengal and Others
Calcutta High Court · (2007) 3 CHN 599
Criminal Procedure Code, 1973 (CrPC) — Section 144, 482