High Courts08 Mar 2007Allowed
Mohini Karmakar and Others Vs State of West Bengal
Calcutta High Court · (2007) 2 CHN 674
Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 325
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 992 of 3,204
High Courts08 Mar 2007
Sakeena Bibi (Km.) and Another Vs Andaman and Niccobar Administration and Others
Calcutta High Court · (2007) 115 FLR 166
Constitution of India, 1950 — Article 142
High Courts08 Mar 2007
Kumari Sakeena Bibi and Another Vs The A and N Administration and Others
Calcutta High Court · 111 CWN 490
Constitution of India, 1950 — Article 142
High Courts07 Mar 2007Dismissed
Syed Anwar Hussain Vs CESC Ltd. and Another
Calcutta High Court · (2008) 1 CHN 824
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227Electricity Act, 2003 — Section 127
High Courts06 Mar 2007Dismissed
Gaya Nath Rajbanshi Vs State of West Bengal and Others
Calcutta High Court · (2007) 3 CALLT 192 : (2008) 2 CHN 879
Constitution of India, 1950 — Article 14, 141, 16, 226West Bengal Board of Secondary Education Act, 1963 — Section 45, 46
High Courts06 Mar 2007Allowed
Aditya Nath Banerjee Vs State Bank of India and Others
Calcutta High Court · (2007) 2 CHN 234
High Courts06 Mar 2007Allowed
Manab Kumar Guha Vs Union Of India and Others
Calcutta High Court · 111 CWN 444
High Courts05 Mar 2007Allowed
Swan Marketing Private Ltd. and Another Vs Commercial Tax Officer and Others
Calcutta High Court · (2007) 3 CALLT 144
Bengal Finance (Sales Tax) Act, 1941 — Section 20(1), 6(D)West Bengal Taxation Tribunal Act, 1987 — Section 8
High Courts05 Mar 2007Allowed
Sri Utpal Chowdhury Vs Food Corporation of India and Another
Calcutta High Court · (2007) 3 CALLT 1
Food Corporation of India Staff Regulations, 1971 — Regulation 22A
High Courts05 Mar 2007Dismissed
Vimalanathan Vs The State
Calcutta High Court · 111 CWN 452
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 114, 114APenal Code, 1860 (IPC) — Section 370, 376
High Courts03 Mar 2007Allowed
Mohan Chandra Ghosh Vs Central Bank Of India and Others
Calcutta High Court · 111 CWN 545
High Courts02 Mar 2007
In Re: The Court on its Own Motion
Calcutta High Court · (2007) 2 CALLT 370
Constitution of India, 1950 — Article 20(3), 22(2)Contempt of Courts Act, 1971 — Section 16, 19, 2, 22, 9Criminal Procedure Code, 1973 (CrPC) — Section 151
High Courts02 Mar 2007
In Re: Director General of Police and Others
Calcutta High Court · (2007) CriLJ 1955
Constitution of India, 1950 — Article 20(3), 22(2)Contempt of Courts Act, 1971 — Section 16, 19, 2, 22, 9Criminal Procedure Code, 1973 (CrPC) — Section 151
High Courts02 Mar 2007
Juthika Biswas Vs State of West Bengal and Others
Calcutta High Court · (2007) 2 CALLT 423 : (2007) 115 FLR 595
High Courts02 Mar 2007Dismissed
Food Corporation of India and Others Vs Assistant Labour Commissioner-II, Central and Controlling Authority and Others
Calcutta High Court · (2007) 2 CALLT 331
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2(2)Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23
High Courts02 Mar 2007Allowed
Srivant More and Another Vs Ashwini Kumar More
Calcutta High Court · (2007) 4 CHN 125
Criminal Procedure Code, 1973 (CrPC) — Section 320, 397, 401, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468
High Courts02 Mar 2007Dismissed
Sukhendu Sur Vs State of West Bengal and Another
Calcutta High Court · (2007) 4 CHN 440
Criminal Procedure Code, 1973 (CrPC) — Section 311, 401, 482Evidence Act, 1872 — Section 137, 138Penal Code, 1860 (IPC) — Section 201, 302, 304B, 498A
High Courts01 Mar 2007Allowed
Vijayditya Biswas Vs Smt. Deepa Har and Others
Calcutta High Court · (2007) 2 CALLT 468
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 21 Rule 101, 151Constitution of India, 1950 — Article 227
High Courts01 Mar 2007Allowed
Mohim Mazumdar Vs The State
Calcutta High Court · 111 CWN 340
Criminal Procedure Code, 1973 (CrPC) — Section 27, 313
High Courts28 Feb 2007
Prabir Das Vs State of West Bengal
Calcutta High Court · (2007) 3 CHN 91
Criminal Procedure Code, 1973 (CrPC) — Section 161, 209, 401, 482Penal Code, 1860 (IPC) — Section 304, 323, 341