COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 994 of 3,204

High Courts16 Feb 2007

Burdwan Iron and Steel Company (P) Ltd. and Another Vs Commissioner of Central Excise and Others

Calcutta High Court · (2007) 2 CALLT 647 : (2007) 2 CHN 647 : (2008) 230 ELT 419

Central Excise Rules, 1944 — Rule 173Q, 25(1)Central Excises and Salt Act, 1944 — Section 11A, 11AC, 35B

High Courts15 Feb 2007Dismissed

Subodh Chandra Singha and Others Vs State of West Bengal

Calcutta High Court · (2007) CriLJ 1721

Penal Code, 1860 (IPC) — Section 302, 34

High Courts15 Feb 2007Dismissed

Chhedi Lal Gupta Vs Suresh Damani and Another

Calcutta High Court · (2007) 2 CHN 273

Criminal Procedure Code, 1973 (CrPC) — Section 200, 251, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)

High Courts15 Feb 2007Allowed

Rina Das Vs Gosaidas Chatterjee

Calcutta High Court · (2007) 3 CALLT 33

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)

High Courts14 Feb 2007

Dulal Ghosh Vs State of West Bengal and Another

Calcutta High Court · (2007) 2 CHN 284

Arms Act, 1959 — Section 25, 27Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 173(1), 173(2), 173(3), 173(4), 173(5)

High Courts14 Feb 2007Allowed

Sahanaj Bibi Vs State of West Bengal and Others

Calcutta High Court · (2007) 3 CHN 208

West Bengal Panchayat (Gram Panchayat Administration) Rules, 2004 — Rule 5, 6, 6(1), 6(2)West Bengal Panchayat Act, 1973 — Section 12, 16

High Courts14 Feb 2007Dismissed

Hotel Dock Palace Pvt. Ltd. and Another Vs State of West Bengal and Another

Calcutta High Court · (2007) 2 CALLT 259 : (2007) 113 FLR 692

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14A, 7A

High Courts14 Feb 2007Allowed

Bani Israil Zinnatunnessa Bibi Vs State of West Bengal

Calcutta High Court · (2008) 3 CHN 295 : (2007) CriLJ 1859

Criminal Procedure Code, 1973 (CrPC) — Section 164, 174Penal Code, 1860 (IPC) — Section 174, 201, 302, 34, 364

High Courts14 Feb 2007

Amit Biswas Vs State of W.B. and Others

Calcutta High Court · (2007) 2 CHN 9

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 4

High Courts14 Feb 2007Allowed

Ganesh Chakraborty and Others Vs State of West Bengal and Others

Calcutta High Court · (2007) 2 CALLT 80 : (2007) 2 CHN 134

Constitution of India, 1950 — Article 19, 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 144, 145Land Acquisition Act, 1894 — Section 4, 6

High Courts14 Feb 2007Dismissed

Ashis Kumar Sarkar Vs Divisional Security Commissioner, R.P.F. (Howrah-I), Eastern Railway and Others

Calcutta High Court · 111 CWN 276

Railway Protection Force Act, 1957 — Section 17

High Courts14 Feb 2007Dismissed

Chairman, Ad-Hoc Committee, Calcutta District Primary School Council Vs Nagendra Prasad Singh and Others

Calcutta High Court · 111 CWN 350

High Courts13 Feb 2007Allowed

Dilip Kumar Moitra Vs Burn Standard Co. Ltd. and Others

Calcutta High Court · (2008) 1 CHN 526

Constitution of India, 1950 — Article 226

High Courts13 Feb 2007Allowed

Keya Mazumdar and Another Vs State and Another

Calcutta High Court · (2008) 2 CHN 498

Criminal Procedure Code, 1973 (CrPC) — Section 125, 198Penal Code, 1860 (IPC) — Section 34, 406, 494, 496, 498A

High Courts13 Feb 2007

Honda Giken Kogyo Kabushiki Kaisha Vs TVS Motor Co. Ltd. and Others

Calcutta High Court · (2007) 3 CHN 377 : (2008) 36 PTC 159

Trade Marks Act, 1999 — Section 17, 18(4), 2, 29, 29(4)

High Courts13 Feb 2007Dismissed

Managing Committee of Siksha Bharati Junior High School Vs Lakshmi Kanta Sardar and Others

Calcutta High Court · 111 CWN 418

High Courts09 Feb 2007

Sudhir Kumar Nandi Vs Dhiren Nandi and Others

Calcutta High Court · (2007) 4 CHN 265

Criminal Procedure Code, 1973 (CrPC) — Section 148, 149, 302, 307, 313

High Courts08 Feb 2007

Bapi Construction Vs Pronob and Co. (P.) Ltd.

Calcutta High Court · (2008) 82 SCL 13

High Courts08 Feb 2007Allowed

Plasto-Form (India) Vs Controlling Authority (Under Payment of Gratuity Act) and Others

Calcutta High Court · (2007) 113 FLR 266 : (2007) 2 LLJ 993

Payment of Gratuity Act, 1972 — Section 1(3), 7(4)West Bengal Payment of Gratuity Rules, 1973 — Rule 11(4)

High Courts08 Feb 2007Allowed

Ranjit Chakraborty and Others Vs State of West Bengal

Calcutta High Court · (2007) 4 CHN 318

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34