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Calcutta High Court judgments

64,079 judgments · page 995 of 3,204

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High Courts07 Feb 2007Dismissed

Manohar Bawari and Another Vs Santosh Kumar Singhania and Others

Calcutta High Court · (2007) 4 CHN 536

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 15, 9Companies Act, 1956 — Section 10Constitution of India, 1950 — Article 227
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High Courts06 Feb 2007

Haripada Maity and Another Vs State of West Bengal

Calcutta High Court · (2007) 4 CHN 1039

Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 389(2)Penal Code, 1860 (IPC) — Section 306, 498A
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High Courts06 Feb 2007Dismissed

Tustu Pada Bera Vs State of West Bengal and Others

Calcutta High Court · (2007) 2 CHN 193

Bengal Police Regulations, 1943 — Regulation 666, 669Criminal Procedure Code, 1973 (CrPC) — Section 144(2)
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High Courts06 Feb 2007Dismissed

Shyamapada Bauri Vs Eastern Coalfields Ltd. and Others

Calcutta High Court · (2007) 113 FLR 268 : (2007) 2 LLJ 588

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High Courts06 Feb 2007

Dhananjoy Mondal and Others Vs State of West Bengal and Others

Calcutta High Court · (2007) 4 CHN 1046

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
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High Courts06 Feb 2007

Bidhan Chandra Krishi Viswavidyalaya and Another Vs Dr. Gurupada Sarkar and Others

Calcutta High Court · 111 CWN 299

Bidhan Chandra Krishi Viswavidyalaya Act, 1974 — Section 33Constitution of India, 1950 — Article 136
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High Courts06 Feb 2007Dismissed

Director of Public Instruction, West Bengal and Others Vs Smt. Swapna Lahiri

Calcutta High Court · (2007) 02 CAL CK 0002

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High Courts05 Feb 2007Allowed

Sahadeb Mondal Vs State of West Bengal

Calcutta High Court · (2007) 2 CALLT 271 : (2007) CriLJ 1728

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84
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High Courts05 Feb 2007Allowed

Jayanta Kumar Mondal and Others Vs Brojo Gopal Dalal and Another

Calcutta High Court · (2007) 4 CHN 101

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10, 151Constitution of India, 1950 — Article 226, 227
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High Courts02 Feb 2007Allowed

Sk. Basir Vs The State of West Bengal and Another

Calcutta High Court · (2007) 3 CALLT 305

Criminal Procedure Code, 1973 (CrPC) — Section 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3, 3(1), 3(2), 3(3)Waqf Act, 1954 — Section 9
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High Courts02 Feb 2007Allowed

Bengal Brickfield Owners'' Association and Others Vs State of West Bengal and Others

Calcutta High Court · (2007) 4 CHN 576

Constitution of India, 1950 — Article 277Mines and Minerals (Development and Regulation) Act, 1957 — Section 2West Bengal Land Reforms (Amendment) Act, 2003 — Section 23, 4(1), 4(2), 4(2A)
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High Courts01 Feb 2007Dismissed

The Chairman, District Primary School Council Vs Smt. Santa Roy (Singh)

Calcutta High Court · (2007) 2 CALLT 198

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High Courts01 Feb 2007Dismissed

Ramjan Ali Vs State of West Bengal and Others

Calcutta High Court · 111 CWN 260

West Bengal Board Of Secondary Education Act, 1963 — Section 47
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High Courts01 Feb 2007

Smt. Krishna Bera and Others Vs Sri Prabir Pramanik and Others

Calcutta High Court · (2007) 2 CALLT 484

Evidence Act, 1872 — Section 114, 68Succession Act, 1925 — Section 63
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High Courts01 Feb 2007

Bengal Dental College and Research Institute Vs The State of West Bengal and Others

Calcutta High Court · (2007) 2 CALLT 587

Dental Council of India (Establishment of New Dental Colleges, Opening of New or Higher Course of Study or Training and increase of Admission Capacity in Dental Colleges) Regulations, 2006 — Regulation 6(2)Dentists Act, 1948 — Section 10A, 3
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High Courts01 Feb 2007Allowed

Mamoni Bhakat Vs State of West Bengal and Another

Calcutta High Court · (2007) 4 CHN 141

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 201, 376, 420
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High Courts01 Feb 2007

Iswar Prasad Bhattacharya Vs State of West Bengal and Others

Calcutta High Court · (2007) 3 CHN 791

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High Courts31 Jan 2007

Chief Secretary to the Government of West Bengal and Another Vs Gurupada Konar and Others

Calcutta High Court · (2007) 3 CHN 497

Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(1), 5(2)Administrative Tribunals Act, 1985 — Section 14, 15, 19Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
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High Courts31 Jan 2007

Calcutta Soft Drinks Pvt. Ltd. Vs Calcutta Municipal Corporation and Others

Calcutta High Court · AIR 2007 Cal 136

Calcutta Municipal Corporation Act, 1980 — Section 131(3), 170, 170(1), 170(2), 202Constitution of India, 1950 — Article 265
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High Courts29 Jan 2007Dismissed

Bharitia Traders Pvt. Ltd. and Others Vs UCO Bank and Others

Calcutta High Court · AIR 2007 Cal 105 : (2008) 1 BC 462

Constitution of India, 1950 — Article 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 17
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