High Courts12 Jan 2007Dismissed
Publishers and Booksellers Guild and Others Vs State of West Bengal and Others
Calcutta High Court · (2007) 2 CHN 1
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 997 of 3,204
High Courts11 Jan 2007Allowed
Bank of Baroda Vs Govind Ram Agarwal
Calcutta High Court · (2007) 3 CHN 60
Criminal Procedure Code, 1973 (CrPC) — Section 200, 468(2), 482Income Tax Act, 1961 — Section 194A, 200, 200(3), 201, 203Income Tax Rules, 1962 — Rule 30B(2), 31(3)
High Courts11 Jan 2007Dismissed
Sukanta Ghosh @ Bapi Vs State of West Bengal
Calcutta High Court · (2007) 3 CHN 434
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 12, 20(C), 21D, 42, 42(1)
High Courts10 Jan 2007
JMD Medicare Ltd. Vs Siemens Aktiengasellschaft
Calcutta High Court · (2008) 1 BC 488 : (2007) 2 CALLT 417 : (2007) 2 CHN 75
High Courts10 Jan 2007
Siemens Aktiengasellschaft Vs JMD Medicare Ltd.
Calcutta High Court · (2008) 142 CompCas 475
Companies Act, 1956 — Section 439(1), 439(2)
High Courts09 Jan 2007Dismissed
Amarendra Singh Vs CESC Limited and Others
Calcutta High Court · AIR 2007 Cal 108
Electricity Act, 2003 — Section 43
High Courts09 Jan 2007
Smt. Shila Ghosh Vs Nilanjan alias Niranjan Ghosh
Calcutta High Court · (2007) 2 CALLT 477 : (2008) 1 DMC 379
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401, 482Penal Code, 1860 (IPC) — Section 498A
High Courts09 Jan 2007Dismissed
Krishna Kumar Sharma alias Rabi and Others Vs State of West Bengal
Calcutta High Court · (2007) 3 CHN 406
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 401, 482, 9Penal Code, 1860 (IPC) — Section 120B, 302, 307, 326, 34
High Courts03 Jan 2007
CESC Ltd. and Another Vs Income Tax Officer (TDS) and Others
Calcutta High Court · (2007) 211 CTR 343 : (2007) 290 ITR 237 : (2007) 162 TAXMAN 156
Income Tax Act, 1961 — Section 120(1), 120(2), 131, 131(1), 131(3)Limitation Act, 1963 — Section 14
High Courts22 Dec 2006
In Re: Rehabilitation Industries Corporation Ltd.
Calcutta High Court · (2007) 2 CALLT 542
Companies Act, 1956 — Section 433Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25O
High Courts22 Dec 2006Allowed
Siddhanath Chatterjee and Others Vs State of West Bengal and Others
Calcutta High Court · (2007) 4 CHN 66 : (2007) 1 ILR (Cal) 570
Constitution of India, 1950 — Article 226, 227West Bengal Services Rules — Rule 55(4)
High Courts22 Dec 2006Dismissed
Amlanabha Das Vs State of West Bengal and Others
Calcutta High Court · (2007) 3 CHN 49
Calcutta Municipal Corporation Act, 1980 — Section 400Constitution of India, 1950 — Article 226Drugs and Cosmetics Rules, 1945 — Rule 65A, 68, 69, 71, 72
High Courts22 Dec 2006Allowed
Jharna Sarkar and Another Vs State of West Bengal and Others
Calcutta High Court · (2007) 1 CHN 514
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 2(1), 20, 20(1), 8
High Courts22 Dec 2006
Sankar Chandra Ghosh Vs Smt. Sovarani Bhowmick
Calcutta High Court · (2007) 2 CALLT 481
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, 151Constitution of India, 1950 — Article 227
High Courts22 Dec 2006Allowed
Suman Roy Chowdhury Vs State of West Bengal and Others
Calcutta High Court · (2007) 1 ILR (Cal) 555
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 28(8)
High Courts22 Dec 2006Dismissed
Sudhir D. Ahuja Vs Employees'' State Insurance Corporation and Others
Calcutta High Court · (2007) 2 CHN 649
Employees State Insurance Act, 1948 — Section 75
High Courts22 Dec 2006Dismissed
Shri Sudeep Rai Sharma Vs The Lieutenant Governor and Others
Calcutta High Court · (2007) 2 CALLT 598
Andaman and Nicobar Islands (Municipal Council) Regulations, 1994 — Regulation 12(4), 12(5), 203, 21, 21(1)Andaman and Nicobar Islands (Municipal) (Preparation of Electoral Rolls and Conduct of Elections) Rules, 1995 — Rule 121Constitution of India, 1950 — Article 102, 103, 103(1), 103(2), 191
High Courts21 Dec 2006Dismissed
In The Goods Of Smt. Priyamvada Devi Birla (Deed.) Krishna Kumarbirla and Others Vs Rejendra Singh Lodha and Others
Calcutta High Court · (2007) 1 ILR (Cal) 435
Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Succession Act, 1956 — Section 14, 15, 15(1), 15(2), 6Probate and Administration Act, 1881 — Section 69
High Courts20 Dec 2006Dismissed
Faridabad Investment Company Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2007) 210 CTR 64 : (2007) 289 ITR 273 : (2007) 162 TAXMAN 326
Constitution of India, 1950 — Article 14Finance (No. 2) Act, 1998 — Section 87, 88, 90, 90(1), 92
High Courts20 Dec 2006Allowed
State of West Bengal and Others Vs Gafur Sk.
Calcutta High Court · (2007) 4 CHN 295 : 111 CWN 181
Land Acquisition Act, 1894 — Section 11, 16, 17, 17(1), 17(2)