High Courts20 Dec 2006
Calcutta Investors Vs West Bengal Electronics Industry Development Corporation Ltd.
Calcutta High Court · (2007) 2 CALLT 266
West Bengal Premises Tenancy Act, 1956 — Section 17(4A), 3, 4, 5, 5(7)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 998 of 3,204
High Courts20 Dec 2006Allowed
Jarahim Sk. Vs State of West Bengal
Calcutta High Court · (2007) 2 CHN 96
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 347, 384
High Courts20 Dec 2006Allowed
Secretary, Managing Committee, Dayerbazar Vidyamandir Vs Madhusudan Samadder and Others
Calcutta High Court · (2007) 3 CHN 545
High Courts20 Dec 2006
Gangadhar Bera Vs Assistant Commissioner of Income Tax and Others
Calcutta High Court · (2007) 291 ITR 401 : (2008) 166 TAXMAN 378
Income Tax Act, 1961 — Section 143(2), 292B
High Courts20 Dec 2006
Agarwala and Co. and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 2007 Cal 90
Constitution of India, 1950 — Article 226Railways Act, 1989 — Section 65, 65(2), 69, 72(4), 73
High Courts20 Dec 2006
Prosun Kumar Dey Vs Provash Kumar Dey
Calcutta High Court · (2007) 2 CHN 630
Constitution of India, 1950 — Article 227Presidency Small Cause Courts Act, 1882 — Section 41, 43
High Courts20 Dec 2006
National Insurance Co. Ltd. Vs Swapan Mudi and Another
Calcutta High Court · (2007) ACJ 1495
Motor Vehicles Act, 1988 — Section 173(1)
High Courts20 Dec 2006Allowed
Amitava Saha and Others Vs State of West Bengal and Another
Calcutta High Court · (2007) 4 CHN 1029
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 482Penal Code, 1860 (IPC) — Section 323, 379, 384
High Courts20 Dec 2006
In Re : West Bengal Electronics Industry Development Corporation Ltd. and Calcutta Investors
Calcutta High Court · (2006) 12 CAL CK 0004
High Courts19 Dec 2006Allowed
Md. Gani Vs State of West Bengal and Others
Calcutta High Court · 111 CWN 127
High Courts19 Dec 2006
Sanjay Sonkar Vs State of West Bengal
Calcutta High Court · (2007) CriLJ 954
Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Dec 2006
National Federation of Telecom Employees (BSNL) and Another Vs Bharat Sanchar Nigam Limited and Others
Calcutta High Court · (2007) 3 CHN 216 : (2008) 116 FLR 761 : (2008) 2 LLJ 427
Constitution of India, 1950 — Article 226, 265Industrial Disputes Act, 1947 — Section 7APayment of Wages Act, 1936 — Section 1(6), 6, 7, 7(1), 7(2)
High Courts18 Dec 2006
Kanak Lata Saha Vs Diabari Tea Co. Ltd.
Calcutta High Court · (2007) 139 CompCas 107
High Courts18 Dec 2006Dismissed
Liyakat Sardar and Another Vs State of West Bengal
Calcutta High Court · (2007) 2 CHN 294
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Dec 2006
Jute Corporation of India Vs The Empire Jute Co. Ltd. and Others
Calcutta High Court · (2007) 1 ILR (Cal) 393
Essential Commodities Act, 1955 — Section 3, 3(3)
High Courts15 Dec 2006Allowed
Bhavnani Developers Private Limited Vs Jalan and Company and Another
Calcutta High Court · (2007) 1 ILR (Cal) 427
High Courts15 Dec 2006Allowed
Sikander Rajak Vs Union of India (UOI) and Others
Calcutta High Court · (2007) 1 ILR (Cal) 419
Administrative Tribunals Act, 1985 — Section 19Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 6Constitution of India, 1950 — Article 226, 227
High Courts13 Dec 2006
Surja Kanta Naskar Vs State of West Bengal and Others
Calcutta High Court · (2007) 1 CALLT 631 : (2007) 1 CLT 631
High Courts13 Dec 2006
Kallol Bhattacharjee and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2006) 12 CAL CK 0012
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227
High Courts13 Dec 2006Allowed
Smt. Rakhi Pandey Vs Dr. Kankar Ghosh and Another
Calcutta High Court · (2007) 2 CALLT 460
Criminal Procedure Code, 1973 (CrPC) — Section 105, 195, 195(4), 200, 340Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176