COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 999 of 3,204

High Courts12 Dec 2006Allowed

Samar Kumar Roy Vs Jharna Roy

Calcutta High Court · (2007) 4 CHN 12

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125West Bengal Commission for Women Act, 1992 — Section 11, 11(1), 11(3)

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High Courts12 Dec 2006Dismissed

Sitaram Kewat and Another Vs Coal India Ltd. and Others

Calcutta High Court · (2007) 2 LLJ 894

Penal Code, 1860 (IPC) — Section 323, 353, 447, 506

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High Courts12 Dec 2006

Shri G. Prasad Rao Vs Shri Shankar Biswas and Others

Calcutta High Court · (2007) 3 CALLT 268

Constitution of India, 1950 — Article 14, 226

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High Courts11 Dec 2006Allowed

Damodar Valley Corporation Vs Central Concrete and Allied Products Ltd.

Calcutta High Court · (2007) 3 ARBLR 531

Arbitration and Conciliation Act, 1996 — Section 13(5), 16(6), 34, 34(2), 36Civil Procedure Code, 1908 (CPC) — Section 47Contract Act, 1872 — Section 7, 73, 74

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High Courts08 Dec 2006Dismissed

Parikshit Mishra and Others Vs Indian Iron and Steel Co. Ltd. and Others

Calcutta High Court · (2007) 3 CALLT 205 : (2007) 2 CHN 652

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 33, 33A

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High Courts08 Dec 2006

Sukurullah Seikh Vs State of West Bengal

Calcutta High Court · (2007) CriLJ 1108

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 304

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High Courts08 Dec 2006

Eastern Coalfields Limited Vs Sri Sudama Das and Others

Calcutta High Court · (2007) 1 CALLT 601

Constitution of India, 1950 — Article 226

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High Courts08 Dec 2006Dismissed

Comptroller and Auditor General of India and Others Vs Saktipada Das

Calcutta High Court · (2007) 1 ILR (Cal) 383 : (2007) 2 LLJ 990

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227

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High Courts07 Dec 2006Allowed

S.B.I. Home Finance Ltd. and Kidambi Srinivash Varda Krishnamachari Vs Regional Director, Deptt. of Company

Calcutta High Court · (2007) 2 CHN 268 : (2007) 138 CompCas 106 : (2007) 3 CompLJ 338 : (2007) 75 SCL 460

Companies Act, 1956 — Section 211, 628, 633(2)

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High Courts04 Dec 2006

The Chief Secretary, Govt. of West Bengal and Another Vs Swapan Kumar Bhattacharya and Others

Calcutta High Court · (2006) 12 CAL CK 0047

Administrative Tribunals Act, 1985 — Section 14(1), 15, 15(1), 19Constitution of India, 1950 — Article 226, 227

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High Courts04 Dec 2006Dismissed

Maple Technologies Vs State of West Bengal and Others

Calcutta High Court · (2007) 3 CHN 807 : (2007) 1 ILR (Cal) 299

Constitution of India, 1950 — Article 12, 14, 226, 298

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High Courts04 Dec 2006Allowed

Suman Bera Vs State of West Bengal and Others

Calcutta High Court · (2007) 1 ILR (Cal) 315

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High Courts04 Dec 2006Allowed

Asset Reconstruction Company India Ltd. Vs Amit Ventures Private Ltd. and Others

Calcutta High Court · AIR 2007 Cal 49 : (2007) 1 ILR (Cal) 329

Companies Act, 1956 — Section 529(1), 529ALand Acquisition Act, 1894 — Section 4(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4)

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High Courts04 Dec 2006

Gayatri Banerjee Vs State of West Bengal and Others

Calcutta High Court · AIR 2007 Cal 233

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High Courts01 Dec 2006Dismissed

Golsan Bibi Vs State of West Bengal and Others

Calcutta High Court · (2007) 4 CHN 291

West Bengal Panchayat Act, 1973 — Section 105, 143, 150, 16(1), 213B

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High Courts30 Nov 2006

Saroj Mondal and Others Vs State of West Bengal

Calcutta High Court · (2006) 11 CAL CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 157(1), 161, 164, 313, 464Evidence Act, 1872 — Section 63Penal Code, 1860 (IPC) — Section 323, 34, 363, 365, 366

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High Courts30 Nov 2006

The Swadeshi Commercial Co. Ltd. Vs Union of India (UOI) and Others

Calcutta High Court · AIR 2007 Cal 53 : (2007) 2 CALLT 123 : 111 CWN 13

Constitution of India, 1950 — Article 226Defence of India Act, 1962 — Section 2, 2CEnemy Property Act, 1968 — Section 10, 13, 17, 18, 19

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High Courts30 Nov 2006

Dilip Kumar Chakraborty Vs State of West Bengal and Others

Calcutta High Court · (2008) 1 CHN 355

Constitution of India, 1950 — Article 226West Bengal Electricity Board Employees Service Rules — Rule 33(1)West Bengal State Electricity Board Employees Service Regulations — Regulation 2, 33, 33(1), 59, 60

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High Courts30 Nov 2006

Surendra Kumar Surana and Others Vs State of West Bengal and Another

Calcutta High Court · (2007) 1 CALLT 663

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156(3), 15G(3), 173(2)Penal Code, 1860 (IPC) — Section 34, 341, 427, 504, 506

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High Courts29 Nov 2006Dismissed

Shyamapada Bauri and Others Vs State of West Bengal

Calcutta High Court · (2007) 3 CHN 256

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 114, 6Penal Code, 1860 (IPC) — Section 148, 149, 302

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