High Courts09 Dec 2005
Uma Rani Sett and Others Vs Dipali Rani Sett and Another
Calcutta High Court · (2006) 1 CHN 373
Succession Act, 1925 — Section 372
COURT ARCHIVE
Calcutta High Court judgments, 2005
681 judgments · page 3 of 35
High Courts09 Dec 2005Dismissed
Commissioner of Customs (Preventive) Vs Ritu Kumar and Others
Calcutta High Court · (2005) 12 CAL CK 0053
Customs Act, 1962 — Section 11, 110, 112B, 123, 130AForeign Trade (Development and Regulation) Act, 1992 — Section 3(3)
High Courts09 Dec 2005Dismissed
Sarkar and Sarkar Vs State of West Bengal and Others
Calcutta High Court · (2006) 4 CHN 86
Arbitration Act, 1940 — Section 11, 12, 5
High Courts09 Dec 2005Dismissed
Makhan Lal Biswas Vs The State of West Bengal
Calcutta High Court · (2006) 1 ILR (Cal) 109
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 379, 461
High Courts09 Dec 2005Dismissed
Alpana Mukherjee and Others Vs Goutam Mukherjee
Calcutta High Court · (2006) 1 CHN 328
Succession Act, 1925 — Section 63
High Courts09 Dec 2005Dismissed
Sukumar Das and Another Vs State
Calcutta High Court · (2006) 1 CHN 573 : (2006) 1 ILR (Cal) 100
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts09 Dec 2005Allowed
Super Cassettes Ltd. Vs Commissioner of Customs
Calcutta High Court · (2006) 1 CHN 630 : (2009) 244 ELT 45
Customs Act, 1962 — Section 130A, 27, 27(1), 27(2), 27A
High Courts09 Dec 2005
ICICI Bank Ltd. Vs Garodia Vyapar Pratisthan
Calcutta High Court · (2006) 1 CHN 164
Limitation Act, 1963 — Section 5
High Courts09 Dec 2005
Subhas Chandra Das Vs State of West Bengal
Calcutta High Court · (2006) 3 CHN 496 : (2006) 1 ILR (Cal) 89
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482, 483Penal Code, 1860 (IPC) — Section 120
High Courts09 Dec 2005
Sohorab Molla Vs The State of West Bengal
Calcutta High Court · (2006) 1 ILR (Cal) 123
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 28, 389(4), 407, 418, 419Penal Code, 1860 (IPC) — Section 302, 304
High Courts08 Dec 2005
Kabushiki Kaisha Toshiba (Toshiba Corporation) Vs Toshiba Appliances Co. and Others
Calcutta High Court · (2006) 1 CALLT 601 : (2006) 1 CHN 487 : 110 CWN 352 : (2006) 32 PTC 243
Patents, Designs, and Trade Marks Act, 1883 — Section 90Trade and Merchandise Marks Act, 1958 — Section 109, 2(2), 21, 46, 46(1)Trade and Merchandise Marks Rules, 1959 — Rule 94
High Courts07 Dec 2005Allowed
Kamal Adhikary Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CHN 698
West Bengal Municipal Act, 1993 — Section 231
High Courts07 Dec 2005Allowed
Kamal Adhikari Vs The State of West Bengal and Others
Calcutta High Court · (2006) 1 CALLT 432 : (2006) 1 CLT 432
West Bengal Municipal Act, 1993 — Section 231
High Courts07 Dec 2005
Krishna Prosad Chatterjee Vs Satyen Chakraborty and Others
Calcutta High Court · (2006) 2 CHN 148 : 110 CWN 211
High Courts07 Dec 2005Dismissed
Suresh Mahato Vs The State of West Bengal
Calcutta High Court · (2006) 1 CALLT 248 : (2006) 2 CHN 78
Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts06 Dec 2005Dismissed
Anil Kumar Bhuinya Vs State of West Bengal
Calcutta High Court · (2006) 1 CHN 672
Electricity (West Bengal Amendment) Act, 2001 — Section 39F, 39G, 39G(2), 39PElectricity Act, 1910 — Section 39Electricity Act, 2003 — Section 135, 136, 137, 138, 139
High Courts02 Dec 2005
J.M. Baxi and Company Vs Food Corporation of India and Others
Calcutta High Court · AIR 2006 Cal 94 : (2006) 1 CHN 695
Contract Act, 1872 — Section 230
High Courts02 Dec 2005Allowed
Snehendu Chowdhury and Others Vs State of West Bengal and Others
Calcutta High Court · (2005) 12 CAL CK 0041
Civil Procedure Code, 1908 (CPC) — Section 141, 148, 149Constitution of India, 1950 — Article 226
High Courts02 Dec 2005Dismissed
Meghnath alias Meghchand Mondal, Rasibala Mondal and Jaladhar Mondal Vs The State of West Bengal
Calcutta High Court · (2006) 1 CALLT 282 : (2006) 1 CHN 679 : 111 CWN 975 : (2006) 1 DMC 826
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 304(B), 34, 498A
High Courts02 Dec 2005Dismissed
Atindra Nath Chakrabarty Vs Anil Kumar Chakravarty and Others
Calcutta High Court · AIR 2006 Cal 88 : (2006) 1 CHN 521
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10