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
COURT ARCHIVE
Calcutta High Court judgments, 2006
669 judgments · page 1 of 34
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)
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)
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