COURT ARCHIVE

Calcutta High Court judgments, 2006

669 judgments · page 10 of 34

High Courts08 Sept 2006

Tapan Kar and Others Vs State of West Bengal

Calcutta High Court · (2008) 1 CHN 532

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Dowry Prohibition Act, 1961 — Section 2, 2, 8, 8AEvidence Act, 1872 — Section 113, 113A, 113B, 32, 73

High Courts08 Sept 2006Allowed

Jaganathan Pillai Vs Andaman Adim Janjati Vikas Samiti and Others

Calcutta High Court · (2007) 3 CHN 130

Constitution of India, 1950 — Article 12

High Courts08 Sept 2006

Gopi Nath Pakrashi and Others Vs Sukhadamoyee Nari Silpa Mandir

Calcutta High Court · (2007) 2 CHN 33

Succession Act, 1925 — Section 236, 278

High Courts08 Sept 2006Allowed

Nitin Chand Saha Vs Swapan Kumar Saha and Others

Calcutta High Court · 110 CWN 1017

High Courts07 Sept 2006Dismissed

Delta Febrics Private Limited and Another Vs Industrial Development Bank of India and Others

Calcutta High Court · (2006) 4 CHN 594 : 111 CWN 1

High Courts07 Sept 2006

Exhibitors Syndicate Pvt. Ltd. Vs Repose Properties Pvt. Ltd. and Others

Calcutta High Court · AIR 2006 Cal 323 : (2007) 1 CHN 433 : (2006) 2 ILR (Cal) 487

Calcutta Municipal Corporation Act, 1980 — Section 400(1), 400(8), 401Civil Procedure Code, 1908 (CPC) — Order 30 Rule 4, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Criminal Procedure Code, 1973 (CrPC) — Section 144(2)

High Courts06 Sept 2006Dismissed

Manindra Nath Sinha and Others Vs State of West Bengal and Others

Calcutta High Court · (2006) 4 CHN 513

Constitution of India, 1950 — Article 162, 309West Bengal Board of Secondary Education Act, 1963 — Section 45

High Courts06 Sept 2006Dismissed

Shri Abdul Wadud Vs The Block Development Officer and Others

Calcutta High Court · (2007) 1 CALLT 331 : (2007) 1 CHN 584

West Bengal Panchayat Act, 1973 — Section 16

High Courts06 Sept 2006Dismissed

Shri Pratap Bhattacharya Vs Shri Ashoke Bhattacharya

Calcutta High Court · (2007) 1 CALLT 485 : (2007) 2 CHN 243

Evidence Act, 1872 — Section 18, 32, 33, 6, 68Succession Act, 1925 — Section 63, 63(c)

High Courts06 Sept 2006Dismissed

Ma Durga Service Station and Others Vs Hindustan Petroleum Corporation Ltd. Cal. Regional Office (Retail) and Others

Calcutta High Court · 110 CWN 1095

Constitution of India, 1950 — Article 14Specific Relief Act, 1963 — Section 14(1)

High Courts06 Sept 2006Dismissed

Pratap Bhattacharya Vs Asoke Bhattacharya

Calcutta High Court · (2007) 1 CALLT 485 : (2007) 2 CHN 243

Evidence Act, 1872 — Section 18, 32, 33, 6, 68Succession Act, 1925 — Section 63

High Courts05 Sept 2006

P. Madhava Rao Vs Superintending Engineer and Others

Calcutta High Court · (2007) 1 CHN 31

Electricity Act, 2003 — Section 43

High Courts05 Sept 2006Dismissed

Pallab Mukherjee and Others etc. Vs The State of West Bengal

Calcutta High Court · (2006) CriLJ 4682 : (2006) 2 ILR (Cal) 452

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 365

High Courts04 Sept 2006Dismissed

Sanhati Infocom Services Pvt. Ltd. Vs Union of India (UOI) and Others

Calcutta High Court · (2007) 3 CHN 517

High Courts04 Sept 2006

Smt. Malati Roy Chowdhury Vs Sudhindranath Majumdar and Others

Calcutta High Court · AIR 2007 Cal 4 : (2007) 1 CALLT 323 : (2006) 2 ILR (Cal) 441

Constitution of India, 1950 — Article 14Hindu Adoptions and Maintenance Act, 1956 — Section 4, 5, 6, 7, 8Hindu Succession Act, 1956 — Section 15(1), 16

High Courts01 Sept 2006Allowed

ABL International Limited and Another Vs Kolkata Municipal Corporation and Others

Calcutta High Court · (2007) 1 CALLT 405 : (2006) 4 CHN 499

Calcutta Municipal Corporation Act, 1980 — Section 131(3), 381(6), 392, 392(2), 396Constitution of India, 1950 — Article 265

High Courts01 Sept 2006Dismissed

Sri Prithwish Chowdhury and Others Vs State of West Bengal

Calcutta High Court · (2007) 1 CALLT 192 : 111 CWN 191

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 34, 498A

High Courts01 Sept 2006Allowed

Shambhu Nath Das Vs Samita Ghosh Moulick

Calcutta High Court · (2006) 4 CHN 781

High Courts01 Sept 2006Dismissed

Sudhin Chandra Barman Vs State of West Bengal

Calcutta High Court · (2006) CriLJ 4656

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 428, 432, 433Evidence Act, 1872 — Section 27, 6, 8Penal Code, 1860 (IPC) — Section 302, 84

High Courts01 Sept 2006

Calicut Engineering Works (P) Ltd. Vs Batliboi Ltd.

Calcutta High Court · (2007) 1 CALLT 466

Sales of Goods Act, 1930 — Section 12(3)