High Courts11 Aug 2006Dismissed
C.L.S. Limited Vs Union of India and Others
Calcutta High Court · 110 CWN 1057
COURT ARCHIVE
Calcutta High Court judgments, 2006
669 judgments · page 13 of 34
High Courts11 Aug 2006Dismissed
Smt. Ashalata Dutta Vs Smt. Gita Dutta and Shri Avik Kumar Dutta and Others
Calcutta High Court · (2007) 1 CALLT 620 : (2007) 1 CLT 620
Benami Transactions (Prohibition) Act, 1988 — Section 2, 3, 3(1), 3(2), 3(3)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Evidence Act, 1872 — Section 114
High Courts11 Aug 2006Dismissed
Kamala Gupta Vs State of West Bengal and Others
Calcutta High Court · (2006) 4 CHN 219
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200
High Courts11 Aug 2006Dismissed
Manoranjan Ghosh and Others Vs State of West Bengal and Others
Calcutta High Court · (2006) 4 CHN 847
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 203
High Courts10 Aug 2006
The State of West Bengal Vs Sankar Sundar Dutta
Calcutta High Court · (2006) CriLJ 4234
Arms Act, 1959 — Section 25(1)Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts10 Aug 2006Dismissed
State of West Bengal Vs Dhirendra Kumar Mitra and Others
Calcutta High Court · (2007) 1 CHN 591
Constitution of India, 1950 — Article 14, 300A, 31, 31(2), 31BLand Acquisition Act, 1894 — Section 23(1A), 23(2)West Bengal Land Development and Planning Act, 1948 — Section 2, 4, 8, 8(1)
High Courts10 Aug 2006
Md. Azad Parvez Vs Narcotic Control Bureau and State of West Bengal
Calcutta High Court · (2007) 1 CHN 101
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 41(2), 50, 67
High Courts09 Aug 2006Allowed
Anjali Metia and Others Vs West Bengal State Electricity Board and Others
Calcutta High Court · (2007) 1 CALLT 219 : (2006) 4 CHN 433 : 111 CWN 230
Criminal Procedure Code, 1973 (CrPC) — Section 144(2)Electricity Act, 2003 — Section 43
High Courts08 Aug 2006Allowed
Jalil Ali Mollah Vs State of West Bengal
Calcutta High Court · (2006) 4 CHN 541
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 27, 8Penal Code, 1860 (IPC) — Section 201, 302
High Courts07 Aug 2006Allowed
Dayamayee Mondal Vs Indian Oil Corporation Limited and Others
Calcutta High Court · (2006) 4 CHN 491
Constitution of India, 1950 — Article 142, 226
High Courts07 Aug 2006
Nimish Binani Vs Calcutta University and Others
Calcutta High Court · 110 CWN 910
Calcutta University Act, 1979 — Section 9(6)
High Courts07 Aug 2006Allowed
Union of India and Others Vs Smt Suvadra Bala Paul and Others
Calcutta High Court · 110 CWN 805
High Courts07 Aug 2006Allowed
Utkal Asbestos Limited Vs Board of Trustees, Port of Cal. and Others
Calcutta High Court · 110 CWN 776
Customs Act, 1962 — Section 17Major Port Trusts Act, 1963 — Section 21, 52, 6
High Courts07 Aug 2006Dismissed
Uday Narayan Jana Vs State of West Bengal
Calcutta High Court · (2007) 1 CHN 258
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 164, 313, 377, 378Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 34, 363, 365, 366, 375
High Courts07 Aug 2006Allowed
Sandhya Mondal and Others Vs State of West Bengal and Others
Calcutta High Court · (2007) 1 CALLT 116 : 110 CWN 788 : (2006) 2 ILR (Cal) 397
Land Acquisition Act, 1894 — Section 10, 11, 12, 17, 2
High Courts07 Aug 2006Dismissed
Smt. Atul Bala Maity Vs The Union of India and Others
Calcutta High Court · 110 CWN 822
Criminal Procedure Code, 1973 (CrPC) — Section 68Penal Code, 1860 (IPC) — Section 379
High Courts07 Aug 2006
Deoki Dass Vs Union of India (UOI) and Others
Calcutta High Court · 110 CWN 852 : (2006) 2 ILR (Cal) 415
Railway Protection Force Rules, 1959 — Rule 44Railway Protection Force Rules, 1987 — Rule 153, 153.8
High Courts04 Aug 2006Allowed
Hasanuzzaman Khadim Vs State of West Bengal
Calcutta High Court · (2007) 1 CHN 91
Penal Code, 1860 (IPC) — Section 406
High Courts04 Aug 2006Dismissed
Subhas Chandra Dutta Vs Sudha Das and Others
Calcutta High Court · (2007) 2 CHN 85
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(1), 144(2)Penal Code, 1860 (IPC) — Section 188
High Courts04 Aug 2006Allowed
Food Corporation of India Vs Anurag Properties Pvt. Ltd. and Another
Calcutta High Court · (2007) 1 CHN 1
Civil Procedure Code, 1908 (CPC) — Section 105(2)Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 136, 14, 142, 226