High Courts19 Dec 2006Allowed
Md. Gani Vs State of West Bengal and Others
Calcutta High Court · 111 CWN 127
COURT ARCHIVE
Calcutta High Court judgments, 2006
669 judgments · page 2 of 34
High Courts19 Dec 2006
Sanjay Sonkar Vs State of West Bengal
Calcutta High Court · (2007) CriLJ 954
Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Dec 2006
National Federation of Telecom Employees (BSNL) and Another Vs Bharat Sanchar Nigam Limited and Others
Calcutta High Court · (2007) 3 CHN 216 : (2008) 116 FLR 761 : (2008) 2 LLJ 427
Constitution of India, 1950 — Article 226, 265Industrial Disputes Act, 1947 — Section 7APayment of Wages Act, 1936 — Section 1(6), 6, 7, 7(1), 7(2)
High Courts18 Dec 2006
Kanak Lata Saha Vs Diabari Tea Co. Ltd.
Calcutta High Court · (2007) 139 CompCas 107
High Courts18 Dec 2006Dismissed
Liyakat Sardar and Another Vs State of West Bengal
Calcutta High Court · (2007) 2 CHN 294
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Dec 2006Allowed
Mina Patel Vs State of West Bengal and Another
Calcutta High Court · (2007) CriLJ 3011
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 228, 228(1), 240(1)Penal Code, 1860 (IPC) — Section 148, 149, 307, 320, 323
High Courts15 Dec 2006
Jute Corporation of India Vs The Empire Jute Co. Ltd. and Others
Calcutta High Court · (2007) 1 ILR (Cal) 393
Essential Commodities Act, 1955 — Section 3, 3(3)
High Courts15 Dec 2006Allowed
Bhavnani Developers Private Limited Vs Jalan and Company and Another
Calcutta High Court · (2007) 1 ILR (Cal) 427
High Courts15 Dec 2006Allowed
Sikander Rajak Vs Union of India (UOI) and Others
Calcutta High Court · (2007) 1 ILR (Cal) 419
Administrative Tribunals Act, 1985 — Section 19Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 6Constitution of India, 1950 — Article 226, 227
High Courts13 Dec 2006
Surja Kanta Naskar Vs State of West Bengal and Others
Calcutta High Court · (2007) 1 CALLT 631 : (2007) 1 CLT 631
High Courts13 Dec 2006
Kallol Bhattacharjee and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2006) 12 CAL CK 0012
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227
High Courts13 Dec 2006Allowed
Smt. Rakhi Pandey Vs Dr. Kankar Ghosh and Another
Calcutta High Court · (2007) 2 CALLT 460
Criminal Procedure Code, 1973 (CrPC) — Section 105, 195, 195(4), 200, 340Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
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)
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
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
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
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
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
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
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