High Courts18 Apr 2006
Zenath Parveen Vs CESC Ltd. and Others
Calcutta High Court · (2006) 2 CALLT 579
Constitution of India, 1950 — Article 14, 21Electricity Act, 2003 — Section 126(1)
COURT ARCHIVE
Calcutta High Court judgments, 2006
669 judgments · page 24 of 34
High Courts18 Apr 2006
Sanjukta Basu Roy alias Bulbuli etc. Vs State of West Bengal
Calcutta High Court · (2006) CriLJ 2637
Penal Code, 1860 (IPC) — Section 120B, 375, 395, 397
High Courts18 Apr 2006Allowed
Zonal Manager, Punjab National Bank and Others Vs Amitava Mitra and Others
Calcutta High Court · (2006) 3 CALLT 302
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Punjab National Bank (Employees) Pension Regulations, 1995 — Regulation 2, 28, 29, 29(3), 29(5)
High Courts17 Apr 2006
Capital Ltd. Vs Eighth Industrial Tribunal and Others
Calcutta High Court · (2006) 3 CALLT 481 : (2006) 3 CHN 180 : (2006) 111 FLR 597
Industrial Disputes Act, 1947 — Section 10, 2, 25U, 2A
High Courts17 Apr 2006
Messrs Capital Ltd. Vs Eighth Industrial Tribunal, West Bengal and Others
Calcutta High Court · (2006) 04 CAL CK 0007
Industrial Disputes Act, 1947 — Section 10, 2(k), 2(r), 25U, 2A
High Courts13 Apr 2006Dismissed
Sri Indra Mohan Shill Vs The District Magistrate and Others
Calcutta High Court · (2006) 3 CALLT 239
Civil Procedure Code, 1908 (CPC) — Section 9West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 11, 2, 3(1), 3(2)
High Courts13 Apr 2006Allowed
Hooghly Mills Company Limited and Another Vs Regional Provident Fund Commissioner and Another
Calcutta High Court · (2006) 3 CALLT 587 : (2006) 3 CHN 749 : 111 CWN 710 : (2006) 3 LLJ 721
Criminal Procedure Code, 1973 (CrPC) — Section 165Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14(1A), 14B, 15(2), 17Representation of the People Act, 1951 — Section 7(1C)
High Courts13 Apr 2006Dismissed
Manohar Kumar Kankaria and Others Vs Sk. Md. Shawkat and Others
Calcutta High Court · AIR 2006 Cal 256
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97, Order 21 Rule 99, Order 22 Rule 6Transfer of Property Act, 1882 — Section 106, 116West Bengal Premises Tenancy Act, 1956 — Section 16, 45
High Courts13 Apr 2006Allowed
Amiya Kumar Biswas Vs United Bank of India and Others
Calcutta High Court · (2006) 4 CHN 53
West Bengal Payment of Subsistance Allowance Act, 1969 — Section 5
High Courts13 Apr 2006Allowed
M.M.T.C. Ltd. Vs Bombay Art Jewellers and Others
Calcutta High Court · AIR 2006 Cal 169
Limitation Act, 1963 — Section 15, 15(1)
High Courts12 Apr 2006Dismissed
Mausumi Maity Vs The State of West Bengal, Service upon the Secretary, Department of School Education and Others
Calcutta High Court · (2006) 04 CAL CK 0054
West Bengal Schools (Control of Expenditure) Act, 2005 — Section 14
High Courts12 Apr 2006Allowed
Bakul Chandra Dey Vs State Bank of India and Others
Calcutta High Court · (2006) 2 CALLT 631 : 110 CWN 504 : (2007) 112 FLR 1099 : (2007) 1 LLJ 166
High Courts12 Apr 2006Allowed
Union of India (UOI) and Others Vs Bimal Kumar Rakshit
Calcutta High Court · (2007) 1 CALLT 71 : (2007) 113 FLR 697
High Courts12 Apr 2006Allowed
Md. Yeasin and Others Vs State of West Bengal and Others
Calcutta High Court · (2006) 3 CHN 655
Companies Act, 1956 — Section 108Constitution of India, 1950 — Article 32Prevention of Food Adulteration Act, 1954 — Section 20(1)
High Courts10 Apr 2006Dismissed
Chunda Murmu Vs State of West Bengal
Calcutta High Court · (2006) 3 CHN 644
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts10 Apr 2006
Aniruddha Basu Vs Kolkata Municipal Corporation and Others Kolkata Municipal Corporation and Others Vs Aniruddha Basu
Calcutta High Court · (2006) 4 CHN 177
High Courts07 Apr 2006Allowed
Md. Taslim Vs State of West Bengal and Others
Calcutta High Court · AIR 2006 Cal 192 : (2006) 2 CALLT 359
Calcutta Municipal Corporation (Amendment) Act, 1988 — Section 199Calcutta Municipal Corporation Act, 1980 — Section 199Constitution of India, 1950 — Article 19(1)
High Courts06 Apr 2006Allowed
Gulf (Oil) Corporation Limited Vs Steel Authority of India Limited and Others
Calcutta High Court · (2006) 3 CHN 718
Arbitration and Conciliation Act, 1996 — Section 11(6), 56Contract Act, 1872 — Section 4, 5
High Courts06 Apr 2006Dismissed
Showlal Vs Kolkata Port Trust
Calcutta High Court · (2006) 3 CALLT 444 : (2006) 3 CHN 174
Constitution of India, 1950 — Article 226
High Courts05 Apr 2006
Central Bureau of Investigation Vs K.C. Balasubramanium
Calcutta High Court · 111 CWN 173
Criminal Law (Amendment) Act, 1952 — Section 10, 5, 6, 7, 8Criminal Procedure Code, 1973 (CrPC) — Section 362, 401, 482Penal Code, 1860 (IPC) — Section 120B, 420