High Courts05 Apr 2006Dismissed
Star Paper Mills Ltd. and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 2006 Cal 141
Constitution of India, 1950 — Article 19(1), 31Essential Commodities Act, 1955 — Section 3, 3(2), 3(3)
COURT ARCHIVE
Calcutta High Court judgments, 2006
669 judgments · page 25 of 34
High Courts05 Apr 2006Dismissed
Jaytee Exports Vs Natvar Parekh Industries Limited and Others
Calcutta High Court · (2006) 3 CALLT 346
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Contract (Amendment) Act, 1997 — Section 28Contract Act, 1872 — Section 230, 28
High Courts05 Apr 2006Allowed
K.V. Kamath Vs Labour Enforcement Officer (Central) and Another
Calcutta High Court · (2006) 4 CHN 658 : (2007) 113 FLR 853 : (2007) 1 LLJ 936
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(e)(ii)Equal Remuneration Act, 1976 — Section 10(1), 2(c)Equal Remuneration Rules, 1976 — Rule 6
High Courts04 Apr 2006
Smt. Pranati Chatterjee Vs Shri Goutam Chatterjee
Calcutta High Court · AIR 2006 Cal 196 : (2007) 1 DMC 89
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13(1), 9
High Courts04 Apr 2006
Mahendra Kanji Sicca Vs Pradip Kumar Ghosh and Others
Calcutta High Court · (2006) 3 CALLT 458 : (2006) 2 CHN 607 : 110 CWN 677
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 7 Rule 11, Order 9 Rule 13, 115A, 17(2)Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts04 Apr 2006Dismissed
Mahendra Kanji Sicka Vs Pradip Kumar Ghosh and Others
Calcutta High Court · (2006) 3 CALLT 458 : (2006) 2 CHN 607 : 110 CWN 677
Civil Procedure Code, 1908 (CPC) — Section 17(2), 17(2A)(b), 47Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts04 Apr 2006Dismissed
B.G. Sampat Vs Indian Express Newspapers (Bombay) Pvt. Ltd.
Calcutta High Court · (2006) 3 CHN 303 : (2006) 111 FLR 738 : (2006) 3 LLJ 1021
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Industrial Disputes Act, 1947 — Section 15(2)
High Courts04 Apr 2006
Internal Road Service Vs Board of Trustees for the Port of Kolkata
Calcutta High Court · (2006) 3 CALLT 342 : 110 CWN 586
Constitution of India, 1950 — Article 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 5, 9
High Courts03 Apr 2006
Rita Shaw and Others Vs Dipendra Lal Shaw and Another
Calcutta High Court · (2006) 4 CHN 414
Bengal Excise Act, 1909 — Section 86Bengal Excise Rules, 1993 — Rule 207, 208, 209Income Tax Act, 1961 — Section 185
High Courts03 Apr 2006Allowed
Somnath Mukherjee Vs Mamata Rani Saha
Calcutta High Court · (2006) 3 CHN 213
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151, 2West Bengal Premises Tenancy Act, 1956 — Section 34, 34(1)West Bengal Premises Tenancy Act, 1997 — Section 27, 28, 29, 30, 31
High Courts03 Apr 2006Allowed
Somnath Mukherjee Vs Smt. Mamata Ranisaha
Calcutta High Court · (2006) 1 ILR (Cal) 411
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151West Bengal Premises Tenancy Act, 1956 — Section 34, 34(1)West Bengal Premises Tenancy Act, 1997 — Section 27, 27(1), 27(2), 28, 29
High Courts31 Mar 2006
Sanjib Saha Vs Smt. Bidisha Saha (Nee Roy)
Calcutta High Court · AIR 2006 Cal 214 : (2007) 2 CHN 681
Guardians and Wards Act, 1890 — Section 3Special Marriage Act, 1954 — Section 28
High Courts31 Mar 2006
Hindustan Lever Ltd. Vs Joint Commissioner of Income Tax and Others
Calcutta High Court · (2006) 3 CALLT 466
Income Tax Act, 1961 — Section 116, 154, 154(1), 155, 32
High Courts31 Mar 2006Allowed
Sayed Ali Sk. Vs State of West Bengal
Calcutta High Court · (2006) 3 CHN 327
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379
High Courts31 Mar 2006Allowed
Amar Nath Bhattacharjee Vs Prasenjit Kumar Bose and Another
Calcutta High Court · (2006) 3 CALLT 449 : (2006) 4 CHN 719
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 401, 482Penal Code, 1860 (IPC) — Section 406, 415, 420, 506
High Courts31 Mar 2006Dismissed
Sat Paul Vs State of West Bengal
Calcutta High Court · (2006) 1 ILR (Cal) 373
Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 110Penal Code, 1860 (IPC) — Section 161
High Courts29 Mar 2006Dismissed
Subir Guha Thakurta Vs Johnson and Johnson Ltd. and Others
Calcutta High Court · (2006) 2 CALLT 460 : (2006) 4 CHN 459 : (2006) 110 FLR 606 : (2006) 3 LLJ 408
Industrial Disputes Act, 1947 — Section 17, 2
High Courts29 Mar 2006Allowed
Mondira Construction Co. Pvt. Ltd. and Another Vs Kanan Kumar Maity and Others and Sri Sri Nirod Baran Jew and Others
Calcutta High Court · (2006) 3 CHN 146
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 92Hindu Succession Act, 1956 — Section 29
High Courts28 Mar 2006
Hindustan Lever Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · (2007) 5 VST 92
Constitution of India, 1950 — Article 14, 19(1), 300AEvidence Act, 1872 — Section 115
High Courts28 Mar 2006Dismissed
Sk. Abdul Bari and Others Vs Momena Bibi and Others
Calcutta High Court · (2006) 2 ILR (Cal) 90
Civil Procedure Code, 1988 — Section 2(2), 47Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 52