High Courts27 Mar 2006Allowed
Smt. Bhabani Bhattacharjee Vs State of West Bengal and Others
Calcutta High Court · (2006) 03 CAL CK 0067
COURT ARCHIVE
Calcutta High Court judgments, 2006
669 judgments · page 26 of 34
High Courts27 Mar 2006Dismissed
Maheswari Brothers Ltd. Vs Airports Authority of India Ltd. and Another
Calcutta High Court · AIR 2006 Cal 227
Arbitration and Conciliation Act, 1996 — Section 34, 37, 8, 9Contract Act, 1872 — Section 230
High Courts24 Mar 2006
West Bengal State Co-operative Bank Limited and Another Vs Anita Roy and Others
Calcutta High Court · (2006) 3 CHN 111 : (2006) 3 LLJ 393
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2, Order 7 Rule 6Constitution of India, 1950 — Article 12Limitation Act, 1908 — Article 120, 14, 58
High Courts24 Mar 2006
Alan Kaye Vs Recovery Officer, Employees'' Provident Fund Organisation and Others
Calcutta High Court · AIR 2006 Cal 158 : (2006) 2 CHN 409
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, 139Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 82
High Courts24 Mar 2006
Abhijit Dey Vs Learned West Bengal Administrative Tribunal and Others
Calcutta High Court · (2006) 4 CHN 476
Administrative Tribunals Act, 1985 — Section 19Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 12, 14, 141
High Courts24 Mar 2006Allowed
Bhagwati Prasad Khaitan and Others Vs Turner Morrison and Company Limited
Calcutta High Court · (2006) 4 CHN 1
Companies Act, 1956 — Section 391, 394, 4West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)
High Courts23 Mar 2006Dismissed
Golap Mustafa Tarafdar and Others Vs State of West Bengal and Others
Calcutta High Court · (2006) 03 CAL CK 0008
High Courts22 Mar 2006Dismissed
Asraful Hoda Vs Arun Sahoo and Another
Calcutta High Court · (2006) 2 CHN 448
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 205, 244, 245, 245(3), 246(1)Customs Act, 1962 — Section 11, 11(1), 132, 135(1), 135A
High Courts22 Mar 2006
Mrityunjoy Sadhukhan Vs State of West Bengal
Calcutta High Court · (2007) 1 CALLT 643 : (2007) 1 CLT 643
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7(1)
High Courts22 Mar 2006Dismissed
Sanjay Kumar Singhania and Another Vs State of West Bengal and Others
Calcutta High Court · (2006) 3 CHN 95
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 482Penal Code, 1860 (IPC) — Section 120B, 418, 420, 465, 471
High Courts22 Mar 2006
Air Transport Corporation and Others Vs State of West Bengal and Another
Calcutta High Court · (2006) 4 CHN 701
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Mar 2006Dismissed
Union of India (UOI) Vs Bridge and Roof Company (I) Limited
Calcutta High Court · (2006) 3 ARBLR 428 : (2006) 2 CHN 263
Arbitration Act, 1940 — Section 30Suits Valuation Act, 1887 — Section 11
High Courts20 Mar 2006Allowed
Hardwari Mall and Sons Vs Assistant Commercial Tax Officer and Others
Calcutta High Court · (2006) 03 CAL CK 0044
West Bengal Sales Tax Act, 1994 — Section 68, 70, 70(1), 73West Bengal Sales Tax Rules, 1995 — Rule 212(1), 212(2), 212(3), 212(6), 214CWest Bengal Taxation Tribunal Act, 1987 — Section 8
High Courts20 Mar 2006Allowed
Smt. Lakshmi Biswas Vs Calcutta Tramways Co. Ltd.
Calcutta High Court · AIR 2007 Cal 172
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3)Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 17B
High Courts20 Mar 2006
Numazar Dorab Mehta and Others Vs The Assam Company Ltd.
Calcutta High Court · AIR 2006 Cal 204
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3
High Courts17 Mar 2006
Rajendra Singh Lodha and etc. Vs The Institute of Chartered Accountants of India and Others
Calcutta High Court · AIR 2006 Cal 223
Chartered Accountants Act, 1949 — Section 21, 21(1), 21(8)Chartered Accountants Regulations, 1988 — Regulation 12, 12(1), 12(10), 12(11), 12(2)Civil Procedure Code, 1908 (CPC) — Order 18 Rule 19, Order 7 Rule 11
High Courts17 Mar 2006Dismissed
Lakshmi Kanta Ghosh Vs State of West Bengal
Calcutta High Court · (2006) 2 CALLT 179
Criminal Procedure Code, 1973 (CrPC) — Section 215, 251, 313, 464Essential Commodities Act, 1955 — Section 7(1)
High Courts17 Mar 2006Dismissed
Nilu Singh, Bapi Das and Tulsi Prasad Shaw Vs State of West Bengal
Calcutta High Court · (2006) 2 CHN 455
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 109, 34, 366, 376(2)
High Courts17 Mar 2006Dismissed
Ram Chandra Prasad Vs Food Corporation of India and Others
Calcutta High Court · AIR 2007 Cal 169
Constitution of India, 1950 — Article 12
High Courts17 Mar 2006Dismissed
Chandra Mohan Sur and Others Vs Mohit Lal Seal and Another
Calcutta High Court · (2006) 3 CHN 316
Partnership Act, 1932 — Section 69(2)