COURT ARCHIVE

Calcutta High Court judgments, 2006

669 judgments · page 27 of 34

High Courts17 Mar 2006Dismissed

Sri Nakul Chandra Mondal and Another Vs The State of West Bengal

Calcutta High Court · (2007) 1 ILR (Cal) 83

Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(2), 157, 178, 179Penal Code, 1860 (IPC) — Section 120B, 307, 34, 406, 498A

High Courts17 Mar 2006

Dilip Kumar Sen Vs State of West Bengal and Others

Calcutta High Court · (2006) 4 CHN 843

Limitation Act, 1963 — Section 5

High Courts16 Mar 2006Dismissed

Santosh Parua and Another Vs State of West Bengal

Calcutta High Court · (2006) 4 CHN 252

Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 401, 482Penal Code, 1860 (IPC) — Section 201, 302

High Courts16 Mar 2006

Ushanil Mercantile Private Ltd. Vs Uco Bank

Calcutta High Court · (2007) 1 BC 209 : (2006) 4 CHN 839

Contract Act, 1872 — Section 63Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 26(2)

High Courts16 Mar 2006

Usha Rani Kundu Vs Agradut Sangha and Others

Calcutta High Court · (2006) 3 CALLT 139 : (2006) 3 CHN 77

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Societies Registration Act, 1860 — Section 5

High Courts16 Mar 2006Dismissed

Bhagaram Shaw Vs Nihar Bala Manna and Others

Calcutta High Court · (2006) 3 CALLT 7 : (2006) 4 CHN 663 : (2006) 2 ILR (Cal) 73

Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 3(8)Evidence Act, 1872 — Section 102

High Courts16 Mar 2006Allowed

Commr. of Cus. (Prev.) Vs Suresh Kumar Nyollywalla

Calcutta High Court · (2006) 204 ELT 525

Customs Act, 1962 — Section 111, 112, 123, 130(1), 6

High Courts16 Mar 2006Allowed

Universal Bearing Agency Vs Wpil Limited

Calcutta High Court · (2006) 2 CHN 530

Companies (Court) Rules, 1959 — Rule 96Companies Act, 1956 — Section 434Sales of Goods Act, 1930 — Section 61

High Courts15 Mar 2006

Sahara India Commercial Corpn. Ltd. Vs Deputy Commissioner of Income Tax

Calcutta High Court · (2006) 202 CTR 501 : (2006) 284 ITR 295

Income Tax Act, 1961 — Section 142, 148, 251(1)

High Courts15 Mar 2006Allowed

Bengal Bus Syndicate and Others, Swapan Das Chowdhury and Another, Satpal Singh and Others and Ananda Mondal and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 2006 Cal 232 : (2006) 2 CALLT 220 : (2007) 1 CHN 33

Motor Vehicles Act, 1988 — Section 28, 38, 56, 59, 59(1)West Bengal Motor Vehicles (Amendment) Rules, 2005 — Rule 2West Bengal Motor Vehicles Rules, 1989 — Rule 88A

High Courts15 Mar 2006Allowed

Santi Ranjan Mirdha and Others Vs State of West Bengal and Others

Calcutta High Court · (2006) 03 CAL CK 0046

Constitution of India, 1950 — Article 243(3), 243C, 243C(2), 243C(3)West Bengal Panchayat Act, 1973 — Section 140, 32A, 4, 4(2A), 4(2A)(ii)

High Courts15 Mar 2006Allowed

Sri Jagadish Roy Vs The Regional Provident Fund Commissioner and Others

Calcutta High Court · (2006) 3 CALLT 411 : (2006) 4 CHN 605

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 8, 8B, 8GIncome Tax (Certificate Proceedings) Rules, 1962 — Rule 73(1), 73(2)

High Courts15 Mar 2006Allowed

Indian Iron and Steel Company Limited and Another Vs Bimalendu Chowdhury and Others

Calcutta High Court · (2006) 3 CHN 604

High Courts13 Mar 2006

Union of India (UOI) and Others Vs Arctic India Arctic India Vs Union of India (UOI) and Others

Calcutta High Court · (2006) 3 ARBLR 249 : (2006) 2 CALLT 288 : (2006) 2 CHN 707

Arbitration and Conciliation Act, 1996 — Section 31(7), 34, 34(2)Civil Procedure Code, 1908 (CPC) — Section 151

High Courts11 Mar 2006

Goutam Das Vs State of West Bengal

Calcutta High Court · (2006) CriLJ 2534

Penal Code, 1860 (IPC) — Section 141, 148, 149, 302, 304

High Courts10 Mar 2006Dismissed

Nihar Ranjan Ghosh and Others Vs State of West Bengal and Others

Calcutta High Court · (2006) 2 CALLT 257 : (2006) 2 CHN 284

West Bengal Municipal Act, 1993 — Section 18(3)West Bengal Municipalities (Procedure and Conduct of Business) Rules, 1995 — Rule 6(3), 9(3)

High Courts10 Mar 2006Dismissed

Juthika Banerjee and Another Vs Santosh Mukherjee and Others

Calcutta High Court · AIR 2006 Cal 281 : (2006) 4 CHN 355

Succession Act, 1925 — Section 2

High Courts10 Mar 2006Dismissed

Birsa Oraon @ Lute Vs State of West Bengal

Calcutta High Court · (2006) 03 CAL CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 304, 326

High Courts09 Mar 2006Dismissed

Sisir Kumar Mondal Vs State of West Bengal and Others

Calcutta High Court · (2007) 2 CHN 224

High Courts08 Mar 2006Allowed

Rajesh Kumar and Others Vs Rajan and Others

Calcutta High Court · 110 CWN 520

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482