High Courts07 Mar 2006
Smt. Vasantha and Others Vs The Lieutenant Governor and Others
Calcutta High Court · 110 CWN 552
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 193, 228
COURT ARCHIVE
Calcutta High Court judgments, 2006
669 judgments · page 28 of 34
High Courts07 Mar 2006
Commissioner of Customs (Prev.) Vs Rajesh Polyfilm
Calcutta High Court · (2006) 202 ELT 416
Customs Act, 1962 — Section 130A, 139
High Courts07 Mar 2006
Commissioner of Customs (Preventive) Vs Anoop Kumar
Calcutta High Court · (2006) 204 ELT 522
High Courts07 Mar 2006
Bimal Kumar Khetawat Vs Dhan Daulat Holding Limited and Another
Calcutta High Court · (2006) 2 CALLT 187
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 41 Rule 11
High Courts07 Mar 2006Dismissed
Ashis Sen and Others Vs Arun Kumar Bose and Others
Calcutta High Court · (2007) 1 CHN 305
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Evidence Act, 1872 — Section 33, 68Registration Act, 1908 — Section 18, 42, 43, 44, 45
High Courts07 Mar 2006
Commissioner of Customs Vs Md. Ahmed Ali Khan
Calcutta High Court · (2006) 204 ELT 36
Central Excise Rules, 1944 — Rule 2Customs Act, 1962 — Section 111, 130, 130(1), 130(3), 4(1)
High Courts06 Mar 2006
Sibpur Hindu Girls'' High School and Others Vs Sujit Kumar Banerjee and Others
Calcutta High Court · (2006) 2 CALLT 101 : (2006) 3 CHN 90
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 47 Rule 1, 114Constitution of India, 1950 — Article 21Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 10
High Courts06 Mar 2006Dismissed
Sona Rauth and Paresh Mallick Vs State of West Bengal
Calcutta High Court · (2006) 4 CHN 93 : (2007) 1 ILR (Cal) 65
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts06 Mar 2006Dismissed
Smt. Prem Kumari Vs Smt. Lilly Bhoomi
Calcutta High Court · 111 CWN 393
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 21
High Courts03 Mar 2006
Gurdeb Singh Vs New India Assurance Co. Ltd. and Another
Calcutta High Court · (2006) 4 ACC 827 : (2006) ACJ 2209
Workmens Compensation Act, 1923 — Section 4A(3)
High Courts03 Mar 2006Allowed
Sujoy Biswas and Others Vs Kolkata Municipal Corporation and Others
Calcutta High Court · (2006) 2 CHN 404
Calcutta Municipal Building Rules, 1977 — Rule 62(A)Calcutta Municipal Corporation Act, 1980 — Section 396, 399, 635(2)Calcutta Municipal Corporation Building Rules, 1990 — Rule 40(1)
High Courts03 Mar 2006Dismissed
Ujjal Chatterjee Vs State of West Bengal and Others
Calcutta High Court · (2006) 2 CHN 172
West Bengal Municipal Act, 1993 — Section 21B, 21B(12), 21B(13), 21B(3), 21B(7)
High Courts03 Mar 2006Allowed
State of West Bengal and Others Vs Sambhunath Chatterjee and Others
Calcutta High Court · (2006) 2 CALLT 482
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 12, 14, 16, 226, 39Limitation Act, 1963 — Section 5
High Courts03 Mar 2006
Satyendra Nath Mondal and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 2006 Cal 151
Right to Information Act, 2005 — Section 1(3), 12, 13, 15, 16
High Courts03 Mar 2006
Gurdeep Singh Vs New India Assurance Co. Ltd. and Another
Calcutta High Court · (2007) 1 ACC 171
Workmens Compensation Act, 1923 — Section 4A(3)
High Courts03 Mar 2006Dismissed
United Bank of India Vs Prasanta Kumar Roy
Calcutta High Court · (2006) 1 ILR (Cal) 350
Provident Fund Rules — Rule 19United Bank of India (Employees) Pension Regulations, 1995 — Regulation 14, 2, 29, 3, 32
High Courts02 Mar 2006Dismissed
Noor Alam Vs Calcutta Fort Trust and Others
Calcutta High Court · AIR 2006 Cal 190
High Courts02 Mar 2006Allowed
Ubique Metamed Private Limited and Another Vs State of West Bengal and Others
Calcutta High Court · (2006) 147 STC 27
Industrial Disputes Act, 1947 — Section 10, 12, 2, 2(1)
High Courts02 Mar 2006Dismissed
Joginder Pal Kapoor Vs R.L. Plantation Pvt. Ltd. and Others
Calcutta High Court · (2006) 1 ILR (Cal) 329
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Companies Act, 1956 — Section 442, 446, 446(1), 446(2), 446(3)Constitution of India, 1950 — Article 141, 226, 227
High Courts02 Mar 2006Allowed
Sailen Sardar Vs State of West Bengal
Calcutta High Court · (2006) 03 CAL CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302