COURT ARCHIVE

Calcutta High Court judgments, 2006

669 judgments · page 30 of 34

High Courts22 Feb 2006

West Bengal Small Industries Development Corporation Limited Vs Official Liquidator Stressed Assets Stabilization Fund Vs Official Liquidator and West Bengal Small Industries Development Corporation Limited

Calcutta High Court · (2006) 3 CALLT 466 : (2006) 133 CompCas 717 : (2006) 204 CTR 125 : (2006) 284 ITR 42 : (2006) 72 SCL 301

Companies Act, 1956 — Section 535

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High Courts22 Feb 2006

Hanuman Prasad Bagri Vs Bagrees Cereals (P.) Ltd.

Calcutta High Court · (2007) 73 SCL 57

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High Courts22 Feb 2006Dismissed

Raghavan Sarathy Vs State of West Bengal and Another

Calcutta High Court · (2006) 4 BC 468 : (2006) 2 CALLT 198 : (2007) 139 CompCas 768

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)

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High Courts21 Feb 2006Allowed

Kanta Devi Berlia Vs Mohit Jhunjhunwalla and Others

Calcutta High Court · (2006) 2 CALLT 437 : (2006) 2 CHN 161 : (2007) 2 CTLJ 361 : 110 CWN 524

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 151Constitution of India, 1950 — Article 227

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High Courts21 Feb 2006Dismissed

Sudarshan Bera and Swapan Mal Vs State of West Bengal

Calcutta High Court · (2006) 3 CHN 340

Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts21 Feb 2006Allowed

Coal India Ltd Vs Indian Explosive Ltd. and Others

Calcutta High Court · (2006) 3 CHN 433 : (2006) 1 ILR (Cal) 215

Constitution of India, 1950 — Article 12, 14, 226, 298, 32Contract Act, 1872 — Section 10, 13, 14

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High Courts20 Feb 2006Dismissed

Tamralipta Co-operative Spinning Mills Ltd. Vs Mahendra Kumar Saha and Another

Calcutta High Court · (2006) 4 CHN 345

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10(1), 15(2), 17(B), 25(B)

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High Courts20 Feb 2006

Pravin Kumar Kothari, deceased Dipti Bavishi Vs Ashoke Kothari

Calcutta High Court · AIR 2006 Cal 164 : (2006) 3 CHN 166 : (2006) 4 CivCC 677

Negotiable Instruments Act, 1881 (NI) — Section 138Succession Act, 1925 — Section 263

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High Courts20 Feb 2006

Shri Umananda Roy Vs The A and N Administration and Others Shri Zaki Ahamed Vs Shri Umananda Roy and Others

Calcutta High Court · (2007) 2 CALLT 316

All India Council for Technical Education Act, 1987 — Section 24, 3Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 68(2)

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High Courts17 Feb 2006

Ramapati Biswas and Others Vs Chandra Sekhar Biswas and Others

Calcutta High Court · (2006) 2 CALLT 341 : (2007) 1 CTLJ 254

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Contract Act, 1872 — Section 16, 16(2), 16(3)

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High Courts17 Feb 2006Dismissed

Biswanath Chatterjee Vs Kabita Chatterjee

Calcutta High Court · (2007) 2 ILR (Cal) 1

Criminal Procedure Code, 1973 (CrPC) — Section 125, 401, 482

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High Courts16 Feb 2006Dismissed

Kelvin Jute Company Limited Vs Krishna Kumar Agarwal and Others

Calcutta High Court · (2006) 2 CHN 358

Constitution of India, 1950 — Article 12, 226, 7Contract Act, 1872 — Section 41Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A, 14C, 17, 17(1A), 2

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High Courts16 Feb 2006Allowed

Sk. Mithun @ Md. Kalim, Sanjoy Khan @ Sanjaia (in jail) Vs State of West Bengal

Calcutta High Court · (2006) 2 CHN 603

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50

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High Courts16 Feb 2006Dismissed

Anil alias Radha Krishna Bera Vs State of West Bengal

Calcutta High Court · (2006) 2 CALLT 210 : (2006) 3 CHN 801 : (2006) 2 DMC 347 : (2006) 1 ILR (Cal) 200

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A

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High Courts14 Feb 2006Dismissed

Soumitra Ghosh and Another Vs Godrej and Boyce Manufacturing Co. Ltd.

Calcutta High Court · (2006) 4 CHN 117

Criminal Procedure Code, 1973 (CrPC) — Section 200, 251, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)

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High Courts14 Feb 2006Dismissed

Srikumar Chakraborty Vs Datacon Systems Pvt. Ltd. and Another

Calcutta High Court · (2006) 3 CHN 222

Criminal Procedure Code, 1973 (CrPC) — Section 401, 473, 482General Clauses Act, 1897 — Section 27Limitation Act, 1963 — Section 5

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High Courts14 Feb 2006Allowed

Punjab National Bank and Others Vs Uniworth International Limited and Another

Calcutta High Court · (2007) 2 CHN 29

Constitution of India, 1950 — Article 12

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High Courts13 Feb 2006

Noorjahan Begum Vs Amin Ahmed Khan and Others

Calcutta High Court · (2006) 3 CHN 295

Constitution of India, 1950 — Article 227Waqf Act, 1995 — Section 3, 36

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High Courts13 Feb 2006Allowed

Debjani Sinha Vs Bikash Chandra Sinha

Calcutta High Court · (2006) 2 CHN 235

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3, Order 41 Rule 22, Order 41 Rule 24, Order 41 Rule 27Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2)

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High Courts13 Feb 2006Allowed

Rathi Bhusan Mazumdar Vs Anamika Housing Corporation and Others

Calcutta High Court · (2006) 2 CALLT 194 : (2006) 2 CHN 461

Criminal Procedure Code, 1973 (CrPC) — Section 245(2)Income Tax Act, 1961 — Section 139(1), 276CC, 278B, 278B(1)

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