High Courts02 Feb 2006Allowed
Indra Devi Agarwal and Others Vs State of West Bengal
Calcutta High Court · (2006) 2 CHN 227
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10, 10(1), 3, 7(1)
COURT ARCHIVE
Calcutta High Court judgments, 2006
669 judgments · page 32 of 34
High Courts02 Feb 2006Allowed
Secretary, Council of Science and Tech. Vs Commissioner of Cus. (Port)
Calcutta High Court · (2006) 202 ELT 241
Customs Act, 1962 — Section 130, 15, 15(1), 46, 49
High Courts02 Feb 2006Dismissed
Paresh Singh @ Jhatua Vs State of West Bengal
Calcutta High Court · (2006) 3 CHN 777
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Penal Code, 1860 (IPC) — Section 307, 34
High Courts02 Feb 2006Dismissed
Mahabir Prasad Gupta and Another Vs State of West Bengal and Others
Calcutta High Court · (2006) 4 CHN 399
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 207, 482, 91Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts02 Feb 2006
Subha Narayan Vs State of West Bengal and Others
Calcutta High Court · (2006) 3 CHN 651
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 201, 302, 306, 34
High Courts01 Feb 2006Dismissed
Sk. Nur Alam Vs Director, College of Engineering and Management and Others
Calcutta High Court · (2006) 3 CHN 291
West Bengal Prohibition of Ragging in Educational Institutions Act, 2000 — Section 6, 7
High Courts31 Jan 2006Dismissed
Joydev Manna Vs Sm. Arati Khan and Others
Calcutta High Court · AIR 2007 Cal 114
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100
High Courts30 Jan 2006
Regional Provident Fund Commissioner Vs Employees'' Provident Fund Appellate Tribunal and Another
Calcutta High Court · (2006) 2 CALLT 112 : (2006) 1 ILR (Cal) 169 : (2006) 3 LLJ 192
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 17, 7A, 7L
High Courts30 Jan 2006Dismissed
Shankar Jaiswara Vs State of West Bengal
Calcutta High Court · (2006) 2 CHN 210
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 304A, 85, 86
High Courts27 Jan 2006Dismissed
Shyamal Pyne Vs State
Calcutta High Court · (2006) 3 CHN 101
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 120B, 201, 302, 304B, 34
High Courts27 Jan 2006Allowed
Kalyan Kumar Chattopadhyay Vs The State of West Bengal and Others
Calcutta High Court · (2006) 2 CALLT 600 : (2006) 111 FLR 214
Constitution of India, 1950 — Article 265Contract Act, 1872 — Section 72Limitation Act, 1963 — Section 17(1)
High Courts27 Jan 2006
Smt. Dipali Biswas and Others Vs Reserve Bank of India and Others
Calcutta High Court · AIR 2006 Cal 137
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts25 Jan 2006Dismissed
Hannan Ali Vs State of West Bengal
Calcutta High Court · (2006) 3 CHN 231
Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Jan 2006Dismissed
The Dakshinee Co-operative Housing Society Ltd. Vs Nayan Ranjan Das and Others
Calcutta High Court · (2006) 2 CALLT 17 : (2006) 4 CHN 321
High Courts24 Jan 2006
Md. Rafique @ Chachu Vs State of West Bengal
Calcutta High Court · (2006) 4 CHN 713
Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 323
High Courts20 Jan 2006Dismissed
Rabindra Kumar Shaw and Others Vs Tanusree Chatterjee
Calcutta High Court · (2006) 4 CHN 82
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 41 Rule 11, Order 41 Rule 24
High Courts20 Jan 2006Dismissed
Subir Kumar Basu Vs State
Calcutta High Court · (2006) 2 CHN 326
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 258, 309, 311, 482Penal Code, 1860 (IPC) — Section 120B, 420
High Courts20 Jan 2006Allowed
Raymond Ltd. (JKFT Division) Vs H.V. Doshi and Brothers Pvt. Ltd.
Calcutta High Court · (2006) 1 CHN 578
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 186, 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141Penal Code, 1860 (IPC) — Section 120B, 420, 465, 467, 468
High Courts20 Jan 2006Dismissed
Kamal Krishna Sardar Vs State of West Bengal
Calcutta High Court · (2006) 2 CHN 592
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 34, 403, 409
High Courts20 Jan 2006Allowed
Sekhar Goswami Vs S. B. S. T. C. and Others
Calcutta High Court · 110 CWN 477
Civil Procedure Code, 1908 (CPC) — Section 80