High Courts27 Oct 2006
Glaxo Smith Kline Consumer Health Care Limited Vs Heinz India Private Limited and Others
Calcutta High Court · (2007) 2 CHN 44
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,003 of 3,204
High Courts27 Sept 2006
T.K. Sarkar Vs State of West Bengal
Calcutta High Court · (2007) 2 ARBLR 508
Arbitration and Conciliation Act, 1996 — Section 11, 16, 21, 30, 33Government of India Act, 1935 — Section 175(3)
High Courts27 Sept 2006
Bijul Pharma-Chem (P) Ltd. Vs E.R. Squibb and Sons LLC E.R. Squibb and Sons LLC Vs Bijul Pharma-Chem (P) Ltd.
Calcutta High Court · (2007) 2 CHN 713
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 10, 14(1), 34, 41, 41(1)
High Courts27 Sept 2006
Indian Oil Petronas Pvt. Ltd. Vs Regional Labour Commissioner (Central) and Others
Calcutta High Court · (2007) 1 CALLT 572 : (2007) 1 CHN 155 : (2007) 113 FLR 1085
Essential Commodities Act, 1955 — Section 3Industrial Disputes Act, 1947 — Section 10(1A), 25GOilfields (Regulation and Development) Act, 1948 — Section 3
High Courts27 Sept 2006Dismissed
Aparna Pal and Others Vs Anil Kumar Giri and Others
Calcutta High Court · (2007) 4 CHN 213
Constitution of India, 1950 — Article 227
High Courts27 Sept 2006Allowed
Harendra Nath Ghose and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2007) 3 CHN 34 : (2008) 1 CTLJ 114
Contract Act, 1872 — Section 25, 72Specific Relief Act, 1963 — Section 34Transfer of Property Act, 1882 — Section 55
High Courts27 Sept 2006Allowed
Venkateshwar Fiscal Services Private Limited Vs Bagla and Co. and Others
Calcutta High Court · (2007) 1 CHN 80a
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, 60
High Courts27 Sept 2006
Bishnu Agarwala Vs State of West Bengal and Another
Calcutta High Court · (2006) 4 CHN 897
Criminal Procedure Code, 1973 (CrPC) — Section 161, 170, 173, 173(1), 173(2)Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts27 Sept 2006Dismissed
General Manager, S.E. Rly. Vs Badal Kumar Pradhan and Others
Calcutta High Court · (2007) 1 CHN 194
High Courts27 Sept 2006Allowed
Hotel Silver Line and Another Vs Commissioner of Police and Others
Calcutta High Court · AIR 2007 Cal 44 : (2007) 1 CALLT 682 : (2006) 4 CHN 694 : (2007) 1 CLT 682
Bengal Excise Act, 1909 — Section 30, 30(1), 31, 36, 37Calcutta Police Act, 1866 — Section 19, 36, 37West Bengal Excise (Selection of New Sites and Grant of License for Retail Sale of Liquor and Certain other Intoxicants) Rules, 2003 — Rule 2(1), 4, 5, 8, 9
High Courts27 Sept 2006Dismissed
United India Insurance Co. Ltd. Vs Smt. Shibani Santra and Others
Calcutta High Court · (2008) ACJ 982 : AIR 2007 Cal 109 : (2007) 3 CALLT 232
Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 140, 140(1), 140(2), 141(1), 144West Bengal Vehicles Rules, 1089 — Rule 339
High Courts26 Sept 2006Dismissed
IFB Agro Industries Ltd. and Others Vs The Excise Commissioner and Others Sengupta and Sengupta (P) and Another Vs State of West Bengal and Others
Calcutta High Court · (2007) 1 CHN 473
Bengal Excise Act, 1909 — Section 22, 22(1)Constitution of India, 1950 — Article 12, 14, 166, 166(3), 226Land Acquisition Act, 1894 — Section 4, 6
High Courts26 Sept 2006
Kalpana Banerjee and Others Vs State of West Bengal and Others
Calcutta High Court · (2007) 1 CHN 166
High Courts26 Sept 2006Dismissed
Coal India Ltd. Vs Ethelbari Tea Company (1932) Ltd.
Calcutta High Court · (2007) 2 CALLT 1
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts25 Sept 2006
Himangshu Das Sharma Vs State of West Bengal
Calcutta High Court · (2007) 2 CALLT 222
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 360Penal Code, 1860 (IPC) — Section 409
High Courts25 Sept 2006Allowed
Pranab @ Kuti Biswas Vs State of West Bengal
Calcutta High Court · (2007) 3 CHN 78
Criminal Procedure Code, 1973 (CrPC) — Section 313, 385(1)Penal Code, 1860 (IPC) — Section 302
High Courts25 Sept 2006
Bishnu Chakraborty and Another Vs State of West Bengal
Calcutta High Court · (2007) 3 CHN 754
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173(5), 401, 482Penal Code, 1860 (IPC) — Section 120B, 306, 34, 498A
High Courts21 Sept 2006Allowed
Howrah Mills Company Limited and Another Vs Howrah Municipal Corporation and Others
Calcutta High Court · (2007) 1 CHN 248
Howrah Municipal Corporation Act, 1980 — Section 174, 177(1), 2(1A)Howrah Municipal Corporation Building Rules, 1991 — Rule 3(2), 3(2A), 4
High Courts21 Sept 2006
Hydrocarbons and Chemicals Vs Additional Commissioner, Commercial Taxes and Others
Calcutta High Court · (2006) 148 STC 431
High Courts21 Sept 2006Allowed
Divisional Railway Manager, Eastern Railway Vs Kalighat Railway Plot-holders Association and Another
Calcutta High Court · (2006) 4 CHN 771 : 110 CWN 1078
Constitution of India, 1950 — Article 14