High Courts15 Sept 2006Allowed
Naru Gopal Chakraborty and Others Vs The State of West Bengal and Others
Calcutta High Court · (2007) 1 CALLT 284 : 111 CWN 236
West Bengal Panchayat Act, 1973 — Section 12, 16
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,005 of 3,204
High Courts15 Sept 2006Dismissed
Manoj Singh and Dharma Mahato @ Dharam Nath Mahato and Others Vs State of West Bengal
Calcutta High Court · (2007) 1 CHN 123
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 212, 354, 385, 386, 464Evidence Act, 1872 — Section 114
High Courts15 Sept 2006
Smt. Chhaya Ray Vs State of West Bengal and Others
Calcutta High Court · 111 CWN 845
Constitution of India, 1950 — Article 12, 226Criminal Procedure Code, 1973 (CrPC) — Section 25Penal Code, 1860 (IPC) — Section 120B, 325, 498A, 506
High Courts15 Sept 2006Dismissed
Shri Satyajit Basu Vs State of West Bengal and Others
Calcutta High Court · (2007) 1 CALLT 539 : (2007) 1 CLT 539
High Courts15 Sept 2006Allowed
Ananda Publishers Pvt. Ltd. and Others Vs State of West Bengal and Another
Calcutta High Court · (2007) 3 CHN 68
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 415, 418, 420
High Courts14 Sept 2006
Simplex Concrete Piles (India) Ltd. and Geo Millar and Company Ltd. Vs Commissioner of Income Tax and Others
Calcutta High Court · (2007) 207 CTR 484 : (2006) 286 ITR 518
Income Tax Act, 1961 — Section 115WE(1), 115WE(3), 115WF, 115WG, 115WJ
High Courts14 Sept 2006
Amal Krishna Das Vs Board of Trustees for The Port of Calcutta and Others
Calcutta High Court · 110 CWN 1107
High Courts14 Sept 2006Allowed
Gautam Maitra Vs State of West Bengal and Others
Calcutta High Court · (2007) 1 CHN 66
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B, 381, 409West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 10, 7(2), 7(3)
High Courts13 Sept 2006Allowed
Swapan Kumar Sarkar and Another Vs United India Insurance Co. Ltd. and Another
Calcutta High Court · (2007) ACJ 1853
Motor Vehicles Act, 1988 — Section 140, 163A, 166, 168, 171
High Courts13 Sept 2006
Gopal Sinha Vs Palas Sarkar
Calcutta High Court · (2007) 1 CALLT 375 : (2007) 1 CHN 42 : 110 CWN 938
High Courts09 Sept 2006
Bikash Roy and Ashim Kumar Mondal and Others Vs State of West Bengal and Others
Calcutta High Court · 112 CWN 114
West Bengal Land Reforms Act, 1955 — Section 17, 17(1)(a)(b)(c), 20
High Courts08 Sept 2006
Abdul Khaleque Vs The State of West Bengal and Others
Calcutta High Court · (2007) 1 CALLT 368
West Bengal Co-operative Societies Act, 1983 — Section 32(2)
High Courts08 Sept 2006Dismissed
Smt. Promila Mookerjee and Another Vs Smt. Krishna Dutta
Calcutta High Court · AIR 2007 Cal 37
West Bengal Premises Tenancy Act, 1956 — Section 17(2)(2A)
High Courts08 Sept 2006Dismissed
Kamal Mondal and Others Vs State of West Bengal
Calcutta High Court · (2007) 2 CHN 87
Criminal Procedure Code, 1973 (CrPC) — Section 154, 164Penal Code, 1860 (IPC) — Section 34, 375, 376
High Courts08 Sept 2006
Tapan Kar and Others Vs State of West Bengal
Calcutta High Court · (2008) 1 CHN 532
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Dowry Prohibition Act, 1961 — Section 2, 2, 8, 8AEvidence Act, 1872 — Section 113, 113A, 113B, 32, 73
High Courts08 Sept 2006Allowed
Jaganathan Pillai Vs Andaman Adim Janjati Vikas Samiti and Others
Calcutta High Court · (2007) 3 CHN 130
Constitution of India, 1950 — Article 12
High Courts08 Sept 2006
Gopi Nath Pakrashi and Others Vs Sukhadamoyee Nari Silpa Mandir
Calcutta High Court · (2007) 2 CHN 33
Succession Act, 1925 — Section 236, 278
High Courts08 Sept 2006Allowed
Nitin Chand Saha Vs Swapan Kumar Saha and Others
Calcutta High Court · 110 CWN 1017
High Courts07 Sept 2006Dismissed
Delta Febrics Private Limited and Another Vs Industrial Development Bank of India and Others
Calcutta High Court · (2006) 4 CHN 594 : 111 CWN 1
High Courts07 Sept 2006
Exhibitors Syndicate Pvt. Ltd. Vs Repose Properties Pvt. Ltd. and Others
Calcutta High Court · AIR 2006 Cal 323 : (2007) 1 CHN 433 : (2006) 2 ILR (Cal) 487
Calcutta Municipal Corporation Act, 1980 — Section 400(1), 400(8), 401Civil Procedure Code, 1908 (CPC) — Order 30 Rule 4, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Criminal Procedure Code, 1973 (CrPC) — Section 144(2)