High Courts06 Sept 2006Dismissed
Manindra Nath Sinha and Others Vs State of West Bengal and Others
Calcutta High Court · (2006) 4 CHN 513
Constitution of India, 1950 — Article 162, 309West Bengal Board of Secondary Education Act, 1963 — Section 45
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,006 of 3,204
High Courts06 Sept 2006Dismissed
Shri Abdul Wadud Vs The Block Development Officer and Others
Calcutta High Court · (2007) 1 CALLT 331 : (2007) 1 CHN 584
West Bengal Panchayat Act, 1973 — Section 16
High Courts06 Sept 2006Dismissed
Shri Pratap Bhattacharya Vs Shri Ashoke Bhattacharya
Calcutta High Court · (2007) 1 CALLT 485 : (2007) 2 CHN 243
Evidence Act, 1872 — Section 18, 32, 33, 6, 68Succession Act, 1925 — Section 63, 63(c)
High Courts06 Sept 2006Dismissed
Pratap Bhattacharya Vs Asoke Bhattacharya
Calcutta High Court · (2007) 1 CALLT 485 : (2007) 2 CHN 243
Evidence Act, 1872 — Section 18, 32, 33, 6, 68Succession Act, 1925 — Section 63
High Courts05 Sept 2006
P. Madhava Rao Vs Superintending Engineer and Others
Calcutta High Court · (2007) 1 CHN 31
Electricity Act, 2003 — Section 43
High Courts05 Sept 2006Dismissed
Pallab Mukherjee and Others etc. Vs The State of West Bengal
Calcutta High Court · (2006) CriLJ 4682 : (2006) 2 ILR (Cal) 452
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 365
High Courts04 Sept 2006Dismissed
Sanhati Infocom Services Pvt. Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (2007) 3 CHN 517
High Courts01 Sept 2006Allowed
ABL International Limited and Another Vs Kolkata Municipal Corporation and Others
Calcutta High Court · (2007) 1 CALLT 405 : (2006) 4 CHN 499
Calcutta Municipal Corporation Act, 1980 — Section 131(3), 381(6), 392, 392(2), 396Constitution of India, 1950 — Article 265
High Courts01 Sept 2006Dismissed
Sri Prithwish Chowdhury and Others Vs State of West Bengal
Calcutta High Court · (2007) 1 CALLT 192 : 111 CWN 191
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts01 Sept 2006Dismissed
Sudhin Chandra Barman Vs State of West Bengal
Calcutta High Court · (2006) CriLJ 4656
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 428, 432, 433Evidence Act, 1872 — Section 27, 6, 8Penal Code, 1860 (IPC) — Section 302, 84
High Courts01 Sept 2006
Calicut Engineering Works (P) Ltd. Vs Batliboi Ltd.
Calcutta High Court · (2007) 1 CALLT 466
Sales of Goods Act, 1930 — Section 12(3)
High Courts01 Sept 2006
Outdoor Advertising Association and Another and Selvel Advertising Private Ltd. and Another Vs Kolkata Municipal Corporation and Others and Kolkata Municipal Corporation and Others
Calcutta High Court · (2007) 1 CALLT 338
Calcutta Municipal Corporation Act, 1980 — Section 202
High Courts31 Aug 2006Dismissed
Satyabrata Das and Others Vs Calcutta Metropolitan Development Authority and Others
Calcutta High Court · (2007) 1 CHN 406 : 110 CWN 1023 : (2007) 113 FLR 270
Constitution of India, 1950 — Article 14
High Courts31 Aug 2006
Manju Chatterjee and Another Vs New India Assurance Co. Ltd. and Another
Calcutta High Court · (2008) ACJ 1086
Motor Vehicles Act, 1988 — Section 140, 158(6), 163A, 165(1), 166
High Courts31 Aug 2006Allowed
Union of India (Commissioner of Customs, Export) Vs Bengal Ruby Mica Supply Co.
Calcutta High Court · (2007) 2 CALLT 6
Customs Act, 1962 — Section 14, 27(1)(b)
High Courts30 Aug 2006Dismissed
Secretary, Irrigation and Waterways Department and Others Vs Choudhury Manjur Affaqu and Another
Calcutta High Court · (2008) 3 CHN 623
Land Acquisition Act, 1894 — Section 18, 20, 23, 50, 50(2)Land Requisition and Acquisition Act, 1948 — Section 4
High Courts30 Aug 2006
Lalita Almal Vs Kolkata Municipal Corporation and Others
Calcutta High Court · (2006) 4 CHN 196
Calcutta Municipal Corporation Act, 1980 — Section 275(1)
High Courts29 Aug 2006
Birla Corporation Ltd. Vs Prasad Trading Company and Another
Calcutta High Court · AIR 2007 Cal 38
Civil Procedure Code Amendment Act, 1877 — Section 223, 649Civil Procedure Code, 1908 (CPC) — Order 21 Rule 3, Order 21 Rule 48, Order 8 Rule 1, 38, 39Constitution of India, 1950 — Article 21, 225
High Courts29 Aug 2006Dismissed
All Bengal Excise Licensees'' Association and Others Vs The State of West Bengal and Others and Raghabendra Singh and Others
Calcutta High Court · (2007) 1 CALLT 311 : 110 CWN 1004
High Courts28 Aug 2006
Satyanarayan Mondal and Others Vs State of West Bengal and Others
Calcutta High Court · (2007) 1 CHN 411
Land Acquisition Act, 1894 — Section 11A, 17(3A), 17(4), 31, 4