High Courts25 Aug 2006
Saregama India Ltd. Vs Suresh Jindal and Others
Calcutta High Court · AIR 2006 Cal 340 : (2007) 34 PTC 522
Copyright Act, 1957 — Section 12(A), 13, 14, 17, 18
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,007 of 3,204
High Courts25 Aug 2006
The Kolkata Municipal Corporation and Others Vs Hallmark Consultants P. Ltd. and Special Officer (Building) K.M.C. and Another
Calcutta High Court · 110 CWN 935 : (2007) 1 ILR (Cal) 137
High Courts25 Aug 2006Dismissed
Ganesh Bahadur Khawas Vs State of West Bengal
Calcutta High Court · (2007) 1 CHN 611
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 304
High Courts24 Aug 2006
United Commercial Bank and Another Vs George Kuruvilla
Calcutta High Court · (2007) 2 CALLT 282 : 110 CWN 992 : (2007) 113 FLR 274
High Courts24 Aug 2006Allowed
Nirodini Roy Vs N.I.A. Co. Ltd.
Calcutta High Court · (2007) 4 CHN 672
Motor Vehicles Act, 1988 — Section 149(2), 163A, 170
High Courts23 Aug 2006
Turner Morrison and Co. Ltd. and Another Vs State of West Bengal and Others Calcutta Municipal Corporation and Others Vs Anomoni Narayan and Others
Calcutta High Court · (2007) 1 CALLT 505 : (2006) 4 CHN 905
Calcutta Municipal Corporation Act, 1980 — Section 188, 188(3), 188(4), 188(5), 189
High Courts22 Aug 2006Dismissed
Nanda Kumar Guhathakurata Vs Managing Director and Others
Calcutta High Court · (2007) 3 CHN 132
High Courts22 Aug 2006Dismissed
Basanti Seal and Others Vs Hiralal Seal and Others
Calcutta High Court · (2007) 1 CHN 55
Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 14, 5Trusts Act, 1882 — Section 13, 6, 78
High Courts22 Aug 2006
Raptakos, Brett and Company Ltd. Vs Ganesh Property
Calcutta High Court · (2006) 4 CHN 833
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 41 Rule 5, Order 41 Rule 6, Order 7 Rule 1, Order 7 Rule 11Limitation Act, 1963 — Section 15
High Courts22 Aug 2006Allowed
Standard Chartered Grindlays Bank Limited Vs Union of India (UOI) and Others
Calcutta High Court · (2006) 3 LLJ 881
Constitution of India, 1950 — Article 226, 236Industrial Disputes Act, 1947 — Section 10, 10(1), 10(2), 12(4), 12(5)
High Courts21 Aug 2006Dismissed
Ramkrishna Pandia Vs Jogesh Chandra Sarkar and Others
Calcutta High Court · (2007) 1 CHN 161 : 111 CWN 873
High Courts21 Aug 2006Dismissed
West Bengal Small-Scale Industries Development Corporation Limited and Another Vs Hindustan Detergent Corporation and Others
Calcutta High Court · (2006) 4 CHN 180 : (2006) 2 ILR (Cal) 428
Constitution of India, 1950 — Article 12, 14, 226
High Courts21 Aug 2006Dismissed
Pravat Kumar Mukherjee Vs State of West Bengal and Others
Calcutta High Court · AIR 2007 Cal 177 : (2006) 4 CHN 689 : 111 CWN 951
Constitution of India, 1950 — Article 12, 226West Bengal Clinical Establishments Act, 1950 — Section 4A, 7
High Courts21 Aug 2006Allowed
Mohan Lal Mahato Vs State of West Bengal and Others
Calcutta High Court · (2006) 4 CHN 763 : 111 CWN 880
High Courts21 Aug 2006Allowed
Nirmal Sarkar Vs State of West Bengal and Others
Calcutta High Court · (2007) 2 CHN 707
Bengal Excise Act, 1909 — Section 85, 86West Bengal Excise (Selection of New Sites and Grant of Licence for Retail Sale of Spirit and Certain other Intoxicants) Rules, 1993 — Rule 13(1), 2, 3(1), 5(1)
High Courts21 Aug 2006Allowed
The General Manager, Eastern Railway and Others Vs Suvankar Das and Others
Calcutta High Court · (2007) 1 CALLT 581 : 111 CWN 986
Constitution of India, 1950 — Article 14
High Courts18 Aug 2006Dismissed
Ashok Kothari Vs Dipti Bavishi
Calcutta High Court · AIR 2007 Cal 21
Probate and Administration Act, 1881 — Section 62, 63 , 64, 65, 66Succession Act, 1925 — Section 234, 261, 263, 268, 279
High Courts18 Aug 2006Dismissed
Prabir Kumar Das Vs Smt. Jayanti Das and Another
Calcutta High Court · (2007) 1 CALLT 227 : 111 CWN 242
City Civil Court Act, 1953 — Section 2(3), 5, 5(1), 5(3)Succession Act, 1925 — Section 2, 270, 300, 300(1)
High Courts18 Aug 2006Allowed
Gopal Bhowmick Vs State of West Bengal
Calcutta High Court · (2006) 4 CHN 526
Constitution of India, 1950 — Article 15Evidence Act, 1872 — Section 119Penal Code, 1860 (IPC) — Section 376
High Courts18 Aug 2006Dismissed
Sunil Baran Chowdhury Vs Anath Bandhu Chowdhury and Others
Calcutta High Court · (2007) 1 CALLT 356
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6