High Courts21 Jul 2006Dismissed
Surendra Singh Vs State of West Bengal
Calcutta High Court · (2007) 1 CHN 94
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,011 of 3,204
High Courts21 Jul 2006Dismissed
Dilip Kumar Dey and Others Vs First Industrial Tribunal and Another
Calcutta High Court · (2007) 1 CHN 70
Industrial Disputes Act, 1947 — Section 33(2)
High Courts20 Jul 2006Allowed
Chaya Rani Baidya and Others Vs National Insurance Co. Ltd. and Others
Calcutta High Court · (2007) 1 ACC 862 : (2007) ACJ 245
Motor Vehicles Act, 1988 — Section 149, 163A, 166, 168, 170
High Courts20 Jul 2006Dismissed
Dr. Kunal Saha Vs The West Bengal Medical Council and Others
Calcutta High Court · AIR 2006 Cal 292 : (2006) 4 CHN 166
Bengal Medical Act, 1914 — Section 26Bengal Medical Rules — Rule 15
High Courts20 Jul 2006Allowed
Sri Ajoy Kumar Sadhu Vs Smt. Rina Saha and Another
Calcutta High Court · (2007) 1 CALLT 247 : 111 CWN 253
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts20 Jul 2006
Sourav Roy Vs State of West Bengal and Others
Calcutta High Court · (2007) 2 CHN 188
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(1)
High Courts19 Jul 2006Dismissed
Anjan Kumar Paria Vs State of West Bengal and Others
Calcutta High Court · (2006) 2 ILR (Cal) 363
High Courts19 Jul 2006
Madan Mohon Pal and Another Vs State of West Bengal and Others
Calcutta High Court · (2007) 4 CHN 394
West Bengal Municipal (Building) Rules, 1996 — Rule 5West Bengal Municipal Act, 1993 — Section 15, 218(1), 218(5)
High Courts18 Jul 2006Dismissed
Mackintosh Burn Limited Vs State of West Bengal and Others
Calcutta High Court · (2007) 2 CTLJ 28
High Courts18 Jul 2006Dismissed
Serajul Sk. Vs State of West Bengal
Calcutta High Court · (2007) 1 CHN 604
Criminal Procedure Code, 1973 (CrPC) — Section 164(5), 313Penal Code, 1860 (IPC) — Section 302
High Courts18 Jul 2006Allowed
State of West Bengal Vs Anil Chakraborty and Others
Calcutta High Court · (2006) 3 CALLT 535 : 111 CWN 768
Constitution of India, 1950 — Article 14, 39
High Courts18 Jul 2006
Bikash Chandra Biswas Vs State of West Bengal and Another
Calcutta High Court · (2006) 4 CHN 411
Criminal Procedure Code, 1973 (CrPC) — Section 251, 397, 401, 482West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 — Section 11, 34, 34(5), 5
High Courts18 Jul 2006Allowed
Basir Sk., Harun Rashid, Sk. Manjur Ali, Sk. Ajid and Nazrul Islam Vs State of West Bengal
Calcutta High Court · (2006) 4 CHN 111
Criminal Procedure Code, 1973 (CrPC) — Section 164(5)Explosives Act, 1884 — Section 9B(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Jul 2006Dismissed
D.E. Lawrie and Company Pvt. Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (2007) 1 CHN 168 : 110 CWN 984
Evidence Act, 1872 — Section 116Limitation Act, 1963 — Article 136, 15Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 7
High Courts14 Jul 2006Dismissed
Shila Roy Choudhury and Others Vs Nimai Charan Rakshit
Calcutta High Court · (2006) 4 CHN 7 : 110 CWN 839
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 106, 116
High Courts14 Jul 2006Allowed
Hindustan Paper Corporation Ltd. and Another Vs Kalpataru Agro Forest Enterprises (P) Ltd.
Calcutta High Court · AIR 2006 Cal 333 : (2007) 2 CHN 203
Constitution of India, 1950 — Article 12, 226
High Courts14 Jul 2006
Anil Lakra and Others Vs State of West Bengal
Calcutta High Court · (2006) CriLJ 4467
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164Evidence Act, 1872 — Section 114
High Courts13 Jul 2006
State of West Bengal and Others Vs Shyamal Banik
Calcutta High Court · (2006) 4 CHN 798
Motor Vehicles Act, 1939 — Section 51, 51(2)Motor Vehicles Act, 1988 — Section 59, 72, 72(2)West Bengal Motor Vehicles Rules, 1989 — Rule 115, 115(2), 141
High Courts12 Jul 2006Allowed
Sri Atin Kundu Chowdhury and Another Vs Smt. Krishna Chattopadhyay and Another
Calcutta High Court · (2006) 3 CALLT 626 : (2007) 2 CivCC 723 : (2007) 5 RCR(Civil) 375
High Courts12 Jul 2006Allowed
Bhubaneswari Devi (Chakraborty) Vs State of West Bengal
Calcutta High Court · (2008) 1 ILR (Cal) 88
Constitution of India, 1950 — Article 226West Bengal Land Reforms Act, 1955 — Section 14T(3), 14T(3A), 14T(7), 54, 54(4)