COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,012 of 3,204

High Courts12 Jul 2006Dismissed

Central Group Vs Unit Construction Company Ltd.

Calcutta High Court · (2007) 1 CHN 574

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2), Order 2 Rule 2, Order 7 Rule 11Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 41

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High Courts11 Jul 2006

Hazra Medical Stores Private Ltd. Vs Biswanath Sarkar and Others

Calcutta High Court · (2007) 1 CALLT 656 : (2007) 1 CLT 656

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Specific Relief Act, 1963 — Section 38, 38(2), 39

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High Courts11 Jul 2006Allowed

Mackintosh Burn Ltd. Vs State of West Bengal and Others

Calcutta High Court · (2007) 2 CHN 115

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3ACoal Bearing Areas (Acquisition and Development) Act, 1957 — Section 10Constitution of India, 1950 — Article 226, 227

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High Courts11 Jul 2006

Bhabani Shankar Agarwal Vs State of West Bengal and Another

Calcutta High Court · (2007) 2 BC 81 : (2006) 4 CHN 724

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts10 Jul 2006

Shankar Traders Vs Union of India (UOI) and Others

Calcutta High Court · AIR 2006 Cal 335 : (2007) 1 ARBLR 10

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6)

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High Courts10 Jul 2006Dismissed

Asit Pattanayak Vs Oriental Insurance Co. Ltd. and Others

Calcutta High Court · (2008) ACJ 1514 : AIR 2007 Cal 143

Constitution of India, 1950 — Article 141, 142Motor Vehicles Act, 1939 — Section 96(2)West Bengal Motor Vehicles Act, 1989 — Section 147, 147(1), 163A, 166, 168

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High Courts07 Jul 2006

Rama Gouri R. Dave Vs Sudhir Kumar Roy

Calcutta High Court · (2006) 2 ILR (Cal) 343

Arbitration and Conciliation Act, 1996 — Section 2, 7, 7(3), 7(4), 7(5)

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High Courts07 Jul 2006Allowed

Sk. Rafid Uddin and Another Vs Sk. Korbar Uddin and Others

Calcutta High Court · (2006) 3 CALLT 658

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 63, 65, 79, 90Registration Act, 1908 — Section 57(5), 60, 60(2)

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High Courts07 Jul 2006Allowed

Rita Kumari Shahu @ Saha Vs Shyam Sundar Shahu

Calcutta High Court · (2007) 1 CALLT 536 : (2007) 1 CHN 578

Constitution of India, 1950 — Article 227Legal Services Authorities Act, 1987 — Section 22A, 22B, 22B(1)

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High Courts07 Jul 2006Allowed

West Bengal Primary Organiser Teachers'' Association and Others Vs The State of West Bengal and Others

Calcutta High Court · (2007) 1 CALLT 96

Constitution of India, 1950 — Article 21AWest Bengal Primary Education Act, 1973 — Section 66(1), 66(2)West Bengal Primary Education Rules, 1973 — Rule 3D

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High Courts07 Jul 2006Allowed

Ram Prakash Dwivedi Vs State of West Bengal and Another

Calcutta High Court · (2007) 2 CALLT 203

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 401, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 22, 3(1), 7Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7, 7(1), 7(2)

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High Courts07 Jul 2006Allowed