High Courts19 Jun 2006Dismissed
Sri. Ujjal Deb Ray Vs State of West Bengal and Others
Calcutta High Court · (2007) 1 ILR (Cal) 123
Motor Vehicles Act, 1988 — Section 100, 100(2), 100(3), 103, 104West Bengal Motor Vehicles Rules, 1989 — Rule 141
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,014 of 3,204
High Courts16 Jun 2006Dismissed
Satyandra Nath Sutradhar Vs State of West Bengal
Calcutta High Court · (2008) 2 CHN 162
Arms Act, 1959 — Section 25(1), 27, 35Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 120B, 399, 402
High Courts16 Jun 2006Allowed
Samser Ali Mondal Vs The State of West Bengal and Others
Calcutta High Court · 110 CWN 663
High Courts16 Jun 2006Dismissed
Md. Zobair Hossain Vs State of West Bengal and Another
Calcutta High Court · (2007) 4 CHN 274
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 504, 506
High Courts16 Jun 2006Allowed
The Calcutta Jute Mfg. Co. Ltd. and Another Vs The First Industrial Tribunals and Others
Calcutta High Court · (2007) 1 CALLT 75 : (2007) 1 CHN 422 : (2006) 111 FLR 1158
Constitution of India, 1950 — Article 226Industrial Disputes (Central) Rules, 1957 — Rule 16.24Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 25G, 2OO
High Courts15 Jun 2006Allowed
Nava Mazumdar and Another Vs State of West Bengal
Calcutta High Court · (2006) 06 CAL CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 29, 35
High Courts15 Jun 2006Allowed
Ma Santoshi Transport Vs Sasim Kr. Barui
Calcutta High Court · AIR 2007 Cal 130
West Bengal Motor Vehicles Rules, 1989 — Rule 119
High Courts14 Jun 2006
Jayanti Bhattacharya and etc. Vs State of West Bengal
Calcutta High Court · (2006) 3 CALLT 356 : (2006) 3 CHN 763 : (2006) CriLJ 3414 : (2006) 4 RCR(Criminal) 765
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 164, 281, 313Evidence Act, 1872 — Section 25, 27, 30
High Courts14 Jun 2006Allowed
Ashok Kumar Yadav Vs Noble Designs Pvt. Ltd.
Calcutta High Court · AIR 2006 Cal 237
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts14 Jun 2006Dismissed
Indian Jute Industries Research Association and Others Vs Debabrata Sarkar and Others
Calcutta High Court · (2006) 3 CALLT 245 : (2006) 4 CHN 741
Constitution of India, 1950 — Article 12, 20Jute Industries Research Association Regulations — Regulation 15, 2, 48, 49
High Courts13 Jun 2006
Sri N. Paul Vs United Commercial Bank and Others
Calcutta High Court · (2007) 1 CALLT 253 : (2006) 2 ILR (Cal) 241
UCO Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 19, 3, 4, 6(3)
High Courts09 Jun 2006Allowed
Sadananda Mondal and Others Vs State of West Bengal and Others
Calcutta High Court · (2006) 3 CALLT 210
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 304, 304(1), 324, 325
High Courts09 Jun 2006
Sicom Limited Vs Bajranglal and Suresh Jain
Calcutta High Court · AIR 2007 Cal 65 : (2007) 1 CALLT 52
Presidency Towns Insolvency Act, 1909 — Section 12, 9(2), 9(3), 9(5)
High Courts09 Jun 2006Allowed
Ranjit Chakraborty and Others Vs The State
Calcutta High Court · (2006) 3 CALLT 288
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts09 Jun 2006
Loknath Pal and Others Vs State of West Bengal and Others
Calcutta High Court · (2007) 1 CHN 20
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 144West Bengal Inland Fisheries (Amendment) Act, 1993 — Section 17A, 17A(1)
High Courts08 Jun 2006Allowed
Md. Elias Khan Vs Steel Authority of India Ltd. and Others
Calcutta High Court · 110 CWN 918
Constitution of India, 1950 — Article 14, 16
High Courts07 Jun 2006Allowed
Pushpa Chand and Others Vs Kolkata Municipal Corporation and Others
Calcutta High Court · (2006) 3 CHN 592
Calcutta Municipal Corporation Act, 1980 — Section 189(9), 586, 586(4)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Specific Relief Act, 1963 — Section 38
High Courts06 Jun 2006
Tarit Kundu, Bishu Sarkar, Sahadeb Sarkar, Sasthi Sarkar, Paresh Sarkar and Sukumar Ghosh Vs State of West Bengal
Calcutta High Court · (2006) 3 CHN 809
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 May 2006Allowed
Nilkanta Mondal Vs Union of India (UOI) and Others
Calcutta High Court · (2007) ACJ 2287 : AIR 2006 Cal 247 : (2007) 1 CALLT 131
West Bengal Services Rules — Rule 15
High Courts19 May 2006Allowed
Abdul Rajak Mallick and Another Vs New India Assurance Co. Ltd.
Calcutta High Court · (2006) 3 CHN 733
Motor Vehicles Act, 1988 — Section 163A