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Calcutta High Court judgments

64,079 judgments · page 1,015 of 3,204

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High Courts19 May 2006

Rajendra Singh Lodha Vs Ajay Kumar Newar and Others

Calcutta High Court · 111 CWN 30

Companies Act, 1956 — Section 211, 213, 214, 247, 247(IA)Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Evidence Act, 1872 — Section 111
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High Courts19 May 2006Allowed

Prasanta Kumar Pal and Others Vs State of West Bengal and Another

Calcutta High Court · (2007) 2 CHN 291

Criminal Procedure Code, 1973 (CrPC) — Section 133, 183, 397, 401, 482
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High Courts18 May 2006

Biswajit Adak Vs State of West Bengal

Calcutta High Court · (2007) 1 ILR (Cal) 109

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High Courts18 May 2006

Oriental Tiles Ltd. and Another Vs Union of India (UOI) and Others

Calcutta High Court · (2007) 3 CHN 799

Central Excises and Salt Act, 1944 — Section 3Customs Act, 1962 — Section 12, 2, 26(1)Customs Tariff Act, 1975 — Section 3, 3(1), 3(3), 3(5), 3(6)
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High Courts18 May 2006Allowed

Statesman Limited Vs Second Industrial Tribunal and Others

Calcutta High Court · (2007) 1 CHN 229

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(2A), 11A, 15(2), 17, 9
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High Courts18 May 2006

Three-N-Products Private Ltd. Vs Karnataka Soaps and Detergents Limited and Another

Calcutta High Court · (2007) 1 CALLT 396 : (2006) 4 CHN 733 : (2007) 34 PTC 515

Trade and Merchandise Marks Act, 1958 — Section 28, 30, 8Trade Marks Act, 1999 — Section 159, 24(4), 28, 29(2)
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High Courts17 May 2006

Kamini Ferrous Limited Vs Neelam International Pte. Ltd. and Others

Calcutta High Court · AIR 2006 Cal 244

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High Courts17 May 2006Dismissed

Ganesh Chand Roy and Others Vs State of West Bengal and Others

Calcutta High Court · (2006) 4 CHN 828 : 110 CWN 531

Calcutta Municipal Act, 1951 — Section 167Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 1, 4, 5Calcutta Thika Tenancy Act, 1949 — Section 2(5)
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High Courts16 May 2006

Gopal Agarwal Vs State of West Bengal and Others

Calcutta High Court · (2007) 1 CALLT 701

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High Courts16 May 2006Dismissed

Commr. of Customs (Prev.) Vs Raj Kumar Jaiswal

Calcutta High Court · (2006) 204 ELT 561

Customs Act, 1962 — Section 108, 123, 130A
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High Courts16 May 2006Dismissed

Krishnan Ananth and Others Vs State of West Bengal and Another

Calcutta High Court · (2007) 1 CHN 112

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 157, 482Penal Code, 1860 (IPC) — Section 120B, 24, 420, 506
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High Courts16 May 2006Allowed

Auto Trade and Finance Corporation Vs Hiatullah Ansari and Another

Calcutta High Court · (2007) 1 CALLT 305 : (2007) 2 CHN 80 : 111 CWN 944

Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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High Courts16 May 2006Dismissed

Smt. Bhagawati Sureka Vs Smt. Bijur1 Chowdhury and Others

Calcutta High Court · (2006) 2 ILR (Cal) 164

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Transfer of Property Act, 1882 — Section 17, 54
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High Courts16 May 2006

Sarkar and Sarkar Vs State of West Bengal and Another

Calcutta High Court · (2007) 2 ARBLR 396 : (2007) 1 CALLT 157

Arbitration and Conciliation Act, 1996 — Section 11, 11(3), 11(6), 16, 16(3)
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High Courts15 May 2006Dismissed

Dr. Tapas Kr. Chandra Vs Indian Statistical Institute

Calcutta High Court · 110 CWN 638 : (2006) 1 ILR (Cal) 423 : (2007) 2 STR 315

Civil Procedure Code, 1908 (CPC) — Section 99Constitution of India, 1950 — Article 311, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 4, 465
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High Courts13 May 2006

Tapasi Ghosh Vs West Bengal College Service Commission and Others

Calcutta High Court · (2007) 4 CHN 228

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High Courts12 May 2006Dismissed

Narendra Kochar Vs Union of India (UOI) and Others

Calcutta High Court · (2006) 4 CHN 307

Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 30, 31West Bengal Gambling and Prize Competitions Act, 1957 — Section 2
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High Courts12 May 2006

Rita Bhattacharya and Another Vs State of West Bengal and Another

Calcutta High Court · (2007) 1 CALLT 43

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 34, 406, 498(A)
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High Courts12 May 2006

Tapan Kumar Ghosh and Others Vs State of W.B. and Another

Calcutta High Court · (2006) 3 CALLT 181 : (2006) 3 CHN 784

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 205, 482General Clauses Act, 1897 — Section 26Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
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High Courts12 May 2006Dismissed

Sayed Darain alias Ahsan alias Darain and Abuzar Hossain alias Gulam Hossain Vs The State of West Bengal

Calcutta High Court · (2006) 2 CALLT 547 : (2006) 4 CHN 392

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 302, 34
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