COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,016 of 3,204

High Courts12 May 2006Dismissed

Narayan Prasad Sen Vs The State of West Bengal

Calcutta High Court · (2007) 1 CALLT 1 : (2006) 3 CHN 621 : (2007) CriLJ 1

Constitution of India, 1950 — Article 246Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 193, 195, 196Penal Code, 1860 (IPC) — Section 161, 165, 165A, 489B, 489C

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High Courts12 May 2006

The Board of Trustees for the Port of Kolkata and Another Vs Swahom Shipping Services Pvt. Ltd. and Others

Calcutta High Court · AIR 2006 Cal 239

Customs Act, 1962 — Section 150, 45(2), 48Major Port Trusts Act, 1963 — Section 19, 6(A), 62

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High Courts12 May 2006Dismissed

Tata Steel Ltd. Vs Indira Singh and Sons P. Ltd.

Calcutta High Court · (2008) 141 CompCas 224

Companies Act, 1956 — Section 10(3), 17, 17(1), 17(2), 17(5)

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High Courts12 May 2006Allowed

Laddu Gopal Bajoria and Another Vs The Kolkata Municipal Corporation and Others

Calcutta High Court · (2006) 3 CALLT 50 : (2006) 4 CHN 136

Calcutta Municipal Corporation Act, 1980 — Section 396, 400, 400(1), 400(3), 415Constitution of India, 1950 — Article 226

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High Courts11 May 2006

Saibal Dey Vs Chaitali Dey and Another

Calcutta High Court · (2007) 1 CivCC 798 : (2007) 1 DMC 398 : (2007) 5 RCR(Criminal) 105

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 482

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High Courts11 May 2006Allowed

Ajay Kumar Tarafdar Vs The Appropriate Authority and Others

Calcutta High Court · (2006) 3 CALLT 645 : 111 CWN 156 : (2007) 2 ILR (Cal) 7

Income Tax Act, 1961 — Section 269UC, 269UD, 269UD(1)West Bengal Premises Tenancy Act, 1956 — Section 15

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High Courts10 May 2006

Harish Chandra Sarkar and Another Vs State of West Bengal and Others

Calcutta High Court · (2007) 1 CALLT 25

Constitution of India, 1950 — Article 226, 32West Bengal Board of Secondary Education Act, 1963 — Section 28(2)

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High Courts08 May 2006Dismissed

Bal Chand Purohit and Another Vs Commissioner of Income Tax and Others

Calcutta High Court · (2007) 211 CTR 569 : (2006) 1 ILR (Cal) 368 : (2006) 286 ITR 423

Income Tax Act, 1961 — Section 127

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High Courts08 May 2006

Pranab Kumar Mitra and Another Vs Oriental Insurance Co. Ltd. and Another

Calcutta High Court · (2007) ACJ 1467

Motor Vehicles Act, 1988 — Section 140, 147(5), 149(1), 166, 171Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts05 May 2006

STP Ltd. Vs Sujit Sen

Calcutta High Court · (2006) 5 CompLJ 329 : (2006) 72 SCL 399

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High Courts05 May 2006

Council of the Institute of Chartered Accountants of India Vs Basab Kumar Sarkar

Calcutta High Court · AIR 2006 Cal 220 : (2006) 3 CHN 403

Chartered Accountants Act, 1949 — Section 21, 21(5), 22Chartered Accountants Regulations, 1988 — Regulation 12(11), 12(6)

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High Courts05 May 2006Allowed

Tapash Kumar Paul Vs Soma Pal and Another

Calcutta High Court · (2006) 2 CALLT 590

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 127, 401, 482Penal Code, 1860 (IPC) — Section 498A

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High Courts05 May 2006Allowed

Binny Ltd. Vs Alliance Properties and Industries Ltd.

Calcutta High Court · (2006) 3 CHN 322

Transfer of Property Act, 1882 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 1(1), 1(3), 3, 31, 36

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High Courts05 May 2006

Tapas Kumar Paul Vs Soma Pal and Another

Calcutta High Court · (2006) 3 CHN 630 : (2007) 2 DMC 541

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 127, 401, 482Penal Code, 1860 (IPC) — Section 498A

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High Courts05 May 2006Allowed

Tarumoni Mondal and Others Vs Prafulla Kumar Mondal and Others

Calcutta High Court · (2006) 05 CAL CK 0005

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High Courts04 May 2006Dismissed

Commr. of Cus. (Preventive) Vs Dungarmal Mohata

Calcutta High Court · (2006) 200 ELT 522

Customs Act, 1962 — Section 108, 112, 115, 123, 130A

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High Courts04 May 2006Dismissed

Pacha alias Buddhadeb Mete and Others Vs The State of West Bengal and Others

Calcutta High Court · (2006) 3 CALLT 109 : (2007) 1 CHN 448

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302

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High Courts04 May 2006

Raja Ram Estate Vs Niharmoni Law and Another

Calcutta High Court · (2006) 3 CHN 465

Civil Procedure Code, 1908 (CPC) — Section 10

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High Courts03 May 2006

Shrikant Mantri and Others Vs Radheshyam Chotia and Others

Calcutta High Court · (2006) 3 CALLT 230

Limitation Act, 1963 — Section 5Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 9 Rule 5, Order 9 Rule 5(1), 92

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High Courts03 May 2006

Modern Food Industries (I) Limited Vs Modern Bakery and Others Modern Bakery and Others Vs Modern Food Industries (I) Limited

Calcutta High Court · (2006) 4 CHN 65 : (2007) 34 PTC 504

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