High Courts03 May 2006
Atanu Kumar Ghosal Vs National Insurance Co. Ltd. and Others
Calcutta High Court · (2007) 2 ACC 345 : (2007) ACJ 650
Motor Vehicles Act, 1988 — Section 163AWorkmens Compensation Act, 1923 — Section 2(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,017 of 3,204
High Courts02 May 2006
Magma Leasing Limited Vs Gujarat Composite Limited
Calcutta High Court · AIR 2006 Cal 288
Arbitration and Conciliation Act, 1996 — Section 16, 25
High Courts02 May 2006
Ghentu Mondal and Others and Baidya Nath Mondal and Others Vs The State of West Bengal
Calcutta High Court · (2006) 3 CALLT 196
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts28 Apr 2006
Chanchal Kumar Sanyal and Others Vs State of West Bengal and Another
Calcutta High Court · (2006) 3 CALLT 640 : 111 CWN 133
Criminal Procedure Code, 1973 (CrPC) — Section 320(9), 401, 482Penal Code, 1860 (IPC) — Section 34, 406, 409, 420
High Courts28 Apr 2006Dismissed
Bata Mazdoor Union and Others Vs State of West Bengal and Others
Calcutta High Court · (2006) 3 CHN 535
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 21A
High Courts26 Apr 2006Dismissed
Basudev Kundu and Others Vs State of West Bengal and Others
Calcutta High Court · (2006) 3 CALLT 455 : (2006) 4 CHN 63
West Bengal Land Acquisition Act, 1894 — Section 9(3A)
High Courts26 Apr 2006Allowed
Prism Entertainment Pvt. Ltd. and Others Vs Prasad Productions Pvt. Ltd. and Others
Calcutta High Court · (2006) 04 CAL CK 0027
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts26 Apr 2006Dismissed
Radio Today Broadcasting Ltd. Vs Indian Performing Rights Society
Calcutta High Court · (2006) 4 CHN 366 : (2007) 34 PTC 174
Copyright Act, 1957 — Section 17, 18, 19, 60
High Courts25 Apr 2006
Major General Arun Roye Vs Union of India (UOI) and Others
Calcutta High Court · (2006) 3 CALLT 276 : (2006) 2 CALLT 526
Army Act, 1950 — Section 27
High Courts25 Apr 2006Dismissed
Pronay Bose Vs The State of West Bengal and Others
Calcutta High Court · (2006) 2 ILR (Cal) 159
High Courts24 Apr 2006Allowed
Manindra Majhi Vs State
Calcutta High Court · (2006) 3 CHN 796
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 302, 320, 34
High Courts24 Apr 2006
CESC Ltd. Vs Suresh Agarwal and Others
Calcutta High Court · (2006) 4 CHN 625
Electricity Act, 2003 — Section 111, 111(2), 61, 62, 64(3)
High Courts24 Apr 2006
Major General Arun Roye Vs Union of India and Others
Calcutta High Court · 110 CWN 433
Army Act, 1950 — Section 27
High Courts24 Apr 2006Allowed
Subir Kumar Ghosh Vs Prasar Bharati Broad Casting Corporation of India
Calcutta High Court · (2006) 3 CHN 743 : (2006) CriLJ 4109 : (2007) 5 RCR(Criminal) 280
Civil Procedure Code, 1908 (CPC) — Section 100A, 4Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 341, 5Penal Code, 1860 (IPC) — Section 196
High Courts21 Apr 2006Dismissed
Commr. of Cus. (Preventive) Vs Over Land Agency
Calcutta High Court · (2008) 4 CHN 266 : (2006) 204 ELT 554
Customs Act, 1962 — Section 108, 113, 114, 117, 130Customs House Agents Licensing Regulations, 1984 — Regulation 14, 14(1), 21, 23(1)
High Courts21 Apr 2006
Sambhu Rajwar Vs State of West Bengal
Calcutta High Court · (2006) CriLJ 2983
Penal Code, 1860 (IPC) — Section 304
High Courts21 Apr 2006Allowed
Namita Singha being dead, substituted by her heirs Vs Joydeb Chandra Paul
Calcutta High Court · AIR 2006 Cal 230 : (2006) 3 CHN 281
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 5 Rule 20Hindu Succession Act, 1956 — Section 15Succession Act, 1925 — Article 263
High Courts21 Apr 2006
Sakila Begum and Others Vs State of West Bengal and Others
Calcutta High Court · (2006) 3 CALLT 133
Calcutta University Act, 1979 — Section 9(6)
High Courts21 Apr 2006Dismissed
Puranmall Goenka Vs Savitri Devi Daga
Calcutta High Court · (2006) 3 CHN 737 : 111 CWN 858
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 136
High Courts21 Apr 2006Allowed
Panchanan Jana Vs State of West Bengal
Calcutta High Court · (2006) 4 CHN 708
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7(1)