High Courts07 Mar 2006
Commissioner of Customs (Preventive) Vs Anoop Kumar
Calcutta High Court · (2006) 204 ELT 522
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,022 of 3,204
High Courts07 Mar 2006
Bimal Kumar Khetawat Vs Dhan Daulat Holding Limited and Another
Calcutta High Court · (2006) 2 CALLT 187
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 41 Rule 11
High Courts07 Mar 2006Dismissed
Ashis Sen and Others Vs Arun Kumar Bose and Others
Calcutta High Court · (2007) 1 CHN 305
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Evidence Act, 1872 — Section 33, 68Registration Act, 1908 — Section 18, 42, 43, 44, 45
High Courts07 Mar 2006
Commissioner of Customs Vs Md. Ahmed Ali Khan
Calcutta High Court · (2006) 204 ELT 36
Central Excise Rules, 1944 — Rule 2Customs Act, 1962 — Section 111, 130, 130(1), 130(3), 4(1)
High Courts06 Mar 2006
Sibpur Hindu Girls'' High School and Others Vs Sujit Kumar Banerjee and Others
Calcutta High Court · (2006) 2 CALLT 101 : (2006) 3 CHN 90
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 47 Rule 1, 114Constitution of India, 1950 — Article 21Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 10
High Courts06 Mar 2006Dismissed
Sona Rauth and Paresh Mallick Vs State of West Bengal
Calcutta High Court · (2006) 4 CHN 93 : (2007) 1 ILR (Cal) 65
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts06 Mar 2006Dismissed
Smt. Prem Kumari Vs Smt. Lilly Bhoomi
Calcutta High Court · 111 CWN 393
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 21
High Courts03 Mar 2006
Gurdeb Singh Vs New India Assurance Co. Ltd. and Another
Calcutta High Court · (2006) 4 ACC 827 : (2006) ACJ 2209
Workmens Compensation Act, 1923 — Section 4A(3)
High Courts03 Mar 2006Allowed
Sujoy Biswas and Others Vs Kolkata Municipal Corporation and Others
Calcutta High Court · (2006) 2 CHN 404
Calcutta Municipal Building Rules, 1977 — Rule 62(A)Calcutta Municipal Corporation Act, 1980 — Section 396, 399, 635(2)Calcutta Municipal Corporation Building Rules, 1990 — Rule 40(1)
High Courts03 Mar 2006
Satyendra Nath Mondal and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 2006 Cal 151
Right to Information Act, 2005 — Section 1(3), 12, 13, 15, 16
High Courts03 Mar 2006
Gurdeep Singh Vs New India Assurance Co. Ltd. and Another
Calcutta High Court · (2007) 1 ACC 171
Workmens Compensation Act, 1923 — Section 4A(3)
High Courts02 Mar 2006Dismissed
Noor Alam Vs Calcutta Fort Trust and Others
Calcutta High Court · AIR 2006 Cal 190
High Courts02 Mar 2006Allowed
Ubique Metamed Private Limited and Another Vs State of West Bengal and Others
Calcutta High Court · (2006) 147 STC 27
Industrial Disputes Act, 1947 — Section 10, 12, 2, 2(1)
High Courts02 Mar 2006Dismissed
Joginder Pal Kapoor Vs R.L. Plantation Pvt. Ltd. and Others
Calcutta High Court · (2006) 1 ILR (Cal) 329
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Companies Act, 1956 — Section 442, 446, 446(1), 446(2), 446(3)Constitution of India, 1950 — Article 141, 226, 227
High Courts02 Mar 2006Allowed
Sailen Sardar Vs State of West Bengal
Calcutta High Court · (2006) 03 CAL CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302
High Courts01 Mar 2006Allowed
Team Consultants Private Limited Vs Swapna Lahiri and Others
Calcutta High Court · (2006) 2 CALLT 322 : (2006) 3 CHN 689
Calcutta Municipal Corporation Act, 1980 — Section 174, 194, 214, 231Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 116
High Courts28 Feb 2006Dismissed
Shyamal Kumar Roy Vs Sushil Kumar Agarwal
Calcutta High Court · (2006) 3 CHN 178
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 36, 61
High Courts28 Feb 2006Dismissed
Maheshwari Brothers Ltd. Vs National Highways Authority of India
Calcutta High Court · (2007) 1 ARBLR 64 : (2006) 3 CALLT 154
Arbitration Act, 1940 — Section 34, 39, 41Arbitration and Conciliation Act, 1996 — Section 14(2), 2, 36, 5, 9Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 38 Rule 5, Order 41 Rule 22, Order 41 Rule 33, Order 41 Rule 4
High Courts28 Feb 2006Allowed
Jumman Ali Biswas and Others Vs The State of West Bengal and Others
Calcutta High Court · (2006) 02 CAL CK 0009
High Courts27 Feb 2006Dismissed
Pabitra Kumar Dutta and Others Vs General Manager, Eastern Railway and Others
Calcutta High Court · AIR 2006 Cal 157
Constitution of India, 1950 — Article 14, 19, 21Railways Act, 1989 — Section 147