High Courts27 Feb 2006Dismissed
East India Commercial Co. (P) Ltd. and Another Vs Union of India (UOI) and Another
Calcutta High Court · (2006) 3 CHN 607
Telegraph Rules, 1951 — Rule 443
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,023 of 3,204
High Courts24 Feb 2006Dismissed
Ashim Kumar Chakraborty and Another Vs State
Calcutta High Court · (2006) 2 CHN 464 : (2006) 1 ILR (Cal) 315
Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A
High Courts24 Feb 2006Dismissed
National Traders Vs Srimanta Auddy
Calcutta High Court · (2006) 3 CHN 142
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts24 Feb 2006Dismissed
Control Print (India) Limited Vs Sanjay Sribastab and Others
Calcutta High Court · (2006) 2 CALLT 145 : (2006) 4 CHN 674
Contract Act, 1872 — Section 27
High Courts24 Feb 2006Allowed
Arya Chowdhury Vs The State
Calcutta High Court · (2006) 1 ILR (Cal) 263
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Evidence Act, 1872 — Section 101, 114Penal Code, 1860 (IPC) — Section 161
High Courts24 Feb 2006Allowed
Basudev Soren Vs Chairman, Kolkata Port Trust and Others
Calcutta High Court · 110 CWN 614
High Courts24 Feb 2006Dismissed
Vipin Bhimani and Another Vs Sunanda Das and Another
Calcutta High Court · AIR 2006 Cal 209 : (2006) 2 CALLT 157 : (2006) 2 CHN 396
Contract Act, 1872 — Section 202, 203, 204Specific Relief Act, 1963 — Section 14, 14(1), 14(3)Transfer of Property Act, 1882 — Section 54
High Courts24 Feb 2006
Kshetriya Shree Gandhi Ashram Vs The State of West Bengal and Others
Calcutta High Court · (2006) 3 CALLT 221 : (2006) 4 CHN 636
Bengal Public Demands Recovery Act, 1913 — Section 10, 136, 2(6), 3(6), 9West Bengal Co-operative Societies Act, 1983 — Section 132, 147, 42(1), 95, 96
High Courts24 Feb 2006
Sunil Baran Chowdhury Vs Anath Bandhu Chowdhury and Others
Calcutta High Court · (2007) 1 CALLT 356 : (2006) 2 CHN 294 : (2006) 3 CivCC 372 : (2006) 4 RCR(Civil) 168
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(1)
High Courts23 Feb 2006
Asis Dutta and Others Vs State of West Bengal and Others
Calcutta High Court · (2006) 3 CALLT 41 : (2006) 4 CHN 311 : (2006) 1 ILR (Cal) 248
West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 — Section 4(1), 5(1), 5(2), 5(3), 5(7)West Bengal Societies Registration Act, 1961 — Section 17, 2, 38, 4, 4(2)
High Courts23 Feb 2006Allowed
F.V. Arul and Others Vs S.K. Mukherjee
Calcutta High Court · (2006) 2 CALLT 264 : (2006) 3 CHN 638
Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Customs Act, 1962 — Section 135(1)Foreign Exchange Regulation Act, 1947 — Section 10, 10(1), 10(2)
High Courts23 Feb 2006Dismissed
Sadananda Pan Vs State of West Bengal
Calcutta High Court · (2006) 3 CHN 227
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 482Penal Code, 1860 (IPC) — Section 406, 409, 448
High Courts22 Feb 2006
W.B.S.E.B. and Others Vs Anup Mondal and Others
Calcutta High Court · (2006) 2 CHN 12
High Courts22 Feb 2006
West Bengal Small Industries Development Corporation Limited Vs Official Liquidator Stressed Assets Stabilization Fund Vs Official Liquidator and West Bengal Small Industries Development Corporation Limited
Calcutta High Court · (2006) 3 CALLT 466 : (2006) 133 CompCas 717 : (2006) 204 CTR 125 : (2006) 284 ITR 42 : (2006) 72 SCL 301
Companies Act, 1956 — Section 535
High Courts22 Feb 2006
Hanuman Prasad Bagri Vs Bagrees Cereals (P.) Ltd.
Calcutta High Court · (2007) 73 SCL 57
High Courts22 Feb 2006Dismissed
Raghavan Sarathy Vs State of West Bengal and Another
Calcutta High Court · (2006) 4 BC 468 : (2006) 2 CALLT 198 : (2007) 139 CompCas 768
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts21 Feb 2006Dismissed
Sudarshan Bera and Swapan Mal Vs State of West Bengal
Calcutta High Court · (2006) 3 CHN 340
Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts20 Feb 2006Dismissed
Tamralipta Co-operative Spinning Mills Ltd. Vs Mahendra Kumar Saha and Another
Calcutta High Court · (2006) 4 CHN 345
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10(1), 15(2), 17(B), 25(B)
High Courts20 Feb 2006
Pravin Kumar Kothari, deceased Dipti Bavishi Vs Ashoke Kothari
Calcutta High Court · AIR 2006 Cal 164 : (2006) 3 CHN 166 : (2006) 4 CivCC 677
Negotiable Instruments Act, 1881 (NI) — Section 138Succession Act, 1925 — Section 263
High Courts20 Feb 2006
Shri Umananda Roy Vs The A and N Administration and Others Shri Zaki Ahamed Vs Shri Umananda Roy and Others
Calcutta High Court · (2007) 2 CALLT 316
All India Council for Technical Education Act, 1987 — Section 24, 3Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 68(2)