High Courts17 Feb 2006
Ramapati Biswas and Others Vs Chandra Sekhar Biswas and Others
Calcutta High Court · (2006) 2 CALLT 341 : (2007) 1 CTLJ 254
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Contract Act, 1872 — Section 16, 16(2), 16(3)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,024 of 3,204
High Courts17 Feb 2006Dismissed
Biswanath Chatterjee Vs Kabita Chatterjee
Calcutta High Court · (2007) 2 ILR (Cal) 1
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401, 482
High Courts16 Feb 2006Dismissed
Kelvin Jute Company Limited Vs Krishna Kumar Agarwal and Others
Calcutta High Court · (2006) 2 CHN 358
Constitution of India, 1950 — Article 12, 226, 7Contract Act, 1872 — Section 41Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A, 14C, 17, 17(1A), 2
High Courts16 Feb 2006Allowed
Sk. Mithun @ Md. Kalim, Sanjoy Khan @ Sanjaia (in jail) Vs State of West Bengal
Calcutta High Court · (2006) 2 CHN 603
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50
High Courts16 Feb 2006Dismissed
Anil alias Radha Krishna Bera Vs State of West Bengal
Calcutta High Court · (2006) 2 CALLT 210 : (2006) 3 CHN 801 : (2006) 2 DMC 347 : (2006) 1 ILR (Cal) 200
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts14 Feb 2006Dismissed
Srikumar Chakraborty Vs Datacon Systems Pvt. Ltd. and Another
Calcutta High Court · (2006) 3 CHN 222
Criminal Procedure Code, 1973 (CrPC) — Section 401, 473, 482General Clauses Act, 1897 — Section 27Limitation Act, 1963 — Section 5
High Courts14 Feb 2006Allowed
Punjab National Bank and Others Vs Uniworth International Limited and Another
Calcutta High Court · (2007) 2 CHN 29
Constitution of India, 1950 — Article 12
High Courts13 Feb 2006
Noorjahan Begum Vs Amin Ahmed Khan and Others
Calcutta High Court · (2006) 3 CHN 295
Constitution of India, 1950 — Article 227Waqf Act, 1995 — Section 3, 36
High Courts13 Feb 2006Allowed
Debjani Sinha Vs Bikash Chandra Sinha
Calcutta High Court · (2006) 2 CHN 235
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3, Order 41 Rule 22, Order 41 Rule 24, Order 41 Rule 27Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2)
High Courts13 Feb 2006Allowed
Rathi Bhusan Mazumdar Vs Anamika Housing Corporation and Others
Calcutta High Court · (2006) 2 CALLT 194 : (2006) 2 CHN 461
Criminal Procedure Code, 1973 (CrPC) — Section 245(2)Income Tax Act, 1961 — Section 139(1), 276CC, 278B, 278B(1)
High Courts13 Feb 2006Allowed
Shakti Halder Vs Union of India and Others
Calcutta High Court · (2006) 02 CAL CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Customs Act, 1962 — Section 135(1)(a)(b)(i), 135(1)(a)(i), 135(1)(b), 135(1)(b)(ii)Foreign Exchange Regulation Act, 1973 — Section 51, 56
High Courts13 Feb 2006Dismissed
Business Development Consultant P. Ltd. and Others Vs State Bank of India and Another
Calcutta High Court · (2007) 139 CompCas 73 : (2008) 88 SCL 188
Companies Act, 1956 — Section 10F, 11, 111, 153, 397Succession Act, 1925 — Section 211, 212, 213, 214
High Courts10 Feb 2006Allowed
Birla Corporation Ltd. Vs First Industrial Tribunal and Others
Calcutta High Court · (2006) 2 CALLT 424 : (2006) 2 CHN 13 : (2006) 110 FLR 136 : (2006) 3 LLJ 84
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(3), 2
High Courts10 Feb 2006Dismissed
Promod Kumar Gadia Vs The State of West Bengal and Another
Calcutta High Court · (2006) 1 ILR (Cal) 175
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 161, 173, 415, 420
High Courts10 Feb 2006Dismissed
Pramod Kumar Gadia Vs State of West Bengal and Another
Calcutta High Court · AIR 2006 Cal 206 : (2006) 2 CHN 613
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173, 482Penal Code, 1860 (IPC) — Section 120B, 415, 420, 467, 468
High Courts10 Feb 2006Allowed
Belal Biri Factory Private Limited and Another Vs Regional Provident Fund Commissioner and Another
Calcutta High Court · (2006) 2 CALLT 202 : (2006) 4 CHN 566 : (2006) 110 FLR 145 : (2006) 3 LLJ 532
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2A, 7A
High Courts08 Feb 2006Allowed
Chinmoy Kumar Bhunia Vs State of West Bengal and Others
Calcutta High Court · (2006) 3 CALLT 277 : 110 CWN 566
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 3B, 72
High Courts08 Feb 2006Dismissed
Izharun Khatoon @ Nesha Vs Maqsood @ Muksud Alam
Calcutta High Court · (2006) 3 CHN 225
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Penal Code, 1860 (IPC) — Section 323, 498A
High Courts06 Feb 2006Allowed
Rafique Molla and Others Vs The State
Calcutta High Court · (2006) 3 CALLT 1
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302, 34, 376(G)
High Courts06 Feb 2006Dismissed
Ashok Kumar Kapur and Others Vs Ashok Khanna and Others
Calcutta High Court · (2008) 1 CHN 807 : (2007) 1 ILR (Cal) 1
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 41 Rule 22, Order 41 Rule 22(1), Order 41 Rule 33, Order 43 Rule 1Pagoda Act, 1877 — Section 10, 540Specific Relief Act, 1963 — Section 6(3)