COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,026 of 3,204

High Courts20 Jan 2006Dismissed

Subir Kumar Basu Vs State

Calcutta High Court · (2006) 2 CHN 326

Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 258, 309, 311, 482Penal Code, 1860 (IPC) — Section 120B, 420

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High Courts20 Jan 2006Allowed

Raymond Ltd. (JKFT Division) Vs H.V. Doshi and Brothers Pvt. Ltd.

Calcutta High Court · (2006) 1 CHN 578

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 186, 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141Penal Code, 1860 (IPC) — Section 120B, 420, 465, 467, 468

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High Courts20 Jan 2006Dismissed

Kamal Krishna Sardar Vs State of West Bengal

Calcutta High Court · (2006) 2 CHN 592

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 34, 403, 409

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High Courts20 Jan 2006Allowed

Sekhar Goswami Vs S. B. S. T. C. and Others

Calcutta High Court · 110 CWN 477

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts19 Jan 2006Allowed

Sri Dhananjoy Pradhan Vs The Chairman, Egra Municipality and Others

Calcutta High Court · (2006) 2 CALLT 611

Bengal Municipal Act, 1932 — Section 66, 67, 68, 69, 70Constitution of India, 1950 — Article 14, 16(1), 162Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 9(3)

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High Courts19 Jan 2006

Sarkar and Sarkar Vs State of West Bengal and Others

Calcutta High Court · AIR 2006 Cal 149 : (2006) 3 CALLT 342

Arbitration and Conciliation Ordinance, 1996 — Section 34, 36, 37

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High Courts19 Jan 2006

Pranab Sengupta Vs Alok Kumar Basu and Others

Calcutta High Court · (2006) CriLJ 1601

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Recruitment Rules, 1940 — Rule 11West Bengal Primary Education Act, 1973 — Section 63, 69, 75

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High Courts19 Jan 2006

IMR Metallurgical Resources AG Vs Hindusthan Newsprint Ltd. and Another

Calcutta High Court · (2006) 01 CAL CK 0003

Civil Procedure Code, 1908 (CPC) — Section 120, 16, 17, 20Contract Act, 1872 — Section 28

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High Courts18 Jan 2006Allowed

Parul Debnath and Others Vs Union of India (UOI) and Others

Calcutta High Court · (2006) 3 CHN 462

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High Courts18 Jan 2006Dismissed

G.S. Marketing Associates and Others Vs Union of India (UOI) and Others

Calcutta High Court · (2006) 2 CHN 596

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High Courts18 Jan 2006Dismissed

Arun Kumar Dutta Vs Sankar Kumar Dutta and Another

Calcutta High Court · (2006) 2 CHN 301

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 276, 63

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High Courts17 Jan 2006Dismissed

Dinesh Dalmia Vs The Commissioner of Police and Others

Calcutta High Court · (2006) 2 CALLT 68

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 161, 482Passports Act, 1967 — Section 10(3)

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High Courts17 Jan 2006Dismissed

Md. Nadir Khan (in Jail), Md. Ajad @ Shamim (on bail) Vs State of West Bengal

Calcutta High Court · (2006) 1 CHN 699

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts16 Jan 2006Dismissed

Siraj Mondal Vs State of West Bengal

Calcutta High Court · (2006) 1 CHN 567

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 201, 302

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High Courts16 Jan 2006Allowed

Jaganmoy Banerjee and Others Vs State of West Bengal and Another

Calcutta High Court · (2006) 2 CALLT 44 : (2006) 2 CHN 68

Criminal Procedure Code, 1973 (CrPC) — Section 176, 195(1), 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 68Juvenile Justice Act, 1986 — Section 41, 45

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High Courts14 Jan 2006

Nemai Das and Others Vs State of West Bengal and Others

Calcutta High Court · 110 CWN 558

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High Courts13 Jan 2006Dismissed

Amalgamated Development Limited Vs State of West Bengal

Calcutta High Court · (2006) 3 CHN 51

West Bengal Land Development and Planning Act, 1948 — Section 4(1), 8(1)West Bengal Land Reforms Act, 1955 — Section 18

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High Courts13 Jan 2006Dismissed

Soham Dutta Vs Sudhangshu Kumar Ghosh and Another

Calcutta High Court · (2006) 4 CHN 655

West Bengal Premises Tenancy Act, 1956 — Section 13(6), 3(2)

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High Courts13 Jan 2006

Sk. Abdul Gaffar Vs Mira Das Roy and Others

Calcutta High Court · (2006) 2 CHN 5

West Bengal Land Reforms (Third Amendment) Act, 1986 — Section 2, 2(5), 3A, 8West Bengal Land Reforms Act, 1955 — Section 8West Bengal Non-Agricultural Tenancy Act, 1949 — Section 24

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High Courts13 Jan 2006

Soorajmull Nagarmull Vs Dalhousie Properties Ltd. and Others

Calcutta High Court · (2006) 2 CALLT 1

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Partnership Act, 1932 — Section 69, 69(1), 69(2)Presidency Small Cause Courts Act, 1882 — Section 19

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