COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,027 of 3,204

High Courts13 Jan 2006Dismissed

Purnendu Kumar Sengupta Vs Sandip Bagchi alias Bhola and Others

Calcutta High Court · (2006) 2 CALLT 24

Criminal Procedure Code, 1973 (CrPC) — Section 161, 401, 482Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A

High Courts12 Jan 2006

Sri Bhudev Biswas Vs State of West Bengal and Others

Calcutta High Court · (2006) 2 CALLT 231 : (2006) 110 FLR 1122

High Courts12 Jan 2006Dismissed

Vikram Murarka and Another Vs Assessor-Collector (North-South) Division XXVII, The Kolkata Municipal Corporation and Others

Calcutta High Court · (2006) 2 CALLT 30

Calcutta Municipal Corporation Act, 1980 — Section 174, 179, 179(2), 180, 180(1)

High Courts10 Jan 2006Dismissed

Raghunath Bhattacharjee Vs Lt. Governor and Others

Calcutta High Court · (2006) 4 CHN 89

Andaman and Nicobar Islands Land Revenue and Land Reforms Regulations, 1966 — Section 146Industrial Disputes Act, 1947 — Section 25M

High Courts09 Jan 2006Dismissed

Narayandas Agarwala and Another Vs The State of West Bengal and Others

Calcutta High Court · (2006) 01 CAL CK 0020

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161, 173, 482Environment (Protection) Act, 1986 — Section 25, 6

High Courts06 Jan 2006

Abdul Hai Mondal and Others Vs State of West Bengal

Calcutta High Court · (2006) 3 CHN 502

Arms Act, 1959 — Section 25, 26, 27, 9Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 173, 173(2), 173(8)

High Courts05 Jan 2006

Bisram Arak Vs Eastern Coalfields Ltd. and Others

Calcutta High Court · (2006) 2 CALLT 59 : (2006) 109 FLR 1166 : (2006) 1 ILR (Cal) 163 : (2007) 2 LLJ 40

Contract Act, 1872 — Section 10, 11Mines Act, 1952 — Section 40

High Courts05 Jan 2006Allowed

Ferring Pharmaceuticals Private Ltd. and Another Vs Assistant Commissioner of Commercial Tax Officer and Others

Calcutta High Court · (2006) 1 CALLT 577 : (2006) 1 CHN 557 : (2006) 147 STC 252

Criminal Procedure Code, 1973 (CrPC) — Section 464Essential Commodities Act, 1955 — Section 6Income Tax Act, 1961 — Section 132

High Courts04 Jan 2006Dismissed

Jugal Mondal Vs State of West Bengal and Others

Calcutta High Court · (2006) 4 ACC 663 : AIR 2006 Cal 189

Central Motor Vehicles Rules, 1989 — Rule 93Motor Vehicles Act, 1988 — Section 40, 83

High Courts04 Jan 2006Allowed

Bharnobari Tea and Industries Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · AIR 2006 Cal 173 : (2006) 2 CALLT 119 : (2006) 1 ILR (Cal) 155

High Courts04 Jan 2006Allowed

Kamala Bhuniya Vs State of West Bengal

Calcutta High Court · (2006) 3 ALT(Cri) 1 : (2006) 1 CHN 439 : (2006) CriLJ 998

Penal Code, 1860 (IPC) — Section 302, 84

High Courts04 Jan 2006Allowed

Premier Medical Supply and Stores Proprietor Premier Distributors (Calcutta) Pvt. Ltd. Vs Pharma Traders and Others

Calcutta High Court · (2006) 1 CHN 668

Companies Act, 1956 — Section 291, 401, 401(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142

High Courts23 Dec 2005Dismissed

Smt. Pratima Ghosh and Another Vs State of West Bengal

Calcutta High Court · (2006) 2 CALLT 125 : (2006) 2 CHN 586

Constitution of India, 1950 — Article 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Forest Act, 1927 — Section 17, 52, 59A, 59B, 59C

High Courts23 Dec 2005

Uttam Kumar Mahato Vs State of West Bengal and Others

Calcutta High Court · (2006) 2 CALLT 38 : (2006) 1 CHN 650

Constitution of India, 1950 — Article 226West Bengal Panchayat (Gram Panchayat Administration) Rules, 2004 — Rule 48(3)

High Courts23 Dec 2005Allowed

Simplex Concrete Piles (India) P. Ltd. Vs Commissioner of Income Tax and Others

Calcutta High Court · (2006) 286 ITR 470

Income Tax Act, 1961 — Section 2(7), 263, 263(1), 32A

High Courts23 Dec 2005

The Indian Iron and Steel Co. Ltd. Vs Himangshu Bikash Sarkar and Others

Calcutta High Court · (2006) 2 CALLT 89 : (2006) 3 CHN 469 : (2006) 109 FLR 1161

Constitution of India, 1950 — Article 311(2)Payment of Gratuity Act, 1972 — Section 4(6)Penal Code, 1860 (IPC) — Section 302, 304

High Courts23 Dec 2005Allowed

Simplex Concrete Piles (India) (P) Ltd. Vs Commissioner of Income Tax and Others

Calcutta High Court · (2006) 206 CTR 219

Income Tax Act, 1961 — Section 2(7), 263, 263(1), 32A, 32A(2)

High Courts23 Dec 2005Allowed

Arjun Hela Vs Director General, C.R.P.F., CGO Complex, Lodhi Road, New Delhi and Others

Calcutta High Court · 110 CWN 423

High Courts22 Dec 2005

Secretary, Council of Science and Technology Vs Commissioner of Customs (Port)

Calcutta High Court · (2006) 2 CHN 9

Central Excises and Salt Act, 1944 — Section 35LCustoms Act, 1962 — Section 130, 130(A), 130E, 18, 27

High Courts22 Dec 2005Dismissed

Phani Bhusan Roy and Sukumar Roy Vs State of West Bengal

Calcutta High Court · (2006) 1 CHN 203

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 304