High Courts21 Dec 2005
Sk. Md. Ali and Another Vs State of West Bengal
Calcutta High Court · (2006) 2 CALLT 139
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 203, 249, 256Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,028 of 3,204
High Courts21 Dec 2005Allowed
Gurbir Kaur Vs Regional Provident Fund Commissioner, Employees'' Provident Fund Organisation and Others
Calcutta High Court · (2006) 1 CALLT 566 : (2006) 1 CHN 547 : 110 CWN 399 : (2006) 109 FLR 818 : (2006) 3 LLJ 98
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2A, 7A, 7Q
High Courts21 Dec 2005Dismissed
Khalek Shaik Vs State of West Bengal
Calcutta High Court · (2006) 1 CHN 483
Bengal Excise Act, 1909 — Section 46, 46A, 73, 73(2), 74Criminal Procedure Code, 1973 (CrPC) — Section 100, 160, 161, 162, 163
High Courts21 Dec 2005
Laltu Pal and Others Vs State of West Bengal
Calcutta High Court · (2006) 3 CHN 330
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Electricity Act, 1910 — Section 9BPenal Code, 1860 (IPC) — Section 147, 148, 149, 379, 427
High Courts20 Dec 2005Allowed
Gour Hari Kayal and Another Vs State of West Bengal and Others
Calcutta High Court · (2006) 3 CHN 286
West Bengal Services (Duties, Rights and Obligations of the Government Employees) Rules, 1980 — Rule 3(1), 3(2), 34
High Courts19 Dec 2005Dismissed
Rydak Syndicate Ltd. Vs Roshanlal Agarwal
Calcutta High Court · (2008) 81 SCL 323
Companies Act, 1956 — Section 434Limitation Act, 1963 — Section 18, 19
High Courts19 Dec 2005Dismissed
Narayan Chandra Ghosh and Another Vs Biswajit Lahiri
Calcutta High Court · AIR 2006 Cal 95 : (2006) 1 CHN 401
West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Act, 1993 — Section 12(A)(1), 12A, 5A, 6
High Courts19 Dec 2005Dismissed
Johnson Vs State
Calcutta High Court · (2006) 4 CHN 870 : (2006) 1 ILR (Cal) 135
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 376, 380, 457
High Courts16 Dec 2005Dismissed
Asim Kumar Saha Vs Nepal Mahato and Another
Calcutta High Court · (2006) 1 CHN 448 : (2006) 4 CivCC 521 : (2007) 5 RCR(Criminal) 509
Criminal Procedure Code, 1973 (CrPC) — Section 29Evidence Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts16 Dec 2005Dismissed
Sharmistha Gon Vs Habib Ahmed and Another
Calcutta High Court · (2006) 2 CHN 337
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 107, 120B, 34, 406, 420
High Courts16 Dec 2005Allowed
Sunil Chowdhury Vs Arup Kumar Ghosh
Calcutta High Court · AIR 2006 Cal 109 : (2006) 2 CHN 347
Evidence Act, 1872 — Section 45, 73
High Courts16 Dec 2005Allowed
Fertiliser Corporation of India Ltd. Vs Indian Explosive Ltd.
Calcutta High Court · AIR 2006 Cal 97 : (2007) 2 BC 499 : (2006) 1 CHN 659
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 4, Order 9 Rule 8
High Courts16 Dec 2005Allowed
State Bank of India Vs Taril Appliances and Equipment Pvt. Ltd. (in Liquidation) and Others
Calcutta High Court · AIR 2006 Cal 121 : (2007) 2 BC 515 : (2006) 2 CHN 391
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 9 Rule 9
High Courts16 Dec 2005
Asansol Iron and Steel Workers'' Union Vs Union of India (UOI) and Others
Calcutta High Court · (2007) 2 CHN 209
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 25, 25(3), 25(8), 25FFF
High Courts16 Dec 2005Dismissed
Food Corporation of India and Another Vs Appellate Authority under the Payment of Gratuity Act, 1972 and Regional Labour Commissioner (Central) and Others
Calcutta High Court · (2006) 1 CHN 395
High Courts16 Dec 2005Allowed
Samarendra Nath Das Vs Supriyo Maitra
Calcutta High Court · (2006) 3 CHN 518
Bengal Money Lenders Act, 1940 — Section 13, 24, 26, 27, 30Contract Act, 1872 — Section 23, 24Criminal Procedure Code, 1973 (CrPC) — Section 200, 313
High Courts15 Dec 2005
Narayan Chandra Das Vs Gita Rani Das Gita Rani Das Vs Narayan Chandra Das
Calcutta High Court · (2006) 2 CALLT 85 : (2006) 2 DMC 629
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Majority Act, 1875 — Section 3
High Courts15 Dec 2005Dismissed
Akbar Reza Vs CESC Ltd. and Others
Calcutta High Court · (2007) 1 CHN 528
Electricity Act, 2003 — Section 43
High Courts15 Dec 2005Dismissed
Dilip Kumar Manna Vs State of West Bengal
Calcutta High Court · (2006) 1 CHN 370
Criminal Procedure Code, 1973 (CrPC) — Section 161, 401, 482Penal Code, 1860 (IPC) — Section 323, 384, 498A
High Courts15 Dec 2005
Dhiren Sarkar Vs Baren Mallick and Others
Calcutta High Court · (2006) 3 CALLT 175
Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 325