High Courts15 Dec 2005Dismissed
Gouranga Chandra Sarkar and Another Vs State of West Bengal
Calcutta High Court · (2006) 1 CALLT 553
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,029 of 3,204
High Courts15 Dec 2005Allowed
Sangeeta Kumari Show Vs State of West Bengal and Another
Calcutta High Court · (2006) 2 CALLT 64 : (2006) 2 DMC 471
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Dec 2005Dismissed
Dilip Mukherjee Vs State of West Bengal
Calcutta High Court · (2005) 12 CAL CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 173(5), 190(1), 401, 482Penal Code, 1860 (IPC) — Section 302, 307
High Courts14 Dec 2005
Aniruddha Basu Vs Kolkata Municipal Corporation and Others
Calcutta High Court · (2006) 1 CALLT 496 : 110 CWN 380
Calcutta Municipal Corporation Act, 1980 — Section 180, 180(3), 183, 183(5)
High Courts14 Dec 2005
Shrenik Kumar Singhee Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CALLT 435 : (2006) 1 CHN 540
Calcutta Municipal Corporation Act, 1980 — Section 183, 193(4)Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 5
High Courts13 Dec 2005Dismissed
Reaztulla Molla Vs Halima Bibi and Others
Calcutta High Court · (2006) 3 CHN 712
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts13 Dec 2005Dismissed
Associated Indem Mechanical Private Limited and Another Vs West Bengal Small Industries Development Corporation Limited and Others
Calcutta High Court · AIR 2006 Cal 176 : (2006) 3 CALLT 85 : (2006) 4 CHN 281
West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 2, 2(1), 3, 3(1), 3(2)
High Courts13 Dec 2005Dismissed
A.C. Banik Vs National Insurance Company Ltd. and Others
Calcutta High Court · (2006) 2 CHN 151
Majority Act, 1875 — Section 3, 3(1), 3(2)
High Courts12 Dec 2005Allowed
Authorised Officer and Deputy Director, Buxa Tiger Reserve Vs Harbans Lal and Another
Calcutta High Court · (2006) 4 CHN 573
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts09 Dec 2005
Uma Rani Sett and Others Vs Dipali Rani Sett and Another
Calcutta High Court · (2006) 1 CHN 373
Succession Act, 1925 — Section 372
High Courts09 Dec 2005Dismissed
Commissioner of Customs (Preventive) Vs Ritu Kumar and Others
Calcutta High Court · (2005) 12 CAL CK 0053
Customs Act, 1962 — Section 11, 110, 112B, 123, 130AForeign Trade (Development and Regulation) Act, 1992 — Section 3(3)
High Courts09 Dec 2005Dismissed
Sarkar and Sarkar Vs State of West Bengal and Others
Calcutta High Court · (2006) 4 CHN 86
Arbitration Act, 1940 — Section 11, 12, 5
High Courts09 Dec 2005Dismissed
Alpana Mukherjee and Others Vs Goutam Mukherjee
Calcutta High Court · (2006) 1 CHN 328
Succession Act, 1925 — Section 63
High Courts09 Dec 2005Dismissed
Sukumar Das and Another Vs State
Calcutta High Court · (2006) 1 CHN 573 : (2006) 1 ILR (Cal) 100
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts09 Dec 2005Allowed
Super Cassettes Ltd. Vs Commissioner of Customs
Calcutta High Court · (2006) 1 CHN 630 : (2009) 244 ELT 45
Customs Act, 1962 — Section 130A, 27, 27(1), 27(2), 27A
High Courts09 Dec 2005
ICICI Bank Ltd. Vs Garodia Vyapar Pratisthan
Calcutta High Court · (2006) 1 CHN 164
Limitation Act, 1963 — Section 5
High Courts09 Dec 2005
Sohorab Molla Vs The State of West Bengal
Calcutta High Court · (2006) 1 ILR (Cal) 123
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 28, 389(4), 407, 418, 419Penal Code, 1860 (IPC) — Section 302, 304
High Courts08 Dec 2005
Kabushiki Kaisha Toshiba (Toshiba Corporation) Vs Toshiba Appliances Co. and Others
Calcutta High Court · (2006) 1 CALLT 601 : (2006) 1 CHN 487 : 110 CWN 352 : (2006) 32 PTC 243
Patents, Designs, and Trade Marks Act, 1883 — Section 90Trade and Merchandise Marks Act, 1958 — Section 109, 2(2), 21, 46, 46(1)Trade and Merchandise Marks Rules, 1959 — Rule 94
High Courts07 Dec 2005Allowed
Kamal Adhikary Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CHN 698
West Bengal Municipal Act, 1993 — Section 231
High Courts07 Dec 2005Allowed
Kamal Adhikari Vs The State of West Bengal and Others
Calcutta High Court · (2006) 1 CALLT 432 : (2006) 1 CLT 432
West Bengal Municipal Act, 1993 — Section 231