COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,032 of 3,204

High Courts09 Nov 2005Dismissed

Prasanta Ghosh and Another Vs Pushkar Kumar Ash and Others

Calcutta High Court · (2006) 2 CHN 277

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 115ATransfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 17(2)

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High Courts09 Nov 2005

Belle Vue Clinic and Another Vs State of West Bengal and Others

Calcutta High Court · (2006) 1 CHN 191

Industrial Disputes Act, 1947 — Section 10(1B), 2

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High Courts09 Nov 2005Dismissed

Md. Ismail Vs State of West Bengal and Others

Calcutta High Court · (2006) 1 CALLT 267 : (2006) 1 CHN 390

West Bengal Panchayat Act, 1973 — Section 12, 16

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High Courts09 Nov 2005Allowed

Shri Bhabani Adhikari Vs West Bengal State Co-Operative Bank Ltd. and Others

Calcutta High Court · 110 CWN 458

Constitution of India, 1950 — Article 12, 226

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High Courts08 Nov 2005

Durgadas Mukhopadhyay Vs State of West Bengal and Others

Calcutta High Court · (2007) 4 CHN 382

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High Courts07 Nov 2005

Atanu Maity Vs West Bengal State Electricity Board and Others

Calcutta High Court · (2006) 1 CHN 640

Electricity Act, 2003 — Section 43

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High Courts07 Oct 2005

Birendra Nath Saha Vs Smt. Chandana Saha and Others

Calcutta High Court · (2005) 10 CAL CK 0020

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(11), Order 8 Rule 5

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High Courts07 Oct 2005

Smt. Prabha Agarwal Vs Technofab Engineering Limited

Calcutta High Court · (2006) 2 CALLT 11

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

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High Courts07 Oct 2005Allowed

S.B. Properties Pvt. Ltd. Vs Bank of India

Calcutta High Court · AIR 2006 Cal 115

Transfer of Property Act, 1882 — Section 106, 111West Bengal Premises Tenancy Act, 1956 — Section 3

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High Courts07 Oct 2005

Israful Haque and Another Vs The State of West Bengal and Others

Calcutta High Court · (2006) 1 CALLT 188 : 110 CWN 158

Constitution of India, 1950 — Article 226West Bengal Panchayat Act, 1973 — Section 213A, 213A(1)

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High Courts07 Oct 2005

Smt. Mita Pal and Another Vs Union of India (UOI) and Others

Calcutta High Court · (2006) CriLJ 1647

Army Act, 1950 — Section 106Constitution of India, 1950 — Article 14, 21, 226, 226(1), 32Criminal Procedure Code, 1973 (CrPC) — Section 491

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High Courts07 Oct 2005

Shyamadas Banerjee Vs State of West Bengal and Others

Calcutta High Court · (2006) 1 CHN 194

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(5), 197, 410, 482

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High Courts07 Oct 2005

Vikash Enterprise Vs Metflow Corporation Pvt. Ltd.

Calcutta High Court · (2006) 1 CALLT 348 : (2006) 1 CLT 348

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 40 Rule 1

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High Courts07 Oct 2005Dismissed

The Tata Iron and Steel Company Limited Vs Prakash Sales Corporation

Calcutta High Court · AIR 2006 Cal 142 : (2006) 1 CALLT 259 : 110 CWN 114

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High Courts07 Oct 2005

Madhur Poddar Vs Ashok Poddar and Others

Calcutta High Court · (2006) 2 CALLT 133

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

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High Courts06 Oct 2005Allowed

Smt. Mithu Rani Sardar and Others Vs United India Insurance Company Ltd. and Another

Calcutta High Court · (2006) 3 ACC 544 : (2006) ACJ 2868 : (2006) 2 CALLT 241 : (2006) 2 ILR (Cal) 531

Motor Vehicles Act, 1988 — Section 140, 163A, 166

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High Courts06 Oct 2005Dismissed

Anju Pal and Others Vs State of West Bengal

Calcutta High Court · (2007) 2 CHN 103

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts06 Oct 2005Dismissed

Manju Banerjee and Others Vs Debabrata Pal and Others

Calcutta High Court · (2006) 1 CALLT 87 : 110 CWN 88

Administration of Justice Act, 1960 — Section 13, 13(1)Administrative Tribunals Act, 1985 — Section 14(1), 17Constitution of India, 1950 — Article 129, 136, 215, 226, 227

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High Courts06 Oct 2005Allowed

Uttam Kirtonia Vs State of West Bengal

Calcutta High Court · (2006) CriLJ 2328

Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 203, 302, 34, 364

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High Courts06 Oct 2005Allowed

Commissioner of Income Tax Vs Peerless General Finance and Investment Co. Ltd.

Calcutta High Court · (2006) 204 CTR 198

Constitution of India, 1950 — Article 141, 19(1)Income Tax Act, 1961 — Section 256(2)Reserve Bank of India Act, 1934 — Section 45J, 45K

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