High Courts22 Jul 2005
A and J Main and Co. Engineers Pvt. Ltd. Vs State of West Bengal
Calcutta High Court · (2006) 4 CHN 178
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,041 of 3,204
High Courts22 Jul 2005Dismissed
Smt. Chunibala Barui and Others Vs Lakshmimani Adhikary and Others
Calcutta High Court · AIR 2005 Cal 343
Hindu Succession Act, 1956 — Section 15(2)Succession Act, 1925 — Section 263
High Courts22 Jul 2005Allowed
Baburam Mahali Vs State of West Bengal
Calcutta High Court · (2005) 3 CALLT 331 : (2006) 3 CHN 614
Criminal Procedure Code, 1973 (CrPC) — Section 313, 328, 53Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 324, 325, 326, 84
High Courts21 Jul 2005Allowed
Upasana Finance Limited Vs S.N. Bagla and Company and Others
Calcutta High Court · (2005) 4 CHN 39 : (2006) CriLJ 833 : (2005) 2 ILR (Cal) 310
Constitution of India, 1950 — Article 226, 226(2)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 386Penal Code, 1860 (IPC) — Section 120(B), 403, 406, 417, 418
High Courts21 Jul 2005
Food Corporation of India and Others Vs Smt. Krishna Roy and Others
Calcutta High Court · (2006) 1 CALLT 273 : 110 CWN 124 : (2006) 109 FLR 490 : (2006) 2 LLJ 478
Constitution of India, 1950 — Article 311
High Courts21 Jul 2005Dismissed
Sunil Deb Vs State of West Bengal
Calcutta High Court · (2005) 2 ILR (Cal) 307
High Courts20 Jul 2005Dismissed
National Insurance Co. Ltd. Vs Kripa Sindhu Nayak and Others
Calcutta High Court · (2006) ACJ 447
Motor Vehicles Act, 1988 — Section 1(3), 107, 111, 138, 147(2)
High Courts20 Jul 2005
Yusuf Gayen, Ismile Laskar (on bail), Sukanta Haldar (on bail) , Kartick Naskar , Khudiram Naskar and Kausar Baidya Vs State of West Bengal State of West Bengal Vs Prabodh Purkait and Others
Calcutta High Court · (2005) 4 CHN 578
Criminal Procedure Code, 1973 (CrPC) — Section 148, 149, 232, 302, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
High Courts19 Jul 2005Allowed
Dhiren Ghata and Others Vs State of West Bengal
Calcutta High Court · (2006) 1 CALLT 475 : (2005) 4 CHN 456
Penal Code, 1860 (IPC) — Section 302, 34, 362, 364
High Courts19 Jul 2005Allowed
Manju Devi and Another Vs New India Assurance Co. Ltd. and Another
Calcutta High Court · (2005) 4 ACC 381 : (2006) ACJ 275
Motor Vehicles Act, 1988 — Section 166
High Courts19 Jul 2005Dismissed
Kinu Md. Vs State of West Bengal
Calcutta High Court · (2005) 3 CALLT 584
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 311, 313Evidence Act, 1872 — Section 145, 8Penal Code, 1860 (IPC) — Section 302, 324
High Courts18 Jul 2005
Paikar Hemram @ Pata Kumar Hemram Vs National Insurance Co. Ltd. and Another
Calcutta High Court · (2006) 3 ACC 455
Motor Vehicles Act, 1988 — Section 166
High Courts14 Jul 2005Dismissed
Kartick Debnath Vs State of West Bengal
Calcutta High Court · (2005) 4 CHN 82
Penal Code, 1860 (IPC) — Section 302, 85
High Courts14 Jul 2005Dismissed
Rashi Metals Pvt. Ltd. Vs West Bengal State Electricity Board and Others
Calcutta High Court · (2007) 1 CHN 210
Electricity Act, 2003 — Section 43, 61, 62, 63, 64Electricity Regulatory Commission Act, 1998 — Section 29State Financial Corporations Act, 1951 — Section 29(1)
High Courts14 Jul 2005Dismissed
Kripal Mohon Virmani Vs The Assistant Collector of Customs and Another
Calcutta High Court · (2005) 3 CALLT 395 : (2006) 1 CHN 74
Constitution of India, 1950 — Article 20(2), 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 300, 300(4), 482Customs Act, 1962 — Section 11, 135A
High Courts14 Jul 2005Dismissed
Steel Authority of India Ltd. and Another Vs Pranabesh Kumar Samanta and Others Steel Authority of India Ltd. and Others Vs Ashim Kumar Bakshi and Others Steel Authority of India Ltd. Vs Muktipada Khan and Others
Calcutta High Court · (2005) 4 CHN 802 : (2006) 2 LLJ 129
Constitution of India, 1950 — Article 14, 16, 21
High Courts14 Jul 2005Allowed
Smt. Padmabati Debi Vs Chittaranjan Dasgupta and Another
Calcutta High Court · (2005) 3 CALLT 516 : 110 CWN 184
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 106
High Courts14 Jul 2005Dismissed
Amit Chakraborty Vs All Bank Finance Ltd. and Others
Calcutta High Court · 108 CWN 713 : (2006) 109 FLR 398 : (2006) 1 LLJ 394
Allahabad Bank Service Rules — Rule 38Income Tax Act, 1961 — Section 10(10AA)
High Courts14 Jul 2005
Syed Nasiruddin Hossain Meerza Vs Syed Mansooruddin Hossain Meerza and Others
Calcutta High Court · (2006) 1 CALLT 173 : (2006) 3 CHN 571 : 110 CWN 105
Bengal Wakf Act, 1934 — Section 40Constitution of India, 1950 — Article 226, 227Waqf Act, 1995 — Section 112, 32(3), 33(4), 38(7), 48
High Courts13 Jul 2005
Braithwaite Burn and Jessop Construction Co. Ltd. Vs 4th Industrial Tribunal W.B. and Others
Calcutta High Court · 108 CWN 686 : (2005) 107 FLR 622