Calcutta High Court Judgments 2005

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

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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)

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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

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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

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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)

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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

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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

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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

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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

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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

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High Courts21 Dec 2005Dismissed

Basundhara Towers Pvt. Limited and Another Vs Binapani Daw and Others

Calcutta High Court · (2006) 2 CALLT 555 : (2006) 3 CHN 240 : 110 CWN 172

Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 5, 8

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High Courts21 Dec 2005Dismissed

Sankar Saha Vs State of West Bengal

Calcutta High Court · (2006) 2 CHN 232

Criminal Procedure Code, 1973 (CrPC) — Section 401, 468, 468(2), 469, 473Penal Code, 1860 (IPC) — Section 406, 408

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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

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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

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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

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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

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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

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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

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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

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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

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Calcutta High Court judgments, 2005