High Courts25 Aug 2005Allowed
Santanu Chaudhuri Vs Subir Ghosh
Calcutta High Court · (2006) 1 CHN 315
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 11Evidence Act, 1872 — Section 66Specific Relief Act, 1963 — Section 27A
COURT ARCHIVE
Calcutta High Court judgments, 2005
681 judgments · page 11 of 35
High Courts24 Aug 2005Dismissed
Birla Corporation Ltd. and Gouri Shankar Kayan and Others Vs East India Investment Co. Pvt. Ltd. and Others
Calcutta High Court · (2005) 4 CHN 510 : (2006) 133 CompCas 515 : (2006) 66 SCL 180
Companies Act, 1956 — Section 10F, 247, 247(1A), 250, 397
High Courts24 Aug 2005
Md. Mujibar Molla @ Khokan and Another Vs State
Calcutta High Court · (2005) 3 CHN 639
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 20, 21, 24, 27A
High Courts24 Aug 2005
Feroz Belal and Others Vs Bengal Properties Pvt. Ltd.
Calcutta High Court · (2006) 1 CHN 145
Calcutta Municipal Corporation Act, 1980 — Section 193, 225Transfer of Property Act, 1882 — Section 114
High Courts24 Aug 2005Allowed
Subal Chandra Sahu Vs State of West Bengal and Others
Calcutta High Court · (2006) 4 CHN 853
High Courts24 Aug 2005Dismissed
Gouri Shankar Kayan and Others Vs East India Investment Company Pvt. Ltd. and Others
Calcutta High Court · (2005) 2 ILR (Cal) 376
Companies Act, 1956 — Section 10F, 247, 247(1A), 250, 298
High Courts24 Aug 2005
Sk. Lutfar Rahaman Vs Abu Hossain and Another
Calcutta High Court · (2006) 3 CALLT 472
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 27Evidence Act, 1872 — Section 74
High Courts24 Aug 2005
Jai Krishna Arora Vs Maulvi Abdur Rab Firoze Ahmed and Co.
Calcutta High Court · (2006) 1 CALLT 109 : (2006) 1 CHN 26
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 35(1), Order 21 Rule 97
High Courts23 Aug 2005Dismissed
Manik Shaw Vs State of West Bengal
Calcutta High Court · (2006) 1 CALLT 82
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts23 Aug 2005Allowed
Ajab Ali @ Rajab Ali Vs State of West Bengal
Calcutta High Court · (2006) 1 CHN 102
Penal Code, 1860 (IPC) — Section 302, 304
High Courts23 Aug 2005Allowed
Noyel Barla Vs The State of West Bengal
Calcutta High Court · (2006) 1 CALLT 240 : (2006) 2 CHN 442 : (2006) 1 DMC 737
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302
High Courts23 Aug 2005
Mahabir Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CALLT 372 : (2006) 1 CLT 372
Penal Code, 1860 (IPC) — Section 307, 326, 34
High Courts23 Aug 2005Dismissed
Sridhar Ruidas Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CALLT 379 : (2006) 1 CLT 379
Criminal Procedure Code, 1973 (CrPC) — Section 154, 164, 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 201, 302, 379, 406, 411
High Courts22 Aug 2005
Sandhya Baul Vs Director of Panchayat and Another M. Anguswamy Vs Panchayat Samiti
Calcutta High Court · (2005) 4 CHN 368 : (2006) 108 FLR 1017 : (2006) 1 LLJ 637
Andaman and Nicobar Islands (Panchayats) Regulations, 1994 — Regulation 113, 17, 2Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 12(5), 17, 17(2), 17B, 2
High Courts19 Aug 2005
Sk. Ziaul Kader Vs Asish Kumar Mallick and Another
Calcutta High Court · (2007) 1 CHN 286
Criminal Procedure Code, 1973 (CrPC) — Section 315, 401, 482Penal Code, 1860 (IPC) — Section 406
High Courts19 Aug 2005Dismissed
Rita Paul Bagchi Vs The State of West Bengal and others
Calcutta High Court · (2005) 08 CAL CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 354
High Courts18 Aug 2005Dismissed
Principal Secretary, Urban Development Department Vs Ramniwas Goyal Memorial Trust
Calcutta High Court · (2005) 3 CALLT 499 : (2006) 3 CHN 555 : 110 CWN 205
West Bengal Land Reforms Act, 1955 — Section 50(1)
High Courts18 Aug 2005
Aditya Nath Banerjee Vs State Bank of India and Others
Calcutta High Court · (2006) 2 LLJ 74
Constitution of India, 1950 — Article 217(1), 309
High Courts18 Aug 2005Allowed
Hindusthan Machine Tools Corporation Vs Union of India (UOI) and Others
Calcutta High Court · (2006) 2 CALLT 366
Central Excises and Salt Act, 1944 — Section 11AC, 35GIncome Tax Act, 1961 — Section 260A
High Courts18 Aug 2005Allowed
Union of India (UOI) and Others Vs Lachman Singh and Others
Calcutta High Court · (2006) 1 CHN 130
Administrative Tribunals Act, 1985 — Section 22(3)Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 17Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114