High Courts17 Aug 2005Allowed
Steel Authority of India Vs Ninth Industrial Tribunal and Others
Calcutta High Court · (2005) 4 CHN 141 : (2006) 108 FLR 251 : (2006) 1 LLJ 583
Industrial Disputes Act, 1947 — Section 10, 2A, 33(2)
COURT ARCHIVE
Calcutta High Court judgments, 2005
681 judgments · page 12 of 35
High Courts17 Aug 2005
Madhab Saha and Others Vs State and Others
Calcutta High Court · (2006) 1 CHN 59
Air (Prevention and Control of Pollution) Act, 1981 — Section 17(1), 20Central Motor Vehicles Rules, 1989 — Rule 115, 115(10), 115(11), 115(2), 115(6)Constitution of India, 1950 — Article 14, 162
High Courts17 Aug 2005Allowed
Gopal Glass Works Ltd. Vs Assistant Controller of Patents and Designs and Others
Calcutta High Court · (2007) 1 CALLT 290 : (2006) 3 CHN 188 : (2006) 33 PTC 434
Copyright Act, 1957 — Section 2Designs Act, 1911 — Section 51ADesigns Act, 2000 — Section 19, 19(2), 2, 36, 4
High Courts17 Aug 2005Dismissed
State of West Bengal Vs Bright Construction
Calcutta High Court · 109 CWN 1155
Arbitration Act, 1940 — Section 20Constitution of India, 1950 — Article 136
High Courts17 Aug 2005Allowed
State of West Bengal and Others Vs Shyamapada Naskar and Others
Calcutta High Court · (2006) 1 CALLT 128
High Courts17 Aug 2005
Baisakhi Banerjee Vs Chairman, West Bengal College Service Commission and Others
Calcutta High Court · 110 CWN 538
West Bengal College Service Commission Act, 1978 — Section 9
High Courts16 Aug 2005
Tata Iron and Steel Co. Ltd. Vs Durgapur Project Ltd.
Calcutta High Court · (2005) 4 CHN 501
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 12, 12(1), 12(3), 13, 13(1)
High Courts12 Aug 2005Dismissed
Union of India (UOI) and Another Vs The Hon''ble Chief Justice, High Court and Others
Calcutta High Court · (2006) 2 ARBLR 447 : (2006) 1 CALLT 21
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Constitution of India, 1950 — Article 226
High Courts12 Aug 2005Allowed
Ruby Khatoon Vs New India Assurance Co. Ltd. and Another
Calcutta High Court · (2005) 08 CAL CK 0082
Workmens Compensation Act, 1923 — Section 4
High Courts12 Aug 2005
Tarun Kumar Chakraborty Vs State
Calcutta High Court · (2005) 2 ILR (Cal) 373
Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 28(8)
High Courts12 Aug 2005
Subir Kumar Nag Vs Sk. Mohammad Shahanawaj
Calcutta High Court · (2005) 4 CHN 750
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 8, 9
High Courts12 Aug 2005
Samarjit Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CALLT 102
Advocates Act, 1961 — Section 35, 36BCriminal Procedure Code, 1973 (CrPC) — Section 144, 340
High Courts12 Aug 2005Dismissed
Samsul Haque Mollick Vs CESC Ltd. and Others
Calcutta High Court · AIR 2006 Cal 73 : (2005) 2 ILR (Cal) 369
Electricity Act, 2003 — Section 43
High Courts12 Aug 2005Dismissed
Surajit Banerjee and Another Vs Baidya Nath Pramanick
Calcutta High Court · AIR 2006 Cal 145
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 60, 91, 92
High Courts12 Aug 2005Dismissed
Special Officer [District Inspector of Schools (SE)] Vs Durgadas Mukhopadhyay and Others
Calcutta High Court · (2007) 4 CHN 1004
West Bengal Board of Secondary Education Act, 1963 — Section 24
High Courts12 Aug 2005
Bengal Metrograph Co. (P) Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2006) 4 CHN 609
Industrial Disputes Act, 1947 — Section 10(1), 10(2A), 11A, 15, 15(2)West Bengal Payment of Subsistance Allowance Act, 1969 — Section 17AAWest Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2A), 17(3)
High Courts11 Aug 2005
Mr. Bibhas Chandra Paria Vs The State of West Bengal and Others
Calcutta High Court · (2006) 3 CALLT 490
Arms Act, 1959 — Section 25, 27Bengal (Rural) Primary Education Act, 1930 — Section 66, 66(1), 66(2)Bengal (Rural) Primary Education Rules, 1930 — Rule 11, 12, 13, 35
High Courts11 Aug 2005Dismissed
H.P. Bhattacharjee Vs Life Insurance Corporation Employees'' Co-operative Housing Society Limited
Calcutta High Court · (2005) 4 CHN 493
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 47Constitution of India, 1950 — Article 227West Bengal Co-operative Societies Act, 1983 — Section 95
High Courts11 Aug 2005Dismissed
Kamala Bala Mustaphy Vs Debabrata Ghosh and Another
Calcutta High Court · AIR 2006 Cal 82
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 60, Order 21 Rule 66, Order 21 Rule 90, Order 21 Rule 90(3)
High Courts10 Aug 2005Dismissed
Commissioner of Income Tax Vs Hemraj Mahabir Prasad Ltd.
Calcutta High Court · (2005) 199 CTR 105 : (2005) 279 ITR 522 : (2005) 148 TAXMAN 623
Calcutta Municipal Corporation Act, 1980 — Section 174Income Tax Act, 1961 — Section 2(24), 22, 23, 23(1), 68Taxation Laws (Amendment) Act, 1975 — Section 23(1), 6