COURT ARCHIVE

Calcutta High Court judgments, 2005

681 judgments · page 14 of 35

High Courts04 Aug 2005

Md. Abdul Mannan Vs State of West Bengal and Others

Calcutta High Court · (2005) 4 CHN 60

Bengal (Rural) Primary Education Act, 1930 — Section 66, 66(2), 93Constitution of India, 1950 — Article 309Penal Code, 1860 (IPC) — Section 323, 325, 34, 341

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High Courts03 Aug 2005Allowed

Jitu Sk., Jhantu Sk. and Mansoor Barajee Vs State of West Bengal

Calcutta High Court · (2006) 1 CHN 337

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 302, 34, 376

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High Courts02 Aug 2005

Md. Shafique Vs State of West Bengal

Calcutta High Court · (2006) 1 CALLT 506

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High Courts02 Aug 2005Dismissed

Chabi Rani Ghosh Vs CESC Limited and Others

Calcutta High Court · (2006) 1 CALLT 309

Criminal Procedure Code, 1973 (CrPC) — Section 154Electricity Act, 2003 — Section 126, 135, 135(2), 135(4), 151

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High Courts02 Aug 2005Dismissed

Sri Tribhanga Bihari Bhanja and Others Vs Sri Prahlad Chandra Tung and Others

Calcutta High Court · (2006) 3 CALLT 415

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 22 Rule 4(4), Order 41 Rule 25, Order 41 Rule 27, 100Limitation Act, 1963 — Section 5West Bengal Estates Acquisition Act, 1953 — Section 44(2)

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High Courts02 Aug 2005Dismissed

Hindustan Club Ltd. Vs Pawan Kumar Jain

Calcutta High Court · (2005) 64 SCL 65

Companies Act, 1956 — Section 211, 216, 217, 227(3), 274Companies Rules, 2003 — Rule 4, 9Constitution of India, 1950 — Article 173

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High Courts02 Aug 2005

Jiwanram Sheoduttrai Vs Commissioner of Income Tax

Calcutta High Court · (2005) 199 CTR 98 : (2005) 279 ITR 512 : (2005) 148 TAXMAN 555

Income Tax Act, 1961 — Section 41

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High Courts02 Aug 2005Dismissed

Peerless General Finance and Investment Co. Ltd. Vs Poddar Projects Limited and Another

Calcutta High Court · (2006) 4 CHN 586 : 108 CWN 1005 : (2008) 81 SCL 51

Companies Act, 1956 — Section 108, 108(1), 108(1A), 109, 111Limitation Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 6

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High Courts01 Aug 2005Allowed

Rekha Mondal @ Singh Vs State of West Bengal

Calcutta High Court · (2005) 4 CHN 595

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 120B, 201, 302, 307, 363

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High Courts01 Aug 2005Allowed

Gillanders Arbuthnot and Co. Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · (2006) 1 CHN 642 : (2005) 107 FLR 1161 : (2006) 1 LLJ 663

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High Courts29 Jul 2005Allowed

Subhasish Singha and Others Vs State of West Bengal

Calcutta High Court · (2006) 3 CHN 260 : (2005) 2 ILR (Cal) 323

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 215, 311, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A

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High Courts29 Jul 2005Dismissed

Rabi Sarkar Vs The State of West Bengal

Calcutta High Court · (2006) 2 ILR (Cal) 51

Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2)Evidence Act, 1872 — Section 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 364, 376

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High Courts29 Jul 2005Allowed

Dipika Naskar and Others Vs State of West Bengal and Others

Calcutta High Court · (2005) 07 CAL CK 0034

General Clauses Act, 1897 — Section 21Motor Vehicles Act, 1988 — Section 2(38), 72(2), 72(2)(i), 72(2)(iii), 72(2)(xii)

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High Courts28 Jul 2005Dismissed

Uttam Kumar Das Vs State of West Bengal and Others

Calcutta High Court · 110 CWN 166

West Bengal School Service Commission Act, 1997 — Section 17

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High Courts28 Jul 2005

In Re: Joydeb Pradhan and Others

Calcutta High Court · (2005) 3 CHN 629

Criminal Procedure Code, 1973 (CrPC) — Section 308, 323, 325, 34, 341

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High Courts28 Jul 2005Allowed

Dibakar Das Vs Registrar General, Appellate Side, High Court and Another

Calcutta High Court · (2006) 2 CHN 48

Penal Code, 1860 (IPC) — Section 354, 448, 511

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High Courts27 Jul 2005Dismissed

Arup Kumar Ghosh Vs State of West Bengal

Calcutta High Court · (2006) CriLJ 16

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High Courts27 Jul 2005Allowed

Prem Das alias Prema Vs The State of West Bengal

Calcutta High Court · (2006) 1 CALLT 142

Criminal Procedure Code, 1973 (CrPC) — Section 251, 428Juvenile Justice Act, 1986 — Section 21, 22, 22(1), 22(2), 45Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts27 Jul 2005Dismissed

Sukumar Saha Vs Shyamal Kumar Saha and Others

Calcutta High Court · (2006) 1 CHN 12

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High Courts26 Jul 2005Dismissed

Ramesh Chandra Pramanick Vs Sushil Kumar Pradhan

Calcutta High Court · (2005) 4 CHN 658

Civil Procedure Code, 1908 (CPC) — Section 115, 47Constitution of India, 1950 — Article 227West Bengal Land Reforms (Amendment) Act, 2000 — Section 30

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