COURT ARCHIVE

Calcutta High Court judgments, 2005

681 judgments · page 16 of 35

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

High Courts12 Jul 2005Allowed

Harka Bahadur Rai Vs State of West Bengal

Calcutta High Court · (2005) 4 CHN 77

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

High Courts12 Jul 2005Allowed

Matiur Biswas Vs State of West Bengal

Calcutta High Court · (2006) 1 CHN 86

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 227, 228, 401Penal Code, 1860 (IPC) — Section 147, 148, 149, 186, 307

High Courts12 Jul 2005

United Eastern Suppliers Pvt. Ltd. Vs M/s. India Ice Aerated Water and Cold Storage Co. Ltd.

Calcutta High Court · 109 CWN 767

West Bengal Premises Tenancy Act, 1956 — Section 17(4A), 5(7), 5(8)West Bengal Premises Tenancy Act, 1997 — Section 17(1), 17(4A), 20, 25

High Courts11 Jul 2005Allowed

Indo American Electricals Ltd. and Others Vs State of West Bengal and Others

Calcutta High Court · (2005) 4 CHN 744 : (2006) 109 FLR 822 : (2006) 1 LLJ 959

Bengal Public Demands Recovery Act, 1913 — Section 4, 6Payment of Gratuity Act, 1972 — Section 17, 2, 3, 7Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)

High Courts11 Jul 2005Dismissed

Rabindra Kumar Paul Vs Satyendra Kumar Mookherjee

Calcutta High Court · (2005) 3 CHN 486 : (2005) 2 CTLJ 499

Contract Act, 1872 — Section 56Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16

High Courts11 Jul 2005Dismissed

Ram Prasad @ Kajal Deoghoria Vs State of West Bengal

Calcutta High Court · (2005) 3 CALLT 227 : (2005) 4 CHN 335

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376

High Courts11 Jul 2005Allowed

Dipankar Mukherjee Vs Bindu Sarkar

Calcutta High Court · (2005) 4 CHN 198 : (2005) 2 ILR (Cal) 253

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(2), 397, 401General (Criminal) Rules, 1980 — Rule 46

High Courts11 Jul 2005

Hindustan Development Corporation Vs Modiluft Limited and Others

Calcutta High Court · (2005) 4 CHN 14 : (2007) 139 CompCas 122 : (2006) 1 CTLJ 356

Companies (Central Government) General Rules and Forms, 1956 — Rule 5A(4)Companies Act, 1956 — Section 108(1D), 10F, 111A, 391(1), 393Contract Act, 1872 — Section 176, 76

High Courts07 Jul 2005

Suresh Agarwal Vs State of West Bengal and Another

Calcutta High Court · (2005) 4 CHN 206

Criminal Procedure Code, 1973 (CrPC) — Section 483Electricity (West Bengal Amendment) Act, 2001 — Section 39F, 39G, 39G(7)Electricity Act, 1910 — Section 39, 44

High Courts07 Jul 2005Dismissed

Utpal Barman (Dr.) Vs State of West Bengal

Calcutta High Court · (2005) 2 ILR (Cal) 246

Penal Code, 1860 (IPC) — Section 120B, 406, 420

High Courts07 Jul 2005

Rabindra Nath Mahata Vs State of West Bengal and Others

Calcutta High Court · (2005) 3 CHN 337 : (2005) 5 CTC 161

Constitution of India, 1950 — Article 14, 141, 16, 226Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4, 4(1), 4(4)West Bengal Board of Secondary Education Act, 1963 — Section 27, 45

High Courts06 Jul 2005Dismissed

Joydeep Majumder Vs Shanti Kumar Surana and Another

Calcutta High Court · (2006) 1 CHN 167

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 6, Order 6 Rule 17

High Courts06 Jul 2005

Sudarshan Shaw Vs Subhas Shaw

Calcutta High Court · (2005) 3 CHN 456 : (2005) 2 ILR (Cal) 231

Evidence Act, 1872 — Section 108Penal Code, 1860 (IPC) — Section 198Succession Act, 1925 — Section 276, 293, 298, 370, 372

High Courts06 Jul 2005Dismissed

Sanat Kumar Mullick Vs Octavious Tea and Industries Ltd. and Others

Calcutta High Court · (2006) 2 CHN 280

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Transfer of Property Act, 1882 — Section 111