High Courts05 Jul 2005Allowed
Pranab Kumar Chakraborty Vs Kumkum Chakraborty
Calcutta High Court · (2006) 1 CALLT 210 : (2005) 4 CHN 146
Criminal Procedure Code, 1973 (CrPC) — Section 97Penal Code, 1860 (IPC) — Section 342, 498A
COURT ARCHIVE
Calcutta High Court judgments, 2005
681 judgments · page 17 of 35
High Courts05 Jul 2005Allowed
Ram Singh Saraf Vs State of West Bengal and Others
Calcutta High Court · (2005) 4 CHN 541
Stamp Act, 1899 — Section 49, 50
High Courts05 Jul 2005
Amal Chandra Mondal Vs Anita Biswas and Another
Calcutta High Court · (2006) 4 CHN 644
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(3)Civil Procedure Code Amendment Act, 1999 — Order 41 Rule 1Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 41 Rule 11, Order 41 Rule 4, Order 43 Rule 1, Order 7 Rule 11
High Courts05 Jul 2005Allowed
Pranab Kumar Chakraborty Vs Smt. Kumkum Chakraborty
Calcutta High Court · AIR 2005 Cal 345 : 111 CWN 925
Criminal Procedure Code, 1973 (CrPC) — Section 97Penal Code, 1860 (IPC) — Section 342, 498A
High Courts05 Jul 2005
Magma Leasing Ltd. and Others Vs Development Consultants Pvt. Ltd.
Calcutta High Court · AIR 2006 Cal 80
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11(1), Order 20 Rule 11(2), 148, 151
High Courts01 Jul 2005Dismissed
Shiva Nath Prasad Vs State of West Bengal and Others
Calcutta High Court · (2006) 2 CHN 88
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 190, 195, 196
High Courts01 Jul 2005Allowed
Rasul Mohammad and Others Vs State of West Bengal and Others
Calcutta High Court · (2005) 4 CHN 159
West Bengal Panchayat Act, 1973 — Section 16
High Courts30 Jun 2005Dismissed
Commissioner of Income Tax Vs Britannia Industries Ltd.
Calcutta High Court · (2005) 198 CTR 426 : (2006) 280 ITR 525 : (2005) 148 TAXMAN 654
Income Tax Act, 1961 — Section 2(41), 36, 36(1), 36(4)
High Courts30 Jun 2005
Asis Bose Vs State of West Bengal and Another
Calcutta High Court · (2005) 4 CHN 536
Constitution of India, 1950 — Article 227
High Courts30 Jun 2005
Suraj Mull Gouti Vs Sumati Gouti and Others
Calcutta High Court · (2005) 2 ILR (Cal) 226
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 104, 115, 115(A), 2(2)
High Courts30 Jun 2005Allowed
Bidyut Kumar Karak @ Bidyut Karak Vs State of West Bengal and Another
Calcutta High Court · (2006) 2 CHN 311
Criminal Procedure Code, 1973 (CrPC) — Section 161, 401, 482Penal Code, 1860 (IPC) — Section 279, 304A
High Courts29 Jun 2005Allowed
Gopal Sidhya Vs State of West Bengal
Calcutta High Court · (2005) 3 CALLT 172
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 Jun 2005Dismissed
Tailakshya Das and Another Vs State of West Bengal
Calcutta High Court · (2005) 4 CHN 464
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts28 Jun 2005Dismissed
Alloy Steel Rolling Mills Vs West Bengal Pollution Control Board and Others
Calcutta High Court · AIR 2006 Cal 75 : (2005) 4 CHN 650
Constitution of India, 1950 — Article 21, 47, 48A, 51AEnvironment (Protection) Rules, 1986 — Rule 3(2)
High Courts28 Jun 2005
Sudin Kumar Chatterjee Vs Impetus Engineering Pvt. Ltd. and Others
Calcutta High Court · (2005) 3 CHN 587
High Courts28 Jun 2005Allowed
Uma Devi Khanna and Another Vs Ava Rani Das
Calcutta High Court · (2005) 3 CHN 358
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 13Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13
High Courts28 Jun 2005
Swahom Shipping Services Pvt. Ltd. Vs Commissioner of Cus.
Calcutta High Court · (2005) 190 ELT 436
Customs Act, 1962 — Section 150, 45(2), 48Major Port Trusts Act, 1963 — Section 59, 59(2), 61, 61(2), 61(3)
High Courts24 Jun 2005Dismissed
Basudeb Das Vs State of West Bengal and Others
Calcutta High Court · (2005) 4 CHN 5
Constitution of India, 1950 — Article 31(1)
High Courts24 Jun 2005Allowed
National Textile Corporation (WBAB and O) Limited Unit: Arati Cotton Mills Vs Learned Second Industrial Tribunal and Another
Calcutta High Court · (2005) 4 CHN 274 : (2006) 2 LLJ 315
Industrial Disputes Act, 1947 — Section 11West Bengal Industrial Disputes Rules, 1958 — Rule 15, 20C
High Courts24 Jun 2005Allowed
Sandhya Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2005) 3 CHN 646
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 401, 482Penal Code, 1860 (IPC) — Section 302, 34