High Courts16 Jun 2005
Dinesh Shee and Others Vs State of West Bengal and Others
Calcutta High Court · (2005) 4 CHN 681
West Bengal Panchayat (Panchayat Samiti Administration) Rules, 1984 — Rule 31(7), 32
COURT ARCHIVE
Calcutta High Court judgments, 2005
681 judgments · page 19 of 35
High Courts15 Jun 2005
Ganesh Banzoplast Limited Vs Hindusthan Paper Corporation Limited
Calcutta High Court · (2006) 3 BC 124 : (2005) 3 CALLT 385
Arbitration and Conciliation Act, 1996 — Section 31(7), 34, 34(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Railways Act, 1989 — Section 65, 74
High Courts15 Jun 2005Dismissed
Union of India (UOI) Vs Pam Development Pvt. Ltd.
Calcutta High Court · AIR 2005 Cal 332 : (2005) 3 ARBLR 548 : (2005) 4 CHN 279
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16, 31(7), 34
High Courts15 Jun 2005
Association of West Bengal Secretariat Assistants and Another Vs The State of West Bengal and Others
Calcutta High Court · (2006) 3 CALLT 77
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 14, 226, 227
High Courts14 Jun 2005
West Bengal State Warehousing Corporation Employees Association and Another Vs Registrar of Trade Unions and Others
Calcutta High Court · (2005) 3 CHN 584
Trade Unions Act, 1926 — Section 28, 8
High Courts13 Jun 2005Allowed
Blind Persons Association Vs Public Service Commission
Calcutta High Court · (2005) 2 ILR (Cal) 267
Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33
High Courts13 Jun 2005Dismissed
Sangita Jalan Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CHN 644
Bengal Excise Act, 1909 — Section 30, 31, 36, 37, 37ACalcutta Municipal Corporation Act, 1980 — Section 399West Bengal Excise (Selection of New Sites and Grant of License for Retail Sale of Liquor and Certain other Intoxicants) Rules, 2003 — Rule 8, 8(1)
High Courts13 Jun 2005
Biswanath Dutta and Others Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CHN 182
West Bengal Regulation of Recruitment in State Government Establishments and Establishments of Public Undertakings, Statutory Bodies, Government Companies and Local Authorities Act, 1999 — Section 4
High Courts13 Jun 2005
Sanatan alias Sona Layek Vs State
Calcutta High Court · (2006) CriLJ 1025
Criminal Procedure (Amendment) Act, 1978 — Section 309(2)Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 428Penal Code, 1860 (IPC) — Section 302, 396, 412
High Courts10 Jun 2005Dismissed
Sandip Agarwal and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 3 CHN 657 : (2005) CriLJ 3611
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 111, 113, 2(39)
High Courts10 Jun 2005
Smt. Santi Chakraborty Vs The State of West Bengal and Others
Calcutta High Court · (2006) 3 CALLT 374 : (2005) 2 ILR (Cal) 161
Civil Services (Classification, Control and Appeal) Rules — Rule 55West Bengal Board of Secondary Education Act, 1963 — Section 24, 28(8)
High Courts09 Jun 2005
Hindustan Casting and Engineering Co. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2006) 110 FLR 969 : (2006) 3 LLJ 43
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7I, 7O
High Courts08 Jun 2005
Debnarayan Halder Vs Anushree Halder
Calcutta High Court · AIR 2005 Cal 251 : (2005) 3 CHN 575
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(5)Hindu Marriage Act, 1955 — Section 13, 24, 9
High Courts08 Jun 2005Allowed
Rajib Chatterjee and Co. and Others Vs State of West Bengal and Others State of West Bengal and Others Vs Paul Enterprise and Others
Calcutta High Court · (2005) 4 CHN 171
High Courts07 Jun 2005Allowed
Anupama Chowdhury and Others Vs Year Ali Mallick and Another
Calcutta High Court · (2006) 1 CHN 150 : (2005) 1 ILR (Cal) 549
Civil Procedure Code Amendment Act, 2002 — Order 18 Rule 4, Order 18 Rule 4(1)Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 227
High Courts07 Jun 2005Allowed
Asoke Kumar Himmatsinghka Vs Rajendra Kumar Himmatsinghka and Others
Calcutta High Court · (2005) 3 CHN 353
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 213
High Courts07 Jun 2005
Shyam Narayan Singh Vs Arup Ratan Paul and Others
Calcutta High Court · (2005) 3 CALLT 339 : (2005) 3 CHN 501
City Civil Court Act, 1953 — Section 8ACivil Procedure Code Amendment Act, 1999 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115(1), 115A, 151
High Courts07 Jun 2005
Shyamapada Mondal Vs State of West Bengal and Others
Calcutta High Court · (2005) 3 CALLT 177
High Courts07 Jun 2005Dismissed
Babaji Automotive Vs Indian Oil Corporation Limited
Calcutta High Court · (2006) 1 ARBLR 566 : (2005) 4 CHN 74 : (2005) 1 ILR (Cal) 543
Arbitration Act, 1940 — Section 2Arbitration and Conciliation Act, 1996 — Section 16, 7, 7(3), 7(4), 7(5)Constitution of India, 1950 — Article 227
High Courts06 Jun 2005
Shymapada Mondal Vs State of West Bengal and Others
Calcutta High Court · 109 CWN 729