High Courts16 Dec 2005Allowed
Sunil Chowdhury Vs Arup Kumar Ghosh
Calcutta High Court · AIR 2006 Cal 109 : (2006) 2 CHN 347
Evidence Act, 1872 — Section 45, 73
COURT ARCHIVE
Calcutta High Court judgments, 2005
681 judgments · page 2 of 35
High Courts16 Dec 2005Allowed
Fertiliser Corporation of India Ltd. Vs Indian Explosive Ltd.
Calcutta High Court · AIR 2006 Cal 97 : (2007) 2 BC 499 : (2006) 1 CHN 659
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 4, Order 9 Rule 8
High Courts16 Dec 2005Allowed
State Bank of India Vs Taril Appliances and Equipment Pvt. Ltd. (in Liquidation) and Others
Calcutta High Court · AIR 2006 Cal 121 : (2007) 2 BC 515 : (2006) 2 CHN 391
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 9 Rule 9
High Courts16 Dec 2005
Acquet Trading Co. Pvt. Ltd. and Another Vs State of West Bengal and Others Land Mark Plaza Pvt. Ltd. and Others Vs Kolkata Metropolitan Development Authority (KMDA) and Others
Calcutta High Court · (2006) 3 CHN 424
Land Acquisition Act, 1894 — Section 3West Bengal Municipal Act, 1993 — Section 193, 210West Bengal Town and Country (Planning and Development) Act, 1979 — Section 134, 2(12), 2(15), 33, 45
High Courts16 Dec 2005
Asansol Iron and Steel Workers'' Union Vs Union of India (UOI) and Others
Calcutta High Court · (2007) 2 CHN 209
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 25, 25(3), 25(8), 25FFF
High Courts16 Dec 2005Dismissed
Food Corporation of India and Another Vs Appellate Authority under the Payment of Gratuity Act, 1972 and Regional Labour Commissioner (Central) and Others
Calcutta High Court · (2006) 1 CHN 395
High Courts16 Dec 2005Allowed
Samarendra Nath Das Vs Supriyo Maitra
Calcutta High Court · (2006) 3 CHN 518
Bengal Money Lenders Act, 1940 — Section 13, 24, 26, 27, 30Contract Act, 1872 — Section 23, 24Criminal Procedure Code, 1973 (CrPC) — Section 200, 313
High Courts15 Dec 2005
Narayan Chandra Das Vs Gita Rani Das Gita Rani Das Vs Narayan Chandra Das
Calcutta High Court · (2006) 2 CALLT 85 : (2006) 2 DMC 629
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Majority Act, 1875 — Section 3
High Courts15 Dec 2005Dismissed
Akbar Reza Vs CESC Ltd. and Others
Calcutta High Court · (2007) 1 CHN 528
Electricity Act, 2003 — Section 43
High Courts15 Dec 2005Dismissed
Dilip Kumar Manna Vs State of West Bengal
Calcutta High Court · (2006) 1 CHN 370
Criminal Procedure Code, 1973 (CrPC) — Section 161, 401, 482Penal Code, 1860 (IPC) — Section 323, 384, 498A
High Courts15 Dec 2005
Dhiren Sarkar Vs Baren Mallick and Others
Calcutta High Court · (2006) 3 CALLT 175
Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 325
High Courts15 Dec 2005Dismissed
Gouranga Chandra Sarkar and Another Vs State of West Bengal
Calcutta High Court · (2006) 1 CALLT 553
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482
High Courts15 Dec 2005Allowed
Sangeeta Kumari Show Vs State of West Bengal and Another
Calcutta High Court · (2006) 2 CALLT 64 : (2006) 2 DMC 471
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Dec 2005Dismissed
Dilip Mukherjee Vs State of West Bengal
Calcutta High Court · (2005) 12 CAL CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 173(5), 190(1), 401, 482Penal Code, 1860 (IPC) — Section 302, 307
High Courts14 Dec 2005
Aniruddha Basu Vs Kolkata Municipal Corporation and Others
Calcutta High Court · (2006) 1 CALLT 496 : 110 CWN 380
Calcutta Municipal Corporation Act, 1980 — Section 180, 180(3), 183, 183(5)
High Courts14 Dec 2005
Shrenik Kumar Singhee Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CALLT 435 : (2006) 1 CHN 540
Calcutta Municipal Corporation Act, 1980 — Section 183, 193(4)Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 5
High Courts13 Dec 2005Dismissed
Reaztulla Molla Vs Halima Bibi and Others
Calcutta High Court · (2006) 3 CHN 712
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts13 Dec 2005Dismissed
Associated Indem Mechanical Private Limited and Another Vs West Bengal Small Industries Development Corporation Limited and Others
Calcutta High Court · AIR 2006 Cal 176 : (2006) 3 CALLT 85 : (2006) 4 CHN 281
West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 2, 2(1), 3, 3(1), 3(2)
High Courts13 Dec 2005Dismissed
A.C. Banik Vs National Insurance Company Ltd. and Others
Calcutta High Court · (2006) 2 CHN 151
Majority Act, 1875 — Section 3, 3(1), 3(2)
High Courts12 Dec 2005Allowed
Authorised Officer and Deputy Director, Buxa Tiger Reserve Vs Harbans Lal and Another
Calcutta High Court · (2006) 4 CHN 573
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5