COURT ARCHIVE

Calcutta High Court judgments, 2005

681 judgments · page 20 of 35

High Courts20 May 2005Dismissed

Palriwal Hydrocarbons and Chemicals Private Limited and Another Vs Assistant Commissioner, Commercial Taxes, Kharagpur Range and Others

Calcutta High Court · (2005) 142 STC 336

Constitution of India, 1950 — Article 226West Bengal Sales Tax Act, 1994 — Section 68, 70West Bengal Sales Tax Rules, 1995 — Rule 210, 210(1), 210(2), 211, 212

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High Courts20 May 2005

Basanti Roy Vs State of West Bengal and Others

Calcutta High Court · (2005) 3 CHN 539

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 207, 209, 82, 83Penal Code, 1860 (IPC) — Section 363, 366

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High Courts20 May 2005

Sankari Roy (Smt.) Proprietrix of Bharat Homeo Laboratory and Another Vs Balai Chandra Paul and Another

Calcutta High Court · (2006) 108 FLR 565 : (2006) 2 LLJ 203

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Employees State Insurance Act, 1948 — Section 85

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High Courts20 May 2005Dismissed

Sukhendu Guha Thakurta Vs Recovery Officer, DRT and Others and State Bank of India and Others

Calcutta High Court · (2006) 129 CompCas 311

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 21, 30

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High Courts20 May 2005Dismissed

Eastern Wood Products Vs Commercial Tax Officer, College Street Charge and Others

Calcutta High Court · (2006) 144 STC 202

Constitution of India, 1950 — Article 226West Bengal Taxation Tribunal Act, 1987 — Section 8

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High Courts19 May 2005Dismissed

Rustam Ali Vs State of West Bengal and Others

Calcutta High Court · (2005) 3 CALLT 222

West Bengal Panchayat Act, 1973 — Section 16, 213, 213A, 213A(12), 213A(13)

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High Courts19 May 2005

Chandi Prasad Sikaria Vs Premlata Nahata and Another

Calcutta High Court · (2005) 4 CHN 664

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 13, Order 1 Rule 2, Order 1 Rule 3, Order 1 Rule 9

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High Courts19 May 2005Dismissed

Asok Kumar Yagnik Vs State of West Bengal and Another

Calcutta High Court · (2005) CriLJ 3620

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 24, 25, 463, 464, 465

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High Courts19 May 2005Allowed

The Howrah Motor Company Limited Vs Exide Industries Limited

Calcutta High Court · (2005) 3 CALLT 573 : (2006) 4 CHN 271 : 110 CWN 266

Calcutta High Court (Original Side) Rules, 1927 — Rule 2ACivil Procedure Code Amendment Act, 2002 — Section 16, 16(1)Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 4, Order 49 Rule 2, Order 7 Rule 1, Order 8 Rule 1

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High Courts18 May 2005Allowed

Hilltop Holdings India Ltd. Vs Commissioner of Income Tax and Others

Calcutta High Court · (2005) 3 CALLT 409 : (2005) 197 CTR 619 : (2005) 278 ITR 501 : (2005) 147 TAXMAN 404

Finance Act, 1987 — Section 143(1)Finance Act, 1991 — Section 143Finance Act, 1999 — Section 143(5)

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High Courts18 May 2005Allowed

Arjun Singh Vs State of West Bengal

Calcutta High Court · (2006) 3 CALLT 121 : (2006) 1 CHN 600

Evidence Act, 1872 — Section 154, 8, 9Penal Code, 1860 (IPC) — Section 120B, 302, 364

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High Courts18 May 2005Allowed

Winifred Wilson Mongose Vs Yusuf Yacoob Kharwa

Calcutta High Court · (2006) 1 CHN 51

Transfer of Property Act, 1882 — Section 106, 111West Bengal Premises Tenancy Act, 1956 — Section 13(1), 19, 19(2), 2, 31(1)

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High Courts18 May 2005Dismissed

Managing Director, Bharatiya Reserve Bank Note Mudran Pvt. Ltd. Vs Sri Sajal Talukdar

Calcutta High Court · (2005) 1 ILR (Cal) 534

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High Courts17 May 2005Dismissed

Kaljani Group Samity and Another Vs State of West Bengal and Others

Calcutta High Court · (2006) 3 CHN 475

Constitution of India, 1950 — Article 226West Bengal Land and Land Reforms Manual, 1991 — Rule 250, 266, 266

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High Courts17 May 2005

Chandi Pada Batabyal and Others Vs Satyabala Dey and Others

Calcutta High Court · (2006) 1 CHN 1 : (2005) 1 ILR (Cal) 493

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), 115A, 47Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 136

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High Courts16 May 2005