COURT ARCHIVE

Calcutta High Court judgments, 2005

681 judgments · page 22 of 35

High Courts06 May 2005Allowed

Director of Supply and Disposals and Another Vs Vijay Shree Limited and Others

Calcutta High Court · AIR 2006 Cal 46 : (2005) 4 BC 36 : (2005) 3 CALLT 196 : 108 CWN 834 : (2005) 1 ILR (Cal) 437

Constitution of India, 1950 — Article 14, 226Jute and Jute Textiles Control Order, 2000 — Order 41 Rule 27

High Courts06 May 2005

Ramgati Khan Vs Gobinda Chandra Khan

Calcutta High Court · (2006) 4 CHN 328

Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 61West Bengal Land Reforms Act, 1955 — Section 8

High Courts05 May 2005

Niren Adhikary Vs State of West Bengal

Calcutta High Court · (2006) 4 CHN 703

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A

High Courts04 May 2005Dismissed

Goutam Hazra and Another Vs Pinaki Hazra and Others

Calcutta High Court · (2005) 3 CHN 364 : (2006) 2 CTLJ 121

Bengal Excise Rules, 1993 — Rule 207, 208Contract Act, 1872 — Section 23, 65

High Courts04 May 2005Allowed

Amit Kumar Sen and Others Vs K.A. Rao, Deputy Registrar of Companies

Calcutta High Court · (2005) 3 CALLT 120 : (2005) 4 CHN 92 : (2006) 132 CompCas 675 : (2006) 65 SCL 252

Companies Act, 1956 — Section 209A, 217(2A), 217(5), 220Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 482

High Courts03 May 2005Allowed

ABB Limited and Another Vs West Bengal State Electricity Board and Others

Calcutta High Court · (2005) 3 CALLT 259 : (2005) 3 CHN 34

High Courts03 May 2005

Ranjit Kumar Bag, Additional District and Sessions Judge-cum-Special Court under the Electricity Act, 2003 Vs State of West Bengal

Calcutta High Court · (2006) 1 CHN 445

Criminal Procedure Code, 1973 (CrPC) — Section 173, 395(2)Electricity Act, 2003 — Section 135, 151, 153Penal Code, 1860 (IPC) — Section 154, 156, 379

High Courts03 May 2005

Donald and Macarthy Pvt. Ltd. Vs Union of India (UOI)

Calcutta High Court · (2005) 103 ECC 88 : (2005) 126 ECR 262 : (2005) 186 ELT 393

Customs Act, 1962 — Section 45

High Courts03 May 2005Dismissed

Commissioner of Income Tax Vs A.S. Wardekar

Calcutta High Court · (2005) 199 CTR 255 : (2006) 283 ITR 432 : (2006) 151 TAXMAN 303

Income Tax Act, 1961 — Section 10(3), 14, 2(14), 260A, 28

High Courts03 May 2005Allowed

Raya Bhattacharjee Vs The Punjab National Bank and Others

Calcutta High Court · (2005) 3 CALLT 288 : (2006) 108 FLR 820 : (2006) 2 LLJ 205

High Courts03 May 2005Allowed

Babul alias Babul Kar Vs State of West Bengal

Calcutta High Court · (2005) 3 CALLT 556

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B, 409, 467, 468, 471

High Courts02 May 2005

Grace Hill Tea Industry Vs Tea Auction Limited and Another

Calcutta High Court · (2005) 4 CHN 71

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 9 Rule 13, Order 9 Rule 7

High Courts02 May 2005

Ramandas Chaki and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 2005 Cal 312

Civil Procedure Code, 1908 (CPC) — Section 11, 80Specific Relief Act, 1963 — Section 34West Bengal Estates Acquisition (Second Amendment) Act, 1973 — Section 57B(2)

High Courts02 May 2005Allowed

Ambica Charan Sinha Vs Union of India (UOI) and Others

Calcutta High Court · (2005) 3 CHN 468

Constitution of India, 1950 — Article 226

High Courts02 May 2005Allowed

Monoranjan Jana and Others Vs State of West Bengal and Another

Calcutta High Court · (2005) 3 CHN 93

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 323, 34, 436

High Courts01 May 2005

Nadia Co-operative Land Development Bank Ltd. Employees'' Association and Another Vs State of West Bengal and Others

Calcutta High Court · (2005) 3 CALLT 161

High Courts29 Apr 2005

Pawan Jain and Others Vs Hindusthan Club Limited and Others

Calcutta High Court · (2005) 5 CompLJ 1 : (2005) 62 SCL 610

Companies Act, 1956 — Section 227, 274, 274(1), 274(3)Companies Rules, 2003 — Rule 2, 3, 5, 9

High Courts29 Apr 2005

Smt. Phool Lata Somani Vs Commissioner of Income Tax and Others

Calcutta High Court · (2005) 197 CTR 339 : (2005) 276 ITR 216 : (2006) 150 TAXMAN 225

Constitution of India, 1950 — Article 141Income Tax Act, 1922 — Section 33Income Tax Act, 1961 — Section 129, 129(6), 263, 264, 264(2)

High Courts29 Apr 2005Dismissed

Mohanlal Mitra and Another Vs Kolkata Municipal Corporation

Calcutta High Court · (2005) 3 CHN 282 : (2005) 1 ILR (Cal) 390

Calcutta Municipal Corporation Act, 1980 — Section 363, 400(1), 635Calcutta Municipal Corporation Building Rules, 1990 — Rule 61

High Courts29 Apr 2005Dismissed

Union of India (UOI) Vs Budhlani Engineering P. Ltd.

Calcutta High Court · (2005) 126 CompCas 867

Arbitration Act, 1940 — Section 20, 30, 33