High Courts29 Apr 2005
Sri Sri Iswar Gopal Gobinda Jew Thakur and Others Vs Rupa Mukherjee and Others
Calcutta High Court · (2005) 4 CHN 720
Hindu Succession Act, 1956 — Section 14
COURT ARCHIVE
Calcutta High Court judgments, 2005
681 judgments · page 23 of 35
High Courts28 Apr 2005
Smt. Ashoka Das Vs The State of West Bengal and Others
Calcutta High Court · (2005) 3 CALLT 37 : (2005) 4 CHN 189
Criminal Procedure Code, 1973 (CrPC) — Section 120B, 201, 202, 302, 330Penal Code, 1860 (IPC) — Section 379, 461
High Courts28 Apr 2005Allowed
Chrisomar Corporation Vs The Owners and Parties Interested in the vessel M.V. Nikolaos-S
Calcutta High Court · (2005) 3 CALLT 237 : 108 CWN 656
General Clauses Act, 1897 — Section 3(36)Merchant Shipping Act, 1958 — Section 3(55)Transfer of Property Act, 1882 — Section 52
High Courts27 Apr 2005
Rajiv Jain Vs CC (Port) and Others
Calcutta High Court · (2005) 102 ECC 58 : (2005) 128 ECR 137 : (2005) 187 ELT 435
Customs Act, 1962 — Section 130ECustoms, Excise Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 41
High Courts27 Apr 2005
Rashmoy Das Vs Ranjit Kumar Das
Calcutta High Court · (2005) 1 ILR (Cal) 338
Arbitration and Conciliation Act, 1996 — Section 16, 6, 9Partnership Act, 1932 — Section 14
High Courts27 Apr 2005Allowed
Anil Kumar Sharma Vs Inspector of Factories
Calcutta High Court · (2006) 1 CHN 594 : (2006) 110 FLR 669 : (2006) 2 LLJ 603
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 401, 482Factories Act, 1948 — Section 88, 88(1), 92West Bengal Factories Rules, 1958 — Rule 95
High Courts27 Apr 2005Dismissed
Jai Glass and Chemicals Pvt. Ltd. Vs The West Bengal State Electricity Board and Another
Calcutta High Court · (2005) 3 CALLT 343 : (2005) 1 ILR (Cal) 316
Arbitration Act, 1940 — Section 20, 30, 33, 41Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 76, 76
High Courts27 Apr 2005Dismissed
Commissioner of Customs Vs Sunil Ghosh
Calcutta High Court · (2006) 199 ELT 587
Civil Procedure Code, 1908 (CPC) — Section 152Customs Act, 1962 — Section 129B, 129B(2)
High Courts26 Apr 2005Dismissed
Manoj Mohan Ghosh and Another Vs Life Insurance Corporation of India
Calcutta High Court · (2005) 4 CHN 11
Constitution of India, 1950 — Article 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 3, 7, 7(1)
High Courts26 Apr 2005Dismissed
Shakti Sankar Dey and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 3 CHN 161 : (2005) 2 ILR (Cal) 97 : (2005) 3 LLJ 500
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 2, 25
High Courts25 Apr 2005Dismissed
New Savan Sugar and Gur Refining Co. Ltd., Deoria Sugar Mills Limited, Shree Sitaram Sugar Company Ltd. and Standard Refinery and Distillery Ltd. Vs Union of India
Calcutta High Court · 109 CWN 750
High Courts21 Apr 2005Dismissed
Anwor Ali Halder Vs Sakina Bibi and Another
Calcutta High Court · (2005) 3 CALLT 129 : (2005) 3 CHN 649 : 110 CWN 315 : (2005) 2 DMC 840
Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 397Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1), 3(2), 4, 5
High Courts21 Apr 2005Dismissed
Ashok Roy Vs C.B.I., A.C.B.
Calcutta High Court · (2006) 1 CHN 225
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 207, 401, 482Penal Code, 1860 (IPC) — Section 120B, 201, 306, 330, 348
High Courts21 Apr 2005Dismissed
Registrar General of High Court and Another Vs Chitra Biswas and Others
Calcutta High Court · (2006) 1 CHN 110
Constitution of India, 1950 — Article 14, 21, 226, 233, 234Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 38
High Courts21 Apr 2005
Somak Das Vs State of West Bengal
Calcutta High Court · (2005) 2 CALLT 465 : (2005) 107 FLR 308
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33
High Courts21 Apr 2005Allowed
Jharu Mondal and Another Vs State
Calcutta High Court · (2005) 4 CHN 568
Evidence Act, 1872 — Section 114, 118, 8Penal Code, 1860 (IPC) — Section 302, 34, 364
High Courts21 Apr 2005Dismissed
Lyons Corporate Market Ltd. and Others Vs Uma Gupta and Others
Calcutta High Court · (2005) 3 CALLT 212
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 5(3), Order 1 Rule 8, Order 1 Rule 8(3), Order 1 Rule 8(5)
High Courts20 Apr 2005
Union of India (UOI) and Others Vs Raj Kumar Jha
Calcutta High Court · (2005) 4 CHN 129
High Courts20 Apr 2005
Century Plyboards (India) Ltd. Vs Assam Wood and Allied Products
Calcutta High Court · (2005) 2 CHN 655 : (2005) 30 PTC 604
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 135, 28
High Courts19 Apr 2005Dismissed
Pradip Kumar Mondal Vs SSK Broking Services Pvt. Ltd. and Others
Calcutta High Court · AIR 2005 Cal 353 : (2005) 3 CALLT 617 : 108 CWN 627