Calcutta High Court Judgments 2005 — Page 24

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 2Banks (Nationalization) Act, 1974 — Section 3, 3(1), 3(2), 3(3), 3(4)Central Motor Vehicles Rules, 1989 — Rule 342, 343

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High Courts13 Apr 2005

M/s. Batliboi Limited Vs Union of India

Calcutta High Court · 109 CWN 798

Contract Act, 1872 — Section 31(7)(a), 34, 74

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High Courts11 Apr 2005

Employees'' State Insurance Corporation and Another Vs Birla Corporation Ltd.

Calcutta High Court · (2005) 2 CALLT 637 : (2005) 3 CHN 547 : 108 CWN 1169 : (2005) 107 FLR 560

Constitution of India, 1950 — Article 227Employees State Insurance Act, 1948 — Section 45A, 75, 75(1), 75(2B), 82

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High Courts11 Apr 2005

Pijush Kanti Dasgupta Vs State of West Bengal and Another

Calcutta High Court · (2005) 4 CHN 88

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts08 Apr 2005Allowed

Manthan Brand Band Services Pvt. Ltd. and Another Vs C.K.T. Communications Pvt. Ltd.

Calcutta High Court · AIR 2005 Cal 317 : (2005) 2 CHN 648

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 6 Rule 17, Order 7 Rule 10

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High Courts08 Apr 2005

Taher Ali Khan Vs Abdul Hakim and Others

Calcutta High Court · AIR 2006 Cal 124 : (2006) 1 CALLT 496

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 13, Order 21 Rule 35, Order 21 Rule 89, Order 21 Rule 90Limitation Act, 1908 — Article 180Limitation Act, 1963 — Article 134

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High Courts08 Apr 2005Allowed

Jalpaiguri Zilla Parishad and Another Vs Shankar Prasad Halder

Calcutta High Court · AIR 2006 Cal 1

Contract Act, 1872 — Section 73

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High Courts08 Apr 2005Allowed

Madhai Das Vs Tata Engineering and Locomotive Co. Ltd. and Another

Calcutta High Court · (2005) 3 CHN 252

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 43 Rule 1, Order 7 Rule 10, 151, 20

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High Courts08 Apr 2005

ABP Ltd. Vs Joint Commissioner of Income Tax and Others

Calcutta High Court · (2005) 199 CTR 404 : (2005) 278 ITR 627 : (2006) 151 TAXMAN 161

Income Tax Act, 1961 — Section 133(6), 142(1), 143(2), 143(3), 148

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High Courts08 Apr 2005Dismissed

West Bengal State Warehousing Corporation Vs Indrapuri Studio (P) Ltd. and Others

Calcutta High Court · (2006) 1 CHN 154 : (2005) 1 ILR (Cal) 301

Constitution of India, 1950 — Article 226, 32Land Acquisition Act, 1894 — Section 50(2)West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 11, 11(1), 12, 2, 3(1)

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High Courts07 Apr 2005Allowed