COURT ARCHIVE

Calcutta High Court judgments, 2005

681 judgments · page 26 of 35

High Courts24 Mar 2005

Graphite India Limited Vs Smt. Bandana Bose and Another

Calcutta High Court · (2005) 3 CALLT 101 : 110 CWN 256

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 92

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High Courts24 Mar 2005Dismissed

Ratipati Bandopadhyay and Another Vs Mrinalini Debi and Others

Calcutta High Court · (2006) 4 CHN 440

Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 17, 5, 5(5)Registration Act, 1908 — Section 61

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High Courts24 Mar 2005

Indian Iron and Steel Co. Ltd. Vs Ninth Industrial Tribunal and Others

Calcutta High Court · (2005) 3 CHN 481 : (2005) 106 FLR 1035 : (2005) 3 LLJ 352

Companies Act, 1956 — Section 617Industrial Disputes Act, 1947 — Section 2, 2(1), 25F

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High Courts23 Mar 2005Allowed

Registrar, Appellate Side, High Court and Others Vs Jayanta Kumar Dasgupta and Others

Calcutta High Court · (2005) 3 CHN 52

Constitution of India, 1950 — Article 311(2)

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High Courts23 Mar 2005Dismissed

Fateh Chand Bhansali Vs Hindusthan Development Corporation Limited

Calcutta High Court · (2005) 2 CHN 454

Companies Act, 1956 — Section 32Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 204, 205, 482General Clauses Act, 1897 — Section 27

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High Courts23 Mar 2005Dismissed

Raj Kumar Kishorepuria Vs General Manager, Securities and Exchange Board of India and Others

Calcutta High Court · (2005) 4 BC 538 : (2005) 127 CompCas 18 : (2005) 4 CompLJ 525 : (2005) 63 SCL 1

Securities and Exchange Board of India (Prohibition of Fraudulent and Unfair Trade Practices relating to Securities Markets) Regulations, 1995 — Regulation 12Securities and Exchange Board of India Act, 1992 — Section 10, 11, 12, 13, 30

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High Courts23 Mar 2005

Priyamvada Devi Birla, Rajendra Singh Lodha Vs Laxmi Devi Newar and Another

Calcutta High Court · (2005) 4 CHN 544

Companies Act, 1956 — Section 255, 291, 292Estate Duty (Controlled Companies) Rules, 1953 — Rule 15Estate Duty Act, 1953 — Section 20, 37

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High Courts23 Mar 2005

Mosammat Mamuda Bibi Vs Sk. Maniruddin @ Monirul and Another Sk. Maniruddin Vs Mamuda Bibi and Others

Calcutta High Court · (2005) 3 CHN 62

Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 313

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High Courts23 Mar 2005Dismissed

Jahar Ali Mondal Vs Md. Hazi Amir Ali

Calcutta High Court · (2005) 4 CHN 738

Bengal Tenancy Act, 1885 — Section 26Evidence Act, 1872 — Section 102Registration Act, 1908 — Section 17

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High Courts23 Mar 2005Dismissed

Shree Shree Iswar Satyanarayanjee and Others Vs Shree Ranisat Jute Private Limited

Calcutta High Court · (2005) 2 ILR (Cal) 53

Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 27(2), 5(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102

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High Courts22 Mar 2005Dismissed

Srimanta Banerjee Vs Ashoka Das and Another

Calcutta High Court · (2005) 3 CHN 673

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204(1), 208, 209Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120B, 302, 330, 331, 34

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High Courts22 Mar 2005

Jaya Computers and Softwares Ltd. Vs Retail Infotech (P.) Ltd.

Calcutta High Court · (2005) 64 SCL 179

Companies Act, 1956 — Section 433

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High Courts22 Mar 2005

R. Piyarelall Import and Export Ltd. Vs Bright Consumer Co-operative and Stores Ltd. and Others

Calcutta High Court · (2005) 03 CAL CK 0038

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High Courts21 Mar 2005

Hindustan Law Book Company Vs Ganesh Srivastav

Calcutta High Court · AIR 2005 Cal 278 : (2005) 2 CHN 554

Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 12, 2, 21, 3Defence of India Rules, 1962 — Rule 79

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High Courts21 Mar 2005

Asish Taru Ghosh Vs State of West Bengal

Calcutta High Court · (2005) 1 ILR (Cal) 501

Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 2, 25

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High Courts21 Mar 2005

Purnima Saha and Another Vs United India Insurance Company Ltd. and Others

Calcutta High Court · (2007) 1 CHN 537

Motor Vehicles Act, 1988 — Section 163A, 171

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High Courts18 Mar 2005Allowed

Central Bureau of Investigation Vs Sunil Chandra Mazumdar and Another

Calcutta High Court · (2006) 4 CHN 559

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 300, 309Limitation Act, 1963 — Section 5

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High Courts18 Mar 2005Allowed

The Board of Trustees for the Port of Calcutta Vs The Kolkata Municipal Corporation and Others

Calcutta High Court · (2005) 3 CALLT 282

Calcutta Improvement Act, 1911 — Section 54, 65Calcutta Municipal Corporation (Amendment) Act, 1983 — Section 2(71), 343, 343(1), 355Calcutta Port Trust Act, 1890 — Section 67

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High Courts18 Mar 2005Allowed

Happy Nook Co-operative Housing Society Ltd. Vs The State of West Bengal and Others

Calcutta High Court · (2005) 2 CALLT 520 : 110 CWN 281

Constitution of India, 1950 — Article 226West Bengal Co-operative Societies Act, 1983 — Section 27(9), 29, 29(1), 30, 30(1)West Bengal Co-operative Societies Rules, 1987 — Rule 115, 142(2), 161, 23(1), 36(20)

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High Courts18 Mar 2005

Duncan Industries Ltd. and Others Vs State and Others

Calcutta High Court · (2005) 4 CHN 440

Criminal Procedure Code, 1973 (CrPC) — Section 179, 181(4), 190(1), 2, 200Penal Code, 1860 (IPC) — Section 406

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