High Courts17 Mar 2005Dismissed
International General Electric (India) Limited Vs Haradhan Sasmal
Calcutta High Court · AIR 2005 Cal 308 : (2005) 2 CHN 400
COURT ARCHIVE
Calcutta High Court judgments, 2005
681 judgments · page 27 of 35
High Courts17 Mar 2005Allowed
Amar Nath Chakroborty Vs Dutta Bucket Industries and Others
Calcutta High Court · (2005) 2 CHN 278 : (2005) 31 PTC 415
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2Copyright Act, 1957 — Section 2Trade and Merchandise Marks Act, 1958 — Section 115, 12, 21, 23(1), 30(1)
High Courts17 Mar 2005Dismissed
Janak Roy Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 2 ILR (Cal) 47
Central Excises and Salt Act, 1944 — Section 14Central Motor Vehicles Rules, 1989 — Rule 14, 27Finance Act, 1994 — Section 65(27)
High Courts17 Mar 2005
Malati alias Mala alias Mita Goon and Ranadhir Goon and Another Vs Union of India (UOI)
Calcutta High Court · (2006) 3 ACC 632 : (2006) ACJ 2455 : (2006) 1 CALLT 226
Motor Vehicles Act, 1988 — Section 140, 163(A), 166
High Courts17 Mar 2005Allowed
Basant Kumar Kejriwal Vs Suman Kejriwal and Others
Calcutta High Court · AIR 2005 Cal 260 : (2005) 2 CHN 231
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 115, 3Transfer of Property Act, 1882 — Section 52
High Courts17 Mar 2005Dismissed
I.K. Merchants (P) Ltd. Vs Sirpur Papers Mills Ltd.
Calcutta High Court · AIR 2006 Cal 84 : (2005) 3 CALLT 308 : 108 CWN 481
Arbitration Act, 1940 — Section 2, 34Arbitration and Conciliation Act, 1996 — Section 11, 16, 2(1)Contract Act, 1872 — Section 23, 28
High Courts17 Mar 2005Dismissed
Janak Roy Vs Union of India (UOI)
Calcutta High Court · (2005) 1 ILR (Cal) 227
Central Excises and Salt Act, 1944 — Section 14Central Motor Vehicles Rules, 1989 — Rule 14, 27Finance Act, 1994 — Section 65(27)
High Courts16 Mar 2005Allowed
Chandan Sengupta Vs Presiding Officer, 2nd Industrial Tribunal and Others
Calcutta High Court · (2005) 3 CHN 351
High Courts16 Mar 2005
Steel Authority of India Ltd. Vs Shyam Sundar Choudhury
Calcutta High Court · AIR 2005 Cal 305 : (2005) 3 ARBLR 419 : 108 CWN 512
Arbitration Act, 1940 — Section 30, 33
High Courts16 Mar 2005Dismissed
Rejaul Karim and Others Vs Thakurani Baskey
Calcutta High Court · (2006) 4 CHN 822
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21, 21(2), 22, 8(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, 115, 144, 151, 24West Bengal Land Reforms Act, 1955 — Section 8, 9(2), 9(6)
High Courts15 Mar 2005Dismissed
Heilgus Pvt. Ltd. Vs Standard Chartered Bank and Another
Calcutta High Court · (2005) 3 CHN 233
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 52
High Courts15 Mar 2005Allowed
Sasti Mohanta Vs State of West Bengal
Calcutta High Court · (2005) 2 CHN 565 : (2005) CriLJ 3820
Penal Code, 1860 (IPC) — Section 302
High Courts15 Mar 2005
A. Tosh and Sons (India) Ltd. Vs Happy Valley Tea Company Pvt. Ltd.
Calcutta High Court · AIR 2006 Cal 90 : (2006) 2 ARBLR 357 : 108 CWN 526
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 14, 15, 5, 8(1), 8(3)
High Courts15 Mar 2005Allowed
Quoresh Khatoon Vs Nissar Khan and Another
Calcutta High Court · (2005) 3 CALLT 538 : 110 CWN 243
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts14 Mar 2005Allowed
Gargi Nath Vs State of W.B. and Others
Calcutta High Court · (2005) 2 CHN 468 : (2005) 1 ILR (Cal) 232
Constitution of India, 1950 — Article 14, 226West Bengal College Teachers (Security of Service) Act, 1975 — Section 11, 11(1), 11(2), 2(9)
High Courts14 Mar 2005Allowed
S. Indu Bala Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 3 CALLT 138 : (2005) 3 CHN 158
Constitution of India, 1950 — Article 226
High Courts14 Mar 2005Dismissed
Surendranath Singh Vs Smt. Sabitri Dey
Calcutta High Court · (2005) 1 ILR (Cal) 217
High Courts14 Mar 2005Allowed
Gulshan Bibi Vs Hasmat Ali and Others
Calcutta High Court · (2005) 2 CHN 667 : (2005) 1 ILR (Cal) 208
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 27, Order 43 Rule 1Constitution of India, 1950 — Article 227
High Courts14 Mar 2005Allowed
Bimal Chandra Vs Regional Manager, the New India Assurance Co. Ltd. and Others
Calcutta High Court · (2005) 3 CHN 154
High Courts11 Mar 2005
Priyamvada Devi Birla (Since Deceased) Vs Madhav Prasad Birla (Since Deceased)
Calcutta High Court · AIR 2006 Cal 6
Hindu Succession Act, 1956 — Section 14, 15, 15(1), 15(2), 15DProbate and Letters of Administration Act, 1881 — Section 64Succession Act, 1925 — Section 211, 213, 214, 218, 263