COURT ARCHIVE

Calcutta High Court judgments, 2005

681 judgments · page 28 of 35

High Courts10 Mar 2005Dismissed

Rekha Mitra and Others Vs Shyamal Kumar Mitra

Calcutta High Court · (2005) 3 CALLT 353 : (2005) 1 ILR (Cal) 263

Civil Procedure Code, 1908 (CPC) — Section 10Companies Act, 1956 — Section 10, 100, 101, 102, 103Securities Contracts (Regulation) Act, 1956 — Section 16, 16(1), 6

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High Courts10 Mar 2005

Commr. of Cus. (Prev.) Vs Ratan Kumar Saha

Calcutta High Court · (2005) 3 CALLT 265 : (2005) 4 CHN 26 : (2005) 129 ECR 254 : (2005) 189 ELT 11

Customs Act, 1962 — Section 108, 108(3), 110, 130, 130A

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High Courts09 Mar 2005

The West Bengal Housing Board and Another Vs The State of West Bengal and Others

Calcutta High Court · (2005) 3 CALLT 293 : (2005) 1 ILR (Cal) 202

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 26(2), 50(2)

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High Courts09 Mar 2005Allowed

Allahabad Bank Vs Presiding Officer, Central Government Industrial Tribunal and Another

Calcutta High Court · (2005) 2 CHN 616 : (2005) 3 LLJ 297

Industrial Disputes Act, 1947 — Section 18, 9A

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High Courts08 Mar 2005

Gopee Nath Paul and Sons and Another Vs Deputy Commissioner of Income Tax

Calcutta High Court · (2005) 278 ITR 240 : (2005) 147 TAXMAN 629

Income Tax Act, 1961 — Section 48, 48(1)

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High Courts08 Mar 2005Allowed

Rajesh Kumar and Others Vs Rajan and Others

Calcutta High Court · (2006) 2 CALLT 387 : (2006) 4 CHN 633 : (2006) 110 FLR 604

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts08 Mar 2005Allowed

Anuradha Khemka Nee Bansal Vs Sudarshan Kumar Khemka and Another

Calcutta High Court · (2005) 3 CHN 179

Criminal Procedure Code, 1973 (CrPC) — Section 167(4), 439(2)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 354, 406, 417, 420

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High Courts08 Mar 2005

Lalta Prosad Jaiswal and Others Vs Controller, Calcutta Thika Tenancy and Others

Calcutta High Court · (2005) 3 CALLT 365 : (2005) 3 CHN 125

Calcutta Thika and Other Tenancies and Lands (Acquisition and Regulation) Act, 1981 — Section 18A, 6, 6(1), 6(3), 7(1)

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High Courts08 Mar 2005

Union of India (UOI) and Others Vs Central Government Industrial Tribunal and Another

Calcutta High Court · (2005) 4 CHN 31 : (2005) 106 FLR 20 : (2005) 3 LLJ 277

Constitution of India, 1950 — Article 39, 46Industrial Disputes Act, 1947 — Section 2

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High Courts08 Mar 2005

Lata Prosad Jaiswal and Others Vs The Controller, Calcutta Thika Tenancy and Others

Calcutta High Court · (2005) 3 CALLT 365 : (2005) 3 CHN 125

Calcutta Thika and Other Tenancies and Lands (Acquisition and Regulation) Act, 1981 — Section 6(3)

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High Courts07 Mar 2005

Sanjay Kumar Modi Vs Director of Income Tax (Investigation) and Others

Calcutta High Court · (2005) 199 CTR 666 : (2005) 2 ILR (Cal) 28 : (2005) 278 ITR 374 : (2006) 150 TAXMAN 175

Income Tax Act, 1961 — Section 127(3), 132, 132(1), 132(10), 132(4)

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High Courts07 Mar 2005Allowed

Shri Bhagirath Lohar Vs Sreematya Sandhya Malakar

Calcutta High Court · (2005) 2 CALLT 580

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, 148Constitution of India, 1950 — Article 227

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High Courts07 Mar 2005Dismissed

Usha Ghosh Vs Rabindranath Das and Others

Calcutta High Court · AIR 2005 Cal 190

Bengal Public Demands Recovery Act, 1913 — Section 20(1), 34, 35, 36, 37Bengal Tenancy Act, 1885 — Section 103(B)(5), 3(11)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 4, Order 1 Rule 5, 100, 109

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High Courts07 Mar 2005

General Manager, Andaman and Nicobar Islands Integrated Development Corporation Limited Vs A.G. Roy and Another

Calcutta High Court · (2005) 2 CHN 503 : (2005) 107 FLR 801 : (2005) 1 ILR (Cal) 197 : (2005) 3 LLJ 432

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25B, 25F

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High Courts07 Mar 2005

Rajani Kanta Burman Vs Union of India (UOI) and Another

Calcutta High Court · (2005) 2 CALLT 488

Bengal Public Demands Recovery Act, 1913 — Section 27, 28, 37Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9, Order 7 Rule 10, 153, 80Constitution of India, 1950 — Article 226

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High Courts07 Mar 2005Dismissed