High Courts09 Feb 2005Allowed
Acharya Ramendra Sundar Primary Teachers Training Institute and Another Vs State of West Bengal and Others
Calcutta High Court · (2005) 3 ESC 2157
West Bengal Primary Education Act, 1973 — Section 17, 20(2), 4, 56
COURT ARCHIVE
Calcutta High Court judgments, 2005
681 judgments · page 31 of 35
High Courts09 Feb 2005
All India General Insurance Employees'' Congress and Others Vs General Insurers'' (Public Sector) Association of India and Others
Calcutta High Court · (2005) 2 CHN 608 : (2005) 3 LLJ 571
High Courts09 Feb 2005Dismissed
Madhulata Kankani Vs Homant Bangur
Calcutta High Court · AIR 2005 Cal 268 : (2005) 2 CHN 1
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Easements Act, 1882 — Section 60, 62
High Courts09 Feb 2005Dismissed
Management, Ludlow Jute Mills Vs Sheikh Moymur and Others
Calcutta High Court · (2005) 3 CALLT 9 : (2005) 105 FLR 532 : (2005) 2 LLJ 922
High Courts08 Feb 2005
Trend Vyappar Ltd. and Another Vs Regional Provident Fund Commissioner II and Others
Calcutta High Court · (2005) 2 CHN 495
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 8F(3)
High Courts08 Feb 2005Dismissed
Bibhuti Bhusan Dhara Vs State of West Bengal
Calcutta High Court · (2006) 2 ILR (Cal) 37
West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 4(1), 5West Bengal Land Reforms Act, 1955 — Section 50, 51A
High Courts08 Feb 2005Allowed
Sarbeswar Giri Vs Bimalendu Khatua
Calcutta High Court · (2005) 3 CALLT 254 : (2006) 1 CHN 553
Civil Procedure Code Amendment Act, 1999 — Section 16, 5, 7Civil Procedure Code Amendment Act, 2002 — Section 16, 16(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18, Order 6 Rule 5
High Courts08 Feb 2005
Madan Mohan Das Vs Kartick Chandra Das and Another
Calcutta High Court · AIR 2006 Cal 92
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 148Limitation Act, 1963 — Section 5
High Courts07 Feb 2005
Regional Provident Fund Commissioner and Others Vs Atreyee Welfare Trust and Others
Calcutta High Court · (2005) 3 CHN 613 : (2005) 107 FLR 780 : (2005) 3 LLJ 161
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 17, 17(1)Income Tax Act, 1961 — Section 271BWest Bengal Non — Government Educational Institutions and Local Authorities (Control of Employees Provident Fund) Act, 1983 — Section 1(4), 2(6)
High Courts07 Feb 2005Dismissed
Samir Ganguly Vs Intelligence Officer, Narcotic Control Bureau, Eastern Zone Unit
Calcutta High Court · (2005) CriLJ 3276 : (2005) 4 RCR(Criminal) 573
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 247, 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 36A, 36A(1), 36C, 36D(1)
High Courts04 Feb 2005
Sk. Noor Mohammad Vs Samerunnisa Bibi and Others
Calcutta High Court · (2005) 3 CHN 132
Constitution of India, 1950 — Article 227
High Courts04 Feb 2005Allowed
Namita Sarkar Vs Commissioner of Income Tax
Calcutta High Court · (2005) 195 CTR 157 : (2005) 275 ITR 590
High Courts04 Feb 2005Dismissed
Mihir Saha and Another Vs Tanmoy Saha and Others
Calcutta High Court · AIR 2005 Cal 231 : (2005) 1 CHN 606
Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 276
High Courts04 Feb 2005
Chanchal Kumar Das and Others Vs Pasupati Nath Das and Others
Calcutta High Court · AIR 2005 Cal 212 : (2005) 2 CHN 289
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Evidence Act, 1872 — Section 11, 13, 40, 41, 42Succession Act, 1925 — Section 59, 61, 63
High Courts04 Feb 2005Dismissed
Sasanka Sekhar Maity Vs Dulal Kumar Maity and Others
Calcutta High Court · (2005) 3 CHN 259
Evidence Act, 1872 — Section 68, 71, 73Succession Act, 1925 — Section 2, 263, 63
High Courts04 Feb 2005Allowed
Ashima Dutta and Another Vs Chandra Nath Bhattacharya
Calcutta High Court · (2005) 2 CHN 139
Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 8
High Courts04 Feb 2005Allowed
Shibnath Mukherjee and Others Vs State of West Bengal and Another
Calcutta High Court · (2005) 4 CHN 447
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 468(1), 468(2), 469Penal Code, 1860 (IPC) — Section 23, 30, 415, 416, 417Special Marriage Act, 1954 — Section 36
High Courts04 Feb 2005Allowed
Sudhangshu Das Vs Tapan Kumar Adhikary and Another
Calcutta High Court · (2006) 4 CHN 336
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 17(1)
High Courts03 Feb 2005Dismissed
West Bengal Rolling Mills Association and Others Vs West Bengal Electricity Regulatory Commission and Others
Calcutta High Court · AIR 2005 Cal 326 : (2005) 2 CALLT 104 : (2005) 2 CHN 357
Electricity (Supply) Act, 1948 — Section 57AElectricity Regulatory Commission Act, 1998 — Section 27, 29(1), 29(2), 59West Bengal Electricity Regulatory Commission (Conduct of Business) Regulations, 2000 — Regulation 18, 19, 32
High Courts03 Feb 2005
Jyoti Benod Biswas and Others Vs State of West Bengal and Another
Calcutta High Court · (2006) 4 CHN 261
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 309, 401, 482Penal Code, 1860 (IPC) — Section 114, 406, 498A