High Courts03 Feb 2005
Kalyan Kumar Dutta Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 2 CALLT 536 : 108 CWN 425
Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 12, 226
COURT ARCHIVE
Calcutta High Court judgments, 2005
681 judgments · page 32 of 35
High Courts03 Feb 2005Dismissed
Workmen rep. by South Eastern Roadways Workmen''s Union and Another Vs VIII Industrial Tribunal and Others
Calcutta High Court · (2006) 2 CHN 166 : (2005) 105 FLR 395 : (2005) 2 LLJ 1020
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 27Industrial Disputes Act, 1947 — Section 10(1), 18, 25FFA, 25FFF
High Courts03 Feb 2005Dismissed
Suvobrata Guha alias Basu Vs Snigdha Basu (Guha) and Others
Calcutta High Court · (2005) 4 CHN 661
Constitution of India, 1950 — Article 227
High Courts03 Feb 2005Allowed
West Dinajpur Chamber of Commerce and Others Vs State of West Bengal and Others
Calcutta High Court · (2005) 3 CHN 391 : (2006) 2 ILR (Cal) 27
West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 — Section 1, 1(2), 1(3), 3, 3(1)
High Courts02 Feb 2005
Deputy Inspector General, Border Security Force Vs Ashok Kumar Mishra and Others
Calcutta High Court · (2005) 2 CHN 638
Border Security Force Act, 1968 — Section 11(2), 115, 74(5)Border Security Force Rules, 1969 — Rule 160, 161, 22
High Courts01 Feb 2005Dismissed
State of West Bengal Vs Brojesh Chandra Singha Barman
Calcutta High Court · (2005) 3 CHN 19
Limitation Act, 1963 — Section 5
High Courts01 Feb 2005Allowed
S.K. Bhagat and Co. and Another Vs Commissioner of Income Tax
Calcutta High Court · (2005) 195 CTR 444 : (2005) 275 ITR 464
Arbitration and Conciliation Act, 1996 — Section 26Income Tax Act, 1961 — Section 36(1), 36(2)
High Courts01 Feb 2005Allowed
The Inspector General of Police and Others Vs Encorp E-service Limited and Others
Calcutta High Court · (2005) 3 CALLT 17 : 108 CWN 971
Constitution of India, 1950 — Article 14, 19(1), 21, 300ACriminal Procedure Code, 1973 (CrPC) — Section 156, 157, 161, 162, 165Lotteries (Regulation) Act, 1998 — Section 10, 3, 4, 4(2), 5
High Courts31 Jan 2005Dismissed
Bank of Baroda Employees'' Association and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 2 CHN 439 : (2005) 105 FLR 534 : (2005) 1 ILR (Cal) 188 : (2005) 2 LLJ 912
Industrial Disputes Act, 1947 — Section 10, 22(1), 22(3), 9A
High Courts31 Jan 2005
Shikha Rani Singha and Another Vs General Manager, Calcutta Tramways Co. (1978) Ltd. and Others
Calcutta High Court · (2005) 106 FLR 761 : (2005) 3 LLJ 412
Constitution of India, 1950 — Article 12, 226, 311
High Courts31 Jan 2005Allowed
Sikha Rani Singha and Another Vs General Manager, Calcutta Tramways Company and Others Monon Kumar Chakraborty Vs The Calcutta Tramways Company (1978) Ltd. and Others
Calcutta High Court · (2005) 2 CALLT 583 : 108 CWN 350
Constitution of India, 1950 — Article 12, 226, 311
High Courts31 Jan 2005Dismissed
Satish Chandra Sarkar and Another Vs Sandhya Sarkar and Others
Calcutta High Court · (2005) 4 CHN 519
Constitution of India, 1950 — Article 226, 227West Bengal Land Reforms (Amendment) Act, 1972 — Section 7West Bengal Land Reforms Act, 1955 — Section 10, 21(3), 8, 8(2), 9
High Courts28 Jan 2005
Bidhu Bhusan Chandra Vs The State of West Bengal and Others
Calcutta High Court · (2006) 1 CALLT 591 : 110 CWN 408 : (2005) 1 ILR (Cal) 128
Constitution of India, 1950 — Article 21, 256
High Courts28 Jan 2005Allowed
Nirmalendu Kar Vs Smt. Kamalabala Naskar and Others
Calcutta High Court · AIR 2005 Cal 223 : (2005) 2 CALLT 593 : 108 CWN 1087
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts28 Jan 2005Dismissed
Arup Singha Ray Vs State of West Bengal
Calcutta High Court · (2005) 2 CALLT 397 : (2005) 2 DMC 647
Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts28 Jan 2005Allowed
Andaman and Nicobar Islands Forest and Plantation Development Corpn. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2005) 198 CTR 76 : (2006) 280 ITR 118 : (2005) 147 TAXMAN 160
Income Tax Act, 1961 — Section 15C(1), 32, 32A, 32A(2), 32ABWealth Tax Act, 1957 — Section 5(1)
High Courts28 Jan 2005Dismissed
Tapas Sur Vs State of West Bengal
Calcutta High Court · (2005) 2 CHN 683 : (2005) CriLJ 4270
Constitution of India, 1950 — Article 141, 21Criminal Procedure Code, 1973 (CrPC) — Section 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41
High Courts28 Jan 2005Allowed
Shantilata Paul Vs Swapan Kumar Paul and Others
Calcutta High Court · (2005) 4 CHN 729
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151Constitution of India, 1950 — Article 142(1), 227Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts28 Jan 2005Dismissed
Debabrata Gupta Vs Nanigopal Bhattacharjee
Calcutta High Court · (2005) 2 CALLT 383 : (2005) 3 CHN 95
Civil Procedure Code Amendment Act, 1976 — Section 100Civil Procedure Code, 1908 (CPC) — Order 30 Rule 7, Order 41 Rule 11West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 10
High Courts28 Jan 2005
Bishu Mondal Vs State of West Bengal
Calcutta High Court · (2005) 4 CHN 325
Criminal Procedure Code, 1973 (CrPC) — Section 354(3)Penal Code, 1860 (IPC) — Section 302, 34, 376(2G)