High Courts27 Jan 2005Allowed
W.B. Minimum Wages Inspectors Association and Others Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CHN 404 : (2005) 3 ESC 1905
Constitution of India, 1950 — Article 14, 16, 39
COURT ARCHIVE
Calcutta High Court judgments, 2005
681 judgments · page 33 of 35
High Courts27 Jan 2005
J. Thomas and Co. (P) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2005) 195 CTR 230 : (2005) 275 ITR 467 : (2006) 151 TAXMAN 86
Income Tax Act, 1961 — Section 115J, 115JA, 14, 32AB, 32AB(1)
High Courts27 Jan 2005Allowed
Dharmsila Roy Vs State of West Bengal
Calcutta High Court · (2006) 4 CHN 338
Land Acquisition Act, 1894 — Section 25
High Courts27 Jan 2005Allowed
Santimay Chaudhuri Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 3 ESC 1935 : (2005) 1 ILR (Cal) 47
Airlines Employees (Aircraft Engineering Department) Service Regulations, 1959 — Regulation 12
High Courts25 Jan 2005Allowed
Anil Kumar Gayen Vs State of West Bengal and Another
Calcutta High Court · (2005) 3 CHN 298
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 409, 415, 420, 511
High Courts25 Jan 2005Allowed
Satish Kumar Jaiswal Vs Commissioner of Customs (Port)
Calcutta High Court · (2005) 1 ILR (Cal) 173
High Courts25 Jan 2005
Niranjan Sahu Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CALLT 62 : 110 CWN 62
Constitution of India, 1950 — Article 226West Bengal Board of Secondary Education Act, 1963 — Section 24West Bengal Board of Secondary Education Regulations — Regulation 9
High Courts24 Jan 2005
Smt. Gita Dutta Vs Commissioner of Income Tax
Calcutta High Court · (2005) 195 CTR 37 : (2005) 275 ITR 12
Income Tax Act, 1961 — Section 158B, 158BB
High Courts24 Jan 2005
Sankar Kumar Ghosh and Another Vs Kolkata Metropolitan Development Authority and Others
Calcutta High Court · 109 CWN 445
High Courts20 Jan 2005Dismissed
Nawal Kishore Agarwalla Vs Haryana State Electricity Board
Calcutta High Court · (2005) 2 CALLT 477
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Section 20
High Courts20 Jan 2005Dismissed
Navin Jhunjhunwala Vs Vijay Kumar Sharma
Calcutta High Court · (2005) 1 CALLT 511
Calcutta Insolvency Rules, 1910 — Rule 103Presidency Towns Insolvency Act, 1909 — Section 18, 24, 24(3), 25, 36
High Courts20 Jan 2005
Technochem (India) Vs Gouri Shankar Investment Private Ltd. and Others
Calcutta High Court · (2005) 2 CALLT 166
Bengal Money Lenders Act, 1940 — Section 10, 13, 13(2), 30, 8Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts19 Jan 2005
Pampa Das Vs Sanjib Das
Calcutta High Court · AIR 2005 Cal 266 : (2005) 2 CALLT 72 : (2005) 2 CHN 17 : (2005) 2 DMC 254 : (2005) 1 ILR (Cal) 120
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 23, 24, 25
High Courts19 Jan 2005
Sankar Dastidar Vs Smt. Banjula Dastidar and Another
Calcutta High Court · AIR 2005 Cal 121 : (2005) 2 CALLT 360 : (2005) 2 CHN 387
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6DLimitation Act, 1908 — Section 115, 120, 124, 23, 91ALimitation Act, 1963 — Article 23, 25, 27, 22, 3
High Courts19 Jan 2005Allowed
Abul Hossain @ Baga Vs State of West Bengal
Calcutta High Court · (2005) 4 CHN 211
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 279, 302, 304A
High Courts19 Jan 2005
Rabindra Nath Chakraborty Vs State of West Bengal and Others
Calcutta High Court · (2005) 2 CALLT 35
High Courts19 Jan 2005
Pradip Kumar Das and Others Vs Union of India and Others
Calcutta High Court · 109 CWN 594
High Courts19 Jan 2005
Shrimati Pampa Das Vs Sri Sanjib Das
Calcutta High Court · (2005) 01 CAL CK 0003
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 23, 24, 25
High Courts18 Jan 2005Allowed
Smt. Tapati Ghosh and Another Vs The State of West Bengal and Others
Calcutta High Court · (2005) 2 CALLT 275 : (2005) 3 ESC 2113
West Bengal Board of Secondary Education Act, 1963 — Section 24
High Courts18 Jan 2005Dismissed
Sri Ranjit Kumar Bagchi Vs The State of West Bengal and Others
Calcutta High Court · (2005) 2 CALLT 306 : (2005) 2 CALLT 134 : (2005) 4 CHN 396
Civil Procedure Code, 1908 (CPC) — Section 96Companies Act, 1913 — Section 202Companies Act, 1956 — Section 483