High Courts18 Jan 2005Allowed
Sekhar Saha Vs State of West Bengal
Calcutta High Court · (2005) 3 CHN 184
Criminal Procedure Code, 1973 (CrPC) — Section 313, 91, 91(1)
COURT ARCHIVE
Calcutta High Court judgments, 2005
681 judgments · page 34 of 35
High Courts18 Jan 2005Allowed
Ravi Marketing (P) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2005) 198 CTR 354 : (2006) 280 ITR 519 : (2005) 147 TAXMAN 299
Income Tax Act, 1961 — Section 37, 37(1)
High Courts17 Jan 2005Allowed
Rinku Kundu Vs State of West Bengal and Others
Calcutta High Court · (2005) 3 CHN 136
High Courts17 Jan 2005
VIP Buildcom P. Ltd. Vs Everest Kanto Cylinder Ltd.
Calcutta High Court · (2005) 2 CHN 159 : (2005) 124 CompCas 774 : 108 CWN 404 : (2005) 64 SCL 368
High Courts17 Jan 2005
Bhola Das Vs National Insurance Co. Ltd. and Another
Calcutta High Court · (2005) 3 ACC 468 : (2005) ACJ 1064
Motor Vehicles Act, 1988 — Section 166
High Courts14 Jan 2005
Ram Swarath Yadav Vs State Bimal Prakash @ Bijay @ Munna Tiwari Vs State of West Bengal
Calcutta High Court · (2007) 1 CHN 289
Criminal Procedure Code, 1973 (CrPC) — Section 107, 125, 144, 156(2), 167Factories Act, 1961 — Section 28(1)Penal Code, 1860 (IPC) — Section 211, 395
High Courts14 Jan 2005
Soumitra Kr. Jana Vs Malati Jana and Another
Calcutta High Court · (2006) 2 CHN 206
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 401, 462Limitation Act, 1963 — Section 5
High Courts13 Jan 2005Dismissed
Union of India (UOI) Vs Tapas Chakraborty and Others
Calcutta High Court · (2005) 2 CALLT 256
High Courts13 Jan 2005Allowed
State of West Bengal Vs Kabita Agarwal
Calcutta High Court · (2005) 2 CHN 366
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 123
High Courts13 Jan 2005Allowed
Gouranga Sarkar Vs Biswajit Sarkar and Another
Calcutta High Court · (2006) 1 CHN 460
Criminal Procedure Code, 1973 (CrPC) — Section 255, 294, 311, 313, 354Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts13 Jan 2005
Regional Provident Fund Commissioner (II) and Another Vs Vivekananda Vidyamandir and Others
Calcutta High Court · (2005) 2 CHN 307 : (2005) 104 FLR 1042 : (2005) 2 LLJ 721
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 6
High Courts11 Jan 2005
Titan Engg. Co. Pvt. Ltd. Vs Commissioner of Central Excise
Calcutta High Court · (2005) 129 ECR 259 : (2005) 189 ELT 416
Central Excises and Salt Act, 1944 — Section 11B, 35F
High Courts11 Jan 2005
Manick Mohan Saha and Others Vs Md. Masudal Haque and Others
Calcutta High Court · (2005) 1 CALLT 357 : (2005) 1 CHN 512
Bengal Wakf Act, 1934 — Section 53(2)General Clauses Act, 1897 — Section 6
High Courts10 Jan 2005
Universal Petro Chemicals Limited Vs BP p.l.c. and Others
Calcutta High Court · (2006) 2 CALLT 294 : (2005) 2 CALLT 405 : (2005) 2 CHN 239 : (2005) 1 ILR (Cal) 104
High Courts10 Jan 2005Allowed
Gour Hari Ghosh Vs Punjab National Bank and Others
Calcutta High Court · (2005) 2 CHN 248
Civil Procedure Code, 1908 (CPC) — Order 35 Rule 5, Order 7 Rule 11
High Courts10 Jan 2005Allowed
National Insurance Co. Ltd. Vs Nirmala Ghosh and Others
Calcutta High Court · (2006) ACJ 499
High Courts07 Jan 2005Allowed
Motiur Rahman Mollah Vs Sk. Ashar Ali and Others
Calcutta High Court · AIR 2005 Cal 119 : (2005) 2 CALLT 39 : (2005) 1 CHN 478
Calcutta High Court (Original Side) Rules, 1914 — Rule 2, 46Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 129
High Courts06 Jan 2005Dismissed
Jhonson and Jhonson Limited Vs Third Industrial Tribunal and Others
Calcutta High Court · (2005) 3 CHN 608 : (2005) 107 FLR 1045
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 2West Bengal Industrial Disputes Rules, 1958 — Rule 20D
High Courts06 Jan 2005
Hall and Anderson Limited Vs Union of India (UOI) and Others
Calcutta High Court · AIR 2005 Cal 156 : (2005) 125 CompCas 97
Companies Act, 1913 — Section 2, 3, 3(1), 3(2), 3(3)Constitution of India, 1950 — Article 39Textile Undertakings (Nationalisation) Act, 1995 — Section 2
High Courts06 Jan 2005
Deepak Kejriwal and Another Vs Govinda Enterprises Private Ltd. Govinda Enterprises Private Ltd. Vs Deepak Kejriwal and Another
Calcutta High Court · (2006) 1 BC 388 : (2005) 124 CompCas 756 : (2005) 62 SCL 519
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Companies Act, 1956 — Section 433, 434, 439