High Courts07 Oct 2005
Birendra Nath Saha Vs Smt. Chandana Saha and Others
Calcutta High Court · (2005) 10 CAL CK 0020
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(11), Order 8 Rule 5
COURT ARCHIVE
Calcutta High Court judgments, 2005
681 judgments · page 6 of 35
High Courts07 Oct 2005
Smt. Prabha Agarwal Vs Technofab Engineering Limited
Calcutta High Court · (2006) 2 CALLT 11
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts07 Oct 2005
Tridip Mitra Vs State of West Bengal
Calcutta High Court · (2006) 2 CHN 198
Arms Act, 1959 — Section 25, 27, 35Criminal Procedure Code, 1973 (CrPC) — Section 451, 457(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 51
High Courts07 Oct 2005Allowed
S.B. Properties Pvt. Ltd. Vs Bank of India
Calcutta High Court · AIR 2006 Cal 115
Transfer of Property Act, 1882 — Section 106, 111West Bengal Premises Tenancy Act, 1956 — Section 3
High Courts07 Oct 2005
Israful Haque and Another Vs The State of West Bengal and Others
Calcutta High Court · (2006) 1 CALLT 188 : 110 CWN 158
Constitution of India, 1950 — Article 226West Bengal Panchayat Act, 1973 — Section 213A, 213A(1)
High Courts07 Oct 2005
Smt. Mita Pal and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2006) CriLJ 1647
Army Act, 1950 — Section 106Constitution of India, 1950 — Article 14, 21, 226, 226(1), 32Criminal Procedure Code, 1973 (CrPC) — Section 491
High Courts07 Oct 2005
Shyamadas Banerjee Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CHN 194
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(5), 197, 410, 482
High Courts07 Oct 2005
Vikash Enterprise Vs Metflow Corporation Pvt. Ltd.
Calcutta High Court · (2006) 1 CALLT 348 : (2006) 1 CLT 348
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 40 Rule 1
High Courts07 Oct 2005Dismissed
The Tata Iron and Steel Company Limited Vs Prakash Sales Corporation
Calcutta High Court · AIR 2006 Cal 142 : (2006) 1 CALLT 259 : 110 CWN 114
High Courts07 Oct 2005
Madhur Poddar Vs Ashok Poddar and Others
Calcutta High Court · (2006) 2 CALLT 133
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts06 Oct 2005Allowed
Smt. Mithu Rani Sardar and Others Vs United India Insurance Company Ltd. and Another
Calcutta High Court · (2006) 3 ACC 544 : (2006) ACJ 2868 : (2006) 2 CALLT 241 : (2006) 2 ILR (Cal) 531
Motor Vehicles Act, 1988 — Section 140, 163A, 166
High Courts06 Oct 2005Dismissed
Anju Pal and Others Vs State of West Bengal
Calcutta High Court · (2007) 2 CHN 103
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 306, 498A
High Courts06 Oct 2005Dismissed
Manju Banerjee and Others Vs Debabrata Pal and Others
Calcutta High Court · (2006) 1 CALLT 87 : 110 CWN 88
Administration of Justice Act, 1960 — Section 13, 13(1)Administrative Tribunals Act, 1985 — Section 14(1), 17Constitution of India, 1950 — Article 129, 136, 215, 226, 227
High Courts06 Oct 2005Allowed
Uttam Kirtonia Vs State of West Bengal
Calcutta High Court · (2006) CriLJ 2328
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 203, 302, 34, 364
High Courts06 Oct 2005Allowed
Commissioner of Income Tax Vs Peerless General Finance and Investment Co. Ltd.
Calcutta High Court · (2006) 204 CTR 198
Constitution of India, 1950 — Article 141, 19(1)Income Tax Act, 1961 — Section 256(2)Reserve Bank of India Act, 1934 — Section 45J, 45K
High Courts06 Oct 2005Dismissed
Md. Aftab Alam Vs State of West Bengal
Calcutta High Court · (2006) 1 CALLT 531 : (2005) 4 CHN 794 : 110 CWN 387 : (2006) 1 DMC 870 : (2006) 1 ILR (Cal) 19
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304B, 307, 32, 498A
High Courts05 Oct 2005Allowed
Shree Vardaan Improvement Pvt. Ltd. Vs Puspa Devi Agarwal and Others
Calcutta High Court · (2005) 4 CHN 487
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 9
High Courts05 Oct 2005Allowed
Samar Ghosh Vs Rambaran Singh
Calcutta High Court · AIR 2006 Cal 152 : (2006) 1 CALLT 502
Provincial Insolvency Act, 1920 — Section 13, 13(1), 13(2), 20, 21(1)
High Courts04 Oct 2005Dismissed
Amar Chandra Roy Vs State of West Bengal
Calcutta High Court · (2006) 1 CALLT 26
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 304(I), 326
High Courts04 Oct 2005Allowed
Md. Sarif Vs State of West Bengal
Calcutta High Court · (2006) 1 CALLT 196
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(5), 164, 164(2), 165Customs Act, 1962 — Section 108Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 41, 41(2), 42