COURT ARCHIVE

Calcutta High Court judgments, 2005

681 judgments · page 7 of 35

High Courts04 Oct 2005Dismissed

Regional Provident Fund Commissioner Vs Assam Biri Factories (P) Ltd. and Others

Calcutta High Court · (2006) 3 CALLT 62

Constitution of India, 1950 — Article 12Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(2)Penal Code, 1860 (IPC) — Section 196, 198, 228

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High Courts04 Oct 2005

Dalsinger Singh Vs Dayamoyee Sadhukhan

Calcutta High Court · (2006) 2 CHN 420

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 4

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High Courts30 Sept 2005

Baba Loknath Enterprises and Another and Ashirbad and Another Vs State of West Bengal and Others

Calcutta High Court · (2006) 4 CHN 371

Bengal Excise Act, 1909 — Section 8Manufacture of Liquor and Capsule Bottle and Country Spirit and Sale by Wholesale) Rules, 1998 — Rule 10, 5(1), 9

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High Courts30 Sept 2005Dismissed

Biecco Lawrie Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · (2006) 108 FLR 255 : (2006) 2 LLJ 353

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High Courts30 Sept 2005

Sita Ram Tewari Vs Monoranjan Dey and Another

Calcutta High Court · (2006) 4 ACC 144 : (2006) ACJ 2527

Motor Vehicles Act, 1988 — Section 166

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High Courts30 Sept 2005Allowed

Illa Chowdhury Vs Shyamali Das and Another

Calcutta High Court · (2006) 2 CHN 41

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18, 30

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High Courts29 Sept 2005Dismissed

Janani Hansda Vs State of West Bengal and Others

Calcutta High Court · (2007) 2 CHN 263

West Bengal Panchayat Act, 1973 — Section 12

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High Courts28 Sept 2005

Jatroo Oraon Vs State of West Bengal

Calcutta High Court · (2006) 1 CHN 106

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts28 Sept 2005Dismissed

Bhabani Shaw Vs The State of West Bengal The State of West Bengal Vs Bhim Shaw

Calcutta High Court · (2005) 2 ILR (Cal) 491

Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982 — Rule 4Criminal Procedure Code, 1973 (CrPC) — Section 144, 164, 215, 313, 464Evidence Act, 1872 — Section 32(1)

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High Courts28 Sept 2005Dismissed

Akalu Paswan Vs State of West Bengal and Others

Calcutta High Court · (2006) 1 CALLT 395 : (2006) 1 CLT 395

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 376

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High Courts27 Sept 2005

Samir Kumar Naskar Vs Director of School Education and Others

Calcutta High Court · (2006) 1 CALLT 134 : 110 CWN 147 : (2006) 109 FLR 904

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts27 Sept 2005

Sujata Ganguly and Others Vs State of West Bengal and Others

Calcutta High Court · (2008) 2 CHN 728

Motor Vehicles Act, 1988 — Section 68(3), 69, 71(3), 80, 81West Bengal Motor Vehicles Rules, 1989 — Rule 86

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High Courts26 Sept 2005

Emloyees'' Provident Fund Organization and Others Vs Birlapur Vidyalaya and Others

Calcutta High Court · (2007) 1 CHN 173

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 2, 6, 7A

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High Courts26 Sept 2005

Ajay Kumar Ghosh Vs West Bengal State Electricity Board and Others

Calcutta High Court · (2006) 1 CHN 536

Electricity (Supply) Act, 1948 — Section 49Electricity Act, 2003 — Section 126, 185

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High Courts26 Sept 2005Allowed

National Insurance Co. Ltd. Vs Amesh Mondal and Others

Calcutta High Court · (2006) 4 ACC 707 : (2006) ACJ 1706

Motor Vehicles Act, 1988 — Section 140, 163A, 166

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High Courts23 Sept 2005Allowed

Sri Sekharsree Banerjee Vs The Tea Board and Others

Calcutta High Court · (2006) 1 CALLT 628

Tea Act, 1953 — Section 31, 31(1), 31(2), 49, 49(1)

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High Courts23 Sept 2005Allowed

Mafijuddin Sheikh Vs State of West Bengal

Calcutta High Court · (2007) 4 CHN 654

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 164, 313, 417Penal Code, 1860 (IPC) — Section 376, 417

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High Courts22 Sept 2005

Debajoti Prosad Vs State of West Bengal and Others

Calcutta High Court · (2006) 4 CHN 456 : (2005) 2 ILR (Cal) 485

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High Courts22 Sept 2005Allowed

Tanushree Ghosh Vs A and N Administration and Others

Calcutta High Court · (2006) 1 CHN 18

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High Courts22 Sept 2005

Sujato Bhadra Vs State of West Bengal

Calcutta High Court · (2005) 4 CHN 601 : (2005) CriLJ 368

Constitution of India, 1950 — Article 14, 19(1), 19(2), 300ACriminal Procedure Code, 1973 (CrPC) — Section 95, 95(1), 96, 96(4), 99ADefence of India Rules, 1962 — Rule 34

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