High Courts22 Sept 2005Dismissed
Shyam Sundar Goenka and Another Vs The Hon''ble Chief Justice, High Court and Others
Calcutta High Court · (2006) 2 CALLT 97
Arbitration and Conciliation Act, 1996 — Section 11, 16
COURT ARCHIVE
Calcutta High Court judgments, 2005
681 judgments · page 8 of 35
High Courts21 Sept 2005
Williamson Magor and Company Limited and Associated Concern Officers'' Association Vs Macneill and Magor Limited and Others
Calcutta High Court · (2006) 3 ACC 444 : (2006) ACJ 1431
Companies Act, 1956 — Section 391(2), 392
High Courts21 Sept 2005
Bhudar Chandra Pal Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CHN 469
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10(1), 10A, 11A, 15(1), 15(2)
High Courts20 Sept 2005
Bharat Coking Coal Limited Vs Ramesh Prasad Srivastav and Others
Calcutta High Court · (2006) 3 CHN 482 : (2005) 2 ILR (Cal) 474
Conduct, Discipline and Appeal Rules, 1978 — Rule 5(9)Constitution of India, 1950 — Article 226
High Courts19 Sept 2005Allowed
AVO Engineers (P) Ltd. Vs India Ice Aerated Water and Cold Storage Co. Ltd.
Calcutta High Court · (2006) 2 CHN 384
Companies Act, 1956 — Section 434West Bengal Premises Tenancy Act, 1997 — Section 13, 17, 17(4A), 17(4B), 20
High Courts19 Sept 2005
Matigara Rolling Mills (P) Ltd. Vs Commissioner of C. Ex.
Calcutta High Court · (2006) 193 ELT 132 : (2007) 7 STR 363
Central Excises and Salt Act, 1944 — Section 35F, 37C
High Courts19 Sept 2005Dismissed
United Bank of India Vs Pijush Kanti Nandy and Others
Calcutta High Court · (2006) 1 CALLT 181 : (2006) 1 CHN 45 : (2006) 109 FLR 172 : (2006) 2 LLJ 47
Union Bank of India (Employees) Pension Regulations, 1995 — Regulation 29
High Courts19 Sept 2005
United Eastern Suppliers Pvt. Ltd. Vs India Ice Aerated Water and Cold Storage Company Ltd.
Calcutta High Court · (2006) 2 CHN 390
Companies Act, 1956 — Section 434West Bengal Premises Tenancy Act, 1997 — Section 17(4A), 17(4B), 20, 4A
High Courts16 Sept 2005Dismissed
Samir Chatterjee Vs State of West Bengal
Calcutta High Court · (2006) 4 CHN 247
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts16 Sept 2005Dismissed
Samir Chatterjee Vs The State of West Bengal and Others
Calcutta High Court · (2006) 1 CALLT 443 : (2006) 1 CLT 443
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts16 Sept 2005Dismissed
Shipping and Clearing (Agents) Pvt. Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CHN 336
High Courts16 Sept 2005Dismissed
Biplab Chanda Vs The State of West Bengal and Others
Calcutta High Court · (2006) 1 CALLT 450 : (2006) 3 CHN 528 : (2006) 1 CLT 450
Penal Code, 1860 (IPC) — Section 201, 302, 84
High Courts16 Sept 2005Allowed
Director of Drugs Control and Another Vs Pijush Kanti Ghosh and Others
Calcutta High Court · (2006) 1 CHN 172
Drugs and Cosmetics Act, 1940 — Section 21, 3, 33GDrugs and Cosmetics Rules, 1945 — Rule 122F, 122F(1), 122M, 122O, 68AGovernment of India Act, 1935 — Section 103, 20(1), 20(2), 5
High Courts16 Sept 2005Dismissed
Mina Barai and Others Vs State of West Bengal
Calcutta High Court · (2006) 1 CHN 686
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 401, 482Evidence Act, 1872 — Section 165Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Sept 2005Dismissed
Tin Plate Dealers Association P. Ltd. and Others Vs Satish Chandra Sanwalka and Others
Calcutta High Court · (2006) 129 CompCas 316 : 108 CWN 1041 : (2006) 68 SCL 184
Companies Act, 1956 — Section 397, 398, 399
High Courts14 Sept 2005Dismissed
Naba Mudran Pvt. Ltd. and Others Vs The Chief Post Master General and Others
Calcutta High Court · AIR 2006 Cal 30 : (2006) 3 CHN 729
Post Office Act, 1898 — Section 10, 2, 3
High Courts13 Sept 2005Dismissed
Bhartia Electric Steel Co. Ltd. Vs Buddha Dev Bose
Calcutta High Court · (2006) 2 CHN 1
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 97, Order 9 Rule 13Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)
High Courts12 Sept 2005Dismissed
Shri Joy Dev Majhi Vs The Union of India (UOI) and Others
Calcutta High Court · (2006) 1 CALLT 120
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
High Courts12 Sept 2005Dismissed
State of West Bengal and Others Vs Sarkar and Sarkar and Another
Calcutta High Court · (2006) 2 CALLT 566
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12(3), 12(4), 13
High Courts12 Sept 2005Dismissed
Commissioner of Income Tax Vs Tezpore Tea Co. Ltd.
Calcutta High Court · (2006) 204 CTR 130 : (2005) 279 ITR 339 : (2006) 152 TAXMAN 387
Limitation Act, 1963 — Section 5