High Courts09 Sept 2005
Belowara Bibi @ Belawara Khatun Vs State of West Bengal and Another
Calcutta High Court · (2006) 1 CHN 81
Criminal Procedure Code, 1973 (CrPC) — Section 164, 401, 482Penal Code, 1860 (IPC) — Section 120B, 363, 366
COURT ARCHIVE
Calcutta High Court judgments, 2005
681 judgments · page 9 of 35
High Courts09 Sept 2005Dismissed
Gourishankar Mishra Vs State of West Bengal and Another
Calcutta High Court · (2006) 2 CHN 565 : (2006) 202 ELT 754
Civil Procedure Code, 1908 (CPC) — Section 92Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 138, 34, 408, 417
High Courts09 Sept 2005Allowed
Auckland International Ltd., Unit-Auckland Jute Mill and Another Vs State of West Bengal and Others
Calcutta High Court · (2006) 3 CHN 299 : (2006) 111 FLR 594
Payment of Gratuity Act, 1972 — Section 7(2), 7(3A), 7(4), 7(7)
High Courts08 Sept 2005Dismissed
Ashok Kumar Sahoo (HUF) and Another Vs Hindustan Paper Corpn. Ltd. (HPCL) and Others
Calcutta High Court · AIR 2006 Cal 39
High Courts08 Sept 2005Allowed
State of West Bengal and Others Vs Kalyan Chakrabarty
Calcutta High Court · (2006) 4 CHN 578
Constitution of India, 1950 — Article 19(1), 19(6), 226Motor Vehicles Act, 1988 — Section 71(3), 73, 74, 74(3), 80
High Courts08 Sept 2005
Mr. Prawyal Chowdhury and Others Vs Mohun Bagan Atheletic Club and Others
Calcutta High Court · (2005) 2 ILR (Cal) 463
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151
High Courts07 Sept 2005
Prodyut Nath Bhaduri Vs The Hon''ble Chief Justice of Calcutta High Court and Others
Calcutta High Court · 109 CWN 957
High Courts07 Sept 2005Dismissed
Gadai alias Jiten Bouri Vs State of West Bengal
Calcutta High Court · (2006) 1 CALLT 163 : (2005) 2 ILR (Cal) 447
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 302
High Courts07 Sept 2005Dismissed
Dhananjoy Majumder Vs Mahuya Majumder alias Jaya (nee Mukherjee)
Calcutta High Court · (2006) 1 CHN 655
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 97
High Courts06 Sept 2005
Jaswant Singh Vs Punjab National Bank and Others
Calcutta High Court · (2005) 4 CHN 417
Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20
High Courts06 Sept 2005
Mobassor Hossain and Others Vs Manik Chandra Pal and Others
Calcutta High Court · AIR 2006 Cal 195 : (2005) 4 CHN 499
High Courts06 Sept 2005Allowed
Chhabi Chakraborty Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CHN 34 : (2006) 109 FLR 909 : (2005) 2 ILR (Cal) 427
Bengal (Rural) Primary Education Act, 1930 — Section 66, 66(2)Bengal (Rural) Primary Education Rules, 1930 — Rule 12, 13Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10
High Courts05 Sept 2005Allowed
Shipping Corporation of India Ltd. Vs Lee Muirhead Ltd.
Calcutta High Court · (2006) 3 CHN 566
Civil Procedure Code Amendment Act, 1999 — Section 16, 16(1), 16(2)Civil Procedure Code Amendment Act, 2002 — Section 16(2), 7Civil Procedure Code, 1908 (CPC) — Order 16 Rule 17, Order 6 Rule 1, Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18
High Courts02 Sept 2005Dismissed
Indo Arya Central Transport Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2006) 2 CHN 471
Industrial Disputes Act, 1947 — Section 17B
High Courts02 Sept 2005Dismissed
Aghani Rajowar and Others Vs State of West Bengal
Calcutta High Court · (2006) 1 CHN 357 : (2005) 2 ILR (Cal) 413
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 23, 302, 323, 324, 34
High Courts01 Sept 2005
Sahajaman Mia and Others Vs State of West Bengal
Calcutta High Court · (2006) 1 CHN 209
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302, 304, 34
High Courts01 Sept 2005
Anil Kumar Mitra Vs Sunil Kumar Mitra and Another
Calcutta High Court · (2005) 4 CHN 411
High Courts01 Sept 2005Dismissed
Sentu Mal Vs State of West Bengal
Calcutta High Court · (2006) 2 CHN 343
Penal Code, 1860 (IPC) — Section 304, 324, 325, 326
High Courts01 Sept 2005Dismissed
Bimal Naskar alias Bimal Krishna Naskar Vs The State of West Bengal
Calcutta High Court · (2006) 1 CALLT 291 : (2006) 2 CHN 735
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts01 Sept 2005
Howrah Mills Co. Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CALLT 484 : (2005) 107 FLR 1162 : (2006) 1 LLJ 574
Constitution of India, 1950 — Article 136, 141, 142, 144, 226Industrial Disputes Act, 1947 — Section 2West Bengal Industrial Disputes Rules, 1958 — Rule 20H