COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,038 of 3,204

High Courts17 Aug 2005

Madhab Saha and Others Vs State and Others

Calcutta High Court · (2006) 1 CHN 59

Air (Prevention and Control of Pollution) Act, 1981 — Section 17(1), 20Central Motor Vehicles Rules, 1989 — Rule 115, 115(10), 115(11), 115(2), 115(6)Constitution of India, 1950 — Article 14, 162

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High Courts17 Aug 2005Dismissed

State of West Bengal Vs Bright Construction

Calcutta High Court · 109 CWN 1155

Arbitration Act, 1940 — Section 20Constitution of India, 1950 — Article 136

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High Courts17 Aug 2005Allowed

State of West Bengal and Others Vs Shyamapada Naskar and Others

Calcutta High Court · (2006) 1 CALLT 128

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High Courts17 Aug 2005

Baisakhi Banerjee Vs Chairman, West Bengal College Service Commission and Others

Calcutta High Court · 110 CWN 538

West Bengal College Service Commission Act, 1978 — Section 9

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High Courts16 Aug 2005

Tata Iron and Steel Co. Ltd. Vs Durgapur Project Ltd.

Calcutta High Court · (2005) 4 CHN 501

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 12, 12(1), 12(3), 13, 13(1)

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High Courts12 Aug 2005Dismissed

Union of India (UOI) and Another Vs The Hon''ble Chief Justice, High Court and Others

Calcutta High Court · (2006) 2 ARBLR 447 : (2006) 1 CALLT 21

Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Constitution of India, 1950 — Article 226

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High Courts12 Aug 2005Allowed

Ruby Khatoon Vs New India Assurance Co. Ltd. and Another

Calcutta High Court · (2005) 08 CAL CK 0082

Workmens Compensation Act, 1923 — Section 4

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High Courts12 Aug 2005

Tarun Kumar Chakraborty Vs State

Calcutta High Court · (2005) 2 ILR (Cal) 373

Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 28(8)

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High Courts12 Aug 2005

Subir Kumar Nag Vs Sk. Mohammad Shahanawaj

Calcutta High Court · (2005) 4 CHN 750

Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 8, 9

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High Courts12 Aug 2005

Samarjit Ghosh Vs State of West Bengal and Others

Calcutta High Court · (2006) 1 CALLT 102

Advocates Act, 1961 — Section 35, 36BCriminal Procedure Code, 1973 (CrPC) — Section 144, 340

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High Courts12 Aug 2005Dismissed

Samsul Haque Mollick Vs CESC Ltd. and Others

Calcutta High Court · AIR 2006 Cal 73 : (2005) 2 ILR (Cal) 369

Electricity Act, 2003 — Section 43

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High Courts12 Aug 2005Dismissed

Surajit Banerjee and Another Vs Baidya Nath Pramanick

Calcutta High Court · AIR 2006 Cal 145

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 60, 91, 92

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High Courts12 Aug 2005Dismissed

Special Officer [District Inspector of Schools (SE)] Vs Durgadas Mukhopadhyay and Others

Calcutta High Court · (2007) 4 CHN 1004

West Bengal Board of Secondary Education Act, 1963 — Section 24

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High Courts12 Aug 2005

Bengal Metrograph Co. (P) Ltd. Vs State of West Bengal and Others

Calcutta High Court · (2006) 4 CHN 609

Industrial Disputes Act, 1947 — Section 10(1), 10(2A), 11A, 15, 15(2)West Bengal Payment of Subsistance Allowance Act, 1969 — Section 17AAWest Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2A), 17(3)

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High Courts11 Aug 2005Dismissed

H.P. Bhattacharjee Vs Life Insurance Corporation Employees'' Co-operative Housing Society Limited

Calcutta High Court · (2005) 4 CHN 493

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 47Constitution of India, 1950 — Article 227West Bengal Co-operative Societies Act, 1983 — Section 95

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High Courts11 Aug 2005Dismissed

Kamala Bala Mustaphy Vs Debabrata Ghosh and Another

Calcutta High Court · AIR 2006 Cal 82

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 60, Order 21 Rule 66, Order 21 Rule 90, Order 21 Rule 90(3)

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High Courts10 Aug 2005Dismissed

Commissioner of Income Tax Vs Hemraj Mahabir Prasad Ltd.

Calcutta High Court · (2005) 199 CTR 105 : (2005) 279 ITR 522 : (2005) 148 TAXMAN 623

Calcutta Municipal Corporation Act, 1980 — Section 174Income Tax Act, 1961 — Section 2(24), 22, 23, 23(1), 68Taxation Laws (Amendment) Act, 1975 — Section 23(1), 6

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High Courts09 Aug 2005

Burn Standard Co. Ltd. Vs Assistant Collector of C. Ex.

Calcutta High Court · (2006) 2 CHN 427 : (2006) 197 ELT 165 : (2005) 2 ILR (Cal) 352

Central Excise Rules, 1944 — Rule 1, 8(1)Central Excises and Salt Act, 1944 — Section 3, 35CConstitution of India, 1950 — Article 1(3), 297, 297(3)

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High Courts09 Aug 2005Dismissed

Utpal Mitra Vs The Chief Executive Officer and Others

Calcutta High Court · AIR 2006 Cal 74

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High Courts09 Aug 2005Dismissed

Nirmal Kumar Kharkia and Another Vs The State of West Bengal and Others

Calcutta High Court · (2005) 3 CALLT 505

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 482, 561AElectricity Act, 1910 — Section 39(1)

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