High Courts12 Jul 2005Allowed
Harka Bahadur Rai Vs State of West Bengal
Calcutta High Court · (2005) 4 CHN 77
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,042 of 3,204
High Courts12 Jul 2005Allowed
Matiur Biswas Vs State of West Bengal
Calcutta High Court · (2006) 1 CHN 86
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 227, 228, 401Penal Code, 1860 (IPC) — Section 147, 148, 149, 186, 307
High Courts12 Jul 2005
United Eastern Suppliers Pvt. Ltd. Vs M/s. India Ice Aerated Water and Cold Storage Co. Ltd.
Calcutta High Court · 109 CWN 767
West Bengal Premises Tenancy Act, 1956 — Section 17(4A), 5(7), 5(8)West Bengal Premises Tenancy Act, 1997 — Section 17(1), 17(4A), 20, 25
High Courts11 Jul 2005Allowed
Indo American Electricals Ltd. and Others Vs State of West Bengal and Others
Calcutta High Court · (2005) 4 CHN 744 : (2006) 109 FLR 822 : (2006) 1 LLJ 959
Bengal Public Demands Recovery Act, 1913 — Section 4, 6Payment of Gratuity Act, 1972 — Section 17, 2, 3, 7Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)
High Courts11 Jul 2005Dismissed
Rabindra Kumar Paul Vs Satyendra Kumar Mookherjee
Calcutta High Court · (2005) 3 CHN 486 : (2005) 2 CTLJ 499
Contract Act, 1872 — Section 56Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16
High Courts11 Jul 2005Dismissed
Ram Prasad @ Kajal Deoghoria Vs State of West Bengal
Calcutta High Court · (2005) 3 CALLT 227 : (2005) 4 CHN 335
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376
High Courts11 Jul 2005Allowed
Dipankar Mukherjee Vs Bindu Sarkar
Calcutta High Court · (2005) 4 CHN 198 : (2005) 2 ILR (Cal) 253
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(2), 397, 401General (Criminal) Rules, 1980 — Rule 46
High Courts11 Jul 2005
Hindustan Development Corporation Vs Modiluft Limited and Others
Calcutta High Court · (2005) 4 CHN 14 : (2007) 139 CompCas 122 : (2006) 1 CTLJ 356
Companies (Central Government) General Rules and Forms, 1956 — Rule 5A(4)Companies Act, 1956 — Section 108(1D), 10F, 111A, 391(1), 393Contract Act, 1872 — Section 176, 76
High Courts07 Jul 2005
Suresh Agarwal Vs State of West Bengal and Another
Calcutta High Court · (2005) 4 CHN 206
Criminal Procedure Code, 1973 (CrPC) — Section 483Electricity (West Bengal Amendment) Act, 2001 — Section 39F, 39G, 39G(7)Electricity Act, 1910 — Section 39, 44
High Courts07 Jul 2005Dismissed
Utpal Barman (Dr.) Vs State of West Bengal
Calcutta High Court · (2005) 2 ILR (Cal) 246
Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts07 Jul 2005
Rabindra Nath Mahata Vs State of West Bengal and Others
Calcutta High Court · (2005) 3 CHN 337 : (2005) 5 CTC 161
Constitution of India, 1950 — Article 14, 141, 16, 226Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4, 4(1), 4(4)West Bengal Board of Secondary Education Act, 1963 — Section 27, 45
High Courts06 Jul 2005Dismissed
Joydeep Majumder Vs Shanti Kumar Surana and Another
Calcutta High Court · (2006) 1 CHN 167
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 6, Order 6 Rule 17
High Courts06 Jul 2005
Sudarshan Shaw Vs Subhas Shaw
Calcutta High Court · (2005) 3 CHN 456 : (2005) 2 ILR (Cal) 231
Evidence Act, 1872 — Section 108Penal Code, 1860 (IPC) — Section 198Succession Act, 1925 — Section 276, 293, 298, 370, 372
High Courts06 Jul 2005Dismissed
Sanat Kumar Mullick Vs Octavious Tea and Industries Ltd. and Others
Calcutta High Court · (2006) 2 CHN 280
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Transfer of Property Act, 1882 — Section 111
High Courts05 Jul 2005Allowed
Pranab Kumar Chakraborty Vs Kumkum Chakraborty
Calcutta High Court · (2006) 1 CALLT 210 : (2005) 4 CHN 146
Criminal Procedure Code, 1973 (CrPC) — Section 97Penal Code, 1860 (IPC) — Section 342, 498A
High Courts05 Jul 2005Allowed
Ram Singh Saraf Vs State of West Bengal and Others
Calcutta High Court · (2005) 4 CHN 541
Stamp Act, 1899 — Section 49, 50
High Courts05 Jul 2005
Amal Chandra Mondal Vs Anita Biswas and Another
Calcutta High Court · (2006) 4 CHN 644
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(3)Civil Procedure Code Amendment Act, 1999 — Order 41 Rule 1Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 41 Rule 11, Order 41 Rule 4, Order 43 Rule 1, Order 7 Rule 11
High Courts05 Jul 2005Allowed
Pranab Kumar Chakraborty Vs Smt. Kumkum Chakraborty
Calcutta High Court · AIR 2005 Cal 345 : 111 CWN 925
Criminal Procedure Code, 1973 (CrPC) — Section 97Penal Code, 1860 (IPC) — Section 342, 498A
High Courts05 Jul 2005
Magma Leasing Ltd. and Others Vs Development Consultants Pvt. Ltd.
Calcutta High Court · AIR 2006 Cal 80
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11(1), Order 20 Rule 11(2), 148, 151
High Courts01 Jul 2005Dismissed
Shiva Nath Prasad Vs State of West Bengal and Others
Calcutta High Court · (2006) 2 CHN 88
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 190, 195, 196