High Courts01 Jul 2005Allowed
Rasul Mohammad and Others Vs State of West Bengal and Others
Calcutta High Court · (2005) 4 CHN 159
West Bengal Panchayat Act, 1973 — Section 16
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,043 of 3,204
High Courts30 Jun 2005Dismissed
Commissioner of Income Tax Vs Britannia Industries Ltd.
Calcutta High Court · (2005) 198 CTR 426 : (2006) 280 ITR 525 : (2005) 148 TAXMAN 654
Income Tax Act, 1961 — Section 2(41), 36, 36(1), 36(4)
High Courts30 Jun 2005
Asis Bose Vs State of West Bengal and Another
Calcutta High Court · (2005) 4 CHN 536
Constitution of India, 1950 — Article 227
High Courts30 Jun 2005
Suraj Mull Gouti Vs Sumati Gouti and Others
Calcutta High Court · (2005) 2 ILR (Cal) 226
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 104, 115, 115(A), 2(2)
High Courts30 Jun 2005Allowed
Bidyut Kumar Karak @ Bidyut Karak Vs State of West Bengal and Another
Calcutta High Court · (2006) 2 CHN 311
Criminal Procedure Code, 1973 (CrPC) — Section 161, 401, 482Penal Code, 1860 (IPC) — Section 279, 304A
High Courts29 Jun 2005Allowed
Gopal Sidhya Vs State of West Bengal
Calcutta High Court · (2005) 3 CALLT 172
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 Jun 2005Dismissed
Tailakshya Das and Another Vs State of West Bengal
Calcutta High Court · (2005) 4 CHN 464
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts28 Jun 2005Dismissed
Alloy Steel Rolling Mills Vs West Bengal Pollution Control Board and Others
Calcutta High Court · AIR 2006 Cal 75 : (2005) 4 CHN 650
Constitution of India, 1950 — Article 21, 47, 48A, 51AEnvironment (Protection) Rules, 1986 — Rule 3(2)
High Courts28 Jun 2005
Sudin Kumar Chatterjee Vs Impetus Engineering Pvt. Ltd. and Others
Calcutta High Court · (2005) 3 CHN 587
High Courts28 Jun 2005Allowed
Uma Devi Khanna and Another Vs Ava Rani Das
Calcutta High Court · (2005) 3 CHN 358
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 13Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13
High Courts28 Jun 2005
Swahom Shipping Services Pvt. Ltd. Vs Commissioner of Cus.
Calcutta High Court · (2005) 190 ELT 436
Customs Act, 1962 — Section 150, 45(2), 48Major Port Trusts Act, 1963 — Section 59, 59(2), 61, 61(2), 61(3)
High Courts24 Jun 2005Dismissed
Basudeb Das Vs State of West Bengal and Others
Calcutta High Court · (2005) 4 CHN 5
Constitution of India, 1950 — Article 31(1)
High Courts24 Jun 2005Allowed
National Textile Corporation (WBAB and O) Limited Unit: Arati Cotton Mills Vs Learned Second Industrial Tribunal and Another
Calcutta High Court · (2005) 4 CHN 274 : (2006) 2 LLJ 315
Industrial Disputes Act, 1947 — Section 11West Bengal Industrial Disputes Rules, 1958 — Rule 15, 20C
High Courts24 Jun 2005Allowed
Sandhya Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2005) 3 CHN 646
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 401, 482Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Jun 2005
Dalgaon Agro Industries Ltd. (Now known as Tasati Tea Ltd.) Vs Union of India (UOI) and Others Pratya Nivesh (P) Ltd. and Another Vs Regional Provident Fund Commissioner and Another
Calcutta High Court · (2006) 1 CALLT 32 : (2005) 3 CHN 428 : 110 CWN 1 : (2006) 108 FLR 545 : (2005) 3 LLJ 356
Civil Procedure Code, 1908 (CPC) — Section 7(2)Constitution of India, 1950 — Article 20(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(4), 14B, 15(2), 16
High Courts24 Jun 2005Dismissed
Commissioner of Commercial Taxes and Others Vs Krishna Kumar Mantri and Others
Calcutta High Court · (2005) 142 STC 251
Constitution of India, 1950 — Article 226West Bengal Sales Tax Act, 1994 — Section 10, 12, 15, 26(10), 9
High Courts23 Jun 2005
Union of India (UOI) and Others Vs Lakshmi Engineering Works
Calcutta High Court · (2007) 1 CHN 226
Arbitration Act, 1940 — Section 41
High Courts23 Jun 2005Allowed
Anjali Pal Vs Parul Pal and Another
Calcutta High Court · (2005) 4 CHN 528
High Courts23 Jun 2005
Suren Kr. Baid Vs Prakriti Nath Mukherjee and Others
Calcutta High Court · 109 CWN 955
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 16(2)(b)Constitution of India, 1950 — Article 227
High Courts22 Jun 2005
Tapas Kumar Raha Vs P.O., Central Government Industrial Tribunal-cum-Labour Court and Others
Calcutta High Court · (2005) 107 FLR 1048 : (2005) 3 LLJ 634
Industrial Disputes Act, 1947 — Section 25F, 25G, 2A