High Courts21 Jun 2005
S.A. Plywood Industry Vs Rajan Steel
Calcutta High Court · (2005) 2 ILR (Cal) 217
Trade and Merchandise Marks Act, 1958 — Section 28(3), 29
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,044 of 3,204
High Courts21 Jun 2005
Madura Coats Limited Vs Dunlop India Limited
Calcutta High Court · AIR 2005 Cal 366
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1)
High Courts18 Jun 2005
Pradyut Kuamr Mukherjee alias P.K. Mukherjee Vs Steel Authority of India Ltd.
Calcutta High Court · (2005) 1 ILR (Cal) 36
Coal Mines (Nationalisation) Act, 1973 — Section 30(2)Essential Commodities Act, 1955 — Section 7(1)Iron and Steel Co. Ltd. Conduct, Discipline and Appeal Rules, 1977 — Rule 15, 21, 21.1, 5, 5.11
High Courts17 Jun 2005Dismissed
Md. Golam Hasen Vs Fatema Sarkar and Another
Calcutta High Court · (2006) 1 CHN 222
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4
High Courts17 Jun 2005
Union of India (UOI) Vs Sri Sudhangshu Kumar Mukherjee
Calcutta High Court · (2005) 1 ILR (Cal) 553
Constitution of India, 1950 — Article 142Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 8
High Courts17 Jun 2005Allowed
Hariom Freight Carriers (P) Limited Vs Commercial Tax Officer and Others
Calcutta High Court · (2006) 144 STC 401
Constitution of India, 1950 — Article 226West Bengal Sales Tax Act, 1994 — Section 69West Bengal Taxation Tribunal Act, 1987 — Section 8
High Courts17 Jun 2005Allowed
Sudhangshu Pramanick and Others Vs State of West Bengal
Calcutta High Court · (2005) 3 CALLT 527 : (2005) 3 CHN 420
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114A, 145Penal Code, 1860 (IPC) — Section 107, 109, 375, 376
High Courts17 Jun 2005Allowed
Piyali Halder Vs Rathin Kumar Halder
Calcutta High Court · (2005) 4 CHN 690
Family Courts Act, 1984 — Section 9Hindu Marriage Act, 1955 — Section 13, 13(1), 5
High Courts17 Jun 2005Dismissed
Panchu Rani Dey Vs Satyen Sengupta
Calcutta High Court · (2005) 4 CHN 1
Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17(2), 17(4)
High Courts17 Jun 2005
Union of India (UOI) Vs Sudhangshu Kumar Mukherjee
Calcutta High Court · (2005) 2 ILR (Cal) 206
Constitution of India, 1950 — Article 142Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 8
High Courts17 Jun 2005
Sri Chandan Kr. Singh alias Sinha Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CALLT 510 : 110 CWN 326 : (2006) 2 ILR (Cal) 285
Constitution of India, 1950 — Article 26, 29, 30, 30(1)West Bengal Board of Secondary Education Act, 1963 — Section 24West Bengal Board of Secondary Education Management Rules, 1969 — Rule 28, 28(9), 33
High Courts16 Jun 2005
Minati Paul Vs State of West Bengal
Calcutta High Court · (2005) 4 CHN 565
Constitution of India, 1950 — Article 227Forest Act, 1927 — Section 59A(3), 59D(2)
High Courts16 Jun 2005
Dinesh Shee and Others Vs State of West Bengal and Others
Calcutta High Court · (2005) 4 CHN 681
West Bengal Panchayat (Panchayat Samiti Administration) Rules, 1984 — Rule 31(7), 32
High Courts15 Jun 2005
Ganesh Banzoplast Limited Vs Hindusthan Paper Corporation Limited
Calcutta High Court · (2006) 3 BC 124 : (2005) 3 CALLT 385
Arbitration and Conciliation Act, 1996 — Section 31(7), 34, 34(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Railways Act, 1989 — Section 65, 74
High Courts15 Jun 2005Dismissed
Union of India (UOI) Vs Pam Development Pvt. Ltd.
Calcutta High Court · AIR 2005 Cal 332 : (2005) 3 ARBLR 548 : (2005) 4 CHN 279
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16, 31(7), 34
High Courts15 Jun 2005
Association of West Bengal Secretariat Assistants and Another Vs The State of West Bengal and Others
Calcutta High Court · (2006) 3 CALLT 77
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 14, 226, 227
High Courts14 Jun 2005
West Bengal State Warehousing Corporation Employees Association and Another Vs Registrar of Trade Unions and Others
Calcutta High Court · (2005) 3 CHN 584
Trade Unions Act, 1926 — Section 28, 8
High Courts13 Jun 2005Allowed
Blind Persons Association Vs Public Service Commission
Calcutta High Court · (2005) 2 ILR (Cal) 267
Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33
High Courts13 Jun 2005Dismissed
Sangita Jalan Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CHN 644
Bengal Excise Act, 1909 — Section 30, 31, 36, 37, 37ACalcutta Municipal Corporation Act, 1980 — Section 399West Bengal Excise (Selection of New Sites and Grant of License for Retail Sale of Liquor and Certain other Intoxicants) Rules, 2003 — Rule 8, 8(1)
High Courts13 Jun 2005
Biswanath Dutta and Others Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CHN 182
West Bengal Regulation of Recruitment in State Government Establishments and Establishments of Public Undertakings, Statutory Bodies, Government Companies and Local Authorities Act, 1999 — Section 4