COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,045 of 3,204

High Courts13 Jun 2005

Sanatan alias Sona Layek Vs State

Calcutta High Court · (2006) CriLJ 1025

Criminal Procedure (Amendment) Act, 1978 — Section 309(2)Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 428Penal Code, 1860 (IPC) — Section 302, 396, 412

Read judgment

High Courts10 Jun 2005

Smt. Santi Chakraborty Vs The State of West Bengal and Others

Calcutta High Court · (2006) 3 CALLT 374 : (2005) 2 ILR (Cal) 161

Civil Services (Classification, Control and Appeal) Rules — Rule 55West Bengal Board of Secondary Education Act, 1963 — Section 24, 28(8)

Read judgment

High Courts09 Jun 2005

Hindustan Casting and Engineering Co. and Another Vs Union of India (UOI) and Others

Calcutta High Court · (2006) 110 FLR 969 : (2006) 3 LLJ 43

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7I, 7O

Read judgment

High Courts08 Jun 2005

Debnarayan Halder Vs Anushree Halder

Calcutta High Court · AIR 2005 Cal 251 : (2005) 3 CHN 575

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(5)Hindu Marriage Act, 1955 — Section 13, 24, 9

Read judgment

High Courts08 Jun 2005Allowed

Rajib Chatterjee and Co. and Others Vs State of West Bengal and Others State of West Bengal and Others Vs Paul Enterprise and Others

Calcutta High Court · (2005) 4 CHN 171

Read judgment

High Courts07 Jun 2005Allowed

Anupama Chowdhury and Others Vs Year Ali Mallick and Another

Calcutta High Court · (2006) 1 CHN 150 : (2005) 1 ILR (Cal) 549

Civil Procedure Code Amendment Act, 2002 — Order 18 Rule 4, Order 18 Rule 4(1)Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 227

Read judgment

High Courts07 Jun 2005Allowed

Asoke Kumar Himmatsinghka Vs Rajendra Kumar Himmatsinghka and Others

Calcutta High Court · (2005) 3 CHN 353

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 213

Read judgment

High Courts07 Jun 2005

Shyam Narayan Singh Vs Arup Ratan Paul and Others

Calcutta High Court · (2005) 3 CALLT 339 : (2005) 3 CHN 501

City Civil Court Act, 1953 — Section 8ACivil Procedure Code Amendment Act, 1999 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115(1), 115A, 151

Read judgment

High Courts07 Jun 2005

Shyamapada Mondal Vs State of West Bengal and Others

Calcutta High Court · (2005) 3 CALLT 177

Read judgment

High Courts07 Jun 2005Dismissed

Babaji Automotive Vs Indian Oil Corporation Limited

Calcutta High Court · (2006) 1 ARBLR 566 : (2005) 4 CHN 74 : (2005) 1 ILR (Cal) 543

Arbitration Act, 1940 — Section 2Arbitration and Conciliation Act, 1996 — Section 16, 7, 7(3), 7(4), 7(5)Constitution of India, 1950 — Article 227

Read judgment

High Courts06 Jun 2005

Shymapada Mondal Vs State of West Bengal and Others

Calcutta High Court · 109 CWN 729

Read judgment

High Courts20 May 2005Dismissed

Palriwal Hydrocarbons and Chemicals Private Limited and Another Vs Assistant Commissioner, Commercial Taxes, Kharagpur Range and Others

Calcutta High Court · (2005) 142 STC 336

Constitution of India, 1950 — Article 226West Bengal Sales Tax Act, 1994 — Section 68, 70West Bengal Sales Tax Rules, 1995 — Rule 210, 210(1), 210(2), 211, 212

Read judgment

High Courts20 May 2005

Basanti Roy Vs State of West Bengal and Others

Calcutta High Court · (2005) 3 CHN 539

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 207, 209, 82, 83Penal Code, 1860 (IPC) — Section 363, 366

Read judgment

High Courts20 May 2005

Sankari Roy (Smt.) Proprietrix of Bharat Homeo Laboratory and Another Vs Balai Chandra Paul and Another

Calcutta High Court · (2006) 108 FLR 565 : (2006) 2 LLJ 203

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Employees State Insurance Act, 1948 — Section 85

Read judgment

High Courts20 May 2005Dismissed

Sukhendu Guha Thakurta Vs Recovery Officer, DRT and Others and State Bank of India and Others

Calcutta High Court · (2006) 129 CompCas 311

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 21, 30

Read judgment

High Courts19 May 2005Dismissed

Rustam Ali Vs State of West Bengal and Others

Calcutta High Court · (2005) 3 CALLT 222

West Bengal Panchayat Act, 1973 — Section 16, 213, 213A, 213A(12), 213A(13)

Read judgment

High Courts19 May 2005

Chandi Prasad Sikaria Vs Premlata Nahata and Another

Calcutta High Court · (2005) 4 CHN 664

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 13, Order 1 Rule 2, Order 1 Rule 3, Order 1 Rule 9

Read judgment

High Courts19 May 2005Allowed

The Howrah Motor Company Limited Vs Exide Industries Limited

Calcutta High Court · (2005) 3 CALLT 573 : (2006) 4 CHN 271 : 110 CWN 266

Calcutta High Court (Original Side) Rules, 1927 — Rule 2ACivil Procedure Code Amendment Act, 2002 — Section 16, 16(1)Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 4, Order 49 Rule 2, Order 7 Rule 1, Order 8 Rule 1

Read judgment

High Courts18 May 2005Allowed

Hilltop Holdings India Ltd. Vs Commissioner of Income Tax and Others

Calcutta High Court · (2005) 3 CALLT 409 : (2005) 197 CTR 619 : (2005) 278 ITR 501 : (2005) 147 TAXMAN 404

Finance Act, 1987 — Section 143(1)Finance Act, 1991 — Section 143Finance Act, 1999 — Section 143(5)

Read judgment

High Courts18 May 2005Allowed

Arjun Singh Vs State of West Bengal

Calcutta High Court · (2006) 3 CALLT 121 : (2006) 1 CHN 600

Evidence Act, 1872 — Section 154, 8, 9Penal Code, 1860 (IPC) — Section 120B, 302, 364

Read judgment