High Courts18 May 2005Allowed
Winifred Wilson Mongose Vs Yusuf Yacoob Kharwa
Calcutta High Court · (2006) 1 CHN 51
Transfer of Property Act, 1882 — Section 106, 111West Bengal Premises Tenancy Act, 1956 — Section 13(1), 19, 19(2), 2, 31(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,046 of 3,204
High Courts18 May 2005Dismissed
Managing Director, Bharatiya Reserve Bank Note Mudran Pvt. Ltd. Vs Sri Sajal Talukdar
Calcutta High Court · (2005) 1 ILR (Cal) 534
High Courts17 May 2005
Chandi Pada Batabyal and Others Vs Satyabala Dey and Others
Calcutta High Court · (2006) 1 CHN 1 : (2005) 1 ILR (Cal) 493
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), 115A, 47Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 136
High Courts16 May 2005
Union of India (UOI) and Another Vs Adarsh Properties Pvt. Ltd.
Calcutta High Court · (2005) 4 CHN 676
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Limitation Act, 1963 — Article 122, 5
High Courts16 May 2005Allowed
Anjali Ghosh Vs Subodh Kumar Ghosh
Calcutta High Court · (2005) 3 CHN 274 : (2005) 2 ILR (Cal) 147
Penal Code, 1860 (IPC) — Section 34, 498A
High Courts16 May 2005Allowed
M.R. Mondal Vs State of West Bengal and Others
Calcutta High Court · (2005) 3 CALLT 189
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227National Highways Act, 1956 — Section 11
High Courts16 May 2005
Ganesh Chandra Prodhan and Others Vs Maya Sinha and Others
Calcutta High Court · (2005) 3 CHN 128
High Courts16 May 2005
Jayabharat Credit and Investment Co. Ltd. Vs Arun Kumar Ghosh and Another
Calcutta High Court · (2005) 3 CALLT 167
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 34
High Courts16 May 2005Allowed
Rabindra Nath Pal Vs Dr. Subodh Chandra Halder
Calcutta High Court · (2005) 3 CALLT 627 : 110 CWN 227
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Contract Act, 1872 — Section 23Registration Act, 1908 — Section 17, 49
High Courts13 May 2005Allowed
The New India Assurance Company Ltd. Vs Sirkanta Tewari
Calcutta High Court · (2005) 2 ILR (Cal) 135
Motor Vehicles Act, 1939 — Section 95Motor Vehicles Act, 1988 — Section 147, 147(1), 147(1)(B), 147(2), 147(2)(B)
High Courts13 May 2005Dismissed
Deepika Developers (P) Ltd. and Another Vs Municipal Commissioner, Calcutta Municipal Corporation and Another
Calcutta High Court · (2006) 1 CHN 435
Calcutta Municipal Corporation Act, 1980 — Section 170, 174(1), 174(2), 4A
High Courts13 May 2005
Barrackpore Supplier Vs Union of India (UOI) and Others
Calcutta High Court · (2006) 2 CHN 437
Constitution of India, 1950 — Article 14
High Courts13 May 2005Allowed
Travels and Rentals Pvt. Ltd. and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 3 CALLT 297
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 2 Rule 3Foreign Exchange Management (Adjudication Proceedings and Appeal) Rules, 2000 — Rule 10Foreign Exchange Management Act, 1999 — Section 19
High Courts13 May 2005Allowed
Electro Zavod (India) Pvt. Ltd. and Others Vs Commissioner of Income Tax and Others
Calcutta High Court · (2005) 199 CTR 612 : (2005) 278 ITR 187 : (2005) 149 TAXMAN 658
Finance Act, 1987 — Section 27Income Tax Act, 1961 — Section 2(47), 22, 281, 281B, 32Income Tax Rules, 1962 — Rule 11, 11(6), 89, 9
High Courts13 May 2005Dismissed
Sk. Sarfaraz alias Sarfu and Others Vs State
Calcutta High Court · (2006) 1 CALLT 150
Arms Act, 1959 — Section 25(1B), 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 302, 34, 96
High Courts13 May 2005Dismissed
Md. Shamim Vs Intelligence Officer, Narcotic Control Bureau, Eastern Zone Unit
Calcutta High Court · (2005) 4 CHN 772
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 42(2), 50
High Courts12 May 2005
Mukundray K. Shah Vs Commissioner of Income Tax
Calcutta High Court · (2005) 3 CALLT 597 : (2005) 197 CTR 563 : (2005) 277 ITR 128 : (2005) 146 TAXMAN 743
Income Tax Act, 1922 — Section 2(6A)Income Tax Act, 1961 — Section 143(3), 158BFA(1), 2(22), 260A, 263
High Courts12 May 2005Allowed
Propart Advertising Services (P) Ltd. and Others Vs State of West Bengal and Others
Calcutta High Court · (2005) 3 CALLT 561
Constitution of India, 1950 — Article 14, 226
High Courts12 May 2005
Bamandas Chaki Vs State of West Bengal
Calcutta High Court · (2005) 1 ILR (Cal) 480
Civil Procedure Code, 1908 (CPC) — Section 11, 80Specific Relief Act, 1963 — Section 34West Bengal Estates Acquisition Act, 1953 — Section 10(2), 57B, 6, 6(1), 6(5)
High Courts11 May 2005
Krishna Prasad Paul Vs State of West Bengal
Calcutta High Court · (2005) 4 CHN 308
Contract Act, 1872 — Section 11, 183Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 164, 173(2), 294(3), 303Hindu Marriage Act, 1955 — Section 11, 12, 15, 18, 5