High Courts11 May 2005
Shib Chandra Mishra and Others Vs United India Insurance Company Ltd. and Others
Calcutta High Court · (2006) 1 CHN 508
Motor Vehicles Act, 1988 — Section 163A
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,047 of 3,204
High Courts11 May 2005
Metropolitan Co-operative Housing Society Ltd. Vs The Registrar of Co-operative Societies and Others
Calcutta High Court · (2005) 3 CALLT 182
High Courts11 May 2005Allowed
Smt. Basanti Das and Others Vs Kulada Prosad Bhowmick alias Bhowmik
Calcutta High Court · (2005) 3 CALLT 369
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(4)
High Courts10 May 2005Dismissed
Shibupada Saha and Others Vs State of West Bengal and Another
Calcutta High Court · (2005) 4 CHN 754
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 205, 407Penal Code, 1860 (IPC) — Section 498A
High Courts10 May 2005Allowed
Subhendu Banerjee Vs Shovan Kumar Ruj
Calcutta High Court · (2005) 1 ILR (Cal) 461
Constitution of India, 1950 — Article 14, 16, 226, 300A
High Courts06 May 2005
Howrah Ganatantrik Nagarik Samity and Others Vs State of West Bengal and Others
Calcutta High Court · (2005) 2 CHN 596
High Courts06 May 2005Dismissed
New India Transport Corporation (Regd) Vs Commercial Tax Officer
Calcutta High Court · (2006) 145 STC 70
West Bengal Sales Tax Act, 1994 — Section 68, 70, 71West Bengal Sales Tax Rules, 1995 — Rule 212(10)West Bengal Taxation Tribunal Act, 1987 — Section 8
High Courts06 May 2005Allowed
Nirmala Devi Vs Ranjit Singh and Another
Calcutta High Court · (2005) 3 CALLT 82 : (2005) 4 CHN 763
Arms Act, 1959 — Section 30Criminal Procedure Code, 1973 (CrPC) — Section 209, 311, 313, 401, 401(3)Evidence Act, 1872 — Section 165
High Courts06 May 2005Allowed
Director of Supply and Disposals and Another Vs Vijay Shree Limited and Others
Calcutta High Court · AIR 2006 Cal 46 : (2005) 4 BC 36 : (2005) 3 CALLT 196 : 108 CWN 834 : (2005) 1 ILR (Cal) 437
Constitution of India, 1950 — Article 14, 226Jute and Jute Textiles Control Order, 2000 — Order 41 Rule 27
High Courts06 May 2005
Ramgati Khan Vs Gobinda Chandra Khan
Calcutta High Court · (2006) 4 CHN 328
Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 61West Bengal Land Reforms Act, 1955 — Section 8
High Courts05 May 2005
Niren Adhikary Vs State of West Bengal
Calcutta High Court · (2006) 4 CHN 703
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts04 May 2005Dismissed
Goutam Hazra and Another Vs Pinaki Hazra and Others
Calcutta High Court · (2005) 3 CHN 364 : (2006) 2 CTLJ 121
Bengal Excise Rules, 1993 — Rule 207, 208Contract Act, 1872 — Section 23, 65
High Courts04 May 2005Allowed
Amit Kumar Sen and Others Vs K.A. Rao, Deputy Registrar of Companies
Calcutta High Court · (2005) 3 CALLT 120 : (2005) 4 CHN 92 : (2006) 132 CompCas 675 : (2006) 65 SCL 252
Companies Act, 1956 — Section 209A, 217(2A), 217(5), 220Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 482
High Courts03 May 2005Allowed
ABB Limited and Another Vs West Bengal State Electricity Board and Others
Calcutta High Court · (2005) 3 CALLT 259 : (2005) 3 CHN 34
High Courts03 May 2005
Ranjit Kumar Bag, Additional District and Sessions Judge-cum-Special Court under the Electricity Act, 2003 Vs State of West Bengal
Calcutta High Court · (2006) 1 CHN 445
Criminal Procedure Code, 1973 (CrPC) — Section 173, 395(2)Electricity Act, 2003 — Section 135, 151, 153Penal Code, 1860 (IPC) — Section 154, 156, 379
High Courts03 May 2005
Donald and Macarthy Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · (2005) 103 ECC 88 : (2005) 126 ECR 262 : (2005) 186 ELT 393
Customs Act, 1962 — Section 45
High Courts03 May 2005Dismissed
Commissioner of Income Tax Vs A.S. Wardekar
Calcutta High Court · (2005) 199 CTR 255 : (2006) 283 ITR 432 : (2006) 151 TAXMAN 303
Income Tax Act, 1961 — Section 10(3), 14, 2(14), 260A, 28
High Courts03 May 2005Allowed
Raya Bhattacharjee Vs The Punjab National Bank and Others
Calcutta High Court · (2005) 3 CALLT 288 : (2006) 108 FLR 820 : (2006) 2 LLJ 205
High Courts03 May 2005Allowed
Babul alias Babul Kar Vs State of West Bengal
Calcutta High Court · (2005) 3 CALLT 556
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B, 409, 467, 468, 471
High Courts02 May 2005
Grace Hill Tea Industry Vs Tea Auction Limited and Another
Calcutta High Court · (2005) 4 CHN 71
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 9 Rule 13, Order 9 Rule 7