COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,048 of 3,204

High Courts02 May 2005

Ramandas Chaki and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 2005 Cal 312

Civil Procedure Code, 1908 (CPC) — Section 11, 80Specific Relief Act, 1963 — Section 34West Bengal Estates Acquisition (Second Amendment) Act, 1973 — Section 57B(2)

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High Courts02 May 2005Allowed

Ambica Charan Sinha Vs Union of India (UOI) and Others

Calcutta High Court · (2005) 3 CHN 468

Constitution of India, 1950 — Article 226

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High Courts02 May 2005Allowed

Monoranjan Jana and Others Vs State of West Bengal and Another

Calcutta High Court · (2005) 3 CHN 93

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 323, 34, 436

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High Courts01 May 2005

Nadia Co-operative Land Development Bank Ltd. Employees'' Association and Another Vs State of West Bengal and Others

Calcutta High Court · (2005) 3 CALLT 161

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High Courts29 Apr 2005

Pawan Jain and Others Vs Hindusthan Club Limited and Others

Calcutta High Court · (2005) 5 CompLJ 1 : (2005) 62 SCL 610

Companies Act, 1956 — Section 227, 274, 274(1), 274(3)Companies Rules, 2003 — Rule 2, 3, 5, 9

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High Courts29 Apr 2005

Smt. Phool Lata Somani Vs Commissioner of Income Tax and Others

Calcutta High Court · (2005) 197 CTR 339 : (2005) 276 ITR 216 : (2006) 150 TAXMAN 225

Constitution of India, 1950 — Article 141Income Tax Act, 1922 — Section 33Income Tax Act, 1961 — Section 129, 129(6), 263, 264, 264(2)

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High Courts29 Apr 2005Dismissed

Mohanlal Mitra and Another Vs Kolkata Municipal Corporation

Calcutta High Court · (2005) 3 CHN 282 : (2005) 1 ILR (Cal) 390

Calcutta Municipal Corporation Act, 1980 — Section 363, 400(1), 635Calcutta Municipal Corporation Building Rules, 1990 — Rule 61

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High Courts29 Apr 2005Dismissed

Union of India (UOI) Vs Budhlani Engineering P. Ltd.

Calcutta High Court · (2005) 126 CompCas 867

Arbitration Act, 1940 — Section 20, 30, 33

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High Courts29 Apr 2005

Sri Sri Iswar Gopal Gobinda Jew Thakur and Others Vs Rupa Mukherjee and Others

Calcutta High Court · (2005) 4 CHN 720

Hindu Succession Act, 1956 — Section 14

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High Courts28 Apr 2005

Smt. Ashoka Das Vs The State of West Bengal and Others

Calcutta High Court · (2005) 3 CALLT 37 : (2005) 4 CHN 189

Criminal Procedure Code, 1973 (CrPC) — Section 120B, 201, 202, 302, 330Penal Code, 1860 (IPC) — Section 379, 461

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High Courts28 Apr 2005Allowed

Chrisomar Corporation Vs The Owners and Parties Interested in the vessel M.V. Nikolaos-S

Calcutta High Court · (2005) 3 CALLT 237 : 108 CWN 656

General Clauses Act, 1897 — Section 3(36)Merchant Shipping Act, 1958 — Section 3(55)Transfer of Property Act, 1882 — Section 52

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High Courts27 Apr 2005

Rajiv Jain Vs CC (Port) and Others

Calcutta High Court · (2005) 102 ECC 58 : (2005) 128 ECR 137 : (2005) 187 ELT 435

Customs Act, 1962 — Section 130ECustoms, Excise Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 41

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High Courts27 Apr 2005

Rashmoy Das Vs Ranjit Kumar Das

Calcutta High Court · (2005) 1 ILR (Cal) 338

Arbitration and Conciliation Act, 1996 — Section 16, 6, 9Partnership Act, 1932 — Section 14

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High Courts27 Apr 2005Allowed

Anil Kumar Sharma Vs Inspector of Factories

Calcutta High Court · (2006) 1 CHN 594 : (2006) 110 FLR 669 : (2006) 2 LLJ 603

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 401, 482Factories Act, 1948 — Section 88, 88(1), 92West Bengal Factories Rules, 1958 — Rule 95

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High Courts27 Apr 2005Dismissed

Commissioner of Customs Vs Sunil Ghosh

Calcutta High Court · (2006) 199 ELT 587

Civil Procedure Code, 1908 (CPC) — Section 152Customs Act, 1962 — Section 129B, 129B(2)

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High Courts26 Apr 2005Dismissed

Manoj Mohan Ghosh and Another Vs Life Insurance Corporation of India

Calcutta High Court · (2005) 4 CHN 11

Constitution of India, 1950 — Article 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 3, 7, 7(1)

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High Courts26 Apr 2005Dismissed

Shakti Sankar Dey and Another Vs Union of India (UOI) and Others

Calcutta High Court · (2005) 3 CHN 161 : (2005) 2 ILR (Cal) 97 : (2005) 3 LLJ 500

Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 2, 25

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High Courts25 Apr 2005Dismissed

New Savan Sugar and Gur Refining Co. Ltd., Deoria Sugar Mills Limited, Shree Sitaram Sugar Company Ltd. and Standard Refinery and Distillery Ltd. Vs Union of India

Calcutta High Court · 109 CWN 750

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High Courts21 Apr 2005Dismissed

Anwor Ali Halder Vs Sakina Bibi and Another

Calcutta High Court · (2005) 3 CALLT 129 : (2005) 3 CHN 649 : 110 CWN 315 : (2005) 2 DMC 840

Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 397Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1), 3(2), 4, 5

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High Courts21 Apr 2005Dismissed

Ashok Roy Vs C.B.I., A.C.B.

Calcutta High Court · (2006) 1 CHN 225

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 207, 401, 482Penal Code, 1860 (IPC) — Section 120B, 201, 306, 330, 348

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