Calcutta High Court Judgments

High Courts21 Apr 2005Dismissed

Registrar General of High Court and Another Vs Chitra Biswas and Others

Calcutta High Court · (2006) 1 CHN 110

Constitution of India, 1950 — Article 14, 21, 226, 233, 234Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 38

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High Courts21 Apr 2005

Somak Das Vs State of West Bengal

Calcutta High Court · (2005) 2 CALLT 465 : (2005) 107 FLR 308

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33

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High Courts21 Apr 2005Allowed

Jharu Mondal and Another Vs State

Calcutta High Court · (2005) 4 CHN 568

Evidence Act, 1872 — Section 114, 118, 8Penal Code, 1860 (IPC) — Section 302, 34, 364

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High Courts21 Apr 2005Dismissed

Lyons Corporate Market Ltd. and Others Vs Uma Gupta and Others

Calcutta High Court · (2005) 3 CALLT 212

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 5(3), Order 1 Rule 8, Order 1 Rule 8(3), Order 1 Rule 8(5)

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High Courts20 Apr 2005

Union of India (UOI) and Others Vs Raj Kumar Jha

Calcutta High Court · (2005) 4 CHN 129

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High Courts20 Apr 2005

Century Plyboards (India) Ltd. Vs Assam Wood and Allied Products

Calcutta High Court · (2005) 2 CHN 655 : (2005) 30 PTC 604

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 135, 28

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High Courts19 Apr 2005Dismissed

Pradip Kumar Mondal Vs SSK Broking Services Pvt. Ltd. and Others

Calcutta High Court · AIR 2005 Cal 353 : (2005) 3 CALLT 617 : 108 CWN 627

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High Courts19 Apr 2005Dismissed

Sukhendu Maity Vs Abhinaba Prakashan and Others

Calcutta High Court · (2005) 3 CHN 1

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 27, Order 43 Rule 1, 107Constitution of India, 1950 — Article 227

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High Courts19 Apr 2005Allowed

Nanda Dulal Dey Vs Maya Dey and Judhistir De

Calcutta High Court · (2005) 3 CALLT 248

Bengal Money Lenders Act, 1940 — Section 13(1), 8Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 41, 47Constitution of India, 1950 — Article 227

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High Courts19 Apr 2005

Swagata Ghosh Vs Debasis Ghosh

Calcutta High Court · (2005) 4 CHN 716

Hindu Marriage Act, 1955 — Section 13B, 13B(2), 23(1)Penal Code, 1860 (IPC) — Section 494

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High Courts18 Apr 2005Dismissed

L.P. Barplungpa, Director of State Lotteries Vs Director of State Lotteries and Others

Calcutta High Court · (2005) 2 ILR (Cal) 92

Lotteries (Regulation) Act, 1998 — Section 4, 7, 7(1), 8

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High Courts13 Apr 2005Dismissed

Exide Industries Ltd. Vs Union of India (UOI)

Calcutta High Court · (2005) 1 ILR (Cal) 569

Companies Act, 1956 — Section 209Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 28, 37(1), 43B

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High Courts13 Apr 2005

Sri Kalpataru Mondal Vs Sagar Gramin Bank

Calcutta High Court · (2005) 1 ILR (Cal) 330

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High Courts13 Apr 2005Dismissed

The Oriental Insurance Co. Ltd. Vs Arun Kumar Maitra and Another The New India Assurance Co. Ltd. Vs Bijoy Kumar Mondal and Another United India Insurance Co. Ltd. Vs Binod Singh and Another

Calcutta High Court · (2006) 1 ACC 106 : (2006) ACJ 839 : (2006) 3 BC 73 : (2005) 3 CALLT 271

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 2Banks (Nationalization) Act, 1974 — Section 3, 3(1), 3(2), 3(3), 3(4)Central Motor Vehicles Rules, 1989 — Rule 342, 343

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High Courts13 Apr 2005

M/s. Batliboi Limited Vs Union of India

Calcutta High Court · 109 CWN 798

Contract Act, 1872 — Section 31(7)(a), 34, 74

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High Courts11 Apr 2005

Employees'' State Insurance Corporation and Another Vs Birla Corporation Ltd.

Calcutta High Court · (2005) 2 CALLT 637 : (2005) 3 CHN 547 : 108 CWN 1169 : (2005) 107 FLR 560

Constitution of India, 1950 — Article 227Employees State Insurance Act, 1948 — Section 45A, 75, 75(1), 75(2B), 82

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High Courts11 Apr 2005

Pijush Kanti Dasgupta Vs State of West Bengal and Another

Calcutta High Court · (2005) 4 CHN 88

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts08 Apr 2005Allowed

Manthan Brand Band Services Pvt. Ltd. and Another Vs C.K.T. Communications Pvt. Ltd.

Calcutta High Court · AIR 2005 Cal 317 : (2005) 2 CHN 648

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 6 Rule 17, Order 7 Rule 10

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High Courts08 Apr 2005

Taher Ali Khan Vs Abdul Hakim and Others

Calcutta High Court · AIR 2006 Cal 124 : (2006) 1 CALLT 496

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 13, Order 21 Rule 35, Order 21 Rule 89, Order 21 Rule 90Limitation Act, 1908 — Article 180Limitation Act, 1963 — Article 134

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High Courts08 Apr 2005Allowed

Madhai Das Vs Tata Engineering and Locomotive Co. Ltd. and Another

Calcutta High Court · (2005) 3 CHN 252

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 43 Rule 1, Order 7 Rule 10, 151, 20

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