High Courts14 Mar 2005Allowed
Bimal Chandra Vs Regional Manager, the New India Assurance Co. Ltd. and Others
Calcutta High Court · (2005) 3 CHN 154
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,053 of 3,204
High Courts11 Mar 2005
Priyamvada Devi Birla (Since Deceased) Vs Madhav Prasad Birla (Since Deceased)
Calcutta High Court · AIR 2006 Cal 6
Hindu Succession Act, 1956 — Section 14, 15, 15(1), 15(2), 15DProbate and Letters of Administration Act, 1881 — Section 64Succession Act, 1925 — Section 211, 213, 214, 218, 263
High Courts10 Mar 2005Dismissed
Rekha Mitra and Others Vs Shyamal Kumar Mitra
Calcutta High Court · (2005) 3 CALLT 353 : (2005) 1 ILR (Cal) 263
Civil Procedure Code, 1908 (CPC) — Section 10Companies Act, 1956 — Section 10, 100, 101, 102, 103Securities Contracts (Regulation) Act, 1956 — Section 16, 16(1), 6
High Courts10 Mar 2005
Commr. of Cus. (Prev.) Vs Ratan Kumar Saha
Calcutta High Court · (2005) 3 CALLT 265 : (2005) 4 CHN 26 : (2005) 129 ECR 254 : (2005) 189 ELT 11
Customs Act, 1962 — Section 108, 108(3), 110, 130, 130A
High Courts09 Mar 2005
The West Bengal Housing Board and Another Vs The State of West Bengal and Others
Calcutta High Court · (2005) 3 CALLT 293 : (2005) 1 ILR (Cal) 202
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 26(2), 50(2)
High Courts09 Mar 2005Allowed
Allahabad Bank Vs Presiding Officer, Central Government Industrial Tribunal and Another
Calcutta High Court · (2005) 2 CHN 616 : (2005) 3 LLJ 297
Industrial Disputes Act, 1947 — Section 18, 9A
High Courts08 Mar 2005
Gopee Nath Paul and Sons and Another Vs Deputy Commissioner of Income Tax
Calcutta High Court · (2005) 278 ITR 240 : (2005) 147 TAXMAN 629
Income Tax Act, 1961 — Section 48, 48(1)
High Courts08 Mar 2005Allowed
Rajesh Kumar and Others Vs Rajan and Others
Calcutta High Court · (2006) 2 CALLT 387 : (2006) 4 CHN 633 : (2006) 110 FLR 604
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts08 Mar 2005Allowed
Anuradha Khemka Nee Bansal Vs Sudarshan Kumar Khemka and Another
Calcutta High Court · (2005) 3 CHN 179
Criminal Procedure Code, 1973 (CrPC) — Section 167(4), 439(2)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 354, 406, 417, 420
High Courts08 Mar 2005
Lalta Prosad Jaiswal and Others Vs Controller, Calcutta Thika Tenancy and Others
Calcutta High Court · (2005) 3 CALLT 365 : (2005) 3 CHN 125
Calcutta Thika and Other Tenancies and Lands (Acquisition and Regulation) Act, 1981 — Section 18A, 6, 6(1), 6(3), 7(1)
High Courts08 Mar 2005
Union of India (UOI) and Others Vs Central Government Industrial Tribunal and Another
Calcutta High Court · (2005) 4 CHN 31 : (2005) 106 FLR 20 : (2005) 3 LLJ 277
Constitution of India, 1950 — Article 39, 46Industrial Disputes Act, 1947 — Section 2
High Courts08 Mar 2005
Lata Prosad Jaiswal and Others Vs The Controller, Calcutta Thika Tenancy and Others
Calcutta High Court · (2005) 3 CALLT 365 : (2005) 3 CHN 125
Calcutta Thika and Other Tenancies and Lands (Acquisition and Regulation) Act, 1981 — Section 6(3)
High Courts07 Mar 2005
Sanjay Kumar Modi Vs Director of Income Tax (Investigation) and Others
Calcutta High Court · (2005) 199 CTR 666 : (2005) 2 ILR (Cal) 28 : (2005) 278 ITR 374 : (2006) 150 TAXMAN 175
Income Tax Act, 1961 — Section 127(3), 132, 132(1), 132(10), 132(4)
High Courts07 Mar 2005Allowed
Shri Bhagirath Lohar Vs Sreematya Sandhya Malakar
Calcutta High Court · (2005) 2 CALLT 580
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, 148Constitution of India, 1950 — Article 227
High Courts07 Mar 2005Dismissed
Usha Ghosh Vs Rabindranath Das and Others
Calcutta High Court · AIR 2005 Cal 190
Bengal Public Demands Recovery Act, 1913 — Section 20(1), 34, 35, 36, 37Bengal Tenancy Act, 1885 — Section 103(B)(5), 3(11)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 4, Order 1 Rule 5, 100, 109
High Courts07 Mar 2005
General Manager, Andaman and Nicobar Islands Integrated Development Corporation Limited Vs A.G. Roy and Another
Calcutta High Court · (2005) 2 CHN 503 : (2005) 107 FLR 801 : (2005) 1 ILR (Cal) 197 : (2005) 3 LLJ 432
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25B, 25F
High Courts07 Mar 2005
Rajani Kanta Burman Vs Union of India (UOI) and Another
Calcutta High Court · (2005) 2 CALLT 488
Bengal Public Demands Recovery Act, 1913 — Section 27, 28, 37Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9, Order 7 Rule 10, 153, 80Constitution of India, 1950 — Article 226
High Courts07 Mar 2005Dismissed
Commissioner of Income Tax Vs R.G. Sales (P.) Ltd.
Calcutta High Court · (2005) 199 CTR 277 : (2005) 278 ITR 140
Income Tax Act, 1961 — Section 271, 271(1)Limitation Act, 1963 — Section 5
High Courts03 Mar 2005Dismissed
Birendra Nath Sharma Vs Superintendent of Police, Central Bureau of Investigation, ACU- II
Calcutta High Court · (2005) 3 CHN 188
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(1), 164(2), 164(3), 164(4)Prevention of Corruption Act, 1988 — Section 5
High Courts03 Mar 2005
Delta Limited and Another Vs Regional Provident Fund Commissioner-II and Another
Calcutta High Court · (2005) 3 CALLT 301 : (2006) 2 CHN 271 : (2005) 106 FLR 16 : (2005) 3 LLJ 258
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 17, 17(1), 17(1A), 17(4)