High Courts22 Feb 2005Dismissed
National Insurance Co. Ltd. Vs Dipali Raj and Others
Calcutta High Court · (2006) 1 ACC 510 : (2006) ACJ 2675
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,055 of 3,204
High Courts21 Feb 2005
Jyotirmoy Ganguly Vs Supdt. of the Central Bureau of Investigation, ACB
Calcutta High Court · (2005) 4 CHN 768
Criminal Procedure Code, 1973 (CrPC) — Section 227, 239, 243, 245, 245(2)Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts21 Feb 2005
Kalidas Sadhu Vs Sushil Kumar Agarwal
Calcutta High Court · AIR 2005 Cal 274 : (2005) 2 CHN 511 : (2005) 1 ILR (Cal) 148
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 14, 41
High Courts21 Feb 2005Allowed
Saraswati Mondal Vs Sachidulal Saha
Calcutta High Court · AIR 2005 Cal 257 : (2005) 2 CHN 408
Presidency Small Cause Courts Act, 1882 — Section 41
High Courts21 Feb 2005
State of Ukraine Vs Md. Shafique Khan
Calcutta High Court · (2005) 3 CHN 203
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 7 Rule 11, 140, 141, 86
High Courts18 Feb 2005Allowed
Netai Chandra Paul and Another Vs Dilip Kumar Saha
Calcutta High Court · (2005) 2 CALLT 292 : (2005) 4 CHN 819
West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts18 Feb 2005Dismissed
Jagadish Keshri alias Sao and Others Vs State of West Bengal
Calcutta High Court · (2005) 2 CALLT 317
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 482Penal Code, 1860 (IPC) — Section 147, 307, 323, 324, 325
High Courts18 Feb 2005Allowed
Jamal Ali Mondal and Others Vs State of West Bengal
Calcutta High Court · (2005) 2 CHN 569 : (2006) CriLJ 1981
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 21, 21C, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 21C, 27, 42, 50
High Courts16 Feb 2005Allowed
Khaitan India Ltd. and Others Vs State of West Bengal and Others
Calcutta High Court · (2005) 2 CHN 506
Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 2, 3, 6(1), 6(3)West Bengal Estates Acquisition Rules, 1954 — Rule 4(2), 4(3)
High Courts15 Feb 2005Allowed
Gopee Nath Paul and Sons and Another Vs Deputy Commissioner of Income Tax
Calcutta High Court · (2005) 198 CTR 116
Income Tax Act, 1961 — Section 48, 48(1)
High Courts15 Feb 2005Allowed
Union of India (UOI) Vs CESTAT
Calcutta High Court · (2005) 183 ELT 250 : (2005) 1 ILR (Cal) 142
Central Excises and Salt Act, 1944 — Section 35GConstitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 125, 130, 130A, 130C, 130D
High Courts15 Feb 2005Allowed
Multican Builders Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2005) 199 CTR 124 : (2005) 278 ITR 142 : (2005) 147 TAXMAN 103
Income Tax Act, 1961 — Section 32, 32(1)
High Courts11 Feb 2005Dismissed
Bharat Vanijya Eastern Private Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · (2005) 2 CHN 488 : (2005) 2 CTLJ 170
Public Works Department Code — Rule 217, 217(2), 220
High Courts11 Feb 2005Allowed
Dinesh Samanta Vs State of West Bengal
Calcutta High Court · (2005) 3 CHN 73
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 16, 17, 17A, 17B, 17CPenal Code, 1860 (IPC) — Section 274, 275
High Courts11 Feb 2005Dismissed
Dipali Biswas and Others Vs Nirmalendu Mukherjee and Others
Calcutta High Court · 109 CWN 475
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 9 Rule 9Constitution of India, 1950 — Article 227
High Courts11 Feb 2005
Krishna Bahadur and Another Vs State
Calcutta High Court · (2005) 2 CHN 314
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42
High Courts11 Feb 2005Allowed
K.S. Mehta (HUF) Vs Commissioner of Income Tax
Calcutta High Court · (2005) 195 CTR 293 : (2005) 278 ITR 59 : (2006) 151 TAXMAN 273
Income Tax (Amendment) Act, 1961 — Section 145Income Tax Act, 1922 — Section 13
High Courts11 Feb 2005Allowed
India Steamship Co. Ltd. Vs Joint Commissioner of Income Tax and Others
Calcutta High Court · (2005) 194 CTR 386 : 110 CWN 591 : (2005) 275 ITR 155
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 139, 142(1), 143(1), 143(3), 147
High Courts10 Feb 2005Dismissed
Turner Morrison Ltd. Vs Calcutta Stock Exchange Association Ltd.
Calcutta High Court · (2005) 4 CHN 685
Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 106, 107, 108, 111
High Courts10 Feb 2005Dismissed
Md. Azimul @ Md. Ajim Vs State
Calcutta High Court · (2005) 3 CHN 70
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21Penal Code, 1860 (IPC) — Section 65, 66