COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,056 of 3,204

High Courts10 Feb 2005

Dhrubajyoti Dutta Vs The State of West Bengal and Another

Calcutta High Court · (2006) 1 BC 24 : (2005) 2 CALLT 608 : 110 CWN 301

Criminal Procedure Code, 1973 (CrPC) — Section 242, 251, 313, 342, 464Negotiable Instruments Act, 1881 (NI) — Section 138, 139Penal Code, 1860 (IPC) — Section 149, 302, 326

Read judgment

High Courts09 Feb 2005Allowed

Acharya Ramendra Sundar Primary Teachers Training Institute and Another Vs State of West Bengal and Others

Calcutta High Court · (2005) 3 ESC 2157

West Bengal Primary Education Act, 1973 — Section 17, 20(2), 4, 56

Read judgment

High Courts09 Feb 2005

All India General Insurance Employees'' Congress and Others Vs General Insurers'' (Public Sector) Association of India and Others

Calcutta High Court · (2005) 2 CHN 608 : (2005) 3 LLJ 571

Read judgment

High Courts09 Feb 2005Dismissed

Madhulata Kankani Vs Homant Bangur

Calcutta High Court · AIR 2005 Cal 268 : (2005) 2 CHN 1

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Easements Act, 1882 — Section 60, 62

Read judgment

High Courts09 Feb 2005Dismissed

Management, Ludlow Jute Mills Vs Sheikh Moymur and Others

Calcutta High Court · (2005) 3 CALLT 9 : (2005) 105 FLR 532 : (2005) 2 LLJ 922

Read judgment

High Courts08 Feb 2005

Trend Vyappar Ltd. and Another Vs Regional Provident Fund Commissioner II and Others

Calcutta High Court · (2005) 2 CHN 495

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 8F(3)

Read judgment

High Courts08 Feb 2005Dismissed

Bibhuti Bhusan Dhara Vs State of West Bengal

Calcutta High Court · (2006) 2 ILR (Cal) 37

West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 4(1), 5West Bengal Land Reforms Act, 1955 — Section 50, 51A

Read judgment

High Courts08 Feb 2005Allowed

Sarbeswar Giri Vs Bimalendu Khatua

Calcutta High Court · (2005) 3 CALLT 254 : (2006) 1 CHN 553

Civil Procedure Code Amendment Act, 1999 — Section 16, 5, 7Civil Procedure Code Amendment Act, 2002 — Section 16, 16(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18, Order 6 Rule 5

Read judgment

High Courts08 Feb 2005

Madan Mohan Das Vs Kartick Chandra Das and Another

Calcutta High Court · AIR 2006 Cal 92

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 148Limitation Act, 1963 — Section 5

Read judgment

High Courts07 Feb 2005

Regional Provident Fund Commissioner and Others Vs Atreyee Welfare Trust and Others

Calcutta High Court · (2005) 3 CHN 613 : (2005) 107 FLR 780 : (2005) 3 LLJ 161

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 17, 17(1)Income Tax Act, 1961 — Section 271BWest Bengal Non — Government Educational Institutions and Local Authorities (Control of Employees Provident Fund) Act, 1983 — Section 1(4), 2(6)

Read judgment

High Courts07 Feb 2005Dismissed

Samir Ganguly Vs Intelligence Officer, Narcotic Control Bureau, Eastern Zone Unit

Calcutta High Court · (2005) CriLJ 3276 : (2005) 4 RCR(Criminal) 573

Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 247, 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 36A, 36A(1), 36C, 36D(1)

Read judgment

High Courts04 Feb 2005

Sk. Noor Mohammad Vs Samerunnisa Bibi and Others

Calcutta High Court · (2005) 3 CHN 132

Constitution of India, 1950 — Article 227

Read judgment

High Courts04 Feb 2005Allowed

Namita Sarkar Vs Commissioner of Income Tax

Calcutta High Court · (2005) 195 CTR 157 : (2005) 275 ITR 590

Read judgment

High Courts04 Feb 2005Dismissed

Mihir Saha and Another Vs Tanmoy Saha and Others

Calcutta High Court · AIR 2005 Cal 231 : (2005) 1 CHN 606

Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 276

Read judgment

High Courts04 Feb 2005

Chanchal Kumar Das and Others Vs Pasupati Nath Das and Others

Calcutta High Court · AIR 2005 Cal 212 : (2005) 2 CHN 289

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Evidence Act, 1872 — Section 11, 13, 40, 41, 42Succession Act, 1925 — Section 59, 61, 63

Read judgment

High Courts04 Feb 2005Dismissed

Sasanka Sekhar Maity Vs Dulal Kumar Maity and Others

Calcutta High Court · (2005) 3 CHN 259

Evidence Act, 1872 — Section 68, 71, 73Succession Act, 1925 — Section 2, 263, 63

Read judgment

High Courts04 Feb 2005Allowed

Ashima Dutta and Another Vs Chandra Nath Bhattacharya

Calcutta High Court · (2005) 2 CHN 139

Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 8

Read judgment

High Courts04 Feb 2005Allowed

Shibnath Mukherjee and Others Vs State of West Bengal and Another

Calcutta High Court · (2005) 4 CHN 447

Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 468(1), 468(2), 469Penal Code, 1860 (IPC) — Section 23, 30, 415, 416, 417Special Marriage Act, 1954 — Section 36

Read judgment

High Courts04 Feb 2005Allowed

Sudhangshu Das Vs Tapan Kumar Adhikary and Another

Calcutta High Court · (2006) 4 CHN 336

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 17(1)

Read judgment

High Courts03 Feb 2005Dismissed

West Bengal Rolling Mills Association and Others Vs West Bengal Electricity Regulatory Commission and Others

Calcutta High Court · AIR 2005 Cal 326 : (2005) 2 CALLT 104 : (2005) 2 CHN 357

Electricity (Supply) Act, 1948 — Section 57AElectricity Regulatory Commission Act, 1998 — Section 27, 29(1), 29(2), 59West Bengal Electricity Regulatory Commission (Conduct of Business) Regulations, 2000 — Regulation 18, 19, 32

Read judgment