COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,065 of 3,204

High Courts06 Oct 2004Allowed

Union of India (UOI) and Others Vs Calcutta Mint Employees Union and Others

Calcutta High Court · (2005) 2 CALLT 331 : (2005) 3 CHN 376 : (2005) 107 FLR 301

Administrative Tribunals Act, 1985 — Section 1, 14, 14(1), 28, 3Constitution of India, 1950 — Article 136, 320, 323A, 323A(2), 323BIndustrial Disputes Act, 1947 — Section 9A

High Courts06 Oct 2004Allowed

Aekta Ltd. and Others Vs Neelam Lamboria

Calcutta High Court · (2005) 4 CHN 423

Companies Act, 1956 — Section 397, 398Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 157, 157(1), 157(2), 159Penal Code, 1860 (IPC) — Section 120B, 409, 418, 77, 78

High Courts06 Oct 2004Allowed

Khadim Shoe Pvt. Ltd. Vs Bata India Ltd. and Another

Calcutta High Court · (2005) 1 CALLT 602 : (2005) 1 CHN 346

Evidence Act, 1872 — Section 101, 103

High Courts06 Oct 2004Allowed

Dipak Kumar Mahata and Others Vs Susoma Mahata

Calcutta High Court · (2005) 2 CALLT 649

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 109, 494

High Courts06 Oct 2004

Prasanta Roy Vs State of West Bengal

Calcutta High Court · (2004) 2 ILR (Cal) 308

High Courts05 Oct 2004

Rajab Ali Mondal and Another Vs State of W.B. and Others

Calcutta High Court · (2005) 3 CHN 106 : (2005) 3 LLJ 562

Constitution of India, 1950 — Article 19(1), 21, 226General Clauses Act, 1897 — Section 2(42)Trade Unions Act, 1926 — Section 18, 28(1A)

High Courts05 Oct 2004

Sanjoy Kr. Roy Vs State and Others

Calcutta High Court · (2005) 1 CHN 355

High Courts05 Oct 2004

Naresh Mukherjee Vs State of W.B. and Others

Calcutta High Court · (2005) 3 CHN 115

High Courts04 Oct 2004

Bibhuti Bhusan Banerjee Vs Usha Charan Banerjee

Calcutta High Court · (2004) 2 ILR (Cal) 361

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 5, 100, 101, 103Easements Act, 1882 — Section 63Evidence Act, 1872 — Section 34, 65, 66

High Courts04 Oct 2004Allowed

The State of West Bengal and Others Vs Madan Mohan Ghosh and Others

Calcutta High Court · (2005) 1 CALLT 375 : (2005) 105 FLR 999

Constitution of India, 1950 — Article 14, 19, 21, 226

High Courts01 Oct 2004

The State Vs C. Ronald and Others

Calcutta High Court · (2005) 1 CALLT 296

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 201, 489B, 489C

High Courts01 Oct 2004

Achintya Ranjan Das and Another and Ramendra Prasad Mukherjee Vs The State of West Bengal

Calcutta High Court · (2005) 1 CALLT 221

Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 167(6), 468, 468(2)Penal Code, 1860 (IPC) — Section 109, 409, 420

High Courts01 Oct 2004Allowed

Hopna Hansda Vs State of West Bengal

Calcutta High Court · (2005) 2 CHN 190

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 313, 34

High Courts01 Oct 2004Dismissed

Commissioner of Income Tax Vs Mukundray Kumar Shah

Calcutta High Court · (2005) 199 CTR 633 : (2005) 278 ITR 425 : (2006) 150 TAXMAN 151

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 35AIncome Tax Act, 1961 — Section 132, 132(5), 132(A), 132B, 132B(1)

High Courts01 Oct 2004Allowed

Rai Bahadur Biseswarlal Motilal Halwasiya Trust Vs Kolkata Municipal Corporation

Calcutta High Court · (2004) 2 ILR (Cal) 343

Constitution of India, 1950 — Article 14Municipal Corporation Act, 1980 — Section 171(1), 174, 174(1), 174(4), 174(4A)

High Courts30 Sept 2004Allowed

Meena Bibi alias Anwari Begum and Others Vs Hilda Glady Sylus and Others

Calcutta High Court · (2006) 2 CHN 24

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 19

High Courts30 Sept 2004

EXOIMP Resources (India) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2005) 144 TAXMAN 795

Income Tax Act, 1961 — Section 68

High Courts30 Sept 2004Allowed

Exoimp Resources (India) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2005) 195 CTR 226 : (2005) 276 ITR 87

Income Tax Act, 1961 — Section 68

High Courts30 Sept 2004

Pradip Bhattacharjee Vs Hindusthan Vegetable Oils Ltd.

Calcutta High Court · (2005) 1 CHN 506 : (2005) 106 FLR 476 : (2005) 2 LLJ 503

Industrial Disputes Act, 1947 — Section 17B

High Courts29 Sept 2004

Torence Osborno Ellie Vs Sm. Namita Ganguly

Calcutta High Court · (2005) 1 CALLT 423

West Bengal Premises Tenancy Act, 1956 — Section 13