COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,066 of 3,204

High Courts29 Sept 2004Dismissed

Amarendra Nath Ghosh Vs Indian Iron and Steel Co. Ltd.

Calcutta High Court · (2005) 2 CALLT 96 : (2005) 104 FLR 420 : (2005) 1 LLJ 1052

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17A, 29

High Courts29 Sept 2004

Chayan Kr. Roy and Others Vs Chairman/Chairperson, Central Selection Committee (M) and Others

Calcutta High Court · (2005) 2 CHN 165

Constitution of India, 1950 — Article 14, 15, 30

High Courts28 Sept 2004Allowed

Shree Annapurna Financing Co. P. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2005) 194 CTR 501 : (2005) 273 ITR 284 : (2005) 146 TAXMAN 187

Income Tax Act, 1961 — Section 37

High Courts28 Sept 2004

Mahendra Shivlal Gandhi and Another Vs State of West Bengal and Others

Calcutta High Court · (2005) 3 CHN 11

Bengal Excise Act, 1909 — Section 65Bengal Finance (Sales Tax) Act, 1941 — Section 11Income Tax Act, 1961 — Section 143(1), 44B

High Courts28 Sept 2004Dismissed

Joynab Mirza and Another Vs State and Another

Calcutta High Court · (2005) 3 CHN 527

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 177, 178, 179, 482Penal Code, 1860 (IPC) — Section 498A, 506

High Courts27 Sept 2004

Srihari Charan Senapati Vs Sri Padma Lochan Patra and Another

Calcutta High Court · (2005) 1 CALLT 503 : (2005) 3 ESC 1812

High Courts27 Sept 2004Dismissed

Uma Gupta Vs Mahesh Kumar Prahladka

Calcutta High Court · AIR 2005 Cal 5 : (2005) 2 CHN 152 : (2004) 2 ILR (Cal) 331

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

High Courts27 Sept 2004Dismissed

Mujibar Rahman Mondal Vs Md. Abdulla Molla and Others

Calcutta High Court · (2005) 4 CHN 387

Stamp Act, 1899 — Section 36, 61(2)West Bengal Stamp (Amendment) Act, 1990 — Article 5

High Courts24 Sept 2004Dismissed

Shree Digambar Jain Vidyalaya and Another Vs Mahendra Narain Pathak and Others

Calcutta High Court · (2004) 4 CHN 523

Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 6

High Courts24 Sept 2004Dismissed

Consolidated Fibres and Chemicals Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2005) 195 CTR 605 : (2005) 273 ITR 353 : (2005) 146 TAXMAN 14

Income Tax Act, 1961 — Section 56, 57

High Courts24 Sept 2004

Arjun Mandi and Another Vs State of West Bengal

Calcutta High Court · (2005) 1 CHN 410

Penal Code, 1860 (IPC) — Section 302, 34West Bengal Children Act, 1959 — Section 2, 48(1)

High Courts23 Sept 2004Allowed

Britannia Industries Ltd. Vs Joint Commissioner of Income Tax and Others

Calcutta High Court · (2005) 193 CTR 26 : (2004) 271 ITR 123

Income Tax Act, 1961 — Section 32(1), 32(2), 32(3), 32(5), 32AB

High Courts23 Sept 2004Allowed

Indian Express Newspaper (Bombay) Pvt. Ltd. Vs State of West Bengal and Others B.G. Sampat Vs Indian Express Newspaper (Bombay) Pvt. Ltd.

Calcutta High Court · (2005) 1 CHN 390 : (2006) 106 FLR 467 : (2005) 2 LLJ 333

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2

High Courts23 Sept 2004Allowed

In Re: Satidas Mukherjee alias S.D. Mukherjee, Decd. In Re: Sudip Mukherjee

Calcutta High Court · (2005) 2 CALLT 169 : (2005) 1 CHN 27

Succession Act, 1925 — Section 232

High Courts23 Sept 2004Allowed

State of West Bengal and Others Vs Sukhbindar Kaur and Others and Chandana Das (Malakar) and Others

Calcutta High Court · (2005) 3 CHN 604

Constitution of India, 1950 — Article 26, 30, 30(1)

High Courts22 Sept 2004

Abdul Mabood Kazi and Others Vs Board of Wakfs and Others

Calcutta High Court · (2005) 1 CHN 435

Constitution of India, 1950 — Article 227Waqf Act, 1995 — Section 109, 110, 27, 52, 54West Bengal Wakf Regulations, 2002 — Regulation 11, 12, 12(14), 12(8), 3.1

High Courts22 Sept 2004

Bimal Kumar Kundu and Sudip Ghosh Vs State of West Bengal

Calcutta High Court · (2005) 1 CHN 548

Criminal Procedure Code, 1973 (CrPC) — Section 465Drugs and Cosmetics Act, 1940 — Section 16, 17A, 17B, 18, 25Drugs and Cosmetics Rules, 1945 — Rule 4, 8

High Courts22 Sept 2004

Golam Mustafa Laskar Vs State of West Bengal

Calcutta High Court · (2005) 1 CHN 184 : (2005) CriLJ 2421

Juvenile Justice Act, 1986 — Section 22, 25Penal Code, 1860 (IPC) — Section 376

High Courts22 Sept 2004

Samsons Processing Industries and Others Vs West Bengal State Electricity Board and Others

Calcutta High Court · (2005) 2 CALLT 174

Constitution of India, 1950 — Article 226

High Courts22 Sept 2004Allowed

Ashis Kumar Das and Others Vs Rekha Mukherjee

Calcutta High Court · (2006) 1 CHN 297

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 8 Rule 10, Order 8 Rule 5(1)Constitution of India, 1950 — Article 141Evidence Act, 1872 — Section 17, 21, 21(1), 21(2), 21(3)