High Courts29 Aug 2004
Income Tax Settlement Commission and Others Vs Netai Chandra Rarhi and Co. and Others
Calcutta High Court · (2005) 142 TAXMAN 446
Income Tax Act, 1961 — Section 154, 234A, 234B
COURT ARCHIVE
Calcutta High Court judgments, 2004
725 judgments · page 11 of 37
High Courts27 Aug 2004Dismissed
Sachin Bera Vs Bina Pal
Calcutta High Court · (2005) 2 CHN 425
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 27Motor Vehicles Act, 1939 — Section 110
High Courts27 Aug 2004Allowed
Gautam Banerjee Vs State of West Bengal
Calcutta High Court · (2005) 2 CHN 318
Criminal Procedure Code, 1973 (CrPC) — Section 205, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts27 Aug 2004
Burn and Company Labourers Co-operative Credit Society Ltd. Vs Joydeb Dutta
Calcutta High Court · AIR 2006 Cal 79
High Courts27 Aug 2004
Calcutta Mint Employees'' Union and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 1 CALLT 95
Administrative Tribunals Act, 1985 — Section 14, 28, 29Constitution of India, 1950 — Article 14, 19, 21, 226, 311
High Courts26 Aug 2004Allowed
Nur Bakta Gayen and Others Vs Jahur Mohammad Gayen and Another
Calcutta High Court · (2004) 4 CHN 228
Civil Procedure Code Amendment Act, 1999 — Section 16Civil Procedure Code Amendment Act, 2002 — Section 16(2), 7Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18, Order 6 Rule 5
High Courts26 Aug 2004Allowed
Nandarani Bhandari and Others Vs Pratima Bhandari and Others
Calcutta High Court · (2005) 4 CHN 530
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 151Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 8, 9
High Courts26 Aug 2004Dismissed
Sudhir Bhuiya Vs National Insurance Co. Ltd. and Another
Calcutta High Court · (2005) 4 ACC 432 : (2005) ACJ 509
Evidence Act, 1872 — Section 74Motor Vehicles Act, 1988 — Section 166
High Courts25 Aug 2004Allowed
Lakshmi Soren Vs New India Assurance Co. Ltd. and Another
Calcutta High Court · (2006) ACJ 551
Motor Vehicles Act, 1988 — Section 140, 147(1), 166, 167
High Courts25 Aug 2004
Jayati Banerjee Vs United Bank of India and Others
Calcutta High Court · (2004) 4 CHN 376
Penal Code, 1860 (IPC) — Section 409
High Courts25 Aug 2004Dismissed
Makhanlal Agarwalla Vs Kulti Municipality and Others
Calcutta High Court · (2005) 1 CALLT 584
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts25 Aug 2004
Tapan Kumar Mondal Vs State of West Bengal and Others
Calcutta High Court · (2005) 1 CHN 351
High Courts25 Aug 2004
Nand Kishor Sonkar Vs Howrah Municipal Corporation and Others
Calcutta High Court · (2005) 3 CHN 140
Constitution of India, 1950 — Article 14, 41, 46Employees Provident Fund (Amendment) Act, 1960 — Section 16Howrah Municipal Corporation Act, 1980 — Section 21, 22, 22(1), 23, 23(1)
High Courts25 Aug 2004
Bank of Maharashtra Vs Dilip Kumar Pandit and Others
Calcutta High Court · (2004) 4 CHN 589 : (2004) 2 ILR (Cal) 509
Evidence Act, 1872 — Section 45
High Courts24 Aug 2004Allowed
Ramendra Nath Chattapadhyay Vs State of West Bengal
Calcutta High Court · (2004) 2 ILR (Cal) 266
Constitution of India, 1950 — Article 14, 16
High Courts23 Aug 2004Dismissed
Smt. Jayanti Mondal Vs Sri Tushar Kanti Mondal
Calcutta High Court · (2005) 1 CALLT 137 : (2005) 1 DMC 869
Hindu Marriage Act, 1955 — Section 13(1A), 23, 23(1), 24, 9Penal Code, 1860 (IPC) — Section 323, 504, 506, 541
High Courts23 Aug 2004
Sanjib Bhattacharya Vs State of West Bengal and Others
Calcutta High Court · (2005) 4 CHN 404
Constitution of India, 1950 — Article 19Drugs and Cosmetics Act, 1940 — Section 21, 22, 22(1), 23(5), 23(6)
High Courts23 Aug 2004
Owners and Parties Interested in the Vessel M.V. "Fortune Express" Another Vs Maavar (HK) Ltd. and Others
Calcutta High Court · (2005) 1 CHN 204
Carriage of Goods by Sea Act, 1925 — Section 2Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 21, 9Evidence Act, 1872 — Section 57, 58
High Courts23 Aug 2004
Commr. of Cus. (Port) Vs Settlement Commission, Cus. and C. Ex.
Calcutta High Court · (2005) 101 ECC 87 : (2005) 121 ECR 153 : (2005) 179 ELT 386
Customs Act, 1962 — Section 127H
High Courts23 Aug 2004Allowed
P.C. Guha and Sons Vs State of West Bengal
Calcutta High Court · (2004) 4 CHN 368
Drugs and Cosmetics Rules, 1945 — Rule 66