High Courts07 Jul 2004
Vidhyawati Vs A. Guruswamy
Calcutta High Court · (2005) 2 ACC 426 : (2005) ACJ 433 : (2005) 1 CHN 22
Evidence Act, 1872 — Section 45Motor Vehicles Act, 1988 — Section 163A
COURT ARCHIVE
Calcutta High Court judgments, 2004
725 judgments · page 17 of 37
High Courts06 Jul 2004Dismissed
Commissioner of Income Tax Vs Soorajmall Baijnath Agencies (P.) Ltd.
Calcutta High Court · (2005) 272 ITR 325 : (2005) 145 TAXMAN 105
Income Tax Act, 1961 — Section 73, 73(1), 73(2)
High Courts06 Jul 2004Allowed
Rama Devi Mishra Vs Jyoshoda Mishra
Calcutta High Court · (2004) 4 CHN 626
Evidence Act, 1872 — Section 154
High Courts06 Jul 2004
Kolkata Municipal Corporation Vs Chanda Properties Private Limited
Calcutta High Court · (2005) 1 CHN 501
Calcutta Municipal Corporation Act, 1980 — Section 189, 586, 586(4)Specific Relief Act, 1963 — Section 38
High Courts05 Jul 2004Dismissed
Panjabi @ Susanta Mondal Vs State of West Bengal
Calcutta High Court · (2004) 4 CHN 648
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 57
High Courts05 Jul 2004Dismissed
Royal Engineer''s Co-operative Society Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · (2004) 4 CHN 490
Bengal Excise Act, 1909 — Section 85, 86
High Courts05 Jul 2004
Harendra Nath Halder and Others Vs New India Assurance Co. Ltd. and Another
Calcutta High Court · (2005) 2 ACC 3 : (2006) ACJ 975
Motor Vehicles Act, 1988 — Section 140, 163A, 163A(1), 163A(2), 166
High Courts05 Jul 2004
Kamala Kant Jha Vs State of West Bengal and Others
Calcutta High Court · (2005) 1 CHN 54 : (2005) 2 ESC 1187
High Courts01 Jul 2004
Majid Mondal and Another Vs State
Calcutta High Court · (2004) 4 CHN 218
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts01 Jul 2004Dismissed
Aloke Kr. Sirkar Vs Ganapati Venkeeta Krishnan
Calcutta High Court · (2004) 2 ILR (Cal) 182
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 2(8)Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 17, 21, 31, 32(3), 80
High Courts30 Jun 2004Allowed
Dalhousie Institute Vs Assistant Commissioner, Service Tax Cell
Calcutta High Court · (2005) 125 ECR 23 : (2005) 180 ELT 18 : (2006) 3 STR 311
Transfer of Property Act, 1882 — Section 19, 2, 22, 3, 65
High Courts30 Jun 2004Dismissed
Menoka Malik and Others Vs State and Others
Calcutta High Court · (2004) 4 CHN 662
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(4), 482
High Courts30 Jun 2004
K.R. Modi and Co. Vs Deputy Director of Income Tax (Investigation) and Others
Calcutta High Court · (2005) 195 CTR 45 : (2005) 272 ITR 587
Income Tax Act, 1961 — Section 132, 132A, 158BC, 158BD
High Courts30 Jun 2004Dismissed
Murari Mohan Koley Vs The State and Another
Calcutta High Court · (2004) 3 CALLT 609 : (2005) 1 RCR(Criminal) 939
Criminal Procedure Code, 1973 (CrPC) — Section 482Medical Termination of Pregnancy Act, 1971 — Section 3Penal Code, 1860 (IPC) — Section 201, 314, 92
High Courts30 Jun 2004
Karunasindhu Masanta Vs The State of West Bengal and Others
Calcutta High Court · (2005) 1 CALLT 380
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts30 Jun 2004Allowed
Santipada Muhuri Vs State
Calcutta High Court · (2004) 4 CHN 303
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts29 Jun 2004
Sahjahan Khatoon and Others Vs National Insurance Co. Ltd. and Another
Calcutta High Court · (2006) ACJ 2015
High Courts29 Jun 2004
In Re: Jaya Computers and Software Ltd.
Calcutta High Court · (2005) 57 SCL 244
Companies Act, 1956 — Section 433, 434, 439
High Courts29 Jun 2004
W.H. Brady and Co. Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2004) 4 CHN 528 : (2005) 106 FLR 91
Industrial Disputes Act, 1947 — Section 10(1B)West Bengal Industrial Disputes Rules, 1958 — Rule 12(4)