High Courts29 Jun 2004Dismissed
Idcol Cement Ltd. Vs P. Roy Chowdhury and Company and Others
Calcutta High Court · (2005) 1 CHN 158
Arbitration and Conciliation Act, 1996 — Section 11
COURT ARCHIVE
Calcutta High Court judgments, 2004
725 judgments · page 18 of 37
High Courts29 Jun 2004
Union of India (UOI) Vs Nandalal Kushwaha and Others Union of India (UOI) and Another Vs Subir Ghosh of Bombay Mahur
Calcutta High Court · (2005) 1 CHN 594 : (2004) 176 ELT 78 : (2005) 64 SCL 342
Foreign Exchange Management Act, 1999 — Section 1(4), 35, 49, 49(1), 49(5)Foreign Exchange Regulation Act, 1973 — Section 52(2), 54General Clauses Act, 1897 — Section 6
High Courts29 Jun 2004
N.P. Dutt and Sons Vs Learned Fourth Industrial Tribunal and Others
Calcutta High Court · (2005) 2 LLJ 894
High Courts29 Jun 2004
Biswanath Seth Vs State of West Bengal and Others
Calcutta High Court · (2005) 1 CALLT 541 : (2005) 3 ESC 1785
Institutions (Aided and unaided) Rules, 1969 — Rule 28(8)
High Courts28 Jun 2004
Pradip Kumar Dasgupta Vs Official Liquidator, High Court and Others
Calcutta High Court · (2004) 4 CHN 185 : (2005) 124 CompCas 168 : 108 CWN 916 : (2005) 58 SCL 194
High Courts28 Jun 2004
U.B. Distilleries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2004) 269 ITR 558 : (2006) 152 TAXMAN 239
Income Tax Act, 1961 — Section 264
High Courts28 Jun 2004Dismissed
Lipika Bose Vs The State of West Bengal and Others
Calcutta High Court · (2004) 2 CALLT 506
Constitution of India, 1950 — Article 226
High Courts28 Jun 2004
Pradip Kr. Adak and Another Vs State of West Bengal
Calcutta High Court · (2004) 3 CHN 656
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts28 Jun 2004Allowed
New India Assurance Co. Ltd. Vs Naba Kumar Mondal and Another
Calcutta High Court · (2005) 3 CHN 524
Motor Vehicles Act, 1939 — Section 95, 96(2)Motor Vehicles Act, 1988 — Section 147, 149(2)
High Courts28 Jun 2004Allowed
Saraswat Trading Agency Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 3 CALLT 637 : (2004) 2 CALLT 604
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Section 47
High Courts28 Jun 2004Dismissed
Budhrai Murmu and Another Vs State of West Bengal
Calcutta High Court · (2004) 4 CHN 538
Evidence Act, 1872 — Section 24, 27, 3Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts28 Jun 2004Allowed
Kolkata Municipal Corporation Vs Harbans Lal Malhotra and Sons Pvt. Ltd. and Another
Calcutta High Court · (2006) 3 CHN 237
Calcutta Municipal Act, 1951 — Section 168, 168(1), 168(2)Calcutta Municipal Corporation Act, 1980 — Section 174(1), 174(2), 174(4A)
High Courts26 Jun 2004
Lala Shyamlal Jain Ship Breaking Co. Pvt. Ltd. and Others Vs State of West Bengal and Another
Calcutta High Court · (2004) CriLJ 4067
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 403, 406, 420, 421, 422
High Courts25 Jun 2004Dismissed
Sandip Kumar Samanta Vs Dilip Kumar Samanta and Another
Calcutta High Court · (2004) 3 CALLT 545
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 20West Bengal Land Reforms Act, 1955 — Section 8
High Courts25 Jun 2004
Asim Bhattacharya Vs Smt. Saswati Bhattacharya Chakraborty
Calcutta High Court · (2004) 3 CALLT 243
Hindu Marriage Act, 1955 — Section 24Penal Code, 1860 (IPC) — Section 19A, 24, 4, 9
High Courts25 Jun 2004Dismissed
Swapan Kumar Dutta Vs Bimala Devi Shaw alias Jaiswal and Others
Calcutta High Court · (2004) 3 CALLT 414
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 151Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 54
High Courts25 Jun 2004Dismissed
Jagadhatri Rice Mills Vs Food Corporation of India and Another
Calcutta High Court · (2005) 1 BC 584 : (2004) 3 CALLT 320
Arbitration Act, 1940 — Section 34, 37(1), 37(3)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Jun 2004Allowed
Sri Asim Chatterjee Vs The State of West Bengal and Others
Calcutta High Court · (2004) 3 CALLT 247
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts24 Jun 2004
Dilip Chand Kankaria Vs Pradip Kumar Ghosh and Others
Calcutta High Court · (2004) 3 CALLT 233 : (2005) 128 CompCas 803
City Civil Court Act, 1953 — Section 5(4)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Companies Act, 1956 — Section 84
High Courts24 Jun 2004
Saturday Club Ltd. Vs Asstt. Commr., Service Tax Cell
Calcutta High Court · (2005) 1 CALLT 575 : (2005) 123 ECR 91 : (2005) 180 ELT 437 : (2006) 3 STR 305
Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 65