High Courts15 Dec 2004
Md. Salauddin Vs National Insurance Co. Ltd. and Another
Calcutta High Court · (2006) ACJ 130
Motor Vehicles Act, 1988 — Section 140(1), 142, 166Workmens Compensation Act, 1923 — Section 2(1)
COURT ARCHIVE
Calcutta High Court judgments, 2004
725 judgments · page 2 of 37
High Courts15 Dec 2004Allowed
Allahabad Bank Vs M.L. Bose and Co. (Pvt.) Ltd. and Another
Calcutta High Court · (2005) 2 CHN 642 : (2004) 2 ILR (Cal) 541
Civil Procedure Code, 1908 (CPC) — Section 2(2)Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 122, 123, 137
High Courts15 Dec 2004
Sankar Patra Vs State of West Bengal
Calcutta High Court · (2005) 3 CHN 303
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 376
High Courts14 Dec 2004
Bipul Kumar Roy and Others Vs M.N. Roy and Others
Calcutta High Court · (2005) 3 CHN 197
High Courts14 Dec 2004Allowed
West Bengal Power Development Corporation Ltd. and Others Vs Asis Dey Chowdhury and Others
Calcutta High Court · (2005) 107 FLR 70
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts14 Dec 2004
Nuruddin Molla and Another Vs State
Calcutta High Court · (2005) 2 CALLT 505 : (2005) 1 CHN 634 : 108 CWN 1017
Evidence Act, 1872 — Section 3, 9Juvenile Justice Act, 1986 — Section 2, 21, 5, 7Penal Code, 1860 (IPC) — Section 302, 307, 323, 34, 398
High Courts14 Dec 2004
Commissioner of Income Tax Vs H.M. Exports Ltd.
Calcutta High Court · (2005) 144 TAXMAN 557
Income Tax Act, 1961 — Section 80HHC
High Courts14 Dec 2004Allowed
Bituljan Bibi Vs Abdul Kasem Sahow and Others
Calcutta High Court · (2005) 2 CALLT 89
High Courts13 Dec 2004
Ramendra Nath Sen Vs Chitta Ranjan Sinha
Calcutta High Court · (2005) 2 CALLT 416
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(3A), 13(6), 18A
High Courts13 Dec 2004Allowed
Amar Singh Verma Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 3 CHN 79
Criminal Procedure Code, 1973 (CrPC) — Section 239, 397, 399, 401, 482Penal Code, 1860 (IPC) — Section 415, 417, 468, 471
High Courts13 Dec 2004Allowed
Calcutta Metropolitan Development Authority Vs State of West Bengal and Others
Calcutta High Court · (2005) 2 CALLT 141
Calcutta Metropolitan Development Authority Act, 1972 — Section 10, 11, 15, 16, 17Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 14, 19(1), 226, 300A, 31A
High Courts10 Dec 2004Dismissed
Dipti Pal and Another Vs Dibyendu Sekhar Lahiri and Another
Calcutta High Court · (2006) 1 CHN 366
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 120B, 420, 494
High Courts10 Dec 2004
Subhendu Kr. Dutta Vs Dipankar Ghosh
Calcutta High Court · (2005) 148 TAXMAN 497
Benami Transactions (Prohibition) Act, 1988 — Section 4
High Courts10 Dec 2004Allowed
Union of India (UOI) and Others Vs Ram Sunder Ram
Calcutta High Court · (2005) 4 CHN 361
Air Force Rules, 1969 — Rule 137Army Act, 1950 — Section 17, 19, 20, 72Army Rules, 1954 — Rule 13(3), 177, 182
High Courts10 Dec 2004
Kamal Sengupta and Others Vs State of West Bengal and Others State of West Bengal and Others Vs Kamal Sengupta and Others
Calcutta High Court · (2005) 2 CHN 116
Administrative Tribunals Act, 1985 — Section 22(3)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 8, 114Constitution of India, 1950 — Article 14, 16, 21
High Courts10 Dec 2004Allowed
Subhendu Kr. Dutta Vs Dipankar Ghosh and Others
Calcutta High Court · AIR 2005 Cal 143
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts09 Dec 2004Dismissed
Bablu Mahanto Vs State of West Bengal
Calcutta High Court · (2005) 1 CHN 305
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 27, 3, 32Penal Code, 1860 (IPC) — Section 302
High Courts09 Dec 2004Allowed
Nuzrul Sk. @ Nazrul Mondal Vs State of West Bengal
Calcutta High Court · (2005) 3 CHN 557
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 313Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 148, 154, 161, 302, 324
High Courts08 Dec 2004Dismissed
Deputy Chief Personnel Manager (EE) and Another Vs Priyadeep Ghose and Others
Calcutta High Court · (2005) 3 ESC 2029 : (2005) 104 FLR 919 : (2005) 1 ILR (Cal) 97
Constitution of India, 1950 — Article 14
High Courts07 Dec 2004Dismissed
ICICI Bank Limited Vs Coventry Coil-O-Matic (Haryana) Limited and Others
Calcutta High Court · (2005) 4 BC 91 : (2005) 2 CALLT 77 : (2005) 1 CHN 341 : (2006) 130 CompCas 289 : (2005) 1 ILR (Cal) 164
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2