High Courts15 Jun 2004Dismissed
Sankar Nath Mullick and Another Vs Smt. Lakshmi Sona Datta
Calcutta High Court · (2005) 1 CALLT 1 : (2004) 2 CALLT 535 : (2004) 4 CHN 435 : 108 CWN 600
Calcutta High Court (Original Side) Rules, 1914 — Rule 1
COURT ARCHIVE
Calcutta High Court judgments, 2004
725 judgments · page 20 of 37
High Courts14 Jun 2004Allowed
India Hosiery and Allied Industries and Another Vs State of West Bengal and Others
Calcutta High Court · (2004) 4 CHN 585
West Bengal Taxation Tribunal Act, 1987 — Section 8
High Courts14 Jun 2004Allowed
Karunamoy Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2005) 1 CALLT 447 : (2005) 106 FLR 241
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts11 Jun 2004Allowed
Arambagh Paper Mills Private Ltd. and Others Vs The Board for Industrial and Financial Reconstruction and Others
Calcutta High Court · (2004) 3 CALLT 132 : (2005) 128 CompCas 364 : (2005) 59 SCL 581
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 22A(4), 33, 4
High Courts11 Jun 2004Allowed
Ansar Ali Vs State of West Bengal and Others
Calcutta High Court · (2005) 1 CHN 646
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 304
High Courts11 Jun 2004Allowed
Paul Enterprise and Others Vs State of West Bengal and Others
Calcutta High Court · (2004) 4 CHN 36
West Bengal Excise (Selection of New Sites and Grant of Licence for Retail Sale of Spirit and Certain other Intoxicants) Rules, 1993 — Rule 18
High Courts11 Jun 2004Allowed
Rani Bala Dey Vs State of West Bengal and Others
Calcutta High Court · (2004) 3 CHN 527
Criminal Procedure Code, 1973 (CrPC) — Section 193, 209, 439, 439(1), 439(2)
High Courts11 Jun 2004Allowed
Coal India Limited Vs Manish Traders
Calcutta High Court · (2005) 1 CALLT 566
Arbitration Act, 1940 — Section 30, 33
High Courts11 Jun 2004Dismissed
Nadia District Primary School Council and Others Vs Sristidhar Biswas and Others
Calcutta High Court · (2005) 1 CALLT 402
Constitution of India, 1950 — Article 14, 16
High Courts10 Jun 2004
Commissioner of Income Tax Vs J.L. Morrison (India) Ltd.
Calcutta High Court · (2005) 196 CTR 201 : (2005) 272 ITR 321
Income Tax Act, 1961 — Section 260A, 269
High Courts10 Jun 2004Allowed
Anil Kumar Banerjee Vs Indian Oil Corporation
Calcutta High Court · (2005) 3 ARBLR 155 : (2005) 1 CALLT 80 : (2005) 1 ILR (Cal) 1
Arbitration Act, 1940 — Section 15, 30, 33Interest Act, 1978 — Section 2
High Courts10 Jun 2004Dismissed
Gangadhar Singh and Others Vs The State of West Bengal
Calcutta High Court · (2004) 3 CALLT 199
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 137, 138, 3Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
High Courts10 Jun 2004Dismissed
Ratan Kumar Agarwala Vs Sahanur Bewa and Others
Calcutta High Court · (2004) 3 ACC 646 : (2005) ACJ 1914 : (2004) 3 CALLT 445 : (2004) 4 CHN 263 : (2004) 2 ILR (Cal) 90
Motor Vehicles (Amendment) Act, 1994 — Section 46Motor Vehicles Act, 1988 — Section 147
High Courts09 Jun 2004
Eastern India Edible Oil Manufacturers'' Association and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 4 CHN 121 : (2004) 178 ELT 114
Constitution of India, 1950 — Article 14, 226Customs Act, 1962 — Section 2(26)
High Courts09 Jun 2004Allowed
Dulal Chandra Chatterjee and Others Vs Moni Mohan Mukherjee and Others
Calcutta High Court · (2005) 1 CALLT 119 : (2005) 2 CHN 563
Income Tax Act, 1922 — Section 16(3)Stamp Act, 1899 — Section 2(24)Transfer of Property Act, 1882 — Section 10, 122, 123, 126, 5
High Courts09 Jun 2004Allowed
Ratan Mali Vs New India Assurance Co. Ltd. and Another
Calcutta High Court · (2005) ACJ 242
Motor Vehicles Act, 1988 — Section 140
High Courts09 Jun 2004Allowed
Rani Sati Kerosene Supply Company and Others Vs State of West Bengal and Others
Calcutta High Court · (2005) 4 CHN 264
Central Excises and Salt Act, 1944 — Section 35Essential Commodities Act, 1955 — Section 3(1), 3(2), 7(1)
High Courts09 Jun 2004Allowed
Bhakti Hari Nayak and Others Vs Vidyawati Gupta, S.C. Agarwala (HUF) and Others
Calcutta High Court · AIR 2005 Cal 145 : (2005) 2 CHN 575
Arbitration Act, 1940 — Section 37, 39(1)Arbitration and Conciliation Act, 1996 — Section 8Calcutta High Court (Original Side) Rules, 1914 — Rule 1
High Courts08 Jun 2004Dismissed
Smt. Asha Lata Debya Vs Shri Chandi Das Bhattacharya
Calcutta High Court · (2004) 3 CALLT 585
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), Order 20 Rule 5, Order 41 Rule 23, 11Hindu Marriage Act, 1955 — Section 21
High Courts21 May 2004Dismissed
Shyamali Sinha Vs Pradip Kumar Sinha and Another
Calcutta High Court · (2004) 4 CHN 89
Criminal Procedure Code, 1973 (CrPC) — Section 319, 401, 482