High Courts21 May 2004
Indian Institute of Metals Vs Vinod Juthani and Another
Calcutta High Court · (2004) 4 CHN 1
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(5), Order 37 Rule 3(6)
COURT ARCHIVE
Calcutta High Court judgments, 2004
725 judgments · page 21 of 37
High Courts21 May 2004Dismissed
Farid Hossain Vs National Industrial Tribunal and Others
Calcutta High Court · (2004) 4 CHN 267 : (2005) 106 FLR 329 : (2004) 2 ILR (Cal) 13 : (2005) 2 LLJ 532
Industrial Disputes Act, 1947 — Section 33(2)
High Courts21 May 2004
Banarasi Paper and Synthetics Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · (2004) 116 ECR 130 : (2004) 170 ELT 264
Constitution of India, 1950 — Article 226Foreign Trade (Development and Regulation) Act, 1992 — Section 2, 9(4)
High Courts21 May 2004
Md. Rahim Molla and Others Vs Abbad Mudi and Others
Calcutta High Court · (2004) 3 CALLT 555
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2), 145, 146, 146(1)
High Courts21 May 2004Dismissed
Phalguni Sakha Chattapadhyay and Others Vs State of West Bengal and Others
Calcutta High Court · (2004) 4 CHN 14
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226
High Courts20 May 2004Allowed
Sri Ram Brich Muchi Vs Coal India Ltd. and Others
Calcutta High Court · (2005) 1 CALLT 388 : (2005) 105 FLR 706
Constitution of India, 1950 — Article 16, 21, 226, 310, 311Industrial Disputes Act, 1947 — Section 11, 2
High Courts20 May 2004Dismissed
Ava Rani Sengupta and Others Vs Laxmi Sengupta and Others
Calcutta High Court · AIR 2005 Cal 84 : (2004) 3 CHN 585
Benami Transactions (Prohibition) Act, 1988 — Section 7Civil Procedure Code, 1882 — Section 377Civil Procedure Code, 1908 (CPC) — Section 66, 66(1)
High Courts20 May 2004
Kalipada Bhowmick Vs State of West Bengal
Calcutta High Court · (2004) 4 CHN 558
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts19 May 2004Dismissed
Alok Biswas Vs Amita Bose
Calcutta High Court · (2004) 3 CHN 353 : 108 CWN 1009
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 May 2004
Modern Gears Pvt. Ltd. Vs IL and FS Investment Ltd.
Calcutta High Court · (2006) 129 CompCas 337
Companies Act, 1956 — Section 433
High Courts19 May 2004Dismissed
Bhaswati Roy Pandey and Others Vs The State of West Bengal and Others
Calcutta High Court · (2004) 3 CALLT 64 : (2004) 1 ILR (Cal) 567
Constitution of India, 1950 — Article 226, 229West Bengal General Clauses Act, 1899 — Section 6West Bengal Land Reforms (Amendment) Act, 1971 — Section 1(2), 13
High Courts18 May 2004Dismissed
Bonbehari Roy and Others Vs Kolkata Metropolitan Development Authority
Calcutta High Court · AIR 2004 Cal 254 : (2004) 4 CHN 30
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2)Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 12
High Courts18 May 2004Dismissed
Manik Chandra Naskar Vs Smt. Tara Debi and Others
Calcutta High Court · AIR 2004 Cal 207
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15
High Courts18 May 2004Allowed
Nityabala Das (Smt.) Vs Union of India (UOI)
Calcutta High Court · (2004) 1 ILR (Cal) 496
High Courts18 May 2004
Balaidas Dutt and Others Vs The Administrator General of West Bengal and Another
Calcutta High Court · AIR 2005 Cal 69
Administrator Generals Act, 1963 — Section 25Trusts Act, 1882 — Section 49
High Courts18 May 2004Dismissed
Asis Kumar Mitra Vs Pradip Dutta
Calcutta High Court · (2004) 4 CHN 68
West Bengal Premises Tenancy Act, 1956 — Section 25(2)
High Courts18 May 2004Dismissed
IAG Company Ltd. Vs Triveni Glass Ltd.
Calcutta High Court · (2004) 3 CALLT 71 : (2004) 3 CHN 447 : (2005) 30 PTC 140
Designs Act, 1911 — Section 51A, 53Designs Act, 2000 — Section 19(1), 2, 22, 22(2)(3), 22(3)
High Courts18 May 2004Dismissed
Promod Kr. Singhania Vs UCO Bank and Others
Calcutta High Court · (2004) 3 CHN 602
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 30
High Courts18 May 2004Dismissed
I.C.I. and Associated Companies'' Employees'' Union and Another Vs State of West Bengal and Others
Calcutta High Court · (2004) 4 CHN 639
Contract Act, 1872 — Section 191, 192Industrial Disputes Act, 1947 — Section 36(1), 36(2), 36(4)West Bengal Industrial Disputes Rules, 1958 — Rule 78A(2)
High Courts17 May 2004Allowed
Gita Mahensaria Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 3 CHN 327
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226