High Courts14 May 2004Dismissed
Pradip Kumar Maity Vs State of West Bengal and Others
Calcutta High Court · (2004) 3 CHN 350
COURT ARCHIVE
Calcutta High Court judgments, 2004
725 judgments · page 22 of 37
High Courts14 May 2004Allowed
Subrata Barman @ Goga Vs State of West Bengal
Calcutta High Court · (2004) 3 CHN 310 : (2004) CriLJ 3695
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts14 May 2004
Nemai Basak and Others Vs Kalyani Rakshit
Calcutta High Court · AIR 2005 Cal 163 : (2004) 1 ILR (Cal) 503
Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 109, 44, 53A
High Courts14 May 2004Allowed
Rajinder Singh @ Manu and Bijoy Singh Vs State of West Bengal
Calcutta High Court · (2004) 3 CHN 99 : (2004) CriLJ 4023
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 207, 304, 313Evidence Act, 1872 — Section 137, 146
High Courts14 May 2004Dismissed
Ramji Sonkar and Others Vs State of West Bengal
Calcutta High Court · (2004) 3 CHN 647 : (2004) CriLJ 4398
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Penal Code, 1860 (IPC) — Section 300, 302, 304(2), 34
High Courts13 May 2004Allowed
Ansuman Mullick Vs Mallika Investment Co. (P.) Ltd. and Others
Calcutta High Court · AIR 2004 Cal 316
Transfer of Property Act, 1882 — Section 105, 107
High Courts13 May 2004Allowed
Premier Automobiles Limited Vs Twenty First Century Autolocks Pvt. Ltd.
Calcutta High Court · (2005) 4 CHN 401
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 38 Rule 5, Order 39 Rule 1
High Courts13 May 2004Dismissed
Headmistress, Kali Krishna Balika Vidyalaya (Higher Secondary) and Others Vs Chittaranjan Shil and Others
Calcutta High Court · (2004) 4 CHN 500 : 108 CWN 695
High Courts13 May 2004
Dr. Sunil Kumar Khan Vs State of West Bengal and Others
Calcutta High Court · (2004) 3 CALLT 87 : (2005) 1 CHN 465
Constitution of India, 1950 — Article 14, 16, 21, 226West Bengal College Teachers (Security of Service) Act, 1975 — Section 5(2)
High Courts13 May 2004Dismissed
Kalpana Das Vs Contai Co-operative Bank Ltd. and Others
Calcutta High Court · AIR 2005 Cal 95 : (2004) 3 CHN 305 : (2005) 1 CTLJ 514
High Courts12 May 2004Allowed
B. Arun Kumar and Co. Vs Commissioner of Customs
Calcutta High Court · (2005) 123 ECR 214 : (2005) 180 ELT 152
Customs Act, 1962 — Section 129BCustoms, Excise Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 41
High Courts12 May 2004
Nucent Finance Ltd. Vs Hindustan Motors Ltd.
Calcutta High Court · AIR 2005 Cal 66
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts12 May 2004
Zilt Forms Pvt. Ltd. and Another Vs West Bengal State Electricity Board and Another
Calcutta High Court · (2004) 4 CHN 49
Electricity (Supply) Act, 1948 — Section 26
High Courts12 May 2004Allowed
Abdul Hai Sk. and Others Vs State
Calcutta High Court · (2004) 3 CHN 423
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 174Evidence Act, 1872 — Section 101, 105, 137, 138, 3Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts12 May 2004Dismissed
Bhairamal Gopiram Vs Owner and Parties interested in the Vessel M.V. Everwise
Calcutta High Court · (2004) 3 CHN 272 : 108 CWN 636
High Courts12 May 2004Dismissed
Swapan Kumar Kar and Others Vs Salil Kumar Dey and Others
Calcutta High Court · (2004) 4 CHN 506
West Bengal Land Reforms Act, 1955 — Section 8(1)
High Courts12 May 2004Dismissed
Thakurchak Shilpa Vidyalaya Vs State of West Bengal and Others
Calcutta High Court · (2005) 1 CHN 474
Constitution of India, 1950 — Article 14, 226
High Courts11 May 2004
Sunanda Mallick Vs Dilip Kumar Gooptu and Others
Calcutta High Court · (2004) 4 CHN 473
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts07 May 2004
Agarwal N. and Others Vs State of West Bengal
Calcutta High Court · (2005) 1 CHN 101 : (2004) 102 FLR 949 : (2004) 3 LLJ 992
Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1)Employees State Insurance Act, 1948 — Section 85
High Courts07 May 2004Allowed
Ashis Dey Vs State of West Bengal
Calcutta High Court · (2004) 4 CHN 223
Criminal Procedure Code, 1973 (CrPC) — Section 482