High Courts07 May 2004Dismissed
Sankar Soren Vs State of West Bengal and Another
Calcutta High Court · (2004) CriLJ 3088
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Calcutta High Court judgments, 2004
725 judgments · page 23 of 37
High Courts07 May 2004Allowed
Mihir Kumar Chatterjee Vs Indian Institute of Technology and Others
Calcutta High Court · (2005) 2 LLJ 1007
High Courts06 May 2004
Akbar Sk. and Others Vs State of West Bengal
Calcutta High Court · (2004) 4 CHN 425
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 376
High Courts06 May 2004
Saibur Rahaman and Another Vs The State of West Bengal
Calcutta High Court · (2004) 3 CALLT 484 : (2006) 2 CHN 74
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 401, 482Penal Code, 1860 (IPC) — Section 109, 406, 408, 409, 417
High Courts30 Apr 2004Allowed
Sajahan Ali Vs State of West Bengal
Calcutta High Court · (2004) 3 CHN 536 : 108 CWN 518
Criminal Procedure Code, 1973 (CrPC) — Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41(1), 42, 43, 50
High Courts30 Apr 2004Allowed
Dipak Kumar Maity Vs State of West Bengal and Others
Calcutta High Court · (2004) 3 CALLT 98 : (2004) 2 ILR (Cal) 47
Constitution of India, 1950 — Article 14, 19, 21, 226West Bengal (Service Classification Control and Appeal) Rules, 1971 — Rule 10
High Courts30 Apr 2004Allowed
Balai Chandra Parui Vs Smt. Durga Bala Dasi and Others
Calcutta High Court · AIR 2004 Cal 276 : (2006) 1 CALLT 403
Registration Act, 1908 — Section 34(3)Transfer of Property Act, 1882 — Section 126, 42
High Courts30 Apr 2004Allowed
Sri Susanta Kumar Banerjee and Another Vs Sri Lakshman Show
Calcutta High Court · (2004) 3 CALLT 280 : (2004) 2 ILR (Cal) 72
West Bengal Premises Tenancy Act, 1956 — Section 13, 17(2), 17(2A), 17(B)
High Courts30 Apr 2004Dismissed
Miss Debopriya Ganguly Vs State of West Bengal and Others
Calcutta High Court · AIR 2005 Cal 76 : (2004) 3 CALLT 159
Constitution of India, 1950 — Article 14, 226, 31, 41West Bengal Council of Higher Secondary Education Act, 1975 — Section 2
High Courts30 Apr 2004
Abarna Mukhopadhyay Vs Diptiman Mukhopadhyay and Others
Calcutta High Court · (2005) 2 CHN 92
Criminal Procedure Code, 1973 (CrPC) — Section 161, 231(2), 242, 242(2), 242(3)Evidence Act, 1872 — Section 138Penal Code, 1860 (IPC) — Section 34, 498A
High Courts29 Apr 2004
Surodhani Roy @ Sumitra Roy Vs State of West Bengal
Calcutta High Court · (2004) 4 CHN 205
Penal Code, 1860 (IPC) — Section 109, 301, 302, 34, 381
High Courts29 Apr 2004
Shaw Wallace and Co. Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 191 CTR 223 : (2004) 269 ITR 88
Constitution of India, 1950 — Article 226, 226(2)Income Tax Act, 1961 — Section 226(3)
High Courts29 Apr 2004Allowed
Union of India Vs Kamrup Industrial Gases Ltd.
Calcutta High Court · (2004) 3 ARBLR 618 : (2004) 3 CALLT 179
Arbitration Act, 1940 — Section 17, 20, 34, 41, 9
High Courts29 Apr 2004
Md. Abdur Rafique Vs Mst. Sakila Bibi
Calcutta High Court · (2004) 3 CHN 174
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482, 97
High Courts29 Apr 2004Dismissed
Sri Dipak Kumar Sarkar Vs Sm. Sima Sarkar
Calcutta High Court · (2005) 1 CALLT 162 : (2005) 1 DMC 577
Hindu Marriage (Amendment) Act, 1956 — Section 13
High Courts29 Apr 2004Dismissed
Nirmmal Kumar Bothra and Others Vs State of West Bengal and Others
Calcutta High Court · (2005) 2 CHN 88
Companies Act, 1956 — Section 23(4)Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 120B, 272
High Courts29 Apr 2004Allowed
Employees'' State Insurance Corporation Vs Ramadhar Jaiswal and Another
Calcutta High Court · (2004) 102 FLR 1002 : (2004) 3 LLJ 998
Employees State Insurance Act, 1948 — Section 2(22), 2(9)
High Courts28 Apr 2004Dismissed
Jayanta Kumar Banerjee Vs UCO Bank and Others
Calcutta High Court · (2004) 3 CHN 380 : 108 CWN 1029
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Constitution of India, 1950 — Article 226, 32
High Courts27 Apr 2004
Windson Electronics Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 191 CTR 542 : (2004) 2 ILR (Cal) 20 : (2004) 269 ITR 481 : (2004) 141 TAXMAN 419
Income Tax Act, 1961 — Section 132, 132(1), 132(3), 132(8A)
High Courts27 Apr 2004Allowed
State of West Bengal and Another Vs Pintu Nandi and Others
Calcutta High Court · (2005) 1 CHN 277
Bengal (Rural) Primary Education Rules, 1930 — Rule 3D, 4A