COURT ARCHIVE

Calcutta High Court judgments, 2004

725 judgments · page 24 of 37

High Courts26 Apr 2004

Dr. Soumyendra Chandra Gooptu alias Dr. Soumyendra Chandra Gupta Vs Income Tax Officer and Others

Calcutta High Court · (2004) 192 CTR 472 : (2004) 270 ITR 170 : (2005) 148 TAXMAN 199

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 271

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High Courts26 Apr 2004Allowed

State Vs Samar Kumar Chowdhury and Others

Calcutta High Court · (2005) 1 LLJ 531

Administrative Tribunals Act, 1985 — Section 22, 22(3)Civil Procedure Code, 1908 (CPC) — Section 148

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High Courts26 Apr 2004

Farichem Laboratories Pvt. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2006) 203 CTR 377 : (2005) 273 ITR 133 : (2005) 148 TAXMAN 70

Finance Act, 1984 — Section 2(8)Income Tax Act, 1961 — Section 37(3A)

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High Courts26 Apr 2004

Tsai Tea Enterprises (P.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2005) 196 CTR 148 : (2005) 273 ITR 119 : (2006) 151 TAXMAN 225

Income Tax Act, 1961 — Section 154, 72

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High Courts23 Apr 2004Dismissed

Ayenessa Bibi Vs State and Others

Calcutta High Court · (2004) 3 CHN 323

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 323, 498A, 506

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High Courts23 Apr 2004Dismissed

Bishnu Singh Vs State of West Bengal

Calcutta High Court · (2005) 3 CHN 397

Arms Act, 1959 — Section 25, 25(1B), 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 173(8), 193, 209Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts22 Apr 2004Dismissed

Bharat Petroleum Corporation Ltd. Vs Prafulla Kumar Roychowdhury and Another

Calcutta High Court · (2004) 3 CALLT 467 : (2004) 3 CHN 399

City Civil Court Act, 1953 — Section 21, 5, 5(2)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 15, 21(2)Suits Valuation Act, 1887 — Section 3

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High Courts22 Apr 2004

Chandra Basu Vs Sanjukta Mukherjee

Calcutta High Court · (2004) 3 CHN 491 : 108 CWN 455

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227

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High Courts22 Apr 2004Dismissed

Lalit Kumar Marodia Vs Union of India (UOI) and Others

Calcutta High Court · (2005) 123 CompCas 716 : (2005) 4 CompLJ 369 : (2005) 59 SCL 474

Constitution of India, 1950 — Article 226

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High Courts21 Apr 2004

Nazima Bibi Vs State of West Bengal

Calcutta High Court · (2004) 4 CHN 111 : (2004) CriLJ 3609

Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice Act, 1986 — Section 32Penal Code, 1860 (IPC) — Section 302

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High Courts21 Apr 2004

Kolkata Municipal Corporation Vs Sarveshwar Construction Pvt. Ltd. and Another

Calcutta High Court · (2004) 3 CHN 580

Calcutta Municipal Corporation (Taxation) Rules, 1987 — Rule 24, 26, 30Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227

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High Courts21 Apr 2004Allowed

Tarun Chandra Roy Vs Jitubhai Patel and Another

Calcutta High Court · (2004) 3 CALLT 125

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High Courts20 Apr 2004

Haradhan Sen and Nemai Ghatwal Vs State

Calcutta High Court · (2004) 2 CHN 527 : (2004) CriLJ 3881

Criminal Procedure Code, 1973 (CrPC) — Section 107, 173, 173(2), 2, 225Penal Code, 1860 (IPC) — Section 109, 148, 149, 302, 380

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High Courts20 Apr 2004Dismissed

Union of India (UOI) Vs Monoranjan Mondal alias M.R. Mondal

Calcutta High Court · (2004) 3 CALLT 572 : (2005) 1 CHN 222

Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 75, 81Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 156, 173

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High Courts20 Apr 2004Dismissed