High Courts06 Apr 2004
Khaitan Paper and Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2005) 195 CTR 447 : (2005) 273 ITR 234 : (2005) 148 TAXMAN 326
Income Tax Act, 1961 — Section 254, 254(1)
COURT ARCHIVE
Calcutta High Court judgments, 2004
725 judgments · page 26 of 37
High Courts06 Apr 2004Dismissed
Abdur Rahim Sardar Vs State and Others
Calcutta High Court · (2004) 2 CHN 602 : 108 CWN 148
Calcutta Police Regulations, 1968 — Regulation 746
High Courts05 Apr 2004
Mukundray K. Shah Vs Director General of Income Tax (Investigation) and Others
Calcutta High Court · (2004) 191 CTR 553 : (2004) 269 ITR 529 : (2004) 141 TAXMAN 381
Income Tax Act, 1961 — Section 132B
High Courts05 Apr 2004
Ch. Satyanarayan (Dr.) Vs Union of India (UOI)
Calcutta High Court · (2004) 1 ILR (Cal) 549
Constitution of India, 1950 — Article 226, 227, 323A, 323B
High Courts02 Apr 2004Dismissed
S.G. Credit and Properties Pvt. Ltd. and Others Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (2004) 4 CHN 21
High Courts02 Apr 2004Allowed
Vidyawati Gupta and Others Vs Bhakti Hari Nayak and Others
Calcutta High Court · AIR 2004 Cal 258
Calcutta Municipal Corporation Act, 1980 — Section 411Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts02 Apr 2004
Heinz Italia Sr L and Another Vs Dabur India Ltd. and Others
Calcutta High Court · AIR 2005 Cal 89 : (2004) 3 CALLT 10 : (2004) 1 CALLT 142
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3), 10, 151
High Courts02 Apr 2004Dismissed
Swapan Kr. Dutta and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 1 LLJ 152
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts01 Apr 2004Dismissed
Naresh Chandra Dutta @ Naresh Dutta Vs State
Calcutta High Court · (2005) 2 CHN 324
Criminal Procedure Code, 1973 (CrPC) — Section 360, 401, 482Prevention of Food Adulteration Act, 1954 — Section 10(7), 16(1), 2, 2(1), 20Prevention of Food Adulteration Rules, 1955 — Rule 17, 18
High Courts01 Apr 2004Dismissed
Niherkana Singha Roy Vs Rekha Singha Roy and Others
Calcutta High Court · (2004) 2 CHN 658
Criminal Procedure Code, 1973 (CrPC) — Section 401Evidence Act, 1872 — Section 118, 3, 45Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts01 Apr 2004
Tushar Kanti Ray Vs Second Industrial Tribunal and Others
Calcutta High Court · (2004) 1 ILR (Cal) 478 : (2004) 3 LLJ 1065
Industrial Disputes Act, 1947 — Section 10, 33(2)
High Courts01 Apr 2004Allowed
Employees'' State Insurance Corporation Vs Steel Authority of India Ltd., Durgapur Steel Plant
Calcutta High Court · (2005) 104 FLR 1060 : (2005) 1 LLJ 944
Constitution of India, 1950 — Article 227Employees State Insurance Act, 1948 — Section 75(2B), 82(2)
High Courts31 Mar 2004Allowed
Dipak Kumar Patra Vs State of West Bengal and Others
Calcutta High Court · (2005) 1 ACC 224 : (2004) 2 CALLT 600 : 108 CWN 531
Constitution of India, 1950 — Article 14, 19, 21, 226Motor Vehicles Act, 1988 — Section 72, 72(2)
High Courts31 Mar 2004
Debasis Chatterjee Vs State of West Bengal
Calcutta High Court · (2005) 1 ACC 206 : (2004) 2 CALLT 625 : (2004) 3 CHN 121
Central Motor Vehicles Rules, 1989 — Rule 109Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 71(3)
High Courts31 Mar 2004
Mrs. Rekha Mukherjee Vs Ashish Kumar Das and Others
Calcutta High Court · AIR 2005 Cal 74 : (1999) 3 CALLT 112
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 47 Rule 1, Order 47 Rule 4, Order 47 Rule 8, 100
High Courts29 Mar 2004Dismissed
Bonwarilal Goel Vs Commissioner, Corporation of Calcutta and Others
Calcutta High Court · (2004) 3 CHN 19 : 108 CWN 98
Calcutta Municipal Act, 1951 — Section 414, 414(3)Calcutta Municipal Corporation Building Tribunal (Conduct of Business) Rules, 1965 — Rule 15, 15(1), 15(3), 15(4), 30Constitution of India, 1950 — Article 226
High Courts29 Mar 2004Allowed
Ramlall Kanhaiyalall Vs The Mysore Sugar Company Limited
Calcutta High Court · (2004) 3 CALLT 114
Sales of Goods Act, 1930 — Section 32, 36
High Courts29 Mar 2004Dismissed
Union of India (UOI) and Others Vs Ram Chandra Tanti and Others Ranjit Mahato and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 3 CHN 11 : (2005) 1 LLJ 162
Constitution of India, 1950 — Article 14
High Courts29 Mar 2004Allowed
Surendra Nath Roy Vs State of West Bengal
Calcutta High Court · (2004) 2 ILR (Cal) 1
High Courts26 Mar 2004
Saraswati Shaw @ Menu Shaw and Others Vs Laxmi Moni Shaw @ Laxmi Rani and Another
Calcutta High Court · (2005) 3 CHN 373
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6, 146