High Courts12 Mar 2004Dismissed
Amarendra Kumar Pal Vs Maya Pal
Calcutta High Court · (2004) 3 CHN 86
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
COURT ARCHIVE
Calcutta High Court judgments, 2004
725 judgments · page 29 of 37
High Courts12 Mar 2004Dismissed
Swapan Sarkar Vs Santanu Bhowmik
Calcutta High Court · (2005) 1 ALT(Cri) 19 : (2004) 2 CALLT 329 : (2004) 4 CHN 278 : 108 CWN 200
Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 203, 205, 36Penal Code, 1860 (IPC) — Section 323, 342, 506
High Courts12 Mar 2004Dismissed
Dilip Kumar Karmakar Vs Biju Rani Karmakar
Calcutta High Court · (2004) 2 CALLT 196 : (2004) 3 CivCC 7 : 108 CWN 260 : (2004) 2 DMC 522 : (2004) 3 RCR(Civil) 551
Hindu Marriage Act, 1955 — Section 13(1)
High Courts12 Mar 2004Allowed
Amar Nath Roy Vs Anderson Wright and Company
Calcutta High Court · (2004) 1 ILR (Cal) 441
High Courts11 Mar 2004Allowed
Jayanta Saha Vs State of West Bengal and Another
Calcutta High Court · (2004) 2 CALLT 314 : (2004) 4 CHN 105
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 402, 406, 420, 482Penal Code, 1860 (IPC) — Section 402, 406
High Courts11 Mar 2004Dismissed
Bhabi Properties Private Limited Vs Deputy Commissioner of Income Tax Company Circle-9(1) and Others
Calcutta High Court · (2004) 2 CHN 73
Wealth Tax Act, 1957 — Section 18(1)
High Courts11 Mar 2004Dismissed
State Vs Jane Alam and Another
Calcutta High Court · (2004) 3 CHN 171
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts11 Mar 2004
Monoranjan Mondal @ M.R. Mondal Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 4 CHN 233 : (2005) CriLJ 1098
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154
High Courts11 Mar 2004
Sibaji Mitra Vs Smt. Prakashwati Chopra and Another
Calcutta High Court · (2004) 2 CALLT 555 : 108 CWN 589
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9West Bengal Premises Tenancy Act, 1997 — Section 44
High Courts11 Mar 2004
Bhabi Properties (P) Ltd. Vs Dy. Commissioner of Income Tax and Others
Calcutta High Court · (2004) 267 ITR 583 : (2004) 141 TAXMAN 64
Wealth Tax Act, 1957 — Section 18(1)(c)
High Courts10 Mar 2004Dismissed
Pawan Bagaria Vs Gontermann-Peilpers (India) Ltd.
Calcutta High Court · (2004) 3 ARBLR 158 : (2004) 2 CALLT 466
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(4), Order 7 Rule 11, 26(2)
High Courts10 Mar 2004Dismissed
Anima Biswas Vs Dipanker Biswas
Calcutta High Court · (2004) 4 CHN 93
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts10 Mar 2004Allowed
Capital One Financial Corporation Vs Capital One Private Ltd. and Others
Calcutta High Court · (2004) 3 CALLT 450
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 22Trade and Merchandise Marks Act, 1958 — Section 2(1)
High Courts10 Mar 2004Allowed
Bimal Chandra Mitra Vs Nemai Palit
Calcutta High Court · (2004) 1 ILR (Cal) 298
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 3, Order 20 Rule 5, Order 20 Rule 6, Order 20 Rule 6ASpecial Marriage Act, 1954 — Section 28
High Courts10 Mar 2004
Centrotrade Minerals and Metals Inc. Vs Hindustan Copper Ltd.
Calcutta High Court · (2005) 2 CALLT 657
Arbitration Act, 1940 — Section 2, 30, 4, 6Arbitration and Conciliation Act, 1996 — Section 30, 34, 36, 44, 47
High Courts09 Mar 2004
CESC Ltd. Vs ITO
Calcutta High Court · (2004) 140 TAXMAN 646
Income Tax Act, 1961 — Section 131, 192
High Courts09 Mar 2004Dismissed
Praja Enterprises Vs Karnataka Soaps and Detergent Ltd.
Calcutta High Court · 108 CWN 573
Arbitration Act, 1940 — Section 24Arbitration and Conciliation Act, 1996 — Section 16, 5, 8
High Courts09 Mar 2004Dismissed
C.E.S.C. Ltd. Vs Income Tax Officer
Calcutta High Court · (2004) 192 CTR 557 : (2005) 272 ITR 513
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 120, 120(1), 120(2), 131, 195
High Courts09 Mar 2004
Nicco Uco Credit Limited Vs Benelux Capital S.A.
Calcutta High Court · (2004) 3 CHN 27 : 108 CWN 604
Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19
High Courts09 Mar 2004
Bimal Krishna Bose Vs Alanga Medical Hall and Others
Calcutta High Court · (2004) 3 CHN 46
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 7 Rule 11, 115