High Courts02 Dec 2004Allowed
Jay Engineering Works Ltd. (Unit of Usha Sewing Machine Works) Vs Second Industrial Tribunal and Others
Calcutta High Court · (2005) 2 CHN 21
Industrial Disputes Act, 1947 — Section 33(2)
COURT ARCHIVE
Calcutta High Court judgments, 2004
725 judgments · page 3 of 37
High Courts01 Dec 2004
Pawan Kumar Santhalia and Another Vs The State of West Bengal
Calcutta High Court · (2005) 2 CALLT 427
Civil Procedure Code, 1908 (CPC) — Section 13, 13(1)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 173(8), 188, 190(1)Hindu Adoptions and Maintenance Act, 1956 — Section 10, 11, 11(6), 6, 7
High Courts01 Dec 2004Dismissed
Md. Mahasin Sk. Vs Sayeda Khatun Bibi
Calcutta High Court · (2006) 1 DMC 48
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts01 Dec 2004Dismissed
Mandira Mookerjee Vs District Consumer Disputes Redressal Forum and Others
Calcutta High Court · AIR 2005 Cal 108 : (2005) 4 CHN 694
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 141
High Courts30 Nov 2004Dismissed
Kolkata Municipal Corporation Vs St. Josephs and Mary''s School and Another
Calcutta High Court · (2005) 2 CHN 132
Calcutta Municipal Corporation Act, 1980 — Section 180(2), 189Constitution of India, 1950 — Article 12, 227Limitation Act, 1963 — Section 5
High Courts30 Nov 2004
Tarun Dutta Vs State of West Bengal and Others
Calcutta High Court · (2005) 3 CALLT 143
Constitution of India, 1950 — Article 30(1)Employees Provident Funds and Miscellaneous Provisions Rules, 1952 — Rule 27
High Courts30 Nov 2004Allowed
Altaf Hossain Vs State of West Bengal and Others
Calcutta High Court · (2005) 4 CHN 534 : 108 CWN 489
West Bengal Estates Acquisition Act, 1953 — Section 44, 6(1)
High Courts30 Nov 2004
Ruma Moitra Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 2 CALLT 343 : (2005) 1 CHN 290
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 21, 22(5), 226
High Courts30 Nov 2004Allowed
Md. Mahasin Sk. Vs Sayeda Khatun Bibi and Another
Calcutta High Court · (2005) CriLJ 3162 : (2005) 4 RCR(Criminal) 433
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 251, 401, 482Penal Code, 1860 (IPC) — Section 376, 417
High Courts29 Nov 2004Allowed
ICICI Bank Ltd. Vs Maikaal Fibres Limited and Others
Calcutta High Court · (2006) 3 CHN 365
Companies Act, 1956 — Section 147, 34, 48, 48(2), 56Criminal Procedure Code, 1973 (CrPC) — Section 202(1), 203, 406, 438, 439Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts24 Nov 2004
JC 69 2604 N.NB/SUB (PNA) B.P.S. Nair Vs Union of India (UOI)
Calcutta High Court · (2004) 2 ILR (Cal) 448
Army Rules, 1954 — Rule 137, 15, 177, 179, 18Constitution of India, 1950 — Article 12Defence Services Regulations — Regulation 452, 452(2), 518
High Courts24 Nov 2004
Kolkata Metropolitan Development Authority and The State of West Bengal and Others Vs Mahendra Nath Memorial Society and Others
Calcutta High Court · (2005) 2 CALLT 229
Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 18, 23, 23(1), 4(1), 5ALimitation Act, 1963 — Section 5
High Courts24 Nov 2004Dismissed
Humboldt Wedag India Private Ltd. Vs Eighth Industrial Tribunal
Calcutta High Court · (2004) 1 CALLT 172 : (2004) 2 ILR (Cal) 518
Industrial Disputes Act, 1947 — Section 15(2), 2, 33(2)West Bengal Industrial Disputes (Amendment) Act, 1947 — Section 15(2)West Bengal Industrial Disputes (Amendment) Act, 1958 — Section 68
High Courts23 Nov 2004
In Re: Jaya Computers and Software Ltd.
Calcutta High Court · (2005) 59 SCL 587
High Courts23 Nov 2004Allowed
A.K. Mukhopadhyay @ Amiya Mukhopadhyay Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 3 CHN 385 : (2005) 4 ESC 2470 : (2005) 1 ILR (Cal) 27
High Courts22 Nov 2004Allowed
Mr. Babban Ram Vs UCO Bank and Others
Calcutta High Court · (2005) 1 CALLT 535 : (2005) 4 CHN 55 : (2005) 3 LLJ 111
General Clauses Act, 1897 — Section 6UCO Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 18, 4
High Courts22 Nov 2004
ILS Cargo (P.) Ltd. Vs Kanak Projects Ltd.
Calcutta High Court · (2004) 11 CAL CK 0017
High Courts19 Nov 2004Allowed
Ananda Bazar Patrika (P) Ltd. and Another Vs State of West Bengal and Another
Calcutta High Court · (2005) 1 CALLT 497 : (2005) CriLJ 1126 : (2005) 2 RCR(Criminal) 738
Criminal Procedure Code, 1973 (CrPC) — Section 198, 199Penal Code, 1860 (IPC) — Section 499, 500
High Courts19 Nov 2004Dismissed
Shyamal Prosad Halder Vs Madhuri Halder and Others
Calcutta High Court · (2005) 1 ALT(Cri) 22 : (2005) 3 CHN 531
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Hindu Marriage Act, 1955 — Section 13B
High Courts19 Nov 2004
Gopal Chandra Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2005) 3 CHN 46
Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1988 — Section 88(5)