High Courts26 Feb 2004Dismissed
Partha Sanyal and Others Vs State of West Bengal and Others
Calcutta High Court · (2004) 3 CHN 153
Constitution of India, 1950 — Article 226, 324
COURT ARCHIVE
Calcutta High Court judgments, 2004
725 judgments · page 31 of 37
High Courts26 Feb 2004Allowed
Debjani Niyogi Vs Bani Niyogi and Another
Calcutta High Court · (2005) 3 CHN 223
Evidence Act, 1872 — Section 63, 67Succession Act, 1925 — Section 59, 63, 65
High Courts26 Feb 2004Allowed
Cosmosteels Pvt. Ltd. and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 2005 Cal 53 : (2006) 1 BC 237 : (2005) 126 CompCas 210
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2, 25
High Courts26 Feb 2004Allowed
I.T.C. Limited and Others Vs Amitava Dutta
Calcutta High Court · (2004) 2 CHN 335
Criminal Procedure Code, 1973 (CrPC) — Section 468C, 482Penal Code, 1860 (IPC) — Section 34, 406
High Courts26 Feb 2004
Nagendra Nath Das and Others Vs Sandhyarani Das and Another
Calcutta High Court · (2004) 3 CHN 89 : 108 CWN 362
Criminal Procedure Code, 1973 (CrPC) — Section 245(3)Penal Code, 1860 (IPC) — Section 109, 494
High Courts25 Feb 2004
Amarendua Prasad Roychowdhury and Others Vs Prithwish Ghoshal and Others
Calcutta High Court · (2004) 4 CHN 74
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts25 Feb 2004Allowed
Sushanta Kumar Das Vs Food Corporation of India and Others
Calcutta High Court · (2004) 2 CALLT 133 : (2001) 2 CALLT 375 : (2004) 102 FLR 886 : (2004) 1 ILR (Cal) 228 : (2004) 3 LLJ 1025
Food Corporation of India Staff Regulations, 1971 — Regulation 54, 58, 58(5), 59, 59(3)
High Courts24 Feb 2004Dismissed
Saurendra Nath Maity Vs State of West Bengal and Others
Calcutta High Court · (2004) 2 CHN 152
Administrative Tribunals Act, 1985 — Section 15(1)Calcutta Municipal Corporation Act, 1980 — Section 415(1), 415(6)Constitution of India, 1950 — Article 311
High Courts24 Feb 2004Dismissed
Uttam Kumar Ghose and Others Vs Sri Sri Ram Gobinda Shib Thakur
Calcutta High Court · (2004) 3 CHN 469 : 108 CWN 378
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts23 Feb 2004
Shri Mahendra Pratap Mishra Vs Bharat Sanchar Nigam Limited and Others
Calcutta High Court · (2004) 2 CALLT 278 : (2004) 3 CHN 623
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts23 Feb 2004
Dulal Chandra Bayen Vs State of West Bengal and Others
Calcutta High Court · (2004) 2 CALLT 147
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 5(3)Constitution of India, 1950 — Article 226, 227
High Courts23 Feb 2004
Minu Das Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 CHN 670
High Courts23 Feb 2004
Samir Kr. Paul Vs State and Others
Calcutta High Court · (2004) 3 CHN 265
Constitution of India, 1950 — Article 226
High Courts23 Feb 2004Dismissed
Rubber Board Vs General Secretary, Saithankari Plantation Workers'' Union and Others
Calcutta High Court · (2004) 2 CHN 315 : (2004) 3 LLJ 442
Industrial Disputes Act, 1947 — Section 25N, 25N(3), 25N(6)
High Courts20 Feb 2004Dismissed
Manoj Devi Vs Municipal Commissioner, C.M.C. and Others
Calcutta High Court · (2004) 3 CALLT 437 : (2004) 3 CHN 566 : (2004) 1 ILR (Cal) 245
Calcutta Municipal Corporation Act, 1980 — Section 400(8)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 7Evidence Act, 1872 — Section 101, 102, 103, 104, 114
High Courts20 Feb 2004Dismissed
Jitendra Nath Das Vs Minati Das
Calcutta High Court · (2004) 2 CALLT 1 : (2004) 4 CHN 96 : (2004) 2 DMC 319 : (2004) 1 ILR (Cal) 257
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts20 Feb 2004
Ramprasad Saha Vs Kamal Kumar Talukdar and Another
Calcutta High Court · (2004) 3 BC 237 : (2004) 1 CALLT 400 : (2004) 2 CHN 340
Criminal Procedure Code, 1973 (CrPC) — Section 251, 357Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts20 Feb 2004
Rajinder Singh Vs Lt. Governor and Others
Calcutta High Court · (2004) 2 CHN 446
Constitution of India, 1950 — Article 226
High Courts20 Feb 2004
Brooke Bond India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2004) 137 TAXMAN 529
Income Tax Act, 1961 — Section 260A
High Courts19 Feb 2004
Jogen Chandra Das Vs Sub-Divisional Controller of Food and Supplies and Others
Calcutta High Court · (2004) 3 CHN 160
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 27, 151Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 34