COURT ARCHIVE

Calcutta High Court judgments, 2004

725 judgments · page 32 of 37

High Courts19 Feb 2004Dismissed

Suman Ghosh Vs Ramlal Choudhury

Calcutta High Court · (2004) 4 CHN 428 : (2004) 1 ILR (Cal) 273

Civil Procedure Code, 1908 (CPC) — Section 151, 9Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1997 — Section 39, 39(6), 44

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High Courts18 Feb 2004Allowed

Sushil Mukherjee Vs Sagarika Mukherjee

Calcutta High Court · (2004) 3 CHN 621

Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 24

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High Courts18 Feb 2004Dismissed

Jatindra Nath Mondal and Others Vs Sm. Harimoti Dassi and Another

Calcutta High Court · AIR 2004 Cal 188 : (2004) 2 CALLT 10

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 64, 65Transfer of Property Act, 1882 — Section 105

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High Courts18 Feb 2004Dismissed

Allied Resins and Chemicals Ltd. Vs Employees'' State Insurance Corporation and Others

Calcutta High Court · (2004) 101 FLR 1216 : (2004) 3 LLJ 302

Employees State Insurance Act, 1948 — Section 75(2B)

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High Courts18 Feb 2004

West Bengal State Co-operative Bank Ltd. Vs Joint Commissioner of Income Tax and Others

Calcutta High Court · (2004) 190 CTR 245 : (2004) 267 ITR 345 : (2004) 138 TAXMAN 238

Income Tax Act, 1961 — Section 142(2A), 44AB

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High Courts17 Feb 2004Dismissed

Pintu Tewari and Others Vs Ananta Narayan Saha

Calcutta High Court · (2004) 3 CHN 597

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 5Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13(1)

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High Courts16 Feb 2004Allowed

Madanlal Chakraborty Vs Union of India (UOI) and Others

Calcutta High Court · (2004) 3 CALLT 616 : (2004) 4 CHN 193

Government Savings Banks Act, 1873 — Section 3, 4, 4A, 5, 5(2)Post Office (Monthly Income Account) Rules, 1987 — Rule 20

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High Courts16 Feb 2004

Basudeb Guchait Vs Shankar Kumar Das

Calcutta High Court · (2004) 2 CALLT 631

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 9, 115Transfer of Property Act, 1882 — Section 108

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High Courts16 Feb 2004

Sk. Based Ali and Others Vs W.B.S.E.B. and Others Krishna Ch. Dome and Others Vs State of W.B. and Others Hasibul Sheik Vs Station Superintendent, Naihati Group Electricity Supply and Others Sk. Anwar and Others Vs Secretary, W.B.S.E.B. and Others

Calcutta High Court · (2004) 2 CHN 222

Electricity Act, 2003 — Section 185, 43, 43(1), 46, 67

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High Courts16 Feb 2004Dismissed

Rama Mimani and Another Vs Canara Bank and Others

Calcutta High Court · (2004) 2 CALLT 41 : (2004) 2 CHN 287

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts16 Feb 2004Allowed

Mayank Poddar and Others and Magma Leasing Limited and Others Vs Development Consultant Ltd.

Calcutta High Court · AIR 2005 Cal 246 : (2004) 2 CALLT 290 : (2004) 2 CHN 399 : 108 CWN 182

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High Courts16 Feb 2004

Amitabh Bagchi Vs Ena Bagchi

Calcutta High Court · AIR 2005 Cal 11 : (2004) 3 CALLT 263

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4(3)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 3

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High Courts13 Feb 2004

Asar Sheikh Vs State of West Bengal

Calcutta High Court · (2004) 3 CHN 93

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 323Penal Code, 1860 (IPC) — Section 302, 304, 34, 436, 448

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High Courts13 Feb 2004Allowed

Parimal Kr. Das and Others Vs Prasun Kr. Das

Calcutta High Court · (2004) 1 CALLT 621 : (2004) 2 CHN 465

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 151Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 283(1), 70

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High Courts13 Feb 2004

Shreegopal Govind Sponge Private Ltd. and Another Vs Union of India (UOI) and Others

Calcutta High Court · (2004) 1 CALLT 407

Constitution of India, 1950 — Article 14, 19, 21, 226

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High Courts13 Feb 2004Dismissed

Debasish Deb Roy Vs Karuna Deb Roy

Calcutta High Court · (2006) 2 CHN 157

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

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High Courts13 Feb 2004Dismissed

Damodar Valley Corporation Vs CESC Ltd.

Calcutta High Court · AIR 2005 Cal 67 : (2005) 1 ARBLR 520 : (2005) 4 CompLJ 364 : (2004) 1 ILR (Cal) 221

Arbitration and Conciliation Act, 1996 — Section 34, 36

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High Courts12 Feb 2004

West Bengal State Co-operative Bank Ltd. Vs Joint Commissioner of Income Tax and Others

Calcutta High Court · (2004) 3 CALLT 219 : (2004) 191 CTR 117 : (2004) 268 ITR 462

Income Tax Act, 1961 — Section 148

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High Courts12 Feb 2004

Shila Chatterjee Vs Tapan Chatterjee

Calcutta High Court · (2004) 3 CHN 376

Civil Procedure Code, 1908 (CPC) — Section 125, 24Penal Code, 1860 (IPC) — Section 498A

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High Courts12 Feb 2004Allowed

Biswanath Tea Co. Ltd. Vs Deputy Commissioner of Income Tax

Calcutta High Court · (2004) 190 CTR 186 : (2004) 267 ITR 687 : (2004) 140 TAXMAN 568

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 147, 148, 148(2), 151(1)

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