High Courts12 Feb 2004
Himangshu Kumar Basu Vs Sudhangshu Kumar Basu
Calcutta High Court · (2004) 2 CHN 389
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 13Succession Act, 1925 — Section 141
COURT ARCHIVE
Calcutta High Court judgments, 2004
725 judgments · page 33 of 37
High Courts12 Feb 2004
Mohon Jatia and Others Vs Indian Bank and Others
Calcutta High Court · AIR 2004 Cal 326 : (2005) 2 BC 212 : (2004) 3 CALLT 527 : (2005) 2 CTLJ 83 : (2004) 1 ILR (Cal) 266
Contract Act, 1872 — Section 133, 72
High Courts12 Feb 2004Dismissed
Monoranjan Mondal Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 2 CHN 545 : 108 CWN 14
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 172Evidence Act, 1872 — Section 123, 124
High Courts12 Feb 2004Allowed
Raufunnessa Bibi and Sk. Abdul Majid being dead by their heirs and Lrs. Sk. Abdul Salam, Sk. Abdul Samad and Sk. Abdul Kalam Vs Mohammad Israfil, Saraswati Ojha and Sunil Kumar Ojha
Calcutta High Court · (2004) 4 CHN 154
Civil Procedure Code, 1908 (CPC) — Section 49, 77, 96Specific Relief Act, 1963 — Section 14, 14(3), 19, 20, 21
High Courts11 Feb 2004Dismissed
IAG Co. Ltd. Vs Triveni Glass Ltd.
Calcutta High Court · (2004) 3 CALLT 71 : (2004) 1 ILR (Cal) 170 : (2004) 29 PTC 665 : (2004) 51 SCL 498
Designs Act, 1911 — Section 53Designs Act, 2000 — Section 22, 22(2), 22(3), 48, 48(2)General Clauses Act, 1897 — Section 6
High Courts11 Feb 2004
Swapna Lahiri Vs The State of West Bengal and Others
Calcutta High Court · (2004) 1 CALLT 541 : (2004) 102 FLR 41
Constitution of India, 1950 — Article 14, 16, 19, 21, 226
High Courts11 Feb 2004Dismissed
The State of West Bengal Vs Sk. Golam Ali and Others
Calcutta High Court · (2004) 2 CALLT 34
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition Act, 1894 — Section 23(1A), 51AWest Bengal Land (Requisition and Acquisition) Act, 1948 — Section 7(1), 7(3)(4), 73(4), 8
High Courts11 Feb 2004Dismissed
Smt. Kakali Das Vs Dr. Asish Kumar Das
Calcutta High Court · AIR 2004 Cal 176 : (2004) 3 CHN 516 : (2005) 1 DMC 397
Hindu Marriage Act, 1955 — Section 13(1)
High Courts10 Feb 2004Dismissed
Sachindra Nath Panja and Others Vs N.L. Basak, Principal Secretary, Govt. of West Bengal and Others
Calcutta High Court · (2004) 4 CHN 602 : (2004) CriLJ 2469
Contempt of Courts Act, 1971 — Section 2
High Courts10 Feb 2004
Sri Samar Kumar Das Vs The State of West Bengal and Another
Calcutta High Court · (2004) 1 CALLT 575 : (2004) 3 RCR(Criminal) 446
Criminal Procedure Code, 1973 (CrPC) — Section 320, 360, 360(4), 73Penal Code, 1860 (IPC) — Section 498A
High Courts10 Feb 2004Dismissed
Amita Dudhoria Vs Goutam Dudhoria and Others Rani Aloka Dudhoria and Others Vs Goutam Dudhoria
Calcutta High Court · (2004) 2 CHN 624 : 108 CWN 167
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 3 Rule 1, 2(15)
High Courts10 Feb 2004
Indian Oil Corporation Ltd. and Others Vs Jharna Sarkar and Others
Calcutta High Court · (2004) 2 CALLT 433 : (2004) 2 CHN 606 : 108 CWN 154
High Courts09 Feb 2004
Sri Rama Krishna Seva Kendra and Another Vs State of West Bengal and Others
Calcutta High Court · (2004) 2 CALLT 453
Constitution of India, 1950 — Article 14, 21, 226Government Grants Act, 1895 — Section 2Transfer of Property Act, 1882 — Section 111
High Courts09 Feb 2004Allowed
Kolkata Municipal Corporation Vs Netai Sundar Dutta and Another
Calcutta High Court · (2004) 2 CHN 616
Calcutta Municipal Corporation Act, 1980 — Section 174(1)Constitution of India, 1950 — Article 227
High Courts09 Feb 2004Allowed
Bhattacharjee Engg. (P.) Ltd. Vs Santlal Jaiswal
Calcutta High Court · (2006) 129 CompCas 29 : (2004) 53 SCL 250
Companies Act, 1956 — Section 433, 434, 439
High Courts09 Feb 2004Allowed
Anil Kumar Mukherjee and Others Vs District Consumer Disputes Redressal Forum and Others
Calcutta High Court · (2005) 1 CHN 570
Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Feb 2004Allowed
Prasanta Kumar Chakravarti Vs The President, West Bengal Board of Secondary Education and Others
Calcutta High Court · (2004) 2 CALLT 259 : (2004) 1 ILR (Cal) 205
Constitution of India, 1950 — Article 226
High Courts09 Feb 2004
Hooghly Printing Co. Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2004) 2 CHN 390 : 108 CWN 307 : (2005) 104 FLR 115 : (2004) 3 LLJ 499
Industrial Disputes Act, 1947 — Section 10, 17B
High Courts09 Feb 2004Dismissed
Matilal Shaw Vs Mandadari Devi and Others
Calcutta High Court · AIR 2005 Cal 10 : (2004) 2 CHN 244 : (2004) 2 ILR (Cal) 40
High Courts06 Feb 2004Allowed
Subrata Mondal Vs State of West Bengal
Calcutta High Court · (2004) 2 CHN 331
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20