COURT ARCHIVE

Calcutta High Court judgments, 2004

725 judgments · page 35 of 37

High Courts29 Jan 2004Dismissed

Kartick Das Vs Sri Kamal Ghosh and Others

Calcutta High Court · (2004) 1 CALLT 600 : (2004) 3 RCR(Civil) 409 : (2004) 2 RCR(Rent) 123

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 98, Order 21 Rule 99, Order 22 Rule 4AHindu Succession Act, 1956 — Section 30West Bengal Premises Tenancy Act, 1956 — Section 13, 14, 17(2), 2

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High Courts22 Jan 2004Allowed

Regional Provident Fund Commissioner Vs Lux Hosiery Industries Ltd.

Calcutta High Court · (2004) 4 CHN 531 : (2005) 2 LLJ 797

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 13(1), 13(2), 13(3), 7A

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High Courts22 Jan 2004Allowed

Gopasree Das and Another Vs Krishnendu Banerjee and Others

Calcutta High Court · (2004) 3 CHN 434 : 108 CWN 1173

Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 258, 309, 311, 482

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High Courts22 Jan 2004Allowed

Madhu Intra Limited and Another, VAI Automation Private Limited and Another and Stuti Developers Private Limited and Others Vs Registrar of Companies and Others

Calcutta High Court · (2004) 3 CHN 607 : (2006) 130 CompCas 510 : (2008) 4 CompLJ 50 : (2005) 58 SCL 160

Companies Act, 1956 — Section 391, 392, 393, 394, 394(1)Stamp Act, 1899 — Section 2(10), 2(14)Transfer of Property Act, 1882 — Section 2

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High Courts21 Jan 2004Dismissed

Smt. Sorasi Bala Mondal Vs Satya Narayan Das and Others

Calcutta High Court · (2004) 2 CALLT 207

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 110Limitation Act, 1963 — Article 64

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High Courts21 Jan 2004Allowed

Sabbir A. Arenpurwala Vs B.K. Moulik and Another

Calcutta High Court · (2004) 2 CALLT 485 : (2006) 1 CHN 352

Criminal Procedure Code, 1973 (CrPC) — Section 251, 401, 482Customs Act, 1962 — Section 110, 135(1)

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High Courts20 Jan 2004

CESC Limited and Another Vs The Chief Post Master General and Others The Chief Post Master General and Others Vs CESC Limited and Others

Calcutta High Court · AIR 2004 Cal 106 : (2004) 1 CALLT 362 : (2004) 2 CHN 142 : 108 CWN 919 : 108 CWN 176

Constitution of India, 1950 — Article 226Post Office Act, 1898 — Section 11, 12

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High Courts20 Jan 2004

Syndicate Bank Vs Sri Venkatarama Murlidhar Shenoy

Calcutta High Court · (2004) 1 CALLT 447 : 108 CWN 249 : (2004) 3 LLJ 73

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

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High Courts20 Jan 2004Allowed

Partha Chatterjee Vs State of West Bengal and Others

Calcutta High Court · (2004) 2 CALLT 610 : (2004) 1 ILR (Cal) 157

Constitution of India, 1950 — Article 14, 226

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High Courts19 Jan 2004Allowed

Shamsad Ali Vs State

Calcutta High Court · (2004) 2 CALLT 231 : (2004) 2 CHN 427

Penal Code, 1860 (IPC) — Section 376

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High Courts19 Jan 2004

Kishen Kunwar and Others Vs Ajay Tewari and Others

Calcutta High Court · AIR 2004 Cal 149 : (2004) 2 CHN 238

Andaman and Nicobar Islands Land Revenue and Land Reforms Regulations, 1966 — Regulation 159(9)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17, 115

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High Courts19 Jan 2004

Sky Travels and Another Vs Hari Shankar Sharma and Another

Calcutta High Court · (2004) 2 CALLT 343 : (2004) 4 CHN 57

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98Specific Relief Act, 1963 — Section 34

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High Courts19 Jan 2004