High Courts07 Jan 2004
Auto Trade and Finance Corporation Vs Raj Kishore Sanganaria and Another
Calcutta High Court · (2004) 3 CALLT 22
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, 21, 21(3), 38, 39
COURT ARCHIVE
Calcutta High Court judgments, 2004
725 judgments · page 37 of 37
High Courts07 Jan 2004
Magma Leasing Limited Vs Jindal Steels Products and Others
Calcutta High Court · (2005) 2 BC 477 : (2004) 1 ILR (Cal) 99
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 6, Order 38 Rule 7, Order 40 Rule 1
High Courts06 Jan 2004Allowed
Samarendra Kumar Mukherjee Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 CHN 597
Bengal Municipal Act, 1932 — Section 321(1), 325Constitution of India, 1950 — Article 226
High Courts06 Jan 2004Allowed
Birla-DLW Ltd. Vs Joint Director General of Foreign Trade
Calcutta High Court · (2004) 95 ECC 451 : (2004) 168 ELT 293
Constitution of India, 1950 — Article 226
High Courts06 Jan 2004Allowed
D.L. Miller and Company Limited and Another Vs The State of West Bengal and Others
Calcutta High Court · (2004) 1 CALLT 267
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 8, 9Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 5