High Courts15 Oct 2004Dismissed
Md. Kamal Vs State
Calcutta High Court · (2005) 2 CHN 81
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 114, 302, 379
COURT ARCHIVE
Calcutta High Court judgments, 2004
725 judgments · page 5 of 37
High Courts15 Oct 2004Dismissed
POL India Agencies Ltd. and Another Vs Addl. Commissioner of Customs and Others
Calcutta High Court · (2005) 3 CHN 249
Customs Act, 1962 — Section 116
High Courts15 Oct 2004Dismissed
Nikhil Kumar Vs Commissioner of Customs
Calcutta High Court · (2005) 127 ECR 164 : (2005) 187 ELT 6
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Customs Tariff Act, 1975 — Section 3(1), 3(A), 3A(5)
High Courts14 Oct 2004Allowed
Kolkata Metropolitan Development Authority Vs Saroj Kumar Ganguly Saroj Kumar Ganguly Vs Kolkata Metropolitan Development Authority
Calcutta High Court · (2005) 1 CALLT 348 : (2005) 105 FLR 398
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts14 Oct 2004Allowed
Rashid Sk. Vs State of West Bengal
Calcutta High Court · (2005) 1 CALLT 364 : (2005) 1 CHN 414
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
High Courts14 Oct 2004
Adarsh Mahila Shiksha Pratisthan and Another Vs Municipal Assessment Tribunal and Others
Calcutta High Court · (2005) 1 CHN 165
Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 227
High Courts14 Oct 2004Dismissed
Bucyrus Europe Limited and Another Vs Vulcan Industries Engineering Company Private Limited
Calcutta High Court · (2005) 1 CHN 106 : (2005) 30 PTC 279
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 94Copyright Act, 1957 — Section 15, 15(2)
High Courts12 Oct 2004Allowed
Supriya Banerjee Vs State of West Bengal and Others
Calcutta High Court · (2005) 2 CALLT 83 : (2005) 1 CHN 135
West Bengal Excise (Selection of Person for Grant of Licence at New Sites for Retail Sale of Spirit and Certain Other Intoxicants other than Foreign Liquor on Categories of Licenses and Licenses for Denatured Spirit) Order, 2000 — Order 8, Order 9
High Courts12 Oct 2004Dismissed
Arun Kumar Basu Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 1 CALLT 549 : (2005) 104 FLR 667 : (2005) 2 LLJ 364
Constitution of India, 1950 — Article 14, 311
High Courts12 Oct 2004Allowed
Usha Chatterjee Vs Life Insurance Corporation of India and Others
Calcutta High Court · (2005) 2 CHN 11
Life Insurance Corporation (Agents) Regulations, 1972 — Regulation 16(1), 19, 8
High Courts12 Oct 2004Allowed
Ram Avtar Agarwal, Rohit Kumar Gupta and Brij Mohan Garg Vs State of West Bengal and Others
Calcutta High Court · AIR 2005 Cal 234 : (2005) 2 CALLT 207
Constitution of India, 1950 — Article 14
High Courts12 Oct 2004Allowed
Ratan Das Vs State of West Bengal
Calcutta High Court · (2005) 1 CALLT 437 : (2005) 1 CHN 191 : (2005) CriLJ 1876 : (2004) 2 ILR (Cal) 294
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 354, 376
High Courts12 Oct 2004Dismissed
Contai Co-operative Bank Ltd. and Another Vs Sagar Food Products and Others Krishnagar City Co-operative Bank Ltd. and Another Vs Sukumar Ghosh and Others
Calcutta High Court · (2005) 3 CHN 289
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 1(1), Order 41 Rule 1(2), Order 41 Rule 1(3), Order 41 Rule 3Limitation Act, 1963 — Section 5West Bengal Co-operative Societies Act, 1983 — Section 135(2), 136, 136(1)
High Courts11 Oct 2004Dismissed
Steel Authority of India Ltd. Vs B. Yellappa and Others
Calcutta High Court · (2005) 1 CALLT 635 : (2005) 2 CHN 250 : (2005) 3 ESC 2020 : (2005) 104 FLR 416 : (2005) 1 LLJ 1057
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(1), 33(2), 33C(2)
High Courts11 Oct 2004Allowed
Swapan Kumar Dasgupta Vs The Chief Security Commissioner
Calcutta High Court · (2004) 2 ILR (Cal) 434
Constitution of India, 1950 — Article 14, 16, 226
High Courts11 Oct 2004
Dwijadas Banerjee and Pritimoy Panda @ Pitu Panda Vs State of West Bengal
Calcutta High Court · (2005) 3 CALLT 55 : (2005) 1 CHN 537 : (2005) CriLJ 3151 : (2005) 4 RCR(Criminal) 274
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 161(2), 162(2), 164Evidence Act, 1872 — Section 25, 39, 7, 73, 8
High Courts11 Oct 2004Allowed
Abdur Rahim Dewan Vs State of West Bengal and Others
Calcutta High Court · (2005) 4 CHN 522
Bengal Wakf Act, 1934 — Section 40, 58Waqf Act, 1995 — Section 83(5), 95
High Courts11 Oct 2004Allowed
Muktipada Bag and Others Vs State of West Bengal and Others
Calcutta High Court · (2005) 2 CALLT 178
School Service Commission Rules — Rule 7(2), 7(3)West Bengal School Service Commission Act, 1997 — Section 15, 16, 17, 18, 7
High Courts08 Oct 2004Dismissed
Commissioner of Central Excise Vs Jayshree Insulators
Calcutta High Court · (2005) 129 ECR 126 : (2005) 185 ELT 9
Central Excise Rules, 1944 — Rule 22, 57A, 57QCentral Excises and Salt Act, 1944 — Section 35G, 35G(1), 35G(3)Income Tax Act, 1922 — Section 66(1), 66(2), 66(5)
High Courts08 Oct 2004Dismissed
JCT Ltd. Vs Deputy Commissioner of Income Tax and Another
Calcutta High Court · (2005) 194 CTR 509 : (2005) 276 ITR 115
Companies Act, 1948 — Section 65Income Tax Act, 1961 — Section 10(2), 35, 36(1), 37, 43