High Courts08 Oct 2004
Jct Ltd. Vs Dy Commissioner of Income Tax and Another
Calcutta High Court · (2005) 144 TAXMAN 435
Income Tax Act, 1961 — Section 36(1)(iii)
COURT ARCHIVE
Calcutta High Court judgments, 2004
725 judgments · page 6 of 37
High Courts07 Oct 2004
Parul Sengupta and Another Vs Registrar of Co-operative Societies and Others
Calcutta High Court · (2005) 1 CHN 281
High Courts07 Oct 2004Allowed
India Glycols Ltd. and Another Vs Commissioner of Income Tax and Others
Calcutta High Court · (2005) 196 CTR 191 : (2004) 2 ILR (Cal) 417 : (2005) 274 ITR 137
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 124, 142(1)
High Courts06 Oct 2004
G. Fuel PTE Ltd. Vs Owners and Parties interested in the vessel M.T. "New Nanyang No. 1."
Calcutta High Court · (2005) 1 CHN 62 : 108 CWN 49
High Courts06 Oct 2004Allowed
Union of India (UOI) and Others Vs Calcutta Mint Employees Union and Others
Calcutta High Court · (2005) 2 CALLT 331 : (2005) 3 CHN 376 : (2005) 107 FLR 301
Administrative Tribunals Act, 1985 — Section 1, 14, 14(1), 28, 3Constitution of India, 1950 — Article 136, 320, 323A, 323A(2), 323BIndustrial Disputes Act, 1947 — Section 9A
High Courts06 Oct 2004Allowed
Aekta Ltd. and Others Vs Neelam Lamboria
Calcutta High Court · (2005) 4 CHN 423
Companies Act, 1956 — Section 397, 398Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 157, 157(1), 157(2), 159Penal Code, 1860 (IPC) — Section 120B, 409, 418, 77, 78
High Courts06 Oct 2004Allowed
Khadim Shoe Pvt. Ltd. Vs Bata India Ltd. and Another
Calcutta High Court · (2005) 1 CALLT 602 : (2005) 1 CHN 346
Evidence Act, 1872 — Section 101, 103
High Courts06 Oct 2004Allowed
Dipak Kumar Mahata and Others Vs Susoma Mahata
Calcutta High Court · (2005) 2 CALLT 649
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 109, 494
High Courts06 Oct 2004
Prasanta Roy Vs State of West Bengal
Calcutta High Court · (2004) 2 ILR (Cal) 308
High Courts05 Oct 2004
Rajab Ali Mondal and Another Vs State of W.B. and Others
Calcutta High Court · (2005) 3 CHN 106 : (2005) 3 LLJ 562
Constitution of India, 1950 — Article 19(1), 21, 226General Clauses Act, 1897 — Section 2(42)Trade Unions Act, 1926 — Section 18, 28(1A)
High Courts05 Oct 2004
Naresh Mukherjee Vs State of W.B. and Others
Calcutta High Court · (2005) 3 CHN 115
High Courts04 Oct 2004
Bibhuti Bhusan Banerjee Vs Usha Charan Banerjee
Calcutta High Court · (2004) 2 ILR (Cal) 361
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 5, 100, 101, 103Easements Act, 1882 — Section 63Evidence Act, 1872 — Section 34, 65, 66
High Courts04 Oct 2004Allowed
The State of West Bengal and Others Vs Madan Mohan Ghosh and Others
Calcutta High Court · (2005) 1 CALLT 375 : (2005) 105 FLR 999
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts04 Oct 2004Dismissed
Electrosteel Castings Ltd. Vs Saw Pipes Ltd. and Others
Calcutta High Court · (2005) 1 CHN 612
Contract Act, 1872 — Section 23, 27Specific Relief Act, 1877 — Section 57Specific Relief Act, 1963 — Section 12
High Courts01 Oct 2004
The State Vs C. Ronald and Others
Calcutta High Court · (2005) 1 CALLT 296
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 201, 489B, 489C
High Courts01 Oct 2004
Achintya Ranjan Das and Another and Ramendra Prasad Mukherjee Vs The State of West Bengal
Calcutta High Court · (2005) 1 CALLT 221
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 167(6), 468, 468(2)Penal Code, 1860 (IPC) — Section 109, 409, 420
High Courts01 Oct 2004Allowed
Hopna Hansda Vs State of West Bengal
Calcutta High Court · (2005) 2 CHN 190
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 313, 34
High Courts01 Oct 2004Dismissed
Commissioner of Income Tax Vs Mukundray Kumar Shah
Calcutta High Court · (2005) 199 CTR 633 : (2005) 278 ITR 425 : (2006) 150 TAXMAN 151
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 35AIncome Tax Act, 1961 — Section 132, 132(5), 132(A), 132B, 132B(1)
High Courts01 Oct 2004Allowed
Rai Bahadur Biseswarlal Motilal Halwasiya Trust Vs Kolkata Municipal Corporation
Calcutta High Court · (2004) 2 ILR (Cal) 343
Constitution of India, 1950 — Article 14Municipal Corporation Act, 1980 — Section 171(1), 174, 174(1), 174(4), 174(4A)