High Courts23 Sept 2004Allowed
State of West Bengal and Others Vs Sukhbindar Kaur and Others and Chandana Das (Malakar) and Others
Calcutta High Court · (2005) 3 CHN 604
Constitution of India, 1950 — Article 26, 30, 30(1)
COURT ARCHIVE
Calcutta High Court judgments, 2004
725 judgments · page 8 of 37
High Courts22 Sept 2004
Abdul Mabood Kazi and Others Vs Board of Wakfs and Others
Calcutta High Court · (2005) 1 CHN 435
Constitution of India, 1950 — Article 227Waqf Act, 1995 — Section 109, 110, 27, 52, 54West Bengal Wakf Regulations, 2002 — Regulation 11, 12, 12(14), 12(8), 3.1
High Courts22 Sept 2004
Bimal Kumar Kundu and Sudip Ghosh Vs State of West Bengal
Calcutta High Court · (2005) 1 CHN 548
Criminal Procedure Code, 1973 (CrPC) — Section 465Drugs and Cosmetics Act, 1940 — Section 16, 17A, 17B, 18, 25Drugs and Cosmetics Rules, 1945 — Rule 4, 8
High Courts22 Sept 2004
Golam Mustafa Laskar Vs State of West Bengal
Calcutta High Court · (2005) 1 CHN 184 : (2005) CriLJ 2421
Juvenile Justice Act, 1986 — Section 22, 25Penal Code, 1860 (IPC) — Section 376
High Courts22 Sept 2004
Samsons Processing Industries and Others Vs West Bengal State Electricity Board and Others
Calcutta High Court · (2005) 2 CALLT 174
Constitution of India, 1950 — Article 226
High Courts22 Sept 2004Allowed
Ashis Kumar Das and Others Vs Rekha Mukherjee
Calcutta High Court · (2006) 1 CHN 297
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 8 Rule 10, Order 8 Rule 5(1)Constitution of India, 1950 — Article 141Evidence Act, 1872 — Section 17, 21, 21(1), 21(2), 21(3)
High Courts21 Sept 2004Dismissed
ICI India Limited Vs Commissioner of Customs (Port) and Others
Calcutta High Court · (2005) 1 CHN 120 : (2005) 184 ELT 339
Customs Act, 1962 — Section 130A
High Courts21 Sept 2004Dismissed
The Chairman, Sagar Gramin Bank and Others Vs Manicklal Bhowmick and Others
Calcutta High Court · (2005) 1 CALLT 189 : (2005) 3 CHN 238 : (2005) 105 FLR 179
Constitution of India, 1950 — Article 14, 16, 21, 226Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1988 — Rule 10(4), 4Regional Rural Banks Act, 1976 — Section 17, 29
High Courts21 Sept 2004
Ramkrishna Mission Vivekananda Centenary College and Others Vs Dr. Santideb Ghosh and Others
Calcutta High Court · (2005) 1 CALLT 176 : (2005) 2 CHN 371
Constitution of India, 1950 — Article 226, 26, 30(1)
High Courts20 Sept 2004
C.E.S.C. Ltd. Vs Manoj Dhupelia
Calcutta High Court · (2005) 128 CompCas 596 : 108 CWN 449
High Courts20 Sept 2004Allowed
Amit Das Vs The Chinsurah Balika Siksha Mandir and Another
Calcutta High Court · (2005) 1 CALLT 619
West Bengal Board of Secondary Education Act, 1963 — Section 18, 19A, 19A(3), 19A(4), 27
High Courts20 Sept 2004
Subhash Saha Roy Vs Sri Sitapati Dutta
Calcutta High Court · (2005) 1 CALLT 21 : (2005) 4 CHN 178
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106, 108West Bengal Premises Tenancy Act, 1956 — Section 13(6), 17(4)
High Courts20 Sept 2004
Atmaram Kanoria and Another Vs Regional Provident Fund Commissioner and Others
Calcutta High Court · (2005) 3 CHN 32 : (2005) 107 FLR 803 : (2005) 3 LLJ 411
High Courts20 Sept 2004Dismissed
Howrah Auto-Rickshaw Association and Others Vs State of West Bengal and Others
Calcutta High Court · (2005) 3 CHN 465
Motor Vehicles Act, 1988 — Section 2(3), 74, 74(1), 74(2), 74(3)
High Courts17 Sept 2004Allowed
Hindustan Motors Limited Vs State of West Bengal Municipal Commissioners of Uttarpara-Kotrung Municipality Vs Hindustan Motors Limited
Calcutta High Court · (2005) 1 CHN 41
Bengal Municipal Act, 1932 — Section 6(1)Civil Procedure Code, 1908 (CPC) — Section 152, 33Constitution of India, 1950 — Article 226
High Courts17 Sept 2004Dismissed
Mahua Nag Vs Vice-Chancellor of Calcutta University and Others
Calcutta High Court · (2005) 3 CHN 513
High Courts17 Sept 2004Dismissed
Commissioner of Income Tax Vs Ruby Traders and Exporters Ltd.
Calcutta High Court · (2004) 192 CTR 618 : (2004) 270 ITR 526
Income Tax Act, 1961 — Section 256, 68
High Courts16 Sept 2004Dismissed
Anita Pattanayak and Others Vs State of West Bengal and Others
Calcutta High Court · (2005) 1 CHN 574
Constitution of India, 1950 — Article 226
High Courts16 Sept 2004
Shyam Bahadur Lama Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 1 ESC 769
Railway Protection Force Rules, 1987 — Rule 153.8
High Courts15 Sept 2004Dismissed
Aparna Ghosh and Another Vs Sarupchand Roychowdhary and Others
Calcutta High Court · (2005) 1 CALLT 112 : (2005) 1 CHN 140
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 17, 5