COURT ARCHIVE

Calcutta High Court judgments, 2004

725 judgments · page 9 of 37

High Courts15 Sept 2004Allowed

Mitra S.K. Private Ltd. and Another Vs The Regional Provident Fund Commissioner (1) and Others

Calcutta High Court · (2005) 1 CALLT 433 : (2005) 105 FLR 529 : (2005) 2 LLJ 810

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(2A), 17

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High Courts15 Sept 2004

Karuna Bala Bera Vs State of West Bengal and Others

Calcutta High Court · (2005) 2 CHN 383

Constitution of India, 1950 — Article 21

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High Courts15 Sept 2004

Islampur Municipality and Another Vs Chaudhuri M. Manjar Afaque and Others

Calcutta High Court · (2005) 1 CALLT 285 : (2005) 1 CHN 1

Constitution of India, 1950 — Article 226West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 — Section 28, 37, 4, 4(1)West Bengal Estates Acquisition Act, 1953 — Section 6(1), 61(2)

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High Courts14 Sept 2004Allowed

Amiya Sales and Industries and Another Vs Assistant Commissioner of Income Tax and Others

Calcutta High Court · (2005) 195 CTR 598 : (2005) 274 ITR 25

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 10(2), 34(1)Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148

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High Courts14 Sept 2004

Mayapur Sri Chaitanya Math and Another Vs Bhakti Bikash Sajjan Maharaj and Others

Calcutta High Court · (2005) 2 CALLT 375 : (2005) 3 CHN 25

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High Courts14 Sept 2004

Sampa Saha (Nee Sarkar) Vs Amaresh Saha

Calcutta High Court · (2005) 3 CHN 187 : (2006) 1 DMC 465

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts13 Sept 2004

Shalimar Paints Ltd. and Others Vs Andrew Francis and Others

Calcutta High Court · (2005) 1 CHN 129 : (2005) 1 LLJ 85

Industrial Disputes Act, 1947 — Section 17B

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High Courts13 Sept 2004

Smriti Properties Pvt. Ltd. Vs Settlement Commission (IT and WT) and Others

Calcutta High Court · (2005) 199 CTR 261 : (2005) 191 ELT 128 : (2005) 278 ITR 274 : (2005) 149 TAXMAN 386

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Income Tax Act, 1922 — Section 35Income Tax Act, 1961 — Section 116 , 154, 234A, 234B, 234C

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High Courts13 Sept 2004

Khitish Chandra Rabidas Vs Union of India (UOI) and Others

Calcutta High Court · (2004) 2 ILR (Cal) 319 : (2005) 2 LLJ 1015

Penal Code, 1860 (IPC) — Section 325, 34

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High Courts13 Sept 2004Dismissed

Uma Talapatra Vs Manabendra Talapatra

Calcutta High Court · (2008) 4 CHN 488

Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 120B, 403, 406, 420, 498ASpecial Marriage Act, 1954 — Section 27

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High Courts13 Sept 2004

Marcandy Prasad Radha Krishna Prasad Private Ltd. and Another Vs Rani Sati Metal Industries and Another

Calcutta High Court · (2005) 1 CHN 122

Calcutta High Court Writ Rules — Rule 26Police Act, 1861 — Section 13

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High Courts10 Sept 2004Dismissed

Bhadreswar Bera Vs Mathura Mohan Shaw and Others

Calcutta High Court · (2004) 4 CHN 349

Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 14, 2(6), 8

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High Courts10 Sept 2004

Mewa Devi Agarwal and Others Vs Calcutta Municipal Corporation and Another

Calcutta High Court · (2005) 1 CHN 567

Calcutta Municipal Corporation Act, 1980 — Section 400, 400(1)

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High Courts10 Sept 2004Allowed

Prabir Mukherjee Vs Union of India (UOI) and Others

Calcutta High Court · (2005) 2 CHN 672

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 309Hindu Succession Act, 1956 — Section 15, 15(1)

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High Courts10 Sept 2004Dismissed

Paresh Nath Bakshi and Another Vs S.N. Bhattacharya and Others

Calcutta High Court · (2005) 2 BC 277 : (2005) 1 CALLT 38 : (2004) 2 ILR (Cal) 571

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Presidency Small Cause Courts Act, 1882 — Section 19, 36, 38

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High Courts10 Sept 2004

Special Officer and Additional Commissioner of Commercial Taxes and Others Vs Sri Jai Prakash Tulsian and Others

Calcutta High Court · (2005) 3 CHN 621 : (2005) 140 STC 89

West Bengal Sales Tax Act, 1994 — Section 10, 11, 12, 13, 14West Bengal Taxation Tribunal Act, 1987 — Section 8

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High Courts10 Sept 2004Allowed

Nikhilesh Bagchi Vs Metropolitan Co-operative Housing Society Ltd. and Another

Calcutta High Court · (2004) 4 CHN 632

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 41 Rule 3AConstitution of India, 1950 — Article 14, 227Limitation Act, 1963 — Article 123, 137

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High Courts10 Sept 2004Allowed

Jawar Prasad Shaw and Others Vs Jharna Ghosh and Others

Calcutta High Court · (2005) 1 CHN 12

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 7 Rule 1, Order 7 Rule 6, Order 8 Rule 2, Order 9 Rule 13Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 101, 102, 3

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High Courts10 Sept 2004Dismissed

Kanak Projects Ltd. Vs ANZ Grindlays Bank Ltd. and Others

Calcutta High Court · (2005) 1 CALLT 42

Banking Regulation Act, 1949 — Section 44, 44(A)Companies Act, 1956 — Section 391, 394

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High Courts10 Sept 2004Dismissed

Naba Kumar Seal and Others Vs Prabir Kumar Dhar and Others

Calcutta High Court · (2005) 2 CHN 149

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, 115Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 85

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