High Courts19 Nov 2004Dismissed
Om Prakash Agarwal Vs State of West Bengal and Another
Calcutta High Court · (2005) 2 CHN 184
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,063 of 3,204
High Courts19 Nov 2004Allowed
Secretary, West Bengal State Electricity Board and Others Vs Deb Kumar Jash and Another
Calcutta High Court · (2005) 4 CHN 24
Electricity (Supply) Act, 1948 — Section 2(11A), 2(12), 2(2), 2(7), 41Electricity Act, 1910 — Section 2Electricity Act, 2003 — Section 43, 46
High Courts19 Nov 2004Allowed
Calcutta Electric Supply Corporation Ltd. Vs Tushar Kanti Roy and Others
Calcutta High Court · (2005) 2 CHN 269 : (2005) 1 ILR (Cal) 12
Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 10, 33(2)
High Courts19 Nov 2004Allowed
Sitala Prasad Jaiswal and Others Vs The State of West Bengal and Others
Calcutta High Court · (2005) 2 CALLT 114 : (2004) 1 CALLT 302 : (2005) 4 CHN 376
Constitution of India, 1950 — Article 14West Bengal Estates Acquisition Act, 1953 — Section 44(2)West Bengal Land Reforms Act, 1955 — Section 4B, 4C, 4D
High Courts19 Nov 2004Allowed
Bidyadhar Palai and Another Vs Loomtex Engineering Private Limited and Others
Calcutta High Court · (2005) 1 CHN 625 : (2005) 106 FLR 235 : (2004) 2 ILR (Cal) 551 : (2005) 2 LLJ 294
Industrial Disputes Act, 1947 — Section 17B
High Courts19 Nov 2004
Sasanka Narayan Chakraborty and Others Vs State of West Bengal and Others
Calcutta High Court · (2005) 3 CHN 505 : (2004) 2 ILR (Cal) 533
Companies Act, 1956 — Section 617Industrial Employment (Standing Orders) Act, 1946 — Section 5(3)
High Courts18 Nov 2004
Baranagar Jute Factory PLC Vs Laxmi Narayan Taparia
Calcutta High Court · (2006) 133 CompCas 115 : (2005) 64 SCL 220
Companies Act, 1956 — Section 466, 557
High Courts18 Nov 2004
State of West Bengal Vs Amit Kumar Gupta
Calcutta High Court · (2005) 1 CALLT 494 : (2005) 1 CHN 199
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 304, 304B, 395, 397
High Courts29 Oct 2004Dismissed
Subhash Datta and Another Vs Hon''ble Chief Justice of the Supreme Court of India
Calcutta High Court · (2005) 1 CALLT 507 : (2005) 1 CHN 483
Constitution of India, 1950 — Article 226
High Courts15 Oct 2004Allowed
Raju Khamaru and Another and Chandi Charan Das and Another Vs State of West Bengal
Calcutta High Court · (2005) 2 CALLT 620 : (2005) 1 CHN 527
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 201, 302, 34, 376
High Courts15 Oct 2004Allowed
Ashok Kumar Das Vs National Institute of Homoeopathy and Others
Calcutta High Court · (2007) 3 CHN 121
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(I), 3(1)(II), 3(1)(III)Constitution of India, 1950 — Article 14, 226
High Courts15 Oct 2004Allowed
Mongat Ram Singh and Another Vs State of West Bengal
Calcutta High Court · (2005) 1 CHN 421
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Oct 2004
Angel''s Consultants Pvt. Ltd. and Another Vs Anand Mehta and Co. and Another
Calcutta High Court · (2005) 1 CHN 357
Reserve Bank of India Act, 1934 — Section 45
High Courts15 Oct 2004
Karan Chand Thapar and Brothers Vs Assistant Commissioner of Income Tax and Another
Calcutta High Court · (2005) 197 CTR 581 : (2005) 276 ITR 105
Income Tax Act, 1961 — Section 143, 143(2), 143(3), 147, 23
High Courts15 Oct 2004Dismissed
Shila Sanyal and Another Vs Provat Kumar Pal and Another
Calcutta High Court · (2005) 3 CHN 38
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 13(4)
High Courts15 Oct 2004
Aska Investments Pvt. Ltd. and Another Vs Grob Tea Company Ltd. and Others
Calcutta High Court · (2005) 2 CALLT 186 : (2005) 1 CHN 659 : 109 CWN 1 : (2005) 61 SCL 134
Companies Act, 1956 — Section 111A(3), 397, 398Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 10, 2, 7Securities and Exchange Board of India Act, 1992 — Section 15A, 15J
High Courts15 Oct 2004Allowed
West Bengal Madrasah Education Board and Another Vs Shaikh Sahajamal and Others Secretary W.B.B.S.E. and Others Vs Sadhana Banerjee and Others
Calcutta High Court · (2005) 2 CHN 67
Constitution of India, 1950 — Article 26, 30, 37, 41, 45
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
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)