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
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,067 of 3,204
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
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
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
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)
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
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
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