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
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,068 of 3,204
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
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
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
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
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
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)
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)
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
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
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
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
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
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
High Courts10 Sept 2004Dismissed
Sanjoy Bansal, Nirmala Devi and Ram Baboo Bansal Vs Addl. District Magistrate (L.R.R.M.) Section
Calcutta High Court · (2005) 1 CHN 490
Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 47A(2), 47A(3)West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 1994 — Rule 4, 5(2)
High Courts09 Sept 2004Allowed
Aveek Sarkar and Others Vs State of West Bengal and Another
Calcutta High Court · (2005) 2 CHN 694
Criminal Procedure Code, 1973 (CrPC) — Section 198, 199, 205, 482, 500Penal Code, 1860 (IPC) — Section 34, 500, 501, 502
High Courts08 Sept 2004Dismissed
Naresh Kumar Sharma Vs Coal India Ltd.
Calcutta High Court · (2004) 2 ILR (Cal) 408
Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 24Constitution of India, 1950 — Article 77(3)Government of India (Transaction of Business) Rules, 1961 — Rule 3
High Courts07 Sept 2004Allowed
Brindaban Patra Vs State of West Bengal and Others
Calcutta High Court · (2005) 1 CALLT 66 : (2004) 4 CHN 515 : (2005) 3 ESC 1892 : (2005) 105 FLR 1002
High Courts07 Sept 2004Allowed
Bhutnath Nayak Vs State of West Bengal and Another
Calcutta High Court · (2005) 1 CHN 82
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439, 439(2)Penal Code, 1860 (IPC) — Section 109, 306, 34, 498A
High Courts03 Sept 2004Dismissed
Ashwin Properties Pvt. Ltd. and Another Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (2005) 4 CHN 134
Calcutta Municipal Corporation Act, 1980 — Section 238, 238(2), 271, 275, 275(1)