High Courts03 Sept 2004
Sri Sarjug @ Sarjoo Paswan Vs Coal India Ltd. and Others
Calcutta High Court · (2005) 3 CHN 213 : (2005) 2 ESC 1190
Constitution of India, 1950 — Article 12, 14, 21, 226Industrial Disputes Act, 1947 — Section 10 , 11A
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,069 of 3,204
High Courts03 Sept 2004Allowed
Tathagata Sarkar @ Bumbi and Another Vs State of West Bengal
Calcutta High Court · (2005) 1 CHN 72
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 50
High Courts03 Sept 2004
Md. Yaqub and Aloke Biswas @ Bapi Vs State of West Bengal
Calcutta High Court · (2004) 4 CHN 406
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(4), 196, 221, 221(2)Evidence Act, 1872 — Section 10, 3, 30Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 124A, 419
High Courts03 Sept 2004
Md. Ali Akbar Vs Union of India (UOI) and Others
Calcutta High Court · AIR 2006 Cal 66 : (2005) 1 CALLT 590
Constitution of India, 1950 — Article 14
High Courts02 Sept 2004Dismissed
Hindustan Laminators Pvt. Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 1 CALLT 145 : (2005) 1 CHN 153 : (2005) 192 ELT 48
Central Excises and Salt Act, 1944 — Section 35HCivil Procedure Code, 1908 (CPC) — Section 9
High Courts02 Sept 2004
In Re: Madhav Prasad Birla (D)
Calcutta High Court · AIR 2005 Cal 1
Succession Act, 1925 — Section 276
High Courts31 Aug 2004
Evergreen Plywood Industries Ltd. Vs Circular Leasing and Resources (P.) Ltd.
Calcutta High Court · (2005) 128 CompCas 701 : (2005) 59 SCL 553
Companies Act, 1956 — Section 434(1)
High Courts31 Aug 2004Allowed
Atrayee Gas Service Vs Indian Oil Corporation Limited and Others
Calcutta High Court · (2005) 1 CALLT 517 : (2005) 2 CHN 50 : (2004) 2 ILR (Cal) 282
Constitution of India, 1950 — Article 14, 19(1)
High Courts31 Aug 2004Dismissed
State of West Bengal Vs Debanjan Das and Others
Calcutta High Court · (2005) 2 CALLT 197 : (2005) 3 CHN 402
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 439, 73Penal Code, 1860 (IPC) — Section 120B, 363, 364, 366Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20
High Courts31 Aug 2004
Mousumi Banerjee Vs First Industrial Tribunal and Another
Calcutta High Court · (2005) 1 ESC 763
Industrial Disputes Act, 1947 — Section 11A
High Courts30 Aug 2004
Hindusthan Engineering and Industries Ltd. Vs Kennametal Widia India Limited
Calcutta High Court · 109 CWN 385
High Courts30 Aug 2004
Hindustan Detergent Corporation and Another Vs West Bengal Small Industries Development Corporation Ltd. and Others
Calcutta High Court · AIR 2005 Cal 129 : (2005) 1 CALLT 29
Constitution of India, 1950 — Article 14, 16, 19, 21, 226
High Courts29 Aug 2004Dismissed
Income Tax Settlement Commission and Others Vs Netaji Chandra Rarhi and Co. and Others, Brindaban Chandra Das and Satya Narayan Das
Calcutta High Court · (2005) 1 CALLT 247 : (2005) 193 CTR 430 : (2004) 271 ITR 514
Income Tax Act, 1961 — Section 119, 154, 234A, 234B, 234C
High Courts29 Aug 2004
Income Tax Settlement Commission and Others Vs Netai Chandra Rarhi and Co. and Others
Calcutta High Court · (2005) 142 TAXMAN 446
Income Tax Act, 1961 — Section 154, 234A, 234B
High Courts27 Aug 2004Dismissed
Sachin Bera Vs Bina Pal
Calcutta High Court · (2005) 2 CHN 425
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 27Motor Vehicles Act, 1939 — Section 110
High Courts27 Aug 2004Allowed
Gautam Banerjee Vs State of West Bengal
Calcutta High Court · (2005) 2 CHN 318
Criminal Procedure Code, 1973 (CrPC) — Section 205, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts27 Aug 2004
Burn and Company Labourers Co-operative Credit Society Ltd. Vs Joydeb Dutta
Calcutta High Court · AIR 2006 Cal 79
High Courts27 Aug 2004
Calcutta Mint Employees'' Union and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 1 CALLT 95
Administrative Tribunals Act, 1985 — Section 14, 28, 29Constitution of India, 1950 — Article 14, 19, 21, 226, 311
High Courts26 Aug 2004Allowed
Nur Bakta Gayen and Others Vs Jahur Mohammad Gayen and Another
Calcutta High Court · (2004) 4 CHN 228
Civil Procedure Code Amendment Act, 1999 — Section 16Civil Procedure Code Amendment Act, 2002 — Section 16(2), 7Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18, Order 6 Rule 5
High Courts26 Aug 2004Allowed
Nandarani Bhandari and Others Vs Pratima Bhandari and Others
Calcutta High Court · (2005) 4 CHN 530
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 151Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 8, 9