High Courts26 Aug 2004Dismissed
Sudhir Bhuiya Vs National Insurance Co. Ltd. and Another
Calcutta High Court · (2005) 4 ACC 432 : (2005) ACJ 509
Evidence Act, 1872 — Section 74Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,070 of 3,204
High Courts25 Aug 2004Allowed
Lakshmi Soren Vs New India Assurance Co. Ltd. and Another
Calcutta High Court · (2006) ACJ 551
Motor Vehicles Act, 1988 — Section 140, 147(1), 166, 167
High Courts25 Aug 2004
Jayati Banerjee Vs United Bank of India and Others
Calcutta High Court · (2004) 4 CHN 376
Penal Code, 1860 (IPC) — Section 409
High Courts25 Aug 2004Dismissed
Makhanlal Agarwalla Vs Kulti Municipality and Others
Calcutta High Court · (2005) 1 CALLT 584
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts25 Aug 2004
Tapan Kumar Mondal Vs State of West Bengal and Others
Calcutta High Court · (2005) 1 CHN 351
High Courts25 Aug 2004
Nand Kishor Sonkar Vs Howrah Municipal Corporation and Others
Calcutta High Court · (2005) 3 CHN 140
Constitution of India, 1950 — Article 14, 41, 46Employees Provident Fund (Amendment) Act, 1960 — Section 16Howrah Municipal Corporation Act, 1980 — Section 21, 22, 22(1), 23, 23(1)
High Courts25 Aug 2004
Bank of Maharashtra Vs Dilip Kumar Pandit and Others
Calcutta High Court · (2004) 4 CHN 589 : (2004) 2 ILR (Cal) 509
Evidence Act, 1872 — Section 45
High Courts24 Aug 2004Allowed
Ramendra Nath Chattapadhyay Vs State of West Bengal
Calcutta High Court · (2004) 2 ILR (Cal) 266
Constitution of India, 1950 — Article 14, 16
High Courts23 Aug 2004Dismissed
Smt. Jayanti Mondal Vs Sri Tushar Kanti Mondal
Calcutta High Court · (2005) 1 CALLT 137 : (2005) 1 DMC 869
Hindu Marriage Act, 1955 — Section 13(1A), 23, 23(1), 24, 9Penal Code, 1860 (IPC) — Section 323, 504, 506, 541
High Courts23 Aug 2004
Sanjib Bhattacharya Vs State of West Bengal and Others
Calcutta High Court · (2005) 4 CHN 404
Constitution of India, 1950 — Article 19Drugs and Cosmetics Act, 1940 — Section 21, 22, 22(1), 23(5), 23(6)
High Courts23 Aug 2004
Owners and Parties Interested in the Vessel M.V. "Fortune Express" Another Vs Maavar (HK) Ltd. and Others
Calcutta High Court · (2005) 1 CHN 204
Carriage of Goods by Sea Act, 1925 — Section 2Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 21, 9Evidence Act, 1872 — Section 57, 58
High Courts23 Aug 2004
Commr. of Cus. (Port) Vs Settlement Commission, Cus. and C. Ex.
Calcutta High Court · (2005) 101 ECC 87 : (2005) 121 ECR 153 : (2005) 179 ELT 386
Customs Act, 1962 — Section 127H
High Courts23 Aug 2004Allowed
P.C. Guha and Sons Vs State of West Bengal
Calcutta High Court · (2004) 4 CHN 368
Drugs and Cosmetics Rules, 1945 — Rule 66
High Courts23 Aug 2004Allowed
Ritashree Basu Vs State of West Bengal and Others
Calcutta High Court · (2005) 1 CHN 7
Hindu Minority and Guardianship Act, 1956 — Section 6Transfer of Property Act, 1882 — Section 122West Bengal Estates Acquisition Act, 1953 — Section 44(2A), 57
High Courts23 Aug 2004Allowed
Eastern Paper Mill Machinery Pvt. Ltd. and Others Vs State Bank of India and Others
Calcutta High Court · AIR 2005 Cal 21 : (2005) 2 BC 414 : (2005) 1 CALLT 234
Banking Regulation Act, 1949 — Section 35A
High Courts23 Aug 2004Allowed
Eastern Paper Mills Machinery Pvt. Ltd. and Others Vs State Bank of India and Others
Calcutta High Court · (2005) 1 CALLT 234 : (2005) 1 CHN 264
Banking Regulation Act, 1949 — Section 35A
High Courts20 Aug 2004Allowed
Peerless General Finance and Investment Co. Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2005) 195 CTR 161 : (2005) 273 ITR 16 : (2005) 146 TAXMAN 475
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts20 Aug 2004Allowed
G.K.W. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2005) 197 CTR 98 : (2005) 273 ITR 380
Income Tax Act, 1961 — Section 143, 143(1), 143(2), 143(3)
High Courts20 Aug 2004
Dipankar Dutta Vs State of West Bengal
Calcutta High Court · (2004) 4 CHN 380
Motor Vehicles Act, 1988 — Section 206, 206(2), 206(3)West Bengal Motor Vehicles Rules, 1989 — Rule 10(2)
High Courts19 Aug 2004Allowed
Howrah Municipal Corporation and Others Vs Baidyananda Mahato and Others
Calcutta High Court · (2005) 1 CHN 382
Calcutta Municipal (Amendment) Act, 1951 — Section 614Calcutta Municipal Corporation Act, 1980 — Section 633Constitution of India, 1950 — Article 226