High Courts18 Aug 2004Dismissed
Jayanta Kumar Dey Vs Union of India (UOI)
Calcutta High Court · (2004) 2 ILR (Cal) 260
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,071 of 3,204
High Courts18 Aug 2004
Sukumar Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2004) 4 CHN 629
High Courts18 Aug 2004
Mitali Goswami Vs State of West Bengal and Others
Calcutta High Court · (2005) 1 CHN 235
West Bengal Acquisition of Homestead Land for Agricultural Labourers, Artisans and Fishermen Act, 1975 — Section 2, 4
High Courts18 Aug 2004
Manashi Sinha Vs State of West Bengal and Others
Calcutta High Court · (2005) 1 CALLT 261 : (2005) 1 CHN 171
Constitution of India, 1950 — Article 21, 226Evidence Act, 1872 — Section 123Penal Code, 1860 (IPC) — Section 306
High Courts17 Aug 2004
Prabhat Kumar Banoopadhyay Vs Bardhaman Gramin Bank
Calcutta High Court · (2004) 2 ILR (Cal) 254
High Courts17 Aug 2004
ABP Private Limited and Another Vs Union of India (UOI) and Another
Calcutta High Court · (2005) 1 CALLT 103 : (2005) 4 CHN 708 : (2005) 62 SCL 493
Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 19(1), 226
High Courts17 Aug 2004Dismissed
Oriental Tiles Ltd. Vs Union of India (UOI)
Calcutta High Court · (2005) 180 ELT 316
Central Excises and Salt Act, 1944 — Section 3
High Courts17 Aug 2004Dismissed
Basanti Seal and Others Vs Premlal Seal and Others
Calcutta High Court · (2005) 1 CALLT 74 : (2005) 1 CHN 31 : (2004) 2 ILR (Cal) 219
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 47
High Courts17 Aug 2004Dismissed
The Statesman Limited Vs The First Industrial Tribunal
Calcutta High Court · (2005) 1 ILR (Cal) 159
West Bengal Industrial Disputes Rules, 1958 — Rule 15, 20(C)
High Courts16 Aug 2004Dismissed
Lal Mohon Nandy Vs Executive Director W.B. Small Industrial Development Corporation and Others
Calcutta High Court · (2005) 2 ILR (Cal) 1
Constitution of India, 1950 — Article 14, 19(1), 226West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 2, 2A, 3(1), 3(2), 3(3)
High Courts13 Aug 2004Dismissed
Tirupathi Labour and Contract Transport Co-operative Society Ltd. Vs The Andaman and Nicobar Administration and Others
Calcutta High Court · AIR 2005 Cal 51 : (2005) 1 CTLJ 430
Constitution of India, 1950 — Article 14, 299
High Courts12 Aug 2004Allowed
Kalpana Travels and Another Vs The Union of India (UOI) and Others
Calcutta High Court · AIR 2005 Cal 73
Motor Vehicles Act, 1988 — Section 86
High Courts12 Aug 2004Dismissed
Assembly of God Church Vs Ivan Kapper and Another
Calcutta High Court · (2004) 4 CHN 360
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 13, Order 1 Rule 2, Order 1 Rule 9, Order 2 Rule 6Constitution of India, 1950 — Article 227
High Courts12 Aug 2004Allowed
SRC Steel (P) Ltd. Vs Bharat Industrial Corporation Ltd.
Calcutta High Court · (2005) 4 CHN 343 : (2005) 6 CompLJ 401 : (2004) 2 ILR (Cal) 227
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, 10Companies (Court) Rules, 1959 — Rule 6, 9, 97, 98Companies Act, 1956 — Section 433(1), 434(1), 443, 446
High Courts11 Aug 2004Dismissed
Partha Majumdar Vs Smt. Sharmistha Majumdar and Another
Calcutta High Court · (2005) CriLJ 3834 : (2006) 1 DMC 793
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401, 482Evidence Act, 1872 — Section 112
High Courts11 Aug 2004Dismissed
The Kolkata Port Trust Vs Santanu Das and Others
Calcutta High Court · (2004) 3 CALLT 420 : (2005) 125 ECR 248 : (2005) 185 ELT 346
Constitution of India, 1950 — Article 14, 226Customs Act, 1962 — Section 126Major Port Trusts Act, 1963 — Section 59
High Courts11 Aug 2004
Dilip Das Vs State of West Bengal
Calcutta High Court · (2004) 4 CHN 655
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 21, 24, 27A
High Courts11 Aug 2004Allowed
University of Technology and Others Vs Sumanta Ghosh and Others
Calcutta High Court · (2004) 2 CALLT 617
West Bengal University of Technology Act, 2000 — Section 25(3), 26
High Courts11 Aug 2004Allowed
West Bengal Rifle Association and Another Vs Kalyan Banerjee and Others
Calcutta High Court · (2005) 1 CALLT 277 : (2004) 4 CHN 241 : (2004) 2 ILR (Cal) 271
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3, Order 1 Rule 8, Order 1 Rule 8(5), 151
High Courts10 Aug 2004
Howrah Mills Co. Ltd. and Another Vs Employees'' State Insurance Corporation and Others
Calcutta High Court · (2004) 4 CHN 357 : (2006) 129 CompCas 418 : (2005) 1 LLJ 774 : (2006) 71 SCL 131
Employees State Insurance Act, 1948 — Section 32