COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,072 of 3,204

High Courts10 Aug 2004Dismissed

Smt. Kajal Roy Vs Prasanta Kr. Roy

Calcutta High Court · (2005) 2 CALLT 567 : 108 CWN 1072

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Hindu Marriage Act, 1955 — Section 13, 13(1)Penal Code, 1860 (IPC) — Section 120B, 323, 34, 342, 420

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High Courts10 Aug 2004

Hindustan Cables Ltd., Rupnarainpur Unit Vs Appellate Authority Under the Payment of Gratuity Act, 1972 and Others

Calcutta High Court · (2005) 2 CHN 123 : (2005) 106 FLR 1205 : (2005) 2 LLJ 732

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High Courts09 Aug 2004

In Re: Md. Jahangir

Calcutta High Court · (2005) 1 CHN 100 : (2005) CriLJ 237 : (2005) 1 DMC 591 : (2005) 1 RCR(Criminal) 672

Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 401, 482

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High Courts09 Aug 2004Allowed

Utpal Kumar Sarkar and Another Vs Deputy Superintending Archaeologist, Archaeological Survey of India and Others

Calcutta High Court · (2005) 1 CHN 36

Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 2, 38Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 31, 32

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High Courts09 Aug 2004

Aniruddha Bagchi Vs The Employees'' Provident Fund Organisation

Calcutta High Court · (2004) 2 ILR (Cal) 215

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High Courts06 Aug 2004

Barun Kumar Das Vs New India Assurance Co. Ltd. and Another

Calcutta High Court · (2005) 2 ACC 132 : (2006) ACJ 799

Motor Vehicles Act, 1988 — Section 166

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High Courts06 Aug 2004

State of West Bengal and Others Vs Arjun Kumar Izaddar and Others

Calcutta High Court · (2005) 3 CHN 603

Limitation Act, 1963 — Section 5

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High Courts05 Aug 2004Dismissed

A.K. Mallick Vs Union of India (UOI) and Others

Calcutta High Court · (2005) 3 ESC 2004

Andaman and Nicobar Islands (Panchayats) Regulations, 1994 — Regulation 157

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High Courts05 Aug 2004

Peico Electronics and Electricals Ltd. Vs Deputy Commissioner of Income Tax and Others

Calcutta High Court · (2005) 199 CTR 407 : (2005) 278 ITR 319

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142(1), 143(1), 143(2), 215, 217Income Tax Rules, 1962 — Rule 40(1), 40(5)

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High Courts04 Aug 2004Dismissed

Evergreen Plywood Industries (P.) Ltd. Vs Circular Leasing and Resources (P.) Ltd.

Calcutta High Court · (2005) 128 CompCas 698 : 108 CWN 984 : (2005) 58 SCL 189

Companies Act, 1956 — Section 433

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High Courts03 Aug 2004

Raj Kumar Kapoor and Others Vs State of West Bengal and Others

Calcutta High Court · (2005) 2 CHN 65

Constitution of India, 1950 — Entry 23

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High Courts30 Jul 2004Dismissed

Commissioner of Income Tax Vs A.F.T. Industries Ltd.

Calcutta High Court · (2005) 193 CTR 637 : (2004) 270 ITR 167 : (2004) 141 TAXMAN 433

Income Tax Rules, 1962 — Rule 8

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High Courts30 Jul 2004

Ganapati Exports Ltd. and Others Vs S. Pervez, Enforcement Officer and Another

Calcutta High Court · (2005) 2 CALLT 244 : (2004) 4 CHN 293 : (2005) 128 CompCas 748 : (2006) CriLJ 2352 : (2006) 3 JCR 474 : (2006) 3 RCR(Criminal) 571 : (2005) 62 SCL 529

Foreign Exchange Regulation Act, 1973 — Section 23, 50, 56, 57, 61(2)

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High Courts30 Jul 2004Allowed

Subhas Chandra De and Others Vs United Bank of India and Others

Calcutta High Court · (2005) 1 CALLT 60 : (2005) 106 FLR 757 : (2005) 2 LLJ 549

Constitution of India, 1950 — Article 226United Bank of India (Employees) Pension Regulations, 1995 — Regulation 28, 29, 29(5)

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High Courts30 Jul 2004Dismissed

Mrinal Chakraborty Vs Bhagwati Prasad Agarwal and Another

Calcutta High Court · (2005) 1 CHN 239

Civil Procedure Code, 1908 (CPC) — Section 144

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High Courts29 Jul 2004

Mousumi Maji nee Pal Vs Timir Kumar Maji

Calcutta High Court · (2005) 1 CALLT 484 : (2005) 2 DMC 233

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Special Marriage Act, 1954 — Section 10, 11, 12, 13, 13(2)

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High Courts29 Jul 2004Allowed

Stephen Commerce Pvt. Ltd. Vs The Owners and Parties Interested in the Vessel M.V. "Wise King"

Calcutta High Court · (2004) 3 ARBLR 574 : (2004) 3 CALLT 211 : 108 CWN 1018

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High Courts29 Jul 2004

Jai Narayan Pradhan Vs District Magistrate and Others

Calcutta High Court · (2005) 1 CHN 146

Constitution of India, 1950 — Article 12, 226, 227

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High Courts28 Jul 2004Dismissed

Srimanta Kumar Giri Vs Debendra Nath Prodhan

Calcutta High Court · (2004) 4 CHN 484

Constitution of India, 1950 — Article 227

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High Courts28 Jul 2004

State Vs Samar Dutta and Others

Calcutta High Court · (2004) 4 CHN 390

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 193, 197, 209, 395(2), 407Penal Code, 1860 (IPC) — Section 120B, 364

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