High Courts28 Jul 2004Allowed
Hindustan Copper Limited Vs Centrotrade Minerals and Metals Inc.
Calcutta High Court · AIR 2005 Cal 133 : (2006) 1 ARBLR 414 : (2005) 1 CHN 448
Arbitration and Conciliation Act, 1996 — Section 2, 34, 36, 44, 48
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,073 of 3,204
High Courts28 Jul 2004
State of West Bengal and Others Vs Hooghly District Central Co-operative Bank Ltd. and Another
Calcutta High Court · (2005) 4 CHN 483
High Courts28 Jul 2004
Uttam Das and Others Vs State of West Bengal and Others
Calcutta High Court · (2005) 1 CALLT 51
West Bengal Public Lands (Eviction of Unauthorised Occupants) Act, 1962 — Section 3(1), 4(1)
High Courts28 Jul 2004
Abani Mohan Biswas and Others Vs State
Calcutta High Court · (2005) 2 CHN 195
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 317, 401, 482Penal Code, 1860 (IPC) — Section 147, 324, 379, 447
High Courts28 Jul 2004Dismissed
ICI and Associated Companies Employees'' Union and Another Vs State of West Bengal and Others
Calcutta High Court · (2005) 2 CHN 129
Industrial Disputes Act, 1947 — Section 37(1)
High Courts27 Jul 2004Dismissed
C.C.A.P. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2005) 193 CTR 74 : (2004) 270 ITR 248 : (2004) 141 TAXMAN 471
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Income Tax Act, 1961 — Section 254, 260A, 260A(6), 260A(7)
High Courts26 Jul 2004Dismissed
Commissioner of Customs (Prev.) Vs Sudhir Saha
Calcutta High Court · (2004) 4 CHN 54 : (2004) 95 ECC 641 : (2004) 172 ELT 26
Customs Act, 1962 — Section 123, 123(2)
High Courts26 Jul 2004Allowed
M.S. Banga Vs State of West Bengal and Another
Calcutta High Court · (2004) 3 CALLT 1 : (2005) 1 CHN 92
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 156(3), 406, 420, 467
High Courts26 Jul 2004Dismissed
ICI and Associated Companies Employees'' Union and Another Vs State of West Bengal and Others
Calcutta High Court · (2005) 1 CHN 251
Industrial Disputes Act, 1947 — Section 10West Bengal Industrial Disputes Rules, 1958 — Rule 15, 20C
High Courts26 Jul 2004Dismissed
Indian Oil Blending Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 2 CHN 547 : (2005) 107 FLR 940 : (2005) 3 LLJ 425
Constitution of India, 1950 — Article 12, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 5Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 12, 16
High Courts23 Jul 2004
State of West Bengal and Others Vs Pradip Kumar Agasti and Others
Calcutta High Court · (2006) 4 CHN 25
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 33, 34Land Acquisition Act, 1894 — Section 23(1), 23(3), 28, 34Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(1), 8(2), 8(3)
High Courts23 Jul 2004Dismissed
Vinayak Oil and Fats Private Ltd. Vs Andre (Cayman Islands) Trading Co. Ltd.
Calcutta High Court · (2005) 2 ARBLR 551 : (2004) 3 CALLT 380 : (2005) 2 CHN 29 : 108 CWN 995 : (2005) 64 SCL 277
Arbitration (Protocol and Convention) Act, 1937 — Section 4, 5, 7, 8Arbitration Act, 1940 — Section 17Arbitration and Conciliation Act, 1996 — Section 44, 45, 46, 47, 48
High Courts23 Jul 2004
Lalit Mohan Thapar Vs Commissioner of Wealth-Tax
Calcutta High Court · (2005) 195 CTR 311 : (2005) 272 ITR 563 : (2005) 145 TAXMAN 285
High Courts23 Jul 2004
Anvil Investments Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · (2004) 117 ECR 403 : (2004) 173 ELT 122
Constitution of India, 1950 — Article 226
High Courts23 Jul 2004Allowed
Krishna Pada Mahato Vs State of West Bengal
Calcutta High Court · (2005) 3 ALT(Cri) 26 : (2005) 2 CHN 198
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 251Evidence Act, 1872 — Section 45Juvenile Justice Act, 1986 — Section 21, 22
High Courts22 Jul 2004
Manjushree Haldar Vs Salil Kumar Haldar
Calcutta High Court · (2004) 4 CHN 610
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts22 Jul 2004Dismissed
Manoranjan Das and Others Vs Bishnupada Bhattacharya and Others
Calcutta High Court · (2004) 3 CALLT 514 : (2005) 1 CHN 254
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 100Criminal Procedure Code, 1973 (CrPC) — Section 145Specific Relief Act, 1963 — Section 34
High Courts22 Jul 2004
Sri Kartick Chandra Mondal and Others Vs State of West Bengal
Calcutta High Court · AIR 2005 Cal 16 : (2004) 3 CALLT 563
West Bengal Land Reforms (Amendment) Act, 1965 — Section 12
High Courts22 Jul 2004
Howrah Motor Company Limited and Others Vs Samir Kumar Das
Calcutta High Court · (2004) 4 CHN 291
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(2A), 14A(2)
High Courts22 Jul 2004
Sri Swapan Karak Vs Allahabad Bank and Others
Calcutta High Court · (2004) 3 CALLT 631 : (2005) 4 CHN 391
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(1)Constitution of India, 1950 — Article 227