High Courts01 Jul 2004
Majid Mondal and Another Vs State
Calcutta High Court · (2004) 4 CHN 218
Penal Code, 1860 (IPC) — Section 302, 304, 34
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,076 of 3,204
High Courts30 Jun 2004Allowed
Dalhousie Institute Vs Assistant Commissioner, Service Tax Cell
Calcutta High Court · (2005) 125 ECR 23 : (2005) 180 ELT 18 : (2006) 3 STR 311
Transfer of Property Act, 1882 — Section 19, 2, 22, 3, 65
High Courts30 Jun 2004Dismissed
Menoka Malik and Others Vs State and Others
Calcutta High Court · (2004) 4 CHN 662
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(4), 482
High Courts30 Jun 2004
K.R. Modi and Co. Vs Deputy Director of Income Tax (Investigation) and Others
Calcutta High Court · (2005) 195 CTR 45 : (2005) 272 ITR 587
Income Tax Act, 1961 — Section 132, 132A, 158BC, 158BD
High Courts30 Jun 2004Dismissed
Murari Mohan Koley Vs The State and Another
Calcutta High Court · (2004) 3 CALLT 609 : (2005) 1 RCR(Criminal) 939
Criminal Procedure Code, 1973 (CrPC) — Section 482Medical Termination of Pregnancy Act, 1971 — Section 3Penal Code, 1860 (IPC) — Section 201, 314, 92
High Courts30 Jun 2004
Karunasindhu Masanta Vs The State of West Bengal and Others
Calcutta High Court · (2005) 1 CALLT 380
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts30 Jun 2004Allowed
Santipada Muhuri Vs State
Calcutta High Court · (2004) 4 CHN 303
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts29 Jun 2004
Sahjahan Khatoon and Others Vs National Insurance Co. Ltd. and Another
Calcutta High Court · (2006) ACJ 2015
High Courts29 Jun 2004
In Re: Jaya Computers and Software Ltd.
Calcutta High Court · (2005) 57 SCL 244
Companies Act, 1956 — Section 433, 434, 439
High Courts29 Jun 2004
W.H. Brady and Co. Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2004) 4 CHN 528 : (2005) 106 FLR 91
Industrial Disputes Act, 1947 — Section 10(1B)West Bengal Industrial Disputes Rules, 1958 — Rule 12(4)
High Courts29 Jun 2004Dismissed
Idcol Cement Ltd. Vs P. Roy Chowdhury and Company and Others
Calcutta High Court · (2005) 1 CHN 158
Arbitration and Conciliation Act, 1996 — Section 11
High Courts29 Jun 2004
Union of India (UOI) Vs Nandalal Kushwaha and Others Union of India (UOI) and Another Vs Subir Ghosh of Bombay Mahur
Calcutta High Court · (2005) 1 CHN 594 : (2004) 176 ELT 78 : (2005) 64 SCL 342
Foreign Exchange Management Act, 1999 — Section 1(4), 35, 49, 49(1), 49(5)Foreign Exchange Regulation Act, 1973 — Section 52(2), 54General Clauses Act, 1897 — Section 6
High Courts29 Jun 2004
N.P. Dutt and Sons Vs Learned Fourth Industrial Tribunal and Others
Calcutta High Court · (2005) 2 LLJ 894
High Courts29 Jun 2004
Biswanath Seth Vs State of West Bengal and Others
Calcutta High Court · (2005) 1 CALLT 541 : (2005) 3 ESC 1785
Institutions (Aided and unaided) Rules, 1969 — Rule 28(8)
High Courts28 Jun 2004
Pradip Kumar Dasgupta Vs Official Liquidator, High Court and Others
Calcutta High Court · (2004) 4 CHN 185 : (2005) 124 CompCas 168 : 108 CWN 916 : (2005) 58 SCL 194
High Courts28 Jun 2004
U.B. Distilleries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2004) 269 ITR 558 : (2006) 152 TAXMAN 239
Income Tax Act, 1961 — Section 264
High Courts28 Jun 2004Dismissed
Lipika Bose Vs The State of West Bengal and Others
Calcutta High Court · (2004) 2 CALLT 506
Constitution of India, 1950 — Article 226
High Courts28 Jun 2004
Pradip Kr. Adak and Another Vs State of West Bengal
Calcutta High Court · (2004) 3 CHN 656
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts28 Jun 2004Allowed
New India Assurance Co. Ltd. Vs Naba Kumar Mondal and Another
Calcutta High Court · (2005) 3 CHN 524
Motor Vehicles Act, 1939 — Section 95, 96(2)Motor Vehicles Act, 1988 — Section 147, 149(2)
High Courts28 Jun 2004Allowed
Saraswat Trading Agency Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 3 CALLT 637 : (2004) 2 CALLT 604
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Section 47