High Courts28 Jun 2004Dismissed
Budhrai Murmu and Another Vs State of West Bengal
Calcutta High Court · (2004) 4 CHN 538
Evidence Act, 1872 — Section 24, 27, 3Penal Code, 1860 (IPC) — Section 201, 302, 34
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,077 of 3,204
High Courts28 Jun 2004Allowed
Kolkata Municipal Corporation Vs Harbans Lal Malhotra and Sons Pvt. Ltd. and Another
Calcutta High Court · (2006) 3 CHN 237
Calcutta Municipal Act, 1951 — Section 168, 168(1), 168(2)Calcutta Municipal Corporation Act, 1980 — Section 174(1), 174(2), 174(4A)
High Courts26 Jun 2004
Lala Shyamlal Jain Ship Breaking Co. Pvt. Ltd. and Others Vs State of West Bengal and Another
Calcutta High Court · (2004) CriLJ 4067
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 403, 406, 420, 421, 422
High Courts25 Jun 2004Dismissed
Sandip Kumar Samanta Vs Dilip Kumar Samanta and Another
Calcutta High Court · (2004) 3 CALLT 545
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 20West Bengal Land Reforms Act, 1955 — Section 8
High Courts25 Jun 2004
Asim Bhattacharya Vs Smt. Saswati Bhattacharya Chakraborty
Calcutta High Court · (2004) 3 CALLT 243
Hindu Marriage Act, 1955 — Section 24Penal Code, 1860 (IPC) — Section 19A, 24, 4, 9
High Courts25 Jun 2004Dismissed
Swapan Kumar Dutta Vs Bimala Devi Shaw alias Jaiswal and Others
Calcutta High Court · (2004) 3 CALLT 414
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 151Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 54
High Courts25 Jun 2004Dismissed
Jagadhatri Rice Mills Vs Food Corporation of India and Another
Calcutta High Court · (2005) 1 BC 584 : (2004) 3 CALLT 320
Arbitration Act, 1940 — Section 34, 37(1), 37(3)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Jun 2004Allowed
Sri Asim Chatterjee Vs The State of West Bengal and Others
Calcutta High Court · (2004) 3 CALLT 247
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts24 Jun 2004
Dilip Chand Kankaria Vs Pradip Kumar Ghosh and Others
Calcutta High Court · (2004) 3 CALLT 233 : (2005) 128 CompCas 803
City Civil Court Act, 1953 — Section 5(4)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Companies Act, 1956 — Section 84
High Courts24 Jun 2004
Saturday Club Ltd. Vs Asstt. Commr., Service Tax Cell
Calcutta High Court · (2005) 1 CALLT 575 : (2005) 123 ECR 91 : (2005) 180 ELT 437 : (2006) 3 STR 305
Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 65
High Courts24 Jun 2004Allowed
The Indian Tube Co. Ltd. Vs Income Tax Officer
Calcutta High Court · (2004) 3 CALLT 401 : (2005) 198 CTR 360 : (2005) 272 ITR 439
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22, 22(3), 22(4), 34, 4Income Tax Act, 1961 — Section 147, 148
High Courts24 Jun 2004
Bhola Shankar Cold Storage Pvt. Ltd. Vs Joint Commissioner of Income Tax
Calcutta High Court · (2004) 192 CTR 625 : (2004) 270 ITR 487 : (2005) 144 TAXMAN 889
Income Tax Act, 1961 — Section 131, 68
High Courts22 Jun 2004
Headmaster Vs Jainal Abedin and Others
Calcutta High Court · (2004) 4 CHN 43
Constitution of India, 1950 — Article 226
High Courts21 Jun 2004Allowed
Union of India (UOI) Vs Surendranath Kanungo and Another
Calcutta High Court · (2005) 2 ARBLR 106 : (2005) 1 CALLT 457
Arbitration and Conciliation Act, 1996 — Section 16, 34
High Courts21 Jun 2004
Sanjit Das and Others Vs Ld. 1st Industrial Tribunal and Others
Calcutta High Court · (2005) 1 CHN 68 : (2005) 2 LLJ 870
Industrial Disputes Act, 1947 — Section 10, 2, 2AWest Bengal Industrial Disputes Rules, 1958 — Rule 20D
High Courts18 Jun 2004Allowed
Prasad Forms Pvt. Ltd. Vs Assistant Commissioner, Commercial Special Cell and Others
Calcutta High Court · (2005) 140 STC 11
Central Sales Tax (West Bengal) Rules, 1958 — Rule 11Constitution of India, 1950 — Article 226West Bengal Sales Tax Act, 1994 — Section 39, 40, 41
High Courts18 Jun 2004Dismissed
Nellimarla Jute Mills Co. Ltd. Vs Zonal Director General of Foreign Trade and Another
Calcutta High Court · (2004) 4 CHN 9 : (2005) 185 ELT 227 : (2006) 65 SCL 369
Foreign Trade (Development and Regulation) Act, 1992 — Section 14
High Courts18 Jun 2004
Elque Polyesters Ltd. Vs CESTAT and Others
Calcutta High Court · (2004) 94 ECC 577 : (2004) 116 ECR 21 : (2004) 170 ELT 404
High Courts18 Jun 2004
Jayshree Tea and Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2005) 143 TAXMAN 143
Income Tax Act, 1961 — Section 37(1)