High Courts10 Jun 2004Allowed
Anil Kumar Banerjee Vs Indian Oil Corporation
Calcutta High Court · (2005) 3 ARBLR 155 : (2005) 1 CALLT 80 : (2005) 1 ILR (Cal) 1
Arbitration Act, 1940 — Section 15, 30, 33Interest Act, 1978 — Section 2
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,079 of 3,204
High Courts10 Jun 2004Dismissed
Ratan Kumar Agarwala Vs Sahanur Bewa and Others
Calcutta High Court · (2004) 3 ACC 646 : (2005) ACJ 1914 : (2004) 3 CALLT 445 : (2004) 4 CHN 263 : (2004) 2 ILR (Cal) 90
Motor Vehicles (Amendment) Act, 1994 — Section 46Motor Vehicles Act, 1988 — Section 147
High Courts09 Jun 2004
Eastern India Edible Oil Manufacturers'' Association and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 4 CHN 121 : (2004) 178 ELT 114
Constitution of India, 1950 — Article 14, 226Customs Act, 1962 — Section 2(26)
High Courts09 Jun 2004Allowed
Dulal Chandra Chatterjee and Others Vs Moni Mohan Mukherjee and Others
Calcutta High Court · (2005) 1 CALLT 119 : (2005) 2 CHN 563
Income Tax Act, 1922 — Section 16(3)Stamp Act, 1899 — Section 2(24)Transfer of Property Act, 1882 — Section 10, 122, 123, 126, 5
High Courts09 Jun 2004Allowed
Ratan Mali Vs New India Assurance Co. Ltd. and Another
Calcutta High Court · (2005) ACJ 242
Motor Vehicles Act, 1988 — Section 140
High Courts09 Jun 2004Allowed
Rani Sati Kerosene Supply Company and Others Vs State of West Bengal and Others
Calcutta High Court · (2005) 4 CHN 264
Central Excises and Salt Act, 1944 — Section 35Essential Commodities Act, 1955 — Section 3(1), 3(2), 7(1)
High Courts09 Jun 2004Allowed
Bhakti Hari Nayak and Others Vs Vidyawati Gupta, S.C. Agarwala (HUF) and Others
Calcutta High Court · AIR 2005 Cal 145 : (2005) 2 CHN 575
Arbitration Act, 1940 — Section 37, 39(1)Arbitration and Conciliation Act, 1996 — Section 8Calcutta High Court (Original Side) Rules, 1914 — Rule 1
High Courts08 Jun 2004Dismissed
Smt. Asha Lata Debya Vs Shri Chandi Das Bhattacharya
Calcutta High Court · (2004) 3 CALLT 585
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), Order 20 Rule 5, Order 41 Rule 23, 11Hindu Marriage Act, 1955 — Section 21
High Courts21 May 2004Dismissed
Shyamali Sinha Vs Pradip Kumar Sinha and Another
Calcutta High Court · (2004) 4 CHN 89
Criminal Procedure Code, 1973 (CrPC) — Section 319, 401, 482
High Courts21 May 2004
Indian Institute of Metals Vs Vinod Juthani and Another
Calcutta High Court · (2004) 4 CHN 1
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(5), Order 37 Rule 3(6)
High Courts21 May 2004Dismissed
Farid Hossain Vs National Industrial Tribunal and Others
Calcutta High Court · (2004) 4 CHN 267 : (2005) 106 FLR 329 : (2004) 2 ILR (Cal) 13 : (2005) 2 LLJ 532
Industrial Disputes Act, 1947 — Section 33(2)
High Courts21 May 2004
Banarasi Paper and Synthetics Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · (2004) 116 ECR 130 : (2004) 170 ELT 264
Constitution of India, 1950 — Article 226Foreign Trade (Development and Regulation) Act, 1992 — Section 2, 9(4)
High Courts21 May 2004
Md. Rahim Molla and Others Vs Abbad Mudi and Others
Calcutta High Court · (2004) 3 CALLT 555
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2), 145, 146, 146(1)
High Courts21 May 2004Dismissed
Phalguni Sakha Chattapadhyay and Others Vs State of West Bengal and Others
Calcutta High Court · (2004) 4 CHN 14
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226
High Courts20 May 2004Allowed
Sri Ram Brich Muchi Vs Coal India Ltd. and Others
Calcutta High Court · (2005) 1 CALLT 388 : (2005) 105 FLR 706
Constitution of India, 1950 — Article 16, 21, 226, 310, 311Industrial Disputes Act, 1947 — Section 11, 2
High Courts20 May 2004Dismissed
Ava Rani Sengupta and Others Vs Laxmi Sengupta and Others
Calcutta High Court · AIR 2005 Cal 84 : (2004) 3 CHN 585
Benami Transactions (Prohibition) Act, 1988 — Section 7Civil Procedure Code, 1882 — Section 377Civil Procedure Code, 1908 (CPC) — Section 66, 66(1)
High Courts20 May 2004
Kalipada Bhowmick Vs State of West Bengal
Calcutta High Court · (2004) 4 CHN 558
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts19 May 2004Dismissed
Alok Biswas Vs Amita Bose
Calcutta High Court · (2004) 3 CHN 353 : 108 CWN 1009
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 May 2004
Modern Gears Pvt. Ltd. Vs IL and FS Investment Ltd.
Calcutta High Court · (2006) 129 CompCas 337
Companies Act, 1956 — Section 433
High Courts19 May 2004Dismissed
Bhaswati Roy Pandey and Others Vs The State of West Bengal and Others
Calcutta High Court · (2004) 3 CALLT 64 : (2004) 1 ILR (Cal) 567
Constitution of India, 1950 — Article 226, 229West Bengal General Clauses Act, 1899 — Section 6West Bengal Land Reforms (Amendment) Act, 1971 — Section 1(2), 13