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Calcutta High Court judgments

64,079 judgments · page 1,080 of 3,204

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High Courts18 May 2004Dismissed

Bonbehari Roy and Others Vs Kolkata Metropolitan Development Authority

Calcutta High Court · AIR 2004 Cal 254 : (2004) 4 CHN 30

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2)Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 12
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High Courts18 May 2004Dismissed

Manik Chandra Naskar Vs Smt. Tara Debi and Others

Calcutta High Court · AIR 2004 Cal 207

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15
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High Courts18 May 2004

Balaidas Dutt and Others Vs The Administrator General of West Bengal and Another

Calcutta High Court · AIR 2005 Cal 69

Administrator Generals Act, 1963 — Section 25Trusts Act, 1882 — Section 49
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High Courts18 May 2004Dismissed

Asis Kumar Mitra Vs Pradip Dutta

Calcutta High Court · (2004) 4 CHN 68

West Bengal Premises Tenancy Act, 1956 — Section 25(2)
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High Courts18 May 2004Dismissed

IAG Company Ltd. Vs Triveni Glass Ltd.

Calcutta High Court · (2004) 3 CALLT 71 : (2004) 3 CHN 447 : (2005) 30 PTC 140

Designs Act, 1911 — Section 51A, 53Designs Act, 2000 — Section 19(1), 2, 22, 22(2)(3), 22(3)
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High Courts18 May 2004Dismissed

Promod Kr. Singhania Vs UCO Bank and Others

Calcutta High Court · (2004) 3 CHN 602

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 30
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High Courts18 May 2004Dismissed

I.C.I. and Associated Companies'' Employees'' Union and Another Vs State of West Bengal and Others

Calcutta High Court · (2004) 4 CHN 639

Contract Act, 1872 — Section 191, 192Industrial Disputes Act, 1947 — Section 36(1), 36(2), 36(4)West Bengal Industrial Disputes Rules, 1958 — Rule 78A(2)
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High Courts17 May 2004Allowed

Gita Mahensaria Vs Union of India (UOI) and Others

Calcutta High Court · (2004) 3 CHN 327

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226
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High Courts14 May 2004Dismissed

Pradip Kumar Maity Vs State of West Bengal and Others

Calcutta High Court · (2004) 3 CHN 350

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High Courts14 May 2004Allowed

Subrata Barman @ Goga Vs State of West Bengal

Calcutta High Court · (2004) 3 CHN 310 : (2004) CriLJ 3695

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 302, 34
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High Courts14 May 2004

Nemai Basak and Others Vs Kalyani Rakshit

Calcutta High Court · AIR 2005 Cal 163 : (2004) 1 ILR (Cal) 503

Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 109, 44, 53A
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High Courts14 May 2004Allowed

Rajinder Singh @ Manu and Bijoy Singh Vs State of West Bengal

Calcutta High Court · (2004) 3 CHN 99 : (2004) CriLJ 4023

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 207, 304, 313Evidence Act, 1872 — Section 137, 146
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High Courts14 May 2004Dismissed

Ramji Sonkar and Others Vs State of West Bengal

Calcutta High Court · (2004) 3 CHN 647 : (2004) CriLJ 4398

Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Penal Code, 1860 (IPC) — Section 300, 302, 304(2), 34
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High Courts13 May 2004Allowed

Ansuman Mullick Vs Mallika Investment Co. (P.) Ltd. and Others

Calcutta High Court · AIR 2004 Cal 316

Transfer of Property Act, 1882 — Section 105, 107
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High Courts13 May 2004Allowed

Premier Automobiles Limited Vs Twenty First Century Autolocks Pvt. Ltd.

Calcutta High Court · (2005) 4 CHN 401

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 38 Rule 5, Order 39 Rule 1
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High Courts13 May 2004

Dr. Sunil Kumar Khan Vs State of West Bengal and Others

Calcutta High Court · (2004) 3 CALLT 87 : (2005) 1 CHN 465

Constitution of India, 1950 — Article 14, 16, 21, 226West Bengal College Teachers (Security of Service) Act, 1975 — Section 5(2)
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High Courts13 May 2004Dismissed

Kalpana Das Vs Contai Co-operative Bank Ltd. and Others

Calcutta High Court · AIR 2005 Cal 95 : (2004) 3 CHN 305 : (2005) 1 CTLJ 514

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High Courts12 May 2004Allowed

B. Arun Kumar and Co. Vs Commissioner of Customs

Calcutta High Court · (2005) 123 ECR 214 : (2005) 180 ELT 152

Customs Act, 1962 — Section 129BCustoms, Excise Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 41
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High Courts12 May 2004

Nucent Finance Ltd. Vs Hindustan Motors Ltd.

Calcutta High Court · AIR 2005 Cal 66

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
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High Courts12 May 2004

Zilt Forms Pvt. Ltd. and Another Vs West Bengal State Electricity Board and Another

Calcutta High Court · (2004) 4 CHN 49

Electricity (Supply) Act, 1948 — Section 26
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