High Courts20 Apr 2004Dismissed
Subhro Mukherjee Vs Abhijit Dey
Calcutta High Court · (2004) 1 ILR (Cal) 451
Administrative Tribunals Act, 1985 — Section 19
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,083 of 3,204
High Courts20 Apr 2004Dismissed
Mrinal Sirkar Vs Radhanath Sirkar
Calcutta High Court · (2004) 1 ILR (Cal) 461
Constitution of India, 1950 — Article 215
High Courts19 Apr 2004Dismissed
Binapani Das Vs C.M.C. and Others
Calcutta High Court · (2004) 4 CHN 27
Civil Procedure Code, 1908 (CPC) — Section 114, 151Constitution of India, 1950 — Article 226
High Courts19 Apr 2004Dismissed
Himanshu Halder Vs University of Calcutta and Others
Calcutta High Court · (2004) 3 CHN 474
High Courts19 Apr 2004
Jerka Munda Vs State
Calcutta High Court · (2004) 3 CHN 316 : (2004) CriLJ 4764
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156Evidence Act, 1872 — Section 137, 138, 3Penal Code, 1860 (IPC) — Section 302, 304, 304(2)
High Courts19 Apr 2004Dismissed
Anwara Khatoon Vs Ad-Hoc Committee, 24-Parganas (N), District Primary School Council
Calcutta High Court · (2004) 1 ILR (Cal) 437
West Bengal Primary Education Act, 1973 — Section 105, 93, 93(1), 93(2)
High Courts19 Apr 2004
Partha Pratim Dutta and Another Vs Sri Sunil Kumar Dutta Gupta alias Sambhu Dutta Gupta and Others
Calcutta High Court · (2005) 1 CALLT 216
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 100West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts16 Apr 2004Allowed
Assistant Collector of C. Ex. Vs Bata Shoe Co. (P) Ltd.
Calcutta High Court · (2004) 2 CALLT 515 : (2004) 3 CHN 573 : 108 CWN 555 : (2004) 96 ECC 436 : (2004) 169 ELT 3
Central Excise Rules, 1944 — Rule 11, 173J
High Courts16 Apr 2004Dismissed
Statesman Limited and Another Vs Eighth Industrial Tribunal and Others
Calcutta High Court · (2004) 3 CHN 282 : 108 CWN 1149 : (2004) 3 LLJ 1109
Evidence Act, 1872 — Section 106, 114Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts16 Apr 2004
B.B. Engineering Works and Others Vs Punjab National Bank
Calcutta High Court · (2005) 3 CHN 496
Constitution of India, 1950 — Article 227Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 12(5), 12(7)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1(4), 2
High Courts15 Apr 2004
Julious Tete Vs State
Calcutta High Court · (2004) 3 CHN 541
Penal Code, 1860 (IPC) — Section 302, 304(II)
High Courts08 Apr 2004Dismissed
Nicco Corporation Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2005) 194 CTR 59 : (2005) 272 ITR 58 : (2005) 144 TAXMAN 135
Income Tax Act, 1961 — Section 115J, 143(3), 154
High Courts08 Apr 2004Allowed
Kamal Kumar Agarwal Vs Union of India (UOI)
Calcutta High Court · (2005) 98 ECC 209 : (2004) 116 ECR 622 : (2004) 171 ELT 301
Constitution of India, 1950 — Article 14, 19, 226Customs Act, 1962 — Section 124, 129ACustoms House Agents Licensing Regulations, 2004 — Regulation 20(2), 22(7), 22(8)
High Courts08 Apr 2004Dismissed
Mrs. Rekha Dixit Vs State of West Bengal and Another
Calcutta High Court · (2004) 2 CALLT 370 : 108 CWN 108
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 114GPenal Code, 1860 (IPC) — Section 420, 471
High Courts08 Apr 2004
Nripen Das Vs State and Another
Calcutta High Court · (2004) 3 CHN 180
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 164, 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 375, 376, 376(2)
High Courts07 Apr 2004
Commissioner of Income Tax Vs Keshoram Industries Ltd.
Calcutta High Court · (2005) 193 CTR 116 : (2004) 271 ITR 353 : (2005) 144 TAXMAN 1
Income Tax Act, 1961 — Section 139(8), 147, 148, 80G
High Courts07 Apr 2004
Keshab Prasad Singh (In Jail) Vs State of West Bengal
Calcutta High Court · (2004) 3 CHN 641 : (2004) CriLJ 3072
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts07 Apr 2004
Ridh Karan Rekecha and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 4 CHN 327
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115National Highways Act, 1956 — Section 3A, 3A(1), 3A(2), 3C, 3C(1)
High Courts07 Apr 2004
Biplab Kumar Sinha Vs State of West Bengal and Others Nandalal Sarkar Vs State of West Bengal
Calcutta High Court · (2004) 3 CHN 31 : 108 CWN 90
Constitution of India, 1950 — Article 226
High Courts07 Apr 2004Dismissed
Selvel Advertising Pvt. Ltd. Vs AMM Media Works Pvt. Ltd.
Calcutta High Court · (2004) 3 CHN 440
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2)