High Courts23 Mar 2004
Commissioner of Cus. (Port) Vs Settlement Commission, Cus. and C. Ex.
Calcutta High Court · (2004) 116 ECR 629 : (2004) 171 ELT 455
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,086 of 3,204
High Courts23 Mar 2004
Pataka Biri Mfg. Co. Ltd. Vs S.N. Biri Factory and Another
Calcutta High Court · (2004) 3 CHN 115 : 108 CWN 613 : (2005) 3 PTC 68
Trade and Merchandise Marks Act, 1958 — Section 2
High Courts23 Mar 2004Dismissed
Kwality Builders and Developers Ltd. Vs A.B.S. Spinning Orissa Limited and Another
Calcutta High Court · 108 CWN 721
Arbitration and Conciliation Act, 1996 — Section 5, 8Sick Industrial Companies (Special Provisions) Act, 1985 — Section 11, 20, 22, 5
High Courts22 Mar 2004
Multiversity Vs Vidhan Educational Society and Others
Calcutta High Court · (2004) 3 CHN 1
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17Limitation Act, 1963 — Section 3
High Courts22 Mar 2004Allowed
Mithlesh Kumar Vs Shyam Lall Paik and Others
Calcutta High Court · (2005) 2 CHN 680
Criminal Procedure Code, 1973 (CrPC) — Section 197, 397, 482
High Courts22 Mar 2004Allowed
Parbati Dasgupta Vs Official Liquidator and Another
Calcutta High Court · (2004) 3 CALLT 149 : (2005) 4 CHN 161 : (2006) 130 CompCas 427 : (2005) 64 SCL 169
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151, 153Companies Act, 1956 — Section 466Evidence Act, 1872 — Section 107, 108
High Courts19 Mar 2004Dismissed
Smt. Paromita Bandopadhyay Vs State of West Bengal and Others
Calcutta High Court · (2004) 2 CALLT 144
Constitution of India, 1950 — Article 226
High Courts19 Mar 2004Dismissed
Daily Passengers'' Association Vs State of West Bengal and Others
Calcutta High Court · (2004) 3 ACC 238 : (2004) 2 CALLT 192 : (2004) 4 CHN 487
Constitution of India, 1950 — Article 12, 226Motor Vehicles Act, 1988 — Section 67
High Courts18 Mar 2004Allowed
Radhamani India Ltd. Vs Imperial Garments Ltd. and Another
Calcutta High Court · AIR 2005 Cal 47 : (2005) 3 CALLT 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), Order 21 Rule 22, 13, 44A, 44A(2)
High Courts18 Mar 2004Dismissed
KTC Korea Co. Ltd. Vs Hobb International Private Ltd.
Calcutta High Court · (2005) 2 CALLT 556 : (2006) 131 CompCas 102 : (2004) 1 ILR (Cal) 317
Arbitration and Conciliation Act, 1996 — Section 28(2), 47(2), 48, 48(1), 48(2)Evidence Act, 1872 — Section 85, 86Korean Commercial Act, 1962 — Article 64
High Courts18 Mar 2004
ABP Private Ltd. Vs Commissioner of Customs
Calcutta High Court · (2004) 115 ECR 105 : (2004) 168 ELT 161
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129E, 25
High Courts17 Mar 2004Dismissed
Abhik Sarkar and Another Vs State and Another
Calcutta High Court · (2004) 3 CALLT 363 : (2004) CriLJ 2937
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 292
High Courts17 Mar 2004Allowed
Abhishek Banerjee Vs University of Calcutta
Calcutta High Court · (2005) 1 CALLT 87 : (2005) 2 CHN 254
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts17 Mar 2004
Indian Bank Vs Industrial Reconstruction Bank of India and Another
Calcutta High Court · (2005) 2 BC 143 : (2004) 122 CompCas 246
Industrial Reconstruction Bank of India Act, 1984 — Section 40
High Courts17 Mar 2004Dismissed
Ashis Kumar Ghosh and Others Vs Gopal Chandra Ghosh, being dead, his heirs Mita Ghosh and Others
Calcutta High Court · (2004) 3 CHN 146
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 23 Rule 3, Order 43 Rule 1A, 47, 96(3)
High Courts17 Mar 2004Allowed
Ashoke Giri and Another Vs State of West Bengal
Calcutta High Court · (2004) 2 CALLT 401 : 108 CWN 137
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts17 Mar 2004Allowed
Soneko Developers Pvt. Ltd. and Others Vs Himadri Coke and Petro Ltd. and Others
Calcutta High Court · (2004) 4 CHN 495
Constitution of India, 1950 — Article 227
High Courts16 Mar 2004Allowed
Manik Lal Sharma Vs Usha Beltron Limited
Calcutta High Court · (2004) 3 CALLT 271
Calcutta High Court (Original Side) Rules, 1914 — Rule 2, 3, 4
High Courts16 Mar 2004Allowed
Bhakti Prasad Das and Others Vs Namita Bose and Others
Calcutta High Court · (2004) 2 CHN 484
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Mar 2004
Regional Director, Employees'' State Insurance Corpn. Ltd. Vs Jardine Henderson Staff Association and Others
Calcutta High Court · (2004) 2 CHN 568 : 108 CWN 144 : (2005) 1 LLJ 16
Constitution of India, 1950 — Article 226Employees State Insurance (Central) Rules, 1950 — Rule 50Employees State Insurance Act, 1948 — Section 2(9), 87