COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,093 of 3,204

High Courts22 Jan 2004Allowed

Regional Provident Fund Commissioner Vs Lux Hosiery Industries Ltd.

Calcutta High Court · (2004) 4 CHN 531 : (2005) 2 LLJ 797

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 13(1), 13(2), 13(3), 7A

High Courts22 Jan 2004Allowed

Gopasree Das and Another Vs Krishnendu Banerjee and Others

Calcutta High Court · (2004) 3 CHN 434 : 108 CWN 1173

Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 258, 309, 311, 482

High Courts22 Jan 2004Allowed

Madhu Intra Limited and Another, VAI Automation Private Limited and Another and Stuti Developers Private Limited and Others Vs Registrar of Companies and Others

Calcutta High Court · (2004) 3 CHN 607 : (2006) 130 CompCas 510 : (2008) 4 CompLJ 50 : (2005) 58 SCL 160

Companies Act, 1956 — Section 391, 392, 393, 394, 394(1)Stamp Act, 1899 — Section 2(10), 2(14)Transfer of Property Act, 1882 — Section 2

High Courts21 Jan 2004Dismissed

Smt. Sorasi Bala Mondal Vs Satya Narayan Das and Others

Calcutta High Court · (2004) 2 CALLT 207

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 110Limitation Act, 1963 — Article 64

High Courts21 Jan 2004Allowed

Sabbir A. Arenpurwala Vs B.K. Moulik and Another

Calcutta High Court · (2004) 2 CALLT 485 : (2006) 1 CHN 352

Criminal Procedure Code, 1973 (CrPC) — Section 251, 401, 482Customs Act, 1962 — Section 110, 135(1)

High Courts20 Jan 2004

CESC Limited and Another Vs The Chief Post Master General and Others The Chief Post Master General and Others Vs CESC Limited and Others

Calcutta High Court · AIR 2004 Cal 106 : (2004) 1 CALLT 362 : (2004) 2 CHN 142 : 108 CWN 919 : 108 CWN 176

Constitution of India, 1950 — Article 226Post Office Act, 1898 — Section 11, 12

High Courts20 Jan 2004

Syndicate Bank Vs Sri Venkatarama Murlidhar Shenoy

Calcutta High Court · (2004) 1 CALLT 447 : 108 CWN 249 : (2004) 3 LLJ 73

Constitution of India, 1950 — Article 14, 19, 21, 226

High Courts20 Jan 2004Allowed

Partha Chatterjee Vs State of West Bengal and Others

Calcutta High Court · (2004) 2 CALLT 610 : (2004) 1 ILR (Cal) 157

Constitution of India, 1950 — Article 14, 226

High Courts19 Jan 2004Allowed

Shamsad Ali Vs State

Calcutta High Court · (2004) 2 CALLT 231 : (2004) 2 CHN 427

Penal Code, 1860 (IPC) — Section 376

High Courts19 Jan 2004

Kishen Kunwar and Others Vs Ajay Tewari and Others

Calcutta High Court · AIR 2004 Cal 149 : (2004) 2 CHN 238

Andaman and Nicobar Islands Land Revenue and Land Reforms Regulations, 1966 — Regulation 159(9)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17, 115

High Courts19 Jan 2004

Sky Travels and Another Vs Hari Shankar Sharma and Another

Calcutta High Court · (2004) 2 CALLT 343 : (2004) 4 CHN 57

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98Specific Relief Act, 1963 — Section 34

High Courts19 Jan 2004

Rina Laskar (Smt.) Vs State of West Bengal

Calcutta High Court · (2004) 1 ILR (Cal) 543

High Courts19 Jan 2004Allowed

Shri Sunirmal Chatterjee Vs The Hon''ble High Court at Calcutta and Others

Calcutta High Court · (2004) 2 CALLT 240 : 108 CWN 286

Calcutta High Court Services (Circuit Bench at Andaman and Nicobar Islands Recruitment) — Rule 4, 6, 7Constitution of India, 1950 — Article 226, 229

High Courts16 Jan 2004

Jagatdal Jute and Industries Ltd. Vs Commissioner of Income Tax and Another

Calcutta High Court · (2004) 188 CTR 593 : (2004) 266 ITR 587

Income Tax Act, 1961 — Section 139, 143(3), 154, 43B

High Courts16 Jan 2004Allowed

Juggilal Kamlapat Udyog Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2005) 199 CTR 134 : (2005) 278 ITR 52 : (2006) 153 TAXMAN 259

Income Tax Act, 1961 — Section 143(1), 145, 145(1), 260A

High Courts16 Jan 2004

Shyamali Middya (alias Mirdha) Vs Anjana alias Hemangini Ari and Another

Calcutta High Court · (2004) 2 CHN 407

Succession Act, 1925 — Section 384, 388, 388(2), 388(3)

High Courts15 Jan 2004

Sm. Kamala Rani Mitra and Others Vs State of West Bengal

Calcutta High Court · (2004) 1 CALLT 445

West Bengal Estates Acquisition Act, 1953 — Section 6(5)

High Courts15 Jan 2004

Union of India (UOI) and Others Vs Warren Tea Ltd. and Others

Calcutta High Court · (2004) 187 CTR 113 : (2004) 266 ITR 226

Constitution of India, 1950 — Article 246, 254, 366Income Tax Act, 1961 — Section 10(1), 2(1A), 2(45), 80A, 80A(2)Income Tax Rules, 1962 — Rule 8

High Courts15 Jan 2004

Sasanka Sekhar Pal Vs State of West Bengal

Calcutta High Court · (2005) 2 CHN 97

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 465, 468, 471

High Courts15 Jan 2004

Assam Brook Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2004) 189 CTR 347

Income Tax Act, 1961 — Section 32AB, 32AB(1), 32AB(2), 32AB(3), 32AB(5)