High Courts21 Nov 2003
Crompton Greaves Ltd. Vs West Bengal State Electricity Board
Calcutta High Court · AIR 2004 Cal 71
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,099 of 3,204
High Courts21 Nov 2003Dismissed
Mahesh Housing Co-operative Society Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 CHN 10 : 108 CWN 755
Constitution of India, 1950 — Article 226West Bengal Land Reforms (Amendment) Act, 2003 — Section 14Q(1)West Bengal Land Reforms Act, 1955 — Section 14L, 14M, 14Q, 14T
High Courts20 Nov 2003Dismissed
Foyam Sk. @ Fhoim Sk. @ Fine Sk. and Samina Bibi Vs State of West Bengal
Calcutta High Court · (2004) 1 CHN 198 : 108 CWN 358
Penal Code, 1860 (IPC) — Section 114, 363A, 366AProbation of Offenders Act, 1958 — Section 11(4), 4
High Courts20 Nov 2003Allowed
Mallar Mukherjee Vs Ruby Mukherjee
Calcutta High Court · (2004) 2 CHN 26
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 13, 114, 151Hindu Marriage Act, 1955 — Section 21B, 9Limitation Act, 1963 — Section 5
High Courts20 Nov 2003Dismissed
Bangshibadan Nandi and Others Vs Jnan Sankar Mitra and Another Syed Nurul Islam and Others Vs Jnan Sankar Mitra
Calcutta High Court · (2004) 1 CALLT 352
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3
High Courts20 Nov 2003
Indofer Society and Others Vs Director General of Foreign Trade and Additional Secretary to the Government of India and Others
Calcutta High Court · (2004) 1 CHN 374
Calcutta High Court Writ Rules — Rule 26, 28, 53, 6Constitution of India, 1950 — Article 226
High Courts20 Nov 2003
B.S.L. Ltd. (formerly Bhilwara Synthetics Co. Ltd.) Vs Commissioner of Income Tax
Calcutta High Court · (2004) 191 CTR 121 : (2004) 267 ITR 754 : (2004) 140 TAXMAN 401
Income Tax Act, 1961 — Section 37
High Courts20 Nov 2003
The Ganges Printing Company Ltd. and Another Vs The Sub-Divisional Officer and Competent Authority and Others
Calcutta High Court · (2004) 1 CALLT 373 : 108 CWN 1034
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(2), 10(3), 20, 20(1)
High Courts19 Nov 2003Dismissed
Karan Singh Binayak Vs B.O.C. India Limited
Calcutta High Court · (2003) 2 ILR (Cal) 525
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 141
High Courts19 Nov 2003
Bengal Rolling Mills Ltd. Vs CEGAT
Calcutta High Court · (2004) 168 ELT 441
Central Excises and Salt Act, 1944 — Section 35B
High Courts19 Nov 2003
Lutfar Rahaman Vs The State
Calcutta High Court · (2004) 2 CALLT 285 : (2005) 1 CHN 655
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 300
High Courts19 Nov 2003Dismissed
Basanti Mondal Vs State of West Bengal and Others
Calcutta High Court · (2004) 2 CALLT 53
Constitution of India, 1950 — Article 226
High Courts19 Nov 2003
Centrotrade Minerals and Metals Inc. Vs Hindustan Copper Ltd.
Calcutta High Court · AIR 2004 Cal 142 : (2004) 2 ARBLR 353
Arbitration and Conciliation Act, 1996 — Section 49
High Courts19 Nov 2003
Cold Gold Syntex Pvt. Ltd. Vs Allahabad Bank
Calcutta High Court · (2004) 1 CHN 354
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 151
High Courts19 Nov 2003Allowed
Premlata Nahata and Another Vs Chandi Prasad Sikaria
Calcutta High Court · (2004) 4 BC 39 : (2004) 2 CALLT 182
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A(1), 10, 24
High Courts19 Nov 2003Dismissed
Calcutta Jute Mfg. Co. Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2004) 4 BC 256 : (2004) 120 CompCas 488 : (2004) 56 SCL 86
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17(3), 18, 22, 22(3)
High Courts19 Nov 2003Dismissed
Shyamali Mitra and Others Vs Manindra Nath Chatterjee
Calcutta High Court · (2004) 1 CHN 138 : 108 CWN 351
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 3(2)
High Courts18 Nov 2003
Chief General Manager, Calcutta Telephone and Another Vs State Consumer Disputes Redressal Commission and Others
Calcutta High Court · AIR 2004 Cal 141
Consumer Protection Act, 1986 — Section 25
High Courts17 Nov 2003Allowed
Nilanchal Estate Pvt. Ltd. Vs Ambar Ghosh (Dr.)
Calcutta High Court · (2004) 1 ILR (Cal) 95
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(1), 115Constitution of India, 1950 — Article 227
High Courts17 Nov 2003Allowed
S.N. Tiwari Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 1 CALLT 565 : (2004) 102 FLR 33
Central Industrial Security Force Act, 1968 — Section 2, 4Central Industrial Security Force Rules, 1969 — Rule 29A, 34(4), 3AConstitution of India, 1950 — Article 14, 19, 226