High Courts07 Aug 2003Dismissed
Kayan Udyog Ltd. Vs Commissioner of Central Excise
Calcutta High Court · (2004) 113 ECR 605 : (2004) 165 ELT 398
Central Excises and Salt Act, 1944 — Section 35F
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,107 of 3,204
High Courts06 Aug 2003Dismissed
Tara Properties Ltd. Vs Bhagirathi Agarwala
Calcutta High Court · (2004) 1 CALLT 64 : (2006) 133 CompCas 223 : (2003) 2 ILR (Cal) 278 : (2004) 52 SCL 158
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1Companies Act, 1956 — Section 397, 398
High Courts06 Aug 2003
New India Assurance Co. Ltd. Vs Sailendra Nath Bera and Another
Calcutta High Court · (2004) ACJ 1018
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 1Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 163A, 169
High Courts05 Aug 2003Allowed
Dipak Haldar and Others Vs The State of West Bengal
Calcutta High Court · (2003) 3 CALLT 579
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts05 Aug 2003Allowed
Prativa Devi (Mukherjee) and Others Vs Dipak Kumar Sanyal and State
Calcutta High Court · (2004) 1 CHN 85
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 417, 420
High Courts05 Aug 2003
Saharuddin Naskar and Others Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 CHN 429
Criminal Procedure Code, 1973 (CrPC) — Section 223Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
High Courts05 Aug 2003Allowed
Pankaj Kumar Mondal Vs State of West Bengal and Others
Calcutta High Court · (2004) 2 CHN 346
Constitution of India, 1950 — Article 226
High Courts05 Aug 2003
Ramendra Nath Shit Vs State
Calcutta High Court · 108 CWN 88
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts05 Aug 2003Dismissed
Sardarmull Kankaria Vs Calcutta Improvement Trust and Others
Calcutta High Court · (2004) 2 CHN 309 : 107 CWN 896
Calcutta Improvement Act, 1911 — Section 81(1), 82(2)Constitution of India, 1950 — Article 226
High Courts04 Aug 2003Dismissed
Dipendra Narayan Munshi Vs State of West Bengal and Others
Calcutta High Court · 107 CWN 876 : (2004) 1 LLJ 731
High Courts01 Aug 2003Allowed
Prabhat Kumar Patra Vs West Bengal Surface Transport Corporation Ltd. and Others
Calcutta High Court · (2004) 2 CHN 411
Constitution of India, 1950 — Article 226
High Courts01 Aug 2003
I.C.I. India Ltd. Vs Collector of Central Excise
Calcutta High Court · (2004) 1 CALLT 226 : (2003) 161 ELT 127
Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226
High Courts01 Aug 2003Allowed
Brookebond Lipton India Limited Vs First Industrial Tribunal and Others
Calcutta High Court · (2004) 2 CHN 414
Constitution of India, 1950 — Article 226
High Courts01 Aug 2003
Commissioner of Income Tax Vs Orissa Concrete and Allied Industries Ltd.
Calcutta High Court · (2004) 1 CALLT 159 : (2003) 185 CTR 315 : (2003) 264 ITR 186 : (2004) 135 TAXMAN 187
Limitation Act, 1963 — Section 5
High Courts01 Aug 2003Allowed
Asstt. Collector of Central Excise Export Refund, Calcutta and Others Vs A. Tosh and Sons. Pvt. Ltd. and Another
Calcutta High Court · 107 CWN 872
Customs Act, 1962 — Section 27(1)
High Courts01 Aug 2003Dismissed
Bikash Talukdar Vs State of West Bengal and Others
Calcutta High Court · (2004) 2 CALLT 4
Constitution of India, 1950 — Article 12
High Courts01 Aug 2003
Amalendu Sahoo and Others Vs Income Tax Officer and Others
Calcutta High Court · (2003) 185 CTR 326 : (2003) 264 ITR 16 : (2004) 135 TAXMAN 379
Income Tax Act, 1961 — Section 194I
High Courts01 Aug 2003
Aloke Jyoti Maitra Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 CHN 297
Constitution of India, 1950 — Article 226West Bengal Board of Secondary Education Act, 1963 — Section 45West Bengal School Service Commission Act, 1997 — Section 9(2)
High Courts01 Aug 2003Allowed
Debasis Sarkar Vs Abdul Hai and Others
Calcutta High Court · (2004) 1 CALLT 215
Constitution of India, 1950 — Article 14, 16, 19, 21, 226
High Courts01 Aug 2003Allowed
Mohan Chand Dey and Others Vs Kanailal Mullick and Another
Calcutta High Court · 107 CWN 853