COURT ARCHIVE

Calcutta High Court judgments, 2002

571 judgments · page 1 of 29

High Courts24 Dec 2002Allowed

Shrimati Nathi Devi Kulthin Vs State of West Bengal and Others

Calcutta High Court · (2003) 2 CALLT 376

Constitution of India, 1950 — Article 21, 226Crown Grants Act, 1895 — Section 3Transfer of Property Act, 1882 — Section 52

High Courts23 Dec 2002Dismissed

Jay Prakash Das Vs Coal India Ltd.

Calcutta High Court · (2003) 1 ILR (Cal) 359

Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1947 — Section 5(1)Specific Relief Act, 1963 — Section 34

High Courts23 Dec 2002Dismissed

Laldeo Singh Vs Coal India Ltd.

Calcutta High Court · (2003) 1 ILR (Cal) 529

Specific Relief Act, 1963 — Section 34

High Courts20 Dec 2002

Kodak India Limited Vs Deputy Commissioner of Commercial Taxes and Others

Calcutta High Court · (2003) 131 STC 491

West Bengal Sales Tax Act, 1994 — Section 71

High Courts18 Dec 2002

Chandan Chatterjee alias Fulu Vs State of West Bengal

Calcutta High Court · 107 CWN 763

Criminal Procedure Code, 1973 (CrPC) — Section 313, 392Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 100, 105, 299, 300, 302

High Courts17 Dec 2002Allowed

Mandira Sen (Mandal) Vs The State of West Bengal and Others

Calcutta High Court · (2003) 3 CALLT 175 : 108 CWN 430

Constitution of India, 1950 — Article 14, 21, 226West Bengal Board of Secondary Education Act, 1963 — Section 45

High Courts17 Dec 2002Dismissed

Bridh Raj Bhandari @ B.R. Bhandari Vs Gobardhan Napany and Others

Calcutta High Court · 108 CWN 926

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7

High Courts16 Dec 2002Allowed

State Bank of India (Overseas Branch) and Another Vs Commercial Tax Officer and Others

Calcutta High Court · (2003) 132 STC 234

Bengal Finance (Sales Tax) Act, 1941 — Section 2, 4(6), 5(6A)

High Courts12 Dec 2002Allowed

Uttara Chowdhury Vs State of West Bengal

Calcutta High Court · (2003) 1 ILR (Cal) 14

Constitution of India, 1950 — Article 226West Bengal Board of Secondary Education Act, 1963 — Section 19(3), 19A(3)

High Courts12 Dec 2002Dismissed

Thaper Intrafor Company of India Ltd. Vs J.G. Kumarmangalam

Calcutta High Court · (2003) 1 ILR (Cal) 172

Coal Mines (Nationalisation) Act, 1973 — Section 1, 2, 25A, 26(2), 3

High Courts11 Dec 2002Allowed

Evergreen Plywood Industries (P.) Ltd. Vs Circular Leasing and Resources (P.) Ltd.

Calcutta High Court · (2003) 43 SCL 385

Companies Act, 1956 — Section 433, 433(1), 434, 434(1)

High Courts11 Dec 2002Allowed

Biswanath Chakraborty and Others Vs State of West Bengal and Others

Calcutta High Court · (2003) 2 CALLT 129

Constitution of India, 1950 — Article 14, 16, 21, 226West Bengal Services (Appointment, Probation and Confirmation) Rules, 1979 — Rule 5

High Courts11 Dec 2002Dismissed

National Rubber Works Vs Daisy Mantosh

Calcutta High Court · 108 CWN 494

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 7, Order 41 Rule 23, Order 41 Rule 25, Order 41 Rule 26Transfer of Property Act, 1882 — Section 106, 108West Bengal Premises Tenancy Act, 1956 — Section 13(6), 17, 17(A)

High Courts11 Dec 2002

Smt. Chandana Bose Vs Saturday Club Limited and Others

Calcutta High Court · (2003) 3 CALLT 73

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Penal Code, 1860 (IPC) — Section 4, 65Specific Relief Act, 1963 — Section 41

High Courts11 Dec 2002

U.L. Majumdar alias Upendralal Majumdar Vs Anjali Banerjee

Calcutta High Court · (2003) 2 CALLT 188

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3, Order 22 Rule 4, Order 6 Rule 17Limitation Act, 1963 — Section 5

High Courts09 Dec 2002Allowed

Kailash Chandra Pandey Vs State of West Bengal

Calcutta High Court · (2003) 2 CALLT 430 : (2003) CriLJ 4286

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 7

High Courts05 Dec 2002Allowed

Kartick Chandra Parui Vs Commercial Tax Officer and Others

Calcutta High Court · (2003) 132 STC 478

West Bengal Sales Tax Act, 1994 — Section 30(4), 45, 45(1), 45A, 46(1)

High Courts05 Dec 2002

Lakshmi Kanta Mukherjee Vs State of West Bengal

Calcutta High Court · (2004) 2 CHN 470

High Courts03 Dec 2002Dismissed

Dr. Pranab Kumar Mukherjee Vs State of West Bengal

Calcutta High Court · (2003) 2 CHN 418

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 468, 471

High Courts03 Dec 2002Dismissed

Md. Afsar Ali Mallick Vs Refique Mistri and Others

Calcutta High Court · (2004) 1 CHN 437

Criminal Procedure Code, 1973 (CrPC) — Section 161, 378Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A