High Courts02 Jul 2002
Nitha Ranjan Chakraborty Vs Smt. Kalpana Chakraborty
Calcutta High Court · (2003) 2 ALD(Cri) 11 : (2002) CriLJ 4768 : (2003) 2 DMC 142 : (2003) 1 RCR(Criminal) 482
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Calcutta High Court judgments, 2002
571 judgments · page 13 of 29
High Courts02 Jul 2002Dismissed
Madhab Biswas Vs State of West Bengal
Calcutta High Court · (2002) 2 ILR (Cal) 268
West Bengal Group D staffs Recruitment Rules, 1995 — Rule 4
High Courts02 Jul 2002Allowed
Sri Adip Kumar Banerjee Vs The State Fisheries Development Corpn. Ltd.
Calcutta High Court · (2003) 1 CALLT 221 : (2003) 97 FLR 878
Constitution of India, 1950 — Article 19, 21, 226
High Courts02 Jul 2002Allowed
Jagannath Halder Vs State of West Bengal
Calcutta High Court · (2002) 2 ILR (Cal) 299
Constitution of India, 1950 — Article 20(2)
High Courts02 Jul 2002Allowed
Emajuddin Ahmed Vs State of West Bengal
Calcutta High Court · (2002) 2 ILR (Cal) 321
High Courts01 Jul 2002
West Bengal Board of Secondary Education and Others Vs Subir Dutta and Others, Billamangal Hazra and Others, Prasenjit Ghosh and Others and Bholanath Mukherjee and Others
Calcutta High Court · (2002) 3 CALLT 179
High Courts01 Jul 2002Allowed
Indian Petro Chemical Corporation Limited Vs Khaitan Transport Company Private Limited
Calcutta High Court · (2003) 1 CALLT 437
Arbitration Act, 1940 — Section 2, 20, 30, 31(4), 33Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 24
High Courts28 Jun 2002
Dhirendra Nath Das and Others Vs Shrimati Menoka Das
Calcutta High Court · AIR 2002 Cal 272 : (2003) 2 CALLT 205 : 107 CWN 258
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts28 Jun 2002Dismissed
SBI VRS Optee Officers'' Action Group and Others Vs State Bank of India and Others
Calcutta High Court · (2003) 1 LLJ 690
High Courts27 Jun 2002Allowed
Saktipada Dolui and Another Vs Sm. Madhabi Dolui and Others
Calcutta High Court · (2003) CriLJ 328 : (2003) 1 RCR(Criminal) 525
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246
High Courts26 Jun 2002
Nataraj Cinema Vs Commissioner of Income Tax and Another
Calcutta High Court · (2002) 177 CTR 491 : (2002) 257 ITR 415 : (2003) 131 TAXMAN 377
Income Tax Act, 1961 — Section 254, 260A
High Courts24 Jun 2002
Khokan Patra and Another Vs State
Calcutta High Court · (2002) 06 CAL CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts21 Jun 2002Allowed
Ranu Roy Vs Pradip Kumar Roy
Calcutta High Court · 107 CWN 504
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30Hindu Marriage Act, 1955 — Section 24, 28, 28A
High Courts21 Jun 2002Allowed
Shrimati Ranu Roy Vs Pradip Kumar Roy
Calcutta High Court · 106 CWN 1023
Hindu Marriage Act, 1955 — Section 24, 28, 28A
High Courts20 Jun 2002Allowed
BCL Financial Services Ltd. Vs Sri Pashupati Nath Prasad and Others
Calcutta High Court · (2002) 3 CALLT 352 : (2002) 3 CHN 265
Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 9 Rule 13
High Courts19 Jun 2002Allowed
The Board of Trustees for the Port of Kolkata Vs The Kolkata Municipal Corporation and Others
Calcutta High Court · (2002) 3 CALLT 23
Calcutta Municipal Corporation Act, 1980 — Section 171(7), 179(2)Calcutta Port Trust Act, 1890 — Section 59, 66, 66K(4), 68AConstitution of India, 1950 — Article 226
High Courts19 Jun 2002Dismissed
Achintya Kumar Ghosh Vs South Bengal State Transport Corporation and Others
Calcutta High Court · (2002) 3 CALLT 45 : (2003) 2 LLJ 27
Constitution of India, 1950 — Article 19, 21, 226
High Courts19 Jun 2002Dismissed
Uttara-Co-Operative Housing Society Limited Vs The State of West Bengal and Others
Calcutta High Court · (2003) 1 CALLT 101
Constitution of India, 1950 — Article 226
High Courts19 Jun 2002
Sukdeb Halder Vs State of West Bengal
Calcutta High Court · (2003) 2 CHN 421
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts18 Jun 2002Dismissed
The Model Manufacturing Company Ltd. Vs Union of India (UOI)
Calcutta High Court · (2002) 3 CALLT 579
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11, 80Constitution of India, 1950 — Article 229, 299, 52, 77Income Tax Act, 1961 — Section 117