High Courts18 Jun 2002
J.G. Engineers Pvt. Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 3 CALLT 106
Arbitration and Conciliation Act, 1996 — Section 24, 4, 42
COURT ARCHIVE
Calcutta High Court judgments, 2002
571 judgments · page 14 of 29
High Courts18 Jun 2002Allowed
Sri Bibhuti Bhusan Dutta Vs Dr. Samarendra Nath Misra
Calcutta High Court · (2003) 1 CALLT 209 : (2002) 2 ILR (Cal) 179 : (2002) 2 ILR (Cal) 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 99, 151Evidence Act, 1872 — Section 101, 114, 116West Bengal Premises Tenancy Act, 1956 — Section 2
High Courts18 Jun 2002Dismissed
Debasis Dutta and Others Vs State of West Bengal
Calcutta High Court · (2003) 2 CALLT 105
Criminal Procedure Code, 1973 (CrPC) — Section 407, 409Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts17 Jun 2002Dismissed
Mr. Geevarghese Mathews and Others Vs The State of West Bengal and Others
Calcutta High Court · (2002) 3 CALLT 500 : (2002) 3 CHN 308
Criminal Procedure Code, 1973 (CrPC) — Section 211, 216, 217, 313, 482
High Courts17 Jun 2002Dismissed
Raj Ambarish Sen alias Ambarish Sen Vs The State of West Bengal
Calcutta High Court · (2003) CriLJ 3830 : 107 CWN 310
Criminal Procedure Code, 1973 (CrPC) — Section 306, 307, 308, 401, 482Evidence Act, 1872 — Section 118Juvenile Justice Act, 1986 — Section 18, 19, 2, 2(g), 20, 20
High Courts17 Jun 2002Dismissed
Anil Gupta Vs Narcotic Control Bureau
Calcutta High Court · (2002) 06 CAL CK 0027
Criminal Law (Amendment) Act, 1952 — Section 8(1)
High Courts17 Jun 2002Dismissed
Aswini Kumar Bhattacharya Vs The State of West Bengal
Calcutta High Court · (2002) 3 CALLT 635 : (2002) 3 CHN 670
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 211, 482Penal Code, 1860 (IPC) — Section 21, 34, 409
High Courts17 Jun 2002Allowed
Employees'' State Insurance Corporation Vs Lachan Deo Singh
Calcutta High Court · (2003) 3 LLJ 807
Employees State Insurance Act, 1948 — Section 75(2A)
High Courts17 Jun 2002Dismissed
Bhagawan Mishra Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 3 CALLT 1
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts17 Jun 2002Dismissed
Nirmal Kanti Banerjee and Others Vs State of West Bengal
Calcutta High Court · (2002) 3 CALLT 573 : (2002) 3 CHN 421 : (2003) 1 DMC 678
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 161Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts17 Jun 2002Dismissed
Jagannath Patra Vs State of West Bengal
Calcutta High Court · (2003) 1 ILR (Cal) 68
High Courts17 Jun 2002Allowed
Navneet Kumar Didwania Vs Commissioner of Customs (Port) and Others
Calcutta High Court · (2002) 3 CALLT 601 : (2003) 86 ECC 182 : (2002) 145 ELT 6
Contract Act, 1872 — Section 68Customs Act, 1962 — Section 110(1), 111, 124, 49
High Courts14 Jun 2002Allowed
Shrimati Asoka Mukherjee Vs Gandhi Das and Another
Calcutta High Court · (2002) 3 CALLT 307 : (2002) 3 CHN 225
Hindu Adoptions and Maintenance Act, 1956 — Section 10, 11, 4, 6, 7
High Courts14 Jun 2002Allowed
Md. Jamiruddin Biswas Vs District Inspector of Schools (S.E.) Nadia
Calcutta High Court · (2003) 1 ILR (Cal) 1
High Courts13 Jun 2002Dismissed
Rabiul Islam Laskar Vs The State of West Bengal and Others
Calcutta High Court · (2003) 1 CALLT 428
Constitution of India, 1950 — Article 16, 21, 226
High Courts13 Jun 2002Dismissed
Employees'' State Insurance Corporation Vs Calcutta Municipal Corporation and Others
Calcutta High Court · 107 CWN 834
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3(b), 4, 5ATransfer of Property Act, 1882 — Section 53A
High Courts13 Jun 2002Dismissed
Nepal Chandra Kar and Others Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (2002) 3 CALLT 78
Calcutta Municipal Corporation Act, 1980 — Section 432, 573Constitution of India, 1950 — Article 19, 226
High Courts13 Jun 2002Allowed
Swapan Kr. Mondal and Another Vs Subhas Ch. Pal and Others
Calcutta High Court · (2002) 3 CALLT 416
Penal Code, 1860 (IPC) — Section 406, 420, 427
High Courts13 Jun 2002Dismissed
Ajoy Kumar Basu Vs The State of West Bengal and Others
Calcutta High Court · (2003) 1 CALLT 144 : (2002) 255 ITR 407
Constitution of India, 1950 — Article 14, 21, 226Recruitment and Leave Rules, 1991 — Rule 14(1), 6West Bengal Primary Education Act, 1973 — Section 106
High Courts13 Jun 2002Allowed
Sambhu Nath Dalal and Another Vs Radharaman Middya and Others
Calcutta High Court · (2003) 1 CALLT 301
Evidence Act, 1872 — Section 95, 97Limitation Act, 1963 — Article 113Specific Relief Act, 1963 — Section 26, 26(1), 26(4)