High Courts13 Sept 2002Dismissed
Debi Prosad Chakraborty and Others Vs Mathur Chandra Pratihar and Others
Calcutta High Court · (2003) 3 CALLT 138
West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(2), 16(1), 16(2), 16(3)
COURT ARCHIVE
Calcutta High Court judgments, 2002
571 judgments · page 6 of 29
High Courts13 Sept 2002Dismissed
Smt. Jhareswari Mohapatra and Others Vs Santosh Kumar Mahapatra and Others
Calcutta High Court · (2003) 2 CALLT 514
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 16, 17Evidence Act, 1872 — Section 111
High Courts13 Sept 2002Dismissed
Avinash Jain and Others Vs Chairman, Municipal Assessment Tribunal, CMC and Others
Calcutta High Court · (2004) 3 CHN 279 : 108 CWN 36
Constitution of India, 1950 — Article 227
High Courts12 Sept 2002Allowed
Mercury Travels Ltd. Vs Deputy Commissioner of Income Tax and Another
Calcutta High Court · (2003) 179 CTR 314 : (2002) 258 ITR 533 : (2003) 133 TAXMAN 238
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 147, 148, 80HHD
High Courts12 Sept 2002Dismissed
Sanyasi Halder Vs Bharati Halder
Calcutta High Court · 108 CWN 102
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 20(3)
High Courts11 Sept 2002
Atul Chandra Mahato and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 2003 Cal 73 : (2003) 1 CALLT 114
Land Acquisition Act, 1894 — Section 10West Bengal Estates Acquisition Act, 1953 — Section 39(1), 4(1), 44(2), 44(3), 47West Bengal Estates Acquisition Rules, 1954 — Rule 26, 6
High Courts11 Sept 2002
Lakshman Chandra Mondal Vs The State of West Bengal and Others
Calcutta High Court · (2003) 2 CALLT 381
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts11 Sept 2002Allowed
Sadhan Biswas Vs District Inspector of Schools (S.E.) Nadia
Calcutta High Court · (2003) 1 ILR (Cal) 122
High Courts11 Sept 2002
Mojibur Rahaman Vs State of West Bengal
Calcutta High Court · (2002) 2 ILR (Cal) 537
High Courts11 Sept 2002Allowed
Subodh Chandra Mondal Vs State of West Bengal
Calcutta High Court · (2003) 1 ILR (Cal) 246
Constitution of India, 1950 — Article 41West Bengal School Service Commission Act, 1997 — Section 10, 9(2)
High Courts10 Sept 2002
Ajoy Kumar Saha Vs Ashok Leyland Finance Ltd.
Calcutta High Court · (2005) 1 CHN 572
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts10 Sept 2002Allowed
Smt. Mahua Bhowmick Vs Bobby Bhowmick
Calcutta High Court · (2003) CriLJ 2638
Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts09 Sept 2002
Bata India Ltd. and Another Vs Commissioner of Income Tax and Others
Calcutta High Court · (2003) 1 CALLT 598 : (2003) 179 CTR 147 : (2002) 257 ITR 622 : (2002) 125 TAXMAN 808
Companies Act, 1956 — Section 32AB(5), 80HHC(4)Income Tax Act, 1961 — Section 142(2A), 44Ab
High Courts09 Sept 2002
Dever Park Builders Pvt. Ltd. and Others Vs Smt. Madhuri Jalan and Others
Calcutta High Court · AIR 2003 Cal 55 : AIR 2002 Cal 281 : (2003) 1 CivCC 598 : (2002) 2 ILR (Cal) 328
Evidence Act, 1872 — Section 138, 33
High Courts09 Sept 2002
Licensed Building Surveyors Association and Another Vs State of West Bengal and Others
Calcutta High Court · (2002) 4 CHN 659
Bengal General Clauses Act, 1899 — Section 24Calcutta Municipal Corporation Act, 1980 — Section 404, 600, 600(3)Calcutta Municipal Corporation Building Rules, 1990 — Rule 35(2), 54, 58, 64, 84
High Courts06 Sept 2002
Kanai Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2003) 1 CALLT 202 : (2002) 2 ILR (Cal) 527
Constitution of India, 1950 — Article 14, 21, 226
High Courts06 Sept 2002Allowed
Sri Basudeb Chowdhury Vs West Bengal State Electricity Board
Calcutta High Court · (2003) 2 CALLT 275 : (2004) 2 RCR(Civil) 421 : (2004) 1 RCR(Rent) 78
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 100Transfer of Property Act, 1882 — Section 111, 113West Bengal Premises Tenancy Act, 1956 — Section 13
High Courts05 Sept 2002Dismissed
Prasanta Kumar Basu Vs Burn Standard Co. Ltd. and Others
Calcutta High Court · (2003) 1 CALLT 319 : 107 CWN 1151 : (2003) 3 LLJ 189
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 21Prevention of Corruption Act, 1988 — Section 5(2)
High Courts05 Sept 2002Dismissed
Asit Baran Mukherjee Vs Fuleswari Mukherjee
Calcutta High Court · (2002) 4 CHN 746 : (2003) 2 RCR(Criminal) 656
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(2)
High Courts04 Sept 2002
Deepak Prakash and Others Vs Jayanta Kumar Bose and Others
Calcutta High Court · AIR 2003 Cal 153
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5, 20, 9Income Tax Act, 1961 — Section 269UD, 293Specific Relief Act, 1963 — Section 20