High Courts22 Aug 2002Allowed
New India Assurance Co. Ltd. Vs Krishna Khatua and Others
Calcutta High Court · (2004) 3 ACC 176 : (2003) ACJ 1974
Motor Vehicles Act, 1988 — Section 140
COURT ARCHIVE
Calcutta High Court judgments, 2002
571 judgments · page 8 of 29
High Courts21 Aug 2002Dismissed
Arindam Ghosh and Another Vs The State of West Bengal and Others
Calcutta High Court · (2003) 1 CALLT 283
Constitution of India, 1950 — Article 226West Bengal Excise (Selection of New Sites and Grant of Licence for Retail Sale of Spirit and Certain other Intoxicants) Rules, 1993 — Rule 8, 9, 9(3), 9(4)
High Courts21 Aug 2002
Palash Sarkar Vs State of West Bengal and Others
Calcutta High Court · 107 CWN 57
Constitution of India, 1950 — Article 12, 135, 14, 141, 16Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4
High Courts20 Aug 2002Allowed
Baul Sarkar Vs Smt. Mina Chakraborty
Calcutta High Court · (2003) 1 CALLT 585 : (2002) 2 ILR (Cal) 470
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts19 Aug 2002
Indian Oil Corporation Limited Vs M/s. Ashoke Transport Agency
Calcutta High Court · (2002) 08 CAL CK 0034
Arbitration Act, 1940 — Section 14Stamp Act, 1899 — Section 33, 35
High Courts19 Aug 2002Dismissed
Sujoy Poddar (Dr.) Vs State of West Bengal
Calcutta High Court · (2003) 1 ILR (Cal) 43
Constitution of India, 1950 — Article 12, 226
High Courts19 Aug 2002Partly Allowed
The New Red Bank Tea Company Private Limited Vs Jahar Roy
Calcutta High Court · (2003) 2 BC 267 : (2003) 1 CALLT 310 : (2003) 45 SCL 429
Companies Act, 1956 — Section 433, 434, 439Transfer of Property Act, 1882 — Section 3
High Courts16 Aug 2002
Summit Usha Martin Finance Ltd. Vs Jagjit Singh and Another
Calcutta High Court · (2002) 3 CALLT 421
Contempt of Courts Act, 1971 — Section 3Contract Act, 1872 — Section 55
High Courts16 Aug 2002Allowed
Arup Kumar Mukherjee Vs Regional Institute of Printing Technology and Another
Calcutta High Court · AIR 2003 Cal 40
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, 47, 6
High Courts16 Aug 2002
Narendra Mohan Lakhotia Vs Pinaki Bhusan Sinha
Calcutta High Court · (2003) 45 SCL 423
Companies Act, 1956 — Section 446Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 3
High Courts14 Aug 2002Dismissed
Narendra Kumar Anchalia Vs Krishna Kumar Mundhra
Calcutta High Court · (2003) 42 SCL 40
Arbitration and Conciliation Act, 1996 — Section 12, 12(3), 13, 33, 34
High Courts14 Aug 2002
Ranjit Kr. Bhattacharya Vs Tilak Dhari Singh
Calcutta High Court · (2002) 4 CHN 712
Criminal Procedure Code, 1973 (CrPC) — Section 301, 302Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467
High Courts14 Aug 2002Dismissed
Rajendra Kumar Bachhawat Vs Commissioner of Income Tax
Calcutta High Court · (2005) 197 CTR 489 : (2005) 276 ITR 567
High Courts13 Aug 2002Dismissed
Britannia Industries Ltd. Vs Commissioner of Income Tax and Another
Calcutta High Court · (2002) 177 CTR 461 : (2002) 257 ITR 681 : (2003) 132 TAXMAN 718
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts13 Aug 2002Dismissed
A.K. Ghosh and Co. Vs State of West Bengal and Another
Calcutta High Court · (2003) 1 CALLT 506
Arbitration Act, 1940 — Section 30, 33
High Courts13 Aug 2002Allowed
Board of Acting Governor of the La Martienere and Others Vs National Engineering Industries Ltd. and Others
Calcutta High Court · (2005) 2 CHN 207
Calcutta Municipal Corporation Act, 1980 — Section 392, 393, 395, 396Constitution of India, 1950 — Article 19, 19(1)Partnership Act, 1932 — Section 2
High Courts12 Aug 2002Allowed
Prabhas Sarkar Vs The State
Calcutta High Court · (2003) 2 CALLT 235
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 41(2), 42, 42(1)
High Courts09 Aug 2002Allowed
Aparna Ghosh Vs State of West Bengal
Calcutta High Court · (2002) 2 ILR (Cal) 552
High Courts09 Aug 2002Dismissed
Asoke Aikat Vs State of W.B. and Others
Calcutta High Court · (2002) 4 CHN 730 : (2003) 97 FLR 1080
Companies Act, 1956 — Section 33C(1)Criminal Procedure Code, 1973 (CrPC) — Section 421(1)Industrial Disputes Act, 1947 — Section 33C(1)
High Courts09 Aug 2002Dismissed
Calcutta Port Shramik Union and Others Vs Board of Trustees of Calcutta Port and Others
Calcutta High Court · (2002) 3 LLJ 1098
Calcutta Port Trust Act, 1890 — Section 31