Calcutta High Court Judgments 2003

High Courts24 Dec 2003Dismissed

Sanjit Chakraborty Vs State of West Bengal and Others

Calcutta High Court · (2004) 2 ACC 740 : (2004) 3 CALLT 549 : (2004) 1 CALLT 627

Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1988 — Section 68(3)

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High Courts24 Dec 2003

Berger Paints India Ltd. Vs Assistant Commissioner of Income Tax and Others

Calcutta High Court · (2004) 188 CTR 150 : (2004) 266 ITR 462 : (2004) 139 TAXMAN 200

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148

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High Courts24 Dec 2003

Srikanta Das Adhikari Vs Jareswar Chanda and Others

Calcutta High Court · (2004) 1 CALLT 317 : (2004) 1 ILR (Cal) 148

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 2, 29(2), 3, 5

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High Courts24 Dec 2003Dismissed

Raj Kumar Rawala Vs Manabendra Banerjee

Calcutta High Court · AIR 2004 Cal 294 : (2006) 2 CTLJ 92

Contract Act, 1872 — Section 25Limitation Act, 1963 — Article 137, 17Registration Act, 1908 — Section 17, 49

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High Courts24 Dec 2003Dismissed

Amit Kr. Nandi and Others Vs Bharat Sanchar Nigam Ltd. and Others

Calcutta High Court · (2004) 1 CALLT 335

Constitution of India, 1950 — Article 226

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High Courts24 Dec 2003

Nataraj Enterprises and Others Vs Illora Sarkar

Calcutta High Court · (2004) 1 CHN 552

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(3A)

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High Courts24 Dec 2003Allowed

Nathi Devi Kulthin (Smt.) Vs State of West Bengal

Calcutta High Court · (2003) 2 ILR (Cal) 44

Constitution of India, 1950 — Article 226Government Grants Act, 1895 — Section 2, 3Transfer of Property Act, 1882 — Section 10, 52

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High Courts24 Dec 2003

Barik Seikh Vs State of West Bengal and Others

Calcutta High Court · (2004) 2 CHN 110 : (2004) CriLJ 2152 : (2004) 2 KLJ 209

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 401Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(2), 5

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High Courts23 Dec 2003

Smt. Asha Agarwal and Others Vs Mohan Sharma and Others

Calcutta High Court · (2004) 2 CALLT 164 : 108 CWN 217

Criminal Procedure Code, 1973 (CrPC) — Section 145, 147, 482

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High Courts23 Dec 2003Allowed

Suniti Bala Debnath Vs Lal Parshi Debi and Others

Calcutta High Court · (2004) 2 CALLT 352 : 108 CWN 68

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 10, 100, 151Limitation Act, 1963 — Article 65Transfer of Property Act, 1882 — Section 54

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High Courts23 Dec 2003

Bikash Chandra Das Vs State of West Bengal

Calcutta High Court · (2004) 2 CALLT 17 : (2004) 2 CHN 97

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 401, 482General Clauses Act, 1897 — Section 26Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts23 Dec 2003Dismissed

Kartick Roy Vs Prabitra Roy and Another

Calcutta High Court · (2004) 2 CHN 435

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts23 Dec 2003

Gimpex Overseas Pvt. Ltd. Vs J and C Packaging Pvt. Ltd. and Others

Calcutta High Court · (2005) 2 CHN 40

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, Order 6 Rule 4

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High Courts23 Dec 2003

Somnath Roy and Another Vs State of West Bengal

Calcutta High Court · (2004) 4 CHN 99

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 468, 473, 482Penal Code, 1860 (IPC) — Section 34, 406, 498A

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High Courts22 Dec 2003Dismissed

Riyaz Khan and Others Vs Lieutenant Governor and Others

Calcutta High Court · AIR 2004 Cal 83 : (2004) 2 CHN 165 : 108 CWN 126

Constitution of India, 1950 — Article 14Merchant Shipping Act, 1958 — Section 435(2)

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High Courts22 Dec 2003Allowed

Union of India (UOI) and Others Vs Forward Seamen Union and Others

Calcutta High Court · (2004) 3 CHN 509 : 108 CWN 235

Merchant Shipping Act, 1958 — Section 95, 96, 97, 97A

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High Courts22 Dec 2003

Genesis International Vs Commissioner of Customs

Calcutta High Court · (2004) 173 ELT 235

Customs Act, 1962 — Section 76A, 76N

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High Courts19 Dec 2003Dismissed

Dayamoyee Pal (Smt.) Vs Shyamsundar Mondal

Calcutta High Court · (2004) 1 ILR (Cal) 9

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High Courts18 Dec 2003Dismissed

Abhik Kumar Saha Vs State of West Bengal and Others

Calcutta High Court · (2004) 1 CALLT 357 : (2004) 1 CHN 548 : 108 CWN 949

Bengal Excise (Amendment) Rules, 2003 — Rule 15Bengal Excise Rules, 1993 — Rule 15(2)West Bengal Excise Act, 1909 — Section 85, 86

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High Courts18 Dec 2003Allowed

Sri Gora Chand Das Vs Fajle Jamal alias Bachu Mia

Calcutta High Court · (2004) 2 CALLT 190

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Calcutta High Court judgments, 2003