High Courts11 Sept 2003
Decon India Private Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 2 ARBLR 361 : (2005) 2 CHN 260 : 108 CWN 44
Arbitration and Conciliation Act, 1996 — Section 11(6), 12, 12(3), 13, 13(3)
COURT ARCHIVE
Calcutta High Court judgments, 2003
592 judgments · page 10 of 30
High Courts10 Sept 2003
Sirajul Mirza Vs State of W.B. and Others
Calcutta High Court · (2004) 1 CHN 35
Constitution of India, 1950 — Article 226West Bengal Panchayat Act, 1973 — Section 168
High Courts10 Sept 2003Dismissed
Chairman, Ad Hoc Committee, Calcutta District Primary School Council Vs Alpana Devi and Others
Calcutta High Court · (2004) 4 CHN 455 : (2004) 102 FLR 767
Constitution of India, 1950 — Article 46
High Courts10 Sept 2003Allowed
Great Eastern Shipping Co. Ltd. Vs Board of Trustees for the Port of Calcutta
Calcutta High Court · (2005) 1 ARBLR 389 : (2004) 3 CHN 37
Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(6), 12, 13
High Courts09 Sept 2003Allowed
Pradip Kumar Das Vs State of West Bengal and Others
Calcutta High Court · 107 CWN 1051
High Courts09 Sept 2003
Babu Ram Pramanick, Constable 1102 of RPF, S.E. Railway Vs Asstt. Sec. Commisr., R.P.F., S.E. Railway, Santragachi at Shalimar and Others
Calcutta High Court · 107 CWN 1095
Constitution of India, 1950 — Article 14, 311(2)Railway Protection Force Act, 1957 — Section 10
High Courts08 Sept 2003Allowed
Dr. Asish Kumar Das Vs Smt. Kakali Das (Ghosh)
Calcutta High Court · (2004) 2 CALLT 321
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2Hindu Marriage Act, 1955 — Section 10(1), 13(1)
High Courts08 Sept 2003Dismissed
Smt. Kamala Bala Paul Vs The Municipal commissioner, C.M.C. and Others
Calcutta High Court · 108 CWN 113
Calcutta Municipal Corporation Act, 1980 — Section 2(5), 400(1), 400(3), 402Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts05 Sept 2003Allowed
Rashidan Nabi Tarafdar Vs Nurjahan Becum
Calcutta High Court · (2003) 2 ILR (Cal) 558
City Civil Court (Amendment) Act, 1999 — Section 8(3)City Civil Court Act, 1953 — Section 8(1), 8(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 104(1), 14
High Courts05 Sept 2003
Sukanta Ghosh Vs State
Calcutta High Court · (2004) 1 CHN 427
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482
High Courts05 Sept 2003Dismissed
Bharat Coking Coal Ltd. and Another Vs Surendra Pratap Narayan Singh and Others
Calcutta High Court · (2004) 1 LLJ 498
High Courts05 Sept 2003
Jenson and Nicholson (India) Ltd. and Others Vs Seacem Paints (India) Private Limited
Calcutta High Court · (2004) 1 CHN 305
Companies Act, 1956 — Section 2(26)Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2), 142
High Courts04 Sept 2003Allowed
Mining and Allied Machinery Corporation Vs Ram Ranjan Mukherjee and Others and Tapan Bhattacharjee and Others
Calcutta High Court · (2004) 1 CHN 510
Payment of Gratuity Act, 1972 — Section 4(6)
High Courts03 Sept 2003Dismissed
National Insurance Co. Ltd. Vs Sk. Azizul and Another
Calcutta High Court · (2005) ACJ 2142 : (2004) 3 CALLT 325
Central Motor Vehicles Rules, 1989 — Rule 329, 330, 339Motor Vehicles Act, 1988 — Section 140, 173
High Courts02 Sept 2003
Engser Ltd. Vs Assistant Commissioner of Customs
Calcutta High Court · 108 CWN 21 : (2004) 163 ELT 412
Customs Act, 1962 — Section 108, 28
High Courts02 Sept 2003Allowed
Asoka Ghose and Others Vs The Official Liquidator of Remington Rand of India Limited (In Liquidation)
Calcutta High Court · (2003) 3 CALLT 608 : (2004) 121 CompCas 229 : (2004) 51 SCL 572
Companies Act, 1956 — Section 449, 451, 457, 535, 535(2)
High Courts02 Sept 2003
Kedarnath Jute Manufacturing Co. Ltd. and Another Vs Prasad Ranjan Ray and Another
Calcutta High Court · (2004) 266 ITR 677 : (2004) 137 TAXMAN 538
Income Tax Act, 1961 — Section 194A
High Courts02 Sept 2003
Atanu Das Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 CHN 256 : 108 CWN 261 : (2003) 2 ILR (Cal) 535
Constitution of India, 1950 — Article 215, 226Evidence Act, 1872 — Section 114
High Courts01 Sept 2003Allowed
Tarak Nath Sha Vs Bhutoria Brothers Private Ltd. and Manmal Bhutoria and Another
Calcutta High Court · (2004) 1 CHN 142
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 13 Rule 4Evidence Act, 1872 — Section 101, 102, 16, 45, 67General Clauses Act, 1897 — Section 27
High Courts29 Aug 2003Allowed
Duncan Gleneagles Hospital Ltd. and Another Vs Employees'' State Insurance Corporation and Others
Calcutta High Court · (2004) 101 FLR 1139 : (2004) 1 LLJ 904
Employees State Insurance (General) Regulations, 1950 — Regulation 29, 31Employees State Insurance Act, 1948 — Section 14AA, 2(12), 40Factories Act, 1948 — Section 2