High Courts29 Aug 2003Allowed
New India Assurance Co. Ltd. Vs Ananda Moyee Dikpati and Others
Calcutta High Court · (2004) ACJ 826
Motor Vehicles Act, 1988 — Section 147(1)
COURT ARCHIVE
Calcutta High Court judgments, 2003
592 judgments · page 11 of 30
High Courts29 Aug 2003Allowed
United India Insurance Co. Ltd. Vs Tanushree Mukherjee and Others
Calcutta High Court · (2004) ACJ 795
Motor Vehicles Act, 1988 — Section 147
High Courts29 Aug 2003Dismissed
Heinz Italia Sr. L. and Another Vs Dabur India Limited and Others
Calcutta High Court · (2004) 1 CALLT 142
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, 11Constitution of India, 1950 — Article 226
High Courts29 Aug 2003Dismissed
Dipali Chattopadhyay and Another Vs New India Assurance Co. Ltd. and Others
Calcutta High Court · (2004) 1 ACC 760 : (2005) ACJ 923
Motor Vehicles Act, 1988 — Section 163A
High Courts29 Aug 2003Allowed
Ashis Kanti Dutta Gupta and Another Vs State of West Bengal and Another
Calcutta High Court · (2004) 1 CHN 689 : (2004) 29 PTC 718
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 102B, 420Trade and Merchandise Marks Act, 1958 — Section 78, 79
High Courts29 Aug 2003Allowed
State of West Bengal and Others Vs D.B. Enterprise and Another
Calcutta High Court · (2004) 138 STC 143
West Bengal Sales Tax Act, 1994 — Section 39(4)
High Courts29 Aug 2003Dismissed
West Bengal Electronics Industries Development Corporation Ltd. and Others Vs Dr. K.K. Chakraborty and Others
Calcutta High Court · (2004) 101 FLR 1136 : (2004) 2 LLJ 933
Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 14
High Courts28 Aug 2003
Shaw Wallace Co. Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 267 ITR 241 : (2004) 140 TAXMAN 213
Income Tax Act, 1961 — Section 222, 223, 224, 225, 226
High Courts28 Aug 2003Dismissed
In the goods of: Tara Sundari Ghosh (Decd.) and In Re: Rajendra Nath Ghosh Vs Sadhana Bala Banerjee and Another
Calcutta High Court · (2004) 3 CHN 288 : 108 CWN 244
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Evidence Act, 1872 — Section 108, 3, 68Succession Act, 1925 — Section 63
High Courts28 Aug 2003Dismissed
Chemicare Products Ltd. and Another Vs Assistant Commissioner of Commercial Taxes and Others
Calcutta High Court · (2004) 136 STC 617
Bengal Finance (Sales Tax) Act, 1941 — Section 2Bengal Finance (Sales Tax) Rules, 1941 — Rule 3(66)West Bengal Taxation Tribunal Act, 1987 — Section 8
High Courts28 Aug 2003Dismissed
Manik Chandra Ankure Vs State of West Bengal and Another
Calcutta High Court · (2004) 2 CivCC 682 : (2004) 2 DMC 468 : (2004) 3 RCR(Criminal) 124
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts28 Aug 2003
Indian Express Newspapers (Bombay) Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2004) 3 CHN 59 : (2003) 97 FLR 718
Industrial Disputes Act, 1947 — Section 15(2)
High Courts27 Aug 2003Allowed
Calcutta Cosmopolitan Club Ltd. Vs Bhanwarlal Bhandari and Others
Calcutta High Court · (2004) 1 CHN 498 : 108 CWN 1191
City Civil Court Act, 1953 — Section 5(2), 5(3), 5(4)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 7 Rule 10, Order 7 Rule 11Companies Act, 1956 — Section 2(7)
High Courts27 Aug 2003
Gurudas Roy Chowdhury Vs State of West Bengal
Calcutta High Court · 108 CWN 33 : (2005) 104 FLR 113 : (2004) 3 LLJ 25
Factories Act, 1948 — Section 2, 6, 7Mines and Minerals (Development and Regulation) Act, 1957 — Section 3
High Courts26 Aug 2003Allowed
Swapan Kumar Mitra Vs South Bengal State Transport Corporation and Others
Calcutta High Court · (2004) 1 CHN 644
High Courts26 Aug 2003
Philips India Limited Vs Ld. Fourth Industrial Tribunal and Others
Calcutta High Court · (2004) 1 CHN 97
Industrial Disputes Act, 1947 — Section 10, 15(2)
High Courts25 Aug 2003Allowed
Smt. Ushabala Adhikari and Another Vs Smt. Manashi Ghosh
Calcutta High Court · (2003) 3 CALLT 562
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Specific Relief Act, 1963 — Section 34
High Courts22 Aug 2003Dismissed
Asoke Khan Vs The Chairman, L.I.C. of India
Calcutta High Court · (2004) 1 ILR (Cal) 1
Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 51
High Courts20 Aug 2003Allowed
Dulal Ranjan Ghosh Dastidar Vs Rajani Tandon and Another
Calcutta High Court · (2004) 1 CHN 517 : (2003) 2 ILR (Cal) 203
Registration Act, 1877 — Section 32, 33, 33(1), 34, 87
High Courts20 Aug 2003
Raghunath Dey and etc. Vs The State
Calcutta High Court · (2003) CriLJ 4592
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 396, 412