High Courts20 Aug 2003
Khandelwal Surti (Private) Limited and Another Vs Assistant Commissioner, Commercial Taxes and Others
Calcutta High Court · (2004) 136 STC 306
Central Sales Tax Act, 1956 — Section 9(2)
COURT ARCHIVE
Calcutta High Court judgments, 2003
592 judgments · page 12 of 30
High Courts20 Aug 2003Dismissed
Food Corporation of India Officers'' Association and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 1 CALLT 378
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226
High Courts19 Aug 2003Allowed
Kamal Kanta Sahoo Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 CHN 181
Constitution of India, 1950 — Article 226
High Courts18 Aug 2003
Kalpana Biswas Vs Sukamal Biswas @ Kamal
Calcutta High Court · (2004) 1 CHN 93
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401, 482Penal Code, 1860 (IPC) — Section 494
High Courts18 Aug 2003Allowed
Sri Swapan Kumar Ghosh Vs State of West Bengal and Others
Calcutta High Court · (2004) 2 CALLT 473
Constitution of India, 1950 — Article 226
High Courts14 Aug 2003
Pradip Kumar Bhowmick Vs Basanti Dutta
Calcutta High Court · AIR 2004 Cal 238
Succession Act, 1925 — Section 283(1), 63
High Courts14 Aug 2003
Sethia Oils Limited and Another Vs Assistant Commissioner, Commercial Taxes, Postabazar Charge and Others
Calcutta High Court · (2004) 137 STC 41
High Courts14 Aug 2003
Swapan Kumar Pani Vs Canara Bank and Others
Calcutta High Court · (2005) 2 CHN 74
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 9Canara Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 18, 21, 4, 6, 7
High Courts13 Aug 2003Dismissed
Bimal Kanti Ghosh Dastidar Vs Sri Sukhen Roy and Another
Calcutta High Court · (2004) 3 CivCC 122
Penal Code, 1860 (IPC) — Section 465, 471
High Courts13 Aug 2003Allowed
Ratan Kumar Khaitan Vs United Bank of India and Others
Calcutta High Court · (2004) 3 BC 224 : (2004) 1 CALLT 183
Constitution of India, 1950 — Article 227
High Courts13 Aug 2003Allowed
Employees'' State Insurance Corporation Vs Hooghly Mills Company Ltd.
Calcutta High Court · (2004) 1 LLJ 5
Employees State Insurance Act, 1948 — Section 75(2B)
High Courts12 Aug 2003Allowed
Soraban Bewa Vs Jinnath Bibi
Calcutta High Court · (2003) 2 ILR (Cal) 414
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 41 Rule 25, Order 6 Rule 2, Order 6 Rule 4Contract Act, 1872 — Section 16Limitation Act, 1963 — Article 59
High Courts11 Aug 2003Dismissed
Paresh Chandra Roy Vs Kollol Dasgupta and Others
Calcutta High Court · 107 CWN 969
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190, 190(1), 190(a), 191Penal Code, 1860 (IPC) — Section 500, 504, 506, 506(ii)
High Courts11 Aug 2003Dismissed
In Re: Kollal Dasgupta
Calcutta High Court · (2004) CriLJ 3494
Criminal Procedure Code, 1973 (CrPC) — Section 190, 482Penal Code, 1860 (IPC) — Section 504
High Courts11 Aug 2003Dismissed
Pankaj Kumar Mondol Vs State of West Bengal and Others
Calcutta High Court · 107 CWN 962
Constitution of India, 1950 — Article 14, 39, 51A
High Courts11 Aug 2003Allowed
Mira Banik and Another Vs Smita Bhattacharyya and Others
Calcutta High Court · (2004) 1 CHN 261 : 108 CWN 698
Civil Procedure Code, 1908 (CPC) — Section 20, 9Constitution of India, 1950 — Article 226, 227
High Courts08 Aug 2003Dismissed
Krishna Kumar Mundhra Vs Narendra Kumar Anchalia
Calcutta High Court · (2004) 2 ARBLR 469 : (2003) 2 ILR (Cal) 438
Arbitration and Conciliation Act, 1996 — Section 12, 13, 14, 14(1), 16Civil Procedure Code, 1908 (CPC) — Section 47
High Courts08 Aug 2003
Sri Sushil Kumar De and Another Vs Smt. Chhaya De and Another
Calcutta High Court · (2004) 1 CALLT 197 : (2004) 1 CHN 1
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 8, Order 9 Rule 9, 104, 115
High Courts08 Aug 2003Dismissed
Bholanath Jaiswal Vs Amarnath Ghosh
Calcutta High Court · (2003) 2 ILR (Cal) 330
Specific Relief Act, 1963 — Section 2Stamp Act, 1899 — Section 2(10), 2(24)Transfer of Property Act, 1882 — Section 108, 5, 6
High Courts08 Aug 2003Dismissed
Anukul Chandra Sadhukhan Vs Ajit Kumar Sadhukhan and Others
Calcutta High Court · AIR 2004 Cal 170 : (2004) 2 CHN 160
Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44