COURT ARCHIVE

Calcutta High Court judgments, 2003

592 judgments · page 13 of 30

High Courts07 Aug 2003Dismissed

Tamal Ghosh Vs State of West Bengal and Others

Calcutta High Court · (2004) 1 CALLT 51 : 108 CWN 818 : (2004) 101 FLR 509

Constitution of India, 1950 — Article 14, 19, 21, 226Penal Code, 1860 (IPC) — Section 366, 376Police Regulations of Calcutta, 1968 — Regulation 1, 880

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High Courts07 Aug 2003Allowed

Shri Sambhunath Das Vs Airports Authority of India and Others

Calcutta High Court · (2004) 1 CALLT 176 : (2004) 101 FLR 605

Constitution of India, 1950 — Article 21, 226

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High Courts07 Aug 2003Dismissed

Kayan Udyog Ltd. Vs Commissioner of Central Excise

Calcutta High Court · (2004) 113 ECR 605 : (2004) 165 ELT 398

Central Excises and Salt Act, 1944 — Section 35F

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High Courts06 Aug 2003Dismissed

Tara Properties Ltd. Vs Bhagirathi Agarwala

Calcutta High Court · (2004) 1 CALLT 64 : (2006) 133 CompCas 223 : (2003) 2 ILR (Cal) 278 : (2004) 52 SCL 158

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1Companies Act, 1956 — Section 397, 398

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High Courts06 Aug 2003

New India Assurance Co. Ltd. Vs Sailendra Nath Bera and Another

Calcutta High Court · (2004) ACJ 1018

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 1Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 163A, 169

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High Courts05 Aug 2003Allowed

Dipak Haldar and Others Vs The State of West Bengal

Calcutta High Court · (2003) 3 CALLT 579

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34, 498A

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High Courts05 Aug 2003Allowed

Prativa Devi (Mukherjee) and Others Vs Dipak Kumar Sanyal and State

Calcutta High Court · (2004) 1 CHN 85

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 417, 420

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High Courts05 Aug 2003

Saharuddin Naskar and Others Vs State of West Bengal and Others

Calcutta High Court · (2004) 1 CHN 429

Criminal Procedure Code, 1973 (CrPC) — Section 223Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104

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High Courts05 Aug 2003Allowed

Pankaj Kumar Mondal Vs State of West Bengal and Others

Calcutta High Court · (2004) 2 CHN 346

Constitution of India, 1950 — Article 226

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High Courts05 Aug 2003

Ramendra Nath Shit Vs State

Calcutta High Court · 108 CWN 88

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts05 Aug 2003Dismissed

Sardarmull Kankaria Vs Calcutta Improvement Trust and Others

Calcutta High Court · (2004) 2 CHN 309 : 107 CWN 896

Calcutta Improvement Act, 1911 — Section 81(1), 82(2)Constitution of India, 1950 — Article 226

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High Courts04 Aug 2003Dismissed

Dipendra Narayan Munshi Vs State of West Bengal and Others

Calcutta High Court · 107 CWN 876 : (2004) 1 LLJ 731

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High Courts01 Aug 2003Allowed

Prabhat Kumar Patra Vs West Bengal Surface Transport Corporation Ltd. and Others

Calcutta High Court · (2004) 2 CHN 411

Constitution of India, 1950 — Article 226

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High Courts01 Aug 2003

I.C.I. India Ltd. Vs Collector of Central Excise

Calcutta High Court · (2004) 1 CALLT 226 : (2003) 161 ELT 127

Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226

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High Courts01 Aug 2003Allowed

Brookebond Lipton India Limited Vs First Industrial Tribunal and Others

Calcutta High Court · (2004) 2 CHN 414

Constitution of India, 1950 — Article 226

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High Courts01 Aug 2003

Commissioner of Income Tax Vs Orissa Concrete and Allied Industries Ltd.

Calcutta High Court · (2004) 1 CALLT 159 : (2003) 185 CTR 315 : (2003) 264 ITR 186 : (2004) 135 TAXMAN 187

Limitation Act, 1963 — Section 5

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High Courts01 Aug 2003Allowed

Asstt. Collector of Central Excise Export Refund, Calcutta and Others Vs A. Tosh and Sons. Pvt. Ltd. and Another

Calcutta High Court · 107 CWN 872

Customs Act, 1962 — Section 27(1)

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High Courts01 Aug 2003Dismissed

Bikash Talukdar Vs State of West Bengal and Others

Calcutta High Court · (2004) 2 CALLT 4

Constitution of India, 1950 — Article 12

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High Courts01 Aug 2003

Amalendu Sahoo and Others Vs Income Tax Officer and Others

Calcutta High Court · (2003) 185 CTR 326 : (2003) 264 ITR 16 : (2004) 135 TAXMAN 379

Income Tax Act, 1961 — Section 194I

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High Courts01 Aug 2003

Aloke Jyoti Maitra Vs State of West Bengal and Others

Calcutta High Court · (2004) 1 CHN 297

Constitution of India, 1950 — Article 226West Bengal Board of Secondary Education Act, 1963 — Section 45West Bengal School Service Commission Act, 1997 — Section 9(2)

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