High Courts01 Aug 2003Allowed
Debasis Sarkar Vs Abdul Hai and Others
Calcutta High Court · (2004) 1 CALLT 215
Constitution of India, 1950 — Article 14, 16, 19, 21, 226
COURT ARCHIVE
Calcutta High Court judgments, 2003
592 judgments · page 14 of 30
High Courts01 Aug 2003Allowed
Mohan Chand Dey and Others Vs Kanailal Mullick and Another
Calcutta High Court · 107 CWN 853
High Courts01 Aug 2003
Jyotirmoy Dolui Vs State of West Bengal and Others
Calcutta High Court · 108 CWN 610
Constitution of India, 1950 — Article 41
High Courts31 Jul 2003
Commissioner of Central Excise Vs Panihati Rubber Ltd.
Calcutta High Court · (2004) 116 ECR 825 : (2004) 172 ELT 310
Central Excises and Salt Act, 1944 — Section 11B, 35G, 35K
High Courts31 Jul 2003
Development Consultant Pvt. Ltd. Vs Industrial Development Bank of India and Others
Calcutta High Court · (2004) 2 BC 295 : (2003) 3 CALLT 632 : (2005) 126 CompCas 67 : (2003) 2 ILR (Cal) 385
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 20
High Courts31 Jul 2003Allowed
Nayek Paper Industries Pvt. Ltd. Vs The Regional Provident Fund Commissioner
Calcutta High Court · (2003) 2 ILR (Cal) 452
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts30 Jul 2003Dismissed
State of West Bengal Vs Birendra Nath Sarkar
Calcutta High Court · (2004) 1 CHN 615
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Estates Acquisition Act, 1953 — Section 44(2)
High Courts30 Jul 2003Dismissed
Bhagwati Developers Private Limited Vs Peerless General Finance and Investment Company Limited and Another
Calcutta High Court · (2003) 3 CALLT 593 : (2005) 128 CompCas 444 : (2013) 3 CompLJ 257 : (2004) 51 SCL 204
Companies Act, 1956 — Section 10F, 111Securities Contracts (Regulation) Act, 1956 — Section 13, 16
High Courts30 Jul 2003Dismissed
Kanailal Hazra Vs State of West Bengal and Others
Calcutta High Court · AIR 2004 Cal 244
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 20, 3(3)Registration of Births and Deaths Act, 1969 — Section 13(3)
High Courts29 Jul 2003Dismissed
Shaw Wallace and Co. Ltd. Vs Commissioner of Income Tax (TDS) and Others (No. 2)
Calcutta High Court · (2003) 185 CTR 447 : (2003) 2 ILR (Cal) 125 : (2003) 264 ITR 243
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 276B, 278AA
High Courts29 Jul 2003Allowed
Pratima Ghosh and Another Vs Binapani Paul and Others
Calcutta High Court · (2004) 1 CHN 185 : 108 CWN 382
High Courts29 Jul 2003
Murlidhar Ratanlal Exports Limited and Another Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 LLJ 771
Industrial Disputes Act, 1947 — Section 29, 34
High Courts29 Jul 2003Dismissed
Shaw Wallace and Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2004) 136 TAXMAN 346
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 197Income Tax Act, 1961 — Section 200, 276B, 278AA, 279
High Courts28 Jul 2003Dismissed
Metallurgical and Engineering Consultant (I) Limited Vs Jayanta Kumar Sinha Roy and Others
Calcutta High Court · (2004) 1 CHN 666 : 107 CWN 862
High Courts28 Jul 2003
Union of India (UOI) and Others Vs Sealdah Cold Storage and Transport Ltd. and Others
Calcutta High Court · (2004) 2 CHN 67 : 107 CWN 844
Easements Act, 1882 — Section 60Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4
High Courts26 Jul 2003Dismissed
Westinghouse Saxby Farmer Ltd. Vs M/s. B.K. Dhar Private Ltd.
Calcutta High Court · 107 CWN 1031
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Jul 2003
Pravat Chandra Dey Vs Oriental Insurance Co. Ltd. and Another
Calcutta High Court · (2004) 1 ACC 794 : (2005) ACJ 877
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts25 Jul 2003
New India Assurance Co. Ltd. Vs Tara Sundari Phauzdar
Calcutta High Court · (2004) 1 ACC 49 : (2002) ACJ 1646 : AIR 2004 Cal 1 : (2003) 3 CALLT 29 : 108 CWN 538
Motor Vehicles Act, 1939 — Section 110, 110A, 110B, 110C, 110C(2A)Motor Vehicles Act, 1988 — Section 149, 149(2), 165, 166, 168
High Courts25 Jul 2003
K.N. Mishra Vs Union of India (UOI) and Others
Calcutta High Court · AIR 2003 Cal 307
Calcutta High Court (Appellate Side) Rules, 1957 — Rule 1, 3Calcutta High Court (Extension of Jurisdiction) Act, 1953 — Section 3Civil Procedure Code, 1908 (CPC) — Order 47 Rule 5, Order 47 Rule 8
High Courts24 Jul 2003Dismissed
National Insurance Co. Ltd. Vs Lakhi Kanta Chaini and Another
Calcutta High Court · (2004) 2 ACC 177 : (2004) ACJ 1133
Motor Vehicles Act, 1988 — Section 149(2)