High Courts23 May 2003
Inspector-in-Charge, Railway Protection Force Vs State of West Bengal and Others
Calcutta High Court · (2003) CriLJ 3665
Criminal Procedure Code, 1973 (CrPC) — Section 451
COURT ARCHIVE
Calcutta High Court judgments, 2003
592 judgments · page 19 of 30
High Courts23 May 2003Allowed
Smt. Sushila Devi Jajodia and Others Vs Smt. Sita Devi Saraf and Others
Calcutta High Court · (2004) 1 CALLT 311
Limitation Act, 1963 — Section 15
High Courts23 May 2003
Mohun Bagan Athletic Club and Others Vs Deba Prasad Mukherjee and Others
Calcutta High Court · AIR 2003 Cal 298
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts23 May 2003Dismissed
Sri Chandra Nath Sadhu and Others Vs The State of West Bengal and Others
Calcutta High Court · (2003) 3 CALLT 1 : (2004) 1 DMC 359
Constitution of India, 1950 — Article 226Hindu Adoptions and Maintenance Act, 1956 — Section 9, 9(2)Hindu Marriage Act, 1955 — Section 13B
High Courts23 May 2003
Kanchan Oil Industries Ltd. Vs Seventh Industrial Tribunal and Another
Calcutta High Court · (2004) 1 CALLT 110 : (2004) 101 FLR 32 : (2004) 2 LLJ 620
Industrial Disputes Act, 1947 — Section 15(2)West Bengal Payment of Subsistance Allowance Act, 1969 — Section 3(1)
High Courts23 May 2003Dismissed
Sri Amalendu Bera Vs The State of West Bengal and Others
Calcutta High Court · (2003) 3 CALLT 53 : (2004) 1 CHN 53
Constitution of India, 1950 — Article 14, 21, 226
High Courts23 May 2003
Magma Leasing Limited Vs S and S Industries and Enterprises Limited
Calcutta High Court · (2004) 1 BC 440 : (2003) 3 CALLT 171 : (2005) 127 CompCas 521 : (2004) 54 SCL 413
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 25
High Courts23 May 2003Partly Allowed
Suradhani Darbar and Another Vs The State of West Bengal
Calcutta High Court · (2003) 3 CALLT 357 : 108 CWN 955
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts23 May 2003Allowed
C.E.S.C. Ltd. and Others Vs Madho Prosad Mahabir Prosad Supplies (P) Ltd. and Others
Calcutta High Court · (2004) 1 CALLT 87
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 22, 24, 39
High Courts23 May 2003Partly Allowed
Jyotish Bera and Others Vs The State of West Bengal
Calcutta High Court · (2004) CriLJ 1176
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 300, 302
High Courts22 May 2003
Vivek Arya Vs Economic Transport Organisation and Others
Calcutta High Court · (2003) 3 CALLT 148
Arbitration and Conciliation Act, 1996 — Section 18, 19, 8, 8(2)
High Courts20 May 2003Allowed
Sukumar Roy (Sri) Vs State of West Bengal
Calcutta High Court · (2003) 2 ILR (Cal) 347
Constitution of India, 1950 — Article 14Jadavpur University Act, 1981 — Section 26, 27
High Courts20 May 2003
Nabendu Dutta and Others Vs Arindam Mukherjee and Others
Calcutta High Court · (2004) 121 CompCas 150 : (2004) 55 SCL 146
Companies Act, 1956 — Section 274, 274(1), 294Reserve Bank of India Act, 1934 — Section 45QA
High Courts19 May 2003Dismissed
Motilal Agarwal Vs Diabari Tea Company Ltd.
Calcutta High Court · (2005) 128 CompCas 672
Companies Act, 1956 — Section 433, 434
High Courts16 May 2003Dismissed
Federation of MMTC Employees'' Union and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2003) 3 CALLT 236 : (2004) 1 LLJ 1029
Industrial Disputes (Central) Rules, 1957 — Rule 76Industrial Disputes Act, 1947 — Section 17, 18, 2, 22, 22(3)
High Courts16 May 2003
Sabarna Roychowdhury Paribar Parishad Vs The State of West Bengal and Others
Calcutta High Court · (2003) 2 CALLT 625
High Courts16 May 2003
Pashupati Adhikary Vs Pradyut Kumar alias Tarapada Adhikary
Calcutta High Court · (2003) 2 CALLT 538 : 108 CWN 72
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227, 233West Bengal Land Reforms Act, 1955 — Section 2(12), 8, 9, 9(6)
High Courts15 May 2003Allowed
Yellappa B. Vs Steel Authority of India Ltd. and Others
Calcutta High Court · (2003) 3 LLJ 1056
Industrial Disputes Act, 1947 — Section 33(2), 33(3)
High Courts15 May 2003Dismissed
Sri Nikhil Chandra Pal and Others Vs The West Bengal Board of Secondary Education and Others
Calcutta High Court · (2003) 3 CALLT 261 : (2003) 2 ILR (Cal) 398
High Courts15 May 2003Dismissed
Smt. Bidya Devi Vs Commissioner of Income Tax and Others
Calcutta High Court · AIR 2004 Cal 63 : (2003) 184 CTR 97 : (2003) 263 ITR 52
Civil Procedure Code, 1908 (CPC) — Section 114 , 141Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 179, 254, 263