COURT ARCHIVE

Calcutta High Court judgments, 2003

592 judgments · page 2 of 30

High Courts18 Dec 2003Dismissed

Binapani Mitra and Others Vs Bhabani Charan Nandy and Others

Calcutta High Court · (2004) 2 CALLT 99

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 100Specific Relief Act, 1963 — Section 6West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)

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High Courts18 Dec 2003

Smt. Gouri Phani Chakraborty Vs Governing Body of Krishnanagar Women''s College and Others

Calcutta High Court · (2004) 2 CALLT 212

Contempt of Courts Act, 1971 — Section 3

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High Courts18 Dec 2003Allowed

Sarmistha Roy (Sinha) Vs Arindam Roy

Calcutta High Court · (2004) 2 CHN 252

Hindu Marriage Act, 1955 — Section 13B

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High Courts18 Dec 2003Allowed

M.S. Freight Carriers Vs Commercial Tax Officer, Central Section and Others

Calcutta High Court · (2005) 140 STC 80

Limitation Act, 1963 — Section 5

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High Courts17 Dec 2003

Nabanita Dutta Vs State of West Bengal

Calcutta High Court · (2004) 2 CHN 95

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 200, 202, 203Penal Code, 1860 (IPC) — Section 196, 199, 406, 420Special Marriage Act, 1954 — Section 45

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High Courts17 Dec 2003

Adhir Ranjan Chowdhury Vs State of West Bengal and Others

Calcutta High Court · (2004) 2 CALLT 78 : (2004) 2 CHN 40

Constitution of India, 1950 — Article 226

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High Courts16 Dec 2003Allowed

Corporation Bank Officers'' Organisation and Others Vs Corporation Bank and Others

Calcutta High Court · (2004) 192 CTR 334 : (2004) 269 ITR 222

Income Tax Act, 1961 — Section 17, 17(2)

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High Courts16 Dec 2003

Sm. Santi Devi Mittal, Satish Kumar Gupta and Smt. Bhanumoti Bajaj Vs The State of West Bengal and Others

Calcutta High Court · (2004) 2 CALLT 152 : (2004) 1 ILR (Cal) 109

Constitution of India, 1950 — Article 39Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 2, 5(3), 6, 6(1)

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High Courts16 Dec 2003

Employees'' State Insurance Corporation Vs Steelco Products, Proprietor Empee Enterprises (Private) Ltd.

Calcutta High Court · (2004) 2 LLJ 180

Employees State Insurance (General) Regulations, 1950 — Regulation 31AEmployees State Insurance Act, 1948 — Section 39(5)

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High Courts16 Dec 2003

Susanta Samanta and Others Vs WBSEB and Others

Calcutta High Court · (2003) 12 CAL CK 0035

Constitution of India, 1950 — Article 226Electricity Rules, 1956 — Rule 79

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High Courts16 Dec 2003Allowed

Mithlesh Kumar Vs Shyam Lall Paik and Another

Calcutta High Court · (2004) 1 CHN 682

Criminal Procedure Code, 1973 (CrPC) — Section 205, 401, 482

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High Courts15 Dec 2003Dismissed

Binoy Chandra Modak Vs Manota Modak

Calcutta High Court · (2004) 2 CHN 524

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 24

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High Courts15 Dec 2003

Everett (India) Pvt. Ltd. Vs Collector of Customs

Calcutta High Court · (2004) 166 ELT 315

Constitution of India, 1950 — Article 226

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High Courts12 Dec 2003Allowed

Mithlesh Kumar Vs Shyam Lall Paik and Another

Calcutta High Court · 108 CWN 290

Criminal Procedure Code, 1973 (CrPC) — Section 205, 397, 401, 482, 483Penal Code, 1860 (IPC) — Section 501, 502

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High Courts12 Dec 2003Dismissed

Patal Chandra Chakraborty Vs Pulin Behari Chakarborty and Others

Calcutta High Court · (2004) 3 CALLT 314

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 100, 51Evidence Act, 1872 — Section 101West Bengal Estates Acquisition Act, 1953 — Section 5

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High Courts12 Dec 2003Dismissed

Uma Shankar Raipuria Vs State of West Bengal and Others

Calcutta High Court · (2004) 1 CHN 565

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 190, 193(8), 319, 319(1)

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High Courts11 Dec 2003Dismissed

Sandhya Banerjee and Others Vs Sri Mahendra Nath Chatterjee

Calcutta High Court · (2004) 1 CALLT 524

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 27, Order 41 Rule 27, Order 41 Rule 27(1)West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)

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High Courts11 Dec 2003

Smt. Monika Bose and Others Vs Shib Sankar Das

Calcutta High Court · (2004) 2 CALLT 122

Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13(1)

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High Courts08 Dec 2003

Dr. Nirmal Kumar Das Vs Rabindra Bharati University and Others

Calcutta High Court · (2004) 1 CALLT 494

Constitution of India, 1950 — Article 14, 19, 21, 226Rabindra Bharati University Rules — Rule 159

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High Courts08 Dec 2003Allowed

Sachin Ghosh and Others Vs Niranjan Chandra Ghosh and Others

Calcutta High Court · (2004) 2 CALLT 515a : (2004) 2 CALLT 515 : (2004) 2 CHN 254 : 108 CWN 565

Civil Procedure Code, 1908 (CPC) — Section 96West Bengal Land Reforms Act, 1955 — Section 18(1), 19, 21(3), 21(4), 51C

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