COURT ARCHIVE

Calcutta High Court judgments, 2003

592 judgments · page 24 of 30

High Courts31 Mar 2003

Rajesh Kumar Kanoi Vs State of West Bengal and Others

Calcutta High Court · (2004) 1 BC 205 : (2003) 2 CALLT 604

Constitution of India, 1950 — Article 14, 21, 226Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 109, 120B, 406, 420

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High Courts28 Mar 2003Dismissed

Shrimati Bhavita Jitendra Mehta Vs Sudera Enterprises Private Limited

Calcutta High Court · (2003) 3 CALLT 266 : (2004) 122 CompCas 361 : (2004) 51 SCL 290

Civil Procedure Code, 1908 (CPC) — Section 115Companies Act, 1956 — Section 391(2)Constitution of India, 1950 — Article 227

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High Courts28 Mar 2003Allowed

Abu Taher (SK.) Vs Margina Bibi (Missammat)

Calcutta High Court · (2003) 2 ILR (Cal) 94

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Constitution of India, 1950 — Article 226Guardians and Wards Act, 1890 — Section 47

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High Courts28 Mar 2003Allowed

The Garrison Engineer Vs Bholanath Sarkar and Others

Calcutta High Court · 107 CWN 472

Administrative Tribunals Act, 1985 — Section 19Civil Procedure Code, 1908 (CPC) — Section 21(1)Constitution of India, 1950 — Article 226

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High Courts27 Mar 2003Dismissed

Kothari Filaments Vs Commissioner of Customs (Port)

Calcutta High Court · (2003) 155 ELT 26

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 125

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High Courts27 Mar 2003Allowed

Jamadar Sha and Others Vs State of West Bengal and Others

Calcutta High Court · (2004) 3 CALLT 48 : 108 CWN 520

Constitution of India, 1950 — Article 14, 16, 21, 226

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High Courts26 Mar 2003

General Manager, Eastern Coalfields Ltd. Vs Gopal Chandra Mondal

Calcutta High Court · (2003) 3 CALLT 318 : (2004) 2 LLJ 539

Constitution of India, 1950 — Article 21Industrial Disputes Act, 1947 — Section 25F

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High Courts26 Mar 2003Dismissed

Sambhunath Kundu and Others Vs District Magistrate and Others

Calcutta High Court · (2006) 4 CHN 776

Constitution of India, 1950 — Article 226West Bengal Cinemas (Regulation of Public Exhibition) Rules, 1956 — Rule 20, 4, 6

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High Courts25 Mar 2003

K.M. Construction Vs The Eastern Railways

Calcutta High Court · (2003) 3 CALLT 448 : 108 CWN 756

Arbitration Act, 1940 — Section 11, 11(1), 12, 5, 8Arbitration and Conciliation Act, 1996 — Section 11

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High Courts25 Mar 2003

Commissioner of Income Tax Vs General Industrial Society Ltd.

Calcutta High Court · (2003) 183 CTR 67 : (2003) 262 ITR 1

Income Tax Act, 1961 — Section 2(14), 256, 256(2), 28, 45

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High Courts25 Mar 2003

French Motor Car Com. Ltd. Vs Arif Ahmed

Calcutta High Court · (2003) 1 ILR (Cal) 346

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10

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High Courts25 Mar 2003

Management of Calcutta Telephones and Another Vs Jayanta Kumar Banerjee and Others

Calcutta High Court · (2004) 2 LLJ 1092

Industrial Disputes Act, 1947 — Section 17B, 2

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High Courts24 Mar 2003Dismissed

Howrah Zila Engineering Employees'' Federation Vs State of West Bengal

Calcutta High Court · (2003) 1 ILR (Cal) 573

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High Courts24 Mar 2003Dismissed

A.B. Enterprises and Another Vs State of West Bengal and Others

Calcutta High Court · (2003) 3 LLJ 695

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 15(2)

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High Courts24 Mar 2003

Sitala Prasad Jaiswal and Others Vs State of West Bengal and Others

Calcutta High Court · (2004) 1 CALLT 302

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 6West Bengal Estates Acquisition Act, 1953 — Section 44

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High Courts21 Mar 2003