CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments, 2003

592 judgments · page 26 of 30

High Courts10 Mar 2003Allowed

Sukhdev Singh Vs Union of India (UOI)

Calcutta High Court · (2003) 2 ILR (Cal) 461

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27(2)Constitution of India, 1950 — Article 309, 311(2)Penal Code, 1860 (IPC) — Section 379, 411
Read judgment
High Courts03 Mar 2003

Jiten Bouri Vs State of West Bengal

Calcutta High Court · (2003) 2 CALLT 457 : (2003) 2 DMC 774

Criminal Procedure Code, 1973 (CrPC) — Section 164Hindu Marriage Act, 1955 — Section 5(3)Penal Code, 1860 (IPC) — Section 323, 34, 341, 365, 506
Read judgment
High Courts26 Feb 2003Dismissed

Rameswar Sarkar Vs The Collector and Others

Calcutta High Court · (2003) 3 BC 476 : (2003) 2 CALLT 282 : 108 CWN 489

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80Limitation Act, 1963 — Article 113Specific Relief Act, 1963 — Section 34
Read judgment
High Courts26 Feb 2003Allowed

Pradip Kumar Mitra Vs State of West Bengal and Others

Calcutta High Court · (2003) 2 CALLT 507

Constitution of India, 1950 — Article 20, 21, 226Penal Code, 1860 (IPC) — Section 120B, 302, 498AWest Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 7(3), 72B, 72B(1), 72B(3), 72B(5)
Read judgment
High Courts26 Feb 2003

Atibur Rahaman Vs State of West Bengal

Calcutta High Court · (2003) 2 CHN 427

Criminal Procedure Code, 1973 (CrPC) — Section 482Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Read judgment