High Courts08 Dec 2003
Munia Baji alias Rehana Vs Calcutta Municipal Corporation and Another
Calcutta High Court · (2004) 2 CALLT 95
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Calcutta High Court judgments, 2003
592 judgments · page 3 of 30
High Courts08 Dec 2003Dismissed
Rampukar Show Vs Bidur Banerjee and Others
Calcutta High Court · (2004) 1 CHN 652
Motor Vehicles Act, 1988 — Section 2(30), 31
High Courts05 Dec 2003Dismissed
Jhuma Sardar Vs State of West Bengal and Others
Calcutta High Court · (2004) 3 CHN 7 : 108 CWN 243
Registration Act, 1908 — Section 22(3), 22A(1)Stamp Act, 1899 — Article 63West Bengal Registration (Amendment) Act, 1981 — Section 4
High Courts05 Dec 2003Dismissed
Dipak Kumar Sarkar and Others Vs State of W.B. and Others
Calcutta High Court · AIR 2004 Cal 182
Constitution of India, 1950 — Article 14, 299Contract Act, 1872 — Section 10
High Courts05 Dec 2003
Uttam Das and Another Vs State of West Bengal and Others
Calcutta High Court · (2004) 2 CHN 171
Constitution of India, 1950 — Article 226
High Courts05 Dec 2003Dismissed
Commissioner of Income Tax Vs Indra Co. Ltd.
Calcutta High Court · (2004) 190 CTR 625 : (2004) 268 ITR 240
Income Tax Act, 1961 — Section 22, 23
High Courts05 Dec 2003Dismissed
Jayanti Burman and Others Vs Iswar Satya Narayanjee and Others
Calcutta High Court · (2004) 3 CHN 51 : 108 CWN 57
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 94
High Courts05 Dec 2003Allowed
Sri Hanuman Sugar and Industries Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2004) 136 TAXMAN 617
Income Tax Act, 1961 — Section 260A
High Courts04 Dec 2003Dismissed
Ashis Kumar Ghosh and Others Vs CESC Ltd. and Another
Calcutta High Court · AIR 2004 Cal 130 : (2004) 1 CALLT 517
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151, 2Constitution of India, 1950 — Article 227Electricity (Supply) Act, 1948 — Section 28, 28(2), 28(3), 29, 29(1)
High Courts04 Dec 2003Dismissed
Union of India (UOI) Vs Ashok Kumar Agarwalla
Calcutta High Court · (2004) 1 ARBLR 228 : (2004) 2 CHN 498
Arbitration Act, 1940 — Section 20, 30, 33
High Courts04 Dec 2003
Bejoy Krishna Maity and Another Vs Joydeb Saw
Calcutta High Court · (2004) 2 CHN 455 : 108 CWN 374
Transfer of Property Act, 1882 — Section 53A
High Courts04 Dec 2003Allowed
Anjali Ghosh Vs Subodh Kumar Ghosh
Calcutta High Court · (2008) 2 CHN 838
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 2(11)Hindu Marriage Act, 1955 — Section 13Hindu Succession Act, 1956 — Section 8
High Courts03 Dec 2003Dismissed
Govinda Prosad Verma Vs State
Calcutta High Court · (2004) 4 CHN 544
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 35, 42, 43, 50
High Courts02 Dec 2003
Amrit Kumar Maity Vs State
Calcutta High Court · (2004) 2 CHN 663
Criminal Procedure Code, 1973 (CrPC) — Section 43, 482Prevention of Corruption Act, 1988 — Section 13, 7
High Courts02 Dec 2003Dismissed
Abhijit Das Gupta Vs Rita Das Gupta
Calcutta High Court · (2004) 3 CHN 266 : 108 CWN 1167
Hindu Marriage Act, 1955 — Section 13, 23(1)Penal Code, 1860 (IPC) — Section 406, 498A
High Courts02 Dec 2003
Debal Deb (Dr.) Vs President, Calcutta District Consumer Disputes Redressal Forum
Calcutta High Court · (2004) 1 ILR (Cal) 167
High Courts02 Dec 2003
UIC Finance Pvt. Ltd. Vs Carews Pharmaceuticals Pvt. Ltd. and Another
Calcutta High Court · AIR 2004 Cal 68 : (2004) 4 BC 471
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts02 Dec 2003
R.C.D. Trading Pvt. Ltd. Vs Suyog Orechem International Pvt. Ltd. and Others
Calcutta High Court · AIR 2004 Cal 86
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts02 Dec 2003Allowed
Uhita Debsarma Vs New India Assurance Co. and Another
Calcutta High Court · (2004) 1 CHN 513 : 108 CWN 1183
General Clauses Act, 1897 — Section 6AMotor Vehicles (Amendment) Act, 1994 — Section 51Motor Vehicles Act, 1988 — Section 163A
High Courts02 Dec 2003Allowed
Kalyani Pal Vs Ashutosh Pal
Calcutta High Court · (2004) 2 CHN 638
Hindu Marriage Act, 1955 — Section 13