High Courts02 Dec 2003Allowed
Smt. Arunima Bhattacharjee Vs Sri Shyama Prosad Bhattacharjee
Calcutta High Court · AIR 2004 Cal 161 : (2004) 1 CALLT 324 : 108 CWN 640 : (2004) 2 DMC 146
Hindu Marriage Act, 1955 — Section 13(1)
COURT ARCHIVE
Calcutta High Court judgments, 2003
592 judgments · page 4 of 30
High Courts01 Dec 2003
United India Insurance Co. Ltd. Vs Phurba Dorjay Lama and Another
Calcutta High Court · (2004) 3 CHN 360
Motor Vehicles Act, 1988 — Section 163A(1)Workmens Compensation Act, 1923 — Section 2
High Courts28 Nov 2003Dismissed
Uttam Numala Vs State and Others
Calcutta High Court · (2004) 1 CHN 233
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts28 Nov 2003Allowed
Naresh Chandra Joarda and Partha Sarathi Roychoudhury Vs State of West Bengal
Calcutta High Court · (2004) 1 CHN 692
Constitution of India, 1950 — Article 21Criminal Procedure (West Bengal Amendment) Act, 1988 — Section 167(5)Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 482
High Courts28 Nov 2003
Prabir Chatterjee Vs State of West Bengal and Others
Calcutta High Court · (2004) 2 ACC 514 : AIR 2004 Cal 111
Motor Vehicles Act, 1988 — Section 71(3)
High Courts27 Nov 2003Allowed
Gyanendra Nath and Another Vs Profession Tax Officer and Others
Calcutta High Court · (2004) 2 CHN 8
Constitution of India, 1950 — Article 226, 227West Bengal Taxation Tribunal Act, 1987 — Section 14, 2, 4
High Courts27 Nov 2003Allowed
Himungsu Kumar Basu Vs Sudhangsu Kumar Basu
Calcutta High Court · AIR 2004 Cal 217 : (2004) 1 CHN 626
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9Succession Act, 1925 — Section 141, 216, 263
High Courts27 Nov 2003Dismissed
Albert Davit Limited Vs Anuradha Chowdhury and Others
Calcutta High Court · (2004) 2 CALLT 421 : (2004) 3 CHN 125 : (2004) 3 LLJ 608
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts25 Nov 2003
Fortuna Agro Plantations Ltd. Vs Rajesh Kejriwal
Calcutta High Court · (2004) 55 SCL 308
Companies Act, 1956 — Section 433
High Courts25 Nov 2003
Glaxo India Ltd. Vs State of West Bengal and Another
Calcutta High Court · (2004) 2 CHN 215
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts25 Nov 2003Allowed
Nizamuddin Mullick and Another and Ram Kumar Marjit and Others Vs State of West Bengal and Others
Calcutta High Court · (2004) 3 CHN 165
West Bengal Land Reforms Act, 1955 — Section 2(1), 4(4)
High Courts24 Nov 2003Dismissed
Tamali Bhattacharjee Vs Samik Baidya
Calcutta High Court · (2004) 1 CHN 639
Special Marriage Act, 1954 — Section 12(2), 13, 13(2), 18, 25
High Courts24 Nov 2003Allowed
Satish Kapur Vs Commissioner of Income Tax
Calcutta High Court · (2004) 187 CTR 109 : (2004) 265 ITR 673 : (2004) 136 TAXMAN 288
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 217, 246, 246(1), 253
High Courts24 Nov 2003
Smt. Suniti Bala Bakshi and Others Vs Union of India (UOI) and Another
Calcutta High Court · (2004) 1 CALLT 419 : 108 CWN 1126 : (2004) 101 FLR 861 : (2004) 2 LLJ 782
Civil Procedure Code, 1908 (CPC) — Section 100, 80Payment of Wages Act, 1936 — Section 15, 15(3), 22
High Courts24 Nov 2003
Akash and Ambar Trust Vs Commissioner of Income Tax
Calcutta High Court · (2004) 190 CTR 629 : (2004) 268 ITR 93
Income Tax Act, 1961 — Section 24(1)
High Courts24 Nov 2003Allowed
Biswanath Banerjee Vs Debendra Chandra Dolui and Others
Calcutta High Court · (2004) 2 CHN 18
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 21 Rule 29, 11, 151, 47
High Courts24 Nov 2003Dismissed
Bhagabati Developers P. Ltd. Vs Peerless General Finance and Investment Co. Ltd. and Others
Calcutta High Court · (2005) 123 CompCas 296 : (2006) 65 SCL 55
Companies Act, 1956 — Section 397, 398
High Courts21 Nov 2003
Crompton Greaves Ltd. Vs West Bengal State Electricity Board
Calcutta High Court · AIR 2004 Cal 71
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21
High Courts21 Nov 2003Dismissed
Mahesh Housing Co-operative Society Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 CHN 10 : 108 CWN 755
Constitution of India, 1950 — Article 226West Bengal Land Reforms (Amendment) Act, 2003 — Section 14Q(1)West Bengal Land Reforms Act, 1955 — Section 14L, 14M, 14Q, 14T
High Courts20 Nov 2003Dismissed
Foyam Sk. @ Fhoim Sk. @ Fine Sk. and Samina Bibi Vs State of West Bengal
Calcutta High Court · (2004) 1 CHN 198 : 108 CWN 358
Penal Code, 1860 (IPC) — Section 114, 363A, 366AProbation of Offenders Act, 1958 — Section 11(4), 4