COURT ARCHIVE

Calcutta High Court judgments, 2003

592 judgments · page 5 of 30

High Courts20 Nov 2003Allowed

Mallar Mukherjee Vs Ruby Mukherjee

Calcutta High Court · (2004) 2 CHN 26

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 13, 114, 151Hindu Marriage Act, 1955 — Section 21B, 9Limitation Act, 1963 — Section 5

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High Courts20 Nov 2003Dismissed

Bangshibadan Nandi and Others Vs Jnan Sankar Mitra and Another Syed Nurul Islam and Others Vs Jnan Sankar Mitra

Calcutta High Court · (2004) 1 CALLT 352

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3

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High Courts20 Nov 2003

Indofer Society and Others Vs Director General of Foreign Trade and Additional Secretary to the Government of India and Others

Calcutta High Court · (2004) 1 CHN 374

Calcutta High Court Writ Rules — Rule 26, 28, 53, 6Constitution of India, 1950 — Article 226

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High Courts20 Nov 2003

B.S.L. Ltd. (formerly Bhilwara Synthetics Co. Ltd.) Vs Commissioner of Income Tax

Calcutta High Court · (2004) 191 CTR 121 : (2004) 267 ITR 754 : (2004) 140 TAXMAN 401

Income Tax Act, 1961 — Section 37

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High Courts20 Nov 2003

The Ganges Printing Company Ltd. and Another Vs The Sub-Divisional Officer and Competent Authority and Others

Calcutta High Court · (2004) 1 CALLT 373 : 108 CWN 1034

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(2), 10(3), 20, 20(1)

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High Courts19 Nov 2003Dismissed

Karan Singh Binayak Vs B.O.C. India Limited

Calcutta High Court · (2003) 2 ILR (Cal) 525

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 141

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High Courts19 Nov 2003

Bengal Rolling Mills Ltd. Vs CEGAT

Calcutta High Court · (2004) 168 ELT 441

Central Excises and Salt Act, 1944 — Section 35B

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High Courts19 Nov 2003

Lutfar Rahaman Vs The State

Calcutta High Court · (2004) 2 CALLT 285 : (2005) 1 CHN 655

Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 300

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High Courts19 Nov 2003Dismissed

Basanti Mondal Vs State of West Bengal and Others

Calcutta High Court · (2004) 2 CALLT 53

Constitution of India, 1950 — Article 226

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High Courts19 Nov 2003

Centrotrade Minerals and Metals Inc. Vs Hindustan Copper Ltd.

Calcutta High Court · AIR 2004 Cal 142 : (2004) 2 ARBLR 353

Arbitration and Conciliation Act, 1996 — Section 49

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High Courts19 Nov 2003Dismissed

Pradip Kumar Goenka and Others Vs Smt. Manju Bhartia and Others

Calcutta High Court · AIR 2004 Cal 89

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1

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High Courts19 Nov 2003

Cold Gold Syntex Pvt. Ltd. Vs Allahabad Bank

Calcutta High Court · (2004) 1 CHN 354

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 151

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High Courts19 Nov 2003Allowed

Premlata Nahata and Another Vs Chandi Prasad Sikaria

Calcutta High Court · (2004) 4 BC 39 : (2004) 2 CALLT 182

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A(1), 10, 24

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High Courts19 Nov 2003Dismissed

Calcutta Jute Mfg. Co. Ltd. Vs State of West Bengal and Others

Calcutta High Court · (2004) 4 BC 256 : (2004) 120 CompCas 488 : (2004) 56 SCL 86

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17(3), 18, 22, 22(3)

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High Courts19 Nov 2003Dismissed

Shyamali Mitra and Others Vs Manindra Nath Chatterjee

Calcutta High Court · (2004) 1 CHN 138 : 108 CWN 351

Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 3(2)

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High Courts18 Nov 2003

Chief General Manager, Calcutta Telephone and Another Vs State Consumer Disputes Redressal Commission and Others

Calcutta High Court · AIR 2004 Cal 141

Consumer Protection Act, 1986 — Section 25

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High Courts17 Nov 2003Allowed

Nilanchal Estate Pvt. Ltd. Vs Ambar Ghosh (Dr.)

Calcutta High Court · (2004) 1 ILR (Cal) 95

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(1), 115Constitution of India, 1950 — Article 227

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High Courts17 Nov 2003Allowed

S.N. Tiwari Vs Union of India (UOI) and Others

Calcutta High Court · (2004) 1 CALLT 565 : (2004) 102 FLR 33

Central Industrial Security Force Act, 1968 — Section 2, 4Central Industrial Security Force Rules, 1969 — Rule 29A, 34(4), 3AConstitution of India, 1950 — Article 14, 19, 226

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High Courts17 Nov 2003

Kamal Sukla Vs Krishna Roy

Calcutta High Court · (2004) 1 CHN 359

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High Courts17 Nov 2003

New India Assurance Co. Ltd. Vs Md. Akbar Ali and Another

Calcutta High Court · (2004) 3 ACC 303

Motor Vehicles Act, 1988 — Section 147

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