High Courts14 Nov 2003Dismissed
Ranjit Kumar Bhowmik Vs Subodh Kumar Roy and Others
Calcutta High Court · (2004) 2 CHN 180
Limitation Act, 1963 — Article 64, 65
COURT ARCHIVE
Calcutta High Court judgments, 2003
592 judgments · page 6 of 30
High Courts14 Nov 2003
State of West Bengal and Another and Bishwa Mukherjee and Others Vs Medical Council of India and Others
Calcutta High Court · (2004) 2 CHN 46
Constitution of India, 1950 — Article 12, 141, 226Graduate Medical Education Regulations, 1997 — Section 33Indian Medical Council Act, 1956 — Section 10A, 10A(1), 10A(5), 10A(6)
High Courts14 Nov 2003Dismissed
Sri Monoj Kr. Halder Vs Gobinda Adak
Calcutta High Court · (2004) 1 CALLT 437 : 108 CWN 1104
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 106
High Courts13 Nov 2003
Amar Nath Sen Vs Union of India (UOI)
Calcutta High Court · (2004) 186 CTR 686 : (2004) 175 ELT 51 : (2004) 265 ITR 362
Constitution of India, 1950 — Article 123, 226, 32, 323B
High Courts13 Nov 2003Allowed
Md. Hanif, being dead his widow Qurmnunessa and Others Vs Rozan Mian and Others
Calcutta High Court · (2004) 2 CHN 493 : 108 CWN 1191
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 2, 6(3), 7(2)
High Courts13 Nov 2003Allowed
Mendarian Enterprises Pvt. Ltd. and Others Vs Inspector General of Registration, Range-I and Others
Calcutta High Court · (2004) 1 CHN 363 : 108 CWN 933
Stamp Act, 1899 — Article 23, 5, 4, 4(1), 4(2)
High Courts13 Nov 2003Dismissed
West Bengal Board of Secondary Education and Another, State of West Bengal and Others and Kishore Kumar Ram and Another Vs Siliguri Hindi High School and Others
Calcutta High Court · (2004) 1 CHN 571
Constitution of India, 1950 — Article 15(4), 25, 26, 29, 29(1)Evidence Act, 1872 — Section 114
High Courts12 Nov 2003
Sisir Ghosh Vs State
Calcutta High Court · (2004) 1 CHN 80
Criminal Procedure Code, 1973 (CrPC) — Section 299
High Courts12 Nov 2003Dismissed
Manjuri Bera Vs Oriental Insurance Co. Ltd. and Another
Calcutta High Court · (2004) 3 ACC 15 : (2005) ACJ 1622 : (2004) 2 CHN 370 : 108 CWN 175
Civil Procedure Code, 1908 (CPC) — Section 2(11)Motor Vehicles Act, 1988 — Section 140, 165, 166West Bengal Motor Vehicles Rules, 1989 — Rule 329
High Courts11 Nov 2003Dismissed
Monowara Bibi and Others Vs New India Assurance Co. Ltd.
Calcutta High Court · (2005) ACJ 1348
Motor Vehicles Act, 1988 — Section 140, 144
High Courts11 Nov 2003
Shiv Kumar Jain Vs Union of India (UOI)
Calcutta High Court · (2004) 168 ELT 158
Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226
High Courts10 Nov 2003Allowed
Dr. Parijat De Vs Dr. Amarendra Kumar Samaddar Chowdhury and Others
Calcutta High Court · (2004) 1 CALLT 580 : (2004) 2 CHN 510
Constitution of India, 1950 — Article 226
High Courts07 Nov 2003
Ellenbarrie Tea Co. Ltd. Vs Vivek Kejriwal
Calcutta High Court · (2004) 52 SCL 342
Companies Act, 1956 — Section 433, 434
High Courts07 Nov 2003Allowed
Anuradha Chakraborty (Smt)(Bose) Vs Pradip Kumar Chakraborty (Sri)
Calcutta High Court · (2004) 1 ILR (Cal) 557
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13(1)
High Courts07 Nov 2003Dismissed
Anand Ruia Vs Vidhas Ruia and Others
Calcutta High Court · (2004) 1 CHN 685
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 24
High Courts07 Nov 2003Dismissed
Rash Mohan Saha Vs Narcotic Control Bureau, Eastern Zonal Unit
Calcutta High Court · (2004) 4 CHN 80
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts07 Nov 2003Dismissed
Biswanath Maji Vs Karuna Sindhu Dey and Others
Calcutta High Court · (2004) 2 CHN 188
West Bengal Land Reforms Act, 1955 — Section 18, 18(1), 18(2), 21(1), 21(3)
High Courts06 Nov 2003Allowed
Bankim Chandra Banerjee Vs Chinmoyee Banerjee
Calcutta High Court · (2004) 1 CHN 536
Hindu Marriage Act, 1955 — Section 13(1)
High Courts06 Nov 2003
Sekhar Chandra Biswas and Another Vs State of West Bengal and Others
Calcutta High Court · 108 CWN 25
Constitution of India, 1950 — Article 16
High Courts05 Nov 2003Dismissed
Udit Kumar Mukherjee and Others Vs Khaitan Consultants Ltd. and Another
Calcutta High Court · (2004) 1 CHN 271
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101West Bengal Premises Tenancy Act, 1956 — Section 16(2), 16(3), 2West Bengal Premises Tenancy Act, 1997 — Section 2, 26, 26(2), 26(3), 45(1)