High Courts04 Nov 2003
Senex Builders Pvt. Ltd. and Another Vs Calcutta Municipal Corporation and Others
Calcutta High Court · 108 CWN 1
Calcutta Municipal Corporation Act, 1980 — Section 357, 357, 358, 359, 360
COURT ARCHIVE
Calcutta High Court judgments, 2003
592 judgments · page 7 of 30
High Courts03 Nov 2003
Pannalal Roy Vs Tarapada Mitra
Calcutta High Court · (2004) 1 CALLT 270
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 27, 100, 96Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts03 Nov 2003
Bhogilal Mehta Vs Union of India (UOI)
Calcutta High Court · (2004) 112 ECR 447 : (2004) 164 ELT 239
Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 110, 150
High Courts31 Oct 2003Dismissed
National Insurance Co. Ltd. Vs Parang Lama and Others
Calcutta High Court · (2004) 3 CHN 629
Motor Vehicles Act, 1988 — Section 140
High Courts31 Oct 2003Allowed
Husenera Begum Vs State of West Bengal
Calcutta High Court · (2004) 2 CALLT 410 : (2004) 1 CHN 215 : 108 CWN 399
Criminal Procedure Code, 1973 (CrPC) — Section 392Penal Code, 1860 (IPC) — Section 302
High Courts31 Oct 2003Allowed
Sursati Devi Yadav and Others Vs New India Assurance Co. Ltd. and Another
Calcutta High Court · (2005) ACJ 2117
Motor Vehicles Act, 1988 — Section 140, 166
High Courts31 Oct 2003
Ramkrishna Mission Vs Parimal Bikash Biswas
Calcutta High Court · (2004) 4 CHN 135 : (2005) 2 RCR(Civil) 638 : (2005) 1 RCR(Rent) 597
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts30 Oct 2003
Bengal Brickfields Owners'' Association and Others Vs State of West Bengal and Others
Calcutta High Court · (2006) 2 CHN 577
Constitution of India, 1950 — Article 14, 245, 246, 277Mines and Minerals (Development and Regulation) Act, 1957 — Section 14, 15, 2, 9, 9(3)West Bengal Land Reforms (Amendment) Act, 1981 — Section 4C
High Courts29 Oct 2003Allowed
Jagmohan Jindal and Another Vs State of West Bengal and Another
Calcutta High Court · (2004) 2 CHN 106
Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 111, 112, 132, 135
High Courts29 Oct 2003Dismissed
Punjab National Bank Vs Delite Properties Pvt. Ltd. and Others
Calcutta High Court · AIR 2004 Cal 114
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 14Transfer of Property Act, 1882 — Section 52
High Courts29 Oct 2003
Commissioner of Customs (Preventive) Vs Amit Kumar Saha and Another
Calcutta High Court · (2004) 2 CHN 32 : (2005) 118 ECR 13 : (2004) 174 ELT 158
Customs Act, 1962 — Section 108, 111, 112, 113, 130AForeign Exchange Regulation Act, 1973 — Section 8(1), 8(2)
High Courts29 Oct 2003Dismissed
Nirmal Mistry and Others Vs Benoy Krishna Home Roy
Calcutta High Court · (2004) 1 CHN 23
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A, 100Evidence Act, 1872 — Section 33
High Courts28 Oct 2003Dismissed
Union of India (UOI) Vs Pam Developments Pvt. Ltd.
Calcutta High Court · (2004) 2 ARBLR 480 : (2004) 1 CHN 407
Arbitration and Conciliation Act, 1996 — Section 11, 34
High Courts13 Oct 2003
In Re: State of West Bengal and etc.
Calcutta High Court · (2004) CriLJ 1594
Constitution of India, 1950 — Article 19(1)Contempt of Courts Act, 1971 — Section 14, 15, 19
High Courts30 Sept 2003
Nabin Agarwal and Another etc. Vs C.E.S.C. Ltd. and Others
Calcutta High Court · AIR 2004 Cal 227
Electricity Act, 1910 — Section 21(2)Electricity Act, 2003 — Section 172, 185, 185(2), 2(51), 43
High Courts30 Sept 2003
Union of India (UOI) and Others Vs Mahendra Prasad Dubey
Calcutta High Court · (2004) 1 CHN 44
Constitution of India, 1950 — Article 226Railway Protection Force Rules, 1959 — Rule 44(10), 44(8), 44(9)
High Courts30 Sept 2003Allowed
Kanailal Das Vs State of W.B.
Calcutta High Court · (2004) 1 CHN 225 : (2004) CriLJ 3231
Criminal Procedure Code, 1973 (CrPC) — Section 326(3)Essential Commodities Act, 1955 — Section 17(1), 7(1)
High Courts30 Sept 2003Allowed
Sabila Khatoon Vs Safikul Sheikh
Calcutta High Court · (2004) 1 CHN 89 : (2004) CriLJ 1601 : (2004) 2 DMC 405 : (2004) 3 RCR(Criminal) 259
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts30 Sept 2003Dismissed
Sri Bhairav Roy Vs Smt. Tripti Roy
Calcutta High Court · (2004) 1 CALLT 427
Criminal Procedure Code, 1973 (CrPC) — Section 2, 482Penal Code, 1860 (IPC) — Section 498A
High Courts30 Sept 2003Dismissed
Bhairav Roy Vs Tripti Roy
Calcutta High Court · (2004) 1 CHN 318
Criminal Procedure Code, 1973 (CrPC) — Section 2, 482Penal Code, 1860 (IPC) — Section 498A