High Courts19 Dec 2003Dismissed
Dayamoyee Pal (Smt.) Vs Shyamsundar Mondal
Calcutta High Court · (2004) 1 ILR (Cal) 9
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,096 of 3,204
High Courts18 Dec 2003Dismissed
Abhik Kumar Saha Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 CALLT 357 : (2004) 1 CHN 548 : 108 CWN 949
Bengal Excise (Amendment) Rules, 2003 — Rule 15Bengal Excise Rules, 1993 — Rule 15(2)West Bengal Excise Act, 1909 — Section 85, 86
High Courts18 Dec 2003Allowed
Sri Gora Chand Das Vs Fajle Jamal alias Bachu Mia
Calcutta High Court · (2004) 2 CALLT 190
High Courts18 Dec 2003Dismissed
Binapani Mitra and Others Vs Bhabani Charan Nandy and Others
Calcutta High Court · (2004) 2 CALLT 99
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 100Specific Relief Act, 1963 — Section 6West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)
High Courts18 Dec 2003
Smt. Gouri Phani Chakraborty Vs Governing Body of Krishnanagar Women''s College and Others
Calcutta High Court · (2004) 2 CALLT 212
Contempt of Courts Act, 1971 — Section 3
High Courts18 Dec 2003Allowed
Sarmistha Roy (Sinha) Vs Arindam Roy
Calcutta High Court · (2004) 2 CHN 252
Hindu Marriage Act, 1955 — Section 13B
High Courts18 Dec 2003Allowed
M.S. Freight Carriers Vs Commercial Tax Officer, Central Section and Others
Calcutta High Court · (2005) 140 STC 80
Limitation Act, 1963 — Section 5
High Courts17 Dec 2003
Nabanita Dutta Vs State of West Bengal
Calcutta High Court · (2004) 2 CHN 95
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 200, 202, 203Penal Code, 1860 (IPC) — Section 196, 199, 406, 420Special Marriage Act, 1954 — Section 45
High Courts17 Dec 2003
Adhir Ranjan Chowdhury Vs State of West Bengal and Others
Calcutta High Court · (2004) 2 CALLT 78 : (2004) 2 CHN 40
Constitution of India, 1950 — Article 226
High Courts16 Dec 2003Allowed
Corporation Bank Officers'' Organisation and Others Vs Corporation Bank and Others
Calcutta High Court · (2004) 192 CTR 334 : (2004) 269 ITR 222
Income Tax Act, 1961 — Section 17, 17(2)
High Courts16 Dec 2003
Sm. Santi Devi Mittal, Satish Kumar Gupta and Smt. Bhanumoti Bajaj Vs The State of West Bengal and Others
Calcutta High Court · (2004) 2 CALLT 152 : (2004) 1 ILR (Cal) 109
Constitution of India, 1950 — Article 39Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 2, 5(3), 6, 6(1)
High Courts16 Dec 2003
Employees'' State Insurance Corporation Vs Steelco Products, Proprietor Empee Enterprises (Private) Ltd.
Calcutta High Court · (2004) 2 LLJ 180
Employees State Insurance (General) Regulations, 1950 — Regulation 31AEmployees State Insurance Act, 1948 — Section 39(5)
High Courts16 Dec 2003
Susanta Samanta and Others Vs WBSEB and Others
Calcutta High Court · (2003) 12 CAL CK 0035
Constitution of India, 1950 — Article 226Electricity Rules, 1956 — Rule 79
High Courts16 Dec 2003Allowed
Mithlesh Kumar Vs Shyam Lall Paik and Another
Calcutta High Court · (2004) 1 CHN 682
Criminal Procedure Code, 1973 (CrPC) — Section 205, 401, 482
High Courts15 Dec 2003Dismissed
Binoy Chandra Modak Vs Manota Modak
Calcutta High Court · (2004) 2 CHN 524
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 24
High Courts15 Dec 2003
Everett (India) Pvt. Ltd. Vs Collector of Customs
Calcutta High Court · (2004) 166 ELT 315
Constitution of India, 1950 — Article 226
High Courts12 Dec 2003Allowed
Mithlesh Kumar Vs Shyam Lall Paik and Another
Calcutta High Court · 108 CWN 290
Criminal Procedure Code, 1973 (CrPC) — Section 205, 397, 401, 482, 483Penal Code, 1860 (IPC) — Section 501, 502
High Courts12 Dec 2003Dismissed
Patal Chandra Chakraborty Vs Pulin Behari Chakarborty and Others
Calcutta High Court · (2004) 3 CALLT 314
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 100, 51Evidence Act, 1872 — Section 101West Bengal Estates Acquisition Act, 1953 — Section 5
High Courts12 Dec 2003Dismissed
Uma Shankar Raipuria Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 CHN 565
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 190, 193(8), 319, 319(1)
High Courts11 Dec 2003Dismissed
Sandhya Banerjee and Others Vs Sri Mahendra Nath Chatterjee
Calcutta High Court · (2004) 1 CALLT 524
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 27, Order 41 Rule 27, Order 41 Rule 27(1)West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)