COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,101 of 3,204

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)

Read judgment

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

Read judgment

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)

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment

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)

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment

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)

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment

High Courts29 Sept 2003

Kumar Plastics P. Ltd. and Another Vs West Bengal State Electricity Board and Others

Calcutta High Court · AIR 2004 Cal 42 : 108 CWN 774

Electricity Act, 1910 — Section 39, 49A

Read judgment