High Courts29 Sept 2003Allowed
Sudhira Mondal Vs Union of India (UOI) and Others
Calcutta High Court · (2005) ACJ 1457 : AIR 2004 Cal 270
Railway Claims Tribunal Act, 1987 — Section 18Railways Act, 1989 — Section 129
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,102 of 3,204
High Courts29 Sept 2003Dismissed
Seema Dasgupta Vs Gopal Banerjee
Calcutta High Court · (2004) 1 CHN 6 : (2003) 2 ILR (Cal) 491
Civil Procedure Code Amendment Act, 1976 — Order 8 Rule 6ACivil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115A, 128(2), 151Constitution of India, 1950 — Article 227
High Courts29 Sept 2003
Kumar Plastics Pvt. Ltd. and Another Vs West Bengal State Electricity Board and Others
Calcutta High Court · (2004) 1 CHN 37
Constitution of India, 1950 — Article 226
High Courts26 Sept 2003Dismissed
Basana Roy Vs The State of West Bengal and Others
Calcutta High Court · (2004) 1 CALLT 591
Transfer of Property Act, 1882 — Section 107West Bengal Estates Acquisition Act, 1953 — Section 44(2)
High Courts26 Sept 2003
Smt. Chandana Guha Roy Vs Goutam Guha Roy
Calcutta High Court · AIR 2004 Cal 36 : (2004) 1 CALLT 234 : 108 CWN 735 : (2005) 1 DMC 607
Evidence Act, 1872 — Section 106Hindu Marriage Act, 1955 — Section 24
High Courts26 Sept 2003Allowed
Chaitannya Chandra Bera Vs State of W.B. and Others
Calcutta High Court · (2004) 1 CHN 76
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts24 Sept 2003Allowed
Caldern Pharmaceuticals Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2004) 187 CTR 365 : (2004) 265 ITR 244 : (2004) 136 TAXMAN 531
Income Tax Act, 1961 — Section 36(1)
High Courts24 Sept 2003Dismissed
Kirtichand @ Bideshi Gope Vs State of West Bengal
Calcutta High Court · (2004) 1 CHN 417
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 302
High Courts24 Sept 2003
Joynath Victor De Vs Indian Airlines Limited and Others
Calcutta High Court · (2008) 1 CHN 965
Airlines Employees Service Regulations — Regulation 135, 135(1), 136, 161Workmens Compensation Act, 1923 — Section 3
High Courts23 Sept 2003
Subhas Chandra Kamilya alias Kamila Vs S.C. Mukhopadhyay and Another
Calcutta High Court · (2004) 1 CALLT 82
Gold (Control) Act, 1968 — Section 55, 87
High Courts23 Sept 2003Allowed
Ashok Kumar Singh Vs State of West Bengal and Others
Calcutta High Court · AIR 2004 Cal 46
Constitution of India, 1950 — Article 300AMotor Vehicles Act, 1988 — Section 2(30)
High Courts23 Sept 2003Dismissed
Apurba Kumar Nandy Vs Tirthankar Ganguly and Another
Calcutta High Court · (2004) 1 CHN 592
Criminal Procedure Code, 1973 (CrPC) — Section 401, 420, 482
High Courts22 Sept 2003Dismissed
Nathji Bhandar and Another Vs State of West Bengal and Others
Calcutta High Court · 108 CWN 8
Industrial Disputes Act, 1947 — Section 2(j)
High Courts22 Sept 2003Allowed
Basudev Malik Vs State of W.B. and Others
Calcutta High Court · (2004) 1 CHN 32
High Courts22 Sept 2003
Bijan Behari Manna Vs Sudhir Chandra Maity and Others
Calcutta High Court · (2004) 1 CHN 19
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts19 Sept 2003Dismissed
Muktipada Sarkar Vs H.K. Mallick and Co. and Another
Calcutta High Court · (2004) 2 CHN 75 : (2003) 2 ILR (Cal) 542
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104
High Courts18 Sept 2003Dismissed
Sudhendu Kumar Dutta Vs Arati Dhar
Calcutta High Court · (2003) 3 ARBLR 621 : (2004) 2 CHN 248
Arbitration and Conciliation Act, 1996 — Section 34
High Courts18 Sept 2003
Abhijit Sen Vs Superintendent (Administration) Regional Passport Officer and Others
Calcutta High Court · (2004) 1 CHN 66 : (2004) CriLJ 1281 : 108 CWN 784
Constitution of India, 1950 — Article 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 190(1), 2Passports Act, 1967 — Section 10(2)
High Courts18 Sept 2003
Shankari Haldar and Others Vs State of West Bengal and Others
Calcutta High Court · (2004) 4 CHN 183
High Courts17 Sept 2003Dismissed
Siba Prasad Sahoo Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 CHN 162
Constitution of India, 1950 — Article 323A, 323B, 323B(3)Penal Code, 1860 (IPC) — Section 113West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 10(3), 10(4), 15, 49(2), 49(4)