High Courts17 Sept 2003
Kajal Chowdhury Vs Dilip Chowdhury
Calcutta High Court · (2004) 2 CHN 191 : (2004) 2 DMC 287
Constitution of India, 1950 — Article 141Hindu Marriage Act, 1955 — Section 15Limitation Act, 1963 — Section 5
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,103 of 3,204
High Courts17 Sept 2003Dismissed
Minati Ghosh Vs Lakshmi Narayan Sarkar and Others
Calcutta High Court · AIR 2004 Cal 74
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 99Specific Relief Act, 1963 — Section 28, 28(3), 28(4)
High Courts17 Sept 2003
Magma Leasing Ltd. Vs Tonganagaon Tea Co. Pvt. Ltd. and Others
Calcutta High Court · (2004) 1 ARBLR 173 : 108 CWN 281
Arbitration and Conciliation Act, 1996 — Section 11, 15(2)
High Courts17 Sept 2003
Smt. Kajal Chowdhury Vs Dilip Chowdhury
Calcutta High Court · AIR 2004 Cal 113
Hindu Marriage Act, 1955 — Section 15
High Courts16 Sept 2003Dismissed
Smt. Debi Dutta Vs Industrial Investment Bank of India and Others
Calcutta High Court · 107 CWN 986
High Courts16 Sept 2003Allowed
Veteran Company Pvt. Ltd. and Another Vs State and Others
Calcutta High Court · (2004) 4 BC 544 : (2004) CriLJ 1258
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts16 Sept 2003Dismissed
Radio Manufacturers of India Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 CHN 391 : 107 CWN 991 : (2004) 2 LLJ 322
Industrial Disputes Act, 1947 — Section 10, 10(1B)
High Courts16 Sept 2003Allowed
The Secretary, Vivekanandapally Kishore Bharati High School Vs Munshi Mohammad Mansur and Others
Calcutta High Court · 107 CWN 1001
High Courts16 Sept 2003
Indian Iron and Steel Co. Ltd. Vs Bhabesh Chandra Dutta and Others
Calcutta High Court · 107 CWN 978 : (2004) 1 LLJ 1001
High Courts16 Sept 2003
Elias Meyer Free School and Talmud Torah Vs Beni Ltd. and Others Ratnagiri Engineering P. Ltd. and Others Vs Official Liquidator and Others
Calcutta High Court · (2005) 128 CompCas 679
Companies Act, 1956 — Section 446, 446(2)Land Reforms Act, 1955 — Section 14zWest Bengal Estates Acquisition Act, 1953 — Section 4, 44(2), 5, 6(1), 6(2)
High Courts16 Sept 2003Allowed
Zafrul Hasan and Others Vs Kolkata Municipal Corporation and Others
Calcutta High Court · AIR 2004 Cal 133
Calcutta Municipal Corporation Act, 1980 — Section 284, 635Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Constitution of India, 1950 — Article 226
High Courts12 Sept 2003Dismissed
Coal Mines Officers'' Association of India and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 187 CTR 348 : (2004) 266 ITR 429
Income Tax Act, 1961 — Section 17(2)Income Tax Rules, 1962 — Rule 3
High Courts12 Sept 2003Allowed
In Re: Deepika Samanta
Calcutta High Court · (2004) 1 CHN 58
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 439(2), 482Penal Code, 1860 (IPC) — Section 109, 120B, 307, 34, 406
High Courts12 Sept 2003
Ranjit Kumar Halder Vs State of West Bengal and Others
Calcutta High Court · (2006) 1 CALLT 355
Administrative Tribunals Act, 1985 — Section 19Contempt of Courts Act, 1971 — Section 2, 22Evidence Act, 1872 — Section 57
High Courts11 Sept 2003
Bijoy Kumar Chatterjee Vs Pradip Kumar Dutta and Others
Calcutta High Court · (2004) 1 CHN 243 : 108 CWN 668 : (2004) 1 ILR (Cal) 127
Specific Relief Act, 1963 — Section 20, 20(2)
High Courts11 Sept 2003Dismissed
Sandip Kumar Sinha Vs Nirmal Dutta and Others
Calcutta High Court · (2004) 3 CALLT 603 : (2004) 3 CHN 478
High Courts11 Sept 2003Dismissed
Barun Duley and Another Vs State of West Bengal
Calcutta High Court · (2004) 1 CHN 524
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 376(2)
High Courts11 Sept 2003Dismissed
Jindal (India) Ltd. and Another Vs Assistant Commissioner, Commercial Taxes and Others
Calcutta High Court · (2004) 136 STC 492
Central Sales Tax Act, 1956 — Section 14, 15West Bengal Sales Tax Act, 1994 — Section 17(3)
High Courts11 Sept 2003
Decon India Private Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 2 ARBLR 361 : (2005) 2 CHN 260 : 108 CWN 44
Arbitration and Conciliation Act, 1996 — Section 11(6), 12, 12(3), 13, 13(3)
High Courts10 Sept 2003
Sirajul Mirza Vs State of W.B. and Others
Calcutta High Court · (2004) 1 CHN 35
Constitution of India, 1950 — Article 226West Bengal Panchayat Act, 1973 — Section 168