High Courts19 Jun 2003Allowed
Bijoy Kumar Rajgarhia and Naresh Kumar Rajgarhia Vs Life Insurance Corporation of India
Calcutta High Court · (2004) 1 CHN 170
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,112 of 3,204
High Courts18 Jun 2003
Sital Chandra Ganguly Vs Ninth Industrial Tribunal and Others
Calcutta High Court · 107 CWN 1142 : (2004) 101 FLR 294 : (2004) 2 LLJ 522
Constitution of India, 1950 — Article 311(2)
High Courts16 Jun 2003Dismissed
Satyendra Nath Boral and Smt. Anjali Mullick Vs Mrityunjoy Dey and Others
Calcutta High Court · (2003) 3 CALLT 227 : (2003) 2 ILR (Cal) 90
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 5, Order 9 Rule 13
High Courts13 Jun 2003Allowed
West Bengal State Electricity Board Vs Gilloram Gouri Shankar
Calcutta High Court · (2006) 1 CHN 380
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 115, 151Limitation Act, 1963 — Article 123, 5
High Courts13 Jun 2003Dismissed
Agritrico Agencies Vs Chroma Business Ltd.
Calcutta High Court · (2003) 2 ILR (Cal) 120
High Courts12 Jun 2003
Sanjib Chakraborty and Another Vs Ramanath Ghosh
Calcutta High Court · (2003) 3 CALLT 500
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 Courts12 Jun 2003Dismissed
Shymal Guin and Others Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 CHN 230
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 173(8), 401, 482Penal Code, 1860 (IPC) — Section 307, 406, 498A
High Courts11 Jun 2003Dismissed
Shaw Wallace and Co. Ltd. Vs Settlement Commission and Others
Calcutta High Court · (2003) 184 CTR 532 : (2003) 263 ITR 285 : (2004) 139 TAXMAN 59
Income Tax Act, 1961 — Section 245C, 245C(1)
High Courts11 Jun 2003
Commissioner of Income Tax Vs Shree Gopikishan Industries Pvt. Ltd.
Calcutta High Court · (2003) 184 CTR 1 : (2003) 262 ITR 568 : (2003) 131 TAXMAN 729
Income Tax Act, 1961 — Section 32, 43(3)
High Courts11 Jun 2003Dismissed
Shaw Wallace and Co. Ltd. Vs Commissioner of Income Tax (TDS) and Others (No. 1)
Calcutta High Court · (2003) 264 ITR 241 : (2004) 136 TAXMAN 155
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 276B
High Courts10 Jun 2003Allowed
Ramendranath Banerjee Vs Pradip Kumar Sen
Calcutta High Court · (2004) 1 CALLT 151
Civil Procedure Code Amendment Act, 1999 — Section 16, 16(2)Civil Procedure Code Amendment Act, 2002 — Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18, Order 6 Rule 5, 7Constitution of India, 1950 — Article 227
High Courts10 Jun 2003Allowed
Shrimati Sikha Gorai Vs Subodh Chandra Gorai
Calcutta High Court · (2003) 3 CALLT 230
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13, 24Hindu Marriage Laws (Amendment) Act, 1976 — Section 21B, 28, 28A
High Courts10 Jun 2003Allowed
Sencose Food Products Private Limited Vs Raj Kumar Sen and Others
Calcutta High Court · (2004) 1 CALLT 79 : 108 CWN 109
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151
High Courts28 May 2003Allowed
Smt. Kakali Das (Ghosh) Vs Dr. Asish Kumar Das
Calcutta High Court · AIR 2003 Cal 287 : (2003) 3 CALLT 60 : (2004) 2 CivCC 147 : 108 CWN 588 : (2004) 2 DMC 336 : (2003) 2 ILR (Cal) 1 : (2004) 1 RCR(Civil) 633
Hindu Marriage Act, 1955 — Section 13, 9
High Courts23 May 2003Dismissed
Benota Ghosh and Another Vs Sitesh Chandra Lahiri
Calcutta High Court · 108 CWN 655
Soldiers (Litigation) Act, 1925 — Section 3, 7Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1a), 13(1h), 18A
High Courts23 May 2003
Chemico Process Company Vs Acmechem (Pvt.) Limited
Calcutta High Court · (2004) 1 BC 471 : (2003) 3 CALLT 216
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1A, Order 18 Rule 4, Order 18 Rule 4(1), Order 7 Rule 1, Order 7 Rule 6Limitation Act, 1963 — Section 18, 19
High Courts23 May 2003
Inspector-in-Charge, Railway Protection Force Vs State of West Bengal and Others
Calcutta High Court · (2003) CriLJ 3665
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts23 May 2003Allowed
Smt. Sushila Devi Jajodia and Others Vs Smt. Sita Devi Saraf and Others
Calcutta High Court · (2004) 1 CALLT 311
Limitation Act, 1963 — Section 15
High Courts23 May 2003
Mohun Bagan Athletic Club and Others Vs Deba Prasad Mukherjee and Others
Calcutta High Court · AIR 2003 Cal 298
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts23 May 2003Dismissed
Sri Chandra Nath Sadhu and Others Vs The State of West Bengal and Others
Calcutta High Court · (2003) 3 CALLT 1 : (2004) 1 DMC 359
Constitution of India, 1950 — Article 226Hindu Adoptions and Maintenance Act, 1956 — Section 9, 9(2)Hindu Marriage Act, 1955 — Section 13B