High Courts17 Apr 2003Dismissed
Bhagwati Prasad Vs Union of India (UOI) and Others
Calcutta High Court · (2003) 184 CTR 12
Customs Act, 1962 — Section 110, 110(1), 110(2), 124, 153General Clauses Act, 1897 — Section 27
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,116 of 3,204
High Courts17 Apr 2003
Rousseau Mitra Vs Shrimati Chandana Mitra
Calcutta High Court · AIR 2004 Cal 61 : 107 CWN 1136
Hindu Marriage Act, 1955 — Section 24
High Courts17 Apr 2003
Mira Rani Dutta Vs Snehalata Saraf and Others
Calcutta High Court · 107 CWN 1101
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 23 Rule 3, Order 6 Rule 17Specific Relief Act, 1963 — Section 10, 16, 16(c), 20
High Courts11 Apr 2003Dismissed
East India Wires Limited Vs Mohan Lal Ghosh
Calcutta High Court · (2003) 2 CALLT 634 : (2004) 118 CompCas 322
Companies Act, 1956 — Section 433, 434, 535
High Courts11 Apr 2003
All Backward Class Relief and Development Mission Vs State of West Bengal
Calcutta High Court · (2004) 2 CHN 381
Constitution of India, 1950 — Article 226, 41, 45, 46
High Courts10 Apr 2003Allowed
Calcutta Port Trust and Others Vs Empress Shipping Services Pvt. Ltd. and Others
Calcutta High Court · AIR 2004 Cal 303 : (2003) 2 ILR (Cal) 257
Major Port Trusts Act, 1963 — Section 2, 59
High Courts10 Apr 2003
Innovative Classic Export (P) Ltd. Vs Regional Provident Fund Commissioner and Others
Calcutta High Court · (2004) 1 LLJ 666
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7B, 7B(1), 7I
High Courts09 Apr 2003
Smt. Ratna Chakraborty Vs Smt. Rekha Chakraborty
Calcutta High Court · AIR 2004 Cal 24 : 108 CWN 860
Succession Act, 1925 — Section 288, 295
High Courts09 Apr 2003Allowed
Calcutta Dock Labour Board Workers Vs Union of India (UOI)
Calcutta High Court · (2003) 1 ILR (Cal) 557
Constitution of India, 1950 — Article 74Dock Workers (Regulation of Employment) Rules, 1962 — Rule 3Dock Workers (Regulation of Employment) Scheme Rules, 1970 — Rule 10
High Courts09 Apr 2003Allowed
Pulak Patodia and Another Vs A.C.C.T., Central Section and Others
Calcutta High Court · (2004) 138 STC 331
Central Sales Tax Act, 1956 — Section 7(4)
High Courts09 Apr 2003
Durga Kamal Rice Mills Vs Commissioner of Income Tax
Calcutta High Court · (2003) 183 CTR 223 : (2004) 265 ITR 25
Income Tax Act, 1961 — Section 271(1)
High Courts08 Apr 2003Dismissed
Smt. Arati Daw Vs Pradip Roy Chowdhury and Others
Calcutta High Court · AIR 2003 Cal 218 : (2003) 3 CALLT 298 : 107 CWN 740 : 107 CWN 1069
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 33, Order 21 Rule 66, Order 21 Rule 67, 115
High Courts08 Apr 2003Dismissed
Appropriate Authority and Others Vs Lytton Hotel (P) Ltd. and Others
Calcutta High Court · (2003) 183 CTR 212 : (2003) 263 ITR 498
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UD
High Courts08 Apr 2003Allowed
Board of Trustees for the Port of Calcutta and Others Vs Jain Udyog and Another
Calcutta High Court · AIR 2004 Cal 153
Calcutta Port Act, 1890 — Section 92, 93Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115
High Courts08 Apr 2003
Appropriate Authority Vs Lytton Hotel (P) Ltd.
Calcutta High Court · (2003) 130 TAXMAN 524
Income Tax Act, 1961 — Section 269UD
High Courts08 Apr 2003Dismissed
Kohinoor Tailoring Works and Another Vs Employees'' State Insurance Corporation and Another
Calcutta High Court · 108 CWN 890 : (2004) 1 LLJ 84
Employees State Insurance Act, 1948 — Section 75, 75(1), 77(1A), 82Limitation Act, 1963 — Section 5
High Courts07 Apr 2003Dismissed
Shaw Wallace and Company Limited Vs Ghoom Investment Company Pvt. Ltd.
Calcutta High Court · AIR 2004 Cal 126
Bengal Money Lenders Act, 1940 — Section 30ACivil Procedure Code, 1908 (CPC) — Section 34
High Courts04 Apr 2003Dismissed
Sundar Gupta and Others Vs State of W.B. and Others
Calcutta High Court · (2006) 3 CHN 384
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 141Constitution of India, 1950 — Article 14, 19, 21Land Acquisition Act, 1894 — Section 11, 4, 5A(2), 6
High Courts04 Apr 2003
United India Insurance Co. Ltd. Vs Kamala Hazra and Another
Calcutta High Court · (2005) ACJ 95
Limitation Act, 1963 — Section 5Workmens Compensation Act, 1923 — Section 30(2), 30(3), 4A(3)
High Courts04 Apr 2003
Shamim Ahmed and Others, Haradhan Ghosh and Haraprasad Ghosh Vs State and Others Sudhangshu Kr. Sikdar and Sankaran Moitra and Another Vs Sadhana Das and Another Nadia Nandan Kabiraj and Kahitish Ch. Baidya Vs State
Calcutta High Court · (2003) 2 CALLT 11 : (2003) 2 CHN 431 : (2003) CriLJ 2815 : (2003) 4 RCR(Criminal) 210
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200, 203, 204, 209