COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,117 of 3,204

High Courts04 Apr 2003Dismissed

Smt. Kabita Roy Chowdhury and Another Vs Smt. Santi Devi Bajaj and Another

Calcutta High Court · (2003) 3 CALLT 485

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 27Specific Relief Act, 1963 — Section 22, 6

High Courts04 Apr 2003

United India Insurance Co. Ltd. Vs Kartick Chandra Mandal and Another

Calcutta High Court · (2004) 2 ACC 306 : (2004) ACJ 304

Limitation Act, 1963 — Section 5Workmens Compensation Act, 1923 — Section 30(3), 4(1), 4A(3)

High Courts03 Apr 2003Allowed

Board of Trustee of the Port of Calcutta Vs Pearl Transport Co. Ltd. and Others

Calcutta High Court · AIR 2004 Cal 122

Major Port Trusts Act, 1963 — Section 49Specific Relief Act, 1963 — Section 39

High Courts03 Apr 2003Dismissed

Agri Horticulture Society of India Vs State of West Bengal

Calcutta High Court · AIR 2004 Cal 73

Banking Regulation Act, 1949 — Section 6Constitution of India, 1950 — Article 226

High Courts03 Apr 2003Allowed

S.M. Ghosh Vs Secretary, Ministry of Environment

Calcutta High Court · (2003) 2 ILR (Cal) 148

High Courts03 Apr 2003

Bellevue Clinic and Another and East Diagnostics and Research Centre Vs State of West Bengal and Others

Calcutta High Court · (2005) 139 STC 406

Contract Act, 1872 — Section 226West Bengal State Tax on Consumption or Use of Goods Act, 2001 — Section 4West Bengal State Tax on Consumption or Use of Goods Rules, 2001 — Rule 5A(2)

High Courts02 Apr 2003Dismissed

Transport Corporation of India Ltd. Vs Pratima Bose

Calcutta High Court · 108 CWN 58

Companies Act, 1956 — Section 575

High Courts02 Apr 2003Allowed

Simplex Concrete Piles (India) Ltd. and Geo Miller and Co. Ltd. Vs Deputy Commissioner of Income Tax and Others

Calcutta High Court · (2003) 183 CTR 47 : (2003) 262 ITR 605 : (2004) 134 TAXMAN 74

Income Tax Act, 1961 — Section 139, 142(1), 147, 148, 149

High Courts01 Apr 2003Allowed

Fu Sheen Tannery and Another Vs Income Tax Officer and Others

Calcutta High Court · (2003) 185 CTR 76 : (2003) 262 ITR 456 : (2004) 134 TAXMAN 25

Income Tax Act, 1961 — Section 145, 251

High Courts01 Apr 2003

Fiat India Private Limited Vs Rahul Udyog Viniog Limited and Another

Calcutta High Court · (2004) 2 BC 101 : (2003) 3 CALLT 381 : 108 CWN 446

Arbitration Act, 1940 — Section 34, 40Arbitration and Conciliation Act, 1996 — Section 26, 8, 8(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115, 151

High Courts01 Apr 2003

Kamalakshi Charan Bagchi Vs State of West Bengal

Calcutta High Court · (2003) 1 ILR (Cal) 519

Police Act, 1861 — Section 42

High Courts31 Mar 2003

Commissioner of Income Tax Vs Balarampur Commercial Enterprises Ltd.

Calcutta High Court · (2003) 183 CTR 578 : (2003) 262 ITR 439 : (2003) 130 TAXMAN 845

High Courts31 Mar 2003

Rajesh Kumar Kanoi Vs State of West Bengal and Others

Calcutta High Court · (2004) 1 BC 205 : (2003) 2 CALLT 604

Constitution of India, 1950 — Article 14, 21, 226Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 109, 120B, 406, 420

High Courts28 Mar 2003Dismissed

Shrimati Bhavita Jitendra Mehta Vs Sudera Enterprises Private Limited

Calcutta High Court · (2003) 3 CALLT 266 : (2004) 122 CompCas 361 : (2004) 51 SCL 290

Civil Procedure Code, 1908 (CPC) — Section 115Companies Act, 1956 — Section 391(2)Constitution of India, 1950 — Article 227

High Courts28 Mar 2003Allowed

Abu Taher (SK.) Vs Margina Bibi (Missammat)

Calcutta High Court · (2003) 2 ILR (Cal) 94

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Constitution of India, 1950 — Article 226Guardians and Wards Act, 1890 — Section 47

High Courts28 Mar 2003Allowed

The Garrison Engineer Vs Bholanath Sarkar and Others

Calcutta High Court · 107 CWN 472

Administrative Tribunals Act, 1985 — Section 19Civil Procedure Code, 1908 (CPC) — Section 21(1)Constitution of India, 1950 — Article 226

High Courts27 Mar 2003Dismissed

Kothari Filaments Vs Commissioner of Customs (Port)

Calcutta High Court · (2003) 155 ELT 26

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 125

High Courts27 Mar 2003Allowed

Jamadar Sha and Others Vs State of West Bengal and Others

Calcutta High Court · (2004) 3 CALLT 48 : 108 CWN 520

Constitution of India, 1950 — Article 14, 16, 21, 226

High Courts26 Mar 2003

General Manager, Eastern Coalfields Ltd. Vs Gopal Chandra Mondal

Calcutta High Court · (2003) 3 CALLT 318 : (2004) 2 LLJ 539

Constitution of India, 1950 — Article 21Industrial Disputes Act, 1947 — Section 25F

High Courts26 Mar 2003Dismissed

Sambhunath Kundu and Others Vs District Magistrate and Others

Calcutta High Court · (2006) 4 CHN 776

Constitution of India, 1950 — Article 226West Bengal Cinemas (Regulation of Public Exhibition) Rules, 1956 — Rule 20, 4, 6