High Courts17 Mar 2003
Union of India (UOI) Vs Burma Construction and Others
Calcutta High Court · AIR 2004 Cal 174
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3), Order 41 Rule 5, Order 41 Rule 6
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,119 of 3,204
High Courts13 Mar 2003Dismissed
L.P. Electronics Pvt. Ltd. Vs Manor Floatel Ltd.
Calcutta High Court · (2003) 3 CALLT 242 : 107 CWN 1037
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts13 Mar 2003Allowed
Ms. Cheryl Ann Peterson Vs Eric Jacob Peterson
Calcutta High Court · 107 CWN 421
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Special Marriage Act, 1954 — Section 23, 27, 27(b), 27A, 40A
High Courts13 Mar 2003
Sabari Ventures Limited Vs Canara Bank
Calcutta High Court · (2004) 1 CALLT 155
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4
High Courts12 Mar 2003
Commissioner of Income Tax Vs Ruby Traders and Exporters Ltd.
Calcutta High Court · (2003) 182 CTR 596 : (2003) 263 ITR 300 : (2004) 134 TAXMAN 29
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 68
High Courts12 Mar 2003
Bharat Coking Coal Ltd. and Another Vs Sri Tapan Kumar Giri and Others
Calcutta High Court · (2003) 3 CALLT 325 : 108 CWN 746 : (2004) 102 FLR 1207 : (2003) 1 ILR (Cal) 545 : (2004) 2 LLJ 763
Civil Procedure Code, 1908 (CPC) — Section 21Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 4.1, 5.4Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts12 Mar 2003Dismissed
Egra Thana Co-Operative Agricultural Marketing Society Limited Vs Registrar of Co-Operative Societies
Calcutta High Court · (2003) 1 ILR (Cal) 440
Constitution of India, 1950 — Article 254, 254(2)Limitation Act, 1963 — Section 5
High Courts12 Mar 2003
Hindusthan Tea Trading Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2003) 129 TAXMAN 601
Income Tax Act, 1961 — Section 68
High Courts11 Mar 2003
Shaw Wallace and Co. Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2003) 181 CTR 290 : (2003) 262 ITR 528 : (2003) 129 TAXMAN 639
Income Tax Act, 1961 — Section 226(3)
High Courts10 Mar 2003
Anup Kumar Biswas and Others Vs Babul Kumar Biswas
Calcutta High Court · (2004) 1 ARBLR 183
Arbitration and Conciliation Act, 1996 — Section 37(1), 9Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 17, Order 42 Rule 1, Order 43 Rule 2, 104Constitution of India, 1950 — Article 226
High Courts10 Mar 2003
Dr. Sajal Kanti Chakraborty Vs State of West Bengal and Others
Calcutta High Court · (2003) 2 CHN 354 : (2003) 1 ILR (Cal) 508
Constitution of India, 1950 — Article 226
High Courts10 Mar 2003Dismissed
Sinclairs Hotels and Transportation Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 LLJ 1033
Industrial Disputes Act, 1947 — Section 10(1), 25F
High Courts10 Mar 2003Allowed
Sukhdev Singh Vs Union of India (UOI)
Calcutta High Court · (2003) 2 ILR (Cal) 461
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27(2)Constitution of India, 1950 — Article 309, 311(2)Penal Code, 1860 (IPC) — Section 379, 411
High Courts10 Mar 2003
Babusona Sharma Vs State
Calcutta High Court · (2003) 2 CHN 425
Criminal Procedure Code, 1973 (CrPC) — Section 437
High Courts10 Mar 2003Dismissed
Ambika Enterprises Vs Trishna Bose and Another
Calcutta High Court · (2003) 3 ARBLR 9 : (2003) 2 CHN 334
Arbitration and Conciliation Act, 1996 — Section 37(1), 9Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 151, 152
High Courts10 Mar 2003Dismissed
Colliery Mazdoor Sabha Vs Manager, Ramnagar Colliery and Others
Calcutta High Court · (2004) 2 CHN 631
Industrial Disputes Act, 1947 — Section 10(2A)
High Courts10 Mar 2003Dismissed
Felu Chandra Das Vs Mahesh Prasad Singh
Calcutta High Court · (2004) 4 CHN 248
Constitution of India, 1950 — Article 227Presidency Small Cause Courts Act, 1882 — Section 41
High Courts06 Mar 2003Allowed
Smt. Ashalata Mahapatra and Others Vs Kamal Krishna Goswami and Others
Calcutta High Court · (2003) 3 CALLT 424 : 108 CWN 848
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Estates Acquisition Act, 1953 — Section 44, 44(1), 44(2)
High Courts05 Mar 2003Dismissed
Nalini Kumar Majumder alias Nalini Ranjan Majumder Vs Dwijendra Kr. Sil
Calcutta High Court · (2003) 3 CALLT 87
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 34, 42
High Courts04 Mar 2003Dismissed
Union of India (UOI) Vs Arun Jyoti Kundu and Others
Calcutta High Court · (2004) 1 CALLT 75
Constitution of India, 1950 — Article 226