High Courts07 Jan 2003
Smt. Bilasini Mondal Vs National Insurance Company Limited and Another
Calcutta High Court · (2003) 3 ACC 137
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,124 of 3,204
High Courts07 Jan 2003Dismissed
Arun Das Vs State of West Bengal
Calcutta High Court · (2003) 2 CALLT 226
Evidence Act, 1872 — Section 137, 3, 32, 45Penal Code, 1860 (IPC) — Section 302
High Courts06 Jan 2003Dismissed
Steel Authority of India Ltd. Vs Durga Crane and Another
Calcutta High Court · (2003) 2 CALLT 122
Arbitration Act, 1940 — Section 30, 33, 41Partnership Act, 1932 — Section 47
High Courts01 Jan 2003
Bimal Kumar Damani Vs Commissioner of Income Tax
Calcutta High Court · (2003) 261 ITR 635
Income Tax Act, 1961 — Section 256(1), 37, 69A
High Courts24 Dec 2002Allowed
Shrimati Nathi Devi Kulthin Vs State of West Bengal and Others
Calcutta High Court · (2003) 2 CALLT 376
Constitution of India, 1950 — Article 21, 226Crown Grants Act, 1895 — Section 3Transfer of Property Act, 1882 — Section 52
High Courts23 Dec 2002Dismissed
Jay Prakash Das Vs Coal India Ltd.
Calcutta High Court · (2003) 1 ILR (Cal) 359
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1947 — Section 5(1)Specific Relief Act, 1963 — Section 34
High Courts23 Dec 2002Dismissed
Laldeo Singh Vs Coal India Ltd.
Calcutta High Court · (2003) 1 ILR (Cal) 529
Specific Relief Act, 1963 — Section 34
High Courts20 Dec 2002
Kodak India Limited Vs Deputy Commissioner of Commercial Taxes and Others
Calcutta High Court · (2003) 131 STC 491
West Bengal Sales Tax Act, 1994 — Section 71
High Courts18 Dec 2002
Chandan Chatterjee alias Fulu Vs State of West Bengal
Calcutta High Court · 107 CWN 763
Criminal Procedure Code, 1973 (CrPC) — Section 313, 392Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 100, 105, 299, 300, 302
High Courts17 Dec 2002Allowed
Mandira Sen (Mandal) Vs The State of West Bengal and Others
Calcutta High Court · (2003) 3 CALLT 175 : 108 CWN 430
Constitution of India, 1950 — Article 14, 21, 226West Bengal Board of Secondary Education Act, 1963 — Section 45
High Courts17 Dec 2002Dismissed
Bridh Raj Bhandari @ B.R. Bhandari Vs Gobardhan Napany and Others
Calcutta High Court · 108 CWN 926
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7
High Courts16 Dec 2002Allowed
State Bank of India (Overseas Branch) and Another Vs Commercial Tax Officer and Others
Calcutta High Court · (2003) 132 STC 234
Bengal Finance (Sales Tax) Act, 1941 — Section 2, 4(6), 5(6A)
High Courts12 Dec 2002Allowed
Uttara Chowdhury Vs State of West Bengal
Calcutta High Court · (2003) 1 ILR (Cal) 14
Constitution of India, 1950 — Article 226West Bengal Board of Secondary Education Act, 1963 — Section 19(3), 19A(3)
High Courts12 Dec 2002Dismissed
Thaper Intrafor Company of India Ltd. Vs J.G. Kumarmangalam
Calcutta High Court · (2003) 1 ILR (Cal) 172
Coal Mines (Nationalisation) Act, 1973 — Section 1, 2, 25A, 26(2), 3
High Courts11 Dec 2002Allowed
Evergreen Plywood Industries (P.) Ltd. Vs Circular Leasing and Resources (P.) Ltd.
Calcutta High Court · (2003) 43 SCL 385
Companies Act, 1956 — Section 433, 433(1), 434, 434(1)
High Courts11 Dec 2002Allowed
Biswanath Chakraborty and Others Vs State of West Bengal and Others
Calcutta High Court · (2003) 2 CALLT 129
Constitution of India, 1950 — Article 14, 16, 21, 226West Bengal Services (Appointment, Probation and Confirmation) Rules, 1979 — Rule 5
High Courts11 Dec 2002Dismissed
National Rubber Works Vs Daisy Mantosh
Calcutta High Court · 108 CWN 494
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 7, Order 41 Rule 23, Order 41 Rule 25, Order 41 Rule 26Transfer of Property Act, 1882 — Section 106, 108West Bengal Premises Tenancy Act, 1956 — Section 13(6), 17, 17(A)
High Courts11 Dec 2002
Smt. Chandana Bose Vs Saturday Club Limited and Others
Calcutta High Court · (2003) 3 CALLT 73
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Penal Code, 1860 (IPC) — Section 4, 65Specific Relief Act, 1963 — Section 41
High Courts11 Dec 2002
U.L. Majumdar alias Upendralal Majumdar Vs Anjali Banerjee
Calcutta High Court · (2003) 2 CALLT 188
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3, Order 22 Rule 4, Order 6 Rule 17Limitation Act, 1963 — Section 5
High Courts09 Dec 2002Allowed
Kailash Chandra Pandey Vs State of West Bengal
Calcutta High Court · (2003) 2 CALLT 430 : (2003) CriLJ 4286
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 7