High Courts05 Dec 2002Allowed
Kartick Chandra Parui Vs Commercial Tax Officer and Others
Calcutta High Court · (2003) 132 STC 478
West Bengal Sales Tax Act, 1994 — Section 30(4), 45, 45(1), 45A, 46(1)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,125 of 3,204
High Courts05 Dec 2002
Lakshmi Kanta Mukherjee Vs State of West Bengal
Calcutta High Court · (2004) 2 CHN 470
High Courts03 Dec 2002Dismissed
Dr. Pranab Kumar Mukherjee Vs State of West Bengal
Calcutta High Court · (2003) 2 CHN 418
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts03 Dec 2002Dismissed
Md. Afsar Ali Mallick Vs Refique Mistri and Others
Calcutta High Court · (2004) 1 CHN 437
Criminal Procedure Code, 1973 (CrPC) — Section 161, 378Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts03 Dec 2002Dismissed
Swapan Kr. Singha Vs Sova Rani Singha
Calcutta High Court · 108 CWN 134
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 397, 397(3), 399
High Courts03 Dec 2002Dismissed
Sm. Swastika Sen Vs The State of West Bengal and Sri Pritam Sen
Calcutta High Court · (2003) 2 CALLT 359 : (2004) 1 DMC 66
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Dec 2002Dismissed
Abinash Ch. Mondal Vs Jyotsna Rani Mondal
Calcutta High Court · (2003) CriLJ 3304 : 108 CWN 818
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts03 Dec 2002Allowed
Monoranjan Das Vs Pulak Dutta and Others
Calcutta High Court · (2004) 1 CHN 328 : 108 CWN 892
Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 365
High Courts02 Dec 2002Allowed
Sudhir Chandra Mahato Vs State of West Bengal
Calcutta High Court · (2003) 2 ILR (Cal) 60
Constitution of India, 1950 — Article 12, 141, 142, 16, 162West Bengal Panchayat Act, 1973 — Section 36West Bengal Regulation of Recruitment in State Government Establishments and Establishments of Public Undertakings, Statutory Bodies, Government Companies and Local Authorities Act, 1999 — Section 4
High Courts29 Nov 2002
Smt. Usha Bhar Vs Sanat Kumar Bhar
Calcutta High Court · (2004) 135 TAXMAN 526
Benami Transactions (Prohibition) Act, 1988 — Section 3(1)
High Courts29 Nov 2002Dismissed
Ajit Kumar Saha Vs Amar Kumar Saha
Calcutta High Court · (2003) 1 ILR (Cal) 78
Easements Act, 1882 — Section 52Hindu Adoptions and Maintenance Act, 1956 — Section 4Hindu Marriage Act, 1955 — Section 24
High Courts29 Nov 2002Dismissed
Macrotech India and Others Vs Uma Roy
Calcutta High Court · (2003) 3 ARBLR 52
Arbitration and Conciliation Act, 1996 — Section 2, 42, 9
High Courts29 Nov 2002
Smt. Usha Bhar and Others Vs Sanat Kumar Bhar
Calcutta High Court · (2004) 1 BC 297 : (2003) 3 CALLT 127 : 108 CWN 970
Benami Transactions (Prohibition) Act, 1988 — Section 3(2), 4(1)Specific Relief Act, 1963 — Section 34
High Courts28 Nov 2002Dismissed
Rajesh Mundhra and Others Vs The State of West Bengal and Others
Calcutta High Court · (2003) 3 CALLT 505
Criminal Procedure Code, 1973 (CrPC) — Section 488Penal Code, 1860 (IPC) — Section 120B, 201, 341, 420
High Courts27 Nov 2002Dismissed
Bidyut Kumar Roy Vs State of West Bengal
Calcutta High Court · (2002) 2 ILR (Cal) 514
Banking Regulation Act, 1949 — Section 2, 5Constitution of India, 1950 — Article 12, 14, 311
High Courts22 Nov 2002Allowed
Ram Brich Muchi Vs Coal India Ltd. and Another
Calcutta High Court · (2003) 97 FLR 728 : (2003) 2 LLJ 590
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226(1), 226(2)
High Courts21 Nov 2002Dismissed
United Bank of India Vs Madhab Chandra Koley
Calcutta High Court · (2003) 1 ILR (Cal) 567
High Courts21 Nov 2002
Haradhan Bhowmick Vs State of West Bengal
Calcutta High Court · (2003) 1 ILR (Cal) 158
Constitution of India, 1950 — Article 142, 226, 41, 45West Bengal Board of Secondary Education Act, 1963 — Section 19
High Courts15 Nov 2002Dismissed
Eureka Forbs Ltd. and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2003) 2 BC 597 : (2003) 3 CALLT 107 : (2003) 114 CompCas 367
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts14 Nov 2002Dismissed
Sabitri Mandal (Smt.) Vs State of West Bengal
Calcutta High Court · (2002) 2 ILR (Cal) 488
West Bengal Panchayat Act, 1973 — Section 10, 2(19)