High Courts30 Jul 2002
Maya Rani Guin and etc. Vs State of West Bengal
Calcutta High Court · (2003) 2 ALD(Cri) 1 : (2003) CriLJ 1 : (2003) 1 RCR(Criminal) 774
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439, 482
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,133 of 3,204
High Courts26 Jul 2002Dismissed
Tapan Kumar Mondal Vs State of West Bengal
Calcutta High Court · (2002) 2 ILR (Cal) 284
Appointment of Leave Rule and Condition of Service Rules, 1940 — Rule 3, 3A, 3B, 3C, 3D
High Courts26 Jul 2002
Bidyasunder Chatterjee Vs Union of India and Others
Calcutta High Court · 106 CWN 925
High Courts26 Jul 2002Dismissed
Jagadhatri Trading Company and Another Vs The State and Another
Calcutta High Court · (2003) 1 CALLT 365
General Clauses Act, 1897 — Section 6Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 14, 9A
High Courts26 Jul 2002Dismissed
Sevak Ghosh Vs The State of West Bengal
Calcutta High Court · (2003) 1 CALLT 106
Penal Code, 1860 (IPC) — Section 409, 419
High Courts26 Jul 2002Dismissed
Satyajit Guha Vs Srimati Rati Sen Sharma
Calcutta High Court · (2003) 1 CALLT 415
Calcutta High Court Civil Rules, 1935 — Rule 208Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 97, Order 47 Rule 1Limitation Act, 1963 — Section 5
High Courts26 Jul 2002Allowed
Shri D.J. Sen and Others Vs The State and Another
Calcutta High Court · (2003) 2 CALLT 139 : (2002) CriLJ 4621
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Electricity Act, 1910 — Section 26(4)Limitation Act, 1963 — Article 131, 14, 5
High Courts26 Jul 2002Dismissed
Sri Rakesh Garg alias Rakesh Kumar Garg Vs The State of West Bengal
Calcutta High Court · (2003) 2 CALLT 351
Constitution of India, 1950 — Article 254Essential Commodities Act, 1955 — Section 6A, 6A(2), 7, 7(1)
High Courts26 Jul 2002
Mining and Allied Machinery Corporation Ltd. Vs Chandranath Chatterjee (3891) and Others and Abani Mohan Roy (3899) and Others
Calcutta High Court · (2002) 4 CHN 676
Constitution of India, 1950 — Article 226
High Courts26 Jul 2002
Samar Bose and Others Vs The Electro Medical and Allied Industries Ltd. and Others
Calcutta High Court · 106 CWN 975
High Courts25 Jul 2002Dismissed
Tapan Sikdar and Others Vs Hindusthan Fertilizer Corporation Ltd. and Another
Calcutta High Court · (2002) 3 LLJ 949
High Courts25 Jul 2002Allowed
Shrimati Ashawati Devi (Singh) Vs Appellate Authority and Secretary, Urban Development Department
Calcutta High Court · (2003) 1 ILR (Cal) 8
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 8, 8(1), 9
High Courts25 Jul 2002Dismissed
Sambunath Sen, Proprietor, East India Glass Industries Vs Employees'' State Insurance Corporation and Others
Calcutta High Court · (2002) 95 FLR 810 : (2003) 1 LLJ 347
Employees State Insurance Act, 1948 — Section 44, 45A
High Courts24 Jul 2002Dismissed
General Secretary, A.P.B.L. Contractor Employees'' Union and Another Vs State of West Bengal and Others
Calcutta High Court · (2003) 96 FLR 1178 : (2003) 2 LLJ 229
Industrial Disputes Act, 1947 — Section 9A
High Courts24 Jul 2002Dismissed
Bijoli Bhattacharya Vs State of West Bengal
Calcutta High Court · (2004) 3 CHN 169
High Courts22 Jul 2002Allowed
Smt. Purnima Bagaria Vs Calcutta Municipal Corporation and Others
Calcutta High Court · AIR 2002 Cal 284
Calcutta Municipal Corporation Act, 1980 — Section 180(2), 184(4)
High Courts19 Jul 2002
C. Mackertich Ltd. Vs Custodian
Calcutta High Court · (2003) 46 SCL 220
Constitution of India, 1950 — Article 12, 226Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 13, 3, 3(2), 3(3), 3(5)
High Courts19 Jul 2002Allowed
Sova Rani Chandra Vs Gur Charan Kaur
Calcutta High Court · 108 CWN 227
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 99, Order 6 Rule 4, 101Evidence Act, 1872 — Section 40, 41, 42, 44
High Courts19 Jul 2002Dismissed
Supreme Paper Mills Limited Vs Assistant Commissioner, Commercial Taxes, Corporate Division and Others
Calcutta High Court · (2003) 1 CALLT 446
Bengal Finance (Sales Tax) Act, 1941 — Section 11E(2)Constitution of India, 1950 — Article 19, 226West Bengal Sales Tax Act, 1954 — Section 9A, 9A(2)
High Courts19 Jul 2002Allowed
Union of India (UOI) and Others Vs Sri Panchanan Roy
Calcutta High Court · (2003) 1 CALLT 433 : (2003) 2 LLJ 1072
Constitution of India, 1950 — Article 14, 21, 226