High Courts28 Jun 2002
Dhirendra Nath Das and Others Vs Shrimati Menoka Das
Calcutta High Court · AIR 2002 Cal 272 : (2003) 2 CALLT 205 : 107 CWN 258
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,136 of 3,204
High Courts28 Jun 2002Dismissed
SBI VRS Optee Officers'' Action Group and Others Vs State Bank of India and Others
Calcutta High Court · (2003) 1 LLJ 690
High Courts27 Jun 2002Allowed
Saktipada Dolui and Another Vs Sm. Madhabi Dolui and Others
Calcutta High Court · (2003) CriLJ 328 : (2003) 1 RCR(Criminal) 525
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246
High Courts26 Jun 2002
Nataraj Cinema Vs Commissioner of Income Tax and Another
Calcutta High Court · (2002) 177 CTR 491 : (2002) 257 ITR 415 : (2003) 131 TAXMAN 377
Income Tax Act, 1961 — Section 254, 260A
High Courts24 Jun 2002
Khokan Patra and Another Vs State
Calcutta High Court · (2002) 06 CAL CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts21 Jun 2002Allowed
Ranu Roy Vs Pradip Kumar Roy
Calcutta High Court · 107 CWN 504
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30Hindu Marriage Act, 1955 — Section 24, 28, 28A
High Courts21 Jun 2002Allowed
Shrimati Ranu Roy Vs Pradip Kumar Roy
Calcutta High Court · 106 CWN 1023
Hindu Marriage Act, 1955 — Section 24, 28, 28A
High Courts20 Jun 2002Allowed
BCL Financial Services Ltd. Vs Sri Pashupati Nath Prasad and Others
Calcutta High Court · (2002) 3 CALLT 352 : (2002) 3 CHN 265
Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 9 Rule 13
High Courts19 Jun 2002Allowed
The Board of Trustees for the Port of Kolkata Vs The Kolkata Municipal Corporation and Others
Calcutta High Court · (2002) 3 CALLT 23
Calcutta Municipal Corporation Act, 1980 — Section 171(7), 179(2)Calcutta Port Trust Act, 1890 — Section 59, 66, 66K(4), 68AConstitution of India, 1950 — Article 226
High Courts19 Jun 2002Dismissed
Achintya Kumar Ghosh Vs South Bengal State Transport Corporation and Others
Calcutta High Court · (2002) 3 CALLT 45 : (2003) 2 LLJ 27
Constitution of India, 1950 — Article 19, 21, 226
High Courts19 Jun 2002Dismissed
Uttara-Co-Operative Housing Society Limited Vs The State of West Bengal and Others
Calcutta High Court · (2003) 1 CALLT 101
Constitution of India, 1950 — Article 226
High Courts19 Jun 2002
Sukdeb Halder Vs State of West Bengal
Calcutta High Court · (2003) 2 CHN 421
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts18 Jun 2002Dismissed
The Model Manufacturing Company Ltd. Vs Union of India (UOI)
Calcutta High Court · (2002) 3 CALLT 579
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11, 80Constitution of India, 1950 — Article 229, 299, 52, 77Income Tax Act, 1961 — Section 117
High Courts18 Jun 2002
J.G. Engineers Pvt. Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 3 CALLT 106
Arbitration and Conciliation Act, 1996 — Section 24, 4, 42
High Courts18 Jun 2002Allowed
Sri Bibhuti Bhusan Dutta Vs Dr. Samarendra Nath Misra
Calcutta High Court · (2003) 1 CALLT 209 : (2002) 2 ILR (Cal) 179 : (2002) 2 ILR (Cal) 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 99, 151Evidence Act, 1872 — Section 101, 114, 116West Bengal Premises Tenancy Act, 1956 — Section 2
High Courts18 Jun 2002Dismissed
Debasis Dutta and Others Vs State of West Bengal
Calcutta High Court · (2003) 2 CALLT 105
Criminal Procedure Code, 1973 (CrPC) — Section 407, 409Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts17 Jun 2002Dismissed
Mr. Geevarghese Mathews and Others Vs The State of West Bengal and Others
Calcutta High Court · (2002) 3 CALLT 500 : (2002) 3 CHN 308
Criminal Procedure Code, 1973 (CrPC) — Section 211, 216, 217, 313, 482
High Courts17 Jun 2002Dismissed
Raj Ambarish Sen alias Ambarish Sen Vs The State of West Bengal
Calcutta High Court · (2003) CriLJ 3830 : 107 CWN 310
Criminal Procedure Code, 1973 (CrPC) — Section 306, 307, 308, 401, 482Evidence Act, 1872 — Section 118Juvenile Justice Act, 1986 — Section 18, 19, 2, 2(g), 20, 20
High Courts17 Jun 2002Dismissed
Anil Gupta Vs Narcotic Control Bureau
Calcutta High Court · (2002) 06 CAL CK 0027
Criminal Law (Amendment) Act, 1952 — Section 8(1)
High Courts17 Jun 2002Dismissed
Aswini Kumar Bhattacharya Vs The State of West Bengal
Calcutta High Court · (2002) 3 CALLT 635 : (2002) 3 CHN 670
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 211, 482Penal Code, 1860 (IPC) — Section 21, 34, 409