High Courts24 May 2002
State of West Bengal Vs Smt. Rama Devi and Others
Calcutta High Court · AIR 2002 Cal 235 : (2003) 1 CivCC 48 : (2003) 1 RCR(Civil) 484
Evidence Act, 1872 — Section 137
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,138 of 3,204
High Courts24 May 2002Dismissed
Ganeshgarh Tenants Welfare Association Vs The Calcutta Municipal Corporation and Others
Calcutta High Court · (2003) 2 CALLT 197
Calcutta Municipal Corporation Act, 1980 — Section 29(K), 411(1), 411(2)Constitution of India, 1950 — Article 226West Bengal Premises Tenancy Act, 1956 — Section 2
High Courts24 May 2002
Delta International Limited Vs Tor-Isteg Steel Corporation
Calcutta High Court · (2003) 1 CALLT 380
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 18, 152, 153
High Courts23 May 2002Dismissed
National Bank Ltd. Vs Presiding Officer, D.R.T. and Others
Calcutta High Court · (2003) 2 BC 695
Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20
High Courts23 May 2002Dismissed
Rima Santra Vs State of West Bengal and Others
Calcutta High Court · (2003) 1 CALLT 155 : (2002) 2 ILR (Cal) 313
Constitution of India, 1950 — Article 14, 16, 19, 21, 226
High Courts23 May 2002Allowed
Narendra Dev Narayan Vs Calcutta Municipal Corporation and Others
Calcutta High Court · AIR 2003 Cal 31
Calcutta Corporation (Taxation) Rules, 1987 — Rule 9, 9(2), 9(3)Calcutta Municipal Corporation Act, 1980 — Section 188, 188(3), 189
High Courts23 May 2002Allowed
Arati Purakait Vs Shyamapada Ghosh
Calcutta High Court · (2003) 1 CALLT 277
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17, 49Specific Relief Act, 1963 — Section 34
High Courts22 May 2002Allowed
Bhaswati Pal Vs Council for Indian School Certificate Examination and Others
Calcutta High Court · (2002) 3 CALLT 296
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts21 May 2002Dismissed
Ritika Limited and Others Vs Commissioner of Customs
Calcutta High Court · (2002) 83 ECC 9 : (2002) 103 ECR 801
Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 129B, 131, 142
High Courts21 May 2002
Nil Kamal Ghosh alias Nilu Vs State of West Bengal
Calcutta High Court · (2002) 3 CALLT 618
Constitution of India, 1950 — Article 20(3)Penal Code, 1860 (IPC) — Section 366, 376
High Courts20 May 2002
Gouri Phani Chakraborty Vs State of West Bengal and Others
Calcutta High Court · (2003) 1 CALLT 524
Constitution of India, 1950 — Article 14, 226West Bengal Teachers (Security of Service) Act, 1975 — Section 11, 12, 14, 9, 9(1)
High Courts20 May 2002
Three-N-Products Private Limited Vs Manchanda Enterprises and Another
Calcutta High Court · (2002) 25 PTC 607
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts20 May 2002Dismissed
Dilip Kumar Ghosh Vs Amit Kumar Roy Chaudhury
Calcutta High Court · (2003) 1 CALLT 490
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 13, 17(2), 17(2)A, 17(4)
High Courts20 May 2002
Hanumanmal Surana and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2003) 1 CALLT 463
Constitution of India, 1950 — Article 14, 19, 226
High Courts20 May 2002Dismissed
Mrs. Banani Nandi and Others Vs State of West Bengal and Others
Calcutta High Court · (2003) 1 CALLT 395
Constitution of India, 1950 — Article 14, 21, 226
High Courts16 May 2002
Evergreen Plywood Industries (P.) Ltd. Vs Circular Leasing and Resources (P.) Ltd.
Calcutta High Court · (2002) 256 ITR 754
Companies Act, 1956 — Section 146, 433, 434, 434(1)
High Courts16 May 2002Allowed
Panchanan Mukherjee Vs Alokananda Mukherjee
Calcutta High Court · 107 CWN 926
Criminal Procedure Code, 1973 (CrPC) — Section 125, 421
High Courts16 May 2002Dismissed
IFB Automotive Seating and System Ltd. and Others Vs Union of India (UOI)
Calcutta High Court · AIR 2003 Cal 80
Civil Procedure Code, 1908 (CPC) — Section 21Constitution of India, 1950 — Article 226, 226(2)Evidence Act, 1872 — Section 115
High Courts15 May 2002Dismissed
Tapan Kumar Ghosh Vs State of West Bengal
Calcutta High Court · (2003) 1 ILR (Cal) 55
Constitution of India, 1950 — Article 226
High Courts15 May 2002
Structure India Vs State of West Bengal
Calcutta High Court · (2002) 3 CALLT 336
Arbitration Act, 1940 — Section 30, 33