High Courts10 Apr 2002Allowed
Sayedabad Tea Company Ltd. Vs Shakti Highway Enterprises
Calcutta High Court · (2004) 3 BC 334 : (2003) 1 CALLT 1 : (2004) 49 SCL 642
Companies Act, 1956 — Section 433, 434, 434(1), 439
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,143 of 3,204
High Courts09 Apr 2002
Bhaskar Mondal Vs UCO Bank and Others
Calcutta High Court · (2002) 2 CALLT 574
Constitution of India, 1950 — Article 20, 20(3), 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 220, 221, 300General Clauses Act, 1897 — Section 26, 3(38)
High Courts09 Apr 2002Dismissed
Forward Seamen''s Union of India (UOI) Vs Union of India (UOI) and Others
Calcutta High Court · (2003) 2 CALLT 395
Constitution of India, 1950 — Article 14, 19, 21, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17Merchant Shipping Act, 1958 — Section 100, 12, 456, 95, 96
High Courts09 Apr 2002
Shri Bikash Chandra Saha Vs State of West Bengal and Others
Calcutta High Court · (2003) 1 CALLT 43
Constitution of India, 1950 — Article 14, 16, 19, 21, 226
High Courts08 Apr 2002
Dhananjoy Sharma Vs State of West Bengal and Others
Calcutta High Court · 106 CWN 748
Motor Vehicles Act, 1988 — Section 43, 44, 44(3), 44(3)(9b), 44(3)(b)
High Courts08 Apr 2002Allowed
Hitu Munda and Others Vs Chief Judge, Court of Small Causes
Calcutta High Court · (2003) 97 FLR 256 : (2002) 3 LLJ 828
Constitution of India, 1950 — Article 227
High Courts08 Apr 2002Allowed
Arya Pratinidhi Sabha and Another Vs State of West Bengal and Others
Calcutta High Court · (2003) 2 CALLT 94 : (2002) 1 ILR (Cal) 550
Constitution of India, 1950 — Article 14, 166, 166(1), 21, 226General Clauses Act, 1897 — Section 3(60)
High Courts05 Apr 2002Dismissed
Balai Chandra Kar Vs The State of West Bengal
Calcutta High Court · (2002) 3 CALLT 73
Constitution of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 6C, 6C(1)Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts05 Apr 2002Allowed
Amitava Dey Vs State of West Bengal and Others
Calcutta High Court · (2003) 2 CALLT 243
Appointment Leave Rules — Rule 2(1), 3DConstitution of India, 1950 — Article 14, 162, 21, 226
High Courts05 Apr 2002
A.W. Figgis and Co. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2002) 256 ITR 268 : (2003) 127 TAXMAN 130
High Courts05 Apr 2002Dismissed
Tea Trading Corporation of India Limited Vs The Saturday Club Limited
Calcutta High Court · (2003) 2 CHN 369
Calcutta Municipal Corporation Act, 1980 — Section 193, 194, 195, 230, 231Companies Act, 1956 — Section 434
High Courts04 Apr 2002Dismissed
Suchitra Mondal and Others Vs M/s Shyamashree Land Development Society and Others
Calcutta High Court · 106 CWN 844
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 8 Rule 5, 100Transfer of Property Act, 1882 — Section 27, 52
High Courts03 Apr 2002Dismissed
Bechara Kora Mudi and Others Vs The State of W.B.
Calcutta High Court · (2002) CriLJ 2770 : 106 CWN 720
Penal Code, 1860 (IPC) — Section 302, 34
High Courts02 Apr 2002Dismissed
Supriya Chattopadhyay Vs State of West Bengal and Others
Calcutta High Court · (2004) 2 CALLT 503 : (2002) 2 CALLT 503 : (2002) 4 CHN 68
Constitution of India, 1950 — Article 102, 14, 154, 21
High Courts02 Apr 2002
Anup Kumar Roy Vs The State of West Bengal
Calcutta High Court · (2002) 3 CALLT 100 : (2002) 3 CHN 87
Criminal Procedure Code, 1973 (CrPC) — Section 156, 167(5), 167(6), 173(2), 482Penal Code, 1860 (IPC) — Section 201, 301, 314, 34
High Courts02 Apr 2002
Samsul Huda Vs Mqsharaf Hussain
Calcutta High Court · (2002) 1 ILR (Cal) 418
Bengal General Clauses Act, 1899 — Section 3(12), 3(17)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(2), Order 6 Rule 15(3), Order 6 Rule 8, 115Constitution of India, 1950 — Article 226, 227
High Courts01 Apr 2002Dismissed
Smt. Purnima Rani Das and Others Vs Banamali Manna
Calcutta High Court · 106 CWN 325
Bengal Money Lenders Act, 1940 — Section 36, 40, 40(6), 41, 42Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 58(c)
High Courts27 Mar 2002Dismissed
Hongkong and Shanghai Banking Corporation Ltd. Vs Central Government Industrial Tribunal and Others
Calcutta High Court · (2003) 2 LLJ 293
Industrial Disputes Act, 1947 — Section 2
High Courts27 Mar 2002Allowed
Smt. Monorama Devi and Others Vs Oriental Insurance Co. Ltd. and Another
Calcutta High Court · (2003) ACJ 278 : (2002) 2 AnWR 612 : (2002) 2 CALLT 169 : (2002) 2 CALLT 167
Motor Vehicles (Amendment) Act, 1994 — Section 163BMotor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 163A
High Courts27 Mar 2002
Commissioner of Gift Tax Vs Surendra Paul (Karta of HUF)
Calcutta High Court · (2002) 256 ITR 173 : (2003) 130 TAXMAN 629