COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,157 of 3,204

High Courts15 Oct 2001Dismissed

Saba International Shipping and Project Investment Pvt. Ltd. Vs The Owners and Parties interested in the Vessel M.V. Brave Eagle Previously known as M.V. Lima-I and Others

Calcutta High Court · (2002) 1 CALLT 207 : (2002) 2 CHN 280

Admiralty Courts Act, 1861 — Section 5International Convention of Mritime Liens and Mortgages Act, 1993 — Article 4Merchant Shipping Act, 1958 — Section 148(1), 148(2)

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High Courts12 Oct 2001

Howrah Ganatantrik Nagarik Samity Vs State of West Bengal and Others

Calcutta High Court · 106 CWN 277

West Bengal Town And Country (planning And Development) Act, 1979 — Section 134, 2, 2(12), 2(7), 46

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High Courts12 Oct 2001Dismissed

Indian Aluminium Company Ltd. Vs Third Industrial Tribunal and Others

Calcutta High Court · (2003) 1 LLJ 912

Constitution of India, 1950 — Article 226, 227, 32Industrial Disputes Act, 1947 — Section 2, 2A

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High Courts12 Oct 2001Dismissed

Birupaksha Deb Vs Deepsum Industrial Corporation

Calcutta High Court · (2002) 2 CALLT 235

Criminal Procedure Code, 1973 (CrPC) — Section 358, 397, 401, 484Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420

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High Courts12 Oct 2001

Bhagawan Dutt Tiwari and Others Vs Kabita Sarkar and Others

Calcutta High Court · 106 CWN 822

West Bengal Municipal Act, 1993 — Section 13, 13(1)(b), 14, 17, 18

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High Courts12 Oct 2001

Sunil Kumar Dubey Vs The State of West Bengal

Calcutta High Court · (2002) 3 CALLT 399

Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 393, 401

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High Courts11 Oct 2001

Board of Trustees for the Port of Calcutta and Another etc. Vs Seahorse Shipping and Shipmanagement and Others

Calcutta High Court · AIR 2002 Cal 179

Major Port Trusts Act, 1963 — Section 19, 39, 40, 59, 6(A)

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High Courts11 Oct 2001

Hind Hosiery Mills Pvt. Ltd. Vs Anand Chemicals Co.

Calcutta High Court · (2002) 3 CALLT 226 : (2003) 115 CompCas 739 : (2004) 50 SCL 46

Companies Act, 1956 — Section 433

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High Courts11 Oct 2001

Smt. Ginia Devi Agarwalla Vs The Provident Fund Inspector and Others

Calcutta High Court · (2002) 1 CALLT 404 : (2002) 2 CHN 550 : 106 CWN 1014 : (2002) 93 FLR 1214 : (2002) 3 LLJ 136

Constitution of India, 1950 — Article 14, 141, 142, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 462, 468Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1B), 17(3), 17(3A), 5, 6

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High Courts10 Oct 2001Dismissed