High Courts24 Dec 2001
Dr. Kalipada Malakar Vs State of West Bengal and Others
Calcutta High Court · 107 CWN 236
COURT ARCHIVE
Calcutta High Court judgments, 2001
634 judgments · page 1 of 32
High Courts24 Dec 2001Allowed
Shehnaz Khatoon alias Shahjahan Vs The State of West Bengal and Another
Calcutta High Court · (2002) 1 CALLT 451 : (2002) 1 CHN 475 : (2002) 2 DMC 298
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2), 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 5, 7
High Courts24 Dec 2001Dismissed
Bennet, Coleman and Co. Ltd. Vs The Third Industrial Tribunal and Others
Calcutta High Court · (2002) 1 CALLT 159 : (2002) 93 FLR 991
Constitution of India, 1950 — Article 226, 311(2), 323(A)Industrial Disputes Act, 1947 — Section 11A
High Courts24 Dec 2001
Arindam Ghosh Vs Chittaranjan Ghosh and Others
Calcutta High Court · AIR 2002 Cal 140 : (2002) 1 CALLT 311 : 106 CWN 728
Limitation Act, 1963 — Section 5Succession Act, 1925 — Section 261, 263
High Courts24 Dec 2001Allowed
Poddar Udyog Limited and Another Vs The State of West Bengal and Others
Calcutta High Court · (2002) 1 CALLT 348
Constitution of India, 1950 — Article 21, 226West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3
High Courts24 Dec 2001Allowed
Biswananda Naskar Vs State of West Bengal and Others
Calcutta High Court · AIR 2002 Cal 160 : 107 CWN 807
West Bengal Inland Fisheries Act, 1984 — Section 17A(10)West Bengal Inland Fisheries Rules, 1985 — Rule 4
High Courts21 Dec 2001Dismissed
Shew Kumar Agarwal Vs Union of India (UOI)
Calcutta High Court · (2002) 141 ELT 312
Constitution of India, 1950 — Article 226Customs Tariff Act, 1975 — Section 9C
High Courts21 Dec 2001Dismissed
Shew Kumar Agarwal and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 1 CALLT 588 : (2002) 2 CHN 310 : (2002) 83 ECC 400
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129(C)Customs Tariff Act, 1975 — Section 9(E)
High Courts21 Dec 2001
Sri Balai Ch. Mondal Vs State of West Bengal and Others
Calcutta High Court · (2002) 1 CALLT 308 : (2002) 94 FLR 8
Constitution of India, 1950 — Article 226
High Courts21 Dec 2001Dismissed
Smt. Ratni Devi Agarwala and Others Vs Smt. Jayanti Roy and Others
Calcutta High Court · (2002) 1 CALLT 430
Civil Procedure Code, 1908 (CPC) — Section 10West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)
High Courts21 Dec 2001
Rohit Kumar Vs Union of India (UOI)
Calcutta High Court · (2002) 82 ECC 750 : (2002) 141 ELT 27
Customs Act, 1962 — Section 110(3), 75, 75(1)Customs, Central Excise Duties and Service Tax Drawback Rules, 1995 — Rule 13, 16AForeign Exchange Management (Export of Goods and Services) Regulations, 2000 — Regulation 3(1)
High Courts20 Dec 2001Dismissed
Sri Tusharkanti Banerjee Vs State of West Bengal and Others
Calcutta High Court · (2002) 1 CALLT 435
Constitution of India, 1950 — Article 14, 16, 226
High Courts20 Dec 2001
Lila Deb Chowdhury and Others Vs State of West Bengal and Others
Calcutta High Court · (2002) 1 CALLT 278
Constitution of India, 1950 — Article 226Land Acquisition (West Bengal Amendment) Act, 1997 — Section 11A, 23, 54A, 9Land Acquisition Act, 1894 — Section 9(3B)
High Courts20 Dec 2001Allowed
W.B. Central School Service Commission and Others Vs Smt. Gita Guha (Dasgupta)
Calcutta High Court · 106 CWN 1028
Constitution of India, 1950 — Article 41
High Courts20 Dec 2001Dismissed
Income Tax Officer and Others Vs Nawal Kishore Choudhury and Another
Calcutta High Court · (2002) 174 CTR 391 : (2002) 257 ITR 426 : (2003) 128 TAXMAN 816
Income Tax Act, 1961 — Section 226, 226(3), 281
High Courts19 Dec 2001Dismissed
Kalyani Adhikari Vs State of West Bengal and Others
Calcutta High Court · (2002) 2 CALLT 42
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts19 Dec 2001
Drastic Forging (P) Ltd. and Another Vs Dy Commissioner of Income Tax and Others
Calcutta High Court · (2002) 175 CTR 9
Income Tax Act, 1961 — Section 80HHC(2)(a)
High Courts19 Dec 2001Dismissed
Assistant Commissioner of Income Tax and Others Vs Sarvamangala Properties
Calcutta High Court · (2002) 177 CTR 407 : (2002) 257 ITR 722 : (2003) 133 TAXMAN 126
Income Tax Act, 1961 — Section 147
High Courts19 Dec 2001Dismissed
Ranjit Kumar Sen Vs State of West Bengal and Others
Calcutta High Court · (2002) 3 CALLT 460
Constitution of India, 1950 — Article 14, 16, 21, 226School Service Commission Rules, 1997 — Rule 7
High Courts19 Dec 2001
Commissioner of Income Tax Vs Chloride India Ltd. (now Chloride Industries Ltd.)
Calcutta High Court · (2002) 178 CTR 432 : (2002) 625 ITR 256 : (2003) 130 TAXMAN 352
Income Tax Act, 1961 — Section 80HHC