High Courts29 Aug 2001
Sudhangshu Kumar Sarkar Vs Juthika Sarkar
Calcutta High Court · 106 CWN 417
Divorce Act, 1869 — Section 10, 17, 22
COURT ARCHIVE
Calcutta High Court judgments, 2001
634 judgments · page 11 of 32
High Courts28 Aug 2001Allowed
Sambhu Nath Kshetry and Others Vs State of West Bengal and Others
Calcutta High Court · (2002) 1 CALLT 170
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12(2), 18, 28, 30, 31
High Courts28 Aug 2001
Sanjay Dhanuka Vs Collector of Customs
Calcutta High Court · (2001) 77 ECC 619 : (2001) 133 ELT 263
Customs Act, 1962 — Section 59, 61, 61(2)
High Courts24 Aug 2001
Tin Plates Dealers Association (P.) Ltd. Vs Satish Chandra Sanwalka
Calcutta High Court · (2002) 108 CompCas 295
Companies Act, 1956 — Section 10F, 483
High Courts24 Aug 2001
Orient Engineering and Commercial Co. Ltd. Vs Deputy Commissioner of Income Tax and Another
Calcutta High Court · (2002) 172 CTR 42 : (2001) 252 ITR 573 : (2002) 121 TAXMAN 455
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 155
High Courts24 Aug 2001Allowed
Hind Spectron Manufacturing Pvt. Ltd. and Another Vs Commercial Tax Officer and Others
Calcutta High Court · (2001) 3 CALLT 524
West Bengal Sales Tax Act, 1994 — Section 17(2), 17(3), 39West Bengal Sales Tax Rules, 1995 — Rule 52West Bengal Taxation Tribunal Act, 1987 — Section 8
High Courts24 Aug 2001
Mulchand Rampuria Vs Income Tax Officer and Another
Calcutta High Court · (2002) 172 CTR 45 : (2001) 252 ITR 758 : (2002) 125 TAXMAN 291
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 143(3), 147, 148, 292B
High Courts23 Aug 2001Allowed
S.K. Chakraborty Vs Kajal Roy and Another
Calcutta High Court · 107 CWN 1178
Criminal Procedure Code, 1973 (CrPC) — Section 172(2), 311Evidence Act, 1872 — Section 113B, 154, 165Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts23 Aug 2001Dismissed
S. K. Chakraborty Vs Kajal Roy and Another
Calcutta High Court · 106 CWN 524
Criminal Procedure Code, 1973 (CrPC) — Section 172(2), 311Evidence Act, 1872 — Section 113B, 154, 165Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts23 Aug 2001Dismissed
Tapas Ranjan Bandopadhyay Vs State of West Bengal and Others
Calcutta High Court · (2002) 1 CALLT 10
Burdwan University Act, 1981 — Section 21, 49, 50Burdwan University Ordinances, 1984 — Ordinance 6Constitution of India, 1950 — Article 226
High Courts22 Aug 2001Dismissed
Bijoy Shankar Tiwari and Others Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (2001) 3 CALLT 360
Calcutta Municipal Corporation Act, 1980 — Section 390, 391, 392, 393, 394Calcutta Municipal Corporation Building Rules, 1990 — Rule 2(17)Constitution of India, 1950 — Article 226
High Courts22 Aug 2001Dismissed
Kamarhatty Company Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · (2002) 92 FLR 602 : (2002) 4 LLJ 861
Industrial Disputes Act, 1947 — Section 12(6), 15(2)
High Courts22 Aug 2001Dismissed
Pradip Ghosh Vs State of West Bengal
Calcutta High Court · (2002) 1 ILR (Cal) 526
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts21 Aug 2001Dismissed
Victor Mehra Vs Gloria Mehra Walker and Others
Calcutta High Court · (2001) 3 CALLT 516 : (2001) 3 CHN 424 : 106 CWN 536
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3, Order 29 Rule 3, 107, 141Probate and Administration Act, 1881 — Section 55Succession Act, 1925 — Section 238, 268, 295
High Courts21 Aug 2001Allowed
Ram Dutta Singh Vs Coal India Ltd.
Calcutta High Court · (2002) 4 LLJ 132
High Courts20 Aug 2001Dismissed
Mewalal Agarwal Vs State of West Bengal and Others
Calcutta High Court · (2001) 3 CALLT 328
Constitution of India, 1950 — Article 226Police Act, 1861 — Section 25
High Courts20 Aug 2001Dismissed
Khairul Khan Vs Viswamitra Ram Kumar and Others
Calcutta High Court · (2002) 3 CALLT 428 : (2001) 3 CHN 325 : (2001) 2 ILR (Cal) 454
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, 144West Bengal Premises Tenancy Act, 1956 — Section 14(1), 16, 16(1)
High Courts20 Aug 2001Dismissed
Chintamoni Saha Vs Keshab Chandra Saha and Others
Calcutta High Court · 106 CWN 684
High Courts20 Aug 2001Dismissed
Sandip Kumar Charan Vs State of West Bengal and Others
Calcutta High Court · 107 CWN 647
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 71(3)(a), 80
High Courts17 Aug 2001Dismissed
Wajed Ali alias Wojul Mondal, Momiruddin alias Munruddin Sk., Imran Sk., Akali Sk., Maizuddin Sk. and Jhantu alias Zhantu Mondal Vs State of West Bengal
Calcutta High Court · (2001) 3 CALLT 273 : (2001) 3 CHN 595
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304