High Courts17 Aug 2001Allowed
Sisir Kumar Deb and Another Vs National Techno Institution
Calcutta High Court · (2002) 1 CALLT 156
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Calcutta High Court judgments, 2001
634 judgments · page 12 of 32
High Courts17 Aug 2001Allowed
Sisir Kumar Deb (deceased) represented by Bhabani Deb (wife) and Another Vs M/s. National Techno Institution
Calcutta High Court · (2002) 1 CALLT 156
High Courts17 Aug 2001Dismissed
Union of India and Another Vs Bilash Chand Jain and The Socialist Republic of Romania
Calcutta High Court · (2001) 3 CALLT 352
Civil Procedure Code, 1908 (CPC) — Section 86, 86(1), 86(3), 87Constitution of India, 1950 — Article 133, 134A, 226Diplomatic Relations (Vienna Convention) Act, 1972 — Section 2
High Courts17 Aug 2001
Commissioner of Income Tax Vs East India Hotels Ltd.
Calcutta High Court · (2001) 171 CTR 614 : (2001) 252 ITR 860 : (2001) 119 TAXMAN 235
Income Tax Act, 1961 — Section 10(2), 143(3), 256(2), 263, 35D
High Courts17 Aug 2001Allowed
Hindustan Cables Limited Vs State of West Bengal and Others
Calcutta High Court · (2002) 1 LLJ 1127
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 2
High Courts16 Aug 2001
S.N. Bagla and Company Vs Shree Hanuman Sugar and Industries Limited
Calcutta High Court · (2001) 2 ILR (Cal) 544
Contract Act, 1872 — Section 70Income Tax Act, 1961 — Section 203Partnership Act, 1932 — Section 69, 69(2)
High Courts16 Aug 2001
Amit Guha Vs Amal Kumar Majumdar
Calcutta High Court · (2001) 3 CALLT 421
Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Premises Tenancy Act, 1956 — Section 17(2)(2A), 17(4)
High Courts14 Aug 2001Allowed
Ratna Ghosh Moulik Vs Ranjit Kumar Biswas and Another
Calcutta High Court · (2001) 3 CALLT 245 : 106 CWN 688
Criminal Procedure Code, 1973 (CrPC) — Section 301, 301(2), 362, 399(3), 482Evidence Act, 1872 — Section 115Penal Code, 1860 (IPC) — Section 320, 320(2), 325, 326
High Courts14 Aug 2001
Karam Chand Thaper and Bros. (Coal Sales) Ltd. Vs Amar Nath De
Calcutta High Court · (2002) 108 CompCas 581 : (2002) 93 FLR 216 : (2002) 253 ITR 407
Companies Act, 1956 — Section 433
High Courts14 Aug 2001Allowed
Joyram Paswan Vs Sumitra Devi and Another
Calcutta High Court · (2001) 3 CALLT 321 : (2002) 1 DMC 382
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 401, 482
High Courts13 Aug 2001Dismissed
Janak Raji Devi Vs Chandrabati Devi and Another
Calcutta High Court · AIR 2002 Cal 11 : (2001) 3 CALLT 250 : (2001) 3 CHN 132 : 107 CWN 480 : 106 CWN 395 : (2002) 1 DMC 276 : (2001) 2 ILR (Cal) 200
Civil Procedure Code Amendment Act, 1976 — Section 80(2)Civil Procedure Code, 1908 (CPC) — Section 80, 80(1), 80(2)Specific Relief Act, 1963 — Section 34
High Courts13 Aug 2001Dismissed
Shrimati Janak Raji Devi Vs Chandrabati Devi and Another
Calcutta High Court · (2001) 08 CAL CK 0020
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts10 Aug 2001Dismissed
Radheshyam Kejriwal Vs State of West Bengal
Calcutta High Court · (2002) 1 ILR (Cal) 458
Constitution of India, 1950 — Article 20, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 132, 135
High Courts10 Aug 2001
Oriental Insurance Co. Ltd. Vs Santosh Gupta and Others
Calcutta High Court · (2002) 2 ACC 599 : (2002) 1 ACC 207 : (2002) ACJ 207
Motor Vehicles Act, 1988 — Section 166
High Courts09 Aug 2001Allowed
Ananthasubramania Padmanabhan @ A. Padmanabhan Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 2 LLJ 799
Punjab National Bank Officer Employees (Discipline and Appeal) Regulations, 1977 — Regulation 3(1), 6(7), 14
High Courts09 Aug 2001
Mokter Ali Shah Vs State of West Bengal
Calcutta High Court · (2002) 1 ILR (Cal) 569
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts08 Aug 2001Allowed
Dr. Nisit Ranjan Dey Vs The Eastern Coalfields Ltd. and Others
Calcutta High Court · (2002) 2 CALLT 71
Constitution of India, 1950 — Article 14, 16, 226
High Courts08 Aug 2001Allowed
Transfer Makers of India Vs Nemai Charan Mullick alias Nemai Chand Mullick
Calcutta High Court · (2002) 2 CALLT 78
Civil Procedure Code, 1908 (CPC) — Section 115, 151West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(3)
High Courts08 Aug 2001Allowed
Dr. Pradip Kr. Biswas Vs Sibaji Bhowmik
Calcutta High Court · 107 CWN 509
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 38 Rule 5Constitution of India, 1950 — Article 12, 21, 300A
High Courts08 Aug 2001Allowed
Santosh Kumar Mazumdar Vs Rekha Bose (Smt.)
Calcutta High Court · (2001) 2 ILR (Cal) 409
Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13(1), 18A