High Courts08 Aug 2001Dismissed
Lakhi Hazra Vs Gopal Hazra
Calcutta High Court · (2002) 2 DMC 795
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A
COURT ARCHIVE
Calcutta High Court judgments, 2001
634 judgments · page 13 of 32
High Courts08 Aug 2001Dismissed
Gee Pee Films Pvt. Ltd. Vs Pratik Chowdhury and Others
Calcutta High Court · AIR 2002 Cal 33 : 106 CWN 170
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Copyright Act, 1957 — Section 17, 2
High Courts08 Aug 2001Dismissed
Santosh Kumar Mazumdar Vs Smt. Rekha Bose
Calcutta High Court · AIR 2001 Cal 88
Transfer of Property Act, 1882 — Section 108(p)
High Courts08 Aug 2001
Dr. Nisith Ranjan Das Vs Eastern Coal Fields Ltd
Calcutta High Court · (2002) 1 ILR (Cal) 314
High Courts08 Aug 2001
Ashoka Marketing Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2002) 253 ITR 460
Income Tax Act, 1961 — Section 36(1)
High Courts08 Aug 2001
Subrata Mazumdar Vs The Learned District Judge, Alipore and Another
Calcutta High Court · AIR 2002 Cal 58
Interest Act, 1978 — Section 1
High Courts07 Aug 2001Allowed
Madura Coats Ltd. Vs Assistant Collector of Central Excise
Calcutta High Court · (2002) 139 ELT 17
Constitution of India, 1950 — Article 226
High Courts07 Aug 2001Allowed
Anjali Sadhukhan Vs Collector (Registration Cells)
Calcutta High Court · 106 CWN 366 : (2002) 1 ILR (Cal) 87
Stamp Act, 1899 — Section 3, 47A, 47A(2), 47A(3)West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 1994 — Rule 1
High Courts07 Aug 2001
Standard Chartered Bank and Another Vs Union of India (UOI)
Calcutta High Court · (2002) 2 LLJ 754
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7(1)
High Courts07 Aug 2001
Ashoka Marketing Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2002) 172 CTR 522 : (2002) 253 ITR 355
Income Tax Act, 1961 — Section 36(1), 36(2)
High Courts07 Aug 2001
Jayanta Majhi and Others Vs State of West Bengal
Calcutta High Court · (2001) 3 CALLT 172 : (2001) 3 CHN 73 : (2002) 1 DMC 308 : (2002) 3 RCR(Criminal) 660
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Penal Code, 1860 (IPC) — Section 304(B), 306, 386, 498A
High Courts07 Aug 2001Dismissed
Govinda Ram Jalan Vs Bholanath Pal and Others
Calcutta High Court · (2001) 3 CALLT 444 : (2003) 154 ELT 363
Constitution of India, 1950 — Article 20, 21Customs Act, 1962 — Section 110, 111, 112, 113, 114Gold (Control) Act, 1968 — Section 85, 85(1)
High Courts07 Aug 2001Dismissed
Central Model School, Barrackpore Vs The Regional Provident Fund Commissioner and Others
Calcutta High Court · (2001) 3 CALLT 501 : (2002) 95 FLR 762
Constitution of India, 1950 — Article 14, 19, 21, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 13(1), 14, 14(1), 14(2)Penal Code, 1860 (IPC) — Section 193, 196, 228
High Courts06 Aug 2001
CWT Vs SAMIR JAIN
Calcutta High Court · (2002) 175 CTR 135 : (2003) 126 TAXMAN 253
Wealth Tax Act, 1957 — Section 27(1)Wealth Tax Rules, 1957 — Rule 1D
High Courts06 Aug 2001
Bhagirath Agarwala and Others Vs Tara Properties Pvt. Ltd. and Others
Calcutta High Court · (2002) 111 CompCas 597
Companies Act, 1956 — Section 286, 397, 398, 399
High Courts06 Aug 2001
CWT Vs V.P. SAMTANI
Calcutta High Court · (2002) 172 CTR 443 : (2002) 125 TAXMAN 909
Wealth Tax Act, 1957 — Section 27(3)
High Courts06 Aug 2001
Commissioner of Income Tax Vs Ramkrishna Stores
Calcutta High Court · (2001) 253 ITR 175
Income Tax Act, 1961 — Section 271B
High Courts06 Aug 2001Allowed
Union Bank of India Vs Vithalbhai Pvt. Ltd.
Calcutta High Court · AIR 2002 Cal 144 : (2001) 3 CALLT 484 : (2002) 3 RCR(Civil) 725
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 6 Rule 17Contract Act, 1872 — Section 39Evidence Act, 1872 — Section 116, 117
High Courts03 Aug 2001
Commissioner of Income Tax Vs Showa Line Ltd.
Calcutta High Court · (2002) 173 CTR 444 : (2002) 253 ITR 678b : (2002) 124 TAXMAN 799
Income Tax Act, 1961 — Section 44B
High Courts03 Aug 2001Dismissed
Bijan Kumar Shaw and Others Vs Sumitra Shaw and Others
Calcutta High Court · (2001) 3 CALLT 347
Civil Procedure Code, 1908 (CPC) — Section 115A, 144, 2(2)Constitution of India, 1950 — Article 227