High Courts03 Aug 2001
Commissioner of Income Tax Vs Hastings Properties
Calcutta High Court · (2001) 171 CTR 626 : (2002) 253 ITR 124 : (2001) 36 TAXMAN 119 : (2001) 119 TAXMAN 36
Income Tax Act, 1961 — Section 143(3), 256(2), 263
COURT ARCHIVE
Calcutta High Court judgments, 2001
634 judgments · page 14 of 32
High Courts02 Aug 2001
CWT Vs UMANG KONORIA
Calcutta High Court · (2002) 172 CTR 740 : (2002) 124 TAXMAN 804
Wealth Tax Act, 1957 — Section 27(3)
High Courts02 Aug 2001Allowed
Kabita Mukherjee Vs Padam Chand Banthia also known as P.C. Banthia
Calcutta High Court · (2001) 3 CALLT 233
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 15Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 211, 216, 333
High Courts02 Aug 2001
Commissioner of Income Tax Vs Ganges Rope Co. Ltd.
Calcutta High Court · (2001) 252 ITR 524 : (2002) 125 TAXMAN 155
Income Tax Act, 1961 — Section 256(2), 263, 36(1)Payment of Bonus Act, 1965 — Section 31A
High Courts02 Aug 2001
Director of Wealth Tax (Exemption) Vs Estate R.P. Kayam Trust
Calcutta High Court · (2001) 253 ITR 30
Wealth Tax Act, 1957 — Section 5(1)(i)
High Courts01 Aug 2001Dismissed
Bloomfield Co. Ltd. Vs Bagaria Business (P) Ltd.
Calcutta High Court · AIR 2002 Cal 85 : (2002) 25 PTC 40
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 27, 28
High Courts01 Aug 2001Allowed
Hirak Roy Chowdhury Vs Dulal Chowdhury and Others
Calcutta High Court · 105 CWN 1161
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4A, 103, 107Hindu Succession Act, 1956 — Section 15, 15(2)(b), 15(d), 15(l)(d)West Bengal Premises Tenancy Act, 1956 — Section 13, 2(h)
High Courts01 Aug 2001
Renubala Karmakar and Others Vs Ranubala Karmakar and Others
Calcutta High Court · 105 CWN 1115
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 51
High Courts01 Aug 2001
Sushanta Kar Vs State
Calcutta High Court · (2002) 2 DMC 566
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts01 Aug 2001Allowed
Burn Standard Company Limited Vs Burn Standard Officers'' Association (Head Office) and Others
Calcutta High Court · (2002) 1 LLJ 359
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)
High Courts01 Aug 2001
Joyram Das Vs Sudhir Kumar Sen
Calcutta High Court · 106 CWN 74 : (2001) 2 ILR (Cal) 231
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 26Evidence Act, 1872 — Section 45, 47, 73
High Courts31 Jul 2001Allowed
West Bengal Agro Industries Corporation Limited Vs Union of India
Calcutta High Court · (2001) 3 CALLT 315 : 106 CWN 318 : (2001) 2 ILR (Cal) 139
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Constitution of India, 1950 — Article 131Limitation Act, 1908 — Article 149
High Courts31 Jul 2001
Commissioner of Income Tax Vs Estate of Omprakash Jhunjhunwala
Calcutta High Court · (2002) 254 ITR 152 : (2002) 124 TAXMAN 111
Income Tax Act, 1961 — Section 22, 28, 45
High Courts31 Jul 2001
Commissioner of Income Tax Vs ESTATE OF OMPRAKASH JHUNJHUNWALA
Calcutta High Court · (2002) 172 CTR 325
Income Tax Act, 1961 — Section 256(1)
High Courts31 Jul 2001Dismissed
Sujit Chatterjee Vs Rita Chatterjee
Calcutta High Court · (2002) 3 CALLT 260
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 401, 482Limitation Act, 1963 — Section 5
High Courts31 Jul 2001Allowed
Terai Overseas Limited and Another Vs The Commissioner of Customs and Others
Calcutta High Court · (2001) 3 CALLT 83 : (2001) 3 CHN 352 : 106 CWN 674 : (2002) 79 ECC 415 : (2001) 134 ELT 337 : (2001) 2 ILR (Cal) 318
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129(DD)Customs Tariff Act, 1975 — Section 11
High Courts31 Jul 2001Dismissed
Jyoti Kumar Ganguly Vs State of West Bengal and Others
Calcutta High Court · (2001) 3 CALLT 413
Constitution of India, 1950 — Article 19, 226Contempt of Courts Act, 1971 — Section 3
High Courts30 Jul 2001Dismissed
Soorajmull Nagarmull Vs Jute Corporation of India Ltd.
Calcutta High Court · AIR 2001 Cal 227 : 106 CWN 878
Arbitration and Conciliation Act, 1996 — Section 20, 3(17), 31(7), 34Interest Act, 1978 — Section 6(2)
High Courts30 Jul 2001Allowed
Bank of India Vs Monojit Sen
Calcutta High Court · 105 CWN 1130 : (2001) 2 ILR (Cal) 162
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts28 Jul 2001Allowed
Shrimati Mukta Bala Dhara and Others Vs The Chairman, Zilla Parishad, Howrah and Others
Calcutta High Court · (2001) 2 CALLT 350
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 11West Bengal Panchayat (Amendment) Act, 1973 — Section 140(4)West Bengal Panchayat Act, 1972 — Section 140(4)