High Courts19 Jul 2001Allowed
Fatama Matul Bibi and Another Vs Oriental Insurance Co. Ltd. and Another
Calcutta High Court · (2003) ACJ 365
Motor Vehicles Act, 1988 — Section 163A, 166
COURT ARCHIVE
Calcutta High Court judgments, 2001
634 judgments · page 16 of 32
High Courts18 Jul 2001
Workmen represented by West Bengal Medical and Sales Representatives'' Union Vs Indian Drugs and Pharmaceuticals Ltd. and Others
Calcutta High Court · (2002) 92 FLR 78 : (2002) 4 LLJ 859
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts18 Jul 2001Dismissed
Gurmangal Singh Vs Kashi Nath Dutta
Calcutta High Court · (2002) 1 ILR (Cal) 78
Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts17 Jul 2001Dismissed
Sonali Enterprise Vs Glaxo India Limited
Calcutta High Court · (2002) 1 ILR (Cal) 133
Criminal Procedure Code, 1973 (CrPC) — Section 407, 407(2), 410Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Jul 2001Dismissed
Food Corporation of India Vs Suphala Laminators
Calcutta High Court · (2001) 2 ILR (Cal) 126
Arbitration Act, 1940 — Section 14(1), 14(2), 41Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5
High Courts17 Jul 2001
Commissioner of Income Tax Vs Kanta Devi Saraf
Calcutta High Court · (2002) 254 ITR 317 : (2002) 125 TAXMAN 215
Income Tax (Amendment) Act, 1988 — Section 54F(4)Income Tax Act, 1961 — Section 54F
High Courts17 Jul 2001
Commissioner of Income Tax Vs SMT. KANTA DEVI SARAF
Calcutta High Court · (2002) 172 CTR 322
Income Tax Act, 1961 — Section 54F
High Courts16 Jul 2001
Sri Bajrang Sharma Vs Ram Krishna Kundu and Others
Calcutta High Court · (2001) 3 CALLT 121
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 2(11)Succession Act, 1925 — Section 211, 211(1), 211(2), 227
High Courts14 Jul 2001Allowed
Sri Jadabendra Nath Jana and Others Vs State of West Bengal and Others
Calcutta High Court · (2002) 2 CALLT 451
Land Acquisition (Companies) Rules, 1963 — Rule 4Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14
High Courts13 Jul 2001Dismissed
Budhadev Biswas Vs Dibbo Gopal Ghatak and Others
Calcutta High Court · (2001) 3 CALLT 389
Constitution of India, 1950 — Article 14, 16, 162, 226, 309
High Courts13 Jul 2001Dismissed
Shyamaprasad Dutta Vs Sujata Dutta (Smt.)
Calcutta High Court · (2002) 1 ILR (Cal) 61
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
High Courts13 Jul 2001
Atashi Sen Vs Jayanta Sen and Another
Calcutta High Court · 106 CWN 115
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Jul 2001
Manas Kumar Ghosh Vs State of West Bengal
Calcutta High Court · (2001) 2 ILR (Cal) 332
Companies Act, 1956 — Section 630, 630(1), 630(2)
High Courts13 Jul 2001
Commissioner of Income Tax Vs GRINDLAYS BANK PLC
Calcutta High Court · (2002) 172 CTR 264
Income Tax Act, 1961 — Section 40A(5)
High Courts13 Jul 2001
Commissioner of Income Tax Vs Grindlays Bank Plc
Calcutta High Court · (2002) 254 ITR 289
Income Tax Act, 1961 — Section 19, 20, 40A(5)
High Courts13 Jul 2001Allowed
Deputy Field Director, Buxe Tiger Reserve (West) Vs Tanuja Pramanik (Smt.)
Calcutta High Court · 107 CWN 467 : (2001) 2 ILR (Cal) 291
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 52, 59A, 59B, 59C, 59D
High Courts12 Jul 2001Allowed
Jagannath Dhara Vs Bankim Chandra Dhara
Calcutta High Court · (2001) 3 CALLT 325
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 4Limitation Act, 1963 — Section 14, 5Limitation Rules, 1963 — Rule 14
High Courts12 Jul 2001Allowed
Sri Jagannath Dhara Vs Sri Bankim Chandra Dhara
Calcutta High Court · (2001) 07 CAL CK 0055
Limitation Act, 1963 — Section 14, 5
High Courts12 Jul 2001
M.M. Exports and Another Vs Zonal Director General of Foreign Trade and Others
Calcutta High Court · (2001) 3 CALLT 12 : (2001) 78 ECC 705 : (2001) 133 ELT 558
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 28
High Courts12 Jul 2001
Ahamed Hossain Sk. Vs State of West Bengal and Others
Calcutta High Court · (2001) 3 CALLT 335 : (2001) 2 CHN 762 : 107 CWN 521
Calcutta High Court (Appellate Side) Rules — Rule 1Constitution of India, 1950 — Article 141, 226Limitation Act, 1963 — Section 5