COURT ARCHIVE

Calcutta High Court judgments, 2001

634 judgments · page 2 of 32

High Courts19 Dec 2001Dismissed

Drastic Forging Pvt. Ltd. and Another Vs Deputy Commissioner of Income Tax and Others

Calcutta High Court · (2002) 257 ITR 323

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(1), 143(1), 143(2), 80HHC, 80HHC(2)

High Courts18 Dec 2001

Sri Benoy Ranjan Banerjee and Another Vs Sri Sadhan Ranjan Banerjee

Calcutta High Court · (2002) 1 CALLT 260 : 106 CWN 808

Hindu Succession Act, 1956 — Section 15Succession Act, 1925 — Section 283

High Courts18 Dec 2001

Commissioner of Income Tax Vs General Electric Co. of India Ltd.

Calcutta High Court · (2002) 178 CTR 428 : (2002) 632 ITR 256 : (2003) 132 TAXMAN 672

Income Tax Act, 1961 — Section 37(3A), 37(3B)

High Courts18 Dec 2001Dismissed

Mahesh Tulshan Vs Rajendra Kumar Banka and Others

Calcutta High Court · (2002) 1 CALLT 546

Charitable and Religious Trusts Act, 1920 — Section 7Trusts Act, 1882 — Section 34, 72, 74

High Courts18 Dec 2001

Gopal Lukharia Vs Praxair India Limited

Calcutta High Court · (2002) 3 CALLT 314

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Article 123, 5

High Courts15 Dec 2001

Prahlad Majhi and Prabhat Kumar Mondal Vs State of West Bengal and Others

Calcutta High Court · (2001) 1 CALLT 508

Constitution of India, 1950 — Article 14, 16, 19, 21, 226

High Courts14 Dec 2001Dismissed

Tapas Kumar Bindu and Others Vs Syndicate Bank and Others

Calcutta High Court · (2002) 2 CALLT 510

High Courts14 Dec 2001Allowed

R.C. Goyel and Another Vs State of West Bengal and Others

Calcutta High Court · (2002) 1 CALLT 48 : (2002) 1 CHN 112

Criminal Procedure Code, 1973 (CrPC) — Section 167, 389, 397, 397(1), 398Penal Code, 1860 (IPC) — Section 120B, 466, 467, 469

High Courts14 Dec 2001Dismissed

Debidas Rudra Vs The State and Another Amitava alias Nupur Patanayak and Others Vs The State and Others

Calcutta High Court · (2002) 1 CALLT 37 : (2002) 1 CHN 129 : (2002) CriLJ 1987

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 154, 3, 8Penal Code, 1860 (IPC) — Section 34, 376, 376(2)

High Courts14 Dec 2001Dismissed

Debidas Rudra Vs State and Another

Calcutta High Court · 106 CWN 235

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 34, 376, 376(2)

High Courts13 Dec 2001Allowed

In Re: Subhas Roy

Calcutta High Court · (2002) 2 CALLT 114 : (2002) 2 CHN 222

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37, 41

High Courts13 Dec 2001Allowed

Gobinda Prasad Das Vs The State of West Bengal and Others

Calcutta High Court · (2002) 2 CALLT 83

Constitution of India, 1950 — Article 14, 16, 21, 226

High Courts13 Dec 2001

Dr. Abdul Mokid Vs State of West Bengal and Others

Calcutta High Court · (2002) 1 CALLT 461

Constitution of India, 1950 — Article 226West Bengal College Service Commission Act, 1978 — Section 17, 17(2), 8, 8(1)

High Courts13 Dec 2001Dismissed

R.N. Singh Vs Eastern Coalfields Limited

Calcutta High Court · (2001) 2 ILR (Cal) 531

Constitution of India, 1950 — Article 311

High Courts13 Dec 2001Allowed

Smt. Manoka Chatterjee Vs Sri Swapan Chatterjee and Another

Calcutta High Court · (2002) 2 CALLT 336

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Hindu Marriage (Amendment) Act, 1956 — Section 13, 13B

High Courts12 Dec 2001Allowed

Monoj Kumar Roy Vs Appellate Authority

Calcutta High Court · AIR 2002 Cal 216 : (2002) 2 CALLT 323 : (2002) 3 CHN 1

Air (Prevention and Control of Pollution) Act, 1981 — Section 2(2), 2(9), 31, 31(1), 31(3)Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226

High Courts12 Dec 2001

Prakash Chandra Purkait Vs The State of West Bengal and Others

Calcutta High Court · (2002) 1 CALLT 519

Constitution of India, 1950 — Article 226Recruitment Rules, 1995 — Rule 6

High Courts12 Dec 2001Dismissed

Quality-Inn-Resort and Travels Pvt. Ltd. Vs State of West Bengal and Others

Calcutta High Court · (2002) 1 CALLT 146

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439(2)Penal Code, 1860 (IPC) — Section 120B, 406, 408

High Courts12 Dec 2001Partly Allowed

Indian Hotels Company Ltd. Vs Agricultural Income Tax Officer, Amusement Tax Section and Others

Calcutta High Court · (2002) 127 STC 250

West Bengal Entertainments and Luxuries (Hotels and Restaurants) Tax Act, 1972 — Section 3, 3(1)West Bengal Taxation Tribunal Act, 1987 — Section 8(2)

High Courts12 Dec 2001Dismissed

Amarjyoti Ray Vs Jharna Banerjee

Calcutta High Court · 106 CWN 13

Evidence Act, 1872 — Section 109Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 17(4)