High Courts25 May 2001Dismissed
Usha Beltron Ltd. Vs Nand Kishore Parasramka and another
Calcutta High Court · AIR 2001 Cal 88
Limitation Act, 1963 — Section 21(1)
COURT ARCHIVE
Calcutta High Court judgments, 2001
634 judgments · page 21 of 32
High Courts25 May 2001Allowed
Sri Kamalesh Kumar Thakur Vs State of West Bengal and Another
Calcutta High Court · (2001) 2 CALLT 490 : (2001) 3 CHN 780
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 32, 34, 406, 420
High Courts25 May 2001Dismissed
Prasenjit Sengupta Vs State of West Bengal and Others
Calcutta High Court · (2001) 2 CALLT 505
Constitution of India, 1950 — Article 14, 19, 21, 226West Bengal Board of Secondary Education Act, 1963 — Section 45, 45(2)West Bengal School Service Commission Act, 1997 — Section 17, 17(2), 2, 8(1), 9
High Courts25 May 2001
Sarkar Enterprise Vs Garden Reach Shipbulders and Engineers Ltd.
Calcutta High Court · AIR 2002 Cal 65
Arbitration and Conciliation Act, 1996 — Section 13(5), 16, 34, 42
High Courts25 May 2001
Kumar Trading Co. LLC Vs Union of India (UOI)
Calcutta High Court · (2001) 132 ELT 578
Customs Act, 1962 — Section 110, 111, 124, 155, 49
High Courts25 May 2001Dismissed
S.K. Ansar Ali Vs State of West Bengal
Calcutta High Court · (2001) 2 ILR (Cal) 91
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 201, 279, 302, 304A
High Courts24 May 2001
Kumaresh Majumdar Vs Binapani Sarkar and Others
Calcutta High Court · 107 CWN 620
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Evidence Act, 1872 — Section 2, 68
High Courts24 May 2001Dismissed
Smt. Bimala Saha and Others Vs Bijoy Kumar Saha and Others
Calcutta High Court · 105 CWN 1135
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, 115, 2(2)
High Courts24 May 2001
Kanhaiya Exports Vs Commissioner of Customs
Calcutta High Court · 106 CWN 460 : (2002) 79 ECC 531 : (2001) 133 ELT 280
Constitution of India, 1950 — Article 19(1), 301Customs Act, 1962 — Section 14(1), 25Foreign Trade (Development and Regulation) Act, 1992 — Section 2, 3, 3(1), 5, 6
High Courts24 May 2001Dismissed
R.S.I. Limited Vs The Property Company Private Limited and Another
Calcutta High Court · (2001) 3 CALLT 132
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 97, Order 21 Rule 99Transfer of Property Act, 1882 — Section 107West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(2), 14, 16
High Courts24 May 2001
Swapna Saha Vs State of West Bengal and Others
Calcutta High Court · 106 CWN 477
Constitution of India, 1950 — Article 23
High Courts23 May 2001
Lakshmi Niwas Birla and Others Vs Wealth Tax Officer and Others
Calcutta High Court · (2002) 172 CTR 147 : (2001) 252 ITR 598 : (2003) 126 TAXMAN 528
Income Tax Act, 1961 — Section 11, 13
High Courts23 May 2001Allowed
Lakshmi Narayan Sarangi and Others Vs State of West Bengal and Others
Calcutta High Court · (2001) 2 CALLT 341 : (2001) 3 CHN 487
Constitution of India, 1950 — Article 166(2)Rules Regulating the Recruitment and Leave of Teachers in Primary Schools in West Bengal, 1991 — Rule 14West Bengal Primary Education Act, 1973 — Section 106, 106(1), 106(3), 60(1)
High Courts23 May 2001
Bireswar Sirkar Vs Wealth Tax Officer and Others
Calcutta High Court · (2002) 172 CTR 57 : (2001) 252 ITR 693 : (2003) 128 TAXMAN 483
High Courts22 May 2001
Partha Pratim Nandi and Others Vs Union of India and Others
Calcutta High Court · (2001) 2 CALLT 502
Constitution of India, 1950 — Article 226
High Courts22 May 2001
Paharpur Cooling Towers Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2001) 169 CTR 303 : (2001) 252 ITR 48 : (2002) 121 TAXMAN 733
Income Tax Act, 1961 — Section 209A, 210, 212(3A), 256(2), 273
High Courts22 May 2001Dismissed
Aktar Hossain Vs Susama Rani Sahoo
Calcutta High Court · (2001) 2 ILR (Cal) 101
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 15, Order 6 Rule 17, 115, 153
High Courts22 May 2001Dismissed
Union of India Vs The City Builders
Calcutta High Court · 106 CWN 1127
Arbitration and Conciliation Act, 1996 — Section 11, 2(9), 34
High Courts22 May 2001Dismissed
Commissioner of Income Tax Vs Saroj Kumar Poddar
Calcutta High Court · (2006) 200 CTR 616 : (2005) 279 ITR 573 : (2006) 151 TAXMAN 153
High Courts21 May 2001
Shantiniketan Estate Ltd. Vs Employees'' State Insurance Corporation and Another
Calcutta High Court · (2001) 91 FLR 1231 : (2002) 1 LLJ 58
Employees State Insurance (General) Regulations, 1950 — Regulation 40Employees State Insurance Act, 1948 — Section 72(2B), 75(2B)