High Courts21 May 2001Allowed
Naba Bihar Udyog and Another Vs Coal India Limited
Calcutta High Court · (2001) 2 CALLT 393 : (2001) 2 ILR (Cal) 365
Constitution of India, 1950 — Article 12, 14, 19, 21, 26
COURT ARCHIVE
Calcutta High Court judgments, 2001
634 judgments · page 22 of 32
High Courts18 May 2001
Roushan Ali alias Anwar Vs Abdul Jalil
Calcutta High Court · (2001) 3 CALLT 280
Hindu Marriage Act, 1955 — Section 10, 23Specific Relief Act, 1963 — Section 16, 16(C), 20
High Courts18 May 2001
Trisakti Electronics and Industries Ltd. Vs Union of India (UOI)
Calcutta High Court · 107 CWN 397 : (2001) 78 ECC 342 : (2001) 133 ELT 288
Central Excise Rules, 1944 — Rule 13, 9Central Excises and Salt Act, 1944 — Section 2, 3Customs Act, 1962 — Section 20, 25, 25(1), 57, 58
High Courts18 May 2001Dismissed
K.B. Saha and Sons (Biri Merchants) Pvt. Ltd. Vs Development Consultants Ltd.
Calcutta High Court · (2002) 2 CALLT 104 : (2001) 2 CHN 706 : 107 CWN 491
Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 107, 108
High Courts18 May 2001
Nicco Corporation Ltd. Vs Commissioner of Income Tax and Others
Calcutta High Court · (2001) 171 CTR 501 : (2001) 251 ITR 791 : (2003) 129 TAXMAN 875
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 264, 264(3), 37Limitation Act, 1963 — Section 14
High Courts17 May 2001
Allied Resins and Chemicals Ltd. Vs Union of India
Calcutta High Court · (2001) 106 CompCas 502 : (2001) 132 ELT 557
Customs Act, 1962 — Section 142, 142(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 17(3), 22, 22(1)
High Courts17 May 2001
Salim Makkar Vs N.K. Pansari and Others
Calcutta High Court · AIR 2001 Cal 162 : 106 CWN 81
Calcutta Municipal Building Rules, 1990 — Rule 1(2), 117(1), 117(2)Calcutta Municipal Corporation (Amendment) Act, 1980 — Section 399, 635(2)Calcutta Municipal Corporation Rules, 1951 — Rule 62A
High Courts17 May 2001
Javed Mondal Vs Union of India and Others
Calcutta High Court · (2001) 2 CALLT 476
Constitution of India, 1950 — Article 14, 19, 21, 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 4, 7, 9
High Courts16 May 2001
Stone India Ltd. Vs Union of India (UOI)
Calcutta High Court · (2001) 133 ELT 316
Constitution of India, 1950 — Article 14
High Courts16 May 2001Dismissed
Surindar Kaur (Rai) and Others Vs Jyoti Ranjan Banerjee and Another
Calcutta High Court · (2001) 3 CALLT 66 : (2001) 3 CHN 444
Civil Procedure Code, 1908 (CPC) — Section 10, 115Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)
High Courts16 May 2001
Reckitt and Colman of India Ltd. and Another Vs Assistant Commissioner of Income Tax (TDS) and Others
Calcutta High Court · (2001) 252 ITR 550 : (2001) 251 ITR 306 : (2001) 119 TAXMAN 403
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115O, 120, 120(1), 120(2), 120(3)Income Tax Rules, 1962 — Rule 36A, 37
High Courts16 May 2001
IFGL Refractories Ltd. Vs Joint Director General of Foreign Trade
Calcutta High Court · (2001) 132 ELT 545
Central Excise Rules, 1944 — Rule 13, 13(1), 13(2), 13B, 191BBForeign Trade (Development and Regulation) Act, 1992 — Section 10(2), 5
High Courts16 May 2001Dismissed
West Bengal State Electricity Board Vs Shanska International Civil Engineering AB.
Calcutta High Court · (2002) 1 ILR (Cal) 1
High Courts15 May 2001
Rajgaon Stone Co. Pvt. Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2001) 2 CALLT 474
Cess Act, 1880 — Section 78, 80Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 2
High Courts15 May 2001
Gulab Chand Harek Chand and Others Vs State of West Bengal and Others
Calcutta High Court · (2002) 128 STC 602
Bengal Finance (Sales Tax) Rules, 1941 — Rule 3(28)
High Courts15 May 2001
Rathindra Nath Dey and another Vs Dilip Kumar Dey
Calcutta High Court · AIR 2001 Cal 88 : 106 CWN 1111
Partnership Act, 1932 — Section 7
High Courts14 May 2001Partly Allowed
Premchand Jute Mills Ltd. and Others Vs Regional Provident Fund Commissioner
Calcutta High Court · (2002) 93 FLR 1107 : (2002) 2 LLJ 776
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14A, 2, 8, 8E
High Courts14 May 2001Dismissed
Dhruba Pada Ghosh Vs Bank of Baroda and Others
Calcutta High Court · (2001) 2 LLJ 1524
High Courts14 May 2001
Jaytee Exports Vs Natvar Parekh Industries Ltd.
Calcutta High Court · AIR 2001 Cal 150 : (2001) 3 ARBLR 519
Carriage of Goods by Sea Act, 1925 — Article 3, 2Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Contract Act, 1872 — Section 230