High Courts30 Apr 2001
Jishu Jain Vs State of West Bengal
Calcutta High Court · (2001) 3 CALLT 97
Criminal Procedure Code, 1973 (CrPC) — Section 28(3), 397, 401, 482, 9(3)Penal Code, 1860 (IPC) — Section 304, 307, 326, 459
COURT ARCHIVE
Calcutta High Court judgments, 2001
634 judgments · page 24 of 32
High Courts27 Apr 2001Partly Allowed
Kartick Shaw and Another Vs State of West Bengal and Another
Calcutta High Court · (2001) 2 CALLT 466
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 41(2), 50, 52A
High Courts27 Apr 2001Dismissed
Raj Kumar Dalmia and Others Vs State of West Bengal
Calcutta High Court · (2001) 3 CALLT 298
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207Penal Code, 1860 (IPC) — Section 114, 379
High Courts27 Apr 2001
Dr. Abhijit Sen and Another Vs Sibendu Basu
Calcutta High Court · 105 CWN 1141
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 205, 342Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts26 Apr 2001Dismissed
Dulal Chandra Biswas and Others Vs Sailendra Nath Sadhukhan and Others
Calcutta High Court · AIR 2001 Cal 209 : 107 CWN 634
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts26 Apr 2001Partly Allowed
Kailash Nath Vs Union of India and Others Uma Kanta Vs Union of India and Others S.D. Ram Vs Union of India and Others
Calcutta High Court · (2001) 2 CALLT 518 : 108 CWN 295
Constitution of India, 1950 — Article 14, 16, 19, 21, 226Railway Protection Force Rules, 1987 — Rule 153, 154, 154.4, 161
High Courts26 Apr 2001Allowed
Indian Oil Corporation Ltd. Vs Manav Construction Private Ltd.
Calcutta High Court · (2001) 3 CALLT 78 : 107 CWN 734
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts26 Apr 2001Allowed
Ashoke Roy Vs Sukhendu Bikash Ghosh
Calcutta High Court · 106 CWN 134
Civil Procedure Code, 1908 (CPC) — Section 100, 103West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(4)
High Courts25 Apr 2001
Apeejay Industries Ltd. Vs Commissioner of Income Tax and Others
Calcutta High Court · (2001) 169 CTR 438 : (2001) 250 ITR 414 : (2002) 120 TAXMAN 440
Constitution of India, 1950 — Article 226Finance Act, 1968 — Section 271(1)Income Tax Act, 1961 — Section 156, 215, 220, 220(2A), 251
High Courts25 Apr 2001Allowed
Snehansu Jas Vs State of West Bengal and Others Mantaj Ali Vs State of West Bengal and Others Sarif Munshi and Another Vs DIS (SE), Nadia and Others
Calcutta High Court · (2001) 3 CALLT 155 : (2001) 3 CHN 313
Constitution of India, 1950 — Article 14, 19, 21, 226West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1976 — Section 6(2)West Bengal School Service Commission Act, 1997 — Section 3, 7
High Courts25 Apr 2001Dismissed
Chinmoy Guha Thakurata Vs State of West Bengal and Others
Calcutta High Court · (2002) 1 LLJ 895
Constitution of India, 1950 — Article 226
High Courts25 Apr 2001
Nataraj Hotel Vs C.E.S.C. Limited and Others
Calcutta High Court · 105 CWN 1177
Electricity Act, 1910 — Section 39
High Courts24 Apr 2001
Commissioner of Income Tax Vs Singla Tea and Agriculture Industries Ltd.
Calcutta High Court · (2001) 168 CTR 543 : (2001) 250 ITR 274 : (2002) 120 TAXMAN 230
Income Tax Act, 1961 — Section 256(2), 72, 72(1)
High Courts23 Apr 2001Dismissed
Sankar Nath Das Vs Union of India and Others
Calcutta High Court · (2001) 3 CALLT 49
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19, 19(2)Constitution of India, 1950 — Article 14, 16, 19, 21, 226United Bank of India (Employees) Pension Regulations, 1995 — Regulation 26, 3, 3(1), 3(2), 3(4)
High Courts20 Apr 2001
ANZ Grindlays Bank Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2001) 168 CTR 487 : (2001) 250 ITR 125 : (2002) 120 TAXMAN 245
Income Tax Act, 1961 — Section 256(1), 41(1)
High Courts20 Apr 2001Allowed
Grindlays Bank P.L.C. Vs Union of India (UOI)
Calcutta High Court · (2001) 106 CompCas 1 : (2001) 76 ECC 335 : (2001) 130 ELT 419
Adjudicating Proceeding and Appeal Rules, 1974 — Rule 3, 3(1)Foreign Exchange Regulation Act, 1947 — Section 10, 10(1), 10(2), 12(2), 17Foreign Exchange Regulation Act, 1973 — Section 16, 51, 52
High Courts20 Apr 2001Dismissed
Coal India Limited Vs Tarak Nath Roy
Calcutta High Court · (2001) 2 ILR (Cal) 508
Gratuity Scheme Rules, 1974 — Rule 4, 4B
High Courts19 Apr 2001
Dalhousie Properties Limited Vs Rameshwar Properties, Pvt. Ltd. and Others
Calcutta High Court · 106 CWN 42
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, Order 9 Rule 13
High Courts18 Apr 2001
Rajesh Lakhotia Vs Smita Lakhotia
Calcutta High Court · (2001) 2 CALLT 311 : (2001) 2 CHN 697 : (2002) 1 CivCC 123 : (2001) 2 DMC 624 : (2002) 3 RCR(Civil) 251
Hindu Marriage Act, 1955 — Section 13, 13(1), 13B, 13B(2)
High Courts18 Apr 2001Dismissed
Swapan Kumar Ganguly Vs Smiritikana Ganguly
Calcutta High Court · AIR 2002 Cal 6 : (2001) 3 CALLT 148 : (2001) 3 CHN 124 : 106 CWN 377 : (2002) 1 DMC 433
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 10, 13, 13(1)