COURT ARCHIVE

Calcutta High Court judgments, 2001

634 judgments · page 25 of 32

High Courts18 Apr 2001

Ram Deo Tiwari Vs Union of India and Others

Calcutta High Court · (2001) 2 CALLT 147 : (2002) 92 FLR 362

Constitution of India, 1950 — Article 14, 21, 311(2)Penal Code, 1860 (IPC) — Section 120B, 218Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)

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High Courts18 Apr 2001Dismissed

Bidyut Kumar Mitra Vs State Bank of India and Others

Calcutta High Court · 106 CWN 120 : (2002) 1 LLJ 1001

State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 49, 50(3), 51(3)

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High Courts18 Apr 2001Allowed

Sree Gopal Banerjee Vs Calcutta Municipal Corporation

Calcutta High Court · (2001) 04 CAL CK 0009

Calcutta Municipal Act, 1951 — Section 183Constitution of India, 1950 — Article 227

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High Courts17 Apr 2001

Gouri Sirkar and Another Vs Goutam Sirkar

Calcutta High Court · AIR 2002 Cal 70

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1(1), Order 21 Rule 2, Order 21 Rule 2(1), Order 21 Rule 2(2)

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High Courts17 Apr 2001Allowed

Universal Petrochemicals Ltd. Vs Rajasthan State Electricity Board

Calcutta High Court · AIR 2001 Cal 102 : (2001) 2 CALLT 417 : (2001) 2 CHN 300 : 105 CWN 1098

Arbitration Act, 1940 — Section 11, 2, 20, 2E, 31Contract Act, 1872 — Section 23

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High Courts17 Apr 2001

Commissioner of Income Tax Vs R.K. Mukherjee

Calcutta High Court · (2001) 168 CTR 343 : (2001) 249 ITR 708 : (2002) 120 TAXMAN 198

Income Tax Act, 1961 — Section 10(13), 17, 17(3), 256(1)

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High Courts17 Apr 2001

Sunil Krishna Ghosh and Another Vs Calcutta Improvement Trust

Calcutta High Court · AIR 2001 Cal 199

Calcutta Improvement Act, 1911 — Section 156Limitation Act, 1963 — Article 55, 22

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High Courts17 Apr 2001

M/s. Sarat Textiles Ltd. Vs Joint Regional Director, E.S.I. and Others

Calcutta High Court · (2001) 2 CALLT 216 : (2001) 90 FLR 566 : (2001) 2 LLJ 744

Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 85, 85(6)

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High Courts16 Apr 2001

Izharul Haque Vs Joint Director General of Foreign Trade

Calcutta High Court · (2001) 132 ELT 539

Foreign Trade (Development and Regulation) Act, 1992 — Section 3, 5, 5(3)

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High Courts16 Apr 2001

West Bengal Essential Commodities Supply Corporation Ltd. Vs Koren Foreign Transportation Corporation and Another

Calcutta High Court · AIR 2002 Cal 211

Carriage of Goods by Sea Act, 1925 — Article 3, 2Carriage of Goods by Sea Rules — Rule 6Contract Act, 1872 — Section 230

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High Courts16 Apr 2001

Commissioner of Income Tax Vs C. Still Export GmbH

Calcutta High Court · (2001) 168 CTR 345 : (2001) 249 ITR 677 : (2002) 120 TAXMAN 194

Income Tax Act, 1961 — Section 143(3), 144B, 251, 251(1), 256

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High Courts16 Apr 2001

Subhas Dutta Vs Union of India and Others

Calcutta High Court · (2001) 3 CALLT 36 : (2001) 2 ILR (Cal) 169

Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 24, 3(2)Environment (Protection) Rules, 1986 — Rule 5

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High Courts16 Apr 2001Dismissed

Roshan Kohli Vs Amitava Mukherjee

Calcutta High Court · 106 CWN 149

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High Courts12 Apr 2001Dismissed

Prem Kishan Mudgal Vs M/s Aryavaidya Pharmacy (Coimbatore) Ltd.

Calcutta High Court · (2001) 3 CALLT 24

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 9 Rule 13

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High Courts11 Apr 2001Dismissed

Hindusthan Magcobar Chemicals Ltd. Vs O.P. Rajgarhia

Calcutta High Court · (2002) 110 CompCas 661

Civil Procedure Code, 1908 (CPC) — Section 151, 47Contract Act, 1872 — Section 146, 147Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22, 22(1)

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High Courts10 Apr 2001