COURT ARCHIVE

Calcutta High Court judgments, 2001

634 judgments · page 26 of 32

High Courts04 Apr 2001Dismissed

Central Model School Vs Gojer Brothers Private Limited and Others

Calcutta High Court · (2001) 2 CALLT 331 : (2001) 1 CALLT 331 : 106 CWN 1154

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99Constitution of India, 1950 — Article 227

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High Courts04 Apr 2001

Alakh Kumar Sinha Vs The Oriental Insurance Company Ltd. and Another

Calcutta High Court · (2001) 2 CALLT 101 : 105 CWN 1002

Arbitration Act, 1940 — Section 20, 20(1), 20(2), 20(3), 20(4)Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts03 Apr 2001

Punjab National Bank Vs Britannia Industries Ltd.

Calcutta High Court · (2001) 2 CALLT 219 : (2001) 106 CompCas 293

Bills of Exchange Act, 1882 — Section 13(1), 30(1), 30(2), 32(5), 36(4)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11Constitution of India, 1950 — Article 15, 16

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High Courts03 Apr 2001

SAIL-DSP VR Employees'' Association Vs Union of India and Others

Calcutta High Court · (2001) 168 CTR 582 : (2001) 250 ITR 30 : (2001) 118 TAXMAN 570

Income Tax Act, 1961 — Section 10(10C), 17(3)Income Tax Rules, 1962 — Rule 2, 2BA, 2BA(2)Institutes of Technology Act, 1961 — Section 3(g)

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High Courts03 Apr 2001

Ishran Devi Oberai Vs Income Tax Officer and Others

Calcutta High Court · (2001) 169 CTR 315 : (2001) 250 ITR 362 : (2002) 120 TAXMAN 461

Income Tax Act, 1961 — Section 148, 17(2), 2(24), 40A(5)

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High Courts03 Apr 2001Allowed

Gopal Krishna Daw Vs Official Liquidator

Calcutta High Court · (2003) 115 CompCas 452

Companies Act, 1956 — Section 446, 446(2)Limitation Act, 1963 — Article 137Transfer of Property Act, 1882 — Section 108

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High Courts03 Apr 2001Allowed

Kanu Chakraborty Vs The State of West Bengal

Calcutta High Court · 105 CWN 875

Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 19, 41, 42, 42

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High Courts02 Apr 2001

Commissioner of Income Tax Vs Anglo India Jute Mills Co. Ltd.

Calcutta High Court · (2001) 168 CTR 546 : (2001) 250 ITR 90 : (2001) 119 TAXMAN 392

Income Tax Act, 1961 — Section 256(2), 36(1), 40A(7)

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High Courts02 Apr 2001

Commissioner of Income Tax Vs Dabur P. Ltd.

Calcutta High Court · (2001) 168 CTR 649 : (2001) 250 ITR 301 : (2001) 119 TAXMAN 381

Income Tax Act, 1961 — Section 256(1), 263, 37(1), 37(2), 37(2A)

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High Courts30 Mar 2001Dismissed

Bhola Nath Das Vs Basanti Rani Neogi

Calcutta High Court · (2001) 1 ILR (Cal) 530

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2Limitation Act, 1963 — Section 5

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High Courts30 Mar 2001

Abdul Latif Vs Narcotic Control Bureau, (EZU)

Calcutta High Court · (2001) 130 ELT 409

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 244, 245(3), 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29

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High Courts30 Mar 2001

The Committee for Protection of Democratic Rights and Another Vs State of West Bengal and Others

Calcutta High Court · (2001) 2 CALLT 526 : (2001) 2 CHN 98 : (2001) CriLJ 2307

Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Penal Code, 1860 (IPC) — Section 302

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High Courts30 Mar 2001

Jyostna and Others Vs Sampat Lal Rathi and Others

Calcutta High Court · 107 CWN 453

Calcutta Municipal Corporation Act, 1980 — Section 404Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 1, Order 39 Rule 2, 151West Bengal Apartment Ownership Act, 1972 — Section 10, 10A, 12, 2, 3

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High Courts30 Mar 2001

Stock Holding Corporation of India Ltd. Vs Indusind Bank Ltd. and Another

Calcutta High Court · 107 CWN 576

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Constitution of India, 1950 — Article 347Negotiable Instruments Act, 1881 (NI) — Section 123, 124, 13, 130, 138

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High Courts30 Mar 2001Allowed