High Courts23 Mar 2001
Jyoti Priya Mallick and Others Vs State of W.B. and Others
Calcutta High Court · (2001) CriLJ 3101
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307Police Act, 1861 — Section 23
COURT ARCHIVE
Calcutta High Court judgments, 2001
634 judgments · page 27 of 32
High Courts23 Mar 2001
Commissioner of Income Tax Vs Emerald Commercial Ltd. and Another
Calcutta High Court · (2001) 171 CTR 193 : (2001) 250 ITR 539 : (2002) 120 TAXMAN 282
Income Tax Act, 1961 — Section 256(2)
High Courts23 Mar 2001
Commissioner of Income Tax Vs Avik Investment and Trading Co. (P.) Ltd.
Calcutta High Court · (2001) 169 CTR 560 : (2001) 250 ITR 854 : (2002) 120 TAXMAN 609
Income Tax Act, 1961 — Section 256(2), 80M
High Courts22 Mar 2001
Srimati Kamaladevi Gupta Vs Srimati Urmila Gupta
Calcutta High Court · 106 CWN 1061
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 85Hindu Succession Act, 1956 — Section 6, 8
High Courts21 Mar 2001Allowed
Samir Kumar Mondal Vs State of West Bengal
Calcutta High Court · (2001) 2 ILR (Cal) 400
Penal Code, 1860 (IPC) — Section 302, 304, 323, 325, 334
High Courts20 Mar 2001Allowed
Mihijam Vanaspati Ltd. Vs Commercial Tax Officer, Asansol Charge and Others
Calcutta High Court · (2001) 123 STC 583
West Bengal Sales Tax Act, 1994 — Section 68
High Courts16 Mar 2001Dismissed
Sankari Sarkar Vs Union of India (UOI) and Others
Calcutta High Court · (2001) 91 FLR 1148 : (2002) 1 LLJ 634
High Courts16 Mar 2001
Dolphin Laboratories Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2001) 168 CTR 652 : (2001) 249 ITR 538 : (2001) 118 TAXMAN 839
Income Tax Act, 1961 — Section 256(1), 37(3A)
High Courts16 Mar 2001
Commissioner of Income Tax Vs Shambhu Investment Pvt. Ltd.
Calcutta High Court · (2001) 168 CTR 237 : (2002) 1 ILR (Cal) 122 : (2001) 249 ITR 47
Income Tax Act, 1961 — Section 143(3), 22, 256(2), 263, 28
High Courts16 Mar 2001
Shriram City Union Finance Ltd. Vs Haji Abdul Samad
Calcutta High Court · (2001) 2 CALLT 290
Arbitration and Conciliation Act, 1996 — Section 34, 35, 36, 9
High Courts16 Mar 2001Dismissed
Bibhas Chandra Manna Vs State Transport Authority and Others
Calcutta High Court · AIR 2001 Cal 132 : 106 CWN 737
Constitution of India, 1950 — Article 19(1)Motor Vehicles Act, 1988 — Section 100(3)
High Courts16 Mar 2001
Commissioner of Income Tax Vs India Automobiles (1960) Ltd.
Calcutta High Court · (2001) 170 CTR 194 : (2001) 251 ITR 117 : (2001) 119 TAXMAN 965
Income Tax Act, 1961 — Section 22, 23, 24, 25, 256(1)
High Courts16 Mar 2001
Sk. Harun Rasid Vs Mst. Mahera Khatun and Another
Calcutta High Court · (2001) 2 DMC 32
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401, 482
High Courts15 Mar 2001
Chandi Charan Paul Vs Rabindra Nath Adhikary and Another
Calcutta High Court · 106 CWN 1121
Civil Procedure Code, 1908 (CPC) — Section 10(2), 115Evidence Act, 1872 — Section 116
High Courts15 Mar 2001
Sanwalram Modi Carrying on business under the name and style of Shiva Engineering Works Vs Joint Secretary, Government of India and Others
Calcutta High Court · (2001) 2 CALLT 498 : (2001) 132 ELT 16
Constitution of India, 1950 — Article 226
High Courts15 Mar 2001
Mohanlal Dungarmal Futnani Vs Vishanji Dungarmal Futnani and Others
Calcutta High Court · AIR 2001 Cal 122 : (2001) 3 CALLT 218
Arbitration Act, 1940 — Section 17, 30, 33, 34, 36Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 118, 92
High Courts15 Mar 2001
Jitendra Mohan Biswas Vs N.K. Bhattacharjee and Others
Calcutta High Court · 106 CWN 1050
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115
High Courts14 Mar 2001Dismissed
Jit Pal Vs State of W.B.
Calcutta High Court · (2001) CriLJ 3924
Penal Code, 1860 (IPC) — Section 120B, 420
High Courts14 Mar 2001Dismissed
Amarendra Nath Ghosh alias Bappa Vs The State and Another
Calcutta High Court · (2001) CriLJ 4371
Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 13(1), 3West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 13, 2, 6
High Courts14 Mar 2001Dismissed
Ganeshbari Tea Company (P) Ltd. and Another Vs The Corporation of Calcutta and Another
Calcutta High Court · (2001) CriLJ 4483
Prevention of Food Adulteration Act, 1954 — Section 16(1), 19, 19(2), 7(1)