High Courts27 Feb 2001
Smt. Anamitra Dutta Gupta Vs Soumey Dutta Gupta
Calcutta High Court · AIR 2001 Cal 88
Guardians and Wards Act, 1890 — Section 12
COURT ARCHIVE
Calcutta High Court judgments, 2001
634 judgments · page 29 of 32
High Courts26 Feb 2001Dismissed
Russel Properties and Estates Vs Indian Alluminium Company Ltd. and Others
Calcutta High Court · 105 CWN 966
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 3, Order 2 Rule 2, Order 2 Rule 4, Order 2 Rule 6West Bengal Court Fees Act, 1970 — Section 11
High Courts26 Feb 2001Dismissed
Union of India (UOI) Vs S.N. Kanungo
Calcutta High Court · (2001) 2 CALLT 1
Arbitration and Conciliation Act, 1996 — Section 34
High Courts23 Feb 2001Dismissed
Anadi Mohan Rashit and others Vs Nalin Sarker Street U.P. School and others
Calcutta High Court · AIR 2002 Cal 89
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts23 Feb 2001Dismissed
Smt. Arti Basak Vs Uma Sankar Bose
Calcutta High Court · AIR 2001 Cal 113
West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts22 Feb 2001Allowed
Sk. Ismail Ali Vs State of W.B.
Calcutta High Court · (2001) CriLJ 3831
Criminal Procedure Code, 1973 (CrPC) — Section 105(1), 266, 267, 267(1)Penal Code, 1860 (IPC) — Section 120B, 411, 420, 467, 468
High Courts22 Feb 2001
K.C. George Vs Gouri Shankar Mishra and Others
Calcutta High Court · 105 CWN 1051
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 39 Rule 3, Order 39 Rule 3A, Order 41 Rule 27, 107
High Courts22 Feb 2001Allowed
Bholanath Chakraborty Vs State of West Bengal and Another
Calcutta High Court · (2001) 2 CALLT 114 : (2001) 1 ILR (Cal) 290
Civil Procedure Code, 1908 (CPC) — Section 80West Bengal Estates Acquisition Act, 1953 — Section 5A
High Courts22 Feb 2001Dismissed
Ananda Kumar Halder Vs Appellate Authority and Others
Calcutta High Court · AIR 2001 Cal 92
Constitution of India, 1950 — Article 227Restoration of Alienated Land Act, 1973 — Section 4, 4(4)
High Courts22 Feb 2001Dismissed
Shaw Wallace and Co. Ltd. Vs M/s. Shivarpan Sales (P.) Ltd. and others
Calcutta High Court · AIR 2001 Cal 88
West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts22 Feb 2001
Swastik Projects Private Ltd. and Another Vs Snehakana Chatterjee
Calcutta High Court · (2002) CriLJ 185
Negotiable Instruments Act, 1881 (NI) — Section 138, 19, 5, 6
High Courts21 Feb 2001
Commissioner of Income Tax Vs G.S. Atwal and Co. (Gua)
Calcutta High Court · (2002) 174 CTR 309 : (2002) 254 ITR 592 : (2003) 128 TAXMAN 520
Income Tax Act, 1961 — Section 32A, 32A(2), 33B
High Courts21 Feb 2001
Shib Nath Bodhak Vs Bank of India and Others
Calcutta High Court · (2001) 2 CALLT 82 : (2001) 90 FLR 809 : (2001) 2 LLJ 698
Constitution of India, 1950 — Article 14, 16, 21
High Courts19 Feb 2001
Samarendra Nath Gupta Vs State of West Bengal and Others
Calcutta High Court · (2001) 2 CALLT 203
Burdwan University Act, 1981 — Section 47, 48Constitution of India, 1950 — Article 14, 16, 19, 21, 226
High Courts19 Feb 2001
Bhagwati Prasad Kedia Vs Commissioner of Income Tax
Calcutta High Court · (2001) 167 CTR 336 : (2001) 1 ILR (Cal) 299 : (2001) 248 ITR 562 : (2001) 116 TAXMAN 261
Income Tax Act, 1961 — Section 143(3), 158B, 158BA, 158BA(2), 260A
High Courts16 Feb 2001Dismissed
SK. Kamiz Vs Namudin Bewa
Calcutta High Court · 105 CWN 647 : (2001) 1 ILR (Cal) 197
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 137
High Courts16 Feb 2001
Samir Kumar Ghosh Vs State and Others
Calcutta High Court · (2001) 2 CALLT 188
Constitution of India, 1950 — Article 226
High Courts14 Feb 2001Dismissed
State of West Bengal and Others Vs Sambhu Nath Sardar
Calcutta High Court · (2001) 2 CALLT 532 : (2001) 2 CHN 249 : 107 CWN 444 : 105 CWN 1024 : (2001) 91 FLR 993
Constitution of India, 1950 — Article 226
High Courts14 Feb 2001Dismissed
Santosh Kumar Karmakar and Others Vs State of W.B.
Calcutta High Court · (2001) CriLJ 3828 : 105 CWN 1092 : (2001) 4 RCR(Criminal) 756
Criminal Procedure Code, 1973 (CrPC) — Section 164(2), 165, 313, 463Customs Act, 1962 — Section 108Evidence Act, 1872 — Section 25
High Courts14 Feb 2001Dismissed
Dilip Kumar Adhikari Vs Smt. Puspalata Basu
Calcutta High Court · (2001) 1 ILR (Cal) 307
West Bengal Premises Tenancy Act, 1956 — Section 13(4)