High Courts11 Dec 2001
Chandrakant Kandlal Sheth Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 175 CTR 216
Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 139A, 139A(3)Income Tax Rules, 1962 — Rule 114
COURT ARCHIVE
Calcutta High Court judgments, 2001
634 judgments · page 3 of 32
High Courts10 Dec 2001Allowed
P. Poppan and Another Vs Karia Gounder and Others
Calcutta High Court · (2002) 1 CALLT 382 : (2002) 2 CHN 40 : (2002) 1 ILR (Cal) 219
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 14, 19
High Courts10 Dec 2001Dismissed
Makiur Rahaman Kha and Another Vs Mahila Bibi
Calcutta High Court · (2003) 1 CALLT 422 : (2002) CriLJ 1751 : 106 CWN 286 : (2002) 2 DMC 549 : (2002) 3 RCR(Criminal) 418
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 401Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(3), 4, 4(1), 4(2)
High Courts07 Dec 2001Dismissed
Abdul Latif Mondal Vs Anuwara Khatun and Another
Calcutta High Court · (2002) 2 CALLT 179 : (2001) 1 CHN 77 : (2002) CriLJ 2282 : (2002) 1 ILR (Cal) 283
Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128
High Courts07 Dec 2001Dismissed
Lochon Sahu alias Shiolochan Shau Vs The State
Calcutta High Court · (2002) 1 CALLT 118 : (2002) 1 CHN 617
Criminal Procedure Code, 1973 (CrPC) — Section 165, 482Railway Property (Unlawful Possession) Act, 1966 — Section 10, 3, 4, 7, 8
High Courts07 Dec 2001Allowed
Hari Charan Vs The State
Calcutta High Court · 106 CWN 1
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts07 Dec 2001
Rajesh Mukherjee Vs The State Amar Chand Mukherjee and Another Vs The State
Calcutta High Court · (2002) 1 CALLT 32 : (2001) 1 CHN 124
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 306, 376
High Courts07 Dec 2001Allowed
Tarakeswar Nandi Vs Food Corporation of India and Others
Calcutta High Court · (2002) 3 CALLT 29
Constitution of India, 1950 — Article 14, 21, 226
High Courts06 Dec 2001
Mrigendra Nath Ghosh Vs D.K. Chowdhury, Deputy S.P., CBI Arun Kumar Agarwal Vs Superintendent of Police, CBI
Calcutta High Court · (2002) 1 CALLT 318 : (2002) 3 CHN 93
Criminal Procedure Code, 1973 (CrPC) — Section 306, 307, 308Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 4(1), 5(2)
High Courts05 Dec 2001
Bimalendu Chatterjee and Another Vs Sarita Chhyajlani and Others
Calcutta High Court · 106 CWN 497
Hindu Marriage Act, 1955 — Section 23Hindu Succession Act, 1956 — Section 23Partition Act, 1893 — Section 4
High Courts04 Dec 2001Dismissed
Kapil Abrol Vs The State
Calcutta High Court · (2002) 1 CALLT 338 : (2002) 1 CHN 201
Criminal Procedure Code, 1973 (CrPC) — Section 154, 197, 198, 461Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13, 13(2)
High Courts04 Dec 2001Dismissed
Leela Das Vs The Union of India (UOI) and Others
Calcutta High Court · (2002) 1 CALLT 89 : (2002) 2 CHN 595
Constitution of India, 1950 — Article 16, 224, 226Penal Code, 1860 (IPC) — Section 120B, 173(8)
High Courts04 Dec 2001Dismissed
MAMC Sramajibi Union and Another Vs Union of India (UOI) and Others MAMC Employees'' Union and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 1 CALLT 233 : (2002) 1 CHN 681 : 106 CWN 19 : (2002) 94 FLR 570
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2(1)Industrial Disputes Act, 1947 — Section 25(O), 25FFA, 25L, 25N, 25O(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(3)
High Courts04 Dec 2001
Kesoram Industries Limited Vs Deputy Director
Calcutta High Court · (2002) 83 ECC 407 : (2002) 141 ELT 327
Customs Act, 1962 — Section 110, 124
High Courts03 Dec 2001
Biswanath Mondal and Others Vs Durga Prasad Chattopadhyay
Calcutta High Court · (2002) 1 CALLT 511 : (2002) 1 CHN 700 : 106 CWN 515
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 23Hindu Minority and Guardianship Act, 1956 — Section 8(2), 8(3)Specific Relief Act, 1963 — Section 34
High Courts03 Dec 2001Dismissed
Siddharta Sen and Another Vs Prabhas Kumar Sengupta Prabhas Kumar Sengupta on his death Chhaya Sengupta (wife) Vs Siddharta Sen and Another
Calcutta High Court · (2002) 1 CALLT 61 : (2002) 2 CHN 46
Bengal General Clauses Act, 1899 — Section 28Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114, 17, 21
High Courts29 Nov 2001
K.G.K. Investment Company Private Ltd. Vs Prabhu Doyal Chomal and Others
Calcutta High Court · (2002) 1 CALLT 388
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151, 47Contract Act, 1872 — Section 134Stamp Act, 1899 — Section 35
High Courts29 Nov 2001Allowed
Lawrence Gomes Vs The State of West Bengal
Calcutta High Court · (2002) 1 CALLT 395 : (2002) 3 CHN 294
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 467, 468, 471, 472
High Courts29 Nov 2001
Nazrul Islam Vs State of West Bengal and Others
Calcutta High Court · (2002) 1 CALLT 412
Constitution of India, 1950 — Article 14, 226
High Courts29 Nov 2001
Smt. Kanak Pal Vs The State of West Bengal and Others
Calcutta High Court · (2002) 1 CALLT 370
Constitution of India, 1950 — Article 19, 226