High Courts02 Feb 2001
Gajanand Harlalka and Sons Vs Commissioner of Wealth Tax and Others
Calcutta High Court · (2001) 249 ITR 9 : (2002) 120 TAXMAN 285
COURT ARCHIVE
Calcutta High Court judgments, 2001
634 judgments · page 31 of 32
High Courts01 Feb 2001
Sankar Kar Vs State of West Bengal and Others
Calcutta High Court · 105 CWN 790
Motor Vehicles Act, 1988 — Section 66, 71, 74, 80
High Courts31 Jan 2001Dismissed
Siddheswar Das and Others Vs Smt. Maya Das and Others
Calcutta High Court · 107 CWN 929
High Courts24 Jan 2001Dismissed
Union of India (UOI) Vs Sachindra Nath Sur and Others and Bijan Kumar Ghosh and Others
Calcutta High Court · (2001) 2 CALLT 127
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 8, 8(1), 8(7)
High Courts24 Jan 2001Dismissed
Badal Chandra Jana Vs State of West Bengal
Calcutta High Court · (2001) 2 ILR (Cal) 350
Bengal Wakf Act, 1934 — Section 112, 112(3), 46A
High Courts24 Jan 2001Dismissed
Maheswari Steel Pvt. Ltd. Vs Aravadi Leasing Ltd.
Calcutta High Court · (2002) 1 ILR (Cal) 199
Arbitration Act, 1940 — Section 17, 20, 21, 23, 25Arbitration and Conciliation Act, 1996 — Section 8, 8(3), 85, 85(2)Civil Procedure Code, 1908 (CPC) — Section 151
High Courts22 Jan 2001
Cycle Corporation of India Ltd. Vs T.I. Raleign Industries Limited and Others
Calcutta High Court · (2001) 2 CALLT 58
Civil Procedure Code, 1908 (CPC) — Section 151Trade and Merchandise Marks Act, 1958 — Section 32, 46, 49, 56
High Courts22 Jan 2001
Sanatan Bowri Vs Union of India (UOI) and Others
Calcutta High Court · (2001) 2 CALLT 42
Constitution of India, 1950 — Article 14, 16, 19, 21, 226
High Courts21 Jan 2001
Gopal Singh Vs Food Corporation of India and Others
Calcutta High Court · (2001) 3 CALLT 1
Constitution of India, 1950 — Article 12, 14, 16, 21, 226
High Courts19 Jan 2001
Dulal Kar Modak Vs State of West Bengal and Others
Calcutta High Court · (2001) 2 CALLT 336 : (2002) 2 ILR (Cal) 33
Requisitioned Land (Continuance of Powers) Act, 1947 — Section 24Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 23, 3, 5, 6, 6(1)
High Courts19 Jan 2001Dismissed
Indofer Society and Others Vs Director General of Foreign Trade and Others
Calcutta High Court · (2001) 2 CALLT 257 : (2001) 134 ELT 356
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Constitution of India, 1950 — Article 14, 19, 21, 226Foreign Trade (Development and Regulation) Act, 1992 — Section 5
High Courts19 Jan 2001Dismissed
Subimal Mukherjee and Others Vs Union of India and Others
Calcutta High Court · (2001) 2 CALLT 270
Constitution of India, 1950 — Article 14, 16, 19, 21, 226Limitation Act, 1963 — Section 5
High Courts19 Jan 2001
Ganapati Exports Ltd. and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2001) CriLJ 3777
Foreign Trade (Development And Regulation) Act, 1992 — Section 9(1)
High Courts19 Jan 2001
Ganapati Exports Ltd. Vs Union of India (UOI)
Calcutta High Court · 105 CWN 553 : (2001) 75 ECC 748 : (2001) 129 ELT 571
Foreign Exchange Regulation Act, 1973 — Section 52, 57, 68, 9(1)
High Courts18 Jan 2001Dismissed
Daisy Mantosh Vs Nemchand Saraogi and Another
Calcutta High Court · 105 CWN 383
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 41 Rule 1, Order 7 Rule 11, 151, 2(2)
High Courts18 Jan 2001
IOC Yarn Agency Vs Samsons Processing Industries
Calcutta High Court · (2001) 01 CAL CK 0030
Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3, 5Sales of Goods Act, 1930 — Section 32, 61(2)
High Courts18 Jan 2001Allowed
Sushanta Kumar Nandy Vs Prasanta Kumar Nandy
Calcutta High Court · (2001) 2 CALLT 307
Succession Act, 1925 — Section 247
High Courts18 Jan 2001
Santosh Kumar Agarwal Vs Oriental Bank of Commerce and Others
Calcutta High Court · (2001) 105 CompCas 976
Civil Procedure Code, 1908 (CPC) — Section 21
High Courts18 Jan 2001
Prabir Kumar Dutta Vs Union of India (UOI) and Others
Calcutta High Court · (2001) 2 CALLT 54
Constitution of India, 1950 — Article 14, 21, 226
High Courts17 Jan 2001Dismissed
Union of India (UOI) and Another Vs Central Government Industrial Tribunal and Another
Calcutta High Court · (2001) 1 LLJ 1557
Industrial Disputes Act, 1947 — Section 2