High Courts29 Nov 2001
Bedabyas Basu Vs Biswanath Biswas and Another
Calcutta High Court · (2002) 1 CALLT 365 : (2002) 2 DMC 13
Criminal Procedure Code, 1973 (CrPC) — Section 216, 245(1), 482Penal Code, 1860 (IPC) — Section 493, 494, 497
COURT ARCHIVE
Calcutta High Court judgments, 2001
634 judgments · page 4 of 32
High Courts29 Nov 2001Dismissed
Sri Dinesh Chandra Tulsidas Madani Vs Sri Brajo Sundar Banerjee
Calcutta High Court · (2002) 2 CALLT 17 : (2002) 3 CHN 216
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 420
High Courts28 Nov 2001
Geo Miller and Co. Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2002) 174 CTR 276 : (2002) 254 ITR 620 : (2003) 126 TAXMAN 451
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(1), 143(3), 147, 32AB, 80HH
High Courts28 Nov 2001
Md. Elias Khan Vs S.A.I.L. and Others
Calcutta High Court · (2003) 96 FLR 57 : (2002) 1 LLJ 723
Apprentices Act, 1961 — Section 22
High Courts28 Nov 2001
Munir Ahmed and Another Vs Union of India and Others
Calcutta High Court · (2002) 174 CTR 483
Income Tax Act, 1961 — Section 226(3)
High Courts28 Nov 2001Dismissed
Satish Kapoor Vs Commissioner of Income Tax and Others
Calcutta High Court · (2002) 175 CTR 12 : (2001) 255 ITR 93 : (2003) 126 TAXMAN 60
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 246, 271, 273A
High Courts28 Nov 2001
Munir Ahmed and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 256 ITR 492 : (2003) 127 TAXMAN 103
Constitution of India, 1950 — Article 226
High Courts28 Nov 2001
Satish kapoor Vs Commissioner of Income Tax and Others
Calcutta High Court · (2002) 255 ITR 93
Income Tax Act, 1961 — Section 147, 271(1)(c)
High Courts27 Nov 2001Dismissed
Dilip Kumar Mondal Vs State of West Bengal
Calcutta High Court · (2002) 1 ILR (Cal) 26
High Courts22 Nov 2001
Hukum Raj Sajjan Raj Kumbat Vs E''L Dorado Guarantee Limited
Calcutta High Court · (2002) 2 CALLT 431 : (2002) 1 CHN 438
Arbitration Act, 1940 — Section 31(4)Arbitration and Conciliation Act, 1996 — Section 2, 42, 9
High Courts21 Nov 2001Dismissed
Fort William Industries Limited Vs Usha Beltron Limited
Calcutta High Court · (2002) 2 CALLT 456
Companies Act, 1956 — Section 441, 442, 443Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16(3), 22
High Courts21 Nov 2001Dismissed
Rameswar Prosad Kejriwal and Sons Ltd. Vs Garodia Hardware Stores
Calcutta High Court · (2002) 2 CALLT 59 : (2002) 1 ILR (Cal) 31
Companies Act, 1956 — Section 433, 434(1)Limitation Act, 1963 — Article 181
High Courts21 Nov 2001Dismissed
Fort William Industries Ltd. Vs Usha Beltron Ltd.
Calcutta High Court · (2002) 108 CompCas 176
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts20 Nov 2001Allowed
Union of India (UOI) Vs Saraswat Trading Agency
Calcutta High Court · (2002) 2 CALLT 520
Arbitration and Conciliation Act, 1996 — Section 11
High Courts20 Nov 2001
Rabindra Nath Mondal Vs State of West Bengal and Others
Calcutta High Court · (2002) 1 CALLT 536
Constitution of India, 1950 — Article 226Recruitment and Leave of Teachers of Primary Schools of West Bengal Rules, 1991 — Rule 14, 2
High Courts20 Nov 2001Allowed
Rajasree Mukherjee Vs State of West Bengal and Others
Calcutta High Court · (2002) 1 CALLT 399
Constitution of India, 1950 — Article 19, 226
High Courts20 Nov 2001Dismissed
Deb Paints Pvt. Ltd. Vs Universal Lime Industries
Calcutta High Court · (2002) 1 CALLT 94 : (2002) 110 CompCas 429
Arbitration Act, 1940 — Section 34, 8(2)Companies Act, 1956 — Section 433, 434Partnership Act, 1932 — Section 2, 69, 69(1), 69(2), 69(3)
High Courts20 Nov 2001Dismissed
Deb Paints (P.) Ltd. Vs Universal Lime Industries
Calcutta High Court · (2002) 1 CALLT 94 : (2002) 110 CompCas 429
Companies Act, 1956 — Section 433Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(3)
High Courts19 Oct 2001
Nirod Kanta Bhakta Vs Animesh Saha
Calcutta High Court · (2002) 2 CALLT 134 : (2002) 2 CHN 508 : 106 CWN 997
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(4), 13(6)
High Courts19 Oct 2001Allowed
The General Manager (W), BCCL and Others Vs Minoti Engineering Works and Another
Calcutta High Court · (2002) 1 CALLT 184 : (2002) 1 CHN 549
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 7 Rule 10, Order 7 Rule 11, 151, 152Limitation Act, 1963 — Section 14, 5