COURT ARCHIVE

Calcutta High Court judgments, 2001

634 judgments · page 5 of 32

High Courts19 Oct 2001Dismissed

Blue Ocean Exports Private Limited Vs Owners and Parties Interested in the Vessel M.V. Tiger Creek

Calcutta High Court · (2002) 1 CALLT 123 : 107 CWN 188

Carriage of Goods by Sea (Amendment) Act, 1971 — Section 1(2)Carriage of Goods by Sea Act, 1925 — Section 1, 2, 3, 4, 7Carriage of Goods by Sea Rules — Rule 6

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High Courts19 Oct 2001Dismissed

Shree Gopal Engineering Works Limited and Another Vs CESC Limited and Others etc.

Calcutta High Court · AIR 2002 Cal 99

Electricity Act, 1910 — Section 24, 26, 26(4), 36(2)Electricity Rules, 1956 — Rule 6Limitation Act, 1963 — Section 5

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High Courts19 Oct 2001Dismissed

Mc. Nally Bharat Engineering Co. Ltd. Vs Benoy Krishna Bose

Calcutta High Court · (2003) 1 ARBLR 143

Civil Procedure Code, 1908 (CPC) — Section 20, 34, 9Limitation Act, 1963 — Article 18

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High Courts19 Oct 2001Dismissed

Sulekha Ghose Vs Sanjit Kumar Ghose

Calcutta High Court · (2002) 1 ILR (Cal) 175

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High Courts18 Oct 2001

Mining and Allied Machinery Corpn. Ltd. Vs State of West Bengal

Calcutta High Court · (2002) 108 CompCas 396

Bengal Public Demands Recovery Act, 1913 — Section 14, 6, 7, 9Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts18 Oct 2001

Sri Pritam Sen Vs The State of West Bengal

Calcutta High Court · (2002) 1 CALLT 540 : (2002) 1 CHN 336

Criminal Procedure Code, 1973 (CrPC) — Section 204, 205, 438, 438(2), 438(3)Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts18 Oct 2001Dismissed

Sardul Singh Vs Dayal Singh and Another

Calcutta High Court · (2002) 2 CALLT 31

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 407, 411

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High Courts18 Oct 2001Dismissed

Joint Director General of Foreign Trade Vs IFGL Refractories Ltd.

Calcutta High Court · (2002) 143 ELT 294

Central Excise Rules, 1994 — Rule 13, 13.1, 191BB

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High Courts18 Oct 2001

Hooghly Mills Co Ltd Vs Assit Commissioner of Income Tax (Investigation) and Others

Calcutta High Court · (2001) 253 ITR 296

Income Tax Act, 1961 — Section 139(10), 139(3)

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High Courts18 Oct 2001Dismissed

Sri Dibakar Chakraborty Vs The State and Another

Calcutta High Court · (2002) 2 CALLT 55 : (2002) 4 CHN 357

Criminal Procedure Code, 1973 (CrPC) — Section 211, 482Penal Code, 1860 (IPC) — Section 306, 34

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High Courts18 Oct 2001Allowed

Makali Metals Pvt. Ltd. and Another Vs Chairman, Calcutta Port Trust and Others

Calcutta High Court · AIR 2002 Cal 156

Major Port Trusts Act, 1963 — Section 2, 53

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High Courts18 Oct 2001Allowed

Hooghly Mills Co. Ltd. Vs Assistant Commissioner of Income Tax (Investigation) and Others

Calcutta High Court · (2002) 173 CTR 303 : (2002) 253 ITR 296 : (2002) 124 TAXMAN 353

Income Tax Act, 1961 — Section 139, 139(10), 139(3), 139(5), 139(9)Income Tax Rules, 1962 — Rule 41

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High Courts18 Oct 2001Allowed

HISCO Steel (P) Ltd. Vs Controlling Authority and Others

Calcutta High Court · (2002) 92 FLR 611 : (2002) 1 LLJ 708

Payment of Gratuity Act, 1972 — Section 7West Bengal Payment of Gratuity Rules, 1973 — Rule 11(5)

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High Courts18 Oct 2001

Empire Plantations (India) Ltd. and Another Vs Union of India (UOI) and Others

Calcutta High Court · (2002) 253 ITR 140 : (2003) 126 TAXMAN 41

Income Tax Act, 1961 — Section 3, 3(4)

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High Courts17 Oct 2001

Jahangir Kayal Vs State of West Bengal and Others Tapan Kumar Dey and Othersl Vs State of West Bengal and Others

Calcutta High Court · (2002) 1 CALLT 483

Constitution of India, 1950 — Article 14, 16, 226National Council for Teacher Education Act, 1993 — Section 14, 14(1)

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High Courts16 Oct 2001

Ramanlal Madanlal Vs Beni Ltd.

Calcutta High Court · (2002) 110 CompCas 620

Companies Act, 1956 — Section 466

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High Courts16 Oct 2001Allowed

Biplab Kumar Mitra Vs Union of India (UOI) and Others

Calcutta High Court · (2002) 2 CALLT 87

Central Civil Services (Pension) Rules, 1972 — Rule 26(2), 37Constitution of India, 1950 — Article 226

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High Courts15 Oct 2001Dismissed

Union of India (UOI) Vs Mahesh Kumar Goyal

Calcutta High Court · (2002) 140 ELT 35

Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226

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High Courts15 Oct 2001Dismissed

Smt. G. Mallicka Vs The Municipal Council and Others

Calcutta High Court · (2002) 1 CALLT 289 : (2002) 94 FLR 711

Constitution of India, 1950 — Article 226

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High Courts15 Oct 2001Dismissed

M.N. Dastur and Company Ltd. Vs Union of India (UOI)

Calcutta High Court · (2002) 140 ELT 341

Finance Act, 1994 — Section 65(72)

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