High Courts15 Oct 2001Dismissed
M.N. Dastur and Co. Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 254 ITR 391 : (2006) 2 STR 532 : (2003) 126 TAXMAN 442
Finance Act, 1994 — Section 65(72)
COURT ARCHIVE
Calcutta High Court judgments, 2001
634 judgments · page 6 of 32
High Courts15 Oct 2001Dismissed
Saba International Shipping and Project Investment Pvt. Ltd. Vs The Owners and Parties interested in the Vessel M.V. Brave Eagle Previously known as M.V. Lima-I and Others
Calcutta High Court · (2002) 1 CALLT 207 : (2002) 2 CHN 280
Admiralty Courts Act, 1861 — Section 5International Convention of Mritime Liens and Mortgages Act, 1993 — Article 4Merchant Shipping Act, 1958 — Section 148(1), 148(2)
High Courts15 Oct 2001Dismissed
Amulya Kumar Das Vs State of West Bengal
Calcutta High Court · (2001) 2 ILR (Cal) 297
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Penal Code, 1860 (IPC) — Section 120B, 409, 90
High Courts12 Oct 2001
Howrah Ganatantrik Nagarik Samity Vs State of West Bengal and Others
Calcutta High Court · 106 CWN 277
West Bengal Town And Country (planning And Development) Act, 1979 — Section 134, 2, 2(12), 2(7), 46
High Courts12 Oct 2001Dismissed
Indian Aluminium Company Ltd. Vs Third Industrial Tribunal and Others
Calcutta High Court · (2003) 1 LLJ 912
Constitution of India, 1950 — Article 226, 227, 32Industrial Disputes Act, 1947 — Section 2, 2A
High Courts12 Oct 2001Dismissed
Birupaksha Deb Vs Deepsum Industrial Corporation
Calcutta High Court · (2002) 2 CALLT 235
Criminal Procedure Code, 1973 (CrPC) — Section 358, 397, 401, 484Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420
High Courts12 Oct 2001
Bhagawan Dutt Tiwari and Others Vs Kabita Sarkar and Others
Calcutta High Court · 106 CWN 822
West Bengal Municipal Act, 1993 — Section 13, 13(1)(b), 14, 17, 18
High Courts12 Oct 2001
Sunil Kumar Dubey Vs The State of West Bengal
Calcutta High Court · (2002) 3 CALLT 399
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 393, 401
High Courts11 Oct 2001
Board of Trustees for the Port of Calcutta and Another etc. Vs Seahorse Shipping and Shipmanagement and Others
Calcutta High Court · AIR 2002 Cal 179
Major Port Trusts Act, 1963 — Section 19, 39, 40, 59, 6(A)
High Courts11 Oct 2001Allowed
Kiriti Bhusan Shau Vs Jugal Chandra Shau
Calcutta High Court · (2001) 2 ILR (Cal) 388
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9, 100, 115
High Courts11 Oct 2001
Hind Hosiery Mills Pvt. Ltd. Vs Anand Chemicals Co.
Calcutta High Court · (2002) 3 CALLT 226 : (2003) 115 CompCas 739 : (2004) 50 SCL 46
Companies Act, 1956 — Section 433
High Courts11 Oct 2001
Smt. Ginia Devi Agarwalla Vs The Provident Fund Inspector and Others
Calcutta High Court · (2002) 1 CALLT 404 : (2002) 2 CHN 550 : 106 CWN 1014 : (2002) 93 FLR 1214 : (2002) 3 LLJ 136
Constitution of India, 1950 — Article 14, 141, 142, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 462, 468Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1B), 17(3), 17(3A), 5, 6
High Courts10 Oct 2001Dismissed
Transport Development Corporation Vs Jyotirmoy Gupta and Others
Calcutta High Court · (2005) 1 CHN 248
Industrial Disputes Act, 1947 — Section 15(2)
High Courts10 Oct 2001
Jasoda Glass and Silicate and Others Vs Regional Provident Fund Commissioner and Others
Calcutta High Court · (2002) 3 LLJ 1047
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 7A
High Courts10 Oct 2001
Sentosa Overseas Pvt. Ltd. Vs Commissioner of Customs (Port)
Calcutta High Court · (2002) 140 ELT 46
Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 5(3)
High Courts10 Oct 2001
Aryasthan Corporation Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2002) 253 ITR 401 : (2002) 124 TAXMAN 516
Income Tax Act, 1961 — Section 109, 73
High Courts09 Oct 2001Dismissed
Barnali Sen Vs Debasish Sen
Calcutta High Court · (2002) 1 CALLT 21 : (2002) 1 CHN 526 : (2002) 1 DMC 579
Hindu Marriage Act, 1955 — Section 13, 13(1)(1)
High Courts09 Oct 2001
Commissioner of Income Tax Vs HALDIBARI TEA ASSOCIATION LTD.
Calcutta High Court · (2001) 172 CTR 142
Income Tax Act, 1961 — Section 209A
High Courts09 Oct 2001Dismissed
Union of India (UOI) Vs Madhusudan Garai
Calcutta High Court · (2002) 3 CALLT 378
Arbitration Act, 1940 — Section 30, 33Limitation Act, 1963 — Section 5
High Courts09 Oct 2001
Commissioner of Income Tax Vs Haldibari Tea Association Ltd.
Calcutta High Court · (2002) 172 CTR 142 : (2002) 254 ITR 162 : (2002) 123 TAXMAN 1079
Income Tax Act, 1961 — Section 209A, 210(3), 273