High Courts09 Oct 2001
Howrah Ganatantrik Nagarik Samity and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 2002 Cal 105
Calcutta Municipal Corporation Act, 1980 — Section 142Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 2001
634 judgments · page 7 of 32
High Courts08 Oct 2001Dismissed
Patvolk Vs State of West Bengal and Others
Calcutta High Court · (2002) 94 FLR 359 : (2002) 2 LLJ 956
Industrial Disputes Act, 1947 — Section 10, 10(2A)
High Courts08 Oct 2001
Sabita Mukherjee and Others Vs State of West Bengal and Others
Calcutta High Court · 107 CWN 642
West Bengal Estates Acquisition Act, 1953 — Section 57B, 57B(2), 57B(2)(a), 57B(2)(c), 6West Bengal Land Reforms Act, 1955 — Section 3
High Courts04 Oct 2001Dismissed
Regal Steel Works and Others Vs Employees'' State Insurance Corporation and Others
Calcutta High Court · (2002) 92 FLR 606 : (2002) 2 LLJ 45
Employees State Insurance Act, 1948 — Section 2(9), 38, 39, 45, 45(2)
High Courts04 Oct 2001
Manak Chand Rampuria Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 256 ITR 305 : (2003) 131 TAXMAN 363
Constitution of India, 1950 — Article 226
High Courts03 Oct 2001Allowed
Ota Fallons Forwards (P) Ltd. Vs Board of Trustees for the Port of Calcutta and Others
Calcutta High Court · AIR 2002 Cal 172
Major Port Trusts Act, 1963 — Section 48, 6A
High Courts03 Oct 2001Dismissed
Gorachand Mukherjee Vs Smt. Malabika Dutta
Calcutta High Court · AIR 2002 Cal 26 : 106 CWN 213 : (2002) 2 DMC 571
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Transfer of Property Act, 1882 — Section 10, 11, 122
High Courts03 Oct 2001Dismissed
Union of India Vs Nav Bharat Construction
Calcutta High Court · (2001) 3 CALLT 452 : 106 CWN 293
Arbitration Act, 1940 — Section 14(1), 14(2), 17, 30, 33Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(1), 34(2), 34(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3, Order 9 Rule 13
High Courts28 Sept 2001
Biswanath Chowdhury Vs State of West Bengal and Others
Calcutta High Court · (2002) 1 LLJ 997
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A, 14B, 2
High Courts27 Sept 2001Dismissed
Akbar Ali Molla and Others Vs Sonargaon Housing Co-operative Society Ltd.
Calcutta High Court · (2002) 2 CALLT 314 : (2002) 1 CHN 406 : 106 CWN 449 : (2002) 1 ILR (Cal) 147
Criminal Procedure Code, 1973 (CrPC) — Section 144(2), 44(2)West Bengal Estates Acquisition Act, 1953 — Section 44(2)West Bengal Land Reforms (Amendment) Act, 1981 — Section 4C(2)
High Courts26 Sept 2001
Commissioner of Income Tax Vs Britannia Industries Ltd.
Calcutta High Court · (2002) 177 CTR 424 : (2002) 257 ITR 225 : (2003) 132 TAXMAN 16
Income Tax Act, 1961 — Section 73
High Courts26 Sept 2001
Sanat Kumar Dey Vs Anil Kumar Das
Calcutta High Court · 106 CWN 473
West Bengal Premises Tenancy Act, 1956 — Section 17(2)(2A), 17(3)
High Courts26 Sept 2001Allowed
State of West Bengal Vs Ranjit Kumar Mondal and Others and Chandicharan Samanta and Others
Calcutta High Court · (2002) 2 CALLT 404
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts26 Sept 2001
Hari Prakash Sarkar and Others Vs State of West Bengal and Others
Calcutta High Court · (2002) 3 CALLT 364 : (2002) 2 CHN 678 : 106 CWN 1096 : (2003) 97 FLR 46
Constitution of India, 1950 — Article 21, 226Evidence Act, 1872 — Section 115Industrial Disputes Act, 1947 — Section 18(1), 2, 2(1), 33C(2), 9A
High Courts25 Sept 2001Dismissed
Sri Guru Prasad Dutta and Others Vs State of West Bengal
Calcutta High Court · (2002) 2 CALLT 37 : (2002) 2 CHN 486
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100West Bengal Land Reforms Act, 1955 — Section 14, 14X
High Courts25 Sept 2001Dismissed
Gujarat Ambuja Cements Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 2 CALLT 341
Constitution of India, 1950 — Article 226
High Courts24 Sept 2001Dismissed
Essar Projects Limited and Others Vs WPIL Limited and Another
Calcutta High Court · (2002) CriLJ 4637 : 106 CWN 921 : (2003) 1 RCR(Criminal) 459
Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141
High Courts24 Sept 2001
A.W. Figgis and Co. Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2002) 254 ITR 63 : (2002) 123 TAXMAN 361
Income Tax Act, 1961 — Section 36
High Courts24 Sept 2001Dismissed
Sebanti Goswami Vs Sagnik Goswami
Calcutta High Court · AIR 2002 Cal 48 : (2002) 1 CALLT 70 : (2002) 1 CHN 392 : 106 CWN 442 : (2002) 1 DMC 518
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 9 Rule 1, 115Hindu Marriage Act, 1955 — Section 24West Bengal Premises Tenancy Act, 1956 — Section 17(1), 4
High Courts24 Sept 2001
A.W. FIGGIS and CO (P) LTD. Vs Commissioner of Income Tax
Calcutta High Court · (2002) 172 CTR 635
Income Tax Act, 1961 — Section 28