High Courts24 Sept 2001
Berger Paints India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2002) 172 CTR 439
Income Tax Act, 1961 — Section 263
COURT ARCHIVE
Calcutta High Court judgments, 2001
634 judgments · page 8 of 32
High Courts24 Sept 2001Allowed
Harbhajan Singh Sole Vs Shankar Choudhury
Calcutta High Court · 106 CWN 337
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 151Limitation Act, 1963 — Section 5
High Courts21 Sept 2001Dismissed
Utkal Asbestos Ltd. Vs Board of Trustees
Calcutta High Court · (2003) 90 ECC 443 : (2002) 141 ELT 36
Major Port Trusts Act, 1963 — Section 19, 52
High Courts21 Sept 2001
Commissioner of Income Tax Vs SINGH ALLOYS and STEEL LTD.
Calcutta High Court · (2001) 172 CTR 144
Income Tax Act, 1961 — Section 115J(2)
High Courts21 Sept 2001
Sankar Chakraborty and Another Vs Pratap Chakraborty and Another
Calcutta High Court · (2002) 1 CALLT 417
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3
High Courts21 Sept 2001
Commissioner of Income Tax Vs Singh Alloys and Steel Ltd.
Calcutta High Court · (2002) 172 CTR 144 : (2002) 253 ITR 650 : (2003) 127 TAXMAN 480
Income Tax Act, 1961 — Section 115, 115(1), 115(2), 32(2), 32A(3)
High Courts21 Sept 2001
Dr. Vijay Pahwa Vs Bratati Mukherjee
Calcutta High Court · 106 CWN 66
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(d), 80
High Courts21 Sept 2001Allowed
State of West Bengal and Others Vs Gobinda Chandra Mukherjee
Calcutta High Court · 106 CWN 99
Constitution of India, 1950 — Article 41
High Courts21 Sept 2001
Sushil Kumar Dutta Vs State of West Bengal and Others
Calcutta High Court · (2004) 2 CHN 634 : 108 CWN 223
Motor Vehicles Act, 1988 — Section 190(2)West Bengal Motor Vehicles Rules, 1989 — Rule 258(3)
High Courts20 Sept 2001
Jayshree Tea and Industries Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 174 CTR 129 : (2002) 253 ITR 608
Income Tax Act, 1961 — Section 115Income Tax Rules, 1962 — Rule 8
High Courts20 Sept 2001
Jayshree Tea and Industries Ltd. Vs Union of India
Calcutta High Court · (2002) 121 TAXMAN 386
Constitution of India, 1950 — Article 14, 246(3), 366(1)Income Tax Act, 1961 — Section 10, 10(33), 115O, 115O(1), 115O(3)
High Courts19 Sept 2001Allowed
STP Limited Vs Nirmaljit Singh Hoon
Calcutta High Court · AIR 2002 Cal 91 : (2002) 1 CALLT 76
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 35(3), Order 21 Rule 97, Order 21 Rule 98Constitution of India, 1950 — Article 136Specific Relief Act, 1963 — Section 34, 38
High Courts19 Sept 2001
Shree Gopal Engg. Works Ltd. and Another Vs Cesc Limited and Others
Calcutta High Court · 106 CWN 787
Electricity Act, 1910 — Section 24, 26(6), 36, 36(2), 37Limitation Act, 1963 — Section 10, 11, 12, 12, 13Limited Liability Partnership Act, 2008 — Section 10, 11, 12, 13, 14
High Courts18 Sept 2001
British Airways PLC Vs Barunendra Nath Basu
Calcutta High Court · (2001) 3 CALLT 434
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 151, 98(2)Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 311
High Courts18 Sept 2001
Rajendra Cinema Vs Regional Provident Fund Commissioner
Calcutta High Court · (2002) 92 FLR 608 : (2002) 2 LLJ 24
High Courts18 Sept 2001Allowed
Pradip Kr. Chatterjee Vs Registrar of Co-operative Society and Others
Calcutta High Court · (2002) 1 CALLT 487
Constitution of India, 1950 — Article 227
High Courts18 Sept 2001Allowed
Ajit Kumar Thakur Vs United India Insurance Co. Ltd.
Calcutta High Court · (2002) 1 CALLT 194
Calcutta High Court (Original Side) Rules, 1914 — Rule 3Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts18 Sept 2001
Pradip Dey Vs State of West Bengal and Others
Calcutta High Court · (2002) 4 LLJ 129
Industrial Disputes Act, 1947 — Section 10, 2, 2A
High Courts18 Sept 2001
Ranjit Kumar Bysack Vs International Airports Authority
Calcutta High Court · (2001) 2 ILR (Cal) 309
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts18 Sept 2001
Southern Cooling Towers Pvt. Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · (2002) 125 STC 418
West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 — Section 13, 17(1), 17A, 17D, 2(1)West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982 — Rule 17, 18