High Courts14 Sept 2001Allowed
Daisy Mantosh Vs Kapil Kapoor
Calcutta High Court · (2002) 1 CALLT 179 : (2002) 1 ILR (Cal) 138
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 21 Rule 34(2), Order 48 Rule 2, Order 48 Rule 3, 151
COURT ARCHIVE
Calcutta High Court judgments, 2001
634 judgments · page 9 of 32
High Courts14 Sept 2001Allowed
New India Assurance Company Limited Vs Bharat Yadav alias B.P. Yadav and Another
Calcutta High Court · (2002) 2 ACC 174 : (2003) ACJ 44 : (2002) 1 CALLT 221 : (2002) 93 FLR 1000 : (2002) 3 LLJ 97
Workmens Compensation Act, 1923 — Section 2(1), 30(1), 4(1)
High Courts14 Sept 2001Allowed
Rina Maity and Others Vs State Transport Authority, West Bengal and Others Dipak Dey and Another Vs State of West Bengal and Others Suman Travels and Another Vs State of West Bengal and Others Shyamananda Kundu Vs State of West Bengal and Others Avijit Raha Vs State of West Bengal and Others
Calcutta High Court · (2002) 2 ACC 167 : (2001) 3 CALLT 472
Central Motor Vehicles Rules, 1989 — Rule 109Constitution of India, 1950 — Article 14, 16, 21, 226, 38Motor Vehicles Act, 1988 — Section 69, 71(3), 80(2)
High Courts14 Sept 2001Dismissed
Shaw Wallace and Co. Ltd. Vs Nepal Food Corporation and Others
Calcutta High Court · (2001) 3 CALLT 429
Evidence Act, 1872 — Section 3
High Courts14 Sept 2001Allowed
National Insurance Company Limited Vs Bhim Dey alias Bhola Dey and Another
Calcutta High Court · (2002) 2 ACC 90 : (2002) ACJ 1375 : (2001) 3 CALLT 531
Workmens Compensation Act, 1923 — Section 2(1), 30, 30(1), 4(1)
High Courts13 Sept 2001
Sajal Modak and Others Vs State of West Bengal and Others
Calcutta High Court · 107 CWN 659
Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1988 — Section 87, 87(1)
High Courts13 Sept 2001Dismissed
Vijay Pahwa (Dr.) Vs Bharati Mukherjee
Calcutta High Court · (2001) 2 ILR (Cal) 519
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80Limitation Act, 1963 — Article 76
High Courts12 Sept 2001Dismissed
Subrata Basu Mullick Vs State of West Bengal and Others
Calcutta High Court · (2001) 3 CALLT 478 : (2002) 1 ILR (Cal) 273
Calcutta Municipal Corporation Act, 1980 — Section 184(3), 184(4), 188, 189, 189(6)Constitution of India, 1950 — Article 226
High Courts12 Sept 2001
Pradip Kumar Basu Vs Regional Provident Fund Commissioner and Another
Calcutta High Court · (2002) 2 LLJ 512
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7A, 7D, 8F(5)Factories Act, 1948 — Section 7
High Courts10 Sept 2001Allowed
In the Goods of: Ajit Kumar Roy Vs Pradipta Mitra
Calcutta High Court · (2002) 1 CALLT 264
Civil Procedure Code, 1908 (CPC) — Section 148Succession Act, 1925 — Section 61, 68
High Courts10 Sept 2001
CESC Ltd. and Another Vs Deputy Commissioner of Income Tax and Others (No. 1)
Calcutta High Court · (2003) 185 CTR 324 : (2003) 263 ITR 382 : (2004) 138 TAXMAN 148
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 163
High Courts10 Sept 2001Dismissed
Ispat Industries Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2002) 172 CTR 128 : (2002) 253 ITR 474
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 163, 163(1), 195
High Courts10 Sept 2001
ISPAT INDUSTRIES LTD. Vs DY. Commissioner of Income Tax and Others
Calcutta High Court · (2001) 172 CTR 128 : 106 CWN 347 : (2002) 123 TAXMAN 756
Income Tax Act, 1961 — Section 163
High Courts07 Sept 2001Dismissed
Reckitt Colman of India Ltd. and Another Vs Assistant Commissioner of Income Tax (TDS) and Others
Calcutta High Court · (2002) 3 CALLT 150 : (2002) 172 CTR 499 : (2001) 170 CTR 611 : (2002) 124 TAXMAN 496
Income Tax Act, 1961 — Section 116, 116(3), 116(5), 120, 120(2)Income Tax Rules, 1962 — Rule 36A
High Courts07 Sept 2001Dismissed
Hindustan Motors Ltd. and Another Vs National Insurance Co. Ltd. and Another
Calcutta High Court · AIR 2003 Cal 41
Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 64VBInsurance Rules, 1939 — Rule 58
High Courts07 Sept 2001
Commissioner of Income Tax Vs Harsh Chemical Ltd.
Calcutta High Court · (2002) 172 CTR 519 : (2002) 253 ITR 63 : (2003) 128 TAXMAN 101
Income Tax Act, 1961 — Section 2(14), 256(1), 45, 48, 54A
High Courts07 Sept 2001
Provas Routh alias Bhulan Routh Vs Santanu Goswami and Others
Calcutta High Court · (2002) CriLJ 2478
High Courts07 Sept 2001
Commissioner of Income Tax Vs Harsh Chemical Ltd
Calcutta High Court · (2001) 253 ITR 63
Income Tax Act, 1961 — Section 54A
High Courts07 Sept 2001Allowed
Shipra Banerjee Vs State of West Bengal and Others
Calcutta High Court · 106 CWN 978
Cattle Trespass Act, 1871 — Section 20Constitution of India, 1950 — Article 15, 20, 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 2, 201(a)
High Courts06 Sept 2001Dismissed
Farid Ali and Others Vs The State
Calcutta High Court · 106 CWN 546 : (2002) 80 ECC 444
Criminal Procedure Code, 1973 (CrPC) — Section 100Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 40, 41, 42, 50