COURT ARCHIVE

Calcutta High Court judgments, 2002

571 judgments · page 11 of 29

High Courts19 Jul 2002Allowed

Sova Rani Chandra Vs Gur Charan Kaur

Calcutta High Court · 108 CWN 227

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 99, Order 6 Rule 4, 101Evidence Act, 1872 — Section 40, 41, 42, 44

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High Courts19 Jul 2002Dismissed

Supreme Paper Mills Limited Vs Assistant Commissioner, Commercial Taxes, Corporate Division and Others

Calcutta High Court · (2003) 1 CALLT 446

Bengal Finance (Sales Tax) Act, 1941 — Section 11E(2)Constitution of India, 1950 — Article 19, 226West Bengal Sales Tax Act, 1954 — Section 9A, 9A(2)

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High Courts19 Jul 2002Allowed

Union of India (UOI) and Others Vs Sri Panchanan Roy

Calcutta High Court · (2003) 1 CALLT 433 : (2003) 2 LLJ 1072

Constitution of India, 1950 — Article 14, 21, 226

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High Courts19 Jul 2002

Joyanta Chowdhury Vs Uttar Banga Kshetriya Gramin Bank and Another

Calcutta High Court · 106 CWN 993

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High Courts19 Jul 2002Dismissed

Honorary Secretary, Zoological Garden Vs Abdul Gaffar

Calcutta High Court · (2002) 2 ILR (Cal) 345

West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 10(10), 10(9)

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High Courts18 Jul 2002

Shyam Kunj Occupants'' Society and Another Vs Co-operative Society and Building Workers'' Union and Others

Calcutta High Court · (2004) 3 LLJ 808

Industrial Disputes Act, 1947 — Section 2

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High Courts18 Jul 2002Dismissed

West Bengal Housing Board Vs Satellite Construction and Another

Calcutta High Court · (2002) 3 CALLT 511

Constitution of India, 1950 — Article 227

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High Courts17 Jul 2002Allowed

Bharat Traders (Agency) Vs Deputy Commissioner, Commercial Taxes and Others

Calcutta High Court · (2004) 138 STC 174

Bengal Finance (Sales Tax) Act, 1941 — Section 11E, 11E(1), 11E(2)

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High Courts16 Jul 2002

State Bank of India Vs Madhumita Construction (Pvt.) Ltd. and Others

Calcutta High Court · AIR 2003 Cal 7 : (2003) 2 BC 610

Civil Procedure Code, 1908 (CPC) — Section 24, 25, 9Constitution of India, 1950 — Article 226, 227Debts Recovery Tribunal Act, 1993 — Section 17, 18, 31

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High Courts16 Jul 2002Allowed

Employees'' State Insurance Corporation Vs Abdus Salam and Others

Calcutta High Court · (2003) 96 FLR 129 : (2003) 1 LLJ 765

Employees State Insurance Act, 1948 — Section 2(8)

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High Courts15 Jul 2002Dismissed

The Managing Committee of Barisha Girls'' High School and Smt. Kasturi Chatterjee and Others Vs Smt. Smritikana Biswas and Others Barisha Girls'' High School Vs State of West Bengal and Others

Calcutta High Court · (2003) 2 CALLT 1

Constitution of India, 1950 — Article 14, 19, 21, 226West Bengal Board of Secondary Education Act, 1963 — Section 46

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High Courts15 Jul 2002Allowed

Deep Narayan Singh and Others Vs Sarjan Singh and Others

Calcutta High Court · (2002) 3 CALLT 239 : (2002) 3 CHN 364 : (2003) 3 RCR(Civil) 21

Hindu Succession Act, 1956 — Section 11, 18, 3, 3(1)

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High Courts12 Jul 2002

Commissioner of Wealth Tax Vs Bajoria Properties Pvt. Ltd.

Calcutta High Court · (2002) 258 ITR 29

Finance Act, 1983 — Section 40, 40(2)Transfer of Property Act, 1882 — Section 55, 55(6)Wealth Tax Act, 1957 — Section 2

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High Courts12 Jul 2002

CWT Vs Bajoria Properties (P) Ltd.

Calcutta High Court · (2002) 177 CTR 343 : (2003) 133 TAXMAN 265

Finance Act, 1983 — Section 40(2)Transfer of Property Act, 1882 — Section 55(6)(b)Wealth Tax Act, 1957 — Section 27(1)

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High Courts12 Jul 2002Dismissed

Rashbehari Karmakar Vs Indrajit Mukherjee and Another

Calcutta High Court · (2003) 2 CALLT 293 : (2002) CriLJ 4250

Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 437(2), 437(5), 439(2), 482Penal Code, 1860 (IPC) — Section 120B, 201, 307, 326

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High Courts11 Jul 2002Allowed

Sanjeev Killa Vs Union of India (UOI) and Another

Calcutta High Court · (2003) 1 CALLT 253

Arbitration Act, 1940 — Section 28, 30, 31(4), 33

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High Courts11 Jul 2002Allowed

Murari Ganguly and Others Vs Kanailal Garai and Others

Calcutta High Court · AIR 2003 Cal 105 : 107 CWN 153

Civil Procedure Code, 1908 (CPC) — Section 13Specific Relief Act, 1963 — Section 15Transfer of Property Act, 1882 — Section 105, 54

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High Courts11 Jul 2002Allowed

Hindustan Consultancy and Services Ltd. Vs Union of India (UOI) and Others

Calcutta High Court · (2003) 2 CALLT 302

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(3)(A), 17(4)West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 10B

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High Courts10 Jul 2002Dismissed

Quraisha Bibi (Smt.) Vs Shipping Corporation of India Ltd.

Calcutta High Court · (2003) ACJ 1942 : (2003) 1 AnWR 504 : (2002) 95 FLR 1179 : (2003) 1 LLJ 963

Workmens Compensation Act, 1923 — Section 3

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High Courts09 Jul 2002

Commissioner of Income Tax Vs Coventry Spring and Co. Ltd.

Calcutta High Court · (2002) 177 CTR 579 : (2002) 257 ITR 632 : (2003) 129 TAXMAN 863

Income Tax Act, 1961 — Section 143, 143(1), 143(2), 154

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