High Courts12 Jun 2002Dismissed
Amaresh Choudhury Vs Gopinath Kundu and Another
Calcutta High Court · (2002) 2 CALLT 535
Arbitration and Conciliation Act, 1996 — Section 11, 42Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20
COURT ARCHIVE
Calcutta High Court judgments, 2002
571 judgments · page 15 of 29
High Courts12 Jun 2002
Guru Charan Majhi Vs The State of West Bengal and Others
Calcutta High Court · (2002) 2 CALLT 238
Constitution of India, 1950 — Article 226
High Courts12 Jun 2002Dismissed
Lalu Alam Vs State of West Bengal
Calcutta High Court · (2003) 2 ALT(Cri) 2 : (2002) 2 CALLT 540 : (2002) 3 CHN 301 : 107 CWN 920
Criminal Procedure Code, 1973 (CrPC) — Section 161, 231(2)Evidence Act, 1872 — Section 138Penal Code, 1860 (IPC) — Section 148, 149, 307, 325
High Courts12 Jun 2002Allowed
G.N. Shaw (Wine) Pvt. Ltd. Vs Income Tax Officer and Another
Calcutta High Court · (2003) 183 CTR 528 : (2003) 260 ITR 513 : (2003) 133 TAXMAN 619
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142(1), 147, 148, 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts11 Jun 2002Allowed
Ashok Biri Factory and Others Vs The State of West Bengal and Others
Calcutta High Court · (2002) 3 CALLT 555 : (2003) 97 FLR 55 : (2003) 2 LLJ 138
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 2, 26, 31Constitution of India, 1950 — Article 19, 21, 226Industrial Disputes Act, 1947 — Section 10, 2
High Courts11 Jun 2002Allowed
Tantia Construction Co. Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2002) 177 CTR 419 : (2002) 171 CTR 419 : (2002) 257 ITR 84 : (2003) 129 TAXMAN 971
Income Tax Act, 1961 — Section 143(3), 147
High Courts25 May 2002Dismissed
Manoj Singh and Rita Mondal Vs State of West Bengal
Calcutta High Court · (2003) 2 CALLT 253
Criminal Procedure Code, 1973 (CrPC) — Section 366Evidence Act, 1872 — Section 114, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 34, 394
High Courts24 May 2002
State of West Bengal Vs Smt. Rama Devi and Others
Calcutta High Court · AIR 2002 Cal 235 : (2003) 1 CivCC 48 : (2003) 1 RCR(Civil) 484
Evidence Act, 1872 — Section 137
High Courts24 May 2002Dismissed
Ganeshgarh Tenants Welfare Association Vs The Calcutta Municipal Corporation and Others
Calcutta High Court · (2003) 2 CALLT 197
Calcutta Municipal Corporation Act, 1980 — Section 29(K), 411(1), 411(2)Constitution of India, 1950 — Article 226West Bengal Premises Tenancy Act, 1956 — Section 2
High Courts24 May 2002
Delta International Limited Vs Tor-Isteg Steel Corporation
Calcutta High Court · (2003) 1 CALLT 380
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 18, 152, 153
High Courts23 May 2002Dismissed
National Bank Ltd. Vs Presiding Officer, D.R.T. and Others
Calcutta High Court · (2003) 2 BC 695
Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20
High Courts23 May 2002Dismissed
Rima Santra Vs State of West Bengal and Others
Calcutta High Court · (2003) 1 CALLT 155 : (2002) 2 ILR (Cal) 313
Constitution of India, 1950 — Article 14, 16, 19, 21, 226
High Courts23 May 2002Allowed
Narendra Dev Narayan Vs Calcutta Municipal Corporation and Others
Calcutta High Court · AIR 2003 Cal 31
Calcutta Corporation (Taxation) Rules, 1987 — Rule 9, 9(2), 9(3)Calcutta Municipal Corporation Act, 1980 — Section 188, 188(3), 189
High Courts23 May 2002Allowed
Arati Purakait Vs Shyamapada Ghosh
Calcutta High Court · (2003) 1 CALLT 277
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17, 49Specific Relief Act, 1963 — Section 34
High Courts22 May 2002Allowed
Bhaswati Pal Vs Council for Indian School Certificate Examination and Others
Calcutta High Court · (2002) 3 CALLT 296
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts21 May 2002Dismissed
Ritika Limited and Others Vs Commissioner of Customs
Calcutta High Court · (2002) 83 ECC 9 : (2002) 103 ECR 801
Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 129B, 131, 142
High Courts21 May 2002
Nil Kamal Ghosh alias Nilu Vs State of West Bengal
Calcutta High Court · (2002) 3 CALLT 618
Constitution of India, 1950 — Article 20(3)Penal Code, 1860 (IPC) — Section 366, 376
High Courts20 May 2002
Gouri Phani Chakraborty Vs State of West Bengal and Others
Calcutta High Court · (2003) 1 CALLT 524
Constitution of India, 1950 — Article 14, 226West Bengal Teachers (Security of Service) Act, 1975 — Section 11, 12, 14, 9, 9(1)
High Courts20 May 2002
Three-N-Products Private Limited Vs Manchanda Enterprises and Another
Calcutta High Court · (2002) 25 PTC 607
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts20 May 2002Dismissed
Dilip Kumar Ghosh Vs Amit Kumar Roy Chaudhury
Calcutta High Court · (2003) 1 CALLT 490
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 13, 17(2), 17(2)A, 17(4)