High Courts10 May 2002Dismissed
Rakesh Kumar Shaw Vs Commissioner of Income Tax
Calcutta High Court · (2002) 177 CTR 573 : (2002) 257 ITR 268
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 246, 249(2), 249(3), 250, 253
COURT ARCHIVE
Calcutta High Court judgments, 2002
571 judgments · page 17 of 29
High Courts10 May 2002
Dulal Chandra Chattopadhyay Vs Basudeb Bhattacharjee
Calcutta High Court · (2003) 1 CALLT 160 : (2001) 256 ITR 305
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts08 May 2002Dismissed
State Vs Urmi Ghoshal Snehasis Bhowmick and Dilip Kumar Sil Vs State Deputy Commissioner of Police Vs Md. Noor Alam
Calcutta High Court · AIR 2002 Cal 192 : (2003) 2 CALLT 151 : 107 CWN 244
Central Motor Vehicles Rules, 1989 — Rule 115, 115(2), 116, 116(1), 126Constitution of India, 1950 — Article 14, 19, 226Motor Vehicles Act, 1939 — Section 110, 190(2)
High Courts08 May 2002Dismissed
Gour Mohan Manna and Others Vs State of West Bengal and Others
Calcutta High Court · (2003) 1 CALLT 140
Constitution of India, 1950 — Article 19, 226West Bengal Board of Secondary Education Act, 1963 — Section 19A(3)
High Courts08 May 2002Allowed
Debabrata Mondal and Others Vs State of West Bengal and Others
Calcutta High Court · (2003) 1 CALLT 16
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 174, 294, 294(3)Evidence Act, 1872 — Section 137, 138, 145, 3, 58Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 326
High Courts07 May 2002Allowed
Sunanda Bose and Others Vs The State of West Bengal and Others
Calcutta High Court · (2003) 1 CALLT 34
Constitution of India, 1950 — Article 14, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 144, 149, 151Police Act, 1861 — Section 13, 3, 6
High Courts07 May 2002Dismissed
Subikash Roy Vs Smt. Leena Chatterjee
Calcutta High Court · (2003) 1 CALLT 260 : (2002) 256 ITR 625
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 4(1), 4(3), 7
High Courts07 May 2002Dismissed
Ananda Prasad Dey and Others and Shyamapada Mondal and Others Vs The State of West Bengal and Others
Calcutta High Court · (2002) 3 CALLT 195 : (2002) 3 CHN 257 : 107 CWN 610 : (2002) 2 ILR (Cal) 457
West Bengal Land Reforms Act, 1955 — Section 21B, 51, 51BWest Bengal Land Reforms Rules, 1965 — Rule 22
High Courts07 May 2002Allowed
West Bengal Board of Secondary Education Vs Dakhiruddin Khan and Others
Calcutta High Court · AIR 2002 Cal 200 : (2003) 1 CALLT 84
Constitution of India, 1950 — Article 14, 226West Bengal Board of Secondary Education Act, 1963 — Section 19A(3)
High Courts07 May 2002Dismissed
Elbe Industrial Works Vs Commercial Tax Officer and Others
Calcutta High Court · (2003) 131 STC 453
Bengal Finance (Sales Tax) Act, 1941 — Section 11E, 11E(2)Bengal Finance (Sales Tax) Rules, 1941 — Rule 54AACentral Sales Tax (West Bengal) Rules, 1958 — Rule 9
High Courts07 May 2002Dismissed
Union of India (UOI) Vs Raghubans Ojha
Calcutta High Court · (2003) 1 ILR (Cal) 91
Central Industrial Security Force Rules, 1969 — Rule 29, 31, 34, 34(11), 47
High Courts06 May 2002
Indian Oil Corporation Ltd. Vs CEGAT and Others
Calcutta High Court · (2002) 104 ECR 609
Limitation Act, 1963 — Section 5
High Courts06 May 2002Dismissed
Rajan Ghoshal Vs Union of India (UOI) and Others
Calcutta High Court · (2003) 88 ECC 140
Customs Act, 1962 — Section 103, 106, 108, 110, 113
High Courts06 May 2002Allowed
IMSA Shipping Agency Pvt. Ltd. Vs Commissioner of Customs
Calcutta High Court · (2002) 84 ECC 581 : (2002) 104 ECR 1 : (2002) 145 ELT 55
Customs Act, 1962 — Section 106, 118, 49
High Courts06 May 2002Allowed
Damodar Naryan Singh Vs Sardar Hira Singh and Another
Calcutta High Court · (2003) 1 CALLT 237 : (2002) 2 ILR (Cal) 43
Civil Procedure Code, 1908 (CPC) — Section 115Easements Act, 1882 — Section 52Hindu Adoptions and Maintenance Act, 1956 — Section 19
High Courts06 May 2002Dismissed
Anal Adhikary Vs Krishna Adhikary
Calcutta High Court · (2003) 2 ALD(Cri) 18 : (2002) 4 CHN 743 : (2003) CriLJ 297 : (2003) 2 DMC 570
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts06 May 2002Dismissed
Sri Sri 108, Karunamoyee Kalimata Devine Deity Vs Netai Chandra Bose
Calcutta High Court · (2002) 05 CAL CK 0001
Constitution of India, 1950 — Article 227Religious Endowments Act, 1863 — Section 14Trusts Act, 1882 — Section 1, 36, 37, 5, 59
High Courts03 May 2002Allowed
Makar Dhwaja Das Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 2 CALLT 310 : (2002) 95 FLR 374
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts03 May 2002Dismissed
Rawatmall Mohanlal Vs Income Tax Officer
Calcutta High Court · (2004) 188 CTR 425 : (2004) 269 ITR 420
Income Tax Act, 1961 — Section 147
High Courts03 May 2002
Sakti Banerjee and Another Vs Swadesh Angrish
Calcutta High Court · 108 CWN 510
Constitution of India, 1950 — Article 20(2), 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(a), 190(a)(1), 256, 397, 403Prevention of Food Adulteration Act, 1954 — Section 16, 7