High Courts03 May 2002
Sekhar Chatterjee Vs National Jute Manufacturing Corporation Ltd. and Others
Calcutta High Court · (2002) 2 CALLT 204
Constitution of India, 1950 — Article 21, 226
COURT ARCHIVE
Calcutta High Court judgments, 2002
571 judgments · page 18 of 29
High Courts03 May 2002Dismissed
Bharat Hari Singhania (Individual) Vs Wealth Tax Officer and Others
Calcutta High Court · (2003) 185 CTR 659 : (2002) 257 ITR 80
High Courts03 May 2002
Rawatmall Mohanlal Vs ITO
Calcutta High Court · (2004) 136 TAXMAN 140
Income Tax Act, 1961 — Section 148
High Courts03 May 2002Dismissed
Raihan Bibi Vs State of West Bengal
Calcutta High Court · (2002) 05 CAL CK 0011
West Bengal Primary Education Act, 1973 — Section 106(1)West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 14
High Courts03 May 2002Dismissed
Tapan Kumar Bhattacharjee Vs Bijan Kumar Bose and Another
Calcutta High Court · (2002) 05 CAL CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Penal Code, 1860 (IPC) — Section 323, 506
High Courts02 May 2002
Uniworth Textiles Ltd. Vs Joint Development Commissioner
Calcutta High Court · (2002) 104 ECR 325 : (2002) 144 ELT 515
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226Foreign Trade (Development and Regulation) Act, 1992 — Section 13, 9(2), 9(4)
High Courts02 May 2002Dismissed
S and D Securities Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2003) 3 BC 99 : (2003) 1 CALLT 608
Arbitration Act, 1940 — Section 31(2), 32, 33Arbitration and Conciliation Act, 1996 — Section 16, 21, 4, 7, 8Constitution of India, 1950 — Article 226
High Courts30 Apr 2002
Vijayashree Limited and Another Vs State of West Bengal and Others
Calcutta High Court · (2002) 3 CALLT 345
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 4A
High Courts30 Apr 2002Dismissed
Santimoy Biswas Vs State of West Bengal and Others
Calcutta High Court · (2002) 2 CALLT 258 : (2002) 3 CHN 210
Constitution of India, 1950 — Article 14, 21, 226
High Courts30 Apr 2002Allowed
Biswanath Halder Vs United Bank of India and Others
Calcutta High Court · (2002) 3 CALLT 65 : (2003) 1 LLJ 542
Constitution of India, 1950 — Article 226
High Courts29 Apr 2002
Chen Kuam Tain Vs CESC Ltd.
Calcutta High Court · AIR 2003 Cal 63 : (2002) 253 ITR 738
Electricity Act, 1910 — Section 26
High Courts26 Apr 2002Dismissed
Ashim Kumar Sarma and Others Vs State of West Bengal and Others
Calcutta High Court · 106 CWN 580
Constitution of India, 1950 — Article 226
High Courts26 Apr 2002Dismissed
Jamal Aktar Vs Rahiman Bibi
Calcutta High Court · (2002) 04 CAL CK 0005
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 17(2), 17(2A), 17(4)
High Courts26 Apr 2002
Uma Shankar Rai Vs The State of West Bengal and Others
Calcutta High Court · (2002) 2 CALLT 239 : (2002) 94 FLR 1202
Constitution of India, 1950 — Article 226
High Courts25 Apr 2002Dismissed
Girish Chandra Rout Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 2 CALLT 385 : 106 CWN 618
Army Rules, 1954 — Rule 106 , 108, 109, 110, 111Constitution of India, 1950 — Article 20(3), 226
High Courts25 Apr 2002
Arun Kumar Kayal Vs Sabita Das Gupta
Calcutta High Court · 106 CWN 955
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105, 107, 108, 108(o)
High Courts25 Apr 2002Allowed
Sri Dwarikanath Chowdhury and Others Vs Sri Sadananda Chowdhury and Others
Calcutta High Court · (2003) 1 CALLT 332 : (2003) 2 CHN 340 : (2002) 2 ILR (Cal) 65
Calcutta High Court Civil Rules, 1935 — Rule 208Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Constitution of India, 1950 — Article 21, 227
High Courts25 Apr 2002
Ganesh Wire Industries Vs C.E.S.C. Limited and Others
Calcutta High Court · AIR 2003 Cal 138 : (2002) 3 CALLT 16 : (2002) 2 CHN 649 : 106 CWN 1071
Constitution of India, 1950 — Article 226Electricity (Supply) (West Bengal Amendment) Act, 1994 — Section 49BElectricity Act, 1910 — Section 22
High Courts25 Apr 2002Dismissed
Md. Abdul Salam Ghorami Vs Deputy Inspector General, Bsf and Others
Calcutta High Court · 106 CWN 659
Border Security Force Act, 1968 — Section 40
High Courts24 Apr 2002Allowed
E.S.I. Ltd. Vs Union of India (UOI)
Calcutta High Court · (2003) 156 ELT 344
Customs Act, 1962 — Section 110(1), 110(2), 124