High Courts24 Apr 2002
CWT Vs Sandeep Jajodia
Calcutta High Court · (2004) 134 TAXMAN 46
Wealth Tax Act, 1957 — Section 25(2)
COURT ARCHIVE
Calcutta High Court judgments, 2002
571 judgments · page 19 of 29
High Courts24 Apr 2002
Commissioner of Wealth Tax Vs Sandeep Jajodia
Calcutta High Court · (2004) 187 CTR 17 : (2004) 268 ITR 494
Wealth Tax Act, 1957 — Section 16, 16(3), 17, 25(2)
High Courts23 Apr 2002
Smt. Kabita Mukherjee Vs Mr. Padam Chand Banthia
Calcutta High Court · (2002) 3 CALLT 83 : (2001) 3 CALLT 233
High Courts23 Apr 2002Allowed
Hindusthan Mitra Club and Others Vs State of West Bengal
Calcutta High Court · (2002) 3 CALLT 515 : (2002) 4 CHN 1
Constitution of India, 1950 — Article 14, 21, 226
High Courts23 Apr 2002Dismissed
Sri Kamalesh Adhikary Vs Dakshin Damodar Cold Storage Private Limited
Calcutta High Court · (2002) 3 CALLT 188
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 9 Rule 13, 151Evidence Act, 1872 — Section 114Limitation Act, 1963 — Section 5
High Courts23 Apr 2002
Sambhu Nath Pandey Vs Jitesh Pandey and Others
Calcutta High Court · 106 CWN 586
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 144, 151Criminal Procedure Code, 1973 (CrPC) — Section 133, 340, 401, 482
High Courts23 Apr 2002Dismissed
Bata India Limited Vs Employees'' State Insurance Corporation and Others
Calcutta High Court · (2003) 3 LLJ 716
Employees State Insurance Act, 1948 — Section 2(9)
High Courts23 Apr 2002Allowed
Dipak Dutta and Pralay Sinha Vs Union of India (UOI) and Others
Calcutta High Court · (2003) 1 CALLT 12 : (2004) 121 CompCas 516 : (2004) 187 CTR 14 : (2004) 268 ITR 302
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 179, 272A
High Courts23 Apr 2002
Dipak Dutta Vs Union of India
Calcutta High Court · (2003) 1 CALLT 12 : (2004) 134 TAXMAN 533
Income Tax Act, 1961 — Section 179
High Courts23 Apr 2002
Sushil Jasnani and Another Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (2003) 1 CALLT 581
Calcutta Municipal Corporation Act, 1980 — Section 171, 214, 232, 573Constitution of India, 1950 — Article 21, 226
High Courts23 Apr 2002Allowed
Bimal Mali Vs State of West Bengal
Calcutta High Court · (2002) 2 ILR (Cal) 339
Constitution of India, 1950 — Article 21
High Courts23 Apr 2002Dismissed
Saloo Choudhury and Another Vs Nissan Europe N.V. and Others
Calcutta High Court · (2007) 3 BC 595 : (2004) 3 CALLT 392
Contract Act, 1872 — Section 230Specific Relief Act, 1963 — Section 34
High Courts22 Apr 2002Dismissed
Ashutosh Ghosh Vs State of West Bengal
Calcutta High Court · (2002) 04 CAL CK 0039
Constitution of India, 1950 — Article 14, 19(1)West Bengal Services Rules — Rule 175(2), 175(3)
High Courts22 Apr 2002Allowed
M.M. Enterprises and Others Vs C.M.C. and Others
Calcutta High Court · (2003) 1 CALLT 353 : (2002) 2 ILR (Cal) 363
Calcutta Municipal Corporation Act, 1980 — Section 171, 174, 179, 180(2)Constitution of India, 1950 — Article 226
High Courts22 Apr 2002
General Industrial Society Limited (Cotton Mills Division) Vs Mongdayal Prasad and Others
Calcutta High Court · 106 CWN 596
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A, 17, 24Limitation Act, 1963 — Section 5
High Courts20 Apr 2002
Monoharlal Dutt Vs State of West Bengal and Another
Calcutta High Court · (2003) CriLJ 2634
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts19 Apr 2002Dismissed
Krishna Vir Singh Vs Sabyasachi Sengupta
Calcutta High Court · (2002) 3 CALLT 56
Contempt of Courts Act, 1971 — Section 3Land Acquisition Act, 1894 — Section 11, 12, 16, 18, 34
High Courts19 Apr 2002Allowed
Supreme Oil Industries Ltd. and Another Vs Special Secretary, Finance (Taxation) Department, Government of West Bengal
Calcutta High Court · (2002) 127 STC 352
High Courts19 Apr 2002Allowed
Kisanlal Sinha Roy Vs State of West Bengal and Others
Calcutta High Court · (2003) 1 CALLT 128
Constitution of India, 1950 — Article 226
High Courts19 Apr 2002Allowed
Tirupati Fileres and Industries Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 3 CALLT 95 : (2003) 155 ELT 242
Constitution of India, 1950 — Article 226