High Courts05 Apr 2002Dismissed
Tea Trading Corporation of India Limited Vs The Saturday Club Limited
Calcutta High Court · (2003) 2 CHN 369
Calcutta Municipal Corporation Act, 1980 — Section 193, 194, 195, 230, 231Companies Act, 1956 — Section 434
COURT ARCHIVE
Calcutta High Court judgments, 2002
571 judgments · page 21 of 29
High Courts04 Apr 2002Dismissed
Suchitra Mondal and Others Vs M/s Shyamashree Land Development Society and Others
Calcutta High Court · 106 CWN 844
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 8 Rule 5, 100Transfer of Property Act, 1882 — Section 27, 52
High Courts03 Apr 2002Dismissed
Bechara Kora Mudi and Others Vs The State of W.B.
Calcutta High Court · (2002) CriLJ 2770 : 106 CWN 720
Penal Code, 1860 (IPC) — Section 302, 34
High Courts02 Apr 2002Dismissed
Supriya Chattopadhyay Vs State of West Bengal and Others
Calcutta High Court · (2004) 2 CALLT 503 : (2002) 2 CALLT 503 : (2002) 4 CHN 68
Constitution of India, 1950 — Article 102, 14, 154, 21
High Courts02 Apr 2002
Anup Kumar Roy Vs The State of West Bengal
Calcutta High Court · (2002) 3 CALLT 100 : (2002) 3 CHN 87
Criminal Procedure Code, 1973 (CrPC) — Section 156, 167(5), 167(6), 173(2), 482Penal Code, 1860 (IPC) — Section 201, 301, 314, 34
High Courts02 Apr 2002
Samsul Huda Vs Mqsharaf Hussain
Calcutta High Court · (2002) 1 ILR (Cal) 418
Bengal General Clauses Act, 1899 — Section 3(12), 3(17)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(2), Order 6 Rule 15(3), Order 6 Rule 8, 115Constitution of India, 1950 — Article 226, 227
High Courts01 Apr 2002Dismissed
Smt. Purnima Rani Das and Others Vs Banamali Manna
Calcutta High Court · 106 CWN 325
Bengal Money Lenders Act, 1940 — Section 36, 40, 40(6), 41, 42Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 58(c)
High Courts27 Mar 2002Dismissed
Hongkong and Shanghai Banking Corporation Ltd. Vs Central Government Industrial Tribunal and Others
Calcutta High Court · (2003) 2 LLJ 293
Industrial Disputes Act, 1947 — Section 2
High Courts27 Mar 2002Allowed
Smt. Monorama Devi and Others Vs Oriental Insurance Co. Ltd. and Another
Calcutta High Court · (2003) ACJ 278 : (2002) 2 AnWR 612 : (2002) 2 CALLT 169 : (2002) 2 CALLT 167
Motor Vehicles (Amendment) Act, 1994 — Section 163BMotor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 163A
High Courts27 Mar 2002
Commissioner of Gift Tax Vs Surendra Paul (Karta of HUF)
Calcutta High Court · (2002) 256 ITR 173 : (2003) 130 TAXMAN 629
High Courts27 Mar 2002
CGT Vs Surendra Paul
Calcutta High Court · (2002) 175 CTR 212
Gift Tax Act, 1958 — Section 4(1)(c)
High Courts26 Mar 2002Dismissed
Dinwara Engineers Private Limited Vs Amitava Banerjee
Calcutta High Court · (2002) 2 CALLT 253
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 7 Rule 10, 151, 2(1)Constitution of India, 1950 — Article 227
High Courts26 Mar 2002Partly Allowed
Manoranjan Pramanik and Others Vs Gourhari Pramanik and Others
Calcutta High Court · (2002) 2 CALLT 553
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Partnership Act, 1932 — Section 4
High Courts22 Mar 2002Dismissed
Dey''s Medical Stores Manufacturing Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 50 BLJR 2504 : (2002) 2 CALLT 352 : (2002) 2 CHN 655
High Courts22 Mar 2002
Sushil Kumar Sharma and Others Vs Director of Entry Taxes and Others
Calcutta High Court · (2002) 3 CALLT 395
Constitution of India, 1950 — Article 21, 226Taxes on Entry of Goods into Calcutta Metropolitan Area Act, 1972 — Section 19Taxes on Entry of Goods into Calcutta Metropolitan Area Rules, 1970 — Rule 25(5)
High Courts22 Mar 2002Dismissed
Purna Chand Ghorai Vs Pro-vice Chancellor for Business Affairs and Finance, University of Calcutta
Calcutta High Court · (2002) 03 CAL CK 0039
Calcutta University First Ordinance, 1979 — Ordinance 89, Ordinance 89(2)Calcutta University Regulations, 1951 — Regulation 89, 89(2)Constitution of India, 1950 — Article 226
High Courts22 Mar 2002
Kanchanjanga Commotrade Pvt. Ltd. Vs Shivarpan Engineering Pvt. Ltd. and Another
Calcutta High Court · (2004) 119 CompCas 712
High Courts22 Mar 2002Dismissed
Sajjan Kr. Agarwal Vs CESC Ltd. and Others
Calcutta High Court · (2002) 3 CALLT 274
Constitution of India, 1950 — Article 21, 226
High Courts21 Mar 2002
Eastern Coils Private Ltd. Vs Commr. of C. Ex.
Calcutta High Court · (2003) 153 ELT 290
Central Excises and Salt Act, 1944 — Section 11B
High Courts21 Mar 2002Allowed
Sri Amalendu Ganguly Vs Smt. Manjari Pal and Others
Calcutta High Court · (2002) 2 CALLT 118
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 13(1)