High Courts21 Mar 2002
Gobinda Kumar Saha Vs Tapasi Debangshi
Calcutta High Court · (2002) 2 CALLT 376
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 41 Rule 11, 100West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(3A), 17(4)
COURT ARCHIVE
Calcutta High Court judgments, 2002
571 judgments · page 22 of 29
High Courts21 Mar 2002Allowed
Ram Krishna Das Vs State of West Bengal and Others
Calcutta High Court · (2002) 3 CALLT 436
Constitution of India, 1950 — Article 21, 226Town and Country Planning Act, 1979 — Section 46(5)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 2
High Courts21 Mar 2002Dismissed
Shaktipada Mahato Vs District Magistrate, Purulia and Others
Calcutta High Court · 107 CWN 813
Constitution of India, 1950 — Article 227West Bengal Panchayat Act, 1973 — Section 213A, 213A(1), 213A(12)
High Courts20 Mar 2002
CWT Vs Smt. Danka Devi Agarwala
Calcutta High Court · (2002) 175 CTR 133
Wealth Tax Act, 1957 — Section 2(m)
High Courts20 Mar 2002
Commissioner of Wealth Tax Vs Smt. Danka Devi Agarwala
Calcutta High Court · (2002) 256 ITR 146 : (2003) 126 TAXMAN 250
High Courts20 Mar 2002Dismissed
Indra Motors Pvt. Ltd. Vs Bina Pani Daw and Others
Calcutta High Court · 106 CWN 563
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 11(2), Order 21 Rule 11(3)Criminal Procedure Code, 1973 (CrPC) — Section 144Transfer of Property Act, 1882 — Section 111(g), 115, 116
High Courts20 Mar 2002Dismissed
Navin Jain and Others Vs State Bank of India and Another
Calcutta High Court · AIR 2002 Cal 223 : (2002) 2 CALLT 492 : (2002) 2 CHN 294 : (2003) 116 CompCas 62
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 34 Rule 11, 151Constitution of India, 1950 — Article 226, 227Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 3
High Courts19 Mar 2002Allowed
Kusum Products Vs State of West Bengal and Others
Calcutta High Court · (2002) 2 CALLT 125 : (2002) 94 FLR 321
Industrial Employment (Standing Orders) Act, 1946 — Section 12A
High Courts19 Mar 2002Dismissed
Andhra Bank Vs Official Liquidator and Another
Calcutta High Court · (2002) 2 CALLT 359 : (2002) 2 CHN 412
Companies Act, 1956 — Section 529ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(19)
High Courts18 Mar 2002Dismissed
Smriti Sil (Nee Laha) Vs Shyamali Sil
Calcutta High Court · 107 CWN 910
Limitation Act, 1963 — Section 5Special Marriage Act, 1954 — Section 36
High Courts18 Mar 2002
G.L. Gayen Vs State of West Bengal
Calcutta High Court · (2002) 3 CALLT 333
Criminal Procedure Code, 1973 (CrPC) — Section 402, 482Essential Commodities Act, 1955 — Section 6A(1)(2), 7(1)Penal Code, 1860 (IPC) — Section 201
High Courts15 Mar 2002Dismissed
Polar Pharma India Ltd. and Another Vs Director General of Foreign Trade and Others
Calcutta High Court · (2002) 3 CALLT 51 : (2002) 83 ECC 594 : (2002) 143 ELT 511
Constitution of India, 1950 — Article 226(2)
High Courts15 Mar 2002Dismissed
Sahadev Jha and Another Vs State of West Bengal
Calcutta High Court · 107 CWN 887
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Mar 2002Dismissed
Ashoka Marketing Limited Vs Income Tax Officer, Ward 7(1) and Others
Calcutta High Court · (2002) 3 CALLT 495 : (2003) 127 TAXMAN 125
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142(1), 143, 143(2), 144B, 144B(2)
High Courts15 Mar 2002Allowed
Sri Braja Kishore Roy and Sri Nitai Das Roy and Another Vs State of West Bengal and Others
Calcutta High Court · (2002) 2 CALLT 559
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 3Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts15 Mar 2002
Sailesh R. Shah Vs The Intelligence Officer, NCB, Eastern Regional Unit
Calcutta High Court · (2003) 1 CALLT 573
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 25A, 29, 9A
High Courts15 Mar 2002Dismissed
United Bank of India Vs Nalini Kanta Ghosh and Others
Calcutta High Court · (2002) 2 CALLT 242 : (2002) 2 CHN 396 : (2002) 1 ILR (Cal) 485 : (2002) 3 LLJ 388
Constitution of India, 1950 — Article 226
High Courts15 Mar 2002Allowed
Sri Sankar Ghosh and Others Vs Sri Rakshit Kumar Ghosh and Others
Calcutta High Court · (2002) 2 CALLT 147 : (2003) 2 CivCC 523
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Transfer of Property Act, 1882 — Section 44
High Courts15 Mar 2002
Krishna Kumar Agarwala and Others Vs Kelvin Jute Company Limited Workers Provident Fund Trust and Others
Calcutta High Court · (2003) 1 LLJ 564
Constitution of India, 1950 — Article 12Contract Act, 1872 — Section 41Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14B, 17, 17(1A)
High Courts14 Mar 2002
Commissioner of Income Tax Vs Peico Electronics and Electricals Ltd.
Calcutta High Court · (2002) 175 CTR 6 : (2002) 125 TAXMAN 1038
Income Tax Act, 1961 — Section 40A(7)