High Courts14 Mar 2002Dismissed
Kamala Dutta alias Sujaya Dutta and Others Vs Parbati Banerjee and Others
Calcutta High Court · (2002) 2 CALLT 465
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
COURT ARCHIVE
Calcutta High Court judgments, 2002
571 judgments · page 23 of 29
High Courts13 Mar 2002Allowed
Smt. Anita Gupta Vs Sri Madan Lal Gupta and Another
Calcutta High Court · (2002) 2 CALLT 483
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 311, 397(3)Evidence Act, 1872 — Section 165
High Courts13 Mar 2002
Commissioner of Income Tax Vs Hindustan Coconut Oil Mill
Calcutta High Court · (2002) 174 CTR 583
Income Tax Act, 1961 — Section 263
High Courts13 Mar 2002Dismissed
Mahendra Singh Aluwalia Vs Commercial Tax Officer, Central Section and Others
Calcutta High Court · (2002) 127 STC 545
West Bengal Sales Tax Act, 1994 — Section 68, 69, 70West Bengal Sales Tax Rules, 1995 — Rule 212
High Courts13 Mar 2002
Garden Reach Workshop Ltd. Clerks Union and Another Vs Garden Reach Ship Builders and Engineers and Others
Calcutta High Court · (2002) 2 CALLT 417 : (2002) 3 LLJ 310
Constitution of India, 1950 — Article 14, 19, 21, 226Industrial Disputes Act, 1947 — Section 18(1), 18(3), 19, 2West Bengal Industrial Disputes Rules, 1958 — Rule 68
High Courts13 Mar 2002Dismissed
Khandu Charan Polley and Another Vs Sreemati Chanchala Bhuinya
Calcutta High Court · AIR 2003 Cal 213
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Contract Act, 1872 — Section 18
High Courts13 Mar 2002Dismissed
Board of Trustee for the Port of Calcutta Vs Wood Craft Products Ltd. and Others
Calcutta High Court · (2003) 1 CALLT 458
Constitution of India, 1950 — Article 265Major Port Trusts Act, 1963 — Section 13, 42, 48, 49
High Courts12 Mar 2002Allowed
Smt. Arati Dhar Vs Sri S.K. Dutta
Calcutta High Court · (2002) 2 CALLT 207 : (2002) 3 CHN 171
Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(5), 34
High Courts12 Mar 2002Dismissed
Judhistir Mudi and Others Vs The State of West Bengal
Calcutta High Court · (2002) 2 CALLT 228 : (2002) 3 CHN 690
Evidence Act, 1872 — Section 134, 3, 6Penal Code, 1860 (IPC) — Section 304, 34
High Courts11 Mar 2002Dismissed
Grand Azad Hind Transport Co. Vs State of West Bengal
Calcutta High Court · (2002) 4 CHN 681
Constitution of India, 1950 — Article 301, 304
High Courts11 Mar 2002Dismissed
Sri Uday Murmu and Others Vs State of West Bengal
Calcutta High Court · (2003) 1 ALT(Cri) 23 : (2002) 2 CALLT 65 : (2002) 2 CHN 348
Evidence Act, 1872 — Section 134, 3, 45Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Mar 2002Allowed
Elegant Fashion Accessories Pvt. Ltd. Vs The Calcutta Electric Supply Corporation Limited
Calcutta High Court · AIR 2002 Cal 278 : (2002) 2 CALLT 267 : 107 CWN 279
Electricity Act, 1910 — Section 24, 49, 49B
High Courts08 Mar 2002Dismissed
Ganapati Apartments Pvt. Ltd. Vs Favourite Small Investment Ltd.
Calcutta High Court · (2002) 3 CALLT 108
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts08 Mar 2002Allowed
Subhendu Banerjee and Others Vs The C.E.S.C. Ltd. and Others
Calcutta High Court · AIR 2002 Cal 242 : (2002) 2 CALLT 196 : 107 CWN 1
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 21, 21(2), 22, 23, 24(1)
High Courts08 Mar 2002Dismissed
In the Goods of: Phani Bhusan Sinha (deceased)
Calcutta High Court · (2002) 3 CALLT 279
Succession Act, 1925 — Section 68
High Courts08 Mar 2002Dismissed
Shibani Bhar Vs Nabin Chandra Bhar and Others
Calcutta High Court · 107 CWN 868
Benami Transactions (Prohibition) Act, 1988 — Section 2(a), 3, 3(2)(a), 4Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts08 Mar 2002Dismissed
Commissioner of Income Tax Vs A.B.C. India Ltd.
Calcutta High Court · (2002) 174 CTR 555 : (2002) 255 ITR 108 : (2003) 126 TAXMAN 18
Income Tax Act, 1961 — Section 127, 256, 256(2)
High Courts08 Mar 2002
Tushar Kanti Adhikari Vs Glaxo India Ltd. and State of West Bengal
Calcutta High Court · (2002) 4 CHN 734
Criminal Procedure Code, 1973 (CrPC) — Section 407Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Mar 2002Allowed
Star Banquets Private Limited and Others Vs Calcutta Municipal Corporation and Others
Calcutta High Court · 106 CWN 1080
Calcutta Municipal Corporation Act, 1980 — Section 385, 390, 391, 391, 392
High Courts07 Mar 2002Dismissed
Hindusthan Paper Corporation Ltd. Vs Wellbrines Chemicals Private Ltd.
Calcutta High Court · (2002) 3 CALLT 114
Arbitration Act, 1940 — Section 30, 33, 39AAEvidence Act, 1872 — Section 115, 116, 91, 92Major Port Trusts Act, 1963 — Section 48