COURT ARCHIVE

Calcutta High Court judgments, 2002

571 judgments · page 24 of 29

High Courts07 Mar 2002Allowed

Md. Hamidur Rahaman and Others Vs State of West Bengal

Calcutta High Court · 106 CWN 555

Civil Procedure Code, 1908 (CPC) — Section 21, 39, 47, 99Suits Valuation Act, 1887 — Section 11West Bengal Land Reforms Act, 1955 — Section 18(1), 20, 20(2), 57

Read judgment

High Courts07 Mar 2002Dismissed

Hanuman Trading Company and Another Vs State of West Bengal

Calcutta High Court · (2002) 2 CALLT 531

Constitution of India, 1950 — Article 14, 226, 246, 253, 323ACustoms Act, 1962 — Section 25

Read judgment

High Courts06 Mar 2002

Sugandha Industries Pvt. Ltd. Vs A.K. Saha and Another Preetam Marketing Ltd. and Sugandha Industries Pvt. Ltd. Vs Chief Commissioner of Customs and Others

Calcutta High Court · (2002) 3 CALLT 535 : (2002) CriLJ 3852 : (2003) 156 ELT 328

Constitution of India, 1950 — Article 19(1), 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 165, 165(5)Customs Act, 1962 — Section 105(1), 105(2), 111, 113, 14

Read judgment

High Courts06 Mar 2002Dismissed

Aloke Kumar Mitra Mustafi and Another Vs The State of West Bengal and Another

Calcutta High Court · (2002) 2 CALLT 444

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 205, 323, 482Penal Code, 1860 (IPC) — Section 304A

Read judgment

High Courts05 Mar 2002Allowed

The National Iron and Steel Company (1984) Ltd. Vs Ajit Kumar Mukherjee and Another

Calcutta High Court · (2002) 2 CALLT 158

Constitution of India, 1950 — Article 14, 16, 21, 226

Read judgment

High Courts05 Mar 2002Dismissed

Braithwaite Burn and Jessop Construction Co. Ltd. Staff Workers'' Union and Another Vs Union of India (UOI) and Others

Calcutta High Court · (2002) 93 FLR 1006 : (2002) 3 LLJ 20

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18, 36A

Read judgment

High Courts04 Mar 2002Dismissed

Bankim Ch. Banerjee Vs Chinmoyee Banerjee

Calcutta High Court · (2002) 2 CALLT 214 : (2002) 2 CHN 340 : 106 CWN 872 : (2002) 2 DMC 652

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Hindu Marriage Act, 1955 — Section 24

Read judgment

High Courts04 Mar 2002Dismissed

Bankim Chandra Banerjee Vs Chinmoyee Banerjee

Calcutta High Court · (2003) 2 CivCC 158 : (2002) 1 ILR (Cal) 341 : (2003) 2 RCR(Criminal) 267

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Hindu Marriage Act, 1955 — Section 24Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)

Read judgment

High Courts03 Mar 2002Allowed

Central Bureau of Investigation Vs B.K. Samal

Calcutta High Court · (2002) 2 CALLT 220

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5(D)Prevention of Corruption Act, 1988 — Section 19

Read judgment

High Courts01 Mar 2002

Commissioner of Income Tax Vs General Electric Co. of India Ltd.

Calcutta High Court · (2002) 175 CTR 1 : (2002) 255 ITR 22 : (2003) 126 TAXMAN 55

Income Tax Act, 1961 — Section 37(3)Income Tax Rules, 1962 — Rule 6D

Read judgment

High Courts01 Mar 2002Allowed

Jagannath Trivedi and Others Vs Smt. Nilima Dutta Gupta

Calcutta High Court · (2002) 3 CALLT 247

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100, 103West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(3A)

Read judgment

High Courts01 Mar 2002Dismissed

Ganesh Chandra Senapati Vs State of West Bengal and Others

Calcutta High Court · (2002) 2 CALLT 248

Constitution of India, 1950 — Article 14, 16, 19, 21, 226

Read judgment

High Courts28 Feb 2002Allowed

Muktipada Bhandari Vs State of West Bengal and Others

Calcutta High Court · AIR 2002 Cal 186 : (2002) 3 CALLT 324 : 106 CWN 862

West Bengal Panchayat (Gram Panchayat Administration) Rules, 1981 — Rule 23F(5), 23IWest Bengal Panchayat Act, 1973 — Section 224

Read judgment

High Courts28 Feb 2002Dismissed

Bal Chandra Agarwal and Another Vs Union of India (UOI) and Others

Calcutta High Court · (2002) 2 CALLT 27 : (2002) 94 FLR 1204 : (2002) 3 LLJ 127

Employees State Insurance Act, 1948 — Section 1(5), 2(12)

Read judgment

High Courts27 Feb 2002Dismissed

Commissioner, Central Excise Vs Calcutta Trade Corporation and Others

Calcutta High Court · (2003) 1 CALLT 55 : (2002) 103 ECR 804 : (2002) 143 ELT 259

Constitution of India, 1950 — Article 19, 21, 226

Read judgment

High Courts27 Feb 2002

Hindusthan Lever Limited and Others Vs Union of India and Others

Calcutta High Court · (2002) 3 CALLT 264 : (2002) 3 CHN 381 : (2003) 90 ECC 885 : (2002) 142 ELT 33 : (2002) 255 ITR 140

Customs Act, 1962 — Section 14

Read judgment

High Courts27 Feb 2002Dismissed

Darshan Singh Vs Harbans Kaur and Another

Calcutta High Court · (2002) 2 CALLT 440

Guardians and Wards Act, 1890 — Section 10, 39, 4A, 8Hindu Adoptions and Maintenance Act, 1956 — Section 9, 9(4)

Read judgment

High Courts27 Feb 2002

Hindustan Lever Limited Vs Union of India (UOI)

Calcutta High Court · (2002) 3 CALLT 264 : (2002) 3 CHN 381 : (2003) 90 ECC 885 : (2002) 142 ELT 33 : (2002) 255 ITR 140

Customs Act, 1962 — Section 129B, 14(1), 45Major Port Trusts Act, 1963 — Section 48

Read judgment

High Courts26 Feb 2002Dismissed

Lew Banerjee Vs Panchu Chowdhury and Others

Calcutta High Court · 107 CWN 597

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 7, 105, 115, 151Criminal Procedure Code, 1973 (CrPC) — Section 105West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(4)

Read judgment

High Courts26 Feb 2002

Indian Bank Vs Central Government Industrial Tribunal and Others

Calcutta High Court · (2002) 95 FLR 83 : (2003) 1 LLJ 331

Industrial Disputes Act, 1947 — Section 2

Read judgment