High Courts13 Feb 2002
Suprabhat Steels Ltd. Vs C.E.G.A.T.
Calcutta High Court · (2002) 104 ECR 323 : (2002) 144 ELT 500
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 2002
571 judgments · page 26 of 29
High Courts13 Feb 2002Dismissed
Tata Iron and Steel Co. Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 3 CALLT 145 : (2002) 146 ELT 522
Central Excises and Salt Act, 1944 — Section 11, 14Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts13 Feb 2002
Commissioner of Income Tax Vs Berger Paints (India) Ltd. (No. 2)
Calcutta High Court · (2002) 254 ITR 503
Income Tax Act, 1961 — Section 139, 32AB
High Courts12 Feb 2002Dismissed
Gouranga Lal Chatterjee and Others Vs State of West Bengal
Calcutta High Court · AIR 2003 Cal 44 : (2002) 253 ITR 678
Constitution of India, 1950 — Article 14, 226, 299
High Courts11 Feb 2002Dismissed
Hydro-Carbons and Chemicals Vs Addl. Commr. Commercial Taxes, W.B.
Calcutta High Court · (2002) 142 ELT 23
Constitution of India, 1950 — Article 226
High Courts11 Feb 2002Allowed
S. Sajappan and Another Vs Municipal Council and Others
Calcutta High Court · (2002) 2 CALLT 34
Constitution of India, 1950 — Article 14, 21, 226
High Courts11 Feb 2002Dismissed
Prodyot Kumar Chatterjee and Others Vs The State of West Bengal and Others
Calcutta High Court · (2002) 3 CALLT 291
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3)Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 468
High Courts07 Feb 2002
Commissioner of Income Tax Vs Union Carbide (I) Ltd.
Calcutta High Court · (2002) 174 CTR 334 : (2002) 254 ITR 488 : (2002) 124 TAXMAN 859
Income Tax Act, 1961 — Section 32, 32A
High Courts06 Feb 2002Dismissed
Ram Chatterjee and Another Vs Smt. Tapati Mukherjee and Another
Calcutta High Court · (2002) 3 CALLT 208 : (2003) 1 RCR(Criminal) 356
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Hindu Succession Act, 1956 — Section 15, 2, 25, 26Penal Code, 1860 (IPC) — Section 302
High Courts06 Feb 2002Allowed
Dr. Soumen Paul Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 3 CALLT 329
Citizenship Act, 1955 — Section 15, 5(1)Constitution of India, 1950 — Article 21, 226
High Courts06 Feb 2002Dismissed
Amir Hossain Sardar and Another Vs The State of West Bengal and Others
Calcutta High Court · (2002) 3 CALLT 12
Constitution of India, 1950 — Article 19, 226
High Courts06 Feb 2002
Commissioner of Income Tax Vs Berger Paints (India) Ltd. (No. 1)
Calcutta High Court · (2002) 174 CTR 338 : (2002) 254 ITR 498 : (2002) 125 TAXMAN 177
Income Tax Act, 1961 — Section 28, 43B
High Courts06 Feb 2002Dismissed
SK. Liakat Ali and Another Vs Union of India and Others
Calcutta High Court · 106 CWN 1161
Bengal Survey Act, 1875 — Section 2, 3, 4National Highways Act, 1956 — Section 3A, 4
High Courts05 Feb 2002
Mehta Suraya and I.P.M. Industries Limited and Others Vs United Investment Corporation
Calcutta High Court · AIR 2002 Cal 108 : (2002) 2 CALLT 272
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 3, Order 41 Rule 10, Order 41 Rule 11, Order 6 Rule 17Transfer of Property Act, 1882 — Section 108, 111, 115West Bengal Premises Tenancy Act, 1956 — Section 13(2), 13(5), 16
High Courts05 Feb 2002
Levcon Instruments Pvt. Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · (2002) 94 FLR 899 : (2002) 2 LLJ 725
Industrial Disputes Act, 1947 — Section 17B
High Courts02 Feb 2002Dismissed
Sri Narayan Chandra Saha Vs Smt. Dipali Mukherjee and Others Jyotindra Das Vs Smt. Dipali Mukherjee and Others
Calcutta High Court · AIR 2002 Cal 229 : (2002) 2 CALLT 5 : (2002) 2 CHN 14
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 150Transfer of Property Act, 1882 — Section 43
High Courts01 Feb 2002Dismissed
Sri Parimal Ghosh Vs Sri Debabrata Ghosh and Others
Calcutta High Court · (2002) 1 CALLT 478 : (2002) 2 CHN 304
Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17(2)
High Courts01 Feb 2002
Broadway Centre Vs Gopaldas Bagri
Calcutta High Court · AIR 2002 Cal 78 : (2002) 2 CivCC 472 : 106 CWN 605 : (2002) 4 RCR(Civil) 733
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6BContract Act, 1872 — Section 19, 32Evidence Act, 1872 — Section 58
High Courts01 Feb 2002Dismissed
Rameswar Hembram Vs The State of West Bengal
Calcutta High Court · (2002) 1 CALLT 566
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 3, 6, 60Penal Code, 1860 (IPC) — Section 302
High Courts01 Feb 2002Dismissed
Rameswar Hembram Vs State of West Bengal
Calcutta High Court · (2002) 1 ILR (Cal) 229
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 137, 25, 27, 6Penal Code, 1860 (IPC) — Section 302, 32