High Courts31 Jan 2002Dismissed
Commissioner of Commercial Taxes and Others Vs West Bengal Taxation Tribunal and Another
Calcutta High Court · (2002) 1 CALLT 467
West Bengal Sales Tax Rules, 1995 — Rule 101
COURT ARCHIVE
Calcutta High Court judgments, 2002
571 judgments · page 27 of 29
High Courts31 Jan 2002
Indian Eyelets Industries and Others Vs Regional Provident Fund Commissioner and Others
Calcutta High Court · (2002) 94 FLR 903 : (2002) 2 LLJ 1066
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts31 Jan 2002Dismissed
Panchu Mondal and Others Vs Central Bank of India and Others
Calcutta High Court · (2002) 2 LLJ 506
Constitution of India, 1950 — Article 226, 32
High Courts30 Jan 2002Dismissed
Indo American Electricals Ltd. Vs Commissioner of Central Excise
Calcutta High Court · (2002) 104 ECR 938 : (2002) 143 ELT 530
Central Excises and Salt Act, 1944 — Section 35, 35FConstitution of India, 1950 — Article 226
High Courts30 Jan 2002Dismissed
R.L. Jaiswal and Another Vs E.S.I. Corporation and Others
Calcutta High Court · (2002) 1 CALLT 474 : (2002) 2 CHN 601 : (2002) 94 FLR 116
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees State Insurance Act, 1948 — Section 85
High Courts30 Jan 2002
Shruti Ltd. and Another Vs Commissioner of Income Tax and Others
Calcutta High Court · (2002) 175 CTR 626 : (2002) 255 ITR 283
Income Tax Act, 1961 — Section 127
High Courts30 Jan 2002
Jugal Kishore Singh Vs State of West Bengal
Calcutta High Court · (2002) 1 CALLT 528
Criminal Procedure Code, 1973 (CrPC) — Section 294, 294(1), 294(3)Evidence Act, 1872 — Section 32, 45, 60Penal Code, 1860 (IPC) — Section 304
High Courts30 Jan 2002Allowed
Smt. Karabi Das alias Rupa Vs Sri Paritosh Das
Calcutta High Court · AIR 2003 Cal 61 : (2002) 2 CALLT 1 : (2002) 2 CHN 383 : (2002) 2 DMC 730
Hindu Marriage Act, 1955 — Section 13, 9
High Courts29 Jan 2002Dismissed
Ramsarup Industrial Corporation Vs Additional Commissioner, Commercial Taxes and Others
Calcutta High Court · (2002) 2 CALLT 21
Constitution of India, 1950 — Article 226, 323(B)West Bengal Sales Tax Act, 1994 — Section 2, 4West Bengal Taxation Tribunal Act, 1987 — Section 5, 6, 8(1)
High Courts29 Jan 2002Allowed
Prasanjit Ghosh and Others Vs West Bengal Board of Secondary Education and Others
Calcutta High Court · (2002) 2 CALLT 261
Constitution of India, 1950 — Article 14, 21, 226
High Courts29 Jan 2002Dismissed
Union of India (UOI) and Others Vs Madhusudan Das and Others
Calcutta High Court · (2002) 174 CTR 280 : (2002) 1 ILR (Cal) 473 : (2002) 254 ITR 581
Income Tax Act, 1961 — Section 269UG, 269UG(2), 269UG(3), 269UH
High Courts29 Jan 2002Dismissed
Ashutosh Das and Others Vs Smt. Dhirarani Nandan and Others
Calcutta High Court · (2002) 1 CALLT 582 : (2002) 1 CHN 566 : (2003) 1 ILR (Cal) 312
Specific Relief Act, 1963 — Section 12, 16
High Courts29 Jan 2002Dismissed
C. Mackertich Ltd. Vs Custodian
Calcutta High Court · (2002) 108 CompCas 811
Constitution of India, 1950 — Article 12Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 3(1), 9, 9(3), 9A(1)
High Courts29 Jan 2002
Dilip Kumar Jain Vs Commissioner of Customs
Calcutta High Court · (2002) 142 ELT 549
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 128
High Courts29 Jan 2002Dismissed
Union of India Vs Madhusudan Das
Calcutta High Court · (2002) 124 TAXMAN 864
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UC, 269UD, 269UD(1), 269UE, 269UE(1)
High Courts28 Jan 2002
Hindusthan Laminators Pvt. Ltd. Vs C.C.E., Calcutta-I
Calcutta High Court · (2002) 83 ECC 418 : (2002) 141 ELT 614
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts28 Jan 2002
ITO and Others Vs Shree Bajrang Commercial Company (P) Ltd.
Calcutta High Court · (2002) 174 CTR 343
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148
High Courts28 Jan 2002
Eastern Coalfields Ltd. Vs National Coal Workers Congress Union and Others
Calcutta High Court · (2002) 95 FLR 1020 : (2002) 2 LLJ 1115
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
High Courts28 Jan 2002Allowed
Income Tax Officer Vs Shree Bajrang Commercial Co. (P.) Ltd.
Calcutta High Court · (2002) 124 TAXMAN 776
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 139, 147(a), 148
High Courts28 Jan 2002Allowed
Sunil Chandra Das Vs State of West Bengal and Others
Calcutta High Court · (2002) 2 CALLT 226
Constitution of India, 1950 — Article 14, 16, 226General Clauses Act, 1897 — Section 3(42)Hindu Adoptions and Maintenance Act, 1956 — Section 12