High Courts28 Jan 2002
Otafalloons Forwarders Private Ltd. Vs Calcutta Port Trust
Calcutta High Court · 106 CWN 813
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 5, 5(1), 9Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
Calcutta High Court judgments, 2002
571 judgments · page 28 of 29
High Courts28 Jan 2002
Simplex Concrete Piles (India) Pvt. Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2002) 176 CTR 353 : (2002) 255 ITR 49 : (2002) 125 TAXMAN 390
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 32A, 32AB, 80HH
High Courts28 Jan 2002
Maqbul Ahammed Vs Mirja Mo. Jafar and Another
Calcutta High Court · 106 CWN 1194
Contract Act, 1872 — Section 53Criminal Procedure Code, 1973 (CrPC) — Section 144Specific Relief Act, 1963 — Section 31, 34
High Courts28 Jan 2002Allowed
Income Tax Officer and Others Vs Shree Bajrang Commercial Co. (Pvt.) Ltd.
Calcutta High Court · (2004) 269 ITR 338
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 147, 148
High Courts26 Jan 2002Allowed
I.T. Officer ''M'' Ward, Companies Dist.-II, Cal. and Others Vs Shree Bajrang Commercial Company (Private) Ltd.
Calcutta High Court · 106 CWN 371
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 139, 147(a), 148
High Courts25 Jan 2002
Jenson and Nicholson (India) Ltd. Vs Industrial Investment Bank of India and Others
Calcutta High Court · AIR 2002 Cal 73
Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 17(2), 20, 20(2), 21
High Courts24 Jan 2002
Kothari Medical Centre and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 2002 Cal 189
Calcutta Municipal Corporation Act, 1980 — Section 172
High Courts24 Jan 2002Dismissed
S.T.P. Limited Vs Second Labour Court and Others
Calcutta High Court · (2002) 2 LLJ 594
Industrial Disputes Act, 1947 — Section 18, 33C(2), 9APayment of Gratuity Act, 1972 — Section 7, 8
High Courts24 Jan 2002Dismissed
Lakshman Kumar Mondal Vs U. Co. Bank and Others
Calcutta High Court · (2004) 1 CHN 321 : (2004) 2 LLJ 614
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 2
High Courts22 Jan 2002Dismissed
Sabita Paul (Das) Vs State of West Bengal and Others
Calcutta High Court · (2002) 1 CALLT 1
Constitution of India, 1950 — Article 226
High Courts22 Jan 2002Allowed
Managing Committee, Chetla Boys High School and Others Vs West Bengal Board of Secondary Education and Others
Calcutta High Court · (2002) 1 CALLT 330
Constitution of India, 1950 — Article 226West Bengal Board of Secondary Education Act, 1963 — Section 28(2)
High Courts22 Jan 2002Dismissed
Statesman Clerical Staff and Workmen''s Union Vs State of West Bengal and Others
Calcutta High Court · (2002) 3 LLJ 122
Constitution of India, 1950 — Article 12Industrial Employment (Standing Orders) Act, 1946 — Section 10
High Courts21 Jan 2002Dismissed
Union of India and Others Vs Madhusudan Das and Others
Calcutta High Court · 106 CWN 386
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UC, 269UD, 269UD(1), 269UD(1), 269UD(1)
High Courts18 Jan 2002Dismissed
Swapan Kumar Ghosh Vs State of West Bengal
Calcutta High Court · (2002) 1 CALLT 419 : (2002) 2 CHN 96
Constitution of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 6, 6C, 7
High Courts18 Jan 2002
Banbehari Dalapati Vs Amulya Dalapati and Others
Calcutta High Court · (2002) 1 CALLT 302 : (2002) 2 CHN 216
Criminal Procedure Code, 1973 (CrPC) — Section 378, 482Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 140, 149, 307, 311, 323
High Courts18 Jan 2002Allowed
Munni Rajak Vs Sumit Banerjee and Another Ashok Ghosh Vs The State
Calcutta High Court · (2002) 1 CALLT 251 : (2002) 1 CHN 735
Criminal Procedure Code, 1973 (CrPC) — Section 164, 311, 378, 482, 91Evidence Act, 1872 — Section 165, 3Penal Code, 1860 (IPC) — Section 376
High Courts18 Jan 2002Dismissed
Lajjaram Singh and Others Vs Jitendra Kumar Singh and Another
Calcutta High Court · (2002) 1 CALLT 374 : (2002) 2 CHN 56
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 91Penal Code, 1860 (IPC) — Section 120B, 419, 420, 423, 424
High Courts18 Jan 2002
Priyabrata Ghosh Vs State of West Bengal and Others Hon''ble High Court and Others Vs Priyabrata Ghosh
Calcutta High Court · (2002) 3 CALLT 484
Constitution of India, 1950 — Article 14, 19(1), 21, 226, 235
High Courts17 Jan 2002Dismissed
Tridib Jyoti Ghosh Vs Trustees for the Improvement of Calcutta
Calcutta High Court · (2002) 1 CALLT 425
Constitution of India, 1950 — Article 226West Bengal Government Premises (Tenancy Regulations) Rules, 1976 — Rule 2
High Courts17 Jan 2002Dismissed
Rabindra Nath Majumder Vs Ardhendu Dutta and Another
Calcutta High Court · (2002) 1 CALLT 344
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Evidence Act, 1872 — Section 73West Bengal Premises Tenancy Act, 1956 — Section 13(6)