COURT ARCHIVE

Calcutta High Court judgments, 2002

571 judgments · page 29 of 29

High Courts17 Jan 2002

Dr. Abhijit Ghosh and Another Vs Mukunda Lal Ganguly and Another

Calcutta High Court · 106 CWN 931

Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Constitution of India, 1950 — Article 227

High Courts15 Jan 2002Allowed

Union of India (UOI) and Others Vs Brindaban Mallick and Others

Calcutta High Court · (2002) 2 CALLT 47

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

High Courts14 Jan 2002Partly Allowed

Southend Autotech India Pvt. Ltd. and Another Vs West Bengal Financial Corporation and Others

Calcutta High Court · (2002) 2 CALLT 93

Constitution of India, 1950 — Article 12, 226State Financial Corporations Act, 1951 — Section 29(1), 30

High Courts14 Jan 2002

British Airways PLC Vs Barunendra Nath Basu

Calcutta High Court · (2002) 1 CALLT 444

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 311

High Courts14 Jan 2002Dismissed

Mustan Patel Vs State of West Bengal and Others

Calcutta High Court · (2002) 1 CALLT 455 : (2002) 2 CHN 318

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 167(5)Penal Code, 1860 (IPC) — Section 120B, 420, 482, 483, 485Trade and Merchandise Marks Act, 1958 — Section 78, 79

High Courts11 Jan 2002Allowed

Md. Idris alias Md. Idris Ali Vs Anil Kumar De

Calcutta High Court · 107 CWN 705

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 108, 108(o)(p), 108(p)West Bengal Premises Tenancy Act, 1956 — Section 13, 13(4), 17, 17(1), 17(2)

High Courts09 Jan 2002Allowed

Kashinath Karmakar Vs State of West Bengal and Others

Calcutta High Court · (2002) 1 CALLT 355

Constitution of India, 1950 — Article 226

High Courts09 Jan 2002Dismissed

Prasant Kumar Dutta Vs The State of West Bengal and Others

Calcutta High Court · (2002) 2 ACC 293 : (2002) 1 CALLT 505

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 56, 59, 72, 72(2)

High Courts08 Jan 2002

Sambhu Prasad Agarwal, Prakash Chand Agarwal and Lalita Devi Agarwal Vs Director of Income Tax (Investigation) and Others

Calcutta High Court · (2002) 174 CTR 558 : (2002) 254 ITR 660 : (2002) 125 TAXMAN 79

Income Tax Act, 1961 — Section 132, 132(9A)

High Courts08 Jan 2002Dismissed

De. Labochem (India) Pvt. Ltd. Vs Regional Provident Fund Commissioner and Others

Calcutta High Court · (2002) 94 FLR 721 : (2002) 2 LLJ 517

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 19A, 20, 21, 22

High Courts07 Jan 2002

Narayan Nayak Vs State Bank of India and Others

Calcutta High Court · (2002) 3 LLJ 1013

Evidence Act, 1872 — Section 108