High Courts14 Nov 2002
Somendra Narayan Chaudhuri Vs Jogesh Chandra Chaudhuri College and Others
Calcutta High Court · 107 CWN 828
COURT ARCHIVE
Calcutta High Court judgments, 2002
571 judgments · page 3 of 29
High Courts13 Nov 2002Dismissed
C.E.S.C. Ltd. and Another Vs Income Tax Officer (TDS) and Others
Calcutta High Court · (2003) 183 CTR 110 : (2004) 134 TAXMAN 511
Income Tax Act, 1961 — Section 10(5), 192, 201, 206
High Courts08 Nov 2002
Birendra Prasad Singh and etc. Vs State of West Bengal and Others etc.
Calcutta High Court · AIR 2003 Cal 142 : (2002) 4 CHN 697
Constitution of India, 1950 — Article 14, 226
High Courts08 Nov 2002
Gita Das @ Sangita Das Vs Tapas Das and Another
Calcutta High Court · (2004) 1 CHN 237
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts10 Oct 2002Allowed
State of West Bengal Vs Soumendra Mohan Dey
Calcutta High Court · (2003) 1 ILR (Cal) 410
West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 11, 11A, 16, 18, 23
High Courts10 Oct 2002Allowed
Srimati Dassi Vs Sri Sri Iswar Giridhari Jew and Another
Calcutta High Court · 108 CWN 286
Presidency Small Cause Courts Act, 1882 — Section 41, 41, 42, 43, 43
High Courts10 Oct 2002Allowed
Bhaskar Aditya Vs Smt. Minati Majumdar and Others
Calcutta High Court · AIR 2003 Cal 178 : (2003) 2 CALLT 463 : (2004) 1 CTLJ 76
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, 107Contract Act, 1872 — Section 202, 204Specific Relief Act, 1963 — Section 14(3)
High Courts10 Oct 2002
Shew Kishan Agarwalla and etc. Vs State and Others
Calcutta High Court · (2003) CriLJ 1866 : (2003) 3 RCR(Criminal) 221
Criminal Procedure Code, 1973 (CrPC) — Section 177, 482Penal Code, 1860 (IPC) — Section 471
High Courts10 Oct 2002
State of West Bengal Vs Nilkantha Mahato and Others
Calcutta High Court · (2003) CriLJ 3566
Penal Code, 1860 (IPC) — Section 148, 149, 300, 323, 324
High Courts10 Oct 2002Dismissed
Jyotsana Rajgarhia Vs Dipak Kumar Himatsingka
Calcutta High Court · (2002) 2 ILR (Cal) 402
Limitation Act, 1963 — Article 137, 5Succession Act, 1925 — Section 263, 283(1), 283(2)
High Courts10 Oct 2002Allowed
First Land Acquisition Collector and Others Vs Daulat Singh Surana and Others
Calcutta High Court · (2003) 2 CHN 376 : (2003) 1 ILR (Cal) 325
Land Acquisition Act, 1894 — Section 4, 4(1), 6, 9(3B)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 5(3), 7A
High Courts10 Oct 2002Dismissed
M.N. Roy and Another Vs Snehasis Bagchi
Calcutta High Court · (2003) 2 CHN 361
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115
High Courts09 Oct 2002
Commissioner of Income Tax Vs Kishanlal and Sons (Udyog) Pvt. Ltd.
Calcutta High Court · (2003) 181 CTR 297 : (2003) 260 ITR 481 : (2004) 134 TAXMAN 569
Income Tax Act, 1961 — Section 23, 23(1)
High Courts09 Oct 2002
Bidyut Saha Vs State of W.B.
Calcutta High Court · (2003) CriLJ 2678
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts08 Oct 2002Allowed
Kanchan Udyag Ltd. Vs McDowell and Co. Ltd.
Calcutta High Court · AIR 2003 Cal 207
Calcutta High Court (Original Side) Rules, 1914 — Rule 10Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(3), Order 41 Rule 23, Order 43 Rule 1, 2(2), 47
High Courts08 Oct 2002
Montek Singh Vs State of West Bengal and Another
Calcutta High Court · (2003) 2 CALLT 85 : (2002) CriLJ 4617
Criminal Procedure Code, 1973 (CrPC) — Section 131, 157, 2, 402, 45Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324Railway Protection Force Act, 1957 — Section 10, 20(3)
High Courts08 Oct 2002Dismissed
Bhagawat Chandra Gayen and Others Vs State of West Bengal
Calcutta High Court · (2002) 4 CHN 715 : (2003) CriLJ 1185
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 325
High Courts08 Oct 2002
Union of India and Others Vs Central Administrative Tribunal and Another
Calcutta High Court · 107 CWN 337
Administrative Tribunals Act, 1985 — Section 19, 20, 21, 21(3), 22Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Criminal Procedure Code, 1973 (CrPC) — Section 417, 417(3)
High Courts08 Oct 2002
Kejriwal Enterprises and Another Vs Commissioner of Income Tax
Calcutta High Court · (2003) 181 CTR 305 : (2003) 260 ITR 341 : (2003) 133 TAXMAN 749
Income Tax Act, 1961 — Section 260A, 36(1)
High Courts08 Oct 2002Allowed
Kanwar Deep Singh etc. Vs State of West Bengal
Calcutta High Court · (2004) CriLJ 1116
Companies Act, 1956 — Section 56(3), 624, 63, 68Criminal Procedure Code, 1973 (CrPC) — Section 482