COURT ARCHIVE

Calcutta High Court judgments, 2002

571 judgments · page 5 of 29

High Courts26 Sept 2002Dismissed

Vijay Mallya Vs Assistant Commissioner, Income Tax and Others

Calcutta High Court · (2003) 1 CALLT 530a : (2003) 185 CTR 233 : (2003) 131 TAXMAN 477

Constitution of India, 1950 — Article 19, 226Income Tax Act, 1961 — Section 142, 142(1), 143(2), 154, 2(30)

Read judgment

High Courts26 Sept 2002

Tulshi Charan Mukherjee and Others Vs State of West Bengal

Calcutta High Court · (2003) 2 CALLT 556

Land Acquisition Act, 1894 — Section 23(1), 23(1A), 23(2), 23A, 28West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(3), 4, 4(1), 7, 7(1)

Read judgment

High Courts24 Sept 2002Allowed

Bibekananda Mondal Vs State of West Bengal

Calcutta High Court · (2002) 2 ILR (Cal) 294

Constitution of India, 1950 — Article 226

Read judgment

High Courts24 Sept 2002

Badal Chowdhury Vs State of West Bengal

Calcutta High Court · (2005) CriLJ 433 : (2005) 2 RCR(Criminal) 226

Criminal Procedure Code, 1973 (CrPC) — Section 218

Read judgment

High Courts24 Sept 2002

M/s. Neelambar Finvest Private Ltd. and Others Vs The Kolkata Municipal Corporation and Others

Calcutta High Court · 107 CWN 10

Calcutta Municipal Corporation Act, 1980 — Section 119, 120, 171, 193, 195Constitution of India, 1950 — Article 13, 14, 19(1)(g), 21, 248

Read judgment

High Courts24 Sept 2002Allowed

Thai Airways International Ltd. Vs Collector of Customs

Calcutta High Court · (2003) 108 ECR 62 : (2003) 160 ELT 75

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 115(2)

Read judgment

High Courts22 Sept 2002Allowed

Purnima Bagaria Vs Calcutta Municipal Corporation and Others

Calcutta High Court · 107 CWN 301

Calcutta Municipal Corporation Act, 1980 — Section 174(5), 180, 180(2), 184, 184(3)

Read judgment

High Courts20 Sept 2002Dismissed

Peter James Gifran Von Kalkestein Bleach Vs State of West Bengal and Others

Calcutta High Court · (2003) CriLJ 332 : 107 CWN 94

Constitution of India, 1950 — Article 14, 226, 361, 72, 74(2)Criminal Procedure Code, 1973 (CrPC) — Section 433A

Read judgment

High Courts20 Sept 2002

Commissioner of Income Tax Vs Flakt India Ltd.

Calcutta High Court · (2003) 179 CTR 322 : (2002) 258 ITR 622 : (2003) 131 TAXMAN 39

Income Tax Act, 1961 — Section 37

Read judgment

High Courts20 Sept 2002

Asstt. Collector of Central Excise Vs Duncans Agro Industries Ltd.

Calcutta High Court · (2003) 152 ELT 60

Read judgment

High Courts20 Sept 2002

Tarapada Das Vs Bimal Kumar Das and Others

Calcutta High Court · 108 CWN 729

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 2(h), 63, 63(c)

Read judgment

High Courts20 Sept 2002Allowed

Gour Chandra Dutta Vs State of West Bengal and Another

Calcutta High Court · (2004) 2 ARBLR 454 : (2004) 1 CHN 660

Arbitration and Conciliation Act, 1996 — Section 2, 36, 42Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 18Constitution of India, 1950 — Article 227

Read judgment

High Courts20 Sept 2002