High Courts17 Jun 2002Allowed
Employees'' State Insurance Corporation Vs Lachan Deo Singh
Calcutta High Court · (2003) 3 LLJ 807
Employees State Insurance Act, 1948 — Section 75(2A)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,137 of 3,204
High Courts17 Jun 2002Dismissed
Bhagawan Mishra Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 3 CALLT 1
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts17 Jun 2002Dismissed
Nirmal Kanti Banerjee and Others Vs State of West Bengal
Calcutta High Court · (2002) 3 CALLT 573 : (2002) 3 CHN 421 : (2003) 1 DMC 678
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 161Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts17 Jun 2002Dismissed
Jagannath Patra Vs State of West Bengal
Calcutta High Court · (2003) 1 ILR (Cal) 68
High Courts17 Jun 2002Allowed
Navneet Kumar Didwania Vs Commissioner of Customs (Port) and Others
Calcutta High Court · (2002) 3 CALLT 601 : (2003) 86 ECC 182 : (2002) 145 ELT 6
Contract Act, 1872 — Section 68Customs Act, 1962 — Section 110(1), 111, 124, 49
High Courts14 Jun 2002Allowed
Shrimati Asoka Mukherjee Vs Gandhi Das and Another
Calcutta High Court · (2002) 3 CALLT 307 : (2002) 3 CHN 225
Hindu Adoptions and Maintenance Act, 1956 — Section 10, 11, 4, 6, 7
High Courts14 Jun 2002Allowed
Md. Jamiruddin Biswas Vs District Inspector of Schools (S.E.) Nadia
Calcutta High Court · (2003) 1 ILR (Cal) 1
High Courts13 Jun 2002Dismissed
Rabiul Islam Laskar Vs The State of West Bengal and Others
Calcutta High Court · (2003) 1 CALLT 428
Constitution of India, 1950 — Article 16, 21, 226
High Courts13 Jun 2002Dismissed
Employees'' State Insurance Corporation Vs Calcutta Municipal Corporation and Others
Calcutta High Court · 107 CWN 834
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3(b), 4, 5ATransfer of Property Act, 1882 — Section 53A
High Courts13 Jun 2002Dismissed
Nepal Chandra Kar and Others Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (2002) 3 CALLT 78
Calcutta Municipal Corporation Act, 1980 — Section 432, 573Constitution of India, 1950 — Article 19, 226
High Courts13 Jun 2002Allowed
Swapan Kr. Mondal and Another Vs Subhas Ch. Pal and Others
Calcutta High Court · (2002) 3 CALLT 416
Penal Code, 1860 (IPC) — Section 406, 420, 427
High Courts13 Jun 2002Dismissed
Ajoy Kumar Basu Vs The State of West Bengal and Others
Calcutta High Court · (2003) 1 CALLT 144 : (2002) 255 ITR 407
Constitution of India, 1950 — Article 14, 21, 226Recruitment and Leave Rules, 1991 — Rule 14(1), 6West Bengal Primary Education Act, 1973 — Section 106
High Courts13 Jun 2002Allowed
Sambhu Nath Dalal and Another Vs Radharaman Middya and Others
Calcutta High Court · (2003) 1 CALLT 301
Evidence Act, 1872 — Section 95, 97Limitation Act, 1963 — Article 113Specific Relief Act, 1963 — Section 26, 26(1), 26(4)
High Courts12 Jun 2002Dismissed
Amaresh Choudhury Vs Gopinath Kundu and Another
Calcutta High Court · (2002) 2 CALLT 535
Arbitration and Conciliation Act, 1996 — Section 11, 42Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20
High Courts12 Jun 2002
Guru Charan Majhi Vs The State of West Bengal and Others
Calcutta High Court · (2002) 2 CALLT 238
Constitution of India, 1950 — Article 226
High Courts12 Jun 2002Dismissed
Lalu Alam Vs State of West Bengal
Calcutta High Court · (2003) 2 ALT(Cri) 2 : (2002) 2 CALLT 540 : (2002) 3 CHN 301 : 107 CWN 920
Criminal Procedure Code, 1973 (CrPC) — Section 161, 231(2)Evidence Act, 1872 — Section 138Penal Code, 1860 (IPC) — Section 148, 149, 307, 325
High Courts12 Jun 2002Allowed
G.N. Shaw (Wine) Pvt. Ltd. Vs Income Tax Officer and Another
Calcutta High Court · (2003) 183 CTR 528 : (2003) 260 ITR 513 : (2003) 133 TAXMAN 619
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142(1), 147, 148, 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts11 Jun 2002Allowed
Ashok Biri Factory and Others Vs The State of West Bengal and Others
Calcutta High Court · (2002) 3 CALLT 555 : (2003) 97 FLR 55 : (2003) 2 LLJ 138
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 2, 26, 31Constitution of India, 1950 — Article 19, 21, 226Industrial Disputes Act, 1947 — Section 10, 2
High Courts11 Jun 2002Allowed
Tantia Construction Co. Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2002) 177 CTR 419 : (2002) 171 CTR 419 : (2002) 257 ITR 84 : (2003) 129 TAXMAN 971
Income Tax Act, 1961 — Section 143(3), 147
High Courts25 May 2002Dismissed
Manoj Singh and Rita Mondal Vs State of West Bengal
Calcutta High Court · (2003) 2 CALLT 253
Criminal Procedure Code, 1973 (CrPC) — Section 366Evidence Act, 1872 — Section 114, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 34, 394