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Calcutta High Court judgments

64,079 judgments · page 1,139 of 3,204

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High Courts15 May 2002Dismissed

Howrah District Central Co-operative Bank Limited Employees'' Union Vs Howrah District Central Co-operative Bank Limited and Others

Calcutta High Court · (2002) 95 FLR 569 : (2002) 3 LLJ 760

Industrial Disputes Act, 1947 — Section 33(1)
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High Courts15 May 2002Allowed

Namita Chowdhury Vs The State of West Bengal and Others

Calcutta High Court · (2003) 2 CALLT 63 : (2002) 1 ILR (Cal) 534

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 141, 21, 226
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High Courts15 May 2002Dismissed

Bireswar Sirkar Vs Collector of Central Excise and Others

Calcutta High Court · (2003) 2 CALLT 523 : (2003) 162 ELT 1170

Constitution of India, 1950 — Article 14, 19, 21, 226General Clauses Act, 1897 — Section 6Gold (Control) Act, 1968 — Section 4, 68, 78
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High Courts15 May 2002Dismissed

Shree Balaji Steels Vs Gontermann-Peipers (India) Ltd.

Calcutta High Court · (2003) 114 CompCas 193 : (2003) 47 SCL 821

Companies Act, 1956 — Section 425, 433, 439Partnership Act, 1932 — Section 69, 69(2)
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High Courts14 May 2002

Timken India Ltd. Vs Commissioner of Income Tax and Others

Calcutta High Court · (2002) 176 CTR 366 : (2002) 256 ITR 460 : (2003) 130 TAXMAN 638

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 195, 206, 90, 90(2)
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High Courts13 May 2002

Shibendra Narayan Roy Vs State of West Bengal and Others

Calcutta High Court · (2002) 3 CALLT 527

Constitution of India, 1950 — Article 14, 19, 21, 226
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High Courts13 May 2002Allowed

Purna Chandra Ghorai and Others Vs The State of West Bengal and Others

Calcutta High Court · (2003) 1 CALLT 496

Constitution of India, 1950 — Article 162, 19, 21, 226
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High Courts13 May 2002

Sri Rajesh Chandra Ghosh Vs State of West Bengal and Others

Calcutta High Court · (2005) 2 CALLT 44

Calcutta Municipal Act, 1923 — Section 537Constitution of India, 1950 — Article 226, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(1), 377, 378
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High Courts10 May 2002

Biren Pramanik and Others, Swapan Kumar Deb alias Sajid Kamal Deb, Ashis Kumar Shaw and Sumit Roy and Bure Vs State of West Bengal

Calcutta High Court · (2003) 1 CALLT 470

Criminal Procedure Code, 1973 (CrPC) — Section 165(5), 167(5), 167(6)
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High Courts10 May 2002

Biswajit Chakraborty Vs Mira-Sen Ray

Calcutta High Court · 107 CWN 39

Civil Procedure Code, 1908 (CPC) — Section 115, 151Evidence Act, 1872 — Section 62, 63Stamp Act, 1899 — Section 13, 14, 31, 32, 33
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High Courts10 May 2002Dismissed

Indian Bank Vs ABS Marine Products Private Ltd. and Others

Calcutta High Court · (2007) 2 CALLT 29

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(1)
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High Courts10 May 2002Dismissed

Asim Mukhopadhyay Vs Sourindra Nath Roy

Calcutta High Court · (2002) CriLJ 3325

Contempt of Courts Act, 1971 — Section 2
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High Courts10 May 2002

Golam Momen Vs Deputy Commissioner of Income Tax and Others

Calcutta High Court · (2003) 131 TAXMAN 428

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 158BC, 220(6), 226(3)
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High Courts10 May 2002Dismissed

Rakesh Kumar Shaw Vs Commissioner of Income Tax

Calcutta High Court · (2002) 177 CTR 573 : (2002) 257 ITR 268

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 246, 249(2), 249(3), 250, 253
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High Courts10 May 2002

Dulal Chandra Chattopadhyay Vs Basudeb Bhattacharjee

Calcutta High Court · (2003) 1 CALLT 160 : (2001) 256 ITR 305

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
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High Courts08 May 2002Dismissed

State Vs Urmi Ghoshal Snehasis Bhowmick and Dilip Kumar Sil Vs State Deputy Commissioner of Police Vs Md. Noor Alam

Calcutta High Court · AIR 2002 Cal 192 : (2003) 2 CALLT 151 : 107 CWN 244

Central Motor Vehicles Rules, 1989 — Rule 115, 115(2), 116, 116(1), 126Constitution of India, 1950 — Article 14, 19, 226Motor Vehicles Act, 1939 — Section 110, 190(2)
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High Courts08 May 2002Dismissed

Gour Mohan Manna and Others Vs State of West Bengal and Others

Calcutta High Court · (2003) 1 CALLT 140

Constitution of India, 1950 — Article 19, 226West Bengal Board of Secondary Education Act, 1963 — Section 19A(3)
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High Courts08 May 2002Allowed

Debabrata Mondal and Others Vs State of West Bengal and Others

Calcutta High Court · (2003) 1 CALLT 16

Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 174, 294, 294(3)Evidence Act, 1872 — Section 137, 138, 145, 3, 58Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 326
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High Courts07 May 2002Allowed

Sunanda Bose and Others Vs The State of West Bengal and Others

Calcutta High Court · (2003) 1 CALLT 34

Constitution of India, 1950 — Article 14, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 144, 149, 151Police Act, 1861 — Section 13, 3, 6
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High Courts07 May 2002Dismissed

Subikash Roy Vs Smt. Leena Chatterjee

Calcutta High Court · (2003) 1 CALLT 260 : (2002) 256 ITR 625

Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 4(1), 4(3), 7
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