COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,140 of 3,204

High Courts07 May 2002Dismissed

Ananda Prasad Dey and Others and Shyamapada Mondal and Others Vs The State of West Bengal and Others

Calcutta High Court · (2002) 3 CALLT 195 : (2002) 3 CHN 257 : 107 CWN 610 : (2002) 2 ILR (Cal) 457

West Bengal Land Reforms Act, 1955 — Section 21B, 51, 51BWest Bengal Land Reforms Rules, 1965 — Rule 22

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High Courts07 May 2002Allowed

West Bengal Board of Secondary Education Vs Dakhiruddin Khan and Others

Calcutta High Court · AIR 2002 Cal 200 : (2003) 1 CALLT 84

Constitution of India, 1950 — Article 14, 226West Bengal Board of Secondary Education Act, 1963 — Section 19A(3)

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High Courts07 May 2002Dismissed

Elbe Industrial Works Vs Commercial Tax Officer and Others

Calcutta High Court · (2003) 131 STC 453

Bengal Finance (Sales Tax) Act, 1941 — Section 11E, 11E(2)Bengal Finance (Sales Tax) Rules, 1941 — Rule 54AACentral Sales Tax (West Bengal) Rules, 1958 — Rule 9

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High Courts07 May 2002Dismissed

Union of India (UOI) Vs Raghubans Ojha

Calcutta High Court · (2003) 1 ILR (Cal) 91

Central Industrial Security Force Rules, 1969 — Rule 29, 31, 34, 34(11), 47

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High Courts06 May 2002

Indian Oil Corporation Ltd. Vs CEGAT and Others

Calcutta High Court · (2002) 104 ECR 609

Limitation Act, 1963 — Section 5

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High Courts06 May 2002Dismissed

Rajan Ghoshal Vs Union of India (UOI) and Others

Calcutta High Court · (2003) 88 ECC 140

Customs Act, 1962 — Section 103, 106, 108, 110, 113

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High Courts06 May 2002Allowed

IMSA Shipping Agency Pvt. Ltd. Vs Commissioner of Customs

Calcutta High Court · (2002) 84 ECC 581 : (2002) 104 ECR 1 : (2002) 145 ELT 55

Customs Act, 1962 — Section 106, 118, 49

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High Courts06 May 2002Allowed

Damodar Naryan Singh Vs Sardar Hira Singh and Another

Calcutta High Court · (2003) 1 CALLT 237 : (2002) 2 ILR (Cal) 43

Civil Procedure Code, 1908 (CPC) — Section 115Easements Act, 1882 — Section 52Hindu Adoptions and Maintenance Act, 1956 — Section 19

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High Courts06 May 2002Dismissed

Anal Adhikary Vs Krishna Adhikary

Calcutta High Court · (2003) 2 ALD(Cri) 18 : (2002) 4 CHN 743 : (2003) CriLJ 297 : (2003) 2 DMC 570

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts06 May 2002Dismissed

Sri Sri 108, Karunamoyee Kalimata Devine Deity Vs Netai Chandra Bose

Calcutta High Court · (2002) 05 CAL CK 0001

Constitution of India, 1950 — Article 227Religious Endowments Act, 1863 — Section 14Trusts Act, 1882 — Section 1, 36, 37, 5, 59

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High Courts03 May 2002Allowed

Makar Dhwaja Das Vs Union of India (UOI) and Others

Calcutta High Court · (2002) 2 CALLT 310 : (2002) 95 FLR 374

Constitution of India, 1950 — Article 14, 16, 21, 226

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High Courts03 May 2002Dismissed

Rawatmall Mohanlal Vs Income Tax Officer

Calcutta High Court · (2004) 188 CTR 425 : (2004) 269 ITR 420

Income Tax Act, 1961 — Section 147

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High Courts03 May 2002

Sakti Banerjee and Another Vs Swadesh Angrish

Calcutta High Court · 108 CWN 510

Constitution of India, 1950 — Article 20(2), 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(a), 190(a)(1), 256, 397, 403Prevention of Food Adulteration Act, 1954 — Section 16, 7

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High Courts03 May 2002

Sekhar Chatterjee Vs National Jute Manufacturing Corporation Ltd. and Others

Calcutta High Court · (2002) 2 CALLT 204

Constitution of India, 1950 — Article 21, 226

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High Courts03 May 2002Dismissed

Bharat Hari Singhania (Individual) Vs Wealth Tax Officer and Others

Calcutta High Court · (2003) 185 CTR 659 : (2002) 257 ITR 80

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High Courts03 May 2002

Rawatmall Mohanlal Vs ITO

Calcutta High Court · (2004) 136 TAXMAN 140

Income Tax Act, 1961 — Section 148

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High Courts03 May 2002Dismissed

Raihan Bibi Vs State of West Bengal

Calcutta High Court · (2002) 05 CAL CK 0011

West Bengal Primary Education Act, 1973 — Section 106(1)West Bengal Primary School Teachers Recruitment Rules, 2001 — Rule 14

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High Courts03 May 2002Dismissed

Tapan Kumar Bhattacharjee Vs Bijan Kumar Bose and Another

Calcutta High Court · (2002) 05 CAL CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Penal Code, 1860 (IPC) — Section 323, 506

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High Courts02 May 2002

Uniworth Textiles Ltd. Vs Joint Development Commissioner

Calcutta High Court · (2002) 104 ECR 325 : (2002) 144 ELT 515

Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226Foreign Trade (Development and Regulation) Act, 1992 — Section 13, 9(2), 9(4)

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High Courts02 May 2002Dismissed

S and D Securities Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Calcutta High Court · (2003) 3 BC 99 : (2003) 1 CALLT 608

Arbitration Act, 1940 — Section 31(2), 32, 33Arbitration and Conciliation Act, 1996 — Section 16, 21, 4, 7, 8Constitution of India, 1950 — Article 226

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