High Courts30 Apr 2002
Vijayashree Limited and Another Vs State of West Bengal and Others
Calcutta High Court · (2002) 3 CALLT 345
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 4A
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,141 of 3,204
High Courts30 Apr 2002Dismissed
Santimoy Biswas Vs State of West Bengal and Others
Calcutta High Court · (2002) 2 CALLT 258 : (2002) 3 CHN 210
Constitution of India, 1950 — Article 14, 21, 226
High Courts30 Apr 2002Allowed
Biswanath Halder Vs United Bank of India and Others
Calcutta High Court · (2002) 3 CALLT 65 : (2003) 1 LLJ 542
Constitution of India, 1950 — Article 226
High Courts29 Apr 2002
Chen Kuam Tain Vs CESC Ltd.
Calcutta High Court · AIR 2003 Cal 63 : (2002) 253 ITR 738
Electricity Act, 1910 — Section 26
High Courts26 Apr 2002Dismissed
Ashim Kumar Sarma and Others Vs State of West Bengal and Others
Calcutta High Court · 106 CWN 580
Constitution of India, 1950 — Article 226
High Courts26 Apr 2002Dismissed
Jamal Aktar Vs Rahiman Bibi
Calcutta High Court · (2002) 04 CAL CK 0005
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 17(2), 17(2A), 17(4)
High Courts26 Apr 2002
Uma Shankar Rai Vs The State of West Bengal and Others
Calcutta High Court · (2002) 2 CALLT 239 : (2002) 94 FLR 1202
Constitution of India, 1950 — Article 226
High Courts25 Apr 2002Dismissed
Girish Chandra Rout Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 2 CALLT 385 : 106 CWN 618
Army Rules, 1954 — Rule 106 , 108, 109, 110, 111Constitution of India, 1950 — Article 20(3), 226
High Courts25 Apr 2002
Arun Kumar Kayal Vs Sabita Das Gupta
Calcutta High Court · 106 CWN 955
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105, 107, 108, 108(o)
High Courts25 Apr 2002Allowed
Sri Dwarikanath Chowdhury and Others Vs Sri Sadananda Chowdhury and Others
Calcutta High Court · (2003) 1 CALLT 332 : (2003) 2 CHN 340 : (2002) 2 ILR (Cal) 65
Calcutta High Court Civil Rules, 1935 — Rule 208Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Constitution of India, 1950 — Article 21, 227
High Courts25 Apr 2002
Ganesh Wire Industries Vs C.E.S.C. Limited and Others
Calcutta High Court · AIR 2003 Cal 138 : (2002) 3 CALLT 16 : (2002) 2 CHN 649 : 106 CWN 1071
Constitution of India, 1950 — Article 226Electricity (Supply) (West Bengal Amendment) Act, 1994 — Section 49BElectricity Act, 1910 — Section 22
High Courts25 Apr 2002Dismissed
Md. Abdul Salam Ghorami Vs Deputy Inspector General, Bsf and Others
Calcutta High Court · 106 CWN 659
Border Security Force Act, 1968 — Section 40
High Courts24 Apr 2002Allowed
E.S.I. Ltd. Vs Union of India (UOI)
Calcutta High Court · (2003) 156 ELT 344
Customs Act, 1962 — Section 110(1), 110(2), 124
High Courts24 Apr 2002
CWT Vs Sandeep Jajodia
Calcutta High Court · (2004) 134 TAXMAN 46
Wealth Tax Act, 1957 — Section 25(2)
High Courts24 Apr 2002
Commissioner of Wealth Tax Vs Sandeep Jajodia
Calcutta High Court · (2004) 187 CTR 17 : (2004) 268 ITR 494
Wealth Tax Act, 1957 — Section 16, 16(3), 17, 25(2)
High Courts23 Apr 2002
Smt. Kabita Mukherjee Vs Mr. Padam Chand Banthia
Calcutta High Court · (2002) 3 CALLT 83 : (2001) 3 CALLT 233
High Courts23 Apr 2002Allowed
Hindusthan Mitra Club and Others Vs State of West Bengal
Calcutta High Court · (2002) 3 CALLT 515 : (2002) 4 CHN 1
Constitution of India, 1950 — Article 14, 21, 226
High Courts23 Apr 2002Dismissed
Sri Kamalesh Adhikary Vs Dakshin Damodar Cold Storage Private Limited
Calcutta High Court · (2002) 3 CALLT 188
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 9 Rule 13, 151Evidence Act, 1872 — Section 114Limitation Act, 1963 — Section 5
High Courts23 Apr 2002
Sambhu Nath Pandey Vs Jitesh Pandey and Others
Calcutta High Court · 106 CWN 586
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 144, 151Criminal Procedure Code, 1973 (CrPC) — Section 133, 340, 401, 482
High Courts23 Apr 2002Dismissed
Bata India Limited Vs Employees'' State Insurance Corporation and Others
Calcutta High Court · (2003) 3 LLJ 716
Employees State Insurance Act, 1948 — Section 2(9)