COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,142 of 3,204

High Courts23 Apr 2002Allowed

Dipak Dutta and Pralay Sinha Vs Union of India (UOI) and Others

Calcutta High Court · (2003) 1 CALLT 12 : (2004) 121 CompCas 516 : (2004) 187 CTR 14 : (2004) 268 ITR 302

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 179, 272A

High Courts23 Apr 2002

Dipak Dutta Vs Union of India

Calcutta High Court · (2003) 1 CALLT 12 : (2004) 134 TAXMAN 533

Income Tax Act, 1961 — Section 179

High Courts23 Apr 2002Dismissed

Saloo Choudhury and Another Vs Nissan Europe N.V. and Others

Calcutta High Court · (2007) 3 BC 595 : (2004) 3 CALLT 392

Contract Act, 1872 — Section 230Specific Relief Act, 1963 — Section 34

High Courts22 Apr 2002Dismissed

Ashutosh Ghosh Vs State of West Bengal

Calcutta High Court · (2002) 04 CAL CK 0039

Constitution of India, 1950 — Article 14, 19(1)West Bengal Services Rules — Rule 175(2), 175(3)

High Courts22 Apr 2002Allowed

M.M. Enterprises and Others Vs C.M.C. and Others

Calcutta High Court · (2003) 1 CALLT 353 : (2002) 2 ILR (Cal) 363

Calcutta Municipal Corporation Act, 1980 — Section 171, 174, 179, 180(2)Constitution of India, 1950 — Article 226

High Courts22 Apr 2002

General Industrial Society Limited (Cotton Mills Division) Vs Mongdayal Prasad and Others

Calcutta High Court · 106 CWN 596

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A, 17, 24Limitation Act, 1963 — Section 5

High Courts20 Apr 2002

Monoharlal Dutt Vs State of West Bengal and Another

Calcutta High Court · (2003) CriLJ 2634

Criminal Procedure Code, 1973 (CrPC) — Section 133

High Courts19 Apr 2002Dismissed

Krishna Vir Singh Vs Sabyasachi Sengupta

Calcutta High Court · (2002) 3 CALLT 56

Contempt of Courts Act, 1971 — Section 3Land Acquisition Act, 1894 — Section 11, 12, 16, 18, 34

High Courts19 Apr 2002Allowed

Supreme Oil Industries Ltd. and Another Vs Special Secretary, Finance (Taxation) Department, Government of West Bengal

Calcutta High Court · (2002) 127 STC 352

High Courts19 Apr 2002Allowed

Kisanlal Sinha Roy Vs State of West Bengal and Others

Calcutta High Court · (2003) 1 CALLT 128

Constitution of India, 1950 — Article 226

High Courts19 Apr 2002Allowed

Tirupati Fileres and Industries Ltd. Vs Union of India (UOI) and Others

Calcutta High Court · (2002) 3 CALLT 95 : (2003) 155 ELT 242

Constitution of India, 1950 — Article 226

High Courts19 Apr 2002Dismissed

Bengal Peerless Housing Development Co. Ltd. Vs Gopeswar Prasad Agarwal and Others

Calcutta High Court · (2002) 2 CALLT 473 : (2002) 2 CHN 552

West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 4West Bengal Land (Requisition and Acquisition) Rules, 1948 — Rule 3

High Courts19 Apr 2002

Jagadamba Fiscal Services Pvt. Ltd. Vs Birla Corporation Ltd. and Another

Calcutta High Court · (2002) 3 CALLT 87

High Courts19 Apr 2002

Purnima Ghosh Vs State of West Bengal and Others

Calcutta High Court · (2003) 1 CALLT 273

Constitution of India, 1950 — Article 226

High Courts19 Apr 2002Allowed

Smt. Kana Dey Vs Dipak Dasgupta

Calcutta High Court · (2002) 1 ILR (Cal) 372

Civil Procedure Code, 1908 (CPC) — Section 100, 99Criminal Procedure Code, 1973 (CrPC) — Section 100Evidence Act, 1872 — Section 17, 18, 58

High Courts18 Apr 2002Dismissed

N. Chakravorti and Co. and Another Vs Union of India (UOI) and Others

Calcutta High Court · (2002) 257 ITR 10 : (2003) 131 TAXMAN 420

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 214, 237, 243, 244, 246(1)

High Courts17 Apr 2002Dismissed

Kanta Depura Vs CESC Limited and Others

Calcutta High Court · (2002) 3 CALLT 407

Constitution of India, 1950 — Article 14, 19, 226

High Courts12 Apr 2002

Anoop Kumar Vs Commissioner of Cus. (Prev.)

Calcutta High Court · (2004) 93 ECC 149 : (2002) 104 ECR 316 : (2002) 145 ELT 48

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 125, 130(1), 143, 2(33)Customs, Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982 — Rule 41

High Courts12 Apr 2002Allowed

Saheda Khatoon Vs Gholam Sarwar

Calcutta High Court · (2003) 2 ALD(Cri) 12 : (2002) CriLJ 4150

Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3

High Courts11 Apr 2002Dismissed

Paresh Nath Chowdhury and Others Vs Modern Food Industries India Ltd. and Others

Calcutta High Court · (2003) 2 LLJ 499

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A