High Courts27 Mar 2002
CGT Vs Surendra Paul
Calcutta High Court · (2002) 175 CTR 212
Gift Tax Act, 1958 — Section 4(1)(c)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,144 of 3,204
High Courts26 Mar 2002Dismissed
Dinwara Engineers Private Limited Vs Amitava Banerjee
Calcutta High Court · (2002) 2 CALLT 253
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 7 Rule 10, 151, 2(1)Constitution of India, 1950 — Article 227
High Courts26 Mar 2002Partly Allowed
Manoranjan Pramanik and Others Vs Gourhari Pramanik and Others
Calcutta High Court · (2002) 2 CALLT 553
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Partnership Act, 1932 — Section 4
High Courts22 Mar 2002Dismissed
Dey''s Medical Stores Manufacturing Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 50 BLJR 2504 : (2002) 2 CALLT 352 : (2002) 2 CHN 655
High Courts22 Mar 2002
Sushil Kumar Sharma and Others Vs Director of Entry Taxes and Others
Calcutta High Court · (2002) 3 CALLT 395
Constitution of India, 1950 — Article 21, 226Taxes on Entry of Goods into Calcutta Metropolitan Area Act, 1972 — Section 19Taxes on Entry of Goods into Calcutta Metropolitan Area Rules, 1970 — Rule 25(5)
High Courts22 Mar 2002
Kanchanjanga Commotrade Pvt. Ltd. Vs Shivarpan Engineering Pvt. Ltd. and Another
Calcutta High Court · (2004) 119 CompCas 712
High Courts22 Mar 2002Dismissed
Sajjan Kr. Agarwal Vs CESC Ltd. and Others
Calcutta High Court · (2002) 3 CALLT 274
Constitution of India, 1950 — Article 21, 226
High Courts21 Mar 2002
Eastern Coils Private Ltd. Vs Commr. of C. Ex.
Calcutta High Court · (2003) 153 ELT 290
Central Excises and Salt Act, 1944 — Section 11B
High Courts21 Mar 2002Allowed
Sri Amalendu Ganguly Vs Smt. Manjari Pal and Others
Calcutta High Court · (2002) 2 CALLT 118
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts21 Mar 2002
Gobinda Kumar Saha Vs Tapasi Debangshi
Calcutta High Court · (2002) 2 CALLT 376
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 41 Rule 11, 100West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(3A), 17(4)
High Courts21 Mar 2002Allowed
Ram Krishna Das Vs State of West Bengal and Others
Calcutta High Court · (2002) 3 CALLT 436
Constitution of India, 1950 — Article 21, 226Town and Country Planning Act, 1979 — Section 46(5)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 2
High Courts21 Mar 2002Dismissed
Shaktipada Mahato Vs District Magistrate, Purulia and Others
Calcutta High Court · 107 CWN 813
Constitution of India, 1950 — Article 227West Bengal Panchayat Act, 1973 — Section 213A, 213A(1), 213A(12)
High Courts20 Mar 2002
CWT Vs Smt. Danka Devi Agarwala
Calcutta High Court · (2002) 175 CTR 133
Wealth Tax Act, 1957 — Section 2(m)
High Courts20 Mar 2002
Commissioner of Wealth Tax Vs Smt. Danka Devi Agarwala
Calcutta High Court · (2002) 256 ITR 146 : (2003) 126 TAXMAN 250
High Courts20 Mar 2002Dismissed
Indra Motors Pvt. Ltd. Vs Bina Pani Daw and Others
Calcutta High Court · 106 CWN 563
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 11(2), Order 21 Rule 11(3)Criminal Procedure Code, 1973 (CrPC) — Section 144Transfer of Property Act, 1882 — Section 111(g), 115, 116
High Courts20 Mar 2002Dismissed
Navin Jain and Others Vs State Bank of India and Another
Calcutta High Court · AIR 2002 Cal 223 : (2002) 2 CALLT 492 : (2002) 2 CHN 294 : (2003) 116 CompCas 62
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 34 Rule 11, 151Constitution of India, 1950 — Article 226, 227Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 3
High Courts19 Mar 2002Allowed
Kusum Products Vs State of West Bengal and Others
Calcutta High Court · (2002) 2 CALLT 125 : (2002) 94 FLR 321
Industrial Employment (Standing Orders) Act, 1946 — Section 12A
High Courts19 Mar 2002Dismissed
Andhra Bank Vs Official Liquidator and Another
Calcutta High Court · (2002) 2 CALLT 359 : (2002) 2 CHN 412
Companies Act, 1956 — Section 529ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(19)
High Courts18 Mar 2002Dismissed
Smriti Sil (Nee Laha) Vs Shyamali Sil
Calcutta High Court · 107 CWN 910
Limitation Act, 1963 — Section 5Special Marriage Act, 1954 — Section 36
High Courts18 Mar 2002
G.L. Gayen Vs State of West Bengal
Calcutta High Court · (2002) 3 CALLT 333
Criminal Procedure Code, 1973 (CrPC) — Section 402, 482Essential Commodities Act, 1955 — Section 6A(1)(2), 7(1)Penal Code, 1860 (IPC) — Section 201