High Courts15 Mar 2002Dismissed
Polar Pharma India Ltd. and Another Vs Director General of Foreign Trade and Others
Calcutta High Court · (2002) 3 CALLT 51 : (2002) 83 ECC 594 : (2002) 143 ELT 511
Constitution of India, 1950 — Article 226(2)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,145 of 3,204
High Courts15 Mar 2002Dismissed
Sahadev Jha and Another Vs State of West Bengal
Calcutta High Court · 107 CWN 887
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Mar 2002Dismissed
Ashoka Marketing Limited Vs Income Tax Officer, Ward 7(1) and Others
Calcutta High Court · (2002) 3 CALLT 495 : (2003) 127 TAXMAN 125
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142(1), 143, 143(2), 144B, 144B(2)
High Courts15 Mar 2002Allowed
Sri Braja Kishore Roy and Sri Nitai Das Roy and Another Vs State of West Bengal and Others
Calcutta High Court · (2002) 2 CALLT 559
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 3Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts15 Mar 2002
Sailesh R. Shah Vs The Intelligence Officer, NCB, Eastern Regional Unit
Calcutta High Court · (2003) 1 CALLT 573
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 25A, 29, 9A
High Courts15 Mar 2002Dismissed
United Bank of India Vs Nalini Kanta Ghosh and Others
Calcutta High Court · (2002) 2 CALLT 242 : (2002) 2 CHN 396 : (2002) 1 ILR (Cal) 485 : (2002) 3 LLJ 388
Constitution of India, 1950 — Article 226
High Courts15 Mar 2002Allowed
Sri Sankar Ghosh and Others Vs Sri Rakshit Kumar Ghosh and Others
Calcutta High Court · (2002) 2 CALLT 147 : (2003) 2 CivCC 523
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Transfer of Property Act, 1882 — Section 44
High Courts15 Mar 2002
Krishna Kumar Agarwala and Others Vs Kelvin Jute Company Limited Workers Provident Fund Trust and Others
Calcutta High Court · (2003) 1 LLJ 564
Constitution of India, 1950 — Article 12Contract Act, 1872 — Section 41Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14B, 17, 17(1A)
High Courts14 Mar 2002
Commissioner of Income Tax Vs Peico Electronics and Electricals Ltd.
Calcutta High Court · (2002) 175 CTR 6 : (2002) 125 TAXMAN 1038
Income Tax Act, 1961 — Section 40A(7)
High Courts14 Mar 2002Dismissed
Kamala Dutta alias Sujaya Dutta and Others Vs Parbati Banerjee and Others
Calcutta High Court · (2002) 2 CALLT 465
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts13 Mar 2002Allowed
Smt. Anita Gupta Vs Sri Madan Lal Gupta and Another
Calcutta High Court · (2002) 2 CALLT 483
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 311, 397(3)Evidence Act, 1872 — Section 165
High Courts13 Mar 2002
Commissioner of Income Tax Vs Hindustan Coconut Oil Mill
Calcutta High Court · (2002) 174 CTR 583
Income Tax Act, 1961 — Section 263
High Courts13 Mar 2002Dismissed
Mahendra Singh Aluwalia Vs Commercial Tax Officer, Central Section and Others
Calcutta High Court · (2002) 127 STC 545
West Bengal Sales Tax Act, 1994 — Section 68, 69, 70West Bengal Sales Tax Rules, 1995 — Rule 212
High Courts13 Mar 2002
Garden Reach Workshop Ltd. Clerks Union and Another Vs Garden Reach Ship Builders and Engineers and Others
Calcutta High Court · (2002) 2 CALLT 417 : (2002) 3 LLJ 310
Constitution of India, 1950 — Article 14, 19, 21, 226Industrial Disputes Act, 1947 — Section 18(1), 18(3), 19, 2West Bengal Industrial Disputes Rules, 1958 — Rule 68
High Courts13 Mar 2002Dismissed
Khandu Charan Polley and Another Vs Sreemati Chanchala Bhuinya
Calcutta High Court · AIR 2003 Cal 213
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Contract Act, 1872 — Section 18
High Courts13 Mar 2002Dismissed
Board of Trustee for the Port of Calcutta Vs Wood Craft Products Ltd. and Others
Calcutta High Court · (2003) 1 CALLT 458
Constitution of India, 1950 — Article 265Major Port Trusts Act, 1963 — Section 13, 42, 48, 49
High Courts12 Mar 2002Allowed
Smt. Arati Dhar Vs Sri S.K. Dutta
Calcutta High Court · (2002) 2 CALLT 207 : (2002) 3 CHN 171
Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(5), 34
High Courts12 Mar 2002Dismissed
Judhistir Mudi and Others Vs The State of West Bengal
Calcutta High Court · (2002) 2 CALLT 228 : (2002) 3 CHN 690
Evidence Act, 1872 — Section 134, 3, 6Penal Code, 1860 (IPC) — Section 304, 34
High Courts11 Mar 2002Dismissed
Grand Azad Hind Transport Co. Vs State of West Bengal
Calcutta High Court · (2002) 4 CHN 681
Constitution of India, 1950 — Article 301, 304
High Courts11 Mar 2002Dismissed
Sri Uday Murmu and Others Vs State of West Bengal
Calcutta High Court · (2003) 1 ALT(Cri) 23 : (2002) 2 CALLT 65 : (2002) 2 CHN 348
Evidence Act, 1872 — Section 134, 3, 45Penal Code, 1860 (IPC) — Section 302, 34