High Courts01 Mar 2002Dismissed
Ganesh Chandra Senapati Vs State of West Bengal and Others
Calcutta High Court · (2002) 2 CALLT 248
Constitution of India, 1950 — Article 14, 16, 19, 21, 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,147 of 3,204
High Courts28 Feb 2002Allowed
Muktipada Bhandari Vs State of West Bengal and Others
Calcutta High Court · AIR 2002 Cal 186 : (2002) 3 CALLT 324 : 106 CWN 862
West Bengal Panchayat (Gram Panchayat Administration) Rules, 1981 — Rule 23F(5), 23IWest Bengal Panchayat Act, 1973 — Section 224
High Courts28 Feb 2002Dismissed
Bal Chandra Agarwal and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 2 CALLT 27 : (2002) 94 FLR 1204 : (2002) 3 LLJ 127
Employees State Insurance Act, 1948 — Section 1(5), 2(12)
High Courts27 Feb 2002Dismissed
Commissioner, Central Excise Vs Calcutta Trade Corporation and Others
Calcutta High Court · (2003) 1 CALLT 55 : (2002) 103 ECR 804 : (2002) 143 ELT 259
Constitution of India, 1950 — Article 19, 21, 226
High Courts27 Feb 2002
Hindusthan Lever Limited and Others Vs Union of India and Others
Calcutta High Court · (2002) 3 CALLT 264 : (2002) 3 CHN 381 : (2003) 90 ECC 885 : (2002) 142 ELT 33 : (2002) 255 ITR 140
Customs Act, 1962 — Section 14
High Courts27 Feb 2002Dismissed
Darshan Singh Vs Harbans Kaur and Another
Calcutta High Court · (2002) 2 CALLT 440
Guardians and Wards Act, 1890 — Section 10, 39, 4A, 8Hindu Adoptions and Maintenance Act, 1956 — Section 9, 9(4)
High Courts27 Feb 2002
Hindustan Lever Limited Vs Union of India (UOI)
Calcutta High Court · (2002) 3 CALLT 264 : (2002) 3 CHN 381 : (2003) 90 ECC 885 : (2002) 142 ELT 33 : (2002) 255 ITR 140
Customs Act, 1962 — Section 129B, 14(1), 45Major Port Trusts Act, 1963 — Section 48
High Courts26 Feb 2002Dismissed
Lew Banerjee Vs Panchu Chowdhury and Others
Calcutta High Court · 107 CWN 597
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 7, 105, 115, 151Criminal Procedure Code, 1973 (CrPC) — Section 105West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(4)
High Courts26 Feb 2002
Indian Bank Vs Central Government Industrial Tribunal and Others
Calcutta High Court · (2002) 95 FLR 83 : (2003) 1 LLJ 331
Industrial Disputes Act, 1947 — Section 2
High Courts25 Feb 2002Dismissed
Jasoda Debi Vs Ramchandra Shaw and Others
Calcutta High Court · (2002) 2 CALLT 367 : (2002) 4 CHN 49 : 107 CWN 144
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 3, 6Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226
High Courts22 Feb 2002
Nirmal Kumar Jana Vs The State
Calcutta High Court · (2002) 3 CALLT 270 : (2003) 1 DMC 495 : (2003) 1 RCR(Criminal) 275
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 127, 401, 482
High Courts21 Feb 2002Dismissed
Ratan Kumar Sahu and Asit Kumar Mondal Vs State of West Bengal and Others
Calcutta High Court · (2002) 3 CALLT 391
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3(1)General Clauses Act, 1897 — Section 6
High Courts21 Feb 2002Allowed
Sipra Roy Vs Arun Kumar Roy
Calcutta High Court · 106 CWN 949
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts20 Feb 2002Allowed
Gour Gopal Debnath Vs The State of West Bengal and Others
Calcutta High Court · (2002) 3 CALLT 384
Constitution of India, 1950 — Article 226
High Courts20 Feb 2002
Commissioner of Income Tax Vs AVERY INDIA LTD.
Calcutta High Court · (2002) 174 CTR 426
High Courts20 Feb 2002
Commissioner of Income Tax Vs Avery India Ltd.
Calcutta High Court · (2002) 255 ITR 485 : (2002) 124 TAXMAN 791
High Courts20 Feb 2002Dismissed
Md. Yasin Vs The State of West Bengal
Calcutta High Court · (2002) 2 CALLT 546 : (2002) 2 CHN 333
Evidence Act, 1872 — Section 134, 3Penal Code, 1860 (IPC) — Section 302, 374
High Courts20 Feb 2002
Sukomal Sarkar and Others Vs Sunil Behari Ghosh
Calcutta High Court · (2002) 3 CALLT 204 : 106 CWN 1057 : (2003) 2 DMC 410 : (2003) 1 RCR(Criminal) 354
Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Succession Act, 1956 — Section 15, 16Penal Code, 1860 (IPC) — Section 406
High Courts20 Feb 2002Allowed
Dilip Kumar Chatterjee Vs Coal India Limited and Others
Calcutta High Court · (2003) 1 CALLT 405
Constitution of India, 1950 — Article 12, 226
High Courts19 Feb 2002Dismissed
Krishna Chandra Chaudhury Vs The State of West Bengal
Calcutta High Court · (2002) 2 CALLT 396 : (2002) 1 CHN 745 : 106 CWN 835
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156(1), 156(3), 190(1)(A)Penal Code, 1860 (IPC) — Section 325, 326, 329, 347, 467