COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,148 of 3,204

High Courts19 Feb 2002Allowed

Workmen represented by Brooke Bond Employees (Sales Unit), Calcutta and Others Vs Eighth Industrial Tribunal and Others

Calcutta High Court · (2002) 1 CALLT 555 : (2002) 3 CHN 53 : (2002) 94 FLR 106

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10, 11(A)

High Courts19 Feb 2002Allowed

Biswanath Vs Presiding Officer, First Labour Court and Others

Calcutta High Court · (2002) 95 FLR 470 : (2002) 3 LLJ 763

Industrial Disputes Act, 1947 — Section 10(1B)

High Courts19 Feb 2002Allowed

Gobinda Lal Sen and Others Vs Authority under the Payment of Wages Act, 1936 and Others

Calcutta High Court · (2002) 3 CALLT 219 : (2002) 95 FLR 996

Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15(2), 16, 17

High Courts19 Feb 2002Dismissed

Narayan Chandra Saha and Others Vs Dipali Mukherjee and Others

Calcutta High Court · 106 CWN 1137

Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 43

High Courts17 Feb 2002Allowed

P and I Services Private Limited Vs The Board of Trustees for the Port of Calcutta and Others

Calcutta High Court · (2003) 1 CALLT 544

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 43 Rule 1, Order 7 Rule 11, 2(2)

High Courts15 Feb 2002Dismissed

Shipping Corporation of India Ltd. Vs Kasturibai Pati

Calcutta High Court · (2002) ACJ 1898

High Courts15 Feb 2002

P.C. Duraiswamy Vs Ayyanar and Others

Calcutta High Court · (2002) 3 CALLT 170 : (2002) 2 CHN 184

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

High Courts14 Feb 2002Allowed

Fabrimetals Vs United Bank of India

Calcutta High Court · (2002) 02 CAL CK 0022

Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22

High Courts14 Feb 2002Allowed

Makhan Bala Middya and Vs Union of India (UOI) and Others

Calcutta High Court · AIR 2002 Cal 162 : (2003) 1 CALLT 68

Constitution of India, 1950 — Article 226

High Courts13 Feb 2002

Suprabhat Steels Ltd. Vs C.E.G.A.T.

Calcutta High Court · (2002) 104 ECR 323 : (2002) 144 ELT 500

Constitution of India, 1950 — Article 226

High Courts13 Feb 2002Dismissed

Tata Iron and Steel Co. Ltd. and Another Vs Union of India (UOI) and Others

Calcutta High Court · (2002) 3 CALLT 145 : (2002) 146 ELT 522

Central Excises and Salt Act, 1944 — Section 11, 14Constitution of India, 1950 — Article 14, 19, 21, 226

High Courts13 Feb 2002

Commissioner of Income Tax Vs Berger Paints (India) Ltd. (No. 2)

Calcutta High Court · (2002) 254 ITR 503

Income Tax Act, 1961 — Section 139, 32AB

High Courts12 Feb 2002Dismissed

Gouranga Lal Chatterjee and Others Vs State of West Bengal

Calcutta High Court · AIR 2003 Cal 44 : (2002) 253 ITR 678

Constitution of India, 1950 — Article 14, 226, 299

High Courts11 Feb 2002Dismissed

Hydro-Carbons and Chemicals Vs Addl. Commr. Commercial Taxes, W.B.

Calcutta High Court · (2002) 142 ELT 23

Constitution of India, 1950 — Article 226

High Courts11 Feb 2002Allowed

S. Sajappan and Another Vs Municipal Council and Others

Calcutta High Court · (2002) 2 CALLT 34

Constitution of India, 1950 — Article 14, 21, 226

High Courts11 Feb 2002Dismissed

Prodyot Kumar Chatterjee and Others Vs The State of West Bengal and Others

Calcutta High Court · (2002) 3 CALLT 291

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3)Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 468

High Courts07 Feb 2002

Commissioner of Income Tax Vs Union Carbide (I) Ltd.

Calcutta High Court · (2002) 174 CTR 334 : (2002) 254 ITR 488 : (2002) 124 TAXMAN 859

Income Tax Act, 1961 — Section 32, 32A

High Courts06 Feb 2002Dismissed

Ram Chatterjee and Another Vs Smt. Tapati Mukherjee and Another

Calcutta High Court · (2002) 3 CALLT 208 : (2003) 1 RCR(Criminal) 356

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Hindu Succession Act, 1956 — Section 15, 2, 25, 26Penal Code, 1860 (IPC) — Section 302

High Courts06 Feb 2002Allowed

Dr. Soumen Paul Vs Union of India (UOI) and Others

Calcutta High Court · (2002) 3 CALLT 329

Citizenship Act, 1955 — Section 15, 5(1)Constitution of India, 1950 — Article 21, 226

High Courts06 Feb 2002Dismissed

Amir Hossain Sardar and Another Vs The State of West Bengal and Others

Calcutta High Court · (2002) 3 CALLT 12

Constitution of India, 1950 — Article 19, 226