High Courts29 Jan 2002Dismissed
Ashutosh Das and Others Vs Smt. Dhirarani Nandan and Others
Calcutta High Court · (2002) 1 CALLT 582 : (2002) 1 CHN 566 : (2003) 1 ILR (Cal) 312
Specific Relief Act, 1963 — Section 12, 16
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,150 of 3,204
High Courts29 Jan 2002Dismissed
C. Mackertich Ltd. Vs Custodian
Calcutta High Court · (2002) 108 CompCas 811
Constitution of India, 1950 — Article 12Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 3(1), 9, 9(3), 9A(1)
High Courts29 Jan 2002
Dilip Kumar Jain Vs Commissioner of Customs
Calcutta High Court · (2002) 142 ELT 549
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 128
High Courts29 Jan 2002Dismissed
Union of India Vs Madhusudan Das
Calcutta High Court · (2002) 124 TAXMAN 864
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UC, 269UD, 269UD(1), 269UE, 269UE(1)
High Courts28 Jan 2002
Hindusthan Laminators Pvt. Ltd. Vs C.C.E., Calcutta-I
Calcutta High Court · (2002) 83 ECC 418 : (2002) 141 ELT 614
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts28 Jan 2002
ITO and Others Vs Shree Bajrang Commercial Company (P) Ltd.
Calcutta High Court · (2002) 174 CTR 343
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148
High Courts28 Jan 2002
Eastern Coalfields Ltd. Vs National Coal Workers Congress Union and Others
Calcutta High Court · (2002) 95 FLR 1020 : (2002) 2 LLJ 1115
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
High Courts28 Jan 2002Allowed
Income Tax Officer Vs Shree Bajrang Commercial Co. (P.) Ltd.
Calcutta High Court · (2002) 124 TAXMAN 776
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 139, 147(a), 148
High Courts28 Jan 2002Allowed
Sunil Chandra Das Vs State of West Bengal and Others
Calcutta High Court · (2002) 2 CALLT 226
Constitution of India, 1950 — Article 14, 16, 226General Clauses Act, 1897 — Section 3(42)Hindu Adoptions and Maintenance Act, 1956 — Section 12
High Courts28 Jan 2002
Otafalloons Forwarders Private Ltd. Vs Calcutta Port Trust
Calcutta High Court · 106 CWN 813
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 5, 5(1), 9Transfer of Property Act, 1882 — Section 106
High Courts28 Jan 2002
Simplex Concrete Piles (India) Pvt. Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2002) 176 CTR 353 : (2002) 255 ITR 49 : (2002) 125 TAXMAN 390
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 32A, 32AB, 80HH
High Courts28 Jan 2002
Maqbul Ahammed Vs Mirja Mo. Jafar and Another
Calcutta High Court · 106 CWN 1194
Contract Act, 1872 — Section 53Criminal Procedure Code, 1973 (CrPC) — Section 144Specific Relief Act, 1963 — Section 31, 34
High Courts28 Jan 2002Allowed
Income Tax Officer and Others Vs Shree Bajrang Commercial Co. (Pvt.) Ltd.
Calcutta High Court · (2004) 269 ITR 338
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 147, 148
High Courts26 Jan 2002Allowed
I.T. Officer ''M'' Ward, Companies Dist.-II, Cal. and Others Vs Shree Bajrang Commercial Company (Private) Ltd.
Calcutta High Court · 106 CWN 371
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 139, 147(a), 148
High Courts25 Jan 2002
Jenson and Nicholson (India) Ltd. Vs Industrial Investment Bank of India and Others
Calcutta High Court · AIR 2002 Cal 73
Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 17(2), 20, 20(2), 21
High Courts24 Jan 2002
Kothari Medical Centre and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 2002 Cal 189
Calcutta Municipal Corporation Act, 1980 — Section 172
High Courts24 Jan 2002Dismissed
S.T.P. Limited Vs Second Labour Court and Others
Calcutta High Court · (2002) 2 LLJ 594
Industrial Disputes Act, 1947 — Section 18, 33C(2), 9APayment of Gratuity Act, 1972 — Section 7, 8
High Courts24 Jan 2002Dismissed
Lakshman Kumar Mondal Vs U. Co. Bank and Others
Calcutta High Court · (2004) 1 CHN 321 : (2004) 2 LLJ 614
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 2
High Courts22 Jan 2002Dismissed
Sabita Paul (Das) Vs State of West Bengal and Others
Calcutta High Court · (2002) 1 CALLT 1
Constitution of India, 1950 — Article 226
High Courts22 Jan 2002Allowed
Managing Committee, Chetla Boys High School and Others Vs West Bengal Board of Secondary Education and Others
Calcutta High Court · (2002) 1 CALLT 330
Constitution of India, 1950 — Article 226West Bengal Board of Secondary Education Act, 1963 — Section 28(2)