High Courts21 Sept 2001
Commissioner of Income Tax Vs SINGH ALLOYS and STEEL LTD.
Calcutta High Court · (2001) 172 CTR 144
Income Tax Act, 1961 — Section 115J(2)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,159 of 3,204
High Courts21 Sept 2001
Sankar Chakraborty and Another Vs Pratap Chakraborty and Another
Calcutta High Court · (2002) 1 CALLT 417
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3
High Courts21 Sept 2001
Commissioner of Income Tax Vs Singh Alloys and Steel Ltd.
Calcutta High Court · (2002) 172 CTR 144 : (2002) 253 ITR 650 : (2003) 127 TAXMAN 480
Income Tax Act, 1961 — Section 115, 115(1), 115(2), 32(2), 32A(3)
High Courts21 Sept 2001
Dr. Vijay Pahwa Vs Bratati Mukherjee
Calcutta High Court · 106 CWN 66
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(d), 80
High Courts21 Sept 2001Allowed
State of West Bengal and Others Vs Gobinda Chandra Mukherjee
Calcutta High Court · 106 CWN 99
Constitution of India, 1950 — Article 41
High Courts21 Sept 2001
Sushil Kumar Dutta Vs State of West Bengal and Others
Calcutta High Court · (2004) 2 CHN 634 : 108 CWN 223
Motor Vehicles Act, 1988 — Section 190(2)West Bengal Motor Vehicles Rules, 1989 — Rule 258(3)
High Courts20 Sept 2001
Jayshree Tea and Industries Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 174 CTR 129 : (2002) 253 ITR 608
Income Tax Act, 1961 — Section 115Income Tax Rules, 1962 — Rule 8
High Courts20 Sept 2001
Jayshree Tea and Industries Ltd. Vs Union of India
Calcutta High Court · (2002) 121 TAXMAN 386
Constitution of India, 1950 — Article 14, 246(3), 366(1)Income Tax Act, 1961 — Section 10, 10(33), 115O, 115O(1), 115O(3)
High Courts19 Sept 2001Allowed
STP Limited Vs Nirmaljit Singh Hoon
Calcutta High Court · AIR 2002 Cal 91 : (2002) 1 CALLT 76
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 35(3), Order 21 Rule 97, Order 21 Rule 98Constitution of India, 1950 — Article 136Specific Relief Act, 1963 — Section 34, 38
High Courts19 Sept 2001
Shree Gopal Engg. Works Ltd. and Another Vs Cesc Limited and Others
Calcutta High Court · 106 CWN 787
Electricity Act, 1910 — Section 24, 26(6), 36, 36(2), 37Limitation Act, 1963 — Section 10, 11, 12, 12, 13Limited Liability Partnership Act, 2008 — Section 10, 11, 12, 13, 14
High Courts18 Sept 2001
British Airways PLC Vs Barunendra Nath Basu
Calcutta High Court · (2001) 3 CALLT 434
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 151, 98(2)Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 311
High Courts18 Sept 2001
Rajendra Cinema Vs Regional Provident Fund Commissioner
Calcutta High Court · (2002) 92 FLR 608 : (2002) 2 LLJ 24
High Courts18 Sept 2001Allowed
Pradip Kr. Chatterjee Vs Registrar of Co-operative Society and Others
Calcutta High Court · (2002) 1 CALLT 487
Constitution of India, 1950 — Article 227
High Courts18 Sept 2001Allowed
Ajit Kumar Thakur Vs United India Insurance Co. Ltd.
Calcutta High Court · (2002) 1 CALLT 194
Calcutta High Court (Original Side) Rules, 1914 — Rule 3Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts18 Sept 2001
Pradip Dey Vs State of West Bengal and Others
Calcutta High Court · (2002) 4 LLJ 129
Industrial Disputes Act, 1947 — Section 10, 2, 2A
High Courts18 Sept 2001
Ranjit Kumar Bysack Vs International Airports Authority
Calcutta High Court · (2001) 2 ILR (Cal) 309
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts18 Sept 2001
Southern Cooling Towers Pvt. Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · (2002) 125 STC 418
West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 — Section 13, 17(1), 17A, 17D, 2(1)West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982 — Rule 17, 18
High Courts14 Sept 2001Allowed
Daisy Mantosh Vs Kapil Kapoor
Calcutta High Court · (2002) 1 CALLT 179 : (2002) 1 ILR (Cal) 138
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 21 Rule 34(2), Order 48 Rule 2, Order 48 Rule 3, 151
High Courts14 Sept 2001Allowed
New India Assurance Company Limited Vs Bharat Yadav alias B.P. Yadav and Another
Calcutta High Court · (2002) 2 ACC 174 : (2003) ACJ 44 : (2002) 1 CALLT 221 : (2002) 93 FLR 1000 : (2002) 3 LLJ 97
Workmens Compensation Act, 1923 — Section 2(1), 30(1), 4(1)
High Courts14 Sept 2001Allowed
Rina Maity and Others Vs State Transport Authority, West Bengal and Others Dipak Dey and Another Vs State of West Bengal and Others Suman Travels and Another Vs State of West Bengal and Others Shyamananda Kundu Vs State of West Bengal and Others Avijit Raha Vs State of West Bengal and Others
Calcutta High Court · (2002) 2 ACC 167 : (2001) 3 CALLT 472
Central Motor Vehicles Rules, 1989 — Rule 109Constitution of India, 1950 — Article 14, 16, 21, 226, 38Motor Vehicles Act, 1988 — Section 69, 71(3), 80(2)