High Courts14 Sept 2001Dismissed
Shaw Wallace and Co. Ltd. Vs Nepal Food Corporation and Others
Calcutta High Court · (2001) 3 CALLT 429
Evidence Act, 1872 — Section 3
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,160 of 3,204
High Courts14 Sept 2001Allowed
National Insurance Company Limited Vs Bhim Dey alias Bhola Dey and Another
Calcutta High Court · (2002) 2 ACC 90 : (2002) ACJ 1375 : (2001) 3 CALLT 531
Workmens Compensation Act, 1923 — Section 2(1), 30, 30(1), 4(1)
High Courts13 Sept 2001
Sajal Modak and Others Vs State of West Bengal and Others
Calcutta High Court · 107 CWN 659
Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1988 — Section 87, 87(1)
High Courts13 Sept 2001Dismissed
Vijay Pahwa (Dr.) Vs Bharati Mukherjee
Calcutta High Court · (2001) 2 ILR (Cal) 519
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80Limitation Act, 1963 — Article 76
High Courts12 Sept 2001Dismissed
Subrata Basu Mullick Vs State of West Bengal and Others
Calcutta High Court · (2001) 3 CALLT 478 : (2002) 1 ILR (Cal) 273
Calcutta Municipal Corporation Act, 1980 — Section 184(3), 184(4), 188, 189, 189(6)Constitution of India, 1950 — Article 226
High Courts12 Sept 2001
Pradip Kumar Basu Vs Regional Provident Fund Commissioner and Another
Calcutta High Court · (2002) 2 LLJ 512
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7A, 7D, 8F(5)Factories Act, 1948 — Section 7
High Courts10 Sept 2001Allowed
In the Goods of: Ajit Kumar Roy Vs Pradipta Mitra
Calcutta High Court · (2002) 1 CALLT 264
Civil Procedure Code, 1908 (CPC) — Section 148Succession Act, 1925 — Section 61, 68
High Courts10 Sept 2001
CESC Ltd. and Another Vs Deputy Commissioner of Income Tax and Others (No. 1)
Calcutta High Court · (2003) 185 CTR 324 : (2003) 263 ITR 382 : (2004) 138 TAXMAN 148
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 163
High Courts10 Sept 2001Dismissed
Ispat Industries Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2002) 172 CTR 128 : (2002) 253 ITR 474
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 163, 163(1), 195
High Courts10 Sept 2001
ISPAT INDUSTRIES LTD. Vs DY. Commissioner of Income Tax and Others
Calcutta High Court · (2001) 172 CTR 128 : 106 CWN 347 : (2002) 123 TAXMAN 756
Income Tax Act, 1961 — Section 163
High Courts07 Sept 2001Dismissed
Reckitt Colman of India Ltd. and Another Vs Assistant Commissioner of Income Tax (TDS) and Others
Calcutta High Court · (2002) 3 CALLT 150 : (2002) 172 CTR 499 : (2001) 170 CTR 611 : (2002) 124 TAXMAN 496
Income Tax Act, 1961 — Section 116, 116(3), 116(5), 120, 120(2)Income Tax Rules, 1962 — Rule 36A
High Courts07 Sept 2001Dismissed
Hindustan Motors Ltd. and Another Vs National Insurance Co. Ltd. and Another
Calcutta High Court · AIR 2003 Cal 41
Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 64VBInsurance Rules, 1939 — Rule 58
High Courts07 Sept 2001
Commissioner of Income Tax Vs Harsh Chemical Ltd.
Calcutta High Court · (2002) 172 CTR 519 : (2002) 253 ITR 63 : (2003) 128 TAXMAN 101
Income Tax Act, 1961 — Section 2(14), 256(1), 45, 48, 54A
High Courts07 Sept 2001
Provas Routh alias Bhulan Routh Vs Santanu Goswami and Others
Calcutta High Court · (2002) CriLJ 2478
High Courts07 Sept 2001
Commissioner of Income Tax Vs Harsh Chemical Ltd
Calcutta High Court · (2001) 253 ITR 63
Income Tax Act, 1961 — Section 54A
High Courts07 Sept 2001Allowed
Shipra Banerjee Vs State of West Bengal and Others
Calcutta High Court · 106 CWN 978
Cattle Trespass Act, 1871 — Section 20Constitution of India, 1950 — Article 15, 20, 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 2, 201(a)
High Courts06 Sept 2001Dismissed
Farid Ali and Others Vs The State
Calcutta High Court · 106 CWN 546 : (2002) 80 ECC 444
Criminal Procedure Code, 1973 (CrPC) — Section 100Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 40, 41, 42, 50
High Courts06 Sept 2001Dismissed
Promode Kumar Daw Vs Prabir Kumar Ghosh
Calcutta High Court · (2002) 2 ILR (Cal) 261
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts05 Sept 2001Allowed
Rajrani Exports Ltd. and Another Vs Employees State Insurance Corporation and Others
Calcutta High Court · (2002) 1 CALLT 227 : 107 CWN 627 : (2002) 92 FLR 798
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 39, 40, 44, 45, 45(2)
High Courts04 Sept 2001Partly Allowed
Barun Kumar Goswami Vs The State of West Bengal and Others
Calcutta High Court · (2002) 1 CALLT 105 : (2002) 93 FLR 1155
Calcutta Municipal Corporation Act, 1980 — Section 387, 567Constitution of India, 1950 — Article 21, 226Contract Act, 1872 — Section 141