COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,161 of 3,204

High Courts04 Sept 2001

Bhartia Steel and Forging Industries and Others Vs Calcutta Electric Supply Corporation and Others

Calcutta High Court · 107 CWN 682

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 80(2)Electricity Act, 1910 — Section 21(2), 21(2), 26(6), 26(6)

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High Courts04 Sept 2001

Standard Chartered Grindlays Bank Ltd. Vs Grindlays Bank Employees'' Association and Others

Calcutta High Court · 107 CWN 538 : (2002) 92 FLR 820 : (2002) 2 LLJ 174

Banking Regulation Act, 1949 — Section 36ADTrade Unions Act, 1926 — Section 18, 18(1), 2

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High Courts04 Sept 2001Allowed

Saraswat Trading Agency Vs Union of India (UOI)

Calcutta High Court · AIR 2002 Cal 51 : 106 CWN 432

Arbitration Act, 1940 — Section 17Contract Act, 1872 — Section 47, 54, 63

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High Courts03 Sept 2001

Azad Ali and Another Vs State

Calcutta High Court · (2002) CriLJ 2085

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307

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High Courts03 Sept 2001Dismissed

Gourhari Bhakta and Others Vs State of West Bengal

Calcutta High Court · 107 CWN 138

Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(b), 460, 465Immoral Traffic (Prevention) Act, 1956 — Section 13, 13(1), 2, 2(1), 3

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High Courts31 Aug 2001

Ashit Roy Vs Peerless Tea and Industries Ltd.

Calcutta High Court · (2003) 113 CompCas 454

Companies Act, 1956 — Section 433, 434, 439

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High Courts31 Aug 2001

Ranjit Mall Kothari and Others Vs Cesc Limited and Others

Calcutta High Court · 106 CWN 228

Electricity Act, 1910 — Section 28

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High Courts31 Aug 2001Allowed

Asok Kumar Sarkar Vs Indian Airlines Limited

Calcutta High Court · (2002) 1 ILR (Cal) 93

Airlines Service Regulations — Regulation 13Constitution of India, 1950 — Article 14, 21Contract Act, 1872 — Section 23

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High Courts30 Aug 2001Dismissed

Jagat Bandhu Batabayal Vs Jiban Krishna Roy

Calcutta High Court · AIR 2002 Cal 42 : 106 CWN 405

West Bengal Premises Tenancy Act, 1956 — Section 13, 13(4)

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High Courts30 Aug 2001Dismissed

State of West Bengal and Others Vs Sudhakar Bhandari

Calcutta High Court · (2002) 2 CALLT 567

Constitution of India, 1950 — Article 14, 16, 21, 226, 309

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High Courts30 Aug 2001Dismissed

Howrah Municipal Corpn. and Others Vs Suniti Bhusan Palui and Others

Calcutta High Court · AIR 2002 Cal 57 : 106 CWN 919

Howrah Municipal Corporation Act, 1980 — Section 1

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High Courts30 Aug 2001

Chloride Group Plc. Vs Commissioner of Income Tax

Calcutta High Court · (2001) 119 TAXMAN 283

Income Tax Act, 1961 — Section 256(2)

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High Courts29 Aug 2001

Commissioner of Income Tax Vs Bharat Minerals Sales Corporation

Calcutta High Court · (2002) 253 ITR 419 : (2002) 124 TAXMAN 201

Income Tax Act, 1961 — Section 271(1)

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High Courts29 Aug 2001

Commissioner of Income Tax Vs BHARAT MINERALS SALES CORPN.

Calcutta High Court · (2002) 172 CTR 259

Income Tax Act, 1961 — Section 271(1)(c)

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High Courts29 Aug 2001

Duncans Industries Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2001) 119 TAXMAN 515

Income Tax Act, 1961 — Section 133(6)

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High Courts29 Aug 2001

Sudhangshu Kumar Sarkar Vs Juthika Sarkar

Calcutta High Court · 106 CWN 417

Divorce Act, 1869 — Section 10, 17, 22

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High Courts28 Aug 2001Allowed

Sambhu Nath Kshetry and Others Vs State of West Bengal and Others

Calcutta High Court · (2002) 1 CALLT 170

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12(2), 18, 28, 30, 31

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High Courts28 Aug 2001

Sanjay Dhanuka Vs Collector of Customs

Calcutta High Court · (2001) 77 ECC 619 : (2001) 133 ELT 263

Customs Act, 1962 — Section 59, 61, 61(2)

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High Courts24 Aug 2001

Tin Plates Dealers Association (P.) Ltd. Vs Satish Chandra Sanwalka

Calcutta High Court · (2002) 108 CompCas 295

Companies Act, 1956 — Section 10F, 483

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High Courts24 Aug 2001

Orient Engineering and Commercial Co. Ltd. Vs Deputy Commissioner of Income Tax and Another

Calcutta High Court · (2002) 172 CTR 42 : (2001) 252 ITR 573 : (2002) 121 TAXMAN 455

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 155

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