COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,162 of 3,204

High Courts24 Aug 2001Allowed

Hind Spectron Manufacturing Pvt. Ltd. and Another Vs Commercial Tax Officer and Others

Calcutta High Court · (2001) 3 CALLT 524

West Bengal Sales Tax Act, 1994 — Section 17(2), 17(3), 39West Bengal Sales Tax Rules, 1995 — Rule 52West Bengal Taxation Tribunal Act, 1987 — Section 8

Read judgment

High Courts24 Aug 2001

Mulchand Rampuria Vs Income Tax Officer and Another

Calcutta High Court · (2002) 172 CTR 45 : (2001) 252 ITR 758 : (2002) 125 TAXMAN 291

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 143(3), 147, 148, 292B

Read judgment

High Courts23 Aug 2001Allowed

S.K. Chakraborty Vs Kajal Roy and Another

Calcutta High Court · 107 CWN 1178

Criminal Procedure Code, 1973 (CrPC) — Section 172(2), 311Evidence Act, 1872 — Section 113B, 154, 165Penal Code, 1860 (IPC) — Section 304B, 498A

Read judgment

High Courts23 Aug 2001Dismissed

S. K. Chakraborty Vs Kajal Roy and Another

Calcutta High Court · 106 CWN 524

Criminal Procedure Code, 1973 (CrPC) — Section 172(2), 311Evidence Act, 1872 — Section 113B, 154, 165Penal Code, 1860 (IPC) — Section 304B, 498A

Read judgment

High Courts23 Aug 2001Dismissed

Tapas Ranjan Bandopadhyay Vs State of West Bengal and Others

Calcutta High Court · (2002) 1 CALLT 10

Burdwan University Act, 1981 — Section 21, 49, 50Burdwan University Ordinances, 1984 — Ordinance 6Constitution of India, 1950 — Article 226

Read judgment

High Courts22 Aug 2001Dismissed

Bijoy Shankar Tiwari and Others Vs Calcutta Municipal Corporation and Others

Calcutta High Court · (2001) 3 CALLT 360

Calcutta Municipal Corporation Act, 1980 — Section 390, 391, 392, 393, 394Calcutta Municipal Corporation Building Rules, 1990 — Rule 2(17)Constitution of India, 1950 — Article 226

Read judgment

High Courts22 Aug 2001Dismissed

Kamarhatty Company Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · (2002) 92 FLR 602 : (2002) 4 LLJ 861

Industrial Disputes Act, 1947 — Section 12(6), 15(2)

Read judgment

High Courts22 Aug 2001Dismissed

Pradip Ghosh Vs State of West Bengal

Calcutta High Court · (2002) 1 ILR (Cal) 526

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts21 Aug 2001Dismissed

Victor Mehra Vs Gloria Mehra Walker and Others

Calcutta High Court · (2001) 3 CALLT 516 : (2001) 3 CHN 424 : 106 CWN 536

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3, Order 29 Rule 3, 107, 141Probate and Administration Act, 1881 — Section 55Succession Act, 1925 — Section 238, 268, 295

Read judgment

High Courts21 Aug 2001Allowed

Ram Dutta Singh Vs Coal India Ltd.

Calcutta High Court · (2002) 4 LLJ 132

Read judgment

High Courts20 Aug 2001Dismissed

Mewalal Agarwal Vs State of West Bengal and Others

Calcutta High Court · (2001) 3 CALLT 328

Constitution of India, 1950 — Article 226Police Act, 1861 — Section 25

Read judgment

High Courts20 Aug 2001Dismissed

Khairul Khan Vs Viswamitra Ram Kumar and Others

Calcutta High Court · (2002) 3 CALLT 428 : (2001) 3 CHN 325 : (2001) 2 ILR (Cal) 454

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, 144West Bengal Premises Tenancy Act, 1956 — Section 14(1), 16, 16(1)

Read judgment

High Courts20 Aug 2001Dismissed

Chintamoni Saha Vs Keshab Chandra Saha and Others

Calcutta High Court · 106 CWN 684

Read judgment

High Courts20 Aug 2001Dismissed

Sandip Kumar Charan Vs State of West Bengal and Others

Calcutta High Court · 107 CWN 647

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 71(3)(a), 80

Read judgment

High Courts17 Aug 2001Dismissed

Wajed Ali alias Wojul Mondal, Momiruddin alias Munruddin Sk., Imran Sk., Akali Sk., Maizuddin Sk. and Jhantu alias Zhantu Mondal Vs State of West Bengal

Calcutta High Court · (2001) 3 CALLT 273 : (2001) 3 CHN 595

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

Read judgment

High Courts17 Aug 2001Allowed

Sisir Kumar Deb and Another Vs National Techno Institution

Calcutta High Court · (2002) 1 CALLT 156

Civil Procedure Code, 1908 (CPC) — Section 115

Read judgment

High Courts17 Aug 2001Allowed

Sisir Kumar Deb (deceased) represented by Bhabani Deb (wife) and Another Vs M/s. National Techno Institution

Calcutta High Court · (2002) 1 CALLT 156

Read judgment

High Courts17 Aug 2001Dismissed

Union of India and Another Vs Bilash Chand Jain and The Socialist Republic of Romania

Calcutta High Court · (2001) 3 CALLT 352

Civil Procedure Code, 1908 (CPC) — Section 86, 86(1), 86(3), 87Constitution of India, 1950 — Article 133, 134A, 226Diplomatic Relations (Vienna Convention) Act, 1972 — Section 2

Read judgment

High Courts17 Aug 2001

Commissioner of Income Tax Vs East India Hotels Ltd.

Calcutta High Court · (2001) 171 CTR 614 : (2001) 252 ITR 860 : (2001) 119 TAXMAN 235

Income Tax Act, 1961 — Section 10(2), 143(3), 256(2), 263, 35D

Read judgment

High Courts17 Aug 2001Allowed

Hindustan Cables Limited Vs State of West Bengal and Others

Calcutta High Court · (2002) 1 LLJ 1127

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 2

Read judgment