High Courts01 Aug 2001
Renubala Karmakar and Others Vs Ranubala Karmakar and Others
Calcutta High Court · 105 CWN 1115
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 51
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,165 of 3,204
High Courts01 Aug 2001
Sushanta Kar Vs State
Calcutta High Court · (2002) 2 DMC 566
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts01 Aug 2001Allowed
Burn Standard Company Limited Vs Burn Standard Officers'' Association (Head Office) and Others
Calcutta High Court · (2002) 1 LLJ 359
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)
High Courts01 Aug 2001
Joyram Das Vs Sudhir Kumar Sen
Calcutta High Court · 106 CWN 74 : (2001) 2 ILR (Cal) 231
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 26Evidence Act, 1872 — Section 45, 47, 73
High Courts31 Jul 2001Allowed
West Bengal Agro Industries Corporation Limited Vs Union of India
Calcutta High Court · (2001) 3 CALLT 315 : 106 CWN 318 : (2001) 2 ILR (Cal) 139
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Constitution of India, 1950 — Article 131Limitation Act, 1908 — Article 149
High Courts31 Jul 2001
Commissioner of Income Tax Vs Estate of Omprakash Jhunjhunwala
Calcutta High Court · (2002) 254 ITR 152 : (2002) 124 TAXMAN 111
Income Tax Act, 1961 — Section 22, 28, 45
High Courts31 Jul 2001
Commissioner of Income Tax Vs ESTATE OF OMPRAKASH JHUNJHUNWALA
Calcutta High Court · (2002) 172 CTR 325
Income Tax Act, 1961 — Section 256(1)
High Courts31 Jul 2001Dismissed
Sujit Chatterjee Vs Rita Chatterjee
Calcutta High Court · (2002) 3 CALLT 260
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 401, 482Limitation Act, 1963 — Section 5
High Courts31 Jul 2001Allowed
Terai Overseas Limited and Another Vs The Commissioner of Customs and Others
Calcutta High Court · (2001) 3 CALLT 83 : (2001) 3 CHN 352 : 106 CWN 674 : (2002) 79 ECC 415 : (2001) 134 ELT 337 : (2001) 2 ILR (Cal) 318
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129(DD)Customs Tariff Act, 1975 — Section 11
High Courts31 Jul 2001Dismissed
Jyoti Kumar Ganguly Vs State of West Bengal and Others
Calcutta High Court · (2001) 3 CALLT 413
Constitution of India, 1950 — Article 19, 226Contempt of Courts Act, 1971 — Section 3
High Courts30 Jul 2001Dismissed
Soorajmull Nagarmull Vs Jute Corporation of India Ltd.
Calcutta High Court · AIR 2001 Cal 227 : 106 CWN 878
Arbitration and Conciliation Act, 1996 — Section 20, 3(17), 31(7), 34Interest Act, 1978 — Section 6(2)
High Courts30 Jul 2001Allowed
Bank of India Vs Monojit Sen
Calcutta High Court · 105 CWN 1130 : (2001) 2 ILR (Cal) 162
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts28 Jul 2001Allowed
Shrimati Mukta Bala Dhara and Others Vs The Chairman, Zilla Parishad, Howrah and Others
Calcutta High Court · (2001) 2 CALLT 350
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 11West Bengal Panchayat (Amendment) Act, 1973 — Section 140(4)West Bengal Panchayat Act, 1972 — Section 140(4)
High Courts27 Jul 2001Dismissed
Krishna Kumar Singhania Vs The Official Liquidator and Others
Calcutta High Court · (2001) 3 CALLT 91
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts27 Jul 2001
Chandraprabhu International Ltd. Vs Commissioner of Customs, Kolkata and Others
Calcutta High Court · (2001) 3 CALLT 29 : (2003) 159 ELT 39
Calcutta High Court (Original Side) Rules, 1914 — Rule 26, 28Civil Procedure Code, 1908 (CPC) — Section 148AConstitution of India, 1950 — Article 14, 16, 21, 226
High Courts27 Jul 2001
Guruprasad Mitra Vs Principal Secretary to The Govt. of W.B. and Others
Calcutta High Court · 106 CWN 265
Bengal Excise Act, 1909 — Section 43, 44AConstitution of India, 1950 — Article 14
High Courts27 Jul 2001
Shyamal Krishna Chakraborty Vs Sukumar Das and Others
Calcutta High Court · (2002) CriLJ 60 : 106 CWN 625
Constitution of India, 1950 — Article 128, 129, 141, 142, 215Contempt of Courts Act, 1971 — Section 12, 20, 23Contempt of Courts Rules, 1980 — Rule 2(1)
High Courts26 Jul 2001Dismissed
Santosh Bhattacharjee Vs State of West Bengal
Calcutta High Court · (2001) 3 CALLT 418 : (2001) 3 CHN 697
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 173(2), 173(5), 190Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 143, 342, 432
High Courts26 Jul 2001Dismissed
State Trading Corporation of India Ltd. Vs Kant and Co. Pvt. Ltd.
Calcutta High Court · 106 CWN 141
Sales of Goods Act, 1930 — Section 64A
High Courts26 Jul 2001Allowed
Sanat Manna Vs State of West Bengal
Calcutta High Court · (2002) 1 ILR (Cal) 162
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 320, 326, 34