Board for Industrial and Financial Reconstruction Regulations, 1987 — Regulation 20Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 25

Read judgment

High Courts23 Jul 2001

Sukhendu Bikash Addy Vs Bipin Behari Addy and Others

Calcutta High Court · AIR 2002 Cal 60 : 106 CWN 664

Partition Act, 1893 — Section 2, 3, 3(2), 8

Read judgment

High Courts23 Jul 2001

Damodar Valley Corporation Vs Damodar Valley Corporation Canteen Workers'' Union and Others

Calcutta High Court · (2001) 3 CALLT 103

Constitution of India, 1950 — Article 14, 16, 19, 21, 226Industrial Disputes Act, 1947 — Section 10(1)

Read judgment

High Courts23 Jul 2001

Mridul Ghosh Vs State of W.B. and Others

Calcutta High Court · 106 CWN 250

West Bengal Board Of Secondary Education Act, 1963 — Section 45(1)

Read judgment

High Courts23 Jul 2001

Benoy Kumar Mondal Vs Smt. Sweta Chandra and Others

Calcutta High Court · 106 CWN 421

Read judgment

High Courts23 Jul 2001Allowed

Bhaskar Chandra Das Vs Champa Rani Das and Another

Calcutta High Court · (2003) 2 CHN 411

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Penal Code, 1860 (IPC) — Section 494

Read judgment

High Courts19 Jul 2001

Commissioner of Income Tax, West Bengal-VII Vs Ramkant Mishra

Calcutta High Court · (2002) 172 CTR 331 : (2001) 252 ITR 210 : (2002) 125 TAXMAN 136

Income Tax Act, 1961 — Section 256(2)

Read judgment

High Courts19 Jul 2001Allowed

Fatama Matul Bibi and Another Vs Oriental Insurance Co. Ltd. and Another

Calcutta High Court · (2003) ACJ 365

Motor Vehicles Act, 1988 — Section 163A, 166

Read judgment

High Courts18 Jul 2001

Workmen represented by West Bengal Medical and Sales Representatives'' Union Vs Indian Drugs and Pharmaceuticals Ltd. and Others

Calcutta High Court · (2002) 92 FLR 78 : (2002) 4 LLJ 859

Industrial Disputes Act, 1947 — Section 33C(2)

Read judgment

High Courts18 Jul 2001Dismissed

Gurmangal Singh Vs Kashi Nath Dutta

Calcutta High Court · (2002) 1 ILR (Cal) 78

Limitation Act, 1963 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17(2)

Read judgment

High Courts17 Jul 2001Dismissed

Sonali Enterprise Vs Glaxo India Limited

Calcutta High Court · (2002) 1 ILR (Cal) 133

Criminal Procedure Code, 1973 (CrPC) — Section 407, 407(2), 410Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts17 Jul 2001Dismissed

Food Corporation of India Vs Suphala Laminators

Calcutta High Court · (2001) 2 ILR (Cal) 126

Arbitration Act, 1940 — Section 14(1), 14(2), 41Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5

Read judgment

High Courts17 Jul 2001

Commissioner of Income Tax Vs Kanta Devi Saraf

Calcutta High Court · (2002) 254 ITR 317 : (2002) 125 TAXMAN 215

Income Tax (Amendment) Act, 1988 — Section 54F(4)Income Tax Act, 1961 — Section 54F

Read judgment

High Courts17 Jul 2001

Commissioner of Income Tax Vs SMT. KANTA DEVI SARAF

Calcutta High Court · (2002) 172 CTR 322

Income Tax Act, 1961 — Section 54F

Read judgment

High Courts16 Jul 2001

Sri Bajrang Sharma Vs Ram Krishna Kundu and Others

Calcutta High Court · (2001) 3 CALLT 121

Civil Procedure Code, 1908 (CPC) — Section 115, 151, 2(11)Succession Act, 1925 — Section 211, 211(1), 211(2), 227

Read judgment

High Courts14 Jul 2001Allowed

Sri Jadabendra Nath Jana and Others Vs State of West Bengal and Others

Calcutta High Court · (2002) 2 CALLT 451

Land Acquisition (Companies) Rules, 1963 — Rule 4Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14

Read judgment