High Courts13 Jul 2001Dismissed
Budhadev Biswas Vs Dibbo Gopal Ghatak and Others
Calcutta High Court · (2001) 3 CALLT 389
Constitution of India, 1950 — Article 14, 16, 162, 226, 309
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,167 of 3,204
High Courts13 Jul 2001Dismissed
Shyamaprasad Dutta Vs Sujata Dutta (Smt.)
Calcutta High Court · (2002) 1 ILR (Cal) 61
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
High Courts13 Jul 2001
Atashi Sen Vs Jayanta Sen and Another
Calcutta High Court · 106 CWN 115
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Jul 2001
Commissioner of Income Tax Vs GRINDLAYS BANK PLC
Calcutta High Court · (2002) 172 CTR 264
Income Tax Act, 1961 — Section 40A(5)
High Courts13 Jul 2001
Commissioner of Income Tax Vs Grindlays Bank Plc
Calcutta High Court · (2002) 254 ITR 289
Income Tax Act, 1961 — Section 19, 20, 40A(5)
High Courts13 Jul 2001Allowed
Deputy Field Director, Buxe Tiger Reserve (West) Vs Tanuja Pramanik (Smt.)
Calcutta High Court · 107 CWN 467 : (2001) 2 ILR (Cal) 291
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 52, 59A, 59B, 59C, 59D
High Courts12 Jul 2001Allowed
Jagannath Dhara Vs Bankim Chandra Dhara
Calcutta High Court · (2001) 3 CALLT 325
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 4Limitation Act, 1963 — Section 14, 5Limitation Rules, 1963 — Rule 14
High Courts12 Jul 2001Allowed
Sri Jagannath Dhara Vs Sri Bankim Chandra Dhara
Calcutta High Court · (2001) 07 CAL CK 0055
Limitation Act, 1963 — Section 14, 5
High Courts12 Jul 2001
M.M. Exports and Another Vs Zonal Director General of Foreign Trade and Others
Calcutta High Court · (2001) 3 CALLT 12 : (2001) 78 ECC 705 : (2001) 133 ELT 558
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 28
High Courts12 Jul 2001
Ahamed Hossain Sk. Vs State of West Bengal and Others
Calcutta High Court · (2001) 3 CALLT 335 : (2001) 2 CHN 762 : 107 CWN 521
Calcutta High Court (Appellate Side) Rules — Rule 1Constitution of India, 1950 — Article 141, 226Limitation Act, 1963 — Section 5
High Courts12 Jul 2001
Sumitra Das Vs United Bank of India and Others
Calcutta High Court · (2002) 4 LLJ 962
Constitution of India, 1950 — Article 226
High Courts12 Jul 2001Dismissed
Sadhan Mukherjee Vs Indian Iron and Steel Company Ltd. and Others
Calcutta High Court · (2002) 93 FLR 259 : (2002) 1 LLJ 121
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
High Courts12 Jul 2001
Ashim Kumar Sharma and Others Vs Arun Kumar Roy Director of School Education Sakti Das Mukherjee Dist. Primary School Council, Jalpaiguri
Calcutta High Court · 106 CWN 985
Constitution of India, 1950 — Article 129, 142, 215
High Courts10 Jul 2001Allowed
Swapan Sinha Vs Usha Rani Sahana
Calcutta High Court · (2001) 3 CALLT 166 : (2002) 3 RCR(Civil) 632 : (2002) 2 RCR(Rent) 220
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Easements Act, 1882 — Section 15, 4
High Courts10 Jul 2001Allowed
Steel Authority of India Ltd. Vs Sarat Chandra Shaw and Others
Calcutta High Court · (2001) 3 CALLT 303
Constitution of India, 1950 — Article 14, 16, 19, 21, 226
High Courts10 Jul 2001Dismissed
Kulsoma Bibi and Others Vs Abdul Mannan and Others
Calcutta High Court · AIR 2002 Cal 1 : 106 CWN 255
Civil Procedure Code, 1908 (CPC) — Section 100, 35
High Courts10 Jul 2001Dismissed
Zullu Rahaman alias Sk Vs State of West Bengal and Others
Calcutta High Court · (2001) 3 CALLT 42
Criminal Procedure Code, 1973 (CrPC) — Section 157, 161Evidence Act, 1872 — Section 136, 137, 3Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts09 Jul 2001Allowed
Jadabendra Nath Jana and Others Vs State of West Bengal and Others
Calcutta High Court · 107 CWN 904
Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14
High Courts06 Jul 2001Dismissed
Maxlux Glass Private Limited Vs ICICI Limited Company
Calcutta High Court · (2001) 2 CALLT 539
Companies Act, 1956 — Section 162, 433, 434, 434(1), 439Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 2, 25, 3
High Courts06 Jul 2001
Commissioner of Income Tax Vs Borbheta Estate Pvt. Ltd.
Calcutta High Court · (2001) 171 CTR 623 : (2001) 252 ITR 379 : (2002) 121 TAXMAN 254
Income Tax Act, 1961 — Section 256(1), 263, 35CCA, 35CCA(2)