High Courts29 Jun 2001Dismissed
Md. Isahaque Ali and Another Vs The State of West Bengal and Others
Calcutta High Court · (2001) 2 CALLT 436 : (2001) 91 FLR 425
Constitution of India, 1950 — Article 14, 21, 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,169 of 3,204
High Courts29 Jun 2001
Ajit Kumar Chanda Vs State of West Bengal and Others
Calcutta High Court · (2001) 3 CALLT 47
Constitution of India, 1950 — Article 12, 226
High Courts28 Jun 2001
Commissioner of Income Tax Vs Ajit Kumar Roy
Calcutta High Court · (2001) 170 CTR 187 : (2001) 252 ITR 468 : (2002) 121 TAXMAN 248
Income Tax Act, 1961 — Section 22, 256(2)
High Courts28 Jun 2001Allowed
Board of Trustees for The Port of Calcutta Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 2 LLJ 186
High Courts28 Jun 2001
Akbar Ali Vs Certificate Officer, Berhampore and Others
Calcutta High Court · 106 CWN 1185
High Courts27 Jun 2001
Strassenburg Pharmaceuticals Limited Vs Himalaya Drug Company and Another
Calcutta High Court · (2002) 24 PTC 441
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade and Merchandise Marks Act, 1958 — Section 28, 29
High Courts27 Jun 2001
Calcutta Jute Manufacturing Co. Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2002) 4 CHN 708 : (2001) 91 FLR 1203 : (2002) 1 LLJ 224
Industrial Disputes Act, 1947 — Section 10, 11ASick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts26 Jun 2001
Paharpur Cooling Towers Ltd. Vs The Owners and Parties Interested in the Vessel M.V. Lima-I
Calcutta High Court · AIR 2001 Cal 213 : (2001) 2 CALLT 445 : 106 CWN 760
Admiralty Courts Act, 1861 — Section 6, 7Merchant Shipping Act, 1958 — Section 443, 444Supreme Court Act, 1981 — Section 2, 20, 20A(2), 21, 21(4)
High Courts26 Jun 2001Dismissed
Sushanta Kumar Das Vs Food Corporation of India and Others
Calcutta High Court · (2001) 2 CALLT 375
Constitution of India, 1950 — Article 14, 19, 226
High Courts26 Jun 2001Allowed
Tapan Kumar Bhattacharyya Vs M/s. Hindustan Motors Limited
Calcutta High Court · (2001) 2 CALLT 403 : (2001) 3 CHN 539 : (2001) 91 FLR 74 : (2001) 2 LLJ 1259
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(2A), 11(1), 2, 32
High Courts25 Jun 2001
Anarul Haque and Others Vs State of West Bengal and Others
Calcutta High Court · (2001) 3 CALLT 259
Bengal (Rural) Primary Education Act, 1930 — Section 55, 55(1), 55(2), 55(3)Bengal (Rural) Primary Education Rules, 1930 — Rule 3DConstitution of India, 1950 — Article 14, 16, 19, 21, 226
High Courts25 Jun 2001Dismissed
Jagadish Prasad Pati Vs State of West Bengal and Others
Calcutta High Court · (2001) 3 CALLT 309
Constitution of India, 1950 — Article 226, 227, 323A, 323BWest Bengal Estates Acquisition Act, 1953 — Section 36, 44(2A), 6(5)West Bengal Land Reforms Act, 1955 — Section 10(3), 51A(4), 51A(5), 54
High Courts25 Jun 2001
Mahadeo Prasad Agarwal and Others Vs The State of West Bengal and Others
Calcutta High Court · (2002) 1 CALLT 200
Constitution of India, 1950 — Article 12, 294, 295Government Grants Act, 1895 — Section 2, 3
High Courts25 Jun 2001Dismissed
Pratap Kundu and Others Vs Rabindra Nath Kundu and Others
Calcutta High Court · (2002) 2 CALLT 14 : (2002) 2 CHN 689
Criminal Procedure Code, 1973 (CrPC) — Section 482, 483Penal Code, 1860 (IPC) — Section 165(5), 167(5), 323, 34, 427
High Courts22 Jun 2001
Om Roller Flour Mill Vs Union of India (UOI)
Calcutta High Court · (2002) 94 FLR 908 : (2002) 3 LLJ 228
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts22 Jun 2001
Sanjay Kumar Jain Vs Commissioner of Income Tax
Calcutta High Court · (2001) 118 TAXMAN 821
Income Tax Act, 1961 — Section 132
High Courts21 Jun 2001
Straw Products Limited Vs Assistant Commissioner of Income Tax and Another
Calcutta High Court · (2001) 252 ITR 444 : (2002) 121 TAXMAN 266
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 263, 32A
High Courts21 Jun 2001
Commissioner of Income Tax Vs Shriram Bearings Ltd.
Calcutta High Court · (2001) 170 CTR 142 : (2001) 251 ITR 155 : (2001) 119 TAXMAN 970
Income Tax Act, 1961 — Section 256(2), 37
High Courts21 Jun 2001Allowed
Union of India and Others Vs Shri Biswanath Dhar
Calcutta High Court · (2001) 2 CALLT 481 : (2001) 91 FLR 442
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 227, 228, 311, 311(2)
High Courts21 Jun 2001Allowed
Nirode Baran Mukherjee Vs Smt. Gayatri Mukherjee and Others
Calcutta High Court · (2001) 3 CALLT 21
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 63, Order 21 Rule 98, 11