High Courts22 May 2001
Paharpur Cooling Towers Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2001) 169 CTR 303 : (2001) 252 ITR 48 : (2002) 121 TAXMAN 733
Income Tax Act, 1961 — Section 209A, 210, 212(3A), 256(2), 273
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,172 of 3,204
High Courts22 May 2001Dismissed
Aktar Hossain Vs Susama Rani Sahoo
Calcutta High Court · (2001) 2 ILR (Cal) 101
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 15, Order 6 Rule 17, 115, 153
High Courts22 May 2001Dismissed
Union of India Vs The City Builders
Calcutta High Court · 106 CWN 1127
Arbitration and Conciliation Act, 1996 — Section 11, 2(9), 34
High Courts22 May 2001Dismissed
Commissioner of Income Tax Vs Saroj Kumar Poddar
Calcutta High Court · (2006) 200 CTR 616 : (2005) 279 ITR 573 : (2006) 151 TAXMAN 153
High Courts21 May 2001
Shantiniketan Estate Ltd. Vs Employees'' State Insurance Corporation and Another
Calcutta High Court · (2001) 91 FLR 1231 : (2002) 1 LLJ 58
Employees State Insurance (General) Regulations, 1950 — Regulation 40Employees State Insurance Act, 1948 — Section 72(2B), 75(2B)
High Courts21 May 2001Allowed
Naba Bihar Udyog and Another Vs Coal India Limited
Calcutta High Court · (2001) 2 CALLT 393 : (2001) 2 ILR (Cal) 365
Constitution of India, 1950 — Article 12, 14, 19, 21, 26
High Courts18 May 2001
Roushan Ali alias Anwar Vs Abdul Jalil
Calcutta High Court · (2001) 3 CALLT 280
Hindu Marriage Act, 1955 — Section 10, 23Specific Relief Act, 1963 — Section 16, 16(C), 20
High Courts18 May 2001
Trisakti Electronics and Industries Ltd. Vs Union of India (UOI)
Calcutta High Court · 107 CWN 397 : (2001) 78 ECC 342 : (2001) 133 ELT 288
Central Excise Rules, 1944 — Rule 13, 9Central Excises and Salt Act, 1944 — Section 2, 3Customs Act, 1962 — Section 20, 25, 25(1), 57, 58
High Courts18 May 2001Dismissed
K.B. Saha and Sons (Biri Merchants) Pvt. Ltd. Vs Development Consultants Ltd.
Calcutta High Court · (2002) 2 CALLT 104 : (2001) 2 CHN 706 : 107 CWN 491
Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 107, 108
High Courts18 May 2001
Nicco Corporation Ltd. Vs Commissioner of Income Tax and Others
Calcutta High Court · (2001) 171 CTR 501 : (2001) 251 ITR 791 : (2003) 129 TAXMAN 875
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 264, 264(3), 37Limitation Act, 1963 — Section 14
High Courts17 May 2001
Allied Resins and Chemicals Ltd. Vs Union of India
Calcutta High Court · (2001) 106 CompCas 502 : (2001) 132 ELT 557
Customs Act, 1962 — Section 142, 142(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 17(3), 22, 22(1)
High Courts17 May 2001
Salim Makkar Vs N.K. Pansari and Others
Calcutta High Court · AIR 2001 Cal 162 : 106 CWN 81
Calcutta Municipal Building Rules, 1990 — Rule 1(2), 117(1), 117(2)Calcutta Municipal Corporation (Amendment) Act, 1980 — Section 399, 635(2)Calcutta Municipal Corporation Rules, 1951 — Rule 62A
High Courts17 May 2001
Javed Mondal Vs Union of India and Others
Calcutta High Court · (2001) 2 CALLT 476
Constitution of India, 1950 — Article 14, 19, 21, 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 4, 7, 9
High Courts16 May 2001
Stone India Ltd. Vs Union of India (UOI)
Calcutta High Court · (2001) 133 ELT 316
Constitution of India, 1950 — Article 14
High Courts16 May 2001Dismissed
Surindar Kaur (Rai) and Others Vs Jyoti Ranjan Banerjee and Another
Calcutta High Court · (2001) 3 CALLT 66 : (2001) 3 CHN 444
Civil Procedure Code, 1908 (CPC) — Section 10, 115Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)
High Courts16 May 2001
Reckitt and Colman of India Ltd. and Another Vs Assistant Commissioner of Income Tax (TDS) and Others
Calcutta High Court · (2001) 252 ITR 550 : (2001) 251 ITR 306 : (2001) 119 TAXMAN 403
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115O, 120, 120(1), 120(2), 120(3)Income Tax Rules, 1962 — Rule 36A, 37
High Courts16 May 2001
IFGL Refractories Ltd. Vs Joint Director General of Foreign Trade
Calcutta High Court · (2001) 132 ELT 545
Central Excise Rules, 1944 — Rule 13, 13(1), 13(2), 13B, 191BBForeign Trade (Development and Regulation) Act, 1992 — Section 10(2), 5
High Courts15 May 2001
Rajgaon Stone Co. Pvt. Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2001) 2 CALLT 474
Cess Act, 1880 — Section 78, 80Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 2
High Courts15 May 2001
Gulab Chand Harek Chand and Others Vs State of West Bengal and Others
Calcutta High Court · (2002) 128 STC 602
Bengal Finance (Sales Tax) Rules, 1941 — Rule 3(28)
High Courts15 May 2001
Rathindra Nath Dey and another Vs Dilip Kumar Dey
Calcutta High Court · AIR 2001 Cal 88 : 106 CWN 1111
Partnership Act, 1932 — Section 7