COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,173 of 3,204

High Courts14 May 2001Partly Allowed

Premchand Jute Mills Ltd. and Others Vs Regional Provident Fund Commissioner

Calcutta High Court · (2002) 93 FLR 1107 : (2002) 2 LLJ 776

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14A, 2, 8, 8E

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High Courts14 May 2001Dismissed

Arati Dasgupta Vs Alok Kumar Basu

Calcutta High Court · 106 CWN 1188

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High Courts14 May 2001Dismissed

Dhruba Pada Ghosh Vs Bank of Baroda and Others

Calcutta High Court · (2001) 2 LLJ 1524

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High Courts14 May 2001

Jaytee Exports Vs Natvar Parekh Industries Ltd.

Calcutta High Court · AIR 2001 Cal 150 : (2001) 3 ARBLR 519

Carriage of Goods by Sea Act, 1925 — Article 3, 2Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Contract Act, 1872 — Section 230

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High Courts11 May 2001Dismissed

Sri Ram Chandra Prosad alias Jaiswal Vs Sri Rajesh Kumar Jaiswal and Others

Calcutta High Court · (2001) 2 CALLT 570

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 18Evidence Act, 1872 — Section 91, 92Hindu Succession Act, 1956 — Section 6

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High Courts11 May 2001

Abdul Hai and Others Vs The Board of Trustees, Calcutta Port Trust and Others

Calcutta High Court · 105 CWN 804

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High Courts11 May 2001Allowed

Haradhan Mondal Vs State of West Bengal and Others

Calcutta High Court · 105 CWN 892

West Bengal Estates Acquisition Act, 1953 — Section 57B, 6

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High Courts11 May 2001Partly Allowed

Samir Kumar Roy Chowdhury Vs Union of India (UOI) and Others

Calcutta High Court · AIR 2002 Cal 19

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High Courts09 May 2001Dismissed

Utpal Man With Partha Basu and Kamal Krishna Dutta Vs Jyotirmoy Sen and State of West Bengal

Calcutta High Court · 105 CWN 1201

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High Courts09 May 2001

In the Matter of: Shaw Wallace and Company Ltd. Vs In the Matter of: Nippon Denro Ispat Ltd. (now known as Ispat Industries Ltd.)

Calcutta High Court · (2001) 2 CALLT 367

Civil Procedure Code, 1908 (CPC) — Section 34(1)Companies (Court) Rules, 1959 — Rule 6, 7, 9Companies Act, 1956 — Section 396, 397

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High Courts09 May 2001

Commissioner of Income Tax Vs Chloride Industries Ltd.

Calcutta High Court · (2001) 169 CTR 503 : (2001) 1 ILR (Cal) 552 : (2001) 251 ITR 730

Income Tax Act, 1961 — Section 10(5), 256(1), 40A(5)Income Tax Rules, 1962 — Rule 2B

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High Courts09 May 2001Dismissed

Samir Kumar Ghosh and Others Vs West Bengal Essential Commodities Supply Corporation Ltd. and Others

Calcutta High Court · (2001) 3 CALLT 193

Constitution of India, 1950 — Article 12, 14, 16, 19, 21

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High Courts09 May 2001

Shri Dibyendu Biswas Vs Robin Deb and Others

Calcutta High Court · AIR 2002 Cal 131

Conduct of Elections Rules, 1961 — Rule 94Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 100, 119, 169, 64

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High Courts07 May 2001Allowed

Hybo Hindusthan and Another Vs Sethia Hosiery Mills

Calcutta High Court · (2002) 24 PTC 65

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29

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High Courts07 May 2001

Bagmari Tea Co. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2001) 251 ITR 640 : (2002) 121 TAXMAN 143

Income Tax Act, 1961 — Section 143(3), 144B, 256(2), 40A(3)Income Tax Rules, 1962 — Rule 6DD

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High Courts07 May 2001

Commissioner of Income Tax Vs Anamika Builders Pvt. Ltd.

Calcutta High Court · (2001) 170 CTR 136 : (2001) 1 ILR (Cal) 525 : (2001) 251 ITR 585 : (2001) 117 TAXMAN 356

Income Tax Act, 1961 — Section 22, 254, 254(2), 256(2), 28

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High Courts07 May 2001Dismissed

Eastern Coalfields Ltd. Vs Khogen Bouri and Others

Calcutta High Court · (2002) 2 LLJ 469

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High Courts03 May 2001

State Trading Corporation of India Ltd. Vs State Bank of India and Another

Calcutta High Court · (2002) 108 CompCas 509

Companies Act, 1956 — Section 446, 446(1)Constitution of India, 1950 — Article 227

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High Courts02 May 2001Allowed

State Bank of India Vs Ashis Kumar Roy and Others

Calcutta High Court · (2002) 2 CALLT 390

Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 139

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High Courts02 May 2001

Usha Martin Telekom Limited Vs Ajit Kumar Mallick

Calcutta High Court · 106 CWN 695

Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 144(2), 2(14), 2(2)Partition Act, 1893 — Section 4

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