High Courts29 Nov 2000Dismissed
Saibal Kundu Vs Archana Talukdar
Calcutta High Court · (2001) 1 ILR (Cal) 193
Arbitration Act, 1940 — Section 34Constitution of India, 1950 — Article 227
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,185 of 3,204
High Courts28 Nov 2000
Commissioner of Income Tax and Others Vs B.K. Roy Pvt. Ltd.
Calcutta High Court · (2001) 248 ITR 245 : (2003) 127 TAXMAN 507
Finance Act, 1994 — Section 55Income Tax Act, 1961 — Section 10(3), 263, 45, 55
High Courts28 Nov 2000Allowed
Texmaco Ltd. Vs Appellate Authority and Others
Calcutta High Court · 107 CWN 383 : (2003) 2 LLJ 567
Industrial Disputes Act, 1947 — Section 18, 25FFPayment of Gratuity Act, 1972 — Section 2A, 7
High Courts28 Nov 2000
Commissioner of Income Tax and Others Vs B.K. Roy (P) Ltd.
Calcutta High Court · (2001) 165 CTR 500
Income Tax Act, 1961 — Section 263
High Courts27 Nov 2000
Gouranga Lal Chatterjee and Others Vs Income Tax Officer and Others
Calcutta High Court · (2001) 167 CTR 108 : (2001) 247 ITR 737 : (2001) 115 TAXMAN 653
Income Tax Act, 1961 — Section 139(2), 2(31), 4
High Courts27 Nov 2000Dismissed
Asstt. Collector of C. Ex. Vs Naffar Chandra Jute Mills Ltd.
Calcutta High Court · (2002) 141 ELT 330
Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226
High Courts24 Nov 2000
Sri S.N. Chowdhury Vs The State of West Bengal
Calcutta High Court · (2001) 1 CALLT 502 : (2001) 1 CHN 326 : (2001) 3 RCR(Criminal) 30
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 101, 482Penal Code, 1860 (IPC) — Section 120B
High Courts24 Nov 2000
Rajesh Kothari and Another Vs A.S. Bandopadhyay, Superintendent of Customs (Preventive)
Calcutta High Court · (2001) 1 CALLT 485
Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 401, 482Customs Act, 1962 — Section 108, 129, 135(1)Income Tax Act, 1961 — Section 276C, 277
High Courts23 Nov 2000
C.E.S.C. Limited Vs Union of India (UOI)
Calcutta High Court · (2001) 1 ILR (Cal) 499
Constitution of India, 1950 — Article 226(2)Electricity (Supply) Act, 1948 — Section 57Electricity Rules, 1956 — Rule 26
High Courts22 Nov 2000Dismissed
Emamuddin and Others Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (2001) 2 CALLT 325
Calcutta Municipal Corporation Act, 1980 — Section 396, 403, 411, 411(1), 411(4)
High Courts22 Nov 2000Allowed
Banarsi Prasad and Others Vs Coal India Ltd.
Calcutta High Court · (2002) 4 LLJ 835
High Courts22 Nov 2000Dismissed
Jagat Kumar Saha Banik Vs Sachindra Lal Saha Banik (Deceased)
Calcutta High Court · (2001) 2 ILR (Cal) 45
High Courts22 Nov 2000Dismissed
Kalyanashish Saha Vs District Inspector Schools (S.E.), Birbhum and Others
Calcutta High Court · 105 CWN 620
High Courts22 Nov 2000
Badal Choudhury Vs Income Tax Officer and Others
Calcutta High Court · (2001) 168 CTR 587 : (2001) 119 TAXMAN 952
Income Tax Act, 1961 — Section 139, 147(a), 148
High Courts22 Nov 2000
Debapriya Chakraborty Vs Amita Chakraborty
Calcutta High Court · (2000) 11 CAL CK 0003
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Nov 2000Dismissed
Biswanath Majumdar Vs State of West Bengal
Calcutta High Court · (2001) 2 ILR (Cal) 1
Constitution of India, 1950 — Article 14, 16, 19
High Courts17 Nov 2000
Deputy Commissioner of Income Tax and Others Vs Shaw Wallace and Co. Ltd.
Calcutta High Court · (2001) 165 CTR 489 : (2001) 248 ITR 81 : (2001) 114 TAXMAN 366
Income Tax Act, 1961 — Section 132, 139, 142, 142(1), 143
High Courts17 Nov 2000
Bank of India Vs Laldhar Tiwari and Others
Calcutta High Court · (2001) 1 CALLT 415
Banking Regulation Act, 1949 — Section 21A
High Courts17 Nov 2000
Akbar Sk. Vs The State of West Bengal
Calcutta High Court · (2001) 1 CALLT 459
Essential Commodities Act, 1955 — Section 2, 7(1)A
High Courts17 Nov 2000
Ranjit Kumar Mondal and Another Vs The State of West Bengal
Calcutta High Court · (2001) 1 CALLT 446 : (2001) 2 RCR(Criminal) 312
Criminal Procedure Code, 1973 (CrPC) — Section 313, 420Essential Commodities Act, 1955 — Section 7(1)(a)(ii)