High Courts08 Oct 2002
Mahesh Kumar Agarwal Vs Deputy Director of Income Tax and Others
Calcutta High Court · (2003) 180 CTR 517 : (2003) 260 ITR 67 : (2003) 133 TAXMAN 520
Income Tax Act, 1961 — Section 132, 132(1), 132(1A), 132(4A), 132(8A)
COURT ARCHIVE
Calcutta High Court judgments, 2002
571 judgments · page 4 of 29
High Courts08 Oct 2002Dismissed
Balmer Lawrie and Co. Ltd. and Another Vs Employees'' State Insurance Corporation and Others
Calcutta High Court · (2003) 96 FLR 702 : (2003) 2 LLJ 105
Employees State Insurance Act, 1948 — Section 2(22), 2(9)
High Courts08 Oct 2002
P. Viswanathan Vs Dr. A.K. Burman and Another
Calcutta High Court · (2003) CriLJ 949 : (2002) 2 ILR (Cal) 425
Constitution of India, 1950 — Article 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 120, 420
High Courts07 Oct 2002
Nageswar Mondal and Others Vs State of West Bengal and Others
Calcutta High Court · (2003) 3 CALLT 160 : (2004) 2 CHN 59
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12, 12(4), 12(5), 2
High Courts07 Oct 2002Allowed
Sambhunath Bar Vs State of West Bengal
Calcutta High Court · (2003) 2 CALLT 389
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34, 498
High Courts07 Oct 2002
Smt. Sushmita Dey and Others Vs Smt. Sovana Dey
Calcutta High Court · AIR 2003 Cal 38 : (2003) 94 RD 642
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts07 Oct 2002Allowed
Umanath Chowdhury and Another Vs Rahul Dutta and Others
Calcutta High Court · (2003) 2 CALLT 51
Criminal Procedure Code, 1973 (CrPC) — Section 154(2), 157(2), 161, 173(2), 248Penal Code, 1860 (IPC) — Section 114, 456
High Courts04 Oct 2002
Arjun Chandra Bera Vs Bijay Krishna Bera and Others
Calcutta High Court · (2003) 1 CALLT 375 : (2002) 4 CHN 692 : (2002) 2 ILR (Cal) 393
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Specific Relief Act, 1963 — Section 34
High Courts03 Oct 2002Allowed
Calcutta State Transport Corporation Vs Pradip Kumar Banerjee and Others
Calcutta High Court · (2003) 2 ILR (Cal) 22 : (2003) 2 LLJ 386
Calcutta State Transport Corporation Employees Service Regulations, 1961 — Regulation 41
High Courts02 Oct 2002
Biswanath Das Vs State of West Bengal and Others
Calcutta High Court · (2002) 10 CAL CK 0008
High Courts01 Oct 2002
Amarnath Sanganaria Vs Sonali Bank and Others
Calcutta High Court · AIR 2003 Cal 255
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 37 Rule 5Contract Act, 1872 — Section 226
High Courts01 Oct 2002Dismissed
Radhanath Manna Vs State of West Bengal
Calcutta High Court · (2003) 1 ILR (Cal) 221
West Bengal Board of Secondary Education Act, 1963 — Section 24, 28
High Courts01 Oct 2002Dismissed
Commissioner of Customs Vs Terai Overseas Ltd.
Calcutta High Court · (2003) 111 ECR 560 : (2003) 156 ELT 841
Customs Act, 1962 — Section 75Customs, Central Excise Duties and Service Tax Drawback Rules, 1995 — Rule 13(2), 2
High Courts01 Oct 2002Allowed
Badri Prasad Shaw Vs Braithwait and Co. Ltd.
Calcutta High Court · (2004) 1 BC 135 : (2003) 117 CompCas 307
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)
High Courts01 Oct 2002
Smt. Uma Kanoria Vs Pradip Kumar Daga
Calcutta High Court · AIR 2003 Cal 162
Civil Procedure Code, 1908 (CPC) — Section 38, 39(4)
High Courts01 Oct 2002
New India Assurance Co. Ltd. Vs Maya Das and Another
Calcutta High Court · (2003) 2 ACC 497 : (2003) ACJ 980
Penal Code, 1860 (IPC) — Section 166, 279, 304A
High Courts30 Sept 2002
Mukti Nath Jha Vs State and Others
Calcutta High Court · (2004) 1 CHN 434
Criminal Procedure Code, 1973 (CrPC) — Section 401, 407, 410, 482
High Courts27 Sept 2002Allowed
Hela Holdings Pvt. Ltd. Vs Commissioner of Income Tax and Another
Calcutta High Court · (2003) 185 CTR 245 : (2003) 263 ITR 129 : (2003) 133 TAXMAN 16
Income Tax Act, 1961 — Section 145
High Courts27 Sept 2002
Lohia Jute Press (P) Ltd. Vs The New India Assurance Co. Ltd. and Another
Calcutta High Court · (2003) 1 CALLT 554 : (2003) 2 ILR (Cal) 227
Arbitration Act, 1940 — Section 37(5)Interest Act, 1978 — Section 4Limitation Act, 1963 — Section 14
High Courts27 Sept 2002Allowed
National Insurance Co. Ltd. Vs Maya Rani Roy and Others
Calcutta High Court · (2003) ACJ 1028
Motor Vehicles Act, 1988 — Section 92A