COURT ARCHIVE

Calcutta High Court judgments, 2002

571 judgments · page 9 of 29

High Courts09 Aug 2002Allowed

Pradip Mitra Vs State of West Bengal and Others

Calcutta High Court · 108 CWN 204

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)

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High Courts09 Aug 2002Dismissed

Cash Register Co. (P) Ltd. now known as CRI Ltd. Vs Suraj Narayan Shaw and Others

Calcutta High Court · (2003) 1 CALLT 148

Civil Procedure Code, 1908 (CPC) — Section 151, 47West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)

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High Courts08 Aug 2002Dismissed

Peerless General Finance and Investment Co. Ltd. Vs Deputy Commissioner of Income Tax and Others

Calcutta High Court · (2003) 180 CTR 195 : (2002) 258 ITR 160 : (2003) 133 TAXMAN 257

Income Tax Act, 1961 — Section 147, 148

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High Courts08 Aug 2002Dismissed

Mountview Exports (P.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2002) 125 TAXMAN 940

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 138, 143, 144, 148, 153

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High Courts08 Aug 2002

Gemini Silk Limited Vs Gemini Overseas Limited

Calcutta High Court · (2003) 53 CLA 328 : (2003) 114 CompCas 92 : (2008) 4 CompLJ 66

Companies (Court) Rules, 1959 — Rule 84Companies Act, 1912 — Section 153, 153ACompanies Act, 1956 — Section 10, 235, 236, 237, 238

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High Courts08 Aug 2002

Mahendra Jain Vs Union of India (UOI)

Calcutta High Court · (2003) CriLJ 1464 : (2003) 89 ECC 862 : (2003) 156 ELT 193

Constitution of India, 1950 — Article 21, 22, 226Customs Act, 1962 — Section 107, 108

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High Courts08 Aug 2002Dismissed

Mountview Exports Pvt. Ltd. and Another Vs Commissioner of Income Tax and Others

Calcutta High Court · (2002) 178 CTR 517 : (2002) 258 ITR 46

Income Tax Act, 1961 — Section 80HHC

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High Courts08 Aug 2002Dismissed

Surendra Kumar Jalan and Others Vs Calcutta Municipal Corporation and Others

Calcutta High Court · AIR 2002 Cal 237

Calcutta Municipal Corporation Act, 1980 — Section 189, 190, 191, 192

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High Courts08 Aug 2002

Lakhi Ram Gawala Vs The State

Calcutta High Court · (2003) 2 CALLT 315

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156Evidence Act, 1872 — Section 137, 138, 3Penal Code, 1860 (IPC) — Section 302

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High Courts06 Aug 2002Dismissed

Commissioner of Income Tax Vs Window Glass Ltd.

Calcutta High Court · (2003) 179 CTR 602 : (2004) 134 TAXMAN 739

Income Tax Act, 1961 — Section 260A

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High Courts06 Aug 2002Allowed

Rabi Kumar Agarwal Vs State of W.B.

Calcutta High Court · (2003) CriLJ 1342

Penal Code, 1860 (IPC) — Section 380, 457

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High Courts02 Aug 2002

General Electric Co. P.L.C. and Others Vs Commissioner of Income Tax

Calcutta High Court · (2002) 257 ITR 418 : (2003) 131 TAXMAN 409

Income Tax Act, 1961 — Section 260A

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High Courts02 Aug 2002Dismissed

Baburam Tudu Vs Shambhunath Mandi and Others

Calcutta High Court · AIR 2002 Cal 261 : (2003) 2 CALLT 491

Conduct of Elections Rules, 1961 — Rule 49BRepresentation of the People Act, 1951 — Section 100(1), 82, 86(4)

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High Courts31 Jul 2002Dismissed

The State of West Bengal and Another Vs Molla Amanulla and Others

Calcutta High Court · (2003) 1 CALLT 346

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 41 Rule 33, 107, 107(2), 96Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 12, 15, 8, 8(2A)

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High Courts31 Jul 2002Allowed