High Courts30 Apr 2003
Kunal Saha Vs West Bengal Medical Council and Others
Calcutta High Court · (2005) 2 CHN 101
Army Act, 1950 — Section 130Bengal Medical Act, 1914 — Section 12(1), 17, 25Constitution of India, 1950 — Article 226, 32
COURT ARCHIVE
Calcutta High Court judgments, 2003
592 judgments · page 21 of 30
High Courts30 Apr 2003Dismissed
Abed Ali Laskar and Others Vs State of West Bengal
Calcutta High Court · 108 CWN 267
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 304
High Courts30 Apr 2003Allowed
Priya Chemicals Vs West Bengal Commercial Taxes and Others
Calcutta High Court · (2003) 132 STC 145
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(4)Central Sales Tax Act, 1956 — Section 6(1), 6(2), 8(3)
High Courts30 Apr 2003Allowed
Sri Sri Lakshmi Janardan Thakur and Others Vs Collector under section 54 of the W.B.L.R. Act and District Land and Land Reforms Officer and Others
Calcutta High Court · (2004) 2 CHN 519 : 108 CWN 41
West Bengal Land Reforms Act, 1955 — Section 14M(5), 14M(6), 14T(6), 14T(8), 44(2)
High Courts30 Apr 2003Allowed
Sajjan Kumar Sharma Vs Commercial Tax Officer and Others
Calcutta High Court · (2004) 3 CALLT 532 : (2004) 134 STC 460
Central Sales Tax (West Bengal) Rules, 1958 — Rule 11Central Sales Tax Act, 1956 — Section 3, 9, 9(2)West Bengal Sales Tax Act, 1994 — Section 68
High Courts30 Apr 2003Dismissed
Narayan Chandra Das Vs Sunil Chandra Mondal
Calcutta High Court · (2003) 2 ILR (Cal) 361
High Courts29 Apr 2003Dismissed
Humboldt Wedag India (P) Ltd. Vs The Eighth Industrial Tribunal and Others
Calcutta High Court · (2004) 1 CALLT 172 : (2004) 1 LLJ 315
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2A
High Courts29 Apr 2003Dismissed
Commissioner of Income Tax Vs Magnum Export (P) Ltd.
Calcutta High Court · (2003) 183 CTR 75 : (2003) 262 ITR 10 : (2003) 130 TAXMAN 702
Income Tax Act, 1961 — Section 10, 10(3), 45, 55(2), 80HHC(4)
High Courts29 Apr 2003
Organon India Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2003) 3 CALLT 461 : 108 CWN 836 : (2004) 1 LLJ 301
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(4)West Bengal Industrial Disputes Rules, 1958 — Rule 20D
High Courts28 Apr 2003
Sudeshna Bhattacharjee Vs State of West Bengal and Another
Calcutta High Court · (2005) 1 CHN 334
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 120B, 406, 419, 420, 467
High Courts25 Apr 2003Dismissed
Sukhi India Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · (2003) 89 ECC 847 : (2003) 156 ELT 35
Constitution of India, 1950 — Article 14
High Courts25 Apr 2003Allowed
Netai Chandra Rarhi and Co. and Others, Brindaban Chandra Das and Satya Narayan Das Vs Income Tax Settlement Commission and Others
Calcutta High Court · (2004) 186 CTR 706 : (2003) 263 ITR 186 : (2003) 133 TAXMAN 640
Income Tax Act, 1961 — Section 154, 234A, 234B, 234C, 245D
High Courts25 Apr 2003Dismissed
Statesman Limited and Another Vs First Industrial Tribunal and Others
Calcutta High Court · (2004) 1 LLJ 307
Industrial Disputes Act, 1947 — Section 33, 33(2), 33(3)West Bengal Industrial Disputes Rules, 1958 — Rule 71
High Courts25 Apr 2003Dismissed
Pranab Kumar Chakraborty Vs Smt. Kumkum Chakraborty
Calcutta High Court · (2003) 3 CALLT 207 : 108 CWN 704 : 107 CWN 1167 : (2005) 1 DMC 457
Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 498A
High Courts24 Apr 2003
Chandmani Tea Company Ltd. and Tapan Kumar Chowdhury Vs The Registrar of Companies and Another
Calcutta High Court · (2003) 3 CALLT 93 : 108 CWN 646
Companies Act, 1956 — Section 166, 58A, 633
High Courts24 Apr 2003Partly Allowed
Tapan Kumar Chowdhury Vs Registrar of Companies and Another
Calcutta High Court · (2003) 114 CompCas 631 : (2004) 50 SCL 283
Companies Act, 1956 — Section 166, 633(2)
High Courts24 Apr 2003Dismissed
Mstt. Sarwari Begum Vs Nazir Ahmed and Others
Calcutta High Court · AIR 2003 Cal 230 : (2003) 2 CALLT 583
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 16, 47
High Courts24 Apr 2003
Union of India (UOI) Vs Pawandas (Pawan Kumar) Pvt. Ltd. and Others
Calcutta High Court · (2003) 3 CALLT 342
Arbitration and Conciliation Act, 1996 — Section 11, 16, 34, 4
High Courts24 Apr 2003
Golam Momen Vs Assistant Commissioner of Income Tax and Others
Calcutta High Court · (2003) 185 CTR 78 : (2003) 263 ITR 69 : (2003) 132 TAXMAN 826
Income Tax Act, 1961 — Section 220, 220(6), 222, 226(3), 246
High Courts24 Apr 2003
Ganesh Benzoplast Ltd. Vs Hindusthan Paper Corporation Ltd.
Calcutta High Court · (2003) 2 CALLT 576
Arbitration and Conciliation Act, 1996 — Section 75, 81