High Courts22 Apr 2003
Analab (India) Pvt. Ltd. Vs Commissioner of Income Tax and Others
Calcutta High Court · (2003) 262 ITR 596 : (2003) 133 TAXMAN 393
Income Tax Act, 1961 — Section 273A
COURT ARCHIVE
Calcutta High Court judgments, 2003
592 judgments · page 22 of 30
High Courts22 Apr 2003
C.E.S.C. Ltd. and Another Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2003) 183 CTR 116 : (2003) 262 ITR 243 : (2004) 134 TAXMAN 647
Income Tax Act, 1961 — Section 143, 143(1), 143(2), 143(3), 154
High Courts22 Apr 2003Dismissed
Kalidas Mondal Vs Abdul Hossein and Another
Calcutta High Court · (2003) 3 CALLT 253 : 107 CWN 1060
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Limitation (Amendment) Act, 1859 — Section 15Specific Relief Act, 1877 — Section 9(2)
High Courts22 Apr 2003
I.M.C. Ltd. and Another Vs Joint Commissioner of Income Tax and Others
Calcutta High Court · (2003) 183 CTR 445 : (2003) 261 ITR 731 : (2003) 133 TAXMAN 376
High Courts22 Apr 2003Dismissed
Srabani Dey Vs Howrah Motor Co. Ltd.
Calcutta High Court · (2004) 2 CHN 117 : (2004) 122 CompCas 597 : (2004) 50 SCL 422
Companies Act, 1956 — Section 440, 441, 441(2), 442, 443
High Courts22 Apr 2003Allowed
Anil Krishna Mondal Vs Pradip Kumar Ghosh
Calcutta High Court · (2003) 2 ILR (Cal) 195
Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 304A
High Courts17 Apr 2003Dismissed
Bhagwati Prasad Vs Union of India (UOI) and Others
Calcutta High Court · (2003) 184 CTR 12
Customs Act, 1962 — Section 110, 110(1), 110(2), 124, 153General Clauses Act, 1897 — Section 27
High Courts17 Apr 2003
Rousseau Mitra Vs Shrimati Chandana Mitra
Calcutta High Court · AIR 2004 Cal 61 : 107 CWN 1136
Hindu Marriage Act, 1955 — Section 24
High Courts17 Apr 2003
Mira Rani Dutta Vs Snehalata Saraf and Others
Calcutta High Court · 107 CWN 1101
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 23 Rule 3, Order 6 Rule 17Specific Relief Act, 1963 — Section 10, 16, 16(c), 20
High Courts11 Apr 2003Dismissed
East India Wires Limited Vs Mohan Lal Ghosh
Calcutta High Court · (2003) 2 CALLT 634 : (2004) 118 CompCas 322
Companies Act, 1956 — Section 433, 434, 535
High Courts11 Apr 2003
All Backward Class Relief and Development Mission Vs State of West Bengal
Calcutta High Court · (2004) 2 CHN 381
Constitution of India, 1950 — Article 226, 41, 45, 46
High Courts10 Apr 2003Allowed
Calcutta Port Trust and Others Vs Empress Shipping Services Pvt. Ltd. and Others
Calcutta High Court · AIR 2004 Cal 303 : (2003) 2 ILR (Cal) 257
Major Port Trusts Act, 1963 — Section 2, 59
High Courts10 Apr 2003
Innovative Classic Export (P) Ltd. Vs Regional Provident Fund Commissioner and Others
Calcutta High Court · (2004) 1 LLJ 666
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7B, 7B(1), 7I
High Courts09 Apr 2003
Smt. Ratna Chakraborty Vs Smt. Rekha Chakraborty
Calcutta High Court · AIR 2004 Cal 24 : 108 CWN 860
Succession Act, 1925 — Section 288, 295
High Courts09 Apr 2003Allowed
Calcutta Dock Labour Board Workers Vs Union of India (UOI)
Calcutta High Court · (2003) 1 ILR (Cal) 557
Constitution of India, 1950 — Article 74Dock Workers (Regulation of Employment) Rules, 1962 — Rule 3Dock Workers (Regulation of Employment) Scheme Rules, 1970 — Rule 10
High Courts09 Apr 2003Allowed
Pulak Patodia and Another Vs A.C.C.T., Central Section and Others
Calcutta High Court · (2004) 138 STC 331
Central Sales Tax Act, 1956 — Section 7(4)
High Courts09 Apr 2003
Durga Kamal Rice Mills Vs Commissioner of Income Tax
Calcutta High Court · (2003) 183 CTR 223 : (2004) 265 ITR 25
Income Tax Act, 1961 — Section 271(1)
High Courts08 Apr 2003Dismissed
Smt. Arati Daw Vs Pradip Roy Chowdhury and Others
Calcutta High Court · AIR 2003 Cal 218 : (2003) 3 CALLT 298 : 107 CWN 740 : 107 CWN 1069
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 33, Order 21 Rule 66, Order 21 Rule 67, 115
High Courts08 Apr 2003Dismissed
Appropriate Authority and Others Vs Lytton Hotel (P) Ltd. and Others
Calcutta High Court · (2003) 183 CTR 212 : (2003) 263 ITR 498
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UD
High Courts08 Apr 2003Allowed
Board of Trustees for the Port of Calcutta and Others Vs Jain Udyog and Another
Calcutta High Court · AIR 2004 Cal 153
Calcutta Port Act, 1890 — Section 92, 93Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115