High Courts08 Apr 2003
Appropriate Authority Vs Lytton Hotel (P) Ltd.
Calcutta High Court · (2003) 130 TAXMAN 524
Income Tax Act, 1961 — Section 269UD
COURT ARCHIVE
Calcutta High Court judgments, 2003
592 judgments · page 23 of 30
High Courts08 Apr 2003Dismissed
Kohinoor Tailoring Works and Another Vs Employees'' State Insurance Corporation and Another
Calcutta High Court · 108 CWN 890 : (2004) 1 LLJ 84
Employees State Insurance Act, 1948 — Section 75, 75(1), 77(1A), 82Limitation Act, 1963 — Section 5
High Courts07 Apr 2003Dismissed
Shaw Wallace and Company Limited Vs Ghoom Investment Company Pvt. Ltd.
Calcutta High Court · AIR 2004 Cal 126
Bengal Money Lenders Act, 1940 — Section 30ACivil Procedure Code, 1908 (CPC) — Section 34
High Courts04 Apr 2003
Rahee Industries Ltd. Vs The Hong Kong and Shanghai Banking Corporation Limited and Another
Calcutta High Court · (2004) 1 CALLT 280 : (2003) 2 ILR (Cal) 296
Specific Relief Act, 1963 — Section 34
High Courts04 Apr 2003Dismissed
Sundar Gupta and Others Vs State of W.B. and Others
Calcutta High Court · (2006) 3 CHN 384
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 141Constitution of India, 1950 — Article 14, 19, 21Land Acquisition Act, 1894 — Section 11, 4, 5A(2), 6
High Courts04 Apr 2003
United India Insurance Co. Ltd. Vs Kamala Hazra and Another
Calcutta High Court · (2005) ACJ 95
Limitation Act, 1963 — Section 5Workmens Compensation Act, 1923 — Section 30(2), 30(3), 4A(3)
High Courts04 Apr 2003
Shamim Ahmed and Others, Haradhan Ghosh and Haraprasad Ghosh Vs State and Others Sudhangshu Kr. Sikdar and Sankaran Moitra and Another Vs Sadhana Das and Another Nadia Nandan Kabiraj and Kahitish Ch. Baidya Vs State
Calcutta High Court · (2003) 2 CALLT 11 : (2003) 2 CHN 431 : (2003) CriLJ 2815 : (2003) 4 RCR(Criminal) 210
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200, 203, 204, 209
High Courts04 Apr 2003
Chandan Chatterjee alias Fulu Vs State of West Bengal
Calcutta High Court · 107 CWN 806 : (2003) 1 ILR (Cal) 454
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 100, 299, 300, 302, 304
High Courts04 Apr 2003Dismissed
Smt. Kabita Roy Chowdhury and Another Vs Smt. Santi Devi Bajaj and Another
Calcutta High Court · (2003) 3 CALLT 485
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 27Specific Relief Act, 1963 — Section 22, 6
High Courts04 Apr 2003
United India Insurance Co. Ltd. Vs Kartick Chandra Mandal and Another
Calcutta High Court · (2004) 2 ACC 306 : (2004) ACJ 304
Limitation Act, 1963 — Section 5Workmens Compensation Act, 1923 — Section 30(3), 4(1), 4A(3)
High Courts03 Apr 2003Allowed
Board of Trustee of the Port of Calcutta Vs Pearl Transport Co. Ltd. and Others
Calcutta High Court · AIR 2004 Cal 122
Major Port Trusts Act, 1963 — Section 49Specific Relief Act, 1963 — Section 39
High Courts03 Apr 2003Dismissed
Agri Horticulture Society of India Vs State of West Bengal
Calcutta High Court · AIR 2004 Cal 73
Banking Regulation Act, 1949 — Section 6Constitution of India, 1950 — Article 226
High Courts03 Apr 2003Allowed
S.M. Ghosh Vs Secretary, Ministry of Environment
Calcutta High Court · (2003) 2 ILR (Cal) 148
High Courts03 Apr 2003
Bellevue Clinic and Another and East Diagnostics and Research Centre Vs State of West Bengal and Others
Calcutta High Court · (2005) 139 STC 406
Contract Act, 1872 — Section 226West Bengal State Tax on Consumption or Use of Goods Act, 2001 — Section 4West Bengal State Tax on Consumption or Use of Goods Rules, 2001 — Rule 5A(2)
High Courts02 Apr 2003Dismissed
Transport Corporation of India Ltd. Vs Pratima Bose
Calcutta High Court · 108 CWN 58
Companies Act, 1956 — Section 575
High Courts02 Apr 2003Allowed
Simplex Concrete Piles (India) Ltd. and Geo Miller and Co. Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2003) 183 CTR 47 : (2003) 262 ITR 605 : (2004) 134 TAXMAN 74
Income Tax Act, 1961 — Section 139, 142(1), 147, 148, 149
High Courts01 Apr 2003Allowed
Fu Sheen Tannery and Another Vs Income Tax Officer and Others
Calcutta High Court · (2003) 185 CTR 76 : (2003) 262 ITR 456 : (2004) 134 TAXMAN 25
Income Tax Act, 1961 — Section 145, 251
High Courts01 Apr 2003
Fiat India Private Limited Vs Rahul Udyog Viniog Limited and Another
Calcutta High Court · (2004) 2 BC 101 : (2003) 3 CALLT 381 : 108 CWN 446
Arbitration Act, 1940 — Section 34, 40Arbitration and Conciliation Act, 1996 — Section 26, 8, 8(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115, 151
High Courts01 Apr 2003
Kamalakshi Charan Bagchi Vs State of West Bengal
Calcutta High Court · (2003) 1 ILR (Cal) 519
Police Act, 1861 — Section 42
High Courts31 Mar 2003
Commissioner of Income Tax Vs Balarampur Commercial Enterprises Ltd.
Calcutta High Court · (2003) 183 CTR 578 : (2003) 262 ITR 439 : (2003) 130 TAXMAN 845