COURT ARCHIVE

Calcutta High Court judgments, 2003

592 judgments · page 27 of 30

High Courts25 Feb 2003Dismissed

Workmen represented by Colliery Mazdoor Sabha Vs Central Govt. Industrial Tribunal and Others

Calcutta High Court · (2004) 4 CHN 64

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 7Industrial Disputes Act, 1947 — Section 10(1), 2A

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High Courts24 Feb 2003

Maynak Poddar (HUF) Vs Wealth Tax Officer

Calcutta High Court · (2003) 181 CTR 362 : (2003) 262 ITR 633 : (2003) 130 TAXMAN 500

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High Courts24 Feb 2003Dismissed

Sushil Kumar Bagla Vs State

Calcutta High Court · (2003) 3 CALLT 470 : (2004) CriLJ 171 : (2003) 3 LLJ 510

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A(2), 14AB, 14AC, 2Penal Code, 1860 (IPC) — Section 405, 406, 409

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High Courts20 Feb 2003

R.L. Kanoria and Others Vs State and Another

Calcutta High Court · (2003) 3 CALLT 48a : (2003) 3 CALLT 48 : (2003) 2 CHN 414 : (2003) 3 LLJ 433

Employees State Insurance Act, 1948 — Section 2(17), 40Penal Code, 1860 (IPC) — Section 405, 406

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High Courts20 Feb 2003

Pijush Kanti Nandy Vs United Bank of India

Calcutta High Court · 108 CWN 884

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High Courts20 Feb 2003

SAIL DSP VR Employees Association 1998 Vs Union of India (UOI) and Others

Calcutta High Court · (2003) 181 CTR 367 : (2003) 262 ITR 638

Income Tax Act, 1961 — Section 10(10C), 15, 17(1), 43(2)Income Tax Rules, 1962 — Rule 2BA

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High Courts20 Feb 2003

SAIL DSP VR Employees Association 1998 Vs Union of India

Calcutta High Court · (2003) 128 TAXMAN 704

Income Tax Act, 1961 — Section 10(10C)Income Tax Rules, 1962 — Rule 2BA

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High Courts19 Feb 2003Dismissed

Biswanath Chakraborty and Others Vs Bagala Chakraborty and Others

Calcutta High Court · AIR 2004 Cal 98 : (2003) 2 CHN 337

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 7

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High Courts19 Feb 2003

Rabindra Chandra Guha Vs State of West Bengal and Others

Calcutta High Court · AIR 2003 Cal 296

Mines and Minerals (Development and Regulation) Act, 1957 — Section 25

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High Courts18 Feb 2003

Paradeep Phosphates Ltd. Vs Commissioner, Central Excise and Customs and Others

Calcutta High Court · (2003) 87 ECC 317 : (2003) 108 ECR 261 : (2003) 156 ELT 4

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High Courts18 Feb 2003Dismissed

Musammat Afroz Begum and Others Vs Abdul Quddus and Others

Calcutta High Court · (2003) 2 CALLT 384

Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 6(3), 7, 7(1)

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High Courts18 Feb 2003

Dinesh Kumar Singhania Vs Calcutta Stock Exchange Association Limited

Calcutta High Court · (2005) 2 CHN 601

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 27 Rule 3, Order 32 Rule 6, Order 8 Rule 3, Order 8 Rule 4Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts18 Feb 2003

Chandan Chatterjee alias Fulu Vs State of West Bengal

Calcutta High Court · 107 CWN 804

Penal Code, 1860 (IPC) — Section 302, 304, 448

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High Courts17 Feb 2003

Prabir Kumar Nath Vs Life Insurance Corporation of India and Others

Calcutta High Court · (2005) 2 ACC 267

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High Courts17 Feb 2003

C.E.S.C. Ltd. Vs Rup Kumar Barik and Others

Calcutta High Court · AIR 2003 Cal 195 : (2003) 3 CALLT 188 : 107 CWN 1009 : (2003) 1 ILR (Cal) 264

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Land Acquisition Act, 1894 — Section 23, 23(1A), 28West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 4, 7

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High Courts14 Feb 2003