High Courts11 Feb 2003Dismissed
Md. Akhtar Hossain Vs Suresh Singh and Others
Calcutta High Court · AIR 2004 Cal 99
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 7 Rule 11Limitation Act, 1963 — Section 14
COURT ARCHIVE
Calcutta High Court judgments, 2003
592 judgments · page 28 of 30
High Courts11 Feb 2003
Commissioner of Income Tax Vs Capital Electronics (Gariahat)
Calcutta High Court · (2003) 181 CTR 402 : (2003) 261 ITR 4 : (2003) 129 TAXMAN 731
Income Tax Act, 1961 — Section 271B, 273B, 44AB
High Courts11 Feb 2003Dismissed
Shree Mahalaxmi Cotton Mills Mazdoor Union and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2003) 2 CHN 389 : (2003) 3 LLJ 634
Industrial Disputes Act, 1947 — Section 25OSick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1)
High Courts11 Feb 2003
Bimal Kumar Mishra and Another Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 CALLT 250
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts10 Feb 2003
B.D. Khaitan and Co. Ltd. Vs Larsen Services and Trading Co.
Calcutta High Court · (2003) 2 CHN 406
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Feb 2003
Allied Electricals and Switch Fuses and Others Vs Assistant Provident Fund Commissioner and Others
Calcutta High Court · (2003) 3 CALLT 25 : (2004) 2 CHN 194 : (2003) 3 LLJ 360
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7C, 7Q
High Courts10 Feb 2003
Commissioner of Income Tax Vs Bimal Kumar Damani
Calcutta High Court · (2003) 180 CTR 452 : (2003) 261 ITR 87 : (2003) 129 TAXMAN 564
Customs Act, 1962 — Section 135(1)Income Tax Act, 1961 — Section 132A, 256(1), 271(1), 273(1), 69A
High Courts05 Feb 2003
Aroma Enterprise and Another Vs Murshidabad Zilla Parishad and Others
Calcutta High Court · AIR 2003 Cal 251
Constitution of India, 1950 — Article 14, 299
High Courts05 Feb 2003
Mrityunjay Sen Vs Shrimati Sikha Sen
Calcutta High Court · AIR 2003 Cal 165 : (2003) 1 CALLT 168 : (2003) 1 ILR (Cal) 187 : (2003) 3 RCR(Civil) 311
Civil Procedure Code Amendment Act, 1999 — Section 115, 115(1)Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24
High Courts05 Feb 2003Allowed
Exporters of W.A. and Another Vs M.S.T.C. and Others
Calcutta High Court · (2003) 2 CALLT 271
Arbitration Act, 1940 — Section 17, 30, 33
High Courts05 Feb 2003Dismissed
Rajgaon Stores Company (P) Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2003) 3 CALLT 119 : (2003) 3 CALLT 118
Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 29West Bengal Minor Minerals Act — Section 18
High Courts05 Feb 2003Dismissed
S and D Securities (P.) Ltd. Vs Union of India (UOI)
Calcutta High Court · (2005) 124 CompCas 340 : (2004) 54 SCL 329
National Stock Exchange (Capital Market) Trading Regulations, 1994 — Regulation 4.3.1Securities Contracts (Regulation) Act, 1956 — Section 9
High Courts04 Feb 2003Dismissed
Government Medical Stores Depot Vs State of West Bengal and Others
Calcutta High Court · (2003) 2 CALLT 114
Central Sales Tax Act, 1956 — Section 2Constitution of India, 1950 — Article 14, 143, 143(1), 19, 21
High Courts03 Feb 2003Allowed
Geo Miller and Co. Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2003) 184 CTR 119 : (2003) 262 ITR 237 : (2004) 134 TAXMAN 552
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Income Tax Act, 1961 — Section 154
High Courts03 Feb 2003Partly Allowed
Rani Sati Devi Trust Vs Commissioner of Income Tax and Others
Calcutta High Court · (2003) 185 CTR 320 : (2003) 263 ITR 93 : (2003) 132 TAXMAN 803
Finance (No. 2) Act, 1998 — Section 88
High Courts03 Feb 2003Allowed
Mrinal Chowdhury and Maheswar Jha Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 1 LLJ 1128
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 11A
High Courts31 Jan 2003Dismissed
Barun Kumar Goswami and Another Vs Arun Kumar Goswami and Another
Calcutta High Court · AIR 2003 Cal 132 : (2003) 2 CALLT 178 : (2003) 2 CALLT 165
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts31 Jan 2003
Entedee Vs Union of India (UOI)
Calcutta High Court · (2003) 2 ARBLR 465
Arbitration Act, 1940 — Section 28, 39(1)
High Courts31 Jan 2003
Bimal Kumar Damani Vs Commissioner of Income Tax
Calcutta High Court · (2003) 128 TAXMAN 723
Income Tax Act, 1961 — Section 69A
High Courts29 Jan 2003
Commissioner of Income Tax Vs Chemcrown (India) Ltd. Chemcrown (India) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2003) 262 ITR 177 : (2003) 133 TAXMAN 579
Income Tax Act, 1961 — Section 36(1), 37(2A)