COURT ARCHIVE

Calcutta High Court judgments, 2003

592 judgments · page 29 of 30

High Courts29 Jan 2003Dismissed

Bharat Hari Singhania (Individual) Vs Wealth Tax Officer and Others

Calcutta High Court · (2003) 180 CTR 334 : (2003) 261 ITR 516 : (2003) 132 TAXMAN 691

General Clauses Act, 1897 — Section 6Wealth Tax Act, 1957 — Section 4(1), 7Wealth Tax Rules, 1957 — Rule 2

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High Courts29 Jan 2003Dismissed

Biswanath Das Vs State of West Bengal and Others

Calcutta High Court · (2003) 01 CAL CK 0002

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High Courts24 Jan 2003Allowed

Coal India Ltd. Vs Paritosh Kumar Chakraborty

Calcutta High Court · (2003) 1 ILR (Cal) 536

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High Courts22 Jan 2003

Jekay Rolling Mill Private Ltd. Vs The Debts Recovery Tribunal and Others

Calcutta High Court · (2003) 3 BC 194 : (2003) 2 CALLT 73 : (2003) 1 ILR (Cal) 105

Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 30

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High Courts22 Jan 2003

Commissioner of Income Tax Vs Park View Properties (P) Ltd.

Calcutta High Court · (2003) 182 CTR 274 : (2003) 261 ITR 473

Income Tax Act, 1961 — Section 73, 73(1), 80B(5)

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High Courts22 Jan 2003Allowed

Amal Kumar Sil Vs Banku Behari De Chowdhury

Calcutta High Court · (2003) 1 CALLT 518 : (2003) 1 ILR (Cal) 113

Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 29B, 29B(9)

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High Courts22 Jan 2003

Commissioner of Income Tax Vs Parkview Properties (P.) Ltd.

Calcutta High Court · (2004) 139 TAXMAN 38

Income Tax Act, 1922 — Section 16Income Tax Act, 1961 — Section 73, 80B, 80B(5)

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High Courts21 Jan 2003

Aditya Translink Pvt. Ltd. and Another Vs Union of India (UOI) and Another

Calcutta High Court · AIR 2003 Cal 281

Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 3

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High Courts21 Jan 2003Dismissed

Commissioner of Income Tax Vs Carew Phipson Ltd.

Calcutta High Court · (2003) 182 CTR 549 : (2003) 260 ITR 668 : (2003) 133 TAXMAN 366

Income Tax Act, 1961 — Section 41(2)

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High Courts20 Jan 2003

Eveready Industries (India) Ltd. and Others Vs Regional Provident Fund Commissioner

Calcutta High Court · (2003) 3 CALLT 113 : 108 CWN 989 : (2003) 97 FLR 580 : (2003) 2 ILR (Cal) 53 : (2003) 2 LLJ 1034

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 17B

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High Courts20 Jan 2003Dismissed

Abdul Hameed and Another Vs State

Calcutta High Court · 108 CWN 778

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114(g)Penal Code, 1860 (IPC) — Section 34, 409, 411, 468, 471

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High Courts20 Jan 2003

State Vs G. Ravindran Achari

Calcutta High Court · 108 CWN 769

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 403, 405, 408, 409

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High Courts17 Jan 2003

Debendra Nath Kar Sharma Vs The State of West Bengal

Calcutta High Court · (2003) 3 CALLT 555

Land Acquisition Act, 1894 — Section 18, 23, 4, 6, 9

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High Courts17 Jan 2003

Commissioner of Income Tax Vs Birla Jute and Industries Ltd. (presently known as Birla Corporation Ltd.)

Calcutta High Court · (2003) 180 CTR 339 : (2003) 260 ITR 55 : (2003) 133 TAXMAN 337

Income Tax Act, 1961 — Section 32, 32(1), 32A, 32A(1), 43Income Tax Rules, 1962 — Rule 5

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High Courts16 Jan 2003Dismissed

Kanoi Industries P. Ltd. Vs Assistant Commissioner of Income Tax

Calcutta High Court · (2003) 182 CTR 427 : (2003) 261 ITR 488

Income Tax Act, 1961 — Section 200, 201, 201(1A), 221

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High Courts16 Jan 2003Allowed

Magma Leasing Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2003) 180 CTR 513 : (2003) 260 ITR 36 : (2003) 129 TAXMAN 651

Income Tax Act, 1961 — Section 24, 24(1)

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High Courts15 Jan 2003

Umapada Bhui and Others Vs Steel Authority of India and Others

Calcutta High Court · (2003) 2 CALLT 78 : (2003) 3 LLJ 691

Constitution of India, 1950 — Article 14, 16, 19, 21, 226Industrial Disputes Act, 1947 — Section 2

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High Courts15 Jan 2003

Commissioner of Income Tax Vs National Standard Duncan Ltd.

Calcutta High Court · (2003) 180 CTR 329 : (2003) 260 ITR 97 : (2003) 132 STC 298 : (2004) 134 TAXMAN 563

Income Tax Act, 1961 — Section 199, 245, 43B

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High Courts15 Jan 2003

Marshall Corporation Ltd. and Another Vs The State of West Bengal and Others

Calcutta High Court · AIR 2004 Cal 145

West Bengal Motor Vehicles Tax Act, 1979 — Section 3

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High Courts15 Jan 2003Allowed

Tetron Commercial Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2003) 182 CTR 124 : (2003) 261 ITR 422 : (2003) 133 TAXMAN 781

Income Tax Act, 1961 — Section 260A, 36(1)

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