High Courts14 Jan 2003
Durga Kamal Rice Mills Vs Commissioner of Income Tax
Calcutta High Court · (2003) 182 CTR 546 : (2003) 260 ITR 269 : (2004) 135 TAXMAN 159
Income Tax Act, 1961 — Section 133A, 143(1), 69A
COURT ARCHIVE
Calcutta High Court judgments, 2003
592 judgments · page 30 of 30
High Courts14 Jan 2003
Lohia Mandilia and Others Vs C.E.S.C. Ltd. and Others
Calcutta High Court · AIR 2003 Cal 233 : 108 CWN 788 : (2003) 1 ILR (Cal) 372
Constitution of India, 1950 — Article 14, 20(1)Electricity Act, 1910 — Section 20, 20(1), 21, 21(2), 24Evidence Act, 1872 — Section 115
High Courts14 Jan 2003Dismissed
Nagendra Rai Vs Municipal Commissioner, Calcutta Municipal Corporation and Others
Calcutta High Court · (2004) 1 CHN 679
Calcutta Municipal Corporation Act, 1980 — Section 396, 400, 401, 401(1)Calcutta Municipal Corporation Building Rules, 1990 — Rule 3(2)Constitution of India, 1950 — Article 226
High Courts13 Jan 2003Dismissed
Unit Construction Co. Ltd. Vs Joint Commissioner of Income Tax
Calcutta High Court · (2003) 181 CTR 82 : (2003) 260 ITR 189
Income Tax Act, 1961 — Section 69, 69B
High Courts09 Jan 2003Allowed
The Kedarnath Jute Manufacturing and Another Vs State of West Bengal and Others
Calcutta High Court · (2003) 3 CALLT 616
Land Acquisition Act, 1894 — Section 15, 16, 18, 23, 28
High Courts08 Jan 2003Dismissed
Asan Ali Mondal Vs Sarawaddin Ahmed and Others
Calcutta High Court · (2003) 2 CALLT 371
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts08 Jan 2003Dismissed
Ratan Chandra Das Vs Goutam Das and Others
Calcutta High Court · (2004) 2 CHN 461
Administrator Generals Act, 1963 — Section 29, 32
High Courts07 Jan 2003Dismissed
Debraj Dey Vs Union of India (UOI)
Calcutta High Court · (2004) 3 CALLT 349 : (2003) 90 ECC 731 : (2003) 156 ELT 951
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129Customs Tariff Act, 1975 — Section 9A(2)
High Courts07 Jan 2003
Smt. Bilasini Mondal Vs National Insurance Company Limited and Another
Calcutta High Court · (2003) 3 ACC 137
Motor Vehicles Act, 1988 — Section 166
High Courts07 Jan 2003Dismissed
Arun Das Vs State of West Bengal
Calcutta High Court · (2003) 2 CALLT 226
Evidence Act, 1872 — Section 137, 3, 32, 45Penal Code, 1860 (IPC) — Section 302
High Courts06 Jan 2003Dismissed
Steel Authority of India Ltd. Vs Durga Crane and Another
Calcutta High Court · (2003) 2 CALLT 122
Arbitration Act, 1940 — Section 30, 33, 41Partnership Act, 1932 — Section 47
High Courts01 Jan 2003
Bimal Kumar Damani Vs Commissioner of Income Tax
Calcutta High Court · (2003) 261 ITR 635
Income Tax Act, 1961 — Section 256(1), 37, 69A