COURT ARCHIVE

Calcutta High Court judgments, 2004

725 judgments · page 19 of 37

High Courts24 Jun 2004Allowed

The Indian Tube Co. Ltd. Vs Income Tax Officer

Calcutta High Court · (2004) 3 CALLT 401 : (2005) 198 CTR 360 : (2005) 272 ITR 439

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22, 22(3), 22(4), 34, 4Income Tax Act, 1961 — Section 147, 148

High Courts24 Jun 2004

Bhola Shankar Cold Storage Pvt. Ltd. Vs Joint Commissioner of Income Tax

Calcutta High Court · (2004) 192 CTR 625 : (2004) 270 ITR 487 : (2005) 144 TAXMAN 889

Income Tax Act, 1961 — Section 131, 68

High Courts22 Jun 2004

Headmaster Vs Jainal Abedin and Others

Calcutta High Court · (2004) 4 CHN 43

Constitution of India, 1950 — Article 226

High Courts21 Jun 2004Allowed

Union of India (UOI) Vs Surendranath Kanungo and Another

Calcutta High Court · (2005) 2 ARBLR 106 : (2005) 1 CALLT 457

Arbitration and Conciliation Act, 1996 — Section 16, 34

High Courts21 Jun 2004

In Re: Neelkanth Tea Co. Ltd.

Calcutta High Court · (2005) 60 SCL 459

High Courts21 Jun 2004

Sanjit Das and Others Vs Ld. 1st Industrial Tribunal and Others

Calcutta High Court · (2005) 1 CHN 68 : (2005) 2 LLJ 870

Industrial Disputes Act, 1947 — Section 10, 2, 2AWest Bengal Industrial Disputes Rules, 1958 — Rule 20D

High Courts18 Jun 2004Allowed

Prasad Forms Pvt. Ltd. Vs Assistant Commissioner, Commercial Special Cell and Others

Calcutta High Court · (2005) 140 STC 11

Central Sales Tax (West Bengal) Rules, 1958 — Rule 11Constitution of India, 1950 — Article 226West Bengal Sales Tax Act, 1994 — Section 39, 40, 41

High Courts18 Jun 2004Dismissed

Nellimarla Jute Mills Co. Ltd. Vs Zonal Director General of Foreign Trade and Another

Calcutta High Court · (2004) 4 CHN 9 : (2005) 185 ELT 227 : (2006) 65 SCL 369

Foreign Trade (Development and Regulation) Act, 1992 — Section 14

High Courts18 Jun 2004

Elque Polyesters Ltd. Vs CESTAT and Others

Calcutta High Court · (2004) 94 ECC 577 : (2004) 116 ECR 21 : (2004) 170 ELT 404

High Courts18 Jun 2004

Jayshree Tea and Industries Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2005) 143 TAXMAN 143

Income Tax Act, 1961 — Section 37(1)

High Courts17 Jun 2004Allowed

Peerless General Finance and Investment Company Limited and Others Vs Jitendra Kumar Khan and Others

Calcutta High Court · (2004) 4 CHN 255

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6, Order 8 Rule 6ALimitation Act, 1963 — Section 3

High Courts17 Jun 2004Dismissed

Sobhan Ali Mondal Vs South 24-Parganas Zilla Parishad

Calcutta High Court · (2004) 2 ILR (Cal) 35

High Courts17 Jun 2004

Commissioner of Income Tax Vs Tata Tea Ltd. and Apeejay Education Association (P.) Ltd.

Calcutta High Court · (2005) 1 CALLT 471 : (2005) 195 CTR 26 : (2005) 272 ITR 42 : (2005) 144 TAXMAN 228

Income Tax Act, 1922 — Section 66Income Tax Act, 1961 — Section 256, 260A

High Courts16 Jun 2004

Superintendent of Central Excise and Others Vs Texmaco Limited and Another

Calcutta High Court · (2004) 4 CHN 167 : (2004) 176 ELT 93

Central Excise Rules, 1944 — Rule 56A, 57A, 8(1)

High Courts16 Jun 2004

Employees'' State Insurance Corporation Vs Gloster Jute Mills Ltd.

Calcutta High Court · (2004) 102 FLR 1004 : (2004) 3 LLJ 1005

Employees State Insurance Act, 1948 — Section 75

High Courts16 Jun 2004Dismissed

Premlata Nahata and Another Vs Chandi Prasad Sikaria

Calcutta High Court · (2004) 4 BC 602 : (2004) 2 CALLT 182 : (2006) 2 ILR (Cal) 16

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 2, Order 7 Rule 11

High Courts16 Jun 2004Allowed

Magma Leasing Limited Vs Ajoy Kumar Sen

Calcutta High Court · (2004) 3 CALLT 341 : (2005) 4 CHN 48

Arbitration Act, 1940 — Section 8Civil Procedure Code, 1908 (CPC) — Section 73

High Courts16 Jun 2004Allowed

Hrishikesh Maity and Others Vs The State of West Bengal and Others

Calcutta High Court · (2005) 3 CALLT 89

Constitution of India, 1950 — Article 226Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 28(1)West Bengal School Service Commission Act, 1997 — Section 10, 9(2)

High Courts16 Jun 2004Allowed

Manorama Chakraborty and Others Vs New India Assurance Company Ltd. and Others

Calcutta High Court · (2004) 4 CHN 587

High Courts15 Jun 2004

Monmohini Coomer having proprietor of Coomer Construction Company and Others Vs Koley Properties (P) Ltd. and Others

Calcutta High Court · (2005) 1 CHN 132

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5