High Courts15 Jan 2004
Assam Brook Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2004) 189 CTR 347
Income Tax Act, 1961 — Section 32AB, 32AB(1), 32AB(2), 32AB(3), 32AB(5)
COURT ARCHIVE
Calcutta High Court judgments, 2004
725 judgments · page 36 of 37
High Courts15 Jan 2004
Shaw Wallace and Co. Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 189 CTR 19 : (2004) 189 CTR 1 : (2004) 267 ITR 248
Income Tax Act, 1961 — Rule 2, 20, 21, 22, 26
High Courts14 Jan 2004
T. Gurumurthy Vs State
Calcutta High Court · (2004) 2 CHN 91
Criminal Procedure Code, 1973 (CrPC) — Section 397(1), 401Penal Code, 1860 (IPC) — Section 279, 282, 304A, 338
High Courts14 Jan 2004
Animesh Chandra Sengupta Vs State of West Bengal
Calcutta High Court · (2004) 2 CHN 217
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409
High Courts13 Jan 2004Dismissed
Sujit Kumar Roy Vs Reserve Bank of India and Others
Calcutta High Court · (2004) 2 CALLT 216 : 108 CWN 536 : (2004) 3 LLJ 641
Constitution of India, 1950 — Article 21, 311Reserve Bank of India (Staff) Regulations, 1948 — Regulation 26
High Courts13 Jan 2004Allowed
Sri Debi Prosad Basu Vs Sri Amit Chakrabortry and Others
Calcutta High Court · (2004) 1 CALLT 456
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 7 Rule 11, 115, 96(1)
High Courts13 Jan 2004
Heavy Engineering Corporation Ltd. Vs Union of India (UOI)
Calcutta High Court · (2004) 167 ELT 396
Constitution of India, 1950 — Article 226, 265Customs Act, 1962 — Section 27
High Courts13 Jan 2004Dismissed
Gangadhar Bera Vs Assistant Commissioner of Income Tax and Another
Calcutta High Court · (2004) 190 CTR 467 : (2004) 267 ITR 422 : (2004) 140 TAXMAN 58
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 143(2)
High Courts12 Jan 2004Allowed
Swapan Kumar Basu Vs United Bank of India and Others
Calcutta High Court · (2004) 2 CALLT 57 : (2004) 4 CHN 148 : (2004) 102 FLR 436 : (2004) 3 LLJ 347
Constitution of India, 1950 — Article 14, 226West Bengal Payment of Subsistance Allowance Act, 1969 — Section 3, 5
High Courts12 Jan 2004
North Calcutta Co-operative Labour Contract and Construction Society Ltd. and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2005) 1 CALLT 608
Constitution of India, 1950 — Article 32Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
High Courts09 Jan 2004
Dhirendra Nath Sardar and Others Vs Smt. Sarala Bala Naskar and Others
Calcutta High Court · (2004) 2 CALLT 481
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, 100
High Courts09 Jan 2004
Prabir Ch. Ghosh Vs Sri Riju Thakur
Calcutta High Court · (2004) 1 CALLT 633
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1), 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts09 Jan 2004Allowed
Shaw Wallace and Co. Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · (2004) 3 CHN 362
Bengal Wakf Act, 1934 — Section 45, 53, 54A
High Courts08 Jan 2004
C.E.S.C. Ltd. and Another Vs Dy. Commissioner of Income Tax and Others
Calcutta High Court · (2004) 270 ITR 383
Income Tax Act, 1961 — Section 143(1)(a)
High Courts08 Jan 2004
Sri Sri Lakshmi Janardan Thakur and Others Vs Prabhat Kumar Paul and Others
Calcutta High Court · (2004) 2 CHN 270
Evidence Act, 1872 — Section 91
High Courts08 Jan 2004Dismissed
Eastern Coalfields Limited Vs Kripa Sankar Somany and Others
Calcutta High Court · (2004) 1 CHN 662 : (2004) 3 LLJ 375
Payment of Gratuity Act, 1972 — Section 14, 4(6)
High Courts08 Jan 2004Dismissed
C.E.S.C. Ltd. and Another Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2004) 192 CTR 552
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 143, 143(1), 37(1)
High Courts08 Jan 2004
B.M.G. Crossing Pvt. Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · (2004) 3 CHN 594 : (2005) 1 LLJ 210
Industrial Disputes Act, 1947 — Section 10(1B), 33C(2)
High Courts07 Jan 2004Allowed
Anjali Mullick Vs Mrityunjoy Dey and Others
Calcutta High Court · (2004) 2 CALLT 382 : (2004) 2 CHN 450
Succession Act, 1925 — Section 2, 211, 213, 213(1), 227
High Courts07 Jan 2004
Union of India (UOI) Vs Shib Charan Sarkar Shib Charan Sarkar Vs Union of India (UOI)
Calcutta High Court · (2004) 3 CHN 501 : 108 CWN 413
Evidence Act, 1872 — Section 42, 43Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(1)