High Courts08 Aug 2005Allowed
Ashoke Refractories (P) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2005) 199 CTR 115 : (2005) 279 ITR 457 : (2005) 148 TAXMAN 635
Income Tax Act, 1922 — Section 13Income Tax Act, 1961 — Section 145
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,039 of 3,204
High Courts08 Aug 2005
In Re: ATN International Limited
Calcutta High Court · (2006) 2 CALLT 167
Companies Act, 1956 — Section 100, 101, 102, 103, 104
High Courts08 Aug 2005Allowed
In Re: Ushacomm India Private Ltd.
Calcutta High Court · (2006) 2 CALLT 395 : (2006) 2 CHN 473
Companies Act, 1956 — Section 100, 101, 102, 103, 78
High Courts08 Aug 2005Dismissed
Priya Nath Basuri and Others Vs State of West Bengal
Calcutta High Court · (2006) 1 CHN 90
Criminal Procedure Code, 1973 (CrPC) — Section 161, 215, 313, 464Penal Code, 1860 (IPC) — Section 141, 142, 147, 148, 149
High Courts08 Aug 2005Allowed
Hotel Mount View Vs Commissioner of Income Tax and Others
Calcutta High Court · (2006) 1 CALLT 545 : (2005) 198 CTR 435 : (2006) 280 ITR 51 : (2005) 148 TAXMAN 532
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 11, Order 26 Rule 9, 75Evidence Act, 1872 — Section 45Income Tax Act, 1961 — Section 131(1), 143, 147, 148, 2(14)
High Courts05 Aug 2005Dismissed
National Insurance Co. Ltd. Vs Abdul Khan and Others
Calcutta High Court · (2006) 2 ACC 520 : (2006) ACJ 1168
Motor Vehicles Act, 1988 — Section 147(1), 166, 2(34)
High Courts05 Aug 2005
Sajid Mowjee Vs Income Tax Officer
Calcutta High Court · (2005) 198 CTR 558 : (2005) 279 ITR 467 : (2005) 148 TAXMAN 502
Companies Act, 1956 — Section 197A, 267Income Tax Act, 1922 — Section 12, 7Income Tax Act, 1961 — Section 15, 16, 17, 17(1), 17(2)
High Courts05 Aug 2005Dismissed
Santosh Kumar Dey and Another Vs Jayanti Sanyal
Calcutta High Court · (2005) 4 CHN 431
Easements Act, 1882 — Section 19Transfer of Property Act, 1882 — Section 8
High Courts05 Aug 2005
Gaffar Ali Khan Vs Hazi Sukhowat Ali Khan
Calcutta High Court · (2005) 1 ILR (Cal) 401
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1), 7, 7(1)Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 66, 92General Clauses Act, 1897 — Section 6, 7
High Courts05 Aug 2005Allowed
P.U. Foams Pvt. Ltd. and Another Vs Assistant Commissioner, Commercial Taxes, Beadon Street Charge and Others
Calcutta High Court · (2005) 08 CAL CK 0071
Bengal Finance (Sales Tax) Act, 1941 — Section 10FBengal Finance (Sales Tax) Rules, 1941 — Rule 3(66)West Bengal Sales Tax Act, 1994 — Section 48
High Courts05 Aug 2005
Rafiulla Tea and Industries (P) Ltd. Vs Hillmen''s Tea and Trading Co. Ltd.
Calcutta High Court · (2006) 4 CHN 804
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Companies Act, 1913 — Section 171Companies Act, 1956 — Section 446, 446(1), 446(2), 446(3)
High Courts05 Aug 2005Allowed
Bharat Coking Coal Limited Vs Chandrama Hard Coke Mfg. Co.
Calcutta High Court · (2006) 4 CHN 468
High Courts05 Aug 2005Dismissed
Prakash Glass and Rubber Works and Another Vs Hindustan Safety Glass Works Private Limited and Another
Calcutta High Court · (2006) 2 CHN 555 : (2007) 34 PTC 267
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 27(2), 28(1), 31, 33, 34
High Courts05 Aug 2005Allowed
Kawsar Ali alias Kawsar Sk. Vs State of West Bengal and Others
Calcutta High Court · AIR 2006 Cal 65 : (2005) 3 CALLT 495 : (2006) 3 CHN 488
Electricity Act, 2003 — Section 126, 126(4)
High Courts05 Aug 2005Dismissed
G. Phalaguna and Others Vs The General Manager and Others
Calcutta High Court · (2005) 3 CALLT 404
Constitution of India, 1950 — Article 21Railways Act, 1989 — Section 147, 147(1), 147(2), 2(31)
High Courts05 Aug 2005Dismissed
Tata Iron and Steel Co. Ltd. Vs Standard Chrome Ltd.
Calcutta High Court · (2006) 2 CHN 378
Arbitration Act, 1940 — Section 39, 39(1), 39(2)Arbitration and Conciliation Act, 1996 — Section 16(2), 16(3), 17, 34(2), 37Companies Act, 1956 — Section 433
High Courts05 Aug 2005Allowed
Nepal Chandra Banik Vs Refiulla Tea and Industries (P) Ltd. and Another
Calcutta High Court · (2006) 4 CHN 630
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Companies Act, 1956 — Section 434, 446, 446(1)
High Courts04 Aug 2005
Md. Abdul Mannan Vs State of West Bengal and Others
Calcutta High Court · (2005) 4 CHN 60
Bengal (Rural) Primary Education Act, 1930 — Section 66, 66(2), 93Constitution of India, 1950 — Article 309Penal Code, 1860 (IPC) — Section 323, 325, 34, 341
High Courts03 Aug 2005Allowed
Jitu Sk., Jhantu Sk. and Mansoor Barajee Vs State of West Bengal
Calcutta High Court · (2006) 1 CHN 337
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 302, 34, 376