High Courts23 Jul 2003
Commissioner of Income Tax Vs Biswanath Tea Co. Ltd.
Calcutta High Court · (2003) 185 CTR 488 : (2003) 264 ITR 166 : (2004) 135 TAXMAN 280
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,109 of 3,204
High Courts23 Jul 2003
Prabir Kumar Dutta and Others Vs Calcutta Municipal Corporation and Others
Calcutta High Court · AIR 2004 Cal 138
Calcutta Municipal Corporation Act, 1980 — Section 353
High Courts22 Jul 2003Allowed
Samir Kumar Dutta Vs State of West Bengal
Calcutta High Court · (2003) 2 ILR (Cal) 498
Constitution of India, 1950 — Article 136, 191, 193, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 24(3), 25West Bengal Municipal Election Act, 1994 — Section 30(1), 30(1), 30(2), 37, 75
High Courts22 Jul 2003
Basanta Kumar Marodia and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 267 ITR 486 : (2005) 144 TAXMAN 462
High Courts18 Jul 2003Dismissed
Shib Sankar Rudra Vs Jyotirmoy Rudra and Another
Calcutta High Court · AIR 2004 Cal 54 : (2004) 3 CHN 370
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 115A, 151, 51
High Courts18 Jul 2003
Sri Ranen Kumar Mukhopadhyay and Others Vs State of West Bengal and Another
Calcutta High Court · (2003) 3 CALLT 601
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 109, 147, 427, 448
High Courts17 Jul 2003Dismissed
Union of India (UOI) Vs India Steamship Co. Ltd.
Calcutta High Court · (2004) 4 CHN 251 : (2003) 157 ELT 28
Customs Act, 1962 — Section 116, 25
High Courts16 Jul 2003
Biswanath Dutta Vs Food Corporation of India and Others
Calcutta High Court · (2004) 1 CALLT 458
Constitution of India, 1950 — Article 14, 16, 21, 226, 38(1)
High Courts16 Jul 2003
Barbara Taylor Bradford Vs Sahara Media Entertainment Ltd.
Calcutta High Court · (2004) 1 CHN 448 : (2004) 1 ILR (Cal) 15 : (2004) 28 PTC 474 : (2003) 47 SCL 445
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Copyright Act, 1957 — Section 14, 2, 51
High Courts16 Jul 2003
R.B.M. Pati Joint Venture Vs Bengal Builders
Calcutta High Court · AIR 2004 Cal 58
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts16 Jul 2003
Bidhya Charan Sinha Vs State of W.B. and Others
Calcutta High Court · AIR 2004 Cal 27
Constitution of India, 1950 — Article 14, 243C, 243DWest Bengal Panchayat (Constitution) Rules, 1975 — Rule 2A, 3(7)West Bengal Panchayat Act, 1973 — Section 224
High Courts16 Jul 2003
Hindustan Lever Limited Vs Cavinkare Limited and Others
Calcutta High Court · (2004) CriLJ 349
Contempt of Courts Act, 1971 — Section 2
High Courts15 Jul 2003
Calcutta Pinjrapole Society Vs Bengal Metal Industries and Others
Calcutta High Court · (2003) 3 CALLT 627
Limitation Act, 1963 — Article 136Registration Act, 1908 — Section 17(2)
High Courts15 Jul 2003Allowed
The Peerless General Finance Investment Co. Ltd. Vs Developers Pvt. Ltd.
Calcutta High Court · (2003) 07 CAL CK 0045
Civil Procedure Code, 1908 (CPC) — Section 120, 16, 17, 20, 21Constitution of India, 1950 — Article 226Suits Valuation Act, 1887 — Section 11
High Courts15 Jul 2003
Khitish Chandra Kamila Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 CHN 387
West Bengal Estates Acquisition (Second Amendment) Act, 1973 — Section 57B(2)West Bengal Estates Acquisition Act, 1953 — Section 57B
High Courts14 Jul 2003Allowed
Chairman, District Primary School Vs Mousumi Chowdhury and Others
Calcutta High Court · (2003) 3 CALLT 573 : (2004) 2 CHN 175
Calcutta High Court (Appellate Side) Rules, 1865 — Rule 10, 12, 13, 2, 3Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 3(2), Order 41 Rule 3(3), Order 41 Rule 3A, 122Limitation Act, 1963 — Section 5
High Courts11 Jul 2003Dismissed
Sandha Ghosh Vs Union of India (UOI)
Calcutta High Court · (2004) 1 CHN 696 : 108 CWN 50 : (2003) 2 ILR (Cal) 216
Penal Code, 1860 (IPC) — Section 302Railways Act, 1989 — Section 123, 124A, 2(29), 55, 68
High Courts11 Jul 2003
In Re: Sanjay Kumar Singhania and Others
Calcutta High Court · (2003) CriLJ 4789 : (2004) 1 RCR(Criminal) 685
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts11 Jul 2003
Ratnagiri Engineering Pvt. Ltd. and Others Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 CHN 280 : 108 CWN 717
Companies Act, 1956 — Section 446West Bengal Estates Acquisition Act, 1953 — Section 44(2), 6(3)West Bengal Land Reforms Act, 1955 — Section 14Z
High Courts11 Jul 2003Allowed
Income Tax Officer and Others Vs Electro Steel Castings Ltd.
Calcutta High Court · (2003) 185 CTR 300 : (2003) 264 ITR 410
Income Tax Act, 1961 — Section 147, 148