High Courts03 Jul 2003
Vijay Mallya Vs Asstt. Commissioner of Income Tax
Calcutta High Court · (2004) 134 TAXMAN 146
Income Tax Act, 1961 — Section 154
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,111 of 3,204
High Courts03 Jul 2003
Director of Entry Taxes Vs Sushil Kumar Sharma and Others
Calcutta High Court · (2004) 1 CALLT 19
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 41 Rule 33, 152Entry Tax Act, 1976 — Section 19, 225Entry Tax Rules — Rule 25
High Courts02 Jul 2003Allowed
Smt. Swapna Saha (Chatterjee) Vs The State of West Bengal and Others
Calcutta High Court · (2004) 1 CALLT 431
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts02 Jul 2003
Bodhi Ranjan Maity Vs State of West Bengal and Others
Calcutta High Court · (2004) 2 CHN 298
Constitution of India, 1950 — Article 226
High Courts27 Jun 2003Dismissed
Pratima Das Vs Pranati Sarkar and Others
Calcutta High Court · (2004) 1 CALLT 113 : (2003) 2 ILR (Cal) 140
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
High Courts27 Jun 2003Dismissed
Smt. Geeta Mullick Vs Brojo Gopal Mullick
Calcutta High Court · AIR 2003 Cal 321 : (2004) 1 CALLT 40 : (2004) 2 CivCC 333 : 108 CWN 850 : (2004) 2 RCR(Civil) 290
Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts27 Jun 2003Dismissed
Paramita Das Vs Pranati Sarkar and Others
Calcutta High Court · AIR 2004 Cal 22
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts27 Jun 2003Dismissed
Smt. Kalpana Sarkar Vs Ramkrishna Mission
Calcutta High Court · (2003) 3 CALLT 519
West Bengal Premises Tenancy Act, 1956 — Section 13(1)West Bengal Societies Registration Act, 1961 — Section 19, 19(1)
High Courts27 Jun 2003
National Rubber Works Vs Smt. Daisy Mantosh
Calcutta High Court · AIR 2003 Cal 284
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 151, 152
High Courts27 Jun 2003
Balai Jana, Ashoke Jana (since deceased), Swapan Jana and Uttam Jana Vs State of West Bengal
Calcutta High Court · (2004) 1 CALLT 187 : (2003) CriLJ 4011 : 108 CWN 682
Evidence Act, 1872 — Section 136, 137, 3Penal Code, 1860 (IPC) — Section 304, 304(1), 307, 323, 34
High Courts26 Jun 2003
R.L. Kanoria and Others Vs State of West Bengal and Others
Calcutta High Court · (2003) 3 CALLT 48 : (2004) CriLJ 867 : 108 CWN 716 : (2004) 1 LLJ 72
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Employees State Insurance Act, 1948 — Section 2(17), 40, 86APenal Code, 1860 (IPC) — Section 405, 406
High Courts26 Jun 2003
Commissioner of Income Tax Vs Hooghly Mills Co. Ltd.
Calcutta High Court · (2003) 131 TAXMAN 724
Payment of Gratuity Act, 1972 — Section 4(1)
High Courts26 Jun 2003Allowed
Tapan Kumar Das Vs State of West Bengal and Others
Calcutta High Court · (2003) 3 CALLT 441
Constitution of India, 1950 — Article 226
High Courts24 Jun 2003Dismissed
Allahabad Bank Vs Presiding Officer, Central Government Industrial Tribunal
Calcutta High Court · (2003) 2 ILR (Cal) 369
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 9A
High Courts20 Jun 2003
Amal Kumar Bose Vs State of West Bengal and Others
Calcutta High Court · AIR 2004 Cal 148 : (2004) 3 CivCC 564 : (2005) 1 RCR(Criminal) 207
Constitution of India, 1950 — Article 300A
High Courts20 Jun 2003Dismissed
Dr. Rajaram Jaipuria and Others Vs Miss. Lakshmi Khanna
Calcutta High Court · (2004) 1 CALLT 96 : 108 CWN 865 : 108 CWN 676
High Courts20 Jun 2003Dismissed
Sunil Kr. Bose Vs Jagabandhu Dhang
Calcutta High Court · AIR 2004 Cal 13 : (2003) 3 CALLT 539
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 96Stamp Act, 1899 — Section 2(1), 2(14)Transfer of Property Act, 1882 — Section 108
High Courts20 Jun 2003
Subodh Kundu Vs State of Calcutta
Calcutta High Court · (2004) 3 RCR(Criminal) 117
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts19 Jun 2003
Eastern Trading Co. and Another, Sadasukh Kabra and Co. and Others, B.M. Sethia and Co. and Others and Oriental Traders and Agencies Vs UCO Bank and Others
Calcutta High Court · (2004) 1 CALLT 26 : 108 CWN 808
Constitution of India, 1950 — Article 226
High Courts19 Jun 2003
C.E.S.C. Ltd. and Another Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2003) 183 CTR 124 : (2003) 263 ITR 402 : (2003) 131 TAXMAN 751
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 160, 161, 163