COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,114 of 3,204

High Courts13 May 2003Allowed

East India Electric Supply and Traction Co. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2003) 184 CTR 6 : (2003) 263 ITR 243 : (2003) 133 TAXMAN 759

Electricity Act, 1910 — Section 7AIncome Tax Act, 1961 — Section 254(2), 41(2), 45

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High Courts13 May 2003

Prafulla Kumar Roy Chowdhury and Another Vs Bharat Petroleum Corporation Ltd.

Calcutta High Court · (2003) 3 CALLT 392 : 108 CWN 459 : (2003) 2 ILR (Cal) 158

Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 3(8), 5, 6(4)Transfer of Property Act, 1882 — Section 116West Bengal Premises Tenancy Act, 1956 — Section 13(6), 6

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High Courts13 May 2003Dismissed

Turner Morrison Limited Vs Arun Properties Pvt. Limited

Calcutta High Court · 108 CWN 564

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Transfer of Property Act, 1882 — Section 116West Bengal Premises Tenancy Act, 1956 — Section 3

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High Courts12 May 2003

Sk. Mohammad Bhai Shakih Samsud and Others Vs Associated Supply Corporation (India) and Others

Calcutta High Court · AIR 2003 Cal 316

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts12 May 2003

Goenka Agencies Vs Commissioner of Income Tax

Calcutta High Court · (2003) 184 CTR 104 : (2003) 263 ITR 145

Income Tax Act, 1961 — Section 256, 40A(3)Income Tax Rules, 1962 — Rule 6DD, 6DD(1), 6DD(2)

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High Courts12 May 2003

Kusum Products Ltd. Vs Union of India (UOI)

Calcutta High Court · (2003) 90 ECC 790 : (2003) 157 ELT 258

Central Excise Rules, 1944 — Rule 57A

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High Courts12 May 2003Allowed

Vijay Mallya Vs Assistant Commissioner of Income Tax

Calcutta High Court · (2003) 183 CTR 201 : (2003) 263 ITR 41 : (2003) 133 TAXMAN 552

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 6(1)

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High Courts08 May 2003Dismissed

The Commissioner of Customs and Another Vs A.P.L. (India) Pvt. Ltd. and Others

Calcutta High Court · AIR 2004 Cal 121 : (2003) 3 CALLT 354 : (2004) 113 ECR 529 : (2004) 165 ELT 272 : (2003) 2 ILR (Cal) 134

Customs Act, 1962 — Section 126, 46, 49Major Port Trusts Act, 1963 — Section 59, 61, 62, 63

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High Courts08 May 2003Allowed

Gajanand Commercial Pvt. Ltd. and Another Vs Central Provident Fund Commissioner and Others

Calcutta High Court · (2003) 3 CALLT 81 : 108 CWN 622 : (2004) 1 LLJ 540

Constitution of India, 1950 — Article 14, 21, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 17(1)

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High Courts07 May 2003

Dugar Impex Pvt. Ltd. Vs Commissioner of Customs

Calcutta High Court · (2003) 154 ELT 576

Customs Act, 1962 — Section 27A, 75ACustoms, Central Excise Duties and Service Tax Drawback Rules, 1995 — Rule 13

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High Courts07 May 2003Allowed

Anil Kumar Mahensaria Vs Commissioner of Customs (Port)

Calcutta High Court · (2004) 1 CHN 674 : (2003) 155 ELT 18

Customs Act, 1962 — Section 75, 75A

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High Courts06 May 2003

Patton Estates Pvt. Ltd. and Others Vs State of West Bengal and Others

Calcutta High Court · (2003) 3 CALLT 434

Calcutta Improvement Act, 1911 — Section 82Stamp (Amendment) Act, 1984 — Section 47A, 78Stamp Act, 1899 — Section 27

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High Courts06 May 2003Dismissed

Chaitanya Goswami and Others Vs State of West Bengal

Calcutta High Court · 108 CWN 579

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(2), 156(3), 157, 190Evidence Act, 1872 — Section 93Penal Code, 1860 (IPC) — Section 120B, 34, 406, 409

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High Courts02 May 2003

Anis Fatma Begum Vs Board of Wakf

Calcutta High Court · AIR 2004 Cal 91 : (2003) 2 CALLT 39

Bengal Wakf Act, 1934 — Section 40, 48, 52Calcutta High Court (Original Side) Rules, 1914 — Rule 1Shariat Law Application Act, 1937 — Section 2

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High Courts30 Apr 2003Dismissed

Monoj Soni and Others Vs State

Calcutta High Court · 107 CWN 1192

Criminal Procedure Code, 1973 (CrPC) — Section 161, 360Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 302, 32, 34, 504

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High Courts30 Apr 2003

Kunal Saha Vs West Bengal Medical Council and Others

Calcutta High Court · (2005) 2 CHN 101

Army Act, 1950 — Section 130Bengal Medical Act, 1914 — Section 12(1), 17, 25Constitution of India, 1950 — Article 226, 32

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High Courts30 Apr 2003Dismissed

Abed Ali Laskar and Others Vs State of West Bengal

Calcutta High Court · 108 CWN 267

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 304

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High Courts30 Apr 2003Allowed

Priya Chemicals Vs West Bengal Commercial Taxes and Others

Calcutta High Court · (2003) 132 STC 145

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(4)Central Sales Tax Act, 1956 — Section 6(1), 6(2), 8(3)

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High Courts30 Apr 2003Allowed

Sri Sri Lakshmi Janardan Thakur and Others Vs Collector under section 54 of the W.B.L.R. Act and District Land and Land Reforms Officer and Others

Calcutta High Court · (2004) 2 CHN 519 : 108 CWN 41

West Bengal Land Reforms Act, 1955 — Section 14M(5), 14M(6), 14T(6), 14T(8), 44(2)

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High Courts30 Apr 2003Allowed

Sajjan Kumar Sharma Vs Commercial Tax Officer and Others

Calcutta High Court · (2004) 3 CALLT 532 : (2004) 134 STC 460

Central Sales Tax (West Bengal) Rules, 1958 — Rule 11Central Sales Tax Act, 1956 — Section 3, 9, 9(2)West Bengal Sales Tax Act, 1994 — Section 68

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