High Courts30 Apr 2003Dismissed
Narayan Chandra Das Vs Sunil Chandra Mondal
Calcutta High Court · (2003) 2 ILR (Cal) 361
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,115 of 3,204
High Courts29 Apr 2003Dismissed
Humboldt Wedag India (P) Ltd. Vs The Eighth Industrial Tribunal and Others
Calcutta High Court · (2004) 1 CALLT 172 : (2004) 1 LLJ 315
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2A
High Courts29 Apr 2003Dismissed
Commissioner of Income Tax Vs Magnum Export (P) Ltd.
Calcutta High Court · (2003) 183 CTR 75 : (2003) 262 ITR 10 : (2003) 130 TAXMAN 702
Income Tax Act, 1961 — Section 10, 10(3), 45, 55(2), 80HHC(4)
High Courts29 Apr 2003
Organon India Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2003) 3 CALLT 461 : 108 CWN 836 : (2004) 1 LLJ 301
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(4)West Bengal Industrial Disputes Rules, 1958 — Rule 20D
High Courts28 Apr 2003
Sudeshna Bhattacharjee Vs State of West Bengal and Another
Calcutta High Court · (2005) 1 CHN 334
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 120B, 406, 419, 420, 467
High Courts25 Apr 2003Dismissed
Sukhi India Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · (2003) 89 ECC 847 : (2003) 156 ELT 35
Constitution of India, 1950 — Article 14
High Courts25 Apr 2003Allowed
Netai Chandra Rarhi and Co. and Others, Brindaban Chandra Das and Satya Narayan Das Vs Income Tax Settlement Commission and Others
Calcutta High Court · (2004) 186 CTR 706 : (2003) 263 ITR 186 : (2003) 133 TAXMAN 640
Income Tax Act, 1961 — Section 154, 234A, 234B, 234C, 245D
High Courts25 Apr 2003Dismissed
Statesman Limited and Another Vs First Industrial Tribunal and Others
Calcutta High Court · (2004) 1 LLJ 307
Industrial Disputes Act, 1947 — Section 33, 33(2), 33(3)West Bengal Industrial Disputes Rules, 1958 — Rule 71
High Courts25 Apr 2003Dismissed
Pranab Kumar Chakraborty Vs Smt. Kumkum Chakraborty
Calcutta High Court · (2003) 3 CALLT 207 : 108 CWN 704 : 107 CWN 1167 : (2005) 1 DMC 457
Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 498A
High Courts24 Apr 2003
Chandmani Tea Company Ltd. and Tapan Kumar Chowdhury Vs The Registrar of Companies and Another
Calcutta High Court · (2003) 3 CALLT 93 : 108 CWN 646
Companies Act, 1956 — Section 166, 58A, 633
High Courts24 Apr 2003Partly Allowed
Tapan Kumar Chowdhury Vs Registrar of Companies and Another
Calcutta High Court · (2003) 114 CompCas 631 : (2004) 50 SCL 283
Companies Act, 1956 — Section 166, 633(2)
High Courts24 Apr 2003Dismissed
Mstt. Sarwari Begum Vs Nazir Ahmed and Others
Calcutta High Court · AIR 2003 Cal 230 : (2003) 2 CALLT 583
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 16, 47
High Courts24 Apr 2003
Union of India (UOI) Vs Pawandas (Pawan Kumar) Pvt. Ltd. and Others
Calcutta High Court · (2003) 3 CALLT 342
Arbitration and Conciliation Act, 1996 — Section 11, 16, 34, 4
High Courts24 Apr 2003
Ganesh Benzoplast Ltd. Vs Hindusthan Paper Corporation Ltd.
Calcutta High Court · (2003) 2 CALLT 576
Arbitration and Conciliation Act, 1996 — Section 75, 81
High Courts22 Apr 2003
Analab (India) Pvt. Ltd. Vs Commissioner of Income Tax and Others
Calcutta High Court · (2003) 262 ITR 596 : (2003) 133 TAXMAN 393
Income Tax Act, 1961 — Section 273A
High Courts22 Apr 2003
C.E.S.C. Ltd. and Another Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2003) 183 CTR 116 : (2003) 262 ITR 243 : (2004) 134 TAXMAN 647
Income Tax Act, 1961 — Section 143, 143(1), 143(2), 143(3), 154
High Courts22 Apr 2003Dismissed
Kalidas Mondal Vs Abdul Hossein and Another
Calcutta High Court · (2003) 3 CALLT 253 : 107 CWN 1060
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Limitation (Amendment) Act, 1859 — Section 15Specific Relief Act, 1877 — Section 9(2)
High Courts22 Apr 2003
I.M.C. Ltd. and Another Vs Joint Commissioner of Income Tax and Others
Calcutta High Court · (2003) 183 CTR 445 : (2003) 261 ITR 731 : (2003) 133 TAXMAN 376
High Courts22 Apr 2003Dismissed
Srabani Dey Vs Howrah Motor Co. Ltd.
Calcutta High Court · (2004) 2 CHN 117 : (2004) 122 CompCas 597 : (2004) 50 SCL 422
Companies Act, 1956 — Section 440, 441, 441(2), 442, 443
High Courts22 Apr 2003Allowed
Anil Krishna Mondal Vs Pradip Kumar Ghosh
Calcutta High Court · (2003) 2 ILR (Cal) 195
Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 304A