High Courts25 Mar 2003
K.M. Construction Vs The Eastern Railways
Calcutta High Court · (2003) 3 CALLT 448 : 108 CWN 756
Arbitration Act, 1940 — Section 11, 11(1), 12, 5, 8Arbitration and Conciliation Act, 1996 — Section 11
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,118 of 3,204
High Courts25 Mar 2003
Commissioner of Income Tax Vs General Industrial Society Ltd.
Calcutta High Court · (2003) 183 CTR 67 : (2003) 262 ITR 1
Income Tax Act, 1961 — Section 2(14), 256, 256(2), 28, 45
High Courts25 Mar 2003
French Motor Car Com. Ltd. Vs Arif Ahmed
Calcutta High Court · (2003) 1 ILR (Cal) 346
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts25 Mar 2003
Management of Calcutta Telephones and Another Vs Jayanta Kumar Banerjee and Others
Calcutta High Court · (2004) 2 LLJ 1092
Industrial Disputes Act, 1947 — Section 17B, 2
High Courts24 Mar 2003Dismissed
Howrah Zila Engineering Employees'' Federation Vs State of West Bengal
Calcutta High Court · (2003) 1 ILR (Cal) 573
High Courts24 Mar 2003Dismissed
A.B. Enterprises and Another Vs State of West Bengal and Others
Calcutta High Court · (2003) 3 LLJ 695
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 15(2)
High Courts24 Mar 2003
Sitala Prasad Jaiswal and Others Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 CALLT 302
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 6West Bengal Estates Acquisition Act, 1953 — Section 44
High Courts21 Mar 2003
Daulatram Rawatmull Pvt. Ltd. Vs Peerless General Finance and Investment Co. Ltd.
Calcutta High Court · (2005) 2 CHN 265 : (2006) 66 SCL 364
High Courts21 Mar 2003
Commissioner of Income Tax Vs Nivedan Vanijya Niyojan Ltd.
Calcutta High Court · (2003) 182 CTR 605 : (2003) 263 ITR 623
Income Tax Act, 1961 — Section 2(18), 68
High Courts21 Mar 2003Allowed
Surajmal Banthia and Another Vs State of West Bengal
Calcutta High Court · (2003) 2 CALLT 164 : (2003) 2 DMC 546
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts21 Mar 2003
Dalgaon Agro Industries Ltd. Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 1 CHN 346 : (2004) 3 LLJ 430
Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts20 Mar 2003Dismissed
Bangur Foundation Limited Vs Esjey Corporation
Calcutta High Court · (2004) 1 CHN 621
Companies Act, 1956 — Section 434(1)Limitation Act, 1963 — Article 136 , 137
High Courts20 Mar 2003
Commissioner of Income Tax Vs Kundan Investment Ltd.
Calcutta High Court · (2003) 182 CTR 608 : (2003) 263 ITR 626 : (2003) 130 TAXMAN 689
Income Tax Act, 1961 — Section 131, 133(6), 28, 48, 68
High Courts20 Mar 2003Allowed
Rajasthan Pipes Pvt. Ltd. Vs Commercial Tax Officer Assessment Wing and Others
Calcutta High Court · (2004) 138 STC 383
High Courts19 Mar 2003Dismissed
Arun Das and Others Vs Paresh Chandra Das
Calcutta High Court · (2003) 3 CALLT 288
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 105, 109, 114
High Courts19 Mar 2003
Antonie Bentz Private Limited and Others Vs Regional Provident Fund Commissioners and Others
Calcutta High Court · (2003) 2 CALLT 552 : (2004) CriLJ 346
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 406, 409
High Courts17 Mar 2003
Sadhan Ghosh and Others Vs The State
Calcutta High Court · (2003) 2 CALLT 414
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 13, 134, 137, 138Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Mar 2003
Food Corporation of India and Others Vs Gopal Chandra Mukherjee
Calcutta High Court · (2003) 3 CALLT 10 : 108 CWN 314
Arbitration Act, 1940 — Section 14(2), 16, 17, 30, 40Contract Act, 1872 — Section 70Limitation Act, 1963 — Section 3
High Courts17 Mar 2003Allowed
Kolkata Hotels Private Ltd. Vs United Builders and Another
Calcutta High Court · (2003) 3 CALLT 281 : (2003) 1 CALLT 549
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 2(1), 34, 42
High Courts17 Mar 2003
Commissioner of Income Tax Vs Kamdhenu Vyapar Co. Ltd.
Calcutta High Court · (2003) 182 CTR 600 : (2003) 263 ITR 692
Income Tax Act, 1961 — Section 131, 68