Constitution of India, 1950 — Article 20, 21, 226Penal Code, 1860 (IPC) — Section 120B, 302, 498AWest Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 7(3), 72B, 72B(1), 72B(3), 72B(5)

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High Courts26 Feb 2003

Commissioner of Income Tax Vs Tasati Tea Ltd.

Calcutta High Court · (2003) 183 CTR 64 : (2003) 262 ITR 388

Income Tax Act, 1961 — Section 37Income Tax Rules, 1962 — Rule 8(2)

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High Courts26 Feb 2003

Atibur Rahaman Vs State of West Bengal

Calcutta High Court · (2003) 2 CHN 427

Criminal Procedure Code, 1973 (CrPC) — Section 482Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts25 Feb 2003Allowed

Calcutta Teachest and Fibre Ltd. Vs Assistant Commissioner, Commercial Taxes and Others

Calcutta High Court · (2004) 138 STC 348

Central Sales Tax Act, 1956 — Section 9(2)West Bengal Sales Tax Act, 1994 — Section 79

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High Courts25 Feb 2003Dismissed

Deputy Director of Income Tax (Investigation) and Others Vs Mahesh Kumar Agarwal

Calcutta High Court · (2003) 262 ITR 338 : (2003) 130 TAXMAN 674

Income Tax Act, 1961 — Section 132(1)

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High Courts25 Feb 2003Dismissed

Workmen represented by Colliery Mazdoor Sabha Vs Central Govt. Industrial Tribunal and Others

Calcutta High Court · (2004) 4 CHN 64

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 7Industrial Disputes Act, 1947 — Section 10(1), 2A

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High Courts24 Feb 2003

Maynak Poddar (HUF) Vs Wealth Tax Officer

Calcutta High Court · (2003) 181 CTR 362 : (2003) 262 ITR 633 : (2003) 130 TAXMAN 500

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High Courts24 Feb 2003Dismissed

Sushil Kumar Bagla Vs State

Calcutta High Court · (2003) 3 CALLT 470 : (2004) CriLJ 171 : (2003) 3 LLJ 510

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A(2), 14AB, 14AC, 2Penal Code, 1860 (IPC) — Section 405, 406, 409

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High Courts20 Feb 2003

R.L. Kanoria and Others Vs State and Another

Calcutta High Court · (2003) 3 CALLT 48a : (2003) 3 CALLT 48 : (2003) 2 CHN 414 : (2003) 3 LLJ 433

Employees State Insurance Act, 1948 — Section 2(17), 40Penal Code, 1860 (IPC) — Section 405, 406

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High Courts20 Feb 2003

Pijush Kanti Nandy Vs United Bank of India

Calcutta High Court · 108 CWN 884

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High Courts20 Feb 2003

SAIL DSP VR Employees Association 1998 Vs Union of India (UOI) and Others

Calcutta High Court · (2003) 181 CTR 367 : (2003) 262 ITR 638

Income Tax Act, 1961 — Section 10(10C), 15, 17(1), 43(2)Income Tax Rules, 1962 — Rule 2BA

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High Courts20 Feb 2003

SAIL DSP VR Employees Association 1998 Vs Union of India

Calcutta High Court · (2003) 128 TAXMAN 704

Income Tax Act, 1961 — Section 10(10C)Income Tax Rules, 1962 — Rule 2BA

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High Courts19 Feb 2003Dismissed

Biswanath Chakraborty and Others Vs Bagala Chakraborty and Others

Calcutta High Court · AIR 2004 Cal 98 : (2003) 2 CHN 337

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 7

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