High Courts19 Feb 2003
Rabindra Chandra Guha Vs State of West Bengal and Others
Calcutta High Court · AIR 2003 Cal 296
Mines and Minerals (Development and Regulation) Act, 1957 — Section 25
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,121 of 3,204
High Courts18 Feb 2003
Paradeep Phosphates Ltd. Vs Commissioner, Central Excise and Customs and Others
Calcutta High Court · (2003) 87 ECC 317 : (2003) 108 ECR 261 : (2003) 156 ELT 4
High Courts18 Feb 2003Dismissed
Musammat Afroz Begum and Others Vs Abdul Quddus and Others
Calcutta High Court · (2003) 2 CALLT 384
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 6(3), 7, 7(1)
High Courts18 Feb 2003
Dinesh Kumar Singhania Vs Calcutta Stock Exchange Association Limited
Calcutta High Court · (2005) 2 CHN 601
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 27 Rule 3, Order 32 Rule 6, Order 8 Rule 3, Order 8 Rule 4Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Feb 2003
Chandan Chatterjee alias Fulu Vs State of West Bengal
Calcutta High Court · 107 CWN 804
Penal Code, 1860 (IPC) — Section 302, 304, 448
High Courts17 Feb 2003
Prabir Kumar Nath Vs Life Insurance Corporation of India and Others
Calcutta High Court · (2005) 2 ACC 267
High Courts17 Feb 2003
C.E.S.C. Ltd. Vs Rup Kumar Barik and Others
Calcutta High Court · AIR 2003 Cal 195 : (2003) 3 CALLT 188 : 107 CWN 1009 : (2003) 1 ILR (Cal) 264
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Land Acquisition Act, 1894 — Section 23, 23(1A), 28West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 4, 7
High Courts14 Feb 2003
Commissioner of Income Tax Vs Bhagwati Developers (P.) Ltd.
Calcutta High Court · (2003) 182 CTR 619 : (2003) 261 ITR 658
Income Tax Act, 1961 — Section 254(2), 69C
High Courts14 Feb 2003Dismissed
Prabhat Kumar Chakraborty Vs Smt. Papiya Chakraborty
Calcutta High Court · (2004) 1 CALLT 100 : (2006) 2 ILR (Cal) 1 : (2004) 2 RCR(Civil) 296
Hindu Marriage Act, 1955 — Section 13(1A), 23, 24, 9
High Courts14 Feb 2003Dismissed
Management of Calcutta Telephones Vs Presiding Officer
Calcutta High Court · (2003) 3 LLJ 1060
Industrial Disputes Act, 1947 — Section 25F
High Courts11 Feb 2003Allowed
General Manager, Eastern Coalfields Ltd. and Another Vs Rajender Singh @ Rajendra Singh and Others
Calcutta High Court · 107 CWN 721 : (2003) 3 LLJ 467
High Courts11 Feb 2003Dismissed
Arjan Mallick and Others Vs The State
Calcutta High Court · (2003) 2 CALLT 444
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 313Evidence Act, 1872 — Section 134, 137, 45Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts11 Feb 2003Dismissed
Md. Akhtar Hossain Vs Suresh Singh and Others
Calcutta High Court · AIR 2004 Cal 99
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 7 Rule 11Limitation Act, 1963 — Section 14
High Courts11 Feb 2003
Commissioner of Income Tax Vs Capital Electronics (Gariahat)
Calcutta High Court · (2003) 181 CTR 402 : (2003) 261 ITR 4 : (2003) 129 TAXMAN 731
Income Tax Act, 1961 — Section 271B, 273B, 44AB
High Courts11 Feb 2003Dismissed
Shree Mahalaxmi Cotton Mills Mazdoor Union and Another Vs Union of India (UOI) and Others
Calcutta High Court · (2003) 2 CHN 389 : (2003) 3 LLJ 634
Industrial Disputes Act, 1947 — Section 25OSick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1)
High Courts11 Feb 2003
Bimal Kumar Mishra and Another Vs State of West Bengal and Others
Calcutta High Court · (2004) 1 CALLT 250
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts10 Feb 2003
B.D. Khaitan and Co. Ltd. Vs Larsen Services and Trading Co.
Calcutta High Court · (2003) 2 CHN 406
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Feb 2003
Allied Electricals and Switch Fuses and Others Vs Assistant Provident Fund Commissioner and Others
Calcutta High Court · (2003) 3 CALLT 25 : (2004) 2 CHN 194 : (2003) 3 LLJ 360
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7C, 7Q
High Courts10 Feb 2003
Commissioner of Income Tax Vs Bimal Kumar Damani
Calcutta High Court · (2003) 180 CTR 452 : (2003) 261 ITR 87 : (2003) 129 TAXMAN 564
Customs Act, 1962 — Section 135(1)Income Tax Act, 1961 — Section 132A, 256(1), 271(1), 273(1), 69A
High Courts05 Feb 2003
Aroma Enterprise and Another Vs Murshidabad Zilla Parishad and Others
Calcutta High Court · AIR 2003 Cal 251
Constitution of India, 1950 — Article 14, 299