High Courts21 Jan 2003Dismissed
Commissioner of Income Tax Vs Carew Phipson Ltd.
Calcutta High Court · (2003) 182 CTR 549 : (2003) 260 ITR 668 : (2003) 133 TAXMAN 366
Income Tax Act, 1961 — Section 41(2)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,123 of 3,204
High Courts20 Jan 2003
Eveready Industries (India) Ltd. and Others Vs Regional Provident Fund Commissioner
Calcutta High Court · (2003) 3 CALLT 113 : 108 CWN 989 : (2003) 97 FLR 580 : (2003) 2 ILR (Cal) 53 : (2003) 2 LLJ 1034
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 17B
High Courts20 Jan 2003Dismissed
Abdul Hameed and Another Vs State
Calcutta High Court · 108 CWN 778
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114(g)Penal Code, 1860 (IPC) — Section 34, 409, 411, 468, 471
High Courts20 Jan 2003
State Vs G. Ravindran Achari
Calcutta High Court · 108 CWN 769
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 403, 405, 408, 409
High Courts17 Jan 2003
Debendra Nath Kar Sharma Vs The State of West Bengal
Calcutta High Court · (2003) 3 CALLT 555
Land Acquisition Act, 1894 — Section 18, 23, 4, 6, 9
High Courts17 Jan 2003
Commissioner of Income Tax Vs Birla Jute and Industries Ltd. (presently known as Birla Corporation Ltd.)
Calcutta High Court · (2003) 180 CTR 339 : (2003) 260 ITR 55 : (2003) 133 TAXMAN 337
Income Tax Act, 1961 — Section 32, 32(1), 32A, 32A(1), 43Income Tax Rules, 1962 — Rule 5
High Courts16 Jan 2003Dismissed
Kanoi Industries P. Ltd. Vs Assistant Commissioner of Income Tax
Calcutta High Court · (2003) 182 CTR 427 : (2003) 261 ITR 488
Income Tax Act, 1961 — Section 200, 201, 201(1A), 221
High Courts16 Jan 2003Allowed
Magma Leasing Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2003) 180 CTR 513 : (2003) 260 ITR 36 : (2003) 129 TAXMAN 651
Income Tax Act, 1961 — Section 24, 24(1)
High Courts15 Jan 2003
Umapada Bhui and Others Vs Steel Authority of India and Others
Calcutta High Court · (2003) 2 CALLT 78 : (2003) 3 LLJ 691
Constitution of India, 1950 — Article 14, 16, 19, 21, 226Industrial Disputes Act, 1947 — Section 2
High Courts15 Jan 2003
Commissioner of Income Tax Vs National Standard Duncan Ltd.
Calcutta High Court · (2003) 180 CTR 329 : (2003) 260 ITR 97 : (2003) 132 STC 298 : (2004) 134 TAXMAN 563
Income Tax Act, 1961 — Section 199, 245, 43B
High Courts15 Jan 2003
Marshall Corporation Ltd. and Another Vs The State of West Bengal and Others
Calcutta High Court · AIR 2004 Cal 145
West Bengal Motor Vehicles Tax Act, 1979 — Section 3
High Courts15 Jan 2003Allowed
Tetron Commercial Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2003) 182 CTR 124 : (2003) 261 ITR 422 : (2003) 133 TAXMAN 781
Income Tax Act, 1961 — Section 260A, 36(1)
High Courts14 Jan 2003
Durga Kamal Rice Mills Vs Commissioner of Income Tax
Calcutta High Court · (2003) 182 CTR 546 : (2003) 260 ITR 269 : (2004) 135 TAXMAN 159
Income Tax Act, 1961 — Section 133A, 143(1), 69A
High Courts14 Jan 2003
Lohia Mandilia and Others Vs C.E.S.C. Ltd. and Others
Calcutta High Court · AIR 2003 Cal 233 : 108 CWN 788 : (2003) 1 ILR (Cal) 372
Constitution of India, 1950 — Article 14, 20(1)Electricity Act, 1910 — Section 20, 20(1), 21, 21(2), 24Evidence Act, 1872 — Section 115
High Courts14 Jan 2003Dismissed
Nagendra Rai Vs Municipal Commissioner, Calcutta Municipal Corporation and Others
Calcutta High Court · (2004) 1 CHN 679
Calcutta Municipal Corporation Act, 1980 — Section 396, 400, 401, 401(1)Calcutta Municipal Corporation Building Rules, 1990 — Rule 3(2)Constitution of India, 1950 — Article 226
High Courts13 Jan 2003Dismissed
Unit Construction Co. Ltd. Vs Joint Commissioner of Income Tax
Calcutta High Court · (2003) 181 CTR 82 : (2003) 260 ITR 189
Income Tax Act, 1961 — Section 69, 69B
High Courts09 Jan 2003Allowed
The Kedarnath Jute Manufacturing and Another Vs State of West Bengal and Others
Calcutta High Court · (2003) 3 CALLT 616
Land Acquisition Act, 1894 — Section 15, 16, 18, 23, 28
High Courts08 Jan 2003Dismissed
Asan Ali Mondal Vs Sarawaddin Ahmed and Others
Calcutta High Court · (2003) 2 CALLT 371
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts08 Jan 2003Dismissed
Ratan Chandra Das Vs Goutam Das and Others
Calcutta High Court · (2004) 2 CHN 461
Administrator Generals Act, 1963 — Section 29, 32
High Courts07 Jan 2003Dismissed
Debraj Dey Vs Union of India (UOI)
Calcutta High Court · (2004) 3 CALLT 349 : (2003) 90 ECC 731 : (2003) 156 ELT 951
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129Customs Tariff Act, 1975 — Section 9A(2)