COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,132 of 3,204

High Courts08 Aug 2002Dismissed

Peerless General Finance and Investment Co. Ltd. Vs Deputy Commissioner of Income Tax and Others

Calcutta High Court · (2003) 180 CTR 195 : (2002) 258 ITR 160 : (2003) 133 TAXMAN 257

Income Tax Act, 1961 — Section 147, 148

High Courts08 Aug 2002Dismissed

Mountview Exports (P.) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2002) 125 TAXMAN 940

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 138, 143, 144, 148, 153

High Courts08 Aug 2002

Gemini Silk Limited Vs Gemini Overseas Limited

Calcutta High Court · (2003) 53 CLA 328 : (2003) 114 CompCas 92 : (2008) 4 CompLJ 66

Companies (Court) Rules, 1959 — Rule 84Companies Act, 1912 — Section 153, 153ACompanies Act, 1956 — Section 10, 235, 236, 237, 238

High Courts08 Aug 2002

Mahendra Jain Vs Union of India (UOI)

Calcutta High Court · (2003) CriLJ 1464 : (2003) 89 ECC 862 : (2003) 156 ELT 193

Constitution of India, 1950 — Article 21, 22, 226Customs Act, 1962 — Section 107, 108

High Courts08 Aug 2002Dismissed

Mountview Exports Pvt. Ltd. and Another Vs Commissioner of Income Tax and Others

Calcutta High Court · (2002) 178 CTR 517 : (2002) 258 ITR 46

Income Tax Act, 1961 — Section 80HHC

High Courts08 Aug 2002Dismissed

Surendra Kumar Jalan and Others Vs Calcutta Municipal Corporation and Others

Calcutta High Court · AIR 2002 Cal 237

Calcutta Municipal Corporation Act, 1980 — Section 189, 190, 191, 192

High Courts08 Aug 2002

Lakhi Ram Gawala Vs The State

Calcutta High Court · (2003) 2 CALLT 315

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156Evidence Act, 1872 — Section 137, 138, 3Penal Code, 1860 (IPC) — Section 302

High Courts06 Aug 2002Dismissed

Commissioner of Income Tax Vs Window Glass Ltd.

Calcutta High Court · (2003) 179 CTR 602 : (2004) 134 TAXMAN 739

Income Tax Act, 1961 — Section 260A

High Courts06 Aug 2002Allowed

Rabi Kumar Agarwal Vs State of W.B.

Calcutta High Court · (2003) CriLJ 1342

Penal Code, 1860 (IPC) — Section 380, 457

High Courts02 Aug 2002

General Electric Co. P.L.C. and Others Vs Commissioner of Income Tax

Calcutta High Court · (2002) 257 ITR 418 : (2003) 131 TAXMAN 409

Income Tax Act, 1961 — Section 260A

High Courts02 Aug 2002Dismissed

Baburam Tudu Vs Shambhunath Mandi and Others

Calcutta High Court · AIR 2002 Cal 261 : (2003) 2 CALLT 491

Conduct of Elections Rules, 1961 — Rule 49BRepresentation of the People Act, 1951 — Section 100(1), 82, 86(4)

High Courts31 Jul 2002Dismissed

The State of West Bengal and Another Vs Molla Amanulla and Others

Calcutta High Court · (2003) 1 CALLT 346

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 41 Rule 33, 107, 107(2), 96Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 12, 15, 8, 8(2A)

High Courts31 Jul 2002Allowed

Manima Samanta (Das) Vs State of West Bengal

Calcutta High Court · (2002) 07 CAL CK 0014

Constitution of India, 1950 — Article 21Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 28

High Courts30 Jul 2002Dismissed

West Bengal Financial Corporation and Another Vs Deputy Commissioner of Income Tax

Calcutta High Court · (2003) 263 ITR 332

Income Tax Act, 1961 — Section 36(1), 36(2)

High Courts30 Jul 2002Allowed

Haran Chandra Naskar Vs The State of West Bengal and Others

Calcutta High Court · (2003) 1 CALLT 228 : 107 CWN 128 : (2003) 97 FLR 867

Industrial Disputes Act, 1947 — Section 10West Bengal Industrial Disputes Rules, 1958 — Rule 17(3), 27, 27(3)

High Courts30 Jul 2002Dismissed

Mantu Malik and Others Vs Kamala Malik and Others

Calcutta High Court · (2002) 4 CHN 738

Criminal Procedure Code, 1973 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 494

High Courts30 Jul 2002

Sibu Chowdhury Vs The State of West Bengal

Calcutta High Court · (2003) 1 CALLT 452

Criminal Procedure Code, 1973 (CrPC) — Section 246, 246(4)

High Courts30 Jul 2002Partly Allowed

Dipendra Narayan Munsi Vs West Bengal State Electricity Board and Others

Calcutta High Court · (2003) 1 CALLT 290

Constitution of India, 1950 — Article 14, 21, 226

High Courts30 Jul 2002

Uttam Ghosh Vs State of West Bengal and Another

Calcutta High Court · (2002) 3 CALLT 550 : (2002) 4 CHN 498 : (2004) CriLJ 440

Criminal Procedure Code, 1973 (CrPC) — Section 252, 465Penal Code, 1860 (IPC) — Section 307West Bengal Children Act, 1959 — Section 26, 27

High Courts30 Jul 2002Dismissed

Pradip Kr. Sengupta Vs State of West Bengal

Calcutta High Court · (2003) CriLJ 2345

Criminal Procedure Code, 1973 (CrPC) — Section 243, 247, 401