High Courts09 Jul 2002
Commissioner of Income Tax Vs Ajay Forgings (P.) Ltd.
Calcutta High Court · (2002) 177 CTR 489 : (2002) 257 ITR 572 : (2003) 131 TAXMAN 451
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,135 of 3,204
High Courts09 Jul 2002
Nilmoni Mazumdar Vs Smt. Sanghamitra Mazumdar
Calcutta High Court · AIR 2003 Cal 146 : (2003) 1 CALLT 400 : (2003) 2 DMC 393
Calcutta High Court (Appellate Side) Rules — Rule 17Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Hindu Marriage (Amendment) Act, 1956 — Section 21, 25, 28, 28(1), 28(2)
High Courts08 Jul 2002Dismissed
Ajit Kumar Roy Vs Mrs. Maya Mukherjee
Calcutta High Court · (2003) 1 CALLT 264
Evidence Act, 1872 — Section 116West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts08 Jul 2002Dismissed
Pijush Banerjee Vs Paromita Banerjee
Calcutta High Court · (2002) CriLJ 4771 : (2003) 2 DMC 8 : (2003) 1 RCR(Criminal) 495
Criminal Procedure Code, 1973 (CrPC) — Section 125, 407
High Courts08 Jul 2002Dismissed
Sikha Sarkar (Smt.) Vs State of West Bengal
Calcutta High Court · (2003) 1 ILR (Cal) 61
High Courts07 Jul 2002Allowed
Eveready Industries India Ltd. Vs Birendra Nath Bhattacharjee and Another
Calcutta High Court · (2003) 117 CompCas 723 : 108 CWN 344 : (2004) 50 SCL 247
Companies Act, 1956 — Section 630(1)
High Courts05 Jul 2002Dismissed
Dinanath Shah Vs Surati Devi and Others
Calcutta High Court · 107 CWN 353
Evidence Act, 1872 — Section 41Hindu Succession Act, 1956 — Section 3, 3(j), 8Succession Act, 1925 — Section 263, 283
High Courts05 Jul 2002Dismissed
M.M. Yunus and Others Vs The Calcutta Tramways Company Ltd. and Another
Calcutta High Court · (2002) 3 CALLT 568
High Courts05 Jul 2002
Gloster Jute Mills Ltd. Vs Deputy Secretary, Labour Department and Others
Calcutta High Court · (2002) 3 LLJ 908
Payment of Gratuity Act, 1972 — Section 7(4)
High Courts05 Jul 2002Allowed
Pranil Kumar Sett Vs Kishorilal Bysack and Another
Calcutta High Court · AIR 2003 Cal 1
Bengal Money Lenders Act, 1940 — Section 2(2), 30(1)Civil Procedure Code, 1908 (CPC) — Order 34 Rule 3Limitation Act, 1963 — Article 61
High Courts04 Jul 2002
I.T.C. Ltd. Vs Appropriate Authority and Others
Calcutta High Court · (2002) 177 CTR 482 : (2002) 257 ITR 495 : (2003) 131 TAXMAN 219
Income Tax Act, 1961 — Section 269UD
High Courts04 Jul 2002Allowed
Badal Dhara and Others Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (2003) 1 CALLT 386 : 106 CWN 1148
Calcutta Municipal Corporation (Buildings) Rules, 1990 — Rule 3(2), 51, 56Calcutta Municipal Corporation Act, 1980 — Section 400(3), 48(3)
High Courts04 Jul 2002
Bengal Club Limited Vs Susanta Kumar Chowdhury
Calcutta High Court · AIR 2003 Cal 96 : 107 CWN 663
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 3, Order 39 Rule 4, Order 41 Rule 2, Order 41 Rule 33Companies Act, 1956 — Section 10, 146, 2(1), 2(11), 2(II)Constitution of India, 1950 — Article 141
High Courts03 Jul 2002
Commissioner of Income Tax Vs United Credit Ltd.
Calcutta High Court · (2002) 177 CTR 351 : (2002) 257 ITR 443 : (2003) 129 TAXMAN 865
Income Tax Act, 1961 — Section 145
High Courts02 Jul 2002
Nitha Ranjan Chakraborty Vs Smt. Kalpana Chakraborty
Calcutta High Court · (2003) 2 ALD(Cri) 11 : (2002) CriLJ 4768 : (2003) 2 DMC 142 : (2003) 1 RCR(Criminal) 482
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts02 Jul 2002Allowed
Sri Adip Kumar Banerjee Vs The State Fisheries Development Corpn. Ltd.
Calcutta High Court · (2003) 1 CALLT 221 : (2003) 97 FLR 878
Constitution of India, 1950 — Article 19, 21, 226
High Courts02 Jul 2002Allowed
Jagannath Halder Vs State of West Bengal
Calcutta High Court · (2002) 2 ILR (Cal) 299
Constitution of India, 1950 — Article 20(2)
High Courts02 Jul 2002Allowed
Emajuddin Ahmed Vs State of West Bengal
Calcutta High Court · (2002) 2 ILR (Cal) 321
High Courts01 Jul 2002
West Bengal Board of Secondary Education and Others Vs Subir Dutta and Others, Billamangal Hazra and Others, Prasenjit Ghosh and Others and Bholanath Mukherjee and Others
Calcutta High Court · (2002) 3 CALLT 179
High Courts01 Jul 2002Allowed
Indian Petro Chemical Corporation Limited Vs Khaitan Transport Company Private Limited
Calcutta High Court · (2003) 1 CALLT 437
Arbitration Act, 1940 — Section 2, 20, 30, 31(4), 33Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 24