High Courts05 Jul 2001
Keshab Narayan Banerjee Vs Commissioner of Income Tax and Others
Calcutta High Court · (2002) 173 CTR 61 : (2001) 252 ITR 888 : (2002) 125 TAXMAN 299
Income Tax Act, 1961 — Section 117, 117(1), 132, 132(11), 132(5)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,168 of 3,204
High Courts05 Jul 2001Allowed
Bharat Coking Coal Limited Vs Kamal Prasad Singh and Others
Calcutta High Court · (2001) 3 CALLT 4 : (2001) 91 FLR 778
Central Provinces and Berar Sales Tax Act, 1947 — Section 22(1)Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 27(1), 27(2), 29, 29.3, 30Constitution of India, 1950 — Article 21, 226
High Courts05 Jul 2001
Imperial Calendar Pvt. Ltd. and Another Vs S. Dasgupta, Assistant Labour Commissioner
Calcutta High Court · (2002) 4 LLJ 126
Industrial Disputes Act, 1947 — Section 29
High Courts05 Jul 2001
Arpan Chatterjee Vs Nabendu Chandra and Another
Calcutta High Court · 105 CWN 887
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Jul 2001
Zarghamuddin Ansari (Anwar) Vs Commercial Tax Officer and Others
Calcutta High Court · (2001) 3 CALLT 177
Constitution of India, 1950 — Article 14, 16, 19, 21, 226West Bengal Sales Tax Act, 1994 — Section 42(1), 42(2), 68, 70, 73West Bengal Sales Tax Rules, 1995 — Rule 214C
High Courts04 Jul 2001
Niranjan Santra Vs Union of India and Others
Calcutta High Court · (2001) 2 CALLT 559 : (2001) 91 FLR 426
Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts04 Jul 2001
Central Bank of India Vs Baidya Nath Chattopadhyay
Calcutta High Court · 106 CWN 487
Contract Act, 1872 — Section 8Transfer of Property Act, 1882 — Section 116
High Courts03 Jul 2001Dismissed
Hindustan Aluminium Corporation Ltd. Vs Income Tax Officer and Others
Calcutta High Court · (2002) 254 ITR 370 : (2002) 123 TAXMAN 1020
Income Tax Act, 1961 — Section 147, 148
High Courts03 Jul 2001Allowed
Amena Bewa and Others Vs Tahir Sk. and Others
Calcutta High Court · (2001) 2 CALLT 361 : (2001) 2 ILR (Cal) 499
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts03 Jul 2001Allowed
Md. Rafiqul Islam and Others Vs State of West Bengal and Others
Calcutta High Court · (2001) 3 CALLT 331
Constitution of India, 1950 — Article 226
High Courts03 Jul 2001
Commissioner of Income Tax Vs General Magnets Ltd.
Calcutta High Court · (2001) 171 CTR 619 : (2002) 253 ITR 471 : (2002) 123 TAXMAN 1015
Income Tax Act, 1961 — Section 256(2), 263, 35CCA
High Courts03 Jul 2001Dismissed
Universal Paper Mills Limited and Others Vs Regional Provident Fund Commissioner and Others
Calcutta High Court · (2001) 3 CALLT 186 : (2001) 106 CompCas 518 : (2001) 91 FLR 591 : (2001) 2 LLJ 1193
Companies Act, 1956 — Section 529AConstitution of India, 1950 — Article 19, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(B), 7A, 8(B)
High Courts03 Jul 2001
HINDUSTAN ALUMINIUM CORPORATION LTD. Vs ITO and Others
Calcutta High Court · (2002) 172 CTR 51
Income Tax Act, 1961 — Section 148
High Courts03 Jul 2001Dismissed
Dipak Ghosh Dastidar Vs Sanat Kumar Mukherjee and State
Calcutta High Court · (2001) 07 CAL CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 201, 465, 465(1)Penal Code, 1860 (IPC) — Section 120B, 34, 403, 404, 409Prevention of Corruption Act, 1988 — Section 19, 5(2)
High Courts02 Jul 2001
Commissioner of Customs, Calcutta and Others Vs Kanhaiya Exports (P) Ltd. and Another
Calcutta High Court · (2001) 2 CALLT 553 : (2002) 79 ECC 169 : (2001) 133 ELT 537
Constitution of India, 1950 — Article 226
High Courts02 Jul 2001
Commissioner of Income Tax Vs Coates of India Limited
Calcutta High Court · (2002) 254 ITR 232 : (2001) 119 TAXMAN 705
Income Tax Act, 1961 — Section 31, 37(1), 37(3A), 37(3B)
High Courts02 Jul 2001Allowed
Parul Mukherjee Vs Gouri Biswas and Others
Calcutta High Court · (2001) 3 CALLT 125
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 144 , 151West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(6)
High Courts02 Jul 2001Allowed
Smt. Parul Mukherjee Vs Smt. Gouri Biswas and Others
Calcutta High Court · (2001) 3 CALLT 125
Civil Procedure Code, 1908 (CPC) — Section 144, 151
High Courts02 Jul 2001
Commissioner of Income Tax Vs COATES OF INDIA LTD.
Calcutta High Court · (2001) 170 CTR 325
Income Tax Act, 1961 — Section 31
High Courts29 Jun 2001Dismissed
Kaushal Commodities Pvt. Ltd. Vs Brindaban Mondal
Calcutta High Court · (2002) 1 ILR (Cal) 40