Calcutta High Court Judgments 1997

High Courts24 Dec 1997

Vysya Bank Ltd. Vs Appropriate Authority of Income Tax and Others

Calcutta High Court · (1999) 151 CTR 239 : (1998) 233 ITR 560 : (1998) 101 TAXMAN 433

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UD

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High Courts24 Dec 1997

Commissioner of Income Tax Vs Smt. Sova Bajoria

Calcutta High Court · (1999) 152 CTR 220 : (1998) 232 ITR 202

Income Tax Act, 1961 — Section 144, 271(1)

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High Courts23 Dec 1997

Saroj Tikader Vs The State and Another

Calcutta High Court · (1998) 2 CALLT 314

Criminal Procedure Code, 1973 (CrPC) — Section 125, 155(3), 192(2), 200, 202General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 104B, 304B, 307, 34, 369

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High Courts23 Dec 1997Dismissed

The Commissioner of Customs (Preventive) and Others Vs Asif Hossain and Another

Calcutta High Court · (1998) 60 ECC 266

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 113, 124

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High Courts22 Dec 1997

Commissioner of Income Tax Vs Bengal Waterproof Ltd.

Calcutta High Court · (1999) 239 ITR 265 : (1998) 101 TAXMAN 279

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High Courts22 Dec 1997

Vijay Bahadur Singh Vs State of West Bengal

Calcutta High Court · (1998) 1 CALLT 462

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190, 195(1), 2, 340, 340(1)Penal Code, 1860 (IPC) — Section 120B, 192, 193, 196, 199

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High Courts22 Dec 1997

Hardeoram Xalxo Vs The State

Calcutta High Court · (1998) 1 CALLT 494

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

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High Courts22 Dec 1997

Ram Swarup Prosad Vs State of West Bengal

Calcutta High Court · (1998) 3 CALLT 292

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 139(1), 190, 195, 195(1), 340Penal Code, 1860 (IPC) — Section 120B, 192, 193, 194, 195

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High Courts22 Dec 1997Allowed

Dorabji Rustomji Bhesania Vs Rustom Dhunjishan Anklesaria

Calcutta High Court · (1999) 1 ILR (Cal) 105

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High Courts22 Dec 1997

Rampada Biswas Vs Dolly Mitra and Others

Calcutta High Court · (1999) 2 DMC 689 : (1999) 3 RCR(Criminal) 1

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Hindu Marriage Act, 1955 — Section 11, 12

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High Courts19 Dec 1997

Dr. Debranjan Mukhopadhyay Vs Sri Manik Chandra Mondal and Others

Calcutta High Court · AIR 1998 Cal 244 : (1998) 2 CALLT 109

Constitution of India, 1950 — Article 100(1), 102, 102(1), 136, 14Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(3)Penal Code, 1860 (IPC) — Section 304

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High Courts19 Dec 1997Allowed

Terai Overseas Ltd. Vs The O.S., Draw Back Deptt. and Others

Calcutta High Court · (1998) 59 ECC 252

Constitution of India, 1950 — Article 226

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High Courts18 Dec 1997

Barid Baran Banerjee Vs The Coal Controller and Others

Calcutta High Court · (1998) 1 CALLT 404 : (1998) 2 ILR (Cal) 97

Constitution of India, 1950 — Article 226

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High Courts17 Dec 1997

General Manager, Kolaghat Thermal Vs Power Station and Others

Calcutta High Court · (1998) 1 CALLT 391

Constitution of India, 1950 — Article 14, 16, 226

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High Courts17 Dec 1997

Dipak Kumar Das Vs Mrinal Kanti Roy and Others

Calcutta High Court · AIR 1998 Cal 139

Representation of the People Act, 1951 — Section 100(1), 123(7)

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High Courts17 Dec 1997

COMMISSIONER OF INCOME TAX Vs NANDINI NOPANY, SMT.

Calcutta High Court · (1998) 148 CTR 522

Income Tax Act, 1961 — Section 143(3)

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High Courts17 Dec 1997

Commissioner of Income Tax Vs Smt. Nandini Nopany

Calcutta High Court · (1998) 230 ITR 679

Income Tax Act, 1961 — Section 143(3)

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High Courts16 Dec 1997Dismissed

Ranigunj Chemical Works Mazdoor Sangh and Another Vs Raniganj Chemical Works and Others

Calcutta High Court · (1998) 79 FLR 133 : (1998) 2 LLJ 861

Civil Procedure Code, 1908 (CPC) — Section 151Industrial Disputes Act, 1947 — Section 17A

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High Courts16 Dec 1997

Samaresh Mohan Ghosh Vs Muktesh Mohan Ghosh and Others

Calcutta High Court · (1998) 1 CALLT 345

Benami Transactions (Prohibition) Act, 1988 — Section 4(1), 4(3), 7Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115A, 66Constitution of India, 1950 — Article 227

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High Courts12 Dec 1997

Coal India Limited Vs M/s. Paul Builders M/s. Paul Builders Vs Coal India Limited

Calcutta High Court · (1998) 3 CALLT 322

Arbitration Act, 1940 — Section 33

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Calcutta High Court judgments, 1997