High Courts23 Jun 1997
In Re: Shyamal Kumar Das
Calcutta High Court · (1998) 1 ILR (Cal) 221
Hindu Marriage Act, 1955 — Section 13(1), 24
COURT ARCHIVE
Calcutta High Court judgments, 1997
391 judgments · page 10 of 20
High Courts23 Jun 1997Allowed
Universal Cable Ltd. Vs West Bengal State Electricity Board
Calcutta High Court · (1997) 06 CAL CK 0017
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts23 Jun 1997
Shyamal Kumar Das Vs Sabyasachi Bhattacharjee
Calcutta High Court · (1997) 2 DMC 447
Hindu Marriage Act, 1955 — Section 13(1), 24
High Courts20 Jun 1997
E.C. Bose and Co. Pvt. Ltd. Vs The Victor Oil Co. Pvt. Ltd.
Calcutta High Court · (1997) 2 CALLT 420
High Courts20 Jun 1997
Bennet Coleman and Co. Ltd. Vs Shaw Wallace and Co.Ltd.
Calcutta High Court · (1999) 1 ILR (Cal) 545
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Companies Act, 1956 — Section 187CContract Act, 1872 — Section 172, 181
High Courts19 Jun 1997
Ajit Manna Vs Smt. Shantilata Panchal and Another
Calcutta High Court · (1998) 1 CALLT 1
Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 111, 116(3), 144(2)
High Courts19 Jun 1997
Tata Iron and Steel Co. Ltd. Vs Commr. (Appeals), C. Ex.
Calcutta High Court · (1998) 98 ELT 350
Central Excises and Salt Act, 1944 — Section 35, 35FConstitution of India, 1950 — Article 265Customs Act, 1962 — Section 129E
High Courts19 Jun 1997
Mustakim Hossain Vs The State of West Bengal
Calcutta High Court · (1998) 2 CALLT 28 : (1997) 2 ILR (Cal) 69
Constitution of India, 1950 — Article 226West Bengal Panchayat Act, 1973 — Section 12, 9
High Courts19 Jun 1997
Terai Overseas Ltd. Vs O.S. Draw Back Deptt.
Calcutta High Court · (1997) 96 ELT 250
High Courts18 Jun 1997Allowed
Shyama Nand Jha Vs The Director of School Education
Calcutta High Court · (1998) 1 ILR (Cal) 535
Constitution of India, 1950 — Article 226
High Courts13 Jun 1997
Bikash Ch. Ghosh Vs Dilip Kr. Mukherjee
Calcutta High Court · AIR 1997 Cal 363
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 10West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1)
High Courts13 Jun 1997Allowed
Rajkumar Chowdhury Vs Union of India (UOI)
Calcutta High Court · (1997) 2 CALLT 242
Arbitration Act, 1940 — Section 14(2)
High Courts12 Jun 1997Allowed
Smt. Surjit Kaur Vs Union of India (UOI) and Others
Calcutta High Court · (1998) 59 ECC 71
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3, 6, 7, 9
High Courts11 Jun 1997
Jagadish Chandra Halder Vs Damodar Valley Corporation and Others
Calcutta High Court · (1998) 1 CALLT 314 : (1998) LabIC 1087
Constitution of India, 1950 — Article 226Damodar Valley Corporation Act, 1948 — Section 60
High Courts10 Jun 1997
Naina Jain Vs Union of India (UOI) and Others
Calcutta High Court · (1998) 59 ECC 293
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 166, 22, 226Foreign Exchange Regulation Act, 1973 — Section 40
High Courts10 Jun 1997
Rampuria Industries and Investments Ltd. Vs Nellimarla Jute Mills Co. Ltd.
Calcutta High Court · AIR 1997 Cal 366
Constitution of India, 1950 — Article 176Specific Relief Act, 1963 — Section 9Suits Valuation Act, 1887 — Section 3
High Courts23 May 1997
Hum Boldt Wedag India Ltd. and Others Vs Assistant Commissioner of Income Tax and Others
Calcutta High Court · (1999) 236 ITR 845
Income Tax Act, 1961 — Section 147, 148
High Courts23 May 1997
In Re: Asit Kumar Dasgupta, C.M.M.
Calcutta High Court · (1997) 2 CALLT 128 : (1998) 1 RCR(Criminal) 702
Contempt of Courts Act, 1971 — Section 14, 14(1), 2
High Courts23 May 1997Allowed
Dr. Pawan Kumar Agarwal and etc. Vs The University of Calcutta and Others
Calcutta High Court · AIR 1998 Cal 105
Constitution of India, 1950 — Article 226
High Courts23 May 1997Allowed
Sri Ram Ayodhyay Rai and Another Vs Calcutta Dock Labour Board and Others
Calcutta High Court · (1997) 2 CALLT 382
Penal Code, 1860 (IPC) — Section 149, 302