COURT ARCHIVE

Calcutta High Court judgments, 1997

391 judgments · page 13 of 20

High Courts11 Apr 1997

Union of India (UOI) and Others Vs Alok Kumar Chamaria and Others

Calcutta High Court · (1997) 2 CALLT 101 : (1998) 231 ITR 674

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 269UC(1), 269UD, 269UD(1), 269UE, 269UE(1)

High Courts11 Apr 1997Allowed

Ananda Bazar Patrika Ltd. Vs State of West Bengal

Calcutta High Court · (1998) 2 ILR (Cal) 514

Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 46(1)Industrial Disputes Act, 1947 — Section 10(2), 12(4), 12(5), 18(1)

High Courts11 Apr 1997Allowed

Sri Deba Prosad Mazumdar Vs Sri Man Mohan Mazumdar and Others

Calcutta High Court · (1997) 2 CALLT 114

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 63, Order 21 Rule 97

High Courts11 Apr 1997Dismissed

Acme Paper Ltd. Vs Dena Bank and Others

Calcutta High Court · (1997) 2 CALLT 122 : (1999) 97 CompCas 177

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 19, 2, 31, 31(2)

High Courts11 Apr 1997

Forbes Gokak Ltd. Vs Principal Commr. of Customs

Calcutta High Court · (1997) 73 ECR 287 : (1997) 93 ELT 14

Customs Act, 1962 — Section 112, 115, 115(2)

High Courts11 Apr 1997Allowed

Sk. Firoz and Others Vs The State of West Bengal

Calcutta High Court · (1997) 04 CAL CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 161, 366Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 201, 302, 34, 376

High Courts10 Apr 1997

Metal Box (India) Ltd. Vs State of West Bengal

Calcutta High Court · (1999) 3 LLJ 1349

Companies Act, 1956 — Section 630, 630(2)Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts10 Apr 1997

Hardeodas Agarwalla Trust Vs Vijay Singh Choraria

Calcutta High Court · (1997) 2 CALLT 272 : (1998) 1 ILR (Cal) 437 : (1998) 232 ITR 812 : (1999) 102 TAXMAN 635

Income Tax Act, 1961 — Section 269UC

High Courts10 Apr 1997

Universal Paper Mills Limited Vs Union of India and Others

Calcutta High Court · (1998) 1 CALLT 155

Constitution of India, 1950 — Article 14, 226Insurance Act, 1938 — Section 64, 64(2)

High Courts10 Apr 1997Allowed

Rekharani Maitra and Others Vs Additional District Magistrate and Others

Calcutta High Court · (1997) 04 CAL CK 0002

High Courts09 Apr 1997

Janak Deo Tewari and Others Vs Ashim Burman, Municipal Commissioner, Calcutta Municipal Corporation and Others

Calcutta High Court · (1998) CriLJ 182

Calcutta Municipal Corporation Act, 1980 — Section 12, 2, 391(5)Constitution of India, 1950 — Article 12Urban Land (Ceiling and Regulation) Act, 1976 — Section 22

High Courts09 Apr 1997Dismissed

Jaygun Bibi Vs Tarakeswar Chatterjee

Calcutta High Court · (1997) 2 CALLT 394

Civil Procedure Code, 1908 (CPC) — Section 115AConstitution of India, 1950 — Article 227

High Courts09 Apr 1997

South India Shipping Corporation Ltd. Vs The Board of Trustees for the Port of Calcutta

Calcutta High Court · (1999) 2 CALLT 531

Major Port Trusts Act, 1963 — Section 116, 65Ports Act, 1908 — Section 31(1), 31(2)

High Courts08 Apr 1997Dismissed

Ashoka Restaurant and Bar and Another Vs General Manager, Metro Railways and Others

Calcutta High Court · AIR 1998 Cal 90

Constitution of India, 1950 — Article 226

High Courts04 Apr 1997

Prafulla Kumar Maity Vs Amal Krishna Mishra and Others

Calcutta High Court · (1998) 1 CALLT 104

Constitution of India, 1950 — Article 227, 300AWest Bengal Estates Acquisition Act, 1953 — Section 4, 4(1), 5, 5AWest Bengal Land Holding Revenue Act, 1979 — Section 2, 26(1)

High Courts03 Apr 1997

Parmanand Agarwal Vs Commissioner of Customs

Calcutta High Court · (1997) 92 ELT 482

High Courts03 Apr 1997Allowed

Samiran Dasgupta Vs The State of West Bengal

Calcutta High Court · (1998) 1 ILR (Cal) 555

High Courts03 Apr 1997

Brojendra Nath Samanta and others Vs CESC Limited and CMC

Calcutta High Court · AIR 1997 Cal 352

Contract Act, 1872 — Section 23Electricity Act, 1910 — Section 10, 2, 21(2), 22, 22(A)

High Courts03 Apr 1997Allowed

Shree Hanuman Jute Mills Ltd. Vs Calcutta Electricity Supply Corporation Limited

Calcutta High Court · (1997) 2 ILR (Cal) 122

Electricity Act, 1910 — Section 22

High Courts03 Apr 1997

Kanoria Jute and Industries Ltd. Vs Certificate Officer

Calcutta High Court · (1997) 92 ELT 473