High Courts02 Apr 1997Dismissed
Namita Sengupta Vs State of West Bengal and Others
Calcutta High Court · (1997) CriLJ 2839
Contempt of Courts Act, 1971 — Section 2
COURT ARCHIVE
Calcutta High Court judgments, 1997
391 judgments · page 14 of 20
High Courts02 Apr 1997Allowed
Dahadaya Samabay Krishi Unnayan Samity Ltd. Vs Union of India and Others
Calcutta High Court · (1997) 04 CAL CK 0004
Constitution of India, 1950 — Article 12, 14
High Courts01 Apr 1997
ITC Classic Finance Ltd. Vs Grapco Mining and Co. Ltd. and another
Calcutta High Court · AIR 1997 Cal 397 : (1997) 2 ILR (Cal) 169
Arbitration Act, 1940 — Section 20, 34, 8Arbitration and Conciliation Act, 1996 — Section 10, 10(2), 11(2), 11(5), 11(6)Contract Act, 1872 — Section 29
High Courts01 Apr 1997Dismissed
Prakriti Kumar Mondal Vs State of West Bengal and Others
Calcutta High Court · (1998) CriLJ 4396
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(5), 167(6), 57Income Tax Act, 1961 — Section 144A, 276
High Courts27 Mar 1997
Karam Chand Thapar and Bros. (Coal Sales) Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (1997) 2 CALLT 80 : (1997) 228 ITR 317
Constitution of India, 1950 — Article 226
High Courts26 Mar 1997
Dushasan Kayal Vs Smt. Sandhyarani Das
Calcutta High Court · (1997) 2 CALLT 107
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Land Reforms Act, 1955 — Section 14, 8
High Courts21 Mar 1997
Dr. Ashis Paul Vs Chairman College Service Commission and Others
Calcutta High Court · (1997) 03 CAL CK 0020
Constitution of India, 1950 — Article 14, 226West Bengal College Service Commission Act, 1978 — Section 7, 7(1)
High Courts21 Mar 1997
Dr. Ashis Paul Vs Chairman, College Service Commission
Calcutta High Court · (1998) 2 ILR (Cal) 30
Constitution of India, 1950 — Article 226West Bengal College Service Commission Act, 1978 — Section 7, 7(1)
High Courts21 Mar 1997
Karam Chand Thapar and Bros. (Coal Sales) Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (1997) 227 ITR 793 : (2000) 113 TAXMAN 275
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(2), 32
High Courts21 Mar 1997
Ballygunje Properties Development Corporation Vs Shree Shree Anandamoyee Charitable Society
Calcutta High Court · 101 CWN 378 : (1998) 1 ILR (Cal) 136
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 12 Rule 6
High Courts21 Mar 1997Allowed
Samar Samanta and Another Vs State of West Bengal and Others
Calcutta High Court · (1997) 03 CAL CK 0007
West Bengal Panchayat Act, 1973 — Section 12, 16, 209(3), 4, 9(6)
High Courts21 Mar 1997
KARAM CHAND THAPAR and BROS. (COAL SALES) LTD. Vs DEPUTY COMMISSIONER OF Income Tax and Others
Calcutta High Court · (1998) 144 CTR 366
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 32
High Courts19 Mar 1997
Green Hut Private Limited and another Vs State of West Bengal and others
Calcutta High Court · AIR 1997 Cal 214
Constitution of India, 1950 — Article 14, 226, 298, 299, 32
High Courts19 Mar 1997Allowed
Smt. Malina Dutta Vs New Howrah Transport Co. and Another
Calcutta High Court · (1997) 1 CALLT 423
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 4West Bengal Premises Tenancy Act, 1956 — Section 29B
High Courts18 Mar 1997
Sudhir Kumar Pal Vs The State of West Bengal and Others
Calcutta High Court · (1997) 1 CALLT 444
Constitution of India, 1950 — Article 226
High Courts17 Mar 1997
Badal Sardar and Others Vs The State of West Bengal and Ors
Calcutta High Court · (1998) 1 CALLT 483 : (1997) 2 CHN 186 : (1997) CriLJ 3530
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Mar 1997
Bhagawati Prosad Himatsingka and Another Vs State of West Bengal and Others
Calcutta High Court · (1997) 227 ITR 741 : (2000) 113 TAXMAN 141
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276B, 278B
High Courts14 Mar 1997
BHAGAWATI PROSAD HIMATSINGKA and Another Vs STATE OF WEST BENGAL and Others
Calcutta High Court · (1998) 145 CTR 380
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276B, 278B
High Courts13 Mar 1997
West Bengal Financial Corporation Vs Official Liquidator
Calcutta High Court · AIR 1997 Cal 262
Companies Act, 1913 — Section 171, 232(1)Companies Act, 1956 — Section 441(2), 443, 446, 446(1), 456(1)State Financial Corporations Act, 1951 — Section 29, 30, 31, 46
High Courts13 Mar 1997Dismissed
Indo Japan Steels Ltd. Vs Regional P.F. Commissioner, West Bengal and Andaman and Nicobar Island
Calcutta High Court · (1998) 2 ILR (Cal) 437
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A