High Courts13 Mar 1997
Jaibal Bearing and Mills Stores Vs Collector of Customs
Calcutta High Court · (1998) 97 ELT 411
Customs Act, 1962 — Section 11, 110, 111, 48Imports and Exports (Control) Act, 1947 — Section 3(2)
COURT ARCHIVE
Calcutta High Court judgments, 1997
391 judgments · page 15 of 20
High Courts13 Mar 1997
Sadre Alam Mullick Vs State
Calcutta High Court · (1997) CriLJ 2441
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 294, 313Penal Code, 1860 (IPC) — Section 149, 211, 302, 302, 302
High Courts12 Mar 1997
Ashit Baran Chatterjee Vs The State of West Bengal and Others
Calcutta High Court · (1997) 2 CALLT 82
Constitution of India, 1950 — Article 226West Bengal Government Premises (Regulation of Occupancy) Act, 1984 — Section 2, 2(2), 3
High Courts12 Mar 1997Allowed
Competent Authority Vs Western India Commercial Co. Ltd.
Calcutta High Court · (1997) 2 CALLT 294 : 101 CWN 327
Constitution of India, 1950 — Article 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 6(1), 9
High Courts10 Mar 1997
Ashim Sarker Vs M/s. Chitra Zahir and Others
Calcutta High Court · (1998) 1 CALLT 127
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 17, Order 7 Rule 11, Order 7 Rule 11, Order 9 Rule 1
High Courts10 Mar 1997Dismissed
Sk. Saiful Nandlal and Others Vs Sk. Akkas Ali
Calcutta High Court · AIR 1998 Cal 137
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 103, 106, 114, 97
High Courts10 Mar 1997
Md. Shahabuddin Vs Nayeem Md. Latif
Calcutta High Court · (1997) 03 CAL CK 0002
Civil Procedure Code, 1908 (CPC) — Section 115, 47Waqf Act, 1995 — Section 70, 70(1)
High Courts10 Mar 1997Dismissed
Larsen and Toubro Limited Vs 4th Industrial Tribunal of West Bengal
Calcutta High Court · (1998) 2 ILR (Cal) 497
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 15(2), 2
High Courts06 Mar 1997
Ranjit Kumar Dutta Vs Tapan Kumar Shaw and another
Calcutta High Court · AIR 1997 Cal 278
Calcutta Thika Tenancy Act, 1949 — Section 2(5)Transfer of Property Act, 1882 — Section 53West Bengal Premises Tenancy Act, 1956 — Section 3
High Courts05 Mar 1997
Saroj Poddar and Others Vs Vice-Chancellor, Calcutta University and Others
Calcutta High Court · AIR 1998 Cal 65
Constitution of India, 1950 — Article 226
High Courts05 Mar 1997
Haridas Basak
Calcutta High Court · AIR 1997 Cal 371
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 26
High Courts04 Mar 1997
Commissioner of Income Tax Vs Suman Tea and Plywood Industries (P.) Ltd.
Calcutta High Court · (1997) 226 ITR 34 : (1997) 94 TAXMAN 305
Income Tax Act, 1961 — Section 2(1A), 254, 254(2), 45
High Courts04 Mar 1997
Sk. Roushan Ali Vs Kazi Abdul Jalil
Calcutta High Court · (2001) 3 CALLT 280 : (1998) 1 CALLT 455
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 16
High Courts04 Mar 1997
COMMISSIONER OF INCOME TAX Vs SUMAN TEA and PLYWOOD INDUSTRIES (P) LTD.
Calcutta High Court · (1997) 140 CTR 454
Income Tax Act, 1961 — Section 254(2), 45, 48
High Courts03 Mar 1997
Smt. Rani Aloka Dudhoria and Ors Vs The State of West Bengal and Ors
Calcutta High Court · (1998) 1 CALLT 92
Constitution of India, 1950 — Article 226West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 4, 4(2)
High Courts28 Feb 1997Dismissed
Ravi Magor Vs State
Calcutta High Court · (1997) CriLJ 2886
Arms Act, 1959 — Section 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 114
High Courts27 Feb 1997Dismissed
Sankar Nath Ghosh Vs Dhirendra Nath Chatterjee
Calcutta High Court · (1997) 2 ILR (Cal) 440
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26(2), Order 5 Rule 20, Order 9 Rule 13, 115AConstitution of India, 1950 — Article 227Limitation Act, 1963 — Article 123
High Courts26 Feb 1997Allowed
Union of India (UOI) and Others Vs Promod Kumar Kishorepuria
Calcutta High Court · (1997) 2 CALLT 220
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 3 Rule 5Constitution of India, 1950 — Article 226
High Courts25 Feb 1997Dismissed
Kabir Hossain Vs The State and Others
Calcutta High Court · (1997) 2 CALLT 210
Constitution of India, 1950 — Article 243, 329West Bengal Panchayat Act, 1973 — Section 105, 105(1)
High Courts25 Feb 1997
Kesto Ghosh Vs State of West Bengal
Calcutta High Court · (1997) 2 ILR (Cal) 252
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302, 34