High Courts29 Jan 1997Dismissed
Chinta Devi and Others Vs The State
Calcutta High Court · (1997) 1 CALLT 367
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 25, 42, 50
COURT ARCHIVE
Calcutta High Court judgments, 1997
391 judgments · page 19 of 20
High Courts29 Jan 1997
INCOME TAX OFFICER and Others Vs ALL INDIA VIJAYA BANK OFFICERS ASSOCIATION and Others
Calcutta High Court · (1997) 141 CTR 126
Income Tax Act, 1961 — Section 15, 17(2)(ii)
High Courts28 Jan 1997
Pinaki Ranjan Bharati Vs State of West Bengal and others
Calcutta High Court · AIR 1997 Cal 155
Calcutta University Act, 1966 — Section 4(4)Constitution of India, 1950 — Article 226
High Courts24 Jan 1997Dismissed
Steel Authority of India Ltd. Vs Hindustan Steel Employees Union and Others
Calcutta High Court · (1998) 78 FLR 293 : (1998) 1 LLJ 704
Industrial Disputes Act, 1947 — Section 10, 2, 2A
High Courts22 Jan 1997Dismissed
Sk. Kausar Ali Vs The State of West Bengal and Others
Calcutta High Court · (1997) 2 CALLT 308
Constitution of India, 1950 — Article 21, 26West Bengal Panchayat (Amendment) Act, 1994 — Section 213, 213BWest Bengal Panchayat Act, 1973 — Section 2(5)
High Courts22 Jan 1997
Bangshi Badan Saha Vs State of West Bengal
Calcutta High Court · (1998) 2 ILR (Cal) 430
Bengal Excise Act, 1909 — Section 8(2), 8(3)Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 34, 34(1A)
High Courts21 Jan 1997
Radhanath Bhuiya Vs State of West Bengal
Calcutta High Court · (1998) 2 ILR (Cal) 480
High Courts20 Jan 1997Dismissed
Srimathi Sarala Shah Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (1997) 2 CALLT 283
Calcutta Municipal Corporation Act, 1980 — Section 397Calcutta Municipal Corporation Rules, 1951 — Rule 49, 55, 62BCivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts20 Jan 1997Dismissed
Suresh Mahato Vs State of West Bengal
Calcutta High Court · (1997) CriLJ 1798 : (1997) 2 RCR(Criminal) 487
Criminal Procedure Code, 1973 (CrPC) — Section 161, 167(2), 167(5), 173(2), 173(5)Penal Code, 1860 (IPC) — Section 302
High Courts17 Jan 1997
Central Board of Direct Taxes Vs Chloride India Ltd.
Calcutta High Court · (1997) 142 CTR 420 : (1997) 225 ITR 129
Income Tax Act, 1961 — Section 37, 37(1), 40A(7)
High Courts15 Jan 1997
Radiant Rotogravure Private Ltd. Vs CESC Ltd. and Others
Calcutta High Court · (1997) 1 CALLT 292
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 24, 24(1), 24(2), 26(6)
High Courts15 Jan 1997
Assistant Engineer, Nabadwip Group Electric Supply and another Vs Pradip Chandra Roy
Calcutta High Court · AIR 1997 Cal 116
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115A, 151Constitution of India, 1950 — Article 227Electricity (Supply) Act, 1948 — Section 79
High Courts14 Jan 1997
Merchants of Traders (P) Ltd. Vs Sarmon Pvt. Ltd.
Calcutta High Court · (1997) 2 CALLT 418
High Courts14 Jan 1997
Merchants of Traders (P) Ltd. Vs Sarmon Pte. Ltd.
Calcutta High Court · (1997) 2 CALLT 418 : (1997) 2 CALLT 38
High Courts14 Jan 1997
Commissioner of Income Tax Vs Harnarayan Lohia and Sons
Calcutta High Court · (1997) 225 ITR 82
High Courts14 Jan 1997
COMMISSIONER OF Income Tax Vs HARNARAYAN LOHIA and SONS.
Calcutta High Court · (1997) 141 CTR 496
Income Tax Act, 1961 — Section 263
High Courts10 Jan 1997
Deputy Commissioner of Income Tax and Others Vs Central Concrete and Allied Products Limited and Another
Calcutta High Court · (1999) 236 ITR 595
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 214, 244A
High Courts10 Jan 1997Dismissed
Tapan Kumar Sinha Vs West Bengal State Electricity Board and Others
Calcutta High Court · (1997) 2 CALLT 71
Electricity Act, 1910 — Section 26, 26(6)
High Courts10 Jan 1997Dismissed
J.C. Chakraborty and Co. and Others Vs Shantilal Rampuria and Others
Calcutta High Court · (1997) 1 CALLT 360
West Bengal Premises Tenancy Act, 1956 — Section 13, 13(2), 16, 40
High Courts10 Jan 1997Dismissed
Deputy Commissioner of Income Tax Vs Central Concrete and Allied Products Ltd.
Calcutta High Court · (1998) 100 TAXMAN 195
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 141A, 154, 192, 194C, 199