High Courts20 Nov 1997
Sachhidanandan Biswas Vs Prabir Kumar Ghosh
Calcutta High Court · (1998) 2 ILR (Cal) 486
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115Constitution of India, 1950 — Article 227
COURT ARCHIVE
Calcutta High Court judgments, 1997
391 judgments · page 4 of 20
High Courts19 Nov 1997
University of Calcutta and Others Vs Pitbaran Chakraborty and Others
Calcutta High Court · AIR 1998 Cal 196
Constitution of India, 1950 — Article 14, 16, 226
High Courts19 Nov 1997
Raymond Woolen Mills Ltd. Vs Coal India Limited and Another
Calcutta High Court · (1998) 1 CALLT 382 : (1998) 1 CHN 53 : (1998) 79 FLR 581
Arbitration Act, 1940 — Section 11, 20, 5Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 13
High Courts18 Nov 1997
Ajit Kumar Kotal Vs Sailesh Kumar Bose and Another
Calcutta High Court · (1998) 1 CALLT 215
Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 13(6)
High Courts18 Nov 1997
Nazir Hossain Halder Vs The State
Calcutta High Court · (1998) 2 CALLT 15 : (1998) CriLJ 1720 : (1998) 2 RCR(Criminal) 240
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Juvenile Justice Act, 1986 — Section 2, 32Penal Code, 1860 (IPC) — Section 147, 148, 304
High Courts18 Nov 1997
In Re: S.J. Bhupendra
Calcutta High Court · (1997) 2 ILR (Cal) 571
Constitution of India, 1950 — Article 21Criminal Law (Amendment) Act, 1932 — Section 7Merchant Shipping Act, 1958 — Section 121, 456, 99
High Courts17 Nov 1997
Salboni Hatcheries and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1999) 153 CTR 213 : (1998) 232 ITR 612
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 143(3), 253
High Courts17 Nov 1997Dismissed
Shyamal Ghosh Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1998 Cal 199
Constitution of India, 1950 — Article 12, 226
High Courts16 Nov 1997
Commissioner of Income Tax, West Bengal-V, Calcutta Vs New Gujarat Cotton Mills Ltd.
Calcutta High Court · (1998) 1 CALLT 325 : (1998) 230 ITR 595
Income Tax Act, 1961 — Section 256
High Courts16 Nov 1997
Prem Chand Vs Srikant Moheswari
Calcutta High Court · (1998) 1 ILR (Cal) 124
Criminal Procedure Code, 1973 (CrPC) — Section 200, 401, 482Penal Code, 1860 (IPC) — Section 23, 24, 415, 420
High Courts13 Nov 1997
Bijan Behari Karmakar Vs Manik Chandra Som
Calcutta High Court · (1998) 2 ILR (Cal) 470
Income Tax Act, 1961 — Section 230AUrban Land (Ceiling and Regulation) Act, 1976 — Section 26(1)
High Courts10 Nov 1997Dismissed
Ram Swarup Sharma Vs Coal India Ltd. and Others
Calcutta High Court · (1998) 79 FLR 985 : (1999) 1 LLJ 384
Constitution of India, 1950 — Article 226
High Courts07 Nov 1997
Monoranjan Roy Vs Union of India and Others
Calcutta High Court · (1998) 1 CALLT 322 : (1998) 79 FLR 980
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts07 Nov 1997Allowed
Electric Instruments and Another Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 LLJ 877
High Courts06 Nov 1997Allowed
Allergan Inc Vs Milment Oftho Industries and Others
Calcutta High Court · AIR 1998 Cal 261 : (1997) 2 CALLT 92
Trade and Merchandise Marks Act, 1958 — Section 29
High Courts03 Oct 1997Allowed
Anup Kr. Ghosh Vs Union of India (UOI) and Others
Calcutta High Court · (1998) 59 ECC 479
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 3, 8Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 104, 111
High Courts03 Oct 1997Allowed
Subhas Choudhury Vs Kantilal Paul
Calcutta High Court · (1998) 2 ILR (Cal) 128
Transfer of Property Act, 1882 — Section 111West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts03 Oct 1997
Babu Chakraborty (in Jail) Vs The State of West Bengal
Calcutta High Court · (1997) 2 CALLT 437
Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42(1), 42(2), 49, 50
High Courts03 Oct 1997
Alexandros Dryron S.A. Vs Owners and Parties interested in the vessel M.V. "PRAPTI"
Calcutta High Court · AIR 1998 Cal 142
Evidence Act, 1872 — Section 106, 114
High Courts03 Oct 1997Dismissed
Dilip Sen, General Secretary of Garden-Reach Sutakal Sramik Union Vs The State of West Bengal
Calcutta High Court · (1998) 1 ILR (Cal) 483
Industrial Disputes (Central) Rules, 1957 — Rule 22Industrial Disputes Act, 1947 — Section 10, 17, 17A, 20(3)West Bengal Industrial Disputes Rules, 1958 — Rule 27