High Courts03 Oct 1997
Ajay Kumar Churiwal Vs Suman Sethi
Calcutta High Court · (1998) 2 CivCC 219 : (1998) 2 RCR(Criminal) 238
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Calcutta High Court judgments, 1997
391 judgments · page 5 of 20
High Courts03 Oct 1997
United India Insurance Co. Ltd. Vs Arun Prokash Chatterjee
Calcutta High Court · (1998) 1 ILR (Cal) 50
Civil Procedure Code, 1908 (CPC) — Section 151, 21Motor Vehicles (Third Party Insurance) Rules, 1946 — Rule 11Motor Vehicles Act, 1939 — Section 110, 110(F), 110A, 96(2)
High Courts30 Sept 1997Allowed
Dulal Chandra Adak and Another Vs Gunadhar Patra and Another
Calcutta High Court · AIR 1998 Cal 150
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1Evidence Act, 1872 — Section 18, 45
High Courts30 Sept 1997
In re: Ananta Sadar
Calcutta High Court · (1998) 1 CALLT 309 : (1998) 1 CALLT 308
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 65, 79
High Courts30 Sept 1997
In Re: Kanailal Ghosh
Calcutta High Court · (1998) 1 CALLT 227
Calcutta Municipal Corporation Act, 1980 — Section 189Constitution of India, 1950 — Article 227
High Courts30 Sept 1997
The Daily Tej Pvt. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1998) 1 ILR (Cal) 253
High Courts26 Sept 1997
Smt. Renu Aich Vs Smt . Lakshmi Debnath and Others
Calcutta High Court · (1998) 2 CALLT 21 : (1998) 1 CHN 180
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 2, Order 21 Rule 97, Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 11Constitution of India, 1950 — Article 311(1)Hindu Succession Act, 1956 — Section 23, 23
High Courts26 Sept 1997Partly Allowed
Jaya Sen Vs Sujit Kr. Sarkar
Calcutta High Court · AIR 1998 Cal 288
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Specific Relief Act, 1963 — Section 21
High Courts26 Sept 1997
Burrabazar Fire Works Dealers Association and Others Vs The Commissioner of Police and Others
Calcutta High Court · AIR 1998 Cal 121
Constitution of India, 1950 — Article 19(1), 21Environment (Protection) Act, 1986 — Section 2Environment (Protection) Rules, 1986 — Rule 3
High Courts25 Sept 1997
Indian Oil Corporation Ltd. Vs S.A. Neyazi
Calcutta High Court · (1998) CriLJ 2281
Criminal Procedure Code, 1973 (CrPC) — Section 482Standards of Weights and Measures (Enforcement) Act, 1985 — Section 33, 33(1), 51, 51(1), 62(1)Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 2, 2(1), 24, 24(2), 24(3)
High Courts24 Sept 1997Dismissed
Smt. Prafulla Bala Mukherjee Vs Satish Chandra Mukherjee and Others
Calcutta High Court · AIR 1998 Cal 86
High Courts24 Sept 1997Allowed
Chapala Rani Das Vs Jitendranath Chakraborty
Calcutta High Court · (1998) 2 ILR (Cal) 416
Criminal Procedure Code, 1973 (CrPC) — Section 103, 107, 144
High Courts23 Sept 1997
Calcutta Dock Labour Board Vs Master Stevedors'' Association and Others
Calcutta High Court · (1997) 3 LLJ 1267
High Courts22 Sept 1997Allowed
Vijay Singh Nahata Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1998 Cal 153
Constitution of India, 1950 — Article 14, 166, 19(1), 226
High Courts22 Sept 1997Dismissed
Kartick Prasad Gorai and Others Vs Neami Prasad Gorai and Others
Calcutta High Court · AIR 1998 Cal 278
Contract Act, 1872 — Section 17Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts18 Sept 1997Dismissed
Keuli Devi (Smt.) Vs Kisun Devi (Smt.)
Calcutta High Court · (1997) 2 ILR (Cal) 336
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, Order 8 Rule 2Constitution of India, 1950 — Article 213Contract Act, 1872 — Section 23
High Courts18 Sept 1997
The Chairman, Calcutta Port Trust and Ors Vs Starlon Works Private Ltd. and Ors
Calcutta High Court · AIR 1998 Cal 49 : (1998) 1 CALLT 63
Constitution of India, 1950 — Article 226Major Port Trusts Act, 1963 — Section 53, 61, 61(4), 62, 62(1)
High Courts17 Sept 1997
Commissioner of Income Tax Vs Schlumberger Sea Co. Inc.
Calcutta High Court · (2003) 264 ITR 331 : (2002) 124 TAXMAN 358
Income Tax Act, 1961 — Section 143, 143(3), 154, 256, 256(1)
High Courts17 Sept 1997Dismissed
Kshudiram Pal Vs West Bengal Financial Corporation and Others
Calcutta High Court · AIR 1998 Cal 52 : (2001) 103 CompCas 491 : (1998) 1 ILR (Cal) 407
Evidence Act, 1872 — Section 114, 155State Financial Corporations Act, 1951 — Section 29, 30, 31, 43A
High Courts17 Sept 1997
COMMISSIONER OF INCOME TAX Vs SCHLUMBERGER SEA CO. INC. HIGH COURT OF CALCUTTA
Calcutta High Court · (1999) 157 CTR 538
Income Tax Act, 1961 — Section 154, 44BB