High Courts16 Sept 1997Dismissed
Taleb Sk. Vs State of West Bengal
Calcutta High Court · (1998) CriLJ 909
Constitution of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 6A, 6A(2), 6A(3), 6B, 6C
COURT ARCHIVE
Calcutta High Court judgments, 1997
391 judgments · page 6 of 20
High Courts16 Sept 1997
Hirendra Nath Basu Vs Kshetra Mohan Dutta
Calcutta High Court · (1998) 2 CALLT 5
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 8 Rule 3, Order 8 Rule 5West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts16 Sept 1997
Sheila Sengupta and Another Vs Shib Naryana Roy
Calcutta High Court · (1998) 1 CALLT 311
Hindu Minority and Guardianship Act, 1956 — Section 5, 8, 8(2)Specific Relief Act, 1963 — Section 19, 34, 5, 8
High Courts16 Sept 1997Dismissed
State of West Bengal and Others Vs Tapas Kumar Bhanja
Calcutta High Court · (1997) 09 CAL CK 0022
Penal Code, 1860 (IPC) — Section 379
High Courts15 Sept 1997Allowed
Tyre Corporation of India Limited Vs Debendra Nath Bhattacharjee and Another
Calcutta High Court · AIR 1998 Cal 218
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)
High Courts11 Sept 1997Dismissed
Mahadev Alias Madhav Chandra Ghosh Vs The Officer-in-Charge Armherst P.S.
Calcutta High Court · (1999) 1 ILR (Cal) 397
Constitution of India, 1950 — Article 226West Bengal Premises Tenancy Act, 1956 — Section 17(2)(a), 17(2)(b)
High Courts10 Sept 1997
Manderbhani Colliery Vs Phulwanti Devi
Calcutta High Court · (1999) 1 LLJ 937
Workmens Compensation Act, 1923 — Section 30
High Courts10 Sept 1997Allowed
Rabin Roy Choudhury Vs State
Calcutta High Court · (1998) CriLJ 1699
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 11, 144, 144(2), 144(5), 195(1)Evidence Act, 1872 — Section 3
High Courts10 Sept 1997
Dr. Pranatosh Roy and Others, etc. Vs University of Calcutta and Others
Calcutta High Court · AIR 1998 Cal 181
Constitution of India, 1950 — Article 15, 15(1), 15(4), 226
High Courts10 Sept 1997
Dr. Satya Narayan Chowdhuri Vs State of West Bengal and Another
Calcutta High Court · (1998) CriLJ 928 : 1 CWN 429
Criminal Procedure Code, 1973 (CrPC) — Section 401, 408, 482, 91, 92(1)Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 403, 406, 410, 498(1), 498A
High Courts08 Sept 1997
PKS Limited Vs Uttara Bank Ltd.
Calcutta High Court · (1999) 2 ILR (Cal) 268
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 14
High Courts05 Sept 1997
Wellman Incandescent India Ltd. Vs Supdt. of Central Excise
Calcutta High Court · (1997) 96 ELT 31
High Courts05 Sept 1997
Prafull Kumar Saha Vs Ranjit Kumar Saha
Calcutta High Court · (1998) 1 CALLT 9
Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 116West Bengal Premises Tenancy Act, 1956 — Section 13, 17(2), 17(2A), 2, 7(1)
High Courts04 Sept 1997Allowed
Amit Kumar Agarwalla and Others Vs Union of India (UOI)
Calcutta High Court · (1998) CriLJ 974
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)Constitution of India, 1950 — Article 22, 22(5), 226
High Courts04 Sept 1997
Gillette International Vs R.K. Malhotra and Others
Calcutta High Court · (1998) 1 CALLT 371
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Companies Act, 1956 — Section 10F, 397, 398, 398(2), 402
High Courts04 Sept 1997
Eva Seth Vs Union of India and Others
Calcutta High Court · 1 CWN 181
Banking Regulation Act, 1949 — Section 21, 21(2), 21A, 46(4)Constitution of India, 1950 — Article 12Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 35
High Courts03 Sept 1997
M/s. Shiva Steel Re-Rolling Mills and Another Vs West Bengal State Electricity Board and Others
Calcutta High Court · (1998) 1 CALLT 424 : (1998) 4 RCR(Civil) 32
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 46, 49Electricity Act, 1910 — Section 26(6), 39, 44
High Courts02 Sept 1997Dismissed
Dr. Zainal Abedin Vs Sri Sree Kumar Mukherjee and Others
Calcutta High Court · AIR 1998 Cal 339 : (1997) 2 CALLT 459
Civil Procedure Code, 1908 (CPC) — Section 11Representation of the People Act, 1951 — Section 86, 86(1), 86(4)
High Courts02 Sept 1997
M/s. Ranigunj Chemicals Works Vs Learned Judge, 4th Industrial Tribunal and Others
Calcutta High Court · (1998) 1 CALLT 32 : (1998) 1 CHN 115
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Industrial Disputes (Central) Rules, 1957 — Rule 22Industrial Disputes Act, 1947 — Section 10, 11(1), 17, 17A
High Courts02 Sept 1997Dismissed
Ali Hossain Vs Baby Farida Khatoon
Calcutta High Court · (1998) CriLJ 2762
Criminal Procedure Code, 1973 (CrPC) — Section 125, 385, 386, 397, 401