High Courts01 Sept 1997
J.M.D. Medicare Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1999) 151 CTR 60 : (1998) 232 ITR 467 : (1998) 101 TAXMAN 605
Income Tax Act, 1961 — Section 10, 10(15)
COURT ARCHIVE
Calcutta High Court judgments, 1997
391 judgments · page 7 of 20
High Courts29 Aug 1997Partly Allowed
Smt. Sakuntala Chakraborty Vs Shiba Prosad Roy and Another
Calcutta High Court · AIR 1998 Cal 29
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17
High Courts28 Aug 1997
Tapan Tanay Haldar Vs Gopal Chandra Haldar
Calcutta High Court · AIR 1998 Cal 39 : (1998) 1 CALLT 82
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 4, 115
High Courts28 Aug 1997Dismissed
Tarak Nath Sha Vs Bhutoria Brothers Pvt. Ltd.
Calcutta High Court · AIR 1998 Cal 31
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 96Evidence Act, 1872 — Section 101, 102, 103, 104, 3Transfer of Property Act, 1882 — Section 106
High Courts28 Aug 1997
Bibhuti Charan Chakraborty Vs Tapan Kumar Sinha
Calcutta High Court · (1998) 1 CALLT 24
Civil Procedure Code, 1908 (CPC) — Section 11, 115, 115A, 47Constitution of India, 1950 — Article 137, 181, 227
High Courts28 Aug 1997Allowed
Shanker De Bhattacharyya Vs Smt. Jyotivmoyee Devi and Others
Calcutta High Court · AIR 1998 Cal 55
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 120, 137
High Courts21 Aug 1997Dismissed
Nathani H.P. and Others Vs Employees'' State Insurance Corporation
Calcutta High Court · (1998) 79 FLR 426 : (1998) 1 LLJ 922
Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 211(7)Employees State Insurance Act, 1948 — Section 2(17), 85A, 86A(1)
High Courts21 Aug 1997Allowed
B. Yallappa Vs Presiding Officer, Eighth Industrial Tribunal and Others
Calcutta High Court · (1997) 2 LLJ 1047
Industrial Disputes Act, 1947 — Section 33(2)
High Courts14 Aug 1997
M/s. Burn Standard Co. Ltd. and Ors Vs Tarun Kumar Chakraborty
Calcutta High Court · (1998) 1 CALLT 15
Constitution of India, 1950 — Article 226
High Courts14 Aug 1997Allowed
Sailendra Nath Ghosh Vs State of West Bengal and Another
Calcutta High Court · (1998) 1 ALT(Cri) 17 : (1998) 1 DMC 487 : (1998) 1 RCR(Criminal) 64
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts14 Aug 1997
Hirak Chand Dawn Vs Mohar Chand Dawn and Others
Calcutta High Court · (1998) 1 CALLT 164 : (1997) 2 CHN 467
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 155(3), 156(3), 167(5), 192(1), 200Penal Code, 1860 (IPC) — Section 120B, 308, 406
High Courts13 Aug 1997
Mrs. Dr. Tapati Sengupta and Ms. Amgana Sengupta Vs Enforcement Officer, Enforcement Directorate (FERA) and Others
Calcutta High Court · (1998) 60 ECC 48
Constitution of India, 1950 — Article 13, 136, 14, 19, 20Criminal Procedure Code, 1973 (CrPC) — Section 144, 157, 160, 161, 162Customs Act, 1962 — Section 104, 107, 108
High Courts13 Aug 1997
John Jeffery Madan Vs The Commissioner, Calcutta Municipal Corporation and Others
Calcutta High Court · (1998) 1 CALLT 151
Calcutta Municipal Corporation Act, 1951 — Section 183(3A)Calcutta Municipal Corporation Act, 1980 — Section 134(3), 183(3A), 184(3), 189(6), 230Constitution of India, 1950 — Article 14
High Courts13 Aug 1997
JASMINE COMMERCIALS LTD. Vs DEPUTY COMMISSIONER OF Income Tax
Calcutta High Court · (2000) 109 TAXMAN 172
Income Tax Act, 1961 — Section 147, 148
High Courts13 Aug 1997
Madan Mohan Prasad Vs Chairman-cum-Managing Director, Coal India Limited and Others
Calcutta High Court · (1998) 1 CALLT 4 : (1998) LabIC 938
Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 27.0, 27.2, 29, 29.1, 29.2Constitution of India, 1950 — Article 226
High Courts12 Aug 1997Dismissed
Magma Leasing Limited Vs NEPC Micon Limited and Another
Calcutta High Court · AIR 1998 Cal 94
Arbitration and Conciliation Act, 1996 — Section 11, 21, 8, 8(1)
High Courts12 Aug 1997
Jolly Durga Prasad Vs Goodricks Group Ltd.
Calcutta High Court · (1998) 1 CALLT 191 : (1997) 2 CHN 364 : (1999) 97 CompCas 698 : (1998) 2 RCR(Criminal) 481
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3A, Order 39 Rule 4, 151Companies Act, 1956 — Section 630, 630(1), 630(2)Constitution of India, 1950 — Article 227
High Courts12 Aug 1997Dismissed
Lalmoni Devi Jaiswal Vs Ram Bilas Singh
Calcutta High Court · (1998) 1 ILR (Cal) 196
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2A)
High Courts11 Aug 1997Allowed
Westinghouse Saxby Farmer Ltd. Vs State of West Bengal and Others
Calcutta High Court · (1998) 1 LLJ 654
Industrial Disputes Act, 1947 — Section 17B, 2, 33, 33(2), 33(5)
High Courts11 Aug 1997Allowed
Mahabir Prasad Jalan Vs Dover Park Builders Private Limited
Calcutta High Court · (1999) 1 ILR (Cal) 290
Civil Procedure Code, 1908 (CPC) — Section 24Letters Patent Act, 1865 — Clause 13