High Courts11 Aug 1997Allowed
Sreema Service Station Vs The State of West Bengal
Calcutta High Court · (1998) 2 ILR (Cal) 376
Land Acquisition Act, 1894 — Section 18, 4
COURT ARCHIVE
Calcutta High Court judgments, 1997
391 judgments · page 8 of 20
High Courts08 Aug 1997
In Re: Anwar alias Answar alias Answar Rahaman
Calcutta High Court · (1997) 2 CALLT 411 : (1998) 59 ECC 257
High Courts08 Aug 1997
In Re: Anwar alias Answar alias Ansar Rahaman
Calcutta High Court · (1997) 2 CALLT 411 : (1998) 59 ECC 257 : (1998) 1 RCR(Criminal) 174 : (1997) 4 RCR(Criminal) 420
Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 167, 173, 173(5)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29
High Courts07 Aug 1997Dismissed
In Re: Harihar Mondal and Another
Calcutta High Court · (1997) 2 CALLT 311
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 439, 482
High Courts07 Aug 1997
Sri Sushil Kumar Khan Vs Sri Chirakishore Bhaduri
Calcutta High Court · (1998) 2 CALLT 9
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, 103West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts06 Aug 1997
Eunas Ali Molla Vs State of West Bengal and Others
Calcutta High Court · (1998) 1 CALLT 101
West Bengal Panchayat (Amendment) Act, 1997 — Section 12West Bengal Panchayat Act, 1973 — Section 12, 9West Bengal Panchayat Act, 1997 — Section 9
High Courts06 Aug 1997
Ansar Rahaman Vs State of West Bengal
Calcutta High Court · (1997) 2 ILR (Cal) 345
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(5)
High Courts06 Aug 1997
Kitab Singh Rai and Another Vs State of West Bengal and Others
Calcutta High Court · (1997) 08 CAL CK 0018
Constitution of India, 1950 — Article 12, 14, 16Limitation Act, 1963 — Section 5
High Courts05 Aug 1997
National Insurance Co. Ltd. Vs Sandhya Rani Singha and Others
Calcutta High Court · (1998) ACJ 543
Constitution of India, 1950 — Article 136, 142Motor Vehicles Act, 1988 — Section 149, 163A, 163B
High Courts04 Aug 1997
West Bengal State Electricity Board and Others Vs Aktar Ahmed
Calcutta High Court · (1998) 1 CALLT 90
Arbitration Act, 1940 — Section 30, 31, 33, 39, 8
High Courts01 Aug 1997Allowed
Bhanu Mondal and Others Vs Jaydeb Chowdhary and Others
Calcutta High Court · (1998) CriLJ 320
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 137(1), 137(2), 138
High Courts31 Jul 1997Dismissed
Smt. Maya Sen Vs Bhawani Mazumdar and Others
Calcutta High Court · (1997) 2 CALLT 301 : (1997) 2 ILR (Cal) 126
Civil Procedure Code, 1908 (CPC) — Section 151, 94Constitution of India, 1950 — Article 226
High Courts31 Jul 1997Dismissed
Dunlop India Limited Vs T.K. Mukhopadhyay
Calcutta High Court · AIR 1998 Cal 59
Evidence Act, 1872 — Section 116West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts31 Jul 1997Allowed
Durga Charan Saha Vs Baradamani Dasi
Calcutta High Court · (1997) 07 CAL CK 0002
West Bengal Premises Tenancy Act, 1956 — Section 13(1)(a)
High Courts29 Jul 1997Dismissed
Tapan Kumar Ghosh and Another Vs The State
Calcutta High Court · (1998) CriLJ 3472
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(3), 2, 251, 401Penal Code, 1860 (IPC) — Section 323, 325, 34
High Courts29 Jul 1997
Eastern Paper Mills and Another Vs The Board for Industrial and Financial Reconstruction and Others
Calcutta High Court · (1997) 2 CALLT 454
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20
High Courts28 Jul 1997
Chandra Sekhar Samanta and Vs Commissioner, Sanchaita Investments
Calcutta High Court · AIR 1998 Cal 70
Benami Transactions (Prohibition) Act, 1988 — Section 4, 6Constitution of India, 1950 — Article 141Transfer of Property Act, 1882 — Section 53
High Courts27 Jul 1997
Madhusudan Pal Vs The State of West Bengal and Others
Calcutta High Court · (1998) 1 CALLT 20 : (1995) 2 CALLT 302 : (1998) 1 DMC 616
Civil Procedure Code, 1908 (CPC) — Section 154Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 109, 120B, 406, 498A
High Courts25 Jul 1997
Hiralal Sha Vs Debprosad Dey
Calcutta High Court · (1997) 2 ILR (Cal) 111
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 122
High Courts22 Jul 1997Dismissed
Punit Beriwala Vs Suva Sanyal and Another
Calcutta High Court · AIR 1998 Cal 44
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 2, 230Income Tax Act, 1961 — Section 269