High Courts17 Jul 1997Dismissed
Rajaram Shaw and etc. Vs State
Calcutta High Court · (1998) CriLJ 592
Criminal Procedure Code, 1973 (CrPC) — Section 219, 220, 221, 223, 401Railway Property (Unlawful Possession) Act, 1966 — Section 3
COURT ARCHIVE
Calcutta High Court judgments, 1997
391 judgments · page 9 of 20
High Courts16 Jul 1997
Dibyendu Biswas Vs Rabin Deb and Others
Calcutta High Court · (1997) 07 CAL CK 0020
Representation of the People Act, 1951 — Section 117, 81, 81(3), 82, 83
High Courts16 Jul 1997
Smt. Shree Kumari Mundra Vs Commissioner of Income Tax
Calcutta High Court · (1997) 228 ITR 548 : (2000) 112 TAXMAN 253
Income Tax Act, 1961 — Section 2(14)
High Courts08 Jul 1997
Lee Young Sang and Another Vs The Board of Trustees for Port of Calcutta and The Owners and Parties interested in the Vessel M.V. "Green Opal" and Others
Calcutta High Court · (1997) 2 CALLT 359 : 1 CWN 230
Civil Procedure Code, 1882 — Section 478Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, 51, 94Ports Act, 1908 — Section 14, 6
High Courts07 Jul 1997Dismissed
Prity Ranjan Acharya Vs State of West Bengal and Others
Calcutta High Court · (1997) 2 ILR (Cal) 133
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11A, 17(4), 30, 4
High Courts04 Jul 1997
Sri Suresh Chandra Ghosh Vs Sri Rabindra Nath Biswas
Calcutta High Court · (1997) 2 CALLT 467
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27, Order 41 Rule 27(1)Criminal Procedure Code, 1973 (CrPC) — Section 144Limitation Act, 1963 — Article 64, 65A
High Courts03 Jul 1997
Sita Cheriyan Mukerji Vs Appropriate Authority of Income Tax and Others
Calcutta High Court · (1997) 228 ITR 236
Income Tax Act, 1961 — Section 269UC(1), 269UD(1), 269UE, 269UF, 269UG(3)
High Courts03 Jul 1997Dismissed
Aloke Kumar Ghosh and Others Vs Calcutta Municipal Corporation and Others
Calcutta High Court · (1997) 2 CALLT 249
High Courts03 Jul 1997
SITA CHERIYAN MUKERJI Vs APPROPRIATE AUTHORITY and Others
Calcutta High Court · (1998) 145 CTR 413
Income Tax Act, 1961 — Section 269UD(1), 269UF, 269UG, 269UG(1), 269UG(2)
High Courts03 Jul 1997
In Re: Wimco Limited
Calcutta High Court · (1997) 07 CAL CK 0001
Arbitration Act, 1940 — Section 34, 8Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 2, 34, 4(a)Contract Act, 1872 — Section 21
High Courts02 Jul 1997Dismissed
Umesh Prasad Singh Vs Union of India (UOI) and Others
Calcutta High Court · (1997) 2 CALLT 477
Constitution of India, 1950 — Article 226Railway Protection Force Rules, 1959 — Rule 44, 45, 46, 47
High Courts01 Jul 1997
Saptaparni Co-operative Houseing Society Ltd Vs Professor Chitta Mitra and Ors
Calcutta High Court · (1998) 1 CALLT 68
High Courts29 Jun 1997Dismissed
Tapan Kumar Ghosh and Another Vs The State
Calcutta High Court · (1997) 06 CAL CK 0006
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(3), 2, 251, 401Penal Code, 1860 (IPC) — Section 323, 325, 328, 34
High Courts27 Jun 1997
Smt. Minati Sen alias Smt. D.P. Sen Vs Kalipada Ganguly and others
Calcutta High Court · AIR 1997 Cal 386
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 22 Rule 10A, Order 22 Rule 4(4), Order 22 Rule 9, 100Evidence Act, 1872 — Section 63Transfer of Property Act, 1882 — Section 108
High Courts26 Jun 1997Dismissed
New India Assurance Co. Ltd. Vs Utpala Banerjee and Others
Calcutta High Court · (1999) ACJ 810
Motor Vehicles Act, 1939 — Section 110A, 95(2)(b)(ii)
High Courts26 Jun 1997
New India Assurance Company Ltd. Vs Smt. Utpala Banerjee and Others
Calcutta High Court · (1998) 2 ACC 197 : (1997) 2 CALLT 457
Motor Vehicles Act, 1939 — Section 110A, 95(1), 95(2)
High Courts25 Jun 1997Allowed
In re: United Bank of India
Calcutta High Court · (1997) 06 CAL CK 0016
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5Railway Claims Tribunal Act, 1987 — Section 18(1)
High Courts25 Jun 1997
United Bank of India Vs Golam Hossian Halder and others
Calcutta High Court · AIR 1997 Cal 359 : (1997) 2 CALLT 236
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 22 Rule 4, Order 22 Rule 9Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts24 Jun 1997
Sm. Manju Adhikary Vs The State of West Bengal and Others
Calcutta High Court · (1997) 06 CAL CK 0005
Constitution of India, 1950 — Article 14, 16
High Courts24 Jun 1997
Rajendra Singh Lodha and Another Vs Arabindo Dey and Another
Calcutta High Court · (1998) 1 RCR(Criminal) 630
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 405, 409