High Courts24 Dec 1998
PEERLESS GENERAL FINANCE AND INVESTMENT CO. LTD. AND ANOTHER Vs DEPUTY COMMISSIONER OF Income Tax AND OTHERS.
Calcutta High Court · (1999) 236 ITR 671
Income Tax Act, 1961 — Section 142(2A)
COURT ARCHIVE
Calcutta High Court judgments, 1998
436 judgments · page 1 of 22
High Courts24 Dec 1998Allowed
Nripendra Nath Das Vs Union of India (UOI)
Calcutta High Court · (1999) 2 ILR (Cal) 177
Constitution of India, 1950 — Article 311(2)
High Courts23 Dec 1998Dismissed
Rahul Singh Vs Indian Airlines Limited
Calcutta High Court · (1999) 1 ILR (Cal) 93
High Courts22 Dec 1998Allowed
Prime Promotors Pvt. Ltd. Vs Aroop Kumar Chatterjee and Others
Calcutta High Court · AIR 1999 Cal 186 : 2 CWN 35
Civil Procedure Code, 1908 (CPC) — Section 148, 149Specific Relief Act, 1963 — Section 28, 28(1)
High Courts21 Dec 1998
Ramesh Narayan alias Andi Vs The State
Calcutta High Court · (1999) 1 CALLT 383 : (1999) 1 CHN 148 : (1999) CriLJ 3056
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts21 Dec 1998
M/s. United India Insurance Co. Ltd. Vs B. Hemawati and Others
Calcutta High Court · (2001) ACJ 749 : (2000) 2 CALLT 449 : 2 CWN 153
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2Insurance Act, 1938 — Section 64Motor Vehicles Act, 1939 — Section 94, 95, 95(1), 96
High Courts18 Dec 1998Allowed
Rekha Mukherjee Vs Ashis Kumar Das and Another
Calcutta High Court · (1999) 3 CALLT 112
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 27, 100(5)
High Courts18 Dec 1998Dismissed
Bijay Kumar Agarwal and Others Vs Ratan Lal Bagaria and Others
Calcutta High Court · AIR 1999 Cal 106
Companies Act, 1956 — Section 34
High Courts18 Dec 1998
Sri Sriram Saha Ors. Vs State of West Bengal Ors.
Calcutta High Court · AIR 1999 Cal 90 : (1999) 1 CALLT 399
Constitution of India, 1950 — Article 14, 19, 21, 49A, 51AForest (Conservation) Act, 1980 — Section 2West Bengal Land Reforms Act, 1955 — Section 4A(1), 4B, 4C(5), 4D
High Courts18 Dec 1998Allowed
Bhupal Chandra Chanda Vs Chairman, Panihati Municipality and Others
Calcutta High Court · AIR 1999 Cal 110 : 1 CWN 565
Bengal Municipal Act, 1932 — Section 330Bengal Municipal Rules, 1932 — Rule 39
High Courts18 Dec 1998Dismissed
Susanta Paine Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 350
Constitution of India, 1950 — Article 21, 226
High Courts16 Dec 1998Dismissed
Purnendu Roy Chowdhury Vs Orient Movietone Corporation Ltd.
Calcutta High Court · (1999) 2 ILR (Cal) 7
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9Limitation Act, 1963 — Article 122, 5
High Courts16 Dec 1998
Salil Kumar Roy Vs Smt. Badu Devi Bhansali and Others
Calcutta High Court · AIR 1999 Cal 270 : 2 CWN 330
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Evidence Act, 1872 — Section 21West Bengal Court Fees Act, 1970 — Section 7
High Courts15 Dec 1998
Khirod Mondal Vs Narayan Mondal
Calcutta High Court · (1999) 1 CALLT 379
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A
High Courts15 Dec 1998Dismissed
Rina Bakshi (Smt.) Vs State of West Bengal
Calcutta High Court · (2000) 1 ILR (Cal) 370
Evidence Act, 1872 — Section 114
High Courts15 Dec 1998
Sri Prabuddha Roy Vs Punjab National Bank and Others
Calcutta High Court · (1999) 1 CALLT 472 : (1999) 82 FLR 887
Constitution of India, 1950 — Article 32
High Courts14 Dec 1998
Bank of India Vs Oficial Liquidator and Others
Calcutta High Court · (1999) 1 CALLT 322
Companies Act, 1956 — Section 235, 251, 391(1), 391(2), 392Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20
High Courts10 Dec 1998Dismissed
Mrityunjai Barma Vs Tejeshwari Barma
Calcutta High Court · (1999) 1 ILR (Cal) 62
High Courts10 Dec 1998
Ashoke Saha Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 226
Constitution of India, 1950 — Article 136, 226