High Courts28 Jul 1998
Sudersan Trading Company Vs The Kelvin Jude Co. Ltd.
Calcutta High Court · (1999) 1 CALLT 108
Companies Act, 1956 — Section 171, 22(1), 446(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
COURT ARCHIVE
Calcutta High Court judgments, 1998
455 judgments · page 10 of 23
High Courts28 Jul 1998
Smt. Bani Pal Vs Arun Kumar Paul
Calcutta High Court · (1999) 1 CALLT 421 : (1999) 2 DMC 624 : (1999) 3 RCR(Civil) 312 : (1999) 3 RCR(Criminal) 40
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 115Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 19, 19(1)
High Courts28 Jul 1998
Rob Mathys India Pvt. Ltd. Vs Commissioner of Customs
Calcutta High Court · (1998) 104 ELT 328
Constitution of India, 1950 — Article 226
High Courts28 Jul 1998Dismissed
Jitendra Kumar Khan Vs The Peerless General Finance and Investment Co. Ltd.
Calcutta High Court · 1 CWN 545 : (1999) 1 ILR (Cal) 114
High Courts28 Jul 1998Dismissed
Ramlall Kanhaiyalall Vs The Mysore Sagar Com. Ltd.
Calcutta High Court · (2000) 1 ILR (Cal) 536
High Courts27 Jul 1998
The Kishan Co-operative Milk Producers'' Union Ltd. and Another Vs Sri Paramananda Patra
Calcutta High Court · (1999) 1 CALLT 102
Companies Act, 1956 — Section 234, 235, 237, 397, 398Constitution of India, 1950 — Article 12, 226
High Courts27 Jul 1998
Sona Rubber Industries Vs West Bangal State Electricity Board and Others
Calcutta High Court · (1998) 3 CALLT 238 : (1998) 2 ILR (Cal) 348
Electricity (Supply) Act, 1948 — Section 49
High Courts27 Jul 1998Dismissed
Sri Sudhir Ranjan Paul Vs Sri Chhatter Singh Baid and Another Sri N.K. Mukherjee Vs Sri Chhatter Singh Baid and Another
Calcutta High Court · AIR 1999 Cal 86 : (1999) 3 CALLT 261 : 1 CWN 419
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103West Bengal Premises Tenancy Act, 1956 — Section 13(2), 16, 16(2)
High Courts24 Jul 1998
Ajit Kumar Barat Vs State of West Bengal
Calcutta High Court · (1998) 2 CALLT 533 : (1998) 2 CHN 113
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(4), 12(5), 2
High Courts23 Jul 1998
Abdul Khalek Vs State of West Bengal
Calcutta High Court · (1998) 3 CALLT 157
Criminal Procedure Code, 1973 (CrPC) — Section 234, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
High Courts23 Jul 1998
Nitya Narayan Sarkar and Others Vs Anandamoyee Dikpati and Others
Calcutta High Court · (1999) 1 CALLT 36 : (1998) 2 CHN 428 : 1 CWN 411 : (1999) 4 RCR(Civil) 640
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts22 Jul 1998
Ruby General Hospital Ltd. Vs Chandmaku Construction Private Ltd.
Calcutta High Court · (1999) 1 CALLT 49
Companies Act, 1956 — Section 536(2)English Companies Act, 1948 — Section 227
High Courts22 Jul 1998
Smt. Champa Khanna and Another Vs Tejmal Choudhury
Calcutta High Court · (1998) 3 CALLT 244
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), 100(5)West Bengal Premises Tenancy Act, 1956 — Section 13
High Courts22 Jul 1998
United India Insurance Co. Ltd. Vs Biman Krishna Basu B.K. Bose Vs United India Insurance Co. Ltd.
Calcutta High Court · (1998) 2 CALLT 578
Constitution of India, 1950 — Article 12, 14, 226General Insurance Business (Nationalisation) Act, 1972 — Section 24, 3, 9
High Courts21 Jul 1998Dismissed
Mihir Saha Vs Smt. Madhuchhandra Saha and Others
Calcutta High Court · (1999) 1 DMC 203
Criminal Procedure Code, 1973 (CrPC) — Section 125, 407
High Courts17 Jul 1998
Sudip Kumar Sinha Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 30
Vidyasagar University Statute, 1985 — Status 170, Status 170(3)
High Courts17 Jul 1998
The Oriental Insurance Co. Ltd. Vs Smt. Santosh Devi Goyal and Others
Calcutta High Court · (1999) ACJ 1195 : (1998) 2 CALLT 582 : 2 CWN 28
General Insurance Business (Nationalisation) Act, 1972 — Section 35Insurance Act, 1938 — Section 64Motor Vehicles Act, 1939 — Section 140
High Courts17 Jul 1998Allowed
Singer India Ltd. and Others Vs State of West Bengal and Others
Calcutta High Court · (1999) 82 FLR 504 : (1999) 1 LLJ 1009
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B
High Courts14 Jul 1998Dismissed
Anima Paul Vs National Insurance Co. Ltd.
Calcutta High Court · (1998) 2 ACC 374 : (1999) ACJ 1495
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 174
High Courts14 Jul 1998
The Samasing Plantation Industries Limited and Another Vs State of West Bengal of Ors.
Calcutta High Court · (1999) 1 CALLT 131 : (1999) 82 FLR 150
Constitution of India, 1950 — Article 14, 21, 226Penal Code, 1860 (IPC) — Section 326, 34Police Act, 1861 — Section 13