High Courts14 Jul 1998
Burn Standard Co. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1998) 104 ELT 626
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 1998
455 judgments · page 11 of 23
High Courts14 Jul 1998
The Samsing Plantation Industries Limited and Another Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 131 : (1999) 82 FLR 150
High Courts13 Jul 1998
Kalyan Kumar Das Vs The State of West Bengal Textile Commissioner Vs M/s. India Jute Industries
Calcutta High Court · (1998) 2 CALLT 163 : (1998) 2 CHN 136 : (1998) 2 ILR (Cal) 168 : (1998) 4 RCR(Criminal) 685
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154(2), 157(5), 161, 167, 167(5)Essential Commodities Act, 1955 — Section 7, 7A(1)
High Courts13 Jul 1998
Sailesh Jaiswal Vs The State of West Bengal and Others
Calcutta High Court · (1998) 2 ALD(Cri) 924 : (1998) 2 CALLT 423 : (1998) 2 CHN 81 : 1 CWN 132 : (1998) 4 RCR(Criminal) 448
Constitution of India, 1950 — Article 214, 22, 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 177, 2, 3(4)Penal Code, 1860 (IPC) — Section 120B, 406, 408, 420, 436(1)
High Courts10 Jul 1998
SASHANK INVESTMENT and CONSTRUCTION (P) LTD. and Another Vs INCOME TAX OFFICER and Others
Calcutta High Court · (1999) 156 CTR 259
Income Tax Act, 1961 — Section 230A
High Courts10 Jul 1998
Sashank Investment and Construction Pvt. Ltd. and Another Vs Income Tax Officer, Companies Ward 12(3) and Others
Calcutta High Court · (1999) 239 ITR 603
Income Tax Act, 1961 — Section 17, 230A
High Courts10 Jul 1998
Charan Bala Mondal and Others Vs Minati Mondal and Others
Calcutta High Court · (1998) 3 CALLT 43
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1High Court Appellate Side Rules, 1987 — Rule 1
High Courts10 Jul 1998
United Bank of India Vs The Bhulanbararee Coal Co. Ltd. and Others
Calcutta High Court · 1 CWN 353
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts10 Jul 1998
Dr. Suniti Ranjan Roy Chowdhury Vs West Bengal College Service Commission and Others
Calcutta High Court · (1998) 2 CALLT 572
Constitution of India, 1950 — Article 12, 14, 16, 21, 226Contract Act, 1872 — Section 70
High Courts08 Jul 1998Allowed
In Re: Sm. Angur Bala Parui
Calcutta High Court · AIR 1999 Cal 102 : 1 CWN 570
Constitution of India, 1950 — Article 12, 226Electricity Act, 1910 — Section 12(2), 3West Bengal Premises Tenancy Act, 1956 — Section 36
High Courts06 Jul 1998
M/s. Prabhat Oil Mill and Others Vs State of West Bengal and Others
Calcutta High Court · (1998) 3 CALLT 280
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 29(1), 30, 31
High Courts02 Jul 1998
Ram Prawesh Sharma and Another Vs The Union of India and Others
Calcutta High Court · (1998) 3 CALLT 18
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts02 Jul 1998
Srimanta Kumar Mondal and Others Vs The State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 63 : (1998) 2 CHN 276
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 14, 16, 166, 21, 226Contract Act, 1872 — Section 70
High Courts02 Jul 1998
Ruby Rubber Industries Vs Commissioner of C. Ex.
Calcutta High Court · (1999) 63 ECC 17 : (1998) 104 ELT 330
Central Excises and Salt Act, 1944 — Section 35, 35B, 35C, 35C(4), 35F
High Courts01 Jul 1998
Sushil Kumar Jhunjhunwala Vs Shi S.M. Chowdhury and Another
Calcutta High Court · (1998) 3 CALLT 179
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 151Criminal Procedure Code, 1973 (CrPC) — Section 144(2)
High Courts01 Jul 1998Dismissed
Pratick Kumar Sen Vs Union of India (UOI) and Others
Calcutta High Court · (1998) 61 ECC 488
Civil Procedure Code, 1908 (CPC) — Section 11, 132Constitution of India, 1950 — Article 226, 311Customs Act, 1962 — Section 108, 129A, 147
High Courts30 Jun 1998
Ram Prosad Majhi and Another Vs District Inspector of School (SE), 24-Parganas
Calcutta High Court · (1998) 3 CALLT 46
Constitution of India, 1950 — Article 39
High Courts30 Jun 1998
Indian Oil Corporation Limited Vs Panchanan Manna
Calcutta High Court · (1998) 2 CALLT 511 : (1999) 81 FLR 527 : (1999) 2 LLJ 66
Constitution of India, 1950 — Article 12, 14, 16, 21, 226Industrial Disputes Act, 1947 — Section 10
High Courts30 Jun 1998
M/s. N.C. Singha and Sons and Another Vs Union of India and Others
Calcutta High Court · (1998) 2 CALLT 483 : (1998) 61 ECC 47 : (1998) 104 ELT 11
Constitution of India, 1950 — Article 226Customs House Agents Licensing Regulations, 1984 — Regulation 21(1), 23, 21(2)
High Courts30 Jun 1998
Ratanlal Nahata Vs Nandita Bose CESC Ltd. Vs Shankar Rubber Industries Indian Seamless Financial Services Ltd. Vs Damodar Chakraborti
Calcutta High Court · AIR 1999 Cal 29 : (1998) 3 CALLT 348 : (1999) 2 RCR(Civil) 328
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 47 Rule 1, Order 47 Rule 5, Order 47 Rule 6, Order 47 Rule 7Constitution of India, 1950 — Article 215, 225, 226, 266, 269Government of India (Amendment) Act, 1935 — Section 223, 256