Calcutta High Court Judgments 1998 — Page 15

High Courts03 May 1998

Steel Authority of India and Others Vs Sheo Nayak Murar and Others SAIL and Another Vs State of West Bengal

Calcutta High Court · (1998) 3 CALLT 188

Bengal General Clauses Act, 1899 — Section 10, 10(1), 10(2), 21, 22Constitution of India, 1950 — Article 14, 19(2), 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 4, 5

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High Courts02 May 1998

Gopal Krishna Sahoo Vs Calcutta Port Trust and Others

Calcutta High Court · (1999) 81 FLR 242 : (2001) 3 LLJ 159

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High Courts30 Apr 1998Allowed

Thomas Duff and Co. (India) P. Ltd. Vs Commercial Tax Officer, Lyons Range Charge and Others

Calcutta High Court · (2003) 133 STC 292

Bengal Finance (Sales Tax) Rules, 1941 — Rule 27A(9)

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High Courts30 Apr 1998

Rudra Jyoti Bhattacharjee and Another Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1999 Cal 9

Constitution of India, 1950 — Article 19(1), 19(2), 226

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High Courts29 Apr 1998

Kaveri Ultra Ploymers Ltd. Vs Jenson and Nicholson (I) Limited

Calcutta High Court · (1998) 2 CALLT 46

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 9 Rule 2, 10Original Side Rules of the High Court at Calcutta — Rule 35, 6

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High Courts29 Apr 1998

I.T.C. Ltd. and Another Vs Deputy Commissioner of Income Tax and Others

Calcutta High Court · (2000) 160 CTR 379 : (1999) 238 ITR 899 : (2000) 111 TAXMAN 329

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142, 142(2A)

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High Courts29 Apr 1998

Dr. U.N. Biswas Vs Union of India and Others

Calcutta High Court · (1998) 2 CALLT 194

All India Services (Conduct) Rules, 1968 — Rule 3(1), 4, 5Constitution of India, 1950 — Article 14, 226, 227Income Tax Act, 1961 — Section 132

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High Courts28 Apr 1998

Shri Suraj Kumar Jain Vs Shri Ashok Kr. Roychowdhury and Others

Calcutta High Court · (1998) 3 CALLT 135

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 9, 115, 151

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High Courts27 Apr 1998Dismissed

Hemant Khaitan Vs Union of India (UOI)

Calcutta High Court · (1999) 2 ILR (Cal) 109

Constitution of India, 1950 — Article 14, 226

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High Courts24 Apr 1998

Commissioner of Income Tax, West Bengal-II, W.B. Vs M/s. Method Trading and Investment Ltd.

Calcutta High Court · (1998) 3 CALLT 69 : (2001) 165 CTR 541 : (2000) 246 ITR 588

Income Tax Act, 1961 — Section 143(3), 256, 256(1), 256(2), 263

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High Courts24 Apr 1998

Manmal Kothari and Others Vs Shree Sree Radha Raman Jew and Others

Calcutta High Court · (1998) 2 CALLT 373

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 41 Rule 5, Order 45 Rule 13, Order 45 Rule 3, 151

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High Courts24 Apr 1998

Mrs. Nandita Dutta Vs Third Industrial Tribunal and Others

Calcutta High Court · (1998) 2 CALLT 157 : (1999) 1 LLJ 1342

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 33A(2), 33C(2)

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High Courts24 Apr 1998

Hindusthan Laminators Pvt. Ltd. and Others Vs Central Bank of India Tripathi Chitra Mandir and Others Vs United Bank of India and Others M/s. Multirise Towers Pvt. Ltd. Vs Allahabad Bank and Others Bhargav Mukherjee Vs United Bank of India and Others Biswabharati Industries and Others Vs State Bank of India Jeewanlal Limited Vs Bank of India and Others GTR Company (P) Ltd. and Others Vs United Bank of India and Another Associated Indian Mechanical Pvt. Ltd. and Another Vs United Bank of India and Others M/s. Calcutta Refrectory and Others Vs United Commercial Bank and Others M/s. Sasco and Others Vs United Commercial Bank and Others Duttapukur Hatcheries Pvt. Ltd. Vs Bank of India Kunwar and Company Pvt. Ltd. and Others Vs Bank of India and Others Sultan Shoe Co. Pvt. Ltd. and Another Vs United Commercial Bank S.R. Construction and Company and Others Vs United Bank of India and Others

Calcutta High Court · AIR 1998 Cal 300 : (1998) 2 CALLT 281 : (1998) 2 CALLT 279 : (2000) 100 CompCas 472

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4, 16, 19(1)Constitution of India, 1950 — Article 227Debt Financial Corporation Act, 1951 — Section 29

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High Courts24 Apr 1998

COMMISSIONER OF INCOME TAX Vs METHOD TRADING and INVESTMENT LTD.

Calcutta High Court · (2000) 109 TAXMAN 414

Income Tax Act, 1961 — Section 263

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High Courts23 Apr 1998

Dipti Prokash Banerjee Vs Satyendra Nath Bose and National Central for Basic Sciences

Calcutta High Court · (1998) 3 CALLT 283

Constitution of India, 1950 — Article 14, 16, 21, 226, 311(2)Memorandum and Articles of Association — Article 42

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High Courts23 Apr 1998Allowed

Vidyasagar University Vs Tapan Kr. Dey

Calcutta High Court · (1998) 1 ILR (Cal) 470

Vidyasagar University Act, 1981 — Section 10, 10(4), 10(5), 10(6), 11Vidyasagar University Ordinance, 1985 — Ordinance 10, Ordinance 27, Ordinance 28, Ordinance 5, Ordinance 8

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High Courts23 Apr 1998