High Courts20 Apr 1998Dismissed
Union of India (UOI) and Others Vs Adhir Ranjan Pal
Calcutta High Court · (1999) 3 LLJ 897
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 1998
455 judgments · page 16 of 23
High Courts20 Apr 1998
Shyam Sundar Batabyal Vs The State of West Bengal and Others
Calcutta High Court · (1998) 2 CALLT 542
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 11(A), 12(5), 2A, 33(2)
High Courts20 Apr 1998
Central Inland Water Transport Corporation Limited Vs First Labour Court and Others
Calcutta High Court · (1998) 3 CALLT 332
Constitution of India, 1950 — Article 21, 226, 311Industrial Disputes Act, 1947 — Section 10, 11A, 33, 33(2)
High Courts17 Apr 1998
Chairman, Ad-Hoc Committee Vs Swaraj Kumar Paul and Others
Calcutta High Court · (1998) 3 CALLT 94 : (2000) 2 ILR (Cal) 35
Bengal (Rural) Primary Education Rules, 1930 — Rule 3, 3EConstitution of India, 1950 — Article 14, 16, 21, 226, 4West Bengal Primary Education Act, 1973 — Section 105
High Courts17 Apr 1998
Commissioner of Income Tax, West Bengal-II Vs M/s. Shekhawati Rajputana Trading Co. (P) Ltd., Calcutta
Calcutta High Court · (1998) 3 CALLT 464 : (2000) 160 CTR 472 : (1999) 236 ITR 950 : (2000) 110 TAXMAN 192
Income Tax (Amendment) Act, 1964 — Section 256(2)Income Tax Act, 1961 — Section 10, 12, 256, 9
High Courts17 Apr 1998Allowed
Biswa Ranjan Parua Vs Calcutta Port Trust
Calcutta High Court · (1998) 1 ILR (Cal) 390
Constitution of India, 1950 — Article 14, 16, 226
High Courts16 Apr 1998
Peerless General Finance and Investment Co. Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (1999) 156 CTR 512 : (1999) 154 CTR 187 : (1998) 234 ITR 481 : (1999) 102 TAXMAN 654
Income Tax Act, 1961 — Section 142, 142(2A)
High Courts13 Apr 1998
Tata Iron and Steel Co. Ltd. Vs Observer (India) Limited
Calcutta High Court · (1999) 2 ILR (Cal) 358
High Courts07 Apr 1998
Howrah Improvement Trust and Others Vs Sanjit Dutta
Calcutta High Court · (1998) 2 CALLT 302
Constitution of India, 1950 — Article 226
High Courts07 Apr 1998
Amal Chakroborty Vs V.S. Lall and Another
Calcutta High Court · (1998) 2 CALLT 257
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151
High Courts07 Apr 1998
Dr. Ajoy Kr. Sen Vs Smt. Bhaswati Sen
Calcutta High Court · (1998) 2 CALLT 36 : (1999) 1 DMC 117 : (1999) 1 RCR(Civil) 45
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 3(2), 7(1), 8
High Courts07 Apr 1998
Sushil Kumar Ganguli Vs State of West Bengal
Calcutta High Court · (1999) 1 ILR (Cal) 261
High Courts06 Apr 1998
Savitri Devi Tolasaria Vs Union of India and Others
Calcutta High Court · AIR 1998 Cal 351 : (1998) 2 CALLT 44 : (1998) 4 RCR(Civil) 121
Constitution of India, 1950 — Article 227
High Courts03 Apr 1998
Khan Brothers and Another Vs State of West Bengal and Others
Calcutta High Court · (1998) 2 CALLT 74
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3
High Courts03 Apr 1998Dismissed
Surendra Sharma Vs Union of India (UOI)
Calcutta High Court · (1998) 1 ILR (Cal) 417
Constitution of India, 1950 — Article 226Railway Protection Force Act, 1957 — Section 15Railway Protection Force Rules, 1987 — Rule 93(1), 93(2)
High Courts02 Apr 1998Allowed
Personnel Manager, Bata India Ltd. Vs Gourpada Dutta
Calcutta High Court · (2000) 1 LLJ 184
Payment of Wages Act, 1936 — Section 15, 15(2)
High Courts02 Apr 1998
Commissioner of Income Tax Vs Nippon Yusen Kaisha Tokyo and Japan
Calcutta High Court · (2000) 1 ILR (Cal) 10
Income Tax Act, 1961 — Section 24A, 28, 29, 30, 31
High Courts02 Apr 1998
Calcutta Municipal Corporation and Others Vs Abdul Halim Gaznavi Molla and Others
Calcutta High Court · AIR 1998 Cal 345
Calcutta Municipal Corporation Act, 1980 — Section 193, 220, 225, 537
High Courts01 Apr 1998
Bharat Aluminium Company Limited and Others Vs Sukumar Mukherjee and Others
Calcutta High Court · (1998) 2 CALLT 60 : (1999) 81 FLR 52 : (1999) 1 LLJ 828
Aluminium Corporation of India Limited (Acquisition and Transfer of Aluminium Undertaking) Act, 1984 — Section 12, 14, 17, 20(4), 3Coking Coal Mines (Nationalisation) Act, 1972 — Section 17, 17(1), 9, 9(1), 9(2)Constitution of India, 1950 — Article 226, 39(6)
High Courts01 Apr 1998Dismissed
Smt. Mira Chatterjee Vs Sunil Kumar Chatterjee
Calcutta High Court · AIR 1998 Cal 333 : 1 CWN 217
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 104, 11