High Courts01 Apr 1998
Balai Chand Kundu Vs State of West Bengal and Others
Calcutta High Court · (1999) 81 FLR 508 : (1999) 1 LLJ 740
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments, 1998
455 judgments · page 17 of 23
High Courts01 Apr 1998Dismissed
Bharat Aluminium Company Limited Vs Sukumar Mukherjee
Calcutta High Court · (1998) 2 ILR (Cal) 280
Aluminium Corporation of India Limited (Acquisition and Transfer of Aluminium Undertaking) Act, 1984 — Section 20(4)Coking Coal Mines (Nationalisation) Act, 1972 — Section 17, 9Industries (Development and Regulation) Act, 1951 — Section 12, 14, 17, 18AA, 2
High Courts31 Mar 1998
Sk. Kausar Ali Vs State of West Bengal and Others
Calcutta High Court · (1998) 2 CALLT 39
Constitution of India, 1950 — Article 226West Bengal Panchayat (Amendment) Act, 1994 — Section 51West Bengal Panchayat Act, 1973 — Section 2(5), 213B, 213B(1), 213B(3)
High Courts31 Mar 1998
Nandalal Rander Vs The Commissioner of Customs and Others
Calcutta High Court · (1998) 60 ECC 511
Income Tax Act, 1961 — Section 131
High Courts31 Mar 1998
Smt. Chameli Singha Vs Sham Sundar Nag
Calcutta High Court · (1998) 3 CALLT 315
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23AWest Bengal Premises Tenancy Act, 1956 — Section 13(1A)
High Courts31 Mar 1998Dismissed
Champak Mukherjee Vs State of West Bengal
Calcutta High Court · (1999) 2 ILR (Cal) 27
Penal Code, 1860 (IPC) — Section 176, 177Protection of Human Rights Act, 1993 — Section 10, 10(2), 12, 13, 14
High Courts30 Mar 1998Allowed
Monirul Islam Vs State of West Bengal
Calcutta High Court · (1998) 1 ILR (Cal) 346
High Courts27 Mar 1998
Sri Deo Pujan Singh Vs State of West Bengal and Others
Calcutta High Court · (1998) 3 CALLT 344
Constitution of India, 1950 — Article 226
High Courts27 Mar 1998
Sri Sri Iswar Dadhibahan Jew and Others Vs The State of West Bengal and Others
Calcutta High Court · (1998) 3 CALLT 131
Constitution of India, 1950 — Article 226West Bengal Land Reforms Act, 1955 — Section 14(K)(a), 14(M)(6), 14L, 14M, 14M(1)(a)
High Courts27 Mar 1998Allowed
Sisir Kumar Das Vs Kumarish Chandra Das
Calcutta High Court · (1999) 2 ILR (Cal) 136
Constitution of India, 1950 — Article 226
High Courts27 Mar 1998
Commissioner of Income Tax Vs Deys'' Medical Stores (MFG.) Ltd.
Calcutta High Court · (1998) 2 ILR (Cal) 452
Income Tax Act, 1961 — Section 256(1), 37(3A)
High Courts26 Mar 1998Dismissed
Rubiren Engineering Corporation Vs Abhoy Singh Surana and Others
Calcutta High Court · 1 CWN 79
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 99, 47
High Courts26 Mar 1998Allowed
Modern Food Industries (India) Ltd. Vs Second Industrial Tribunal and Others
Calcutta High Court · (1999) 82 FLR 520 : (2000) 2 LLJ 177
Industrial Disputes Act, 1947 — Section 10(1)
High Courts26 Mar 1998
Commissioner of Income Tax Vs Dhawan Investment and Trading Co. Ltd.
Calcutta High Court · (1999) 238 ITR 486 : (1998) 100 TAXMAN 562
Income Tax Act, 1961 — Section 28
High Courts25 Mar 1998Allowed
Budharu Roy and Another Vs National Insurance Co. Ltd. and Another
Calcutta High Court · (1998) ACJ 846
Motor Vehicles Act, 1988 — Section 140
High Courts25 Mar 1998
Union of India and Others Vs T. Malleswar Rao and Others
Calcutta High Court · (1998) 2 CALLT 121
Constitution of India, 1950 — Article 14, 16, 226
High Courts25 Mar 1998
Kanchan Oil Industries Ltd. Vs West Bengal Essential Commodities Supply Corporation
Calcutta High Court · (1999) 1 ILR (Cal) 372
High Courts25 Mar 1998
Commissioner of Income Tax Vs Western Bengal Coal Fields Ltd.
Calcutta High Court · (1999) 151 CTR 680 : (1998) 233 ITR 139
Income Tax Act, 1961 — Section 36(1)
High Courts24 Mar 1998Dismissed
Ram Pujan Singh and Others Vs The Gramophone Company Ltd. and Others
Calcutta High Court · 1 CWN 371
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 29 Rule 1, Order 3 Rule 1, Order 6 Rule 14, Order 6 Rule 15Companies Act, 1956 — Section 291
High Courts24 Mar 1998
State of West Bengal and Others Vs The West Bengal State Audio Visual Technicians Association and Others
Calcutta High Court · (1998) 2 CALLT 154
Constitution of India, 1950 — Article 14, 16, 226, 39