High Courts24 Mar 1998
Commissioner of Income Tax Vs R.P. Goenka and J.P. Goenka
Calcutta High Court · (1999) 152 CTR 156
Income Tax Act, 1961 — Section 24(vi)
COURT ARCHIVE
Calcutta High Court judgments, 1998
455 judgments · page 18 of 23
High Courts24 Mar 1998
Sri Shyam Sundar Chowdhury Vs Sri N.C. Batabyal
Calcutta High Court · (1998) 2 CALLT 146
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts24 Mar 1998Dismissed
Vikramjit Saha Vs State of West Bengal and Others
Calcutta High Court · AIR 1998 Cal 316
Constitution of India, 1950 — Article 226
High Courts24 Mar 1998
Commissioner of Income Tax Vs Anand and Co.
Calcutta High Court · (1999) 151 CTR 699 : (1998) 233 ITR 18
Income Tax Act, 1961 — Section 28
High Courts23 Mar 1998Dismissed
Eastern Coal Fields Ltd. Vs Dilip Bishwakarma
Calcutta High Court · (2000) 1 ILR (Cal) 560
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 33(2)
High Courts22 Mar 1998
Guru Prasad Biswas and Another Vs State of West Bengal and Others
Calcutta High Court · (1998) 2 CALLT 215 : (1998) 4 RCR(Criminal) 794
Constitution of India, 1950 — Article 13, 14, 19, 19(1), 21Contract Act, 1872 — Section 18(2), 23, 30Gaming (Amendment) Act, 1892 — Section 1
High Courts20 Mar 1998Dismissed
Birendra Nath Bera Vs State of West Bengal
Calcutta High Court · (1999) 1 ILR (Cal) 6
High Courts20 Mar 1998
Porcelain Crafts and Components Exim Pvt. Ltd. Vs Commr. of Cus.
Calcutta High Court · (1998) 102 ELT 11
Constitution of India, 1950 — Article 226
High Courts20 Mar 1998
Steel Authority of India Ltd. Vs Macmet India Ltd.
Calcutta High Court · (1998) 2 CALLT 264
Arbitration Act, 1940 — Section 14(2), 30, 33Contract Act, 1872 — Section 4, 5
High Courts20 Mar 1998Allowed
Life Insurance Corporation of India Vs Pradip Kumar Das
Calcutta High Court · (1998) 2 ILR (Cal) 157
Constitution of India, 1950 — Article 226
High Courts19 Mar 1998
Commissioner of Income Tax Vs Subarna Plantation and Trading Co. Ltd.
Calcutta High Court · (1999) 238 ITR 319
Income Tax Act, 1961 — Section 256, 263
High Courts18 Mar 1998
Debasis Pattanayak Vs State and Ors
Calcutta High Court · (1998) 2 CALLT 240
Constitution of India, 1950 — Article 21, 226
High Courts18 Mar 1998
Sri Prafulla Churan Law and Others Vs The State of West Bengal and Others
Calcutta High Court · (1998) 2 CALLT 360
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12, 17(1), 17(4), 18, 2West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 10B
High Courts18 Mar 1998Allowed
Hesaruddin Sarkar Vs Majeda Bibi and Others
Calcutta High Court · (1999) 3 CALLT 368
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151, 152
High Courts17 Mar 1998
Raichand and Co. Vs Director General of Foreign Trade
Calcutta High Court · (1998) 75 ECR 691 : (1998) 101 ELT 574
Civil Procedure Code, 1908 (CPC) — Section 19Constitution of India, 1950 — Article 14, 19(1), 226, 226(1), 226(2)Foreign Trade (Development and Regulation) Act, 1992 — Section 5
High Courts16 Mar 1998
Ajoy Kr. Ghosh Vs Smt. Kajal Ghosh and Another
Calcutta High Court · (1999) 1 DMC 224 : (1998) 3 RCR(Criminal) 316
Criminal Procedure Code, 1973 (CrPC) — Section 200Hindu Marriage Act, 1955 — Section 27Penal Code, 1860 (IPC) — Section 403, 406, 498A
High Courts16 Mar 1998
Commissioner of Income Tax Vs Nippon Yusen Kaisha
Calcutta High Court · (1999) 151 CTR 548 : (1998) 233 ITR 158
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
High Courts16 Mar 1998
Bholanath Chakraborty and Others Vs Steel Authority of India Limited and Others
Calcutta High Court · 1 CWN 583
Constitution of India, 1950 — Article 12, 14, 16, 226, 309
High Courts12 Mar 1998
Synthetic Plywood Industries (P) Ltd. Vs Smt. Manjulika Bhaduri and Others
Calcutta High Court · (1998) 1 CALLT 350 : (1998) 1 CHN 387
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17(2), 17(3), 20, 29(6)
High Courts12 Mar 1998
Manjushree Minerals Ltd. Vs CEGAT
Calcutta High Court · (1998) 104 ELT 15
Central Excises and Salt Act, 1944 — Section 35F