COURT ARCHIVE

Calcutta High Court judgments, 1998

455 judgments · page 19 of 23

High Courts11 Mar 1998Dismissed

Prabir Chowdhury Vs State

Calcutta High Court · (1998) 1 ILR (Cal) 298

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 21, 409, 420, 468West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 5

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High Courts11 Mar 1998

Hindustan Paints Supply Company Vs State of West Bengal and Others

Calcutta High Court · (1998) 79 FLR 504 : (1998) 2 LLJ 845

Industrial Disputes Act, 1947 — Section 10, 2, 33, 33(2), 33A

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High Courts11 Mar 1998Dismissed

Prabir Chowdhury Vs State of West Bengal

Calcutta High Court · (2000) 1 ILR (Cal) 72

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 21, 409, 420, 468West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 5

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High Courts11 Mar 1998

Commissioner of Income Tax Vs Macneill Magore Ltd.

Calcutta High Court · (1999) 151 CTR 409 : (1999) 2 ILR (Cal) 208 : (1998) 232 ITR 945 : (1998) 99 TAXMAN 305

Income Tax Act, 1961 — Section 263, 35B, 35B(1), 40A(5)

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High Courts11 Mar 1998Allowed

Dipankar Sengupta and Another Vs United Bank of India and Others

Calcutta High Court · (1998) 79 FLR 212 : (1999) 1 LLJ 208

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High Courts11 Mar 1998Dismissed

Bhagchand Jain Vs P.F. Inspector

Calcutta High Court · (2000) 87 FLR 333 : (1998) 1 ILR (Cal) 349 : (2000) 2 LLJ 599

Criminal Procedure Code, 1973 (CrPC) — Section 2, 2(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(2A), 14A(1), 14A(2)

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High Courts10 Mar 1998

Commissioner of Income Tax Vs Shirinbai Abdullabhai

Calcutta High Court · (1998) 150 CTR 625 : (1998) 232 ITR 895

Income Tax Act, 1961 — Section 143(3), 147, 148

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High Courts10 Mar 1998

Digvijay Cement Co. Ltd. Vs Appropriate Authority and Others

Calcutta High Court · (2000) 158 CTR 448 : (1999) 235 ITR 725 : (1999) 106 TAXMAN 106 : (1998) 99 TAXMAN 32

Income Tax Act, 1961 — Section 269UATransfer of Property Act, 1882 — Section 53A

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High Courts09 Mar 1998

Commissioner of Income Tax Vs Trustees of Keshav Mohta Family Trust

Calcutta High Court · (1998) 232 ITR 875

Income Tax Act, 1961 — Section 164, 164(1), 164(3)

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High Courts09 Mar 1998Dismissed

Steel Authority of India Ltd. Vs Bela Ghosh and Others

Calcutta High Court · (1999) 3 LLJ 944

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High Courts06 Mar 1998Dismissed

Arabinda Saha Vs State of West Bengal

Calcutta High Court · (1999) 1 ILR (Cal) 213

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High Courts05 Mar 1998

Chief Security Officer, RPF and Others Vs Ganga Prasad and Others

Calcutta High Court · (1998) 3 CALLT 106

Constitution of India, 1950 — Article 226, 311, 311(2)Railway Protection Force Rules, 1959 — Rule 44, 45, 46, 47

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High Courts04 Mar 1998

Shaymal Baran Saha Vs State of West Bengal and Others

Calcutta High Court · (2001) ACJ 1279 : AIR 1998 Cal 203 : 1 CWN 31

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High Courts04 Mar 1998

Moulana Mufti Syed Md. Noorur Rehman Barkati and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1999 Cal 15 : 1 CWN 323 : (1998) 1 ILR (Cal) 307

Constitution of India, 1950 — Article 14, 19(1), 25Environment (Protection) Act, 1986 — Section 3

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High Courts03 Mar 1998

Union of India and Another Vs Smt. Sipra Moitra and Another

Calcutta High Court · (1998) 2 CALLT 125 : (1999) 2 CivCC 104

Evidence Act, 1872 — Section 114Specific Relief Act, 1963 — Section 34

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High Courts03 Mar 1998

N.T.P. Corporation Ltd. Vs Regional Provident Fund Commissioner and Another

Calcutta High Court · (1999) 2 LLJ 330

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 3A, 7A

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High Courts02 Mar 1998

Life Insurance Corporation of India Vs Tufan Mondal

Calcutta High Court · (2000) ACJ 1441 : AIR 1999 Cal 104 : (1998) 3 CALLT 420 : (1999) 2 CivCC 211

Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 17Insurance Act, 1938 — Section 39(6)

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High Courts02 Mar 1998Dismissed

Amal Krishna Aditya Vs Ganesh Chandra Das

Calcutta High Court · AIR 1998 Cal 221

Hindu Succession Act, 1956 — Section 19Transfer of Property Act, 1882 — Section 105, 106West Bengal Premises Tenancy Act, 1956 — Section 13(1)

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High Courts02 Mar 1998Allowed

Gopal Krishna Dutta Vs Samar Kumar Bhattacharya

Calcutta High Court · (1998) 2 ILR (Cal) 408

Motor Vehicles Act, 1939 — Section 110A, 95(2), 95(4)

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High Courts27 Feb 1998

Geekay Exim (India) Ltd. and Another Vs Commissioner of Income Tax and Others

Calcutta High Court · (1999) 153 CTR 417 : (1998) 234 ITR 560 : (1999) 106 TAXMAN 236

Income Tax Act, 1961 — Section 80HHC

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