High Courts10 Dec 1998Dismissed
Mrityunjai Barma Vs Tejeshwari Barma
Calcutta High Court · (1999) 1 ILR (Cal) 62
COURT ARCHIVE
Calcutta High Court judgments, 1998
455 judgments · page 2 of 23
High Courts10 Dec 1998
Ashoke Saha Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 226
Constitution of India, 1950 — Article 136, 226
High Courts10 Dec 1998
Sukdev Sutradhar Vs State of West Bengal and Others
Calcutta High Court · (1999) 2 CALLT 129
Constitution of India, 1950 — Article 226West Bengal Board of Secondary Education Act, 1963 — Section 45
High Courts08 Dec 1998
Smt. Kanta Devi Agarwal and Others Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 345
Constitution of India, 1950 — Article 226Succession Act, 1925 — Section 2Transfer of Property Act, 1882 — Section 5
High Courts08 Dec 1998Dismissed
Ajit Kumar Moitra alias Dilip Sen and Others Vs Dilip Kumar Sen and Another
Calcutta High Court · (1999) 3 CALLT 103
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 98Presidency Small Cause Courts Act, 1882 — Section 18, 19, 41, 42, 43
High Courts03 Dec 1998
Shree Ahinsa Prachar Samity and Another Vs The Appeal Committee and Others
Calcutta High Court · (1999) 1 CALLT 271
Constitution of India, 1950 — Article 226, 26, 29, 30Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 28(8), 33West Bengal Board of Secondary Education Act, 1963 — Section 22, 22(3)
High Courts03 Dec 1998
State of West Bengal Vs Debabrata Jasu
Calcutta High Court · (1999) 1 ILR (Cal) 73
High Courts30 Nov 1998Dismissed
Romi Jaiswal Vs Smt. Satya Bhama Jaiswal and Others
Calcutta High Court · AIR 1999 Cal 112 : (1999) 3 CALLT 90 : (2000) 1 ILR (Cal) 472
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2
High Courts27 Nov 1998
Food Corporation of India Vs Williamson Magor and Co. Ltd.
Calcutta High Court · AIR 1999 Cal 219 : (1999) 1 CALLT 331 : (1999) 1 CHN 220 : 1 CWN 60 : (1999) 1 ILR (Cal) 224
Companies Act, 1956 — Section 2, 2(3), 370(1B), 4Landlord and Tenant Act, 1927 — Section 5(3)Landlord and Tenant Act, 1954 — Section 30(1)
High Courts27 Nov 1998
Deboram Manna and Others Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 199 : (1999) 82 FLR 376
Constitution of India, 1950 — Article 14, 16, 21, 226Recruitment and Leave of Teachers of Primary Schools of West Bengal Rules, 1991 — Rule 8, 9
High Courts27 Nov 1998
Krittibas Halder Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 374
Constitution of India, 1950 — Article 226
High Courts26 Nov 1998
Nilesh Hemani Vs Commissioner of Income Tax and Others
Calcutta High Court · (1999) 155 CTR 283 : (1999) 239 ITR 517 : (1999) 102 TAXMAN 613
Finance Act, 1997 — Section 64(2), 65Income Tax Act, 1961 — Section 132, 132(3), 158BC
High Courts26 Nov 1998
M/s. Paschim Banga Bekar Yubok Enterprises Vs The Secretary to the Government of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 318
Constitution of India, 1950 — Article 14, 16, 19, 21, 226
High Courts25 Nov 1998Allowed
Annapurna Kar Vs Gour Kishore Das
Calcutta High Court · (1998) 2 ILR (Cal) 567
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 115A, 47Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 306
High Courts25 Nov 1998Allowed
Ashok Kumar Saraf Vs The General Manager, Metro Railway
Calcutta High Court · (1998) 2 ILR (Cal) 535
Constitution of India, 1950 — Article 227Metro Railways (Construction of Works) Act, 1978 — Section 25, 25(1), 25(3)
High Courts24 Nov 1998
Smt. Puspa Singh and Another Vs State of West Bengal
Calcutta High Court · (1999) 1 CALLT 393
High Courts24 Nov 1998
Peico Electronics and Electricals Limited and Another Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2000) 160 CTR 365 : (1999) 236 ITR 702 : (1999) 103 TAXMAN 98
Income Tax Act, 1961 — Section 143, 143(1), 143(2)
High Courts23 Nov 1998
Tapan Kumar Dasgupta Vs Indra Narayan Patra
Calcutta High Court · (1999) 1 CALLT 503
High Courts23 Nov 1998Dismissed
B.P.M.E.L. Sramik Union and Others Vs Appellate Authority and Others
Calcutta High Court · (1999) 96 CompCas 398
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 20, 20(2), 25
High Courts21 Nov 1998
Raghuvanshi Pvt. Ltd. and Another Vs The Calcutta Municipal Corporation and Others
Calcutta High Court · 1 CWN 503
Calcutta Municipal Corporation Act, 1980 — Section 170, 171, 174, 177, 178