High Courts18 Feb 1998
Commissioner of Income Tax Vs Haripada Khatua
Calcutta High Court · (1998) 146 CTR 559 : (1998) 146 CTR 558 : (1998) 230 ITR 560
Income Tax Act, 1961 — Section 214, 215(1), 215(3)
COURT ARCHIVE
Calcutta High Court judgments, 1998
455 judgments · page 21 of 23
High Courts18 Feb 1998
Commissioner of Income Tax Vs Universal Electrics Ltd.
Calcutta High Court · (1999) 151 CTR 169 : (1998) 232 ITR 79
Income Tax Act, 1961 — Section 32A
High Courts17 Feb 1998
Mrs. S.K. Puri Vs Mrs. M. Seshamma
Calcutta High Court · (1998) 3 CALLT 128
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 13, 3
High Courts17 Feb 1998
Milan Kumar Puri Vs The State of West Bengal and Others Milan Kumar Puri Vs R.K. Prasanna
Calcutta High Court · (1998) 3 CALLT 138
Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1988 — Section 104, 80
High Courts16 Feb 1998
M/s. Vega Trading Corporation Vs Shantilal Rampuria and Another
Calcutta High Court · (1998) 2 CALLT 260 : (1999) 1 CivCC 299
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 9, 47
High Courts13 Feb 1998
M/s. Garden Reach Shipbuilders and Engineers Ltd. Vs Third Industrial Tribunal and Others
Calcutta High Court · (1998) 2 CALLT 346 : (1998) 80 FLR 955
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts13 Feb 1998
Chemsilk Commerce Pvt. Ltd. and Another Vs The Commissioner of Customs and Others
Calcutta High Court · (1998) 59 ECC 467
Customs Act, 1962 — Section 49
High Courts13 Feb 1998Allowed
Ajoy Srivastava and Another Vs The State of West Bengal
Calcutta High Court · (1998) 59 ECC 470
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 43, 50
High Courts12 Feb 1998
Durgaprasad Gupta Vs Sahadeb Dey and Others
Calcutta High Court · (1998) 1 CALLT 447
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 10, 15(1), 18, 2(14)Contempt of Courts Act, 1971 — Section 15, 16, 17, 2C, 3Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts12 Feb 1998
Ashoka Acharyya
Calcutta High Court · (1998) 1 CALLT 442
Constitution of India, 1950 — Article 14, 16, 21, 226Recruitment Rules, 1991 — Rule 14, 35West Bengal Primary Education Act, 1973 — Section 106
High Courts12 Feb 1998
In Re : Ashoke Acharyya
Calcutta High Court · (1998) 02 CAL CK 0010
Constitution of India, 1950 — Article 14, 16, 21
High Courts11 Feb 1998
Angsuman Mukherjee Vs M/s. Shyamalmoy Pal and Co. and Others
Calcutta High Court · (1998) 2 CALLT 92
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 41 Rule 4, 80(2)
High Courts11 Feb 1998
Seth and Associates Vs Steel Authority of India
Calcutta High Court · AIR 1998 Cal 208 : (1998) 2 CALLT 311
Limitation Act, 1963 — Article 119, 137
High Courts11 Feb 1998
Bimal Ghosh and Others Vs The State
Calcutta High Court · (1998) 1 CALLT 396
Criminal Procedure Code, 1973 (CrPC) — Section 164, 193, 313, 360Penal Code, 1860 (IPC) — Section 201, 302, 304, 34
High Courts10 Feb 1998
Hindustan Copper Ltd. and Others Vs Copper Mazdoor Union and Others
Calcutta High Court · (1998) 79 FLR 295 : (1998) 2 LLJ 547
Industrial Disputes Act, 1947 — Section 25O
High Courts10 Feb 1998
Golden Steel Corporation Ltd. Vs Rashtriya Ispat Nigam Ltd.
Calcutta High Court · (1998) 2 CALLT 334
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Specific Relief Act, 1963 — Section 34, 37, 38
High Courts10 Feb 1998
Calcutta Municipal Corporation and Ors Vs M/s. Bala Bestos India Ltd, Calcutta Municipal Corporation and Ors Vs Benoy Krishna Banerjee Calcutta Municipal Corporation and Ors Vs Nirmala Debi Saraf
Calcutta High Court · (1998) 2 CALLT 249 : (1998) 1 CHN 492
Calcutta Municipal Corporation Act, 1980 — Section 178, 178(1), 178(2)Constitution of India, 1950 — Article 226, 227
High Courts10 Feb 1998Allowed
Kulesh Ch. Mondal Vs State of West Bengal
Calcutta High Court · (1998) 1 ILR (Cal) 206
Evidence Act, 1872 — Section 92West Bengal Restoration of Alienated Land Act, 1973 — Section 4
High Courts10 Feb 1998Dismissed
Basara Movies (P) Ltd. Vs Director, Information and Public Relation Department
Calcutta High Court · (1999) 2 ILR (Cal) 88
West Bengal Cinemas (Regulation of Public Exhibition) Rules, 1956 — Rule 4, 6
High Courts06 Feb 1998Dismissed
Debasish Moulik Vs Deputy Commissioner of Income Tax and Another
Calcutta High Court · (1998) 231 ITR 737
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 220(6)