High Courts06 Feb 1998
Williamson Magor and Co. Ltd. and Another Vs Naru Gopal Laik and Others
Calcutta High Court · (1998) 2 LLJ 950
COURT ARCHIVE
Calcutta High Court judgments, 1998
455 judgments · page 22 of 23
High Courts06 Feb 1998
DEBASISH MOULIK N. Vs DY. COMMISSIONER OF INCOME TAX and Another
Calcutta High Court · (1998) 150 CTR 387
Income Tax Act, 1961 — Section 220(6)
High Courts05 Feb 1998
Ranjit Kumar De Majumder Vs The Secretary, Higher Education, Government of West Bengal and Others
Calcutta High Court · (1998) 1 CALLT 432
Constitution of India, 1950 — Article 226
High Courts03 Feb 1998
The Central Agricultural Research Institute and Another Vs The Presiding Officer, Labour Court and Others
Calcutta High Court · (1998) 3 CALLT 209
Constitution (Seventh Amendment) Act, 1956 — Section 29(2)Constitution of India, 1950 — Article 12, 226, 227, 239(1), 240General Clauses Act, 1897 — Section 24, 3(58), 3(59)
High Courts29 Jan 1998Dismissed
Birla Tyres Vs Union of India (UOI)
Calcutta High Court · (1998) 103 ELT 23
Central Excise Rules, 1944 — Rule 209A, 52(A), 92Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 20(2), 226
High Courts29 Jan 1998
M. Dutta Agency Vs Commissioner of Customs
Calcutta High Court · (1998) 101 ELT 581
Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 112, 112A, 124, 129, 129ACustoms House Agents Licensing Regulations, 1984 — Regulation 10, 11, 12, 12(1), 12(2)
High Courts28 Jan 1998
Tata Iron and Steel Company Limited Vs Union of India (UOI)
Calcutta High Court · (1998) 2 ILR (Cal) 559
Contract Act, 1872 — Section 72Railways Act, 1989 — Section 106, 106(3)
High Courts28 Jan 1998
Narinder Singh Atwal Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (1998) 231 ITR 641
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142(2A), 158BC
High Courts27 Jan 1998Allowed
Tushar Kanti Ghosh Vs The State of West Bengal
Calcutta High Court · (1998) 1 ILR (Cal) 157
Criminal Procedure Code, 1973 (CrPC) — Section 251Essential Commodities Act, 1955 — Section 12, 16, 16(1), 16(2), 3West Bengal Soft Coke Licencing Order, 1965 — Section 4
High Courts27 Jan 1998Allowed
Debraj Bash Vs Union of India and Others
Calcutta High Court · 1 CWN 95
High Courts27 Jan 1998
Bharat Petroleum Corporation Ltd. and Another Vs Union of India (UOI) and Others
Calcutta High Court · (1998) 1 LLJ 1228
Industrial Disputes Act, 1947 — Section 17B
High Courts22 Jan 1998
Ahmed Ali Mullick Vs Abdul Rob Mullick and Another
Calcutta High Court · (1998) 2 CALLT 306
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts22 Jan 1998
Senior Divisional Manager, National Insurance Company Ltd. and Another Vs Satima Cold Storage and Others
Calcutta High Court · (1998) 3 CALLT 119
Civil Procedure Code, 1908 (CPC) — Section 10, 115, 151Penal Code, 1860 (IPC) — Section 120B, 407, 420, 468, 489
High Courts22 Jan 1998
Shyamal Kumar Dhar and Another Vs State and Others
Calcutta High Court · (1998) CriLJ 3140
High Courts21 Jan 1998
Bank of India Vs Presiding Officer, Debts Recovery Tribunal, West Bengal and Others
Calcutta High Court · (1998) 3 CALLT 232
Constitution of India, 1950 — Article 226, 227
High Courts21 Jan 1998
Ram Darash Dusad and Others Vs Gautam Das and Others
Calcutta High Court · (1998) 2 CALLT 309
West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts21 Jan 1998Dismissed
Saswati Choudhury Vs The University of Calcutta
Calcutta High Court · (1998) 2 CALLT 244 : (1998) 1 ILR (Cal) 106
Calcutta University Act, 1979 — Section 22, 56(2)(b)Constitution of India, 1950 — Article 226
High Courts21 Jan 1998
Saswati Choudhary Vs The University of Calcutta
Calcutta High Court · (1998) 2 CALLT 244 : (1998) 1 ILR (Cal) 106
Calcutta University Act, 1979 — Section 22, 56(2)Constitution of India, 1950 — Article 226
High Courts21 Jan 1998
Manisha Jha (Smt.) Vs Kunal Kanti Jha
Calcutta High Court · (1999) 1 DMC 283
Hindu Marriage Act, 1955 — Section 13(1), 14, 14(2)
High Courts16 Jan 1998Dismissed
Bimal Kumar Rakshit Vs Prakash Kumar Mitra
Calcutta High Court · (1998) 2 ILR (Cal) 551
Civil Procedure Code, 1908 (CPC) — Section 115, 144, 145, 145(6)Specific Relief Act, 1963 — Section 41