High Courts15 Jan 1998
Popular Jute Exchange Limited Vs Murlidhar Ratanlal Exports Ltd. and Another
Calcutta High Court · (2006) 4 CHN 381
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 60Supreme Court Act, 1981 — Section 37
COURT ARCHIVE
Calcutta High Court judgments, 1998
455 judgments · page 23 of 23
High Courts15 Jan 1998
Smt. Kumkum Das Vs Biswaranjan Das and Another
Calcutta High Court · (1998) 2 DMC 699
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts15 Jan 1998
Kumkum Dass Vs Biswaranjan Das
Calcutta High Court · (1999) 1 DMC 543 : (1998) 4 RCR(Criminal) 88
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts13 Jan 1998
M/s. Continental Commercial Co. Vs State and Others
Calcutta High Court · (1998) 1 CALLT 499
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B
High Courts13 Jan 1998
Commissioner of Income Tax Vs Hindusthan Development Corporation Ltd.
Calcutta High Court · (1998) 1 ILR (Cal) 190
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts13 Jan 1998Allowed
Grindlays Bank Ltd. Vs Income Tax Officer, Annual Return-II Ors
Calcutta High Court · (1999) 3 CALLT 1 : (1999) 151 CTR 614 : (1998) 1 ILR (Cal) 209 : (1998) 231 ITR 612
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131(1), 133(6), 192(1), 200, 201(1)
High Courts13 Jan 1998
Commissioner of Income Tax Vs Hindusthan Development Corpn. Ltd.
Calcutta High Court · (1998) 101 TAXMAN 146
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts12 Jan 1998
Deepak Kumar Prahladka Vs Justice Ajit Kumar Sengupta
Calcutta High Court · (1998) 1 CALLT 327 : (1998) CriLJ 3018
Criminal Procedure Code, 1973 (CrPC) — Section 172, 173, 174, 175, 176Foreign Exchange Regulation Act, 1973 — Section 35(1)Penal Code, 1860 (IPC) — Section 191, 192, 193, 194, 195
High Courts09 Jan 1998Dismissed
Amal Kumar Paul Vs Steel Authority of India Ltd. and Others
Calcutta High Court · 1 CWN 25 : (2001) 3 LLJ 151
High Courts08 Jan 1998Dismissed
Commissioner of Income Tax Vs Kashiprosad Anoop Kumar
Calcutta High Court · (1998) 1 ILR (Cal) 203
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts07 Jan 1998Dismissed
Sharif Hossain alias Dalim Master Vs Kalimuddin Shams and Others
Calcutta High Court · AIR 1998 Cal 162
Representation of the People Act, 1951 — Section 81(3), 83(2)
High Courts07 Jan 1998
Rajeswar Das Vs Durgapur State Transport Corporation
Calcutta High Court · (1998) 2 CALLT 32
High Courts06 Jan 1998
In re: Grapco Industries Ltd. and Another
Calcutta High Court · AIR 1998 Cal 170 : (1998) 1 CALLT 278 : (1998) 1 CHN 202 : (1999) 97 CompCas 99
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, Order 39 Rule 2A, Order 39 Rule 3, Order 39 Rule 6, Order 39 Rule 8Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 14
High Courts06 Jan 1998Allowed
Grapoo Industries Ltd. and Another Vs Industrial Credit Investment Corporation of India Ltd. and Others etc. etc.
Calcutta High Court · AIR 1998 Cal 170 : (1998) 1 CALLT 278 : (1998) 1 CHN 202 : (1999) 97 CompCas 99
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 14Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(1), 19(2), 19(3), 19(4)
High Courts01 Jan 1998
In the Matter of: Bonneswar Dutta and Others
Calcutta High Court · (1998) 1 CALLT 74 : (1998) 1 CHN 123 : (1998) CriLJ 1383 : (1998) 2 ILR (Cal) 296
Constitution of India, 1950 — Article 20(3), 226Court Fees Act, 1870 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 438(1), 439(1)