High Courts20 Nov 1998Dismissed
Oil and Natural Gas Commission Ltd. Vs Dilip Construction
Calcutta High Court · AIR 2000 Cal 140 : (1999) 2 ILR (Cal) 500
Arbitration Act, 1940 — Section 20, 30
COURT ARCHIVE
Calcutta High Court judgments, 1998
455 judgments · page 3 of 23
High Courts20 Nov 1998
Neo Plastic Industries Vs Union of India (UOI)
Calcutta High Court · (1999) 111 ELT 33
Customs Act, 1962 — Section 70
High Courts20 Nov 1998
State Bank of India Vs Presiding Officer, D.R.T. Calcutta and Others
Calcutta High Court · 1 CWN 573
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 22, 22(1), 22(2), 22(2)(2)
High Courts19 Nov 1998
Mahamayatala Housing Co-operative Society Ltd. Vs Charu Chandra Banerjee and Others
Calcutta High Court · (1999) 1 CALLT 450
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 9, Order 22 Rule 10, 115, 47Co-operative Societies Act, 1973 — Section 3(3)West Bengal Co-operative Societies Act, 1983 — Section 11, 2(13), 23
High Courts19 Nov 1998Allowed
Bipin M. Pujara Vs Commissioner of Customs
Calcutta High Court · (1999) 63 ECC 261 : (1999) 107 ELT 298 : (2003) 133 STC 123
Customs Act, 1962 — Section 25(3)
High Courts18 Nov 1998
Ganapati Commerce Ltd. Vs The Bank of Rajasthan Ltd.
Calcutta High Court · AIR 1919 Cal 261(1) : (1999) 3 CALLT 98
Banks and Financial Institutions Act, 1993 — Section 17, 18Companies Act, 1956 — Section 433, 434, 439Constitution of India, 1950 — Article 226, 227
High Courts18 Nov 1998Dismissed
Vinar Limited Vs Nirmala Bala Gain
Calcutta High Court · (1999) 1 ILR (Cal) 1
High Courts17 Nov 1998
Britannia Industries Limited Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2000) 162 CTR 152 : (1999) 238 ITR 57 : (1999) 102 TAXMAN 620
Income Tax Act, 1961 — Section 147, 45, 52(2)
High Courts17 Nov 1998
Poonam Lachwani Vs Union of India and Others
Calcutta High Court · (1999) 1 CALLT 261 : (1999) CriLJ 910
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 124
High Courts16 Nov 1998
Sri Ashutosh Sengupta Vs West Bengal Board of Secondary Education and Others Smt. Kalyani Mondal Vs The State of West Bengal Ors.
Calcutta High Court · (1999) 1 CALLT 298 : (1999) 82 FLR 335
Constitution of India, 1950 — Article 226West Bengal Board of Secondary Education Act, 1963 — Section 24
High Courts16 Nov 1998Dismissed
Dewchand Mintri Vs State of West Bengal
Calcutta High Court · (1999) 2 ILR (Cal) 157
West Bengal Cinemas (Regulation of Public Exhibition) Rules, 1956 — Rule 27, 8West Bengal Cinemas (Regulation) Act, 1954 — Section 3, 5(2), 5(4)
High Courts13 Nov 1998
Smt. Krishna Sarkar Vs Authorises Officer, Jalpaiguri Divisional and Others
Calcutta High Court · (1999) 1 CALLT 425
Constitution of India, 1950 — Article 227Forest Act, 1927 — Section 59(A)(3), 59B(2)
High Courts13 Nov 1998
Supriya Chakraborty (nee Paramanik) Vs Champak Kumar Chakraborty
Calcutta High Court · AIR 2000 Cal 76 : (1999) 1 CALLT 213 : (2000) 1 CivCC 678 : 104 CWN 207 : (1999) 2 DMC 5 : (1999) 2 RCR(Civil) 606
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 7Contract Act, 1872 — Section 25Easements Act, 1882 — Section 2
High Courts13 Nov 1998
Estate Officer, Burn Standard Co. Ltd. and Another Vs Awardesh Narayan Singh alias A.N. Singh
Calcutta High Court · (1999) 1 CALLT 444
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 9Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5(1), 9(3)
High Courts13 Nov 1998Dismissed
Bela Rani Kundu Vs State of West Bengal
Calcutta High Court · (2000) 1 ILR (Cal) 79
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts12 Nov 1998
Nagendra Ram Vs Union of India and Others
Calcutta High Court · (1999) 1 CALLT 327
Constitution of India, 1950 — Article 226
High Courts10 Nov 1998Dismissed
State Trading Corporation of India Ltd. Vs Owners and Parties Interested in the Vessel M.V. Baltic Confidence and Others
Calcutta High Court · AIR 1999 Cal 99 : (1999) 2 ARBLR 327
Arbitration and Conciliation Act, 1996 — Section 45
High Courts10 Nov 1998Dismissed
Orissa Concrete and Allied Industries Limited Vs Union of India (UOI)
Calcutta High Court · (1999) 65 ECC 863 : (1999) 112 ELT 31
Arbitration Act, 1940 — Section 34, 49Constitution of India, 1950 — Article 226
High Courts10 Nov 1998Dismissed
P.P. Prasad Vs Lt. Commander and Others
Calcutta High Court · (1999) CriLJ 243
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 201, 202, 203Navy Act, 1957 — Section 78
High Courts06 Nov 1998
National Jute Manufacturers Corporation Ltd. Vs Ramnagar Cane and Sugar Company Ltd.
Calcutta High Court · 1 CWN 540 : (2000) 1 ILR (Cal) 205
Civil Procedure Code, 1908 (CPC) — Section 2(2), 47