COURT ARCHIVE

Calcutta High Court judgments, 1998

455 judgments · page 4 of 23

High Courts06 Nov 1998

Amiya Kumar Basu Vs Pankaj Kr. Chakraborty and Others

Calcutta High Court · (1999) 1 CALLT 480

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115, 115A(1), 115A(2), 115A(3)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 40, 52, 54

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High Courts06 Nov 1998

Indian Oil Corporation and Others Vs Shri Ujjal Chowdhury and Others

Calcutta High Court · (1999) 1 CALLT 220

Constitution of India, 1950 — Article 14, 21

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High Courts05 Nov 1998

The State Trading Corpn. of India Ltd. Vs K.K. Designs (P) Limited

Calcutta High Court · (1999) 1 CALLT 413

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4Negotiable Instruments Act, 1881 (NI) — Section 32

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High Courts05 Nov 1998

Collector of Customs Vs Dytron (India) Ltd.

Calcutta High Court · (1999) 108 ELT 342

Companies Act, 1956 — Section 529, 529A, 530Customs Act, 1962 — Section 111, 2(26), 47, 61, 61(2)

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High Courts05 Nov 1998Allowed

Dilip Ganguly Vs State of West Bengal and Others

Calcutta High Court · 1 CWN 449

Bengal Municipal Act, 1932 — Section 66

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High Courts03 Nov 1998Dismissed

Sukesh Ranjan Dutta Chowdhury Vs Union of India and Others

Calcutta High Court · (1999) 3 CALLT 206

Constitution of India, 1950 — Article 226Hindustan Fertilizer Corporation Limited Employees (Conduct, Discipline and Appeal) Rules, 1981 — Rule 2, 37

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High Courts02 Nov 1998

Rama Chatterjee and Another Vs Somnath Ghosal and Another

Calcutta High Court · (1999) 1 CALLT 254

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 9, 151

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High Courts27 Oct 1998Dismissed

Subir Kanjilal Vs State of West Bengal and Others

Calcutta High Court · (2001) 3 LLJ 1393

Contract Labour (Regulation and Abolition) Act, 1970 — Section 21

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High Courts27 Sept 1998

Naresh Chandra Ghosh and Others Vs Archit Vanijya Viniyog Ltd. and Others

Calcutta High Court · (1999) 3 CALLT 269

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 4, Order 39 Rule 5, Order 6 Rule 17Succession Act, 1925 — Section 279, 297Transfer of Property Act, 1882 — Section 52

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High Courts26 Sept 1998Allowed

Jaya Sen Vs Sujit Kr. Sarkar

Calcutta High Court · 1 CWN 16

Civil Procedure Code, 1908 (CPC) — Section 15, 34Specific Relief Act, 1963 — Section 12, 21Transfer of Property Act, 1882 — Section 55(4)

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High Courts25 Sept 1998Allowed

Monoranjan Mondal and Others Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1999 Cal 117

Arbitration and Conciliation Act, 1996 — Section 11(5), 85(2)

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High Courts25 Sept 1998Dismissed

Union of India Vs M/s. Jain and Associates

Calcutta High Court · (1999) 3 CALLT 219

Arbitration Act, 1940 — Section 14(2), 17, 30, 33, 43Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 141Limitation Act, 1908 — Article 158

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High Courts24 Sept 1998Dismissed

Samiran Saha and Others Vs Jatindra Mohan Roy and Another

Calcutta High Court · (1999) 3 CALLT 255

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 41 Rule 3A, Order 9 Rule 9, 151Limitation Act, 1963 — Section 5

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High Courts24 Sept 1998

Rajorshi De Vs University of Calcutta and Others

Calcutta High Court · AIR 1999 Cal 60 : 1 CWN 98

Constitution of India, 1950 — Article 226

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High Courts24 Sept 1998

Dibyendu Mukherjee Vs Sudipta Mukherjee

Calcutta High Court · (1999) 1 CALLT 389 : (2000) 1 RCR(Civil) 541

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage (Amendment) Act, 1956 — Section 13, 24, 26, 9

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High Courts24 Sept 1998

Warren Tea Ltd. and Another Vs Union of India (UOI) and Others

Calcutta High Court · (2000) 158 CTR 327 : (1999) 108 ELT 628 : (1999) 236 ITR 492 : (1999) 102 TAXMAN 501

Income Tax Act, 1961 — Section 80HHCIncome Tax Rules, 1962 — Rule 8

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High Courts23 Sept 1998Allowed

Tanushree Art Printers Vs Rabindra Nath Pal

Calcutta High Court · (1999) 3 CALLT 232

Calcutta High Court (Original Side) Rules, 1914 — Order 37Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 3(1), Order 37 Rule 3(2), Order 37 Rule 3(3)

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High Courts23 Sept 1998