High Courts22 Sept 1998
Amar Nath Dey Vs The Seventh Industrial Tribunal, W.B. and Others
Calcutta High Court · 1 CWN 396
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 15(2)(b)
COURT ARCHIVE
Calcutta High Court judgments, 1998
455 judgments · page 5 of 23
High Courts21 Sept 1998
M/s. Anandilal Poddar and Sons Ltd. Vs Commissioner, Sanchaita Investments
Calcutta High Court · (1999) 3 CALLT 177
Contract Act, 1872 — Section 39, 53, 55, 62Registration Act, 1908 — Section 17(1)Specific Relief Act, 1963 — Section 2
High Courts21 Sept 1998
P.K. Maitra and Others Vs The Board of Trustees of Calcutta Port Trust and Others
Calcutta High Court · (1999) 1 CALLT 206
Constitution of India, 1950 — Article 12, 14, 16, 21, 22Major Port Trusts Act, 1963 — Section 124, 124(1), 126, 2(W), 23Sales of Goods Act, 1930 — Section 64(2)
High Courts21 Sept 1998
Diabari Tea Co. Ltd. and Others Vs Dooars Assam Union Tea Co. Ltd.
Calcutta High Court · 1 CWN 258
Companies Act, 1956 — Section 397, 398
High Courts18 Sept 1998
Bajrang Prasad Jalan and Others Vs Mahabir Prasad Jalan and Others
Calcutta High Court · AIR 1999 Cal 156
Companies Act, 1956 — Section 112, 397, 398, 402, 41
High Courts18 Sept 1998
Smt. Leela Das Vs Union of India (UOI) and Others
Calcutta High Court · (2002) 1 CALLT 89 : (1999) CriLJ 1807
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 173, 173(2), 173(8)Penal Code, 1860 (IPC) — Section 302
High Courts18 Sept 1998Allowed
Mahabir Prasad Jalan and Others Vs Bajrang Prasad Jalan and Others
Calcutta High Court · (2000) 102 CompCas 81 : (1999) 2 CompLJ 72
Companies Act, 1956 — Section 10, 2(11), 397, 398, 406
High Courts17 Sept 1998
Narayan Chandra Dhar Vs Khokon Routh
Calcutta High Court · (1999) 1 CALLT 432 : (1999) 3 RCR(Civil) 322
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 24(3), Order 21 Rule 35, Order 21 Rule 97Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts16 Sept 1998Allowed
Workmen represented by Andrew Yule and Co. Ltd. and its Group (Calcutta Region) Clerical Staff Union Vs Learned Judge, Eighth Industrial Tribunal and Others
Calcutta High Court · (1999) 82 FLR 47 : (1999) 1 LLJ 1182
Industrial Disputes Act, 1947 — Section 10, 18, 18(1), 18(2), 18(3)
High Courts16 Sept 1998
Rafiqul Islam Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 166
Constitution of India, 1950 — Article 14, 16
High Courts16 Sept 1998
Jay Shree Tea and Industries Ltd. Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2000) 245 ITR 567
Income Tax Act, 1961 — Section 148, 154, 32AB, 32AB(5)
High Courts16 Sept 1998
JAY SHREE TEA and INDUSTRIES LTD. Vs DEPUTY COMMISSIONER OF INCOME TAX
Calcutta High Court · (2001) 165 CTR 193
Income Tax Act, 1961 — Section 147, 148, 154, 32AB(5)
High Courts16 Sept 1998
JAY SHREE TEA and INDUSTRIES LTD. Vs DY. COMMISSIONER OF INCOME TAX
Calcutta High Court · (1999) 106 TAXMAN 508
Income Tax Act, 1961 — Section 148, 154
High Courts15 Sept 1998
Goutam Roy Vs Commissioner of Income Tax
Calcutta High Court · (1999) 155 CTR 642 : (1999) 238 ITR 1010 : (1999) 102 TAXMAN 627
Income Tax Act, 1961 — Section 132, 226, 226(3)
High Courts11 Sept 1998
Radha Kunja Kishore Jew Vs Om Prokash Dhawan
Calcutta High Court · (1999) 2 ILR (Cal) 303
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 115, 151
High Courts11 Sept 1998
Sri Gopeswar Mondal and Others Vs Ambika Charan Banerjee and Others
Calcutta High Court · (1999) 1 CALLT 302
Limitation Act, 1963 — Article 59Specific Relief Act, 1963 — Section 34
High Courts11 Sept 1998
Baidyananda Mahato and Another Vs Howrah Municipal Corporation and Others
Calcutta High Court · (1999) 1 CALLT 85
Calcutta Municipal Act, 1923 — Section 398Howrah Municipal (Temporary) Provision Rules — Rule 52, 57, 59, 63Howrah Municipal Corporation Act, 1980 — Section 175
High Courts11 Sept 1998Allowed
Debi Rani Paul and Others Vs Nirmala Ghosh and Others
Calcutta High Court · 2 CWN 146
Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
High Courts10 Sept 1998
Pankaj Kumar Mukherjee Vs CESC Limited and Another
Calcutta High Court · (1998) 3 CALLT 399
Constitution of India, 1950 — Article 49Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Electricity (Supply) Act, 1948 — Section 26, 44, 49
High Courts10 Sept 1998
Commissioner of Income Tax Vs Jyotsna Rani Saha
Calcutta High Court · (1999) 156 CTR 443 : (1999) 239 ITR 916 : (1999) 103 TAXMAN 50
Income Tax Act, 1961 — Section 22, 256, 56