COURT ARCHIVE

Calcutta High Court judgments, 1998

455 judgments · page 6 of 23

High Courts10 Sept 1998

Pankaj Kumar Mukherjee Vs CESC Limited and Another Sri Ramlal Agarwal Vs CESC Limited and Others

Calcutta High Court · (1998) 3 CALLT 399

Constitution of India, 1950 — Article 19, 226, 49Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Electricity (Supply) Act, 1948 — Section 49

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High Courts10 Sept 1998Dismissed

The Director, Chittaranjan National Cancer Institute and Others Vs Biswanath Bagchi and Others

Calcutta High Court · (1999) 3 CALLT 162

Central Civil Services (Revised Pay) (Amendment) Rules, 1996 — Rule 25Central Civil Services (Revised Pay) Rules, 1997 — Rule 2, 25Constitution of India, 1950 — Article 226

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High Courts10 Sept 1998Allowed

Gora Chand Mukherjee and Others Vs Excon Pioneer Industries and Others

Calcutta High Court · 104 CWN 924

Civil Procedure Code, 1908 (CPC) — Section 115, 47

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High Courts10 Sept 1998

M/s. Ramkrishna Samabay Krishi Unnayan Samity Ltd. Vs M/s. Egra Thana Co-operative Agricultural Marketing Society Ltd. and Others

Calcutta High Court · (1999) 1 CALLT 307

Arbitration Act, 1940 — Section 11, 12, 46Central Reserve Police Force Rules, 1955 — Rule 43Constitution of India, 1950 — Article 14

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High Courts10 Sept 1998Allowed

Coal India Limited Vs Arun Kumar Sinha and Others

Calcutta High Court · (1999) 3 CALLT 247

Coal Mines Regulations, 1957 — Regulation 15Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 114, 35

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High Courts09 Sept 1998Dismissed

Samit Pani Brahmachary and Others Vs Mayapur Chaitanya Math and Others

Calcutta High Court · AIR 1999 Cal 132 : 2 CWN 64

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 92Constitution of India, 1950 — Article 25

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High Courts09 Sept 1998Allowed

Kamala Devi Kedia Vs Union of India (UOI)

Calcutta High Court · (1999) 63 ECC 587

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226

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High Courts07 Sept 1998Dismissed

J. Thomas and Company Pvt. Ltd. Vs Pawan Kumar Tebriwalia

Calcutta High Court · 1 CWN 173 : (1998) 2 ILR (Cal) 380

Transfer of Property Act, 1882 — Section 107, 116

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High Courts07 Sept 1998

SK. Mohindur Rahaman Vs Amiya Ghosh and Others

Calcutta High Court · (1999) 1 CALLT 47

Contempt of Courts Act, 1971 — Section 3

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High Courts06 Sept 1998Allowed

P.T. Tirtamas Comexindo Vs Delta International Limited and Another

Calcutta High Court · (2001) 2 ARBLR 630

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High Courts04 Sept 1998

Sri Sri Iswar Benodeswar Mahadev Vs Commissioner of Wealth Tax and Others

Calcutta High Court · (2000) 163 CTR 322 : (1999) 238 ITR 572 : (1998) 101 TAXMAN 644

Wealth Tax Act, 1957 — Section 31, 31(2A)

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High Courts04 Sept 1998

Ranadhir Basu Vs State of West Bengal Krishnendu Jana Vs State of West Bengal Ranadhir Basu and Krishnendu Jana

Calcutta High Court · (1999) 1 CALLT 179

Criminal Procedure Code, 1973 (CrPC) — Section 164, 209, 306, 306(1), 306(5)Evidence Act, 1872 — Section 114, 133, 3, 60Penal Code, 1860 (IPC) — Section 109, 120B, 20, 301, 302

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High Courts04 Sept 1998

Subrata Kar and Others Vs The West Bengal College Service Commission and Others

Calcutta High Court · (1999) 1 CALLT 21

Constitution of India, 1950 — Article 14, 16, 21, 226West Bengal College Service Commission Act, 1978 — Section 17(2)

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High Courts04 Sept 1998

Netai Charan Sadhukhan and Another Vs Santosh Kumar Dhara and Others

Calcutta High Court · (1999) 1 CALLT 163

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 19Constitution of India, 1950 — Article 227

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High Courts04 Sept 1998

Alok Kr. Mondal Vs State of West Bengal and Others Shyam Sundar Das Vs State of West Bengal and Others

Calcutta High Court · (1998) 3 CALLT 146

Constitution of India, 1950 — Article 14, 16, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(4), 24(5)Land Acquisition Act, 1894 — Section 11A

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High Courts03 Sept 1998