COURT ARCHIVE

Calcutta High Court judgments, 1998

455 judgments · page 7 of 23

High Courts02 Sept 1998

Arun Chandra Mazumdar Vs The Damodar Valley Corporation and Others

Calcutta High Court · (1999) 1 CALLT 267

Central Civil Services (Pension) Rules, 1972 — Rule 20(2), 89(1)Constitution of India, 1950 — Article 226Damodar Valley Corporation Service (Conduct) Regulations, 1955 — Regulation 108A, 108A(1), 6

Read judgment

High Courts02 Sept 1998

Krishnendu Midya and Others Vs The Board of the Trustees for the Port of Calcutta and Others

Calcutta High Court · (1999) 1 CALLT 171

Constitution of India, 1950 — Article 226

Read judgment

High Courts01 Sept 1998

Sanjib Kumar Sanyal Vs Shipping Corporation of India

Calcutta High Court · (1999) 1 CALLT 10

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 6 Rule 17, 115

Read judgment

High Courts01 Sept 1998

Krishna Salt Industries Vs State of West Bengal

Calcutta High Court · (1998) 104 ELT 614

Central Excise Rules, 1944 — Rule 102, 106Central Excises and Salt Act, 1944 — Section 31, 32

Read judgment

High Courts01 Sept 1998

State Bank of India and Others Vs Shri R.N. Banerjee and Another

Calcutta High Court · (1999) 1 CALLT 113 : (1999) 82 FLR 202 : (1999) 2 LLJ 33

Constitution of India, 1950 — Article 14, 16, 21, 226State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 50A(1)

Read judgment

High Courts28 Aug 1998

Stephen Commerce Pvt. Ltd. Vs Owners and Parties in Vessel M.T. Zaima Navard

Calcutta High Court · AIR 1999 Cal 64

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1

Read judgment

High Courts28 Aug 1998

Murlidhar Ratanlal Exports Ltd. Vs The Appropriate Authority and Others

Calcutta High Court · (1998) 3 CALLT 425 : (2000) 243 ITR 752 : (1998) 101 TAXMAN 562

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UA(f), 269UB, 269UD, 269UL, 276Transfer of Property Act, 1882 — Section 53A

Read judgment

High Courts28 Aug 1998

Keshab Chandra Mukherjee Vs Smt. Nayantara Devi and Others

Calcutta High Court · (1998) 3 CALLT 393

Limitation Act, 1963 — Article 64, 65Specific Relief Act, 1963 — Section 34

Read judgment

High Courts28 Aug 1998

Keshab Narayan Banerjee Vs Commissioner of Income Tax and Another

Calcutta High Court · (1999) 156 CTR 109 : (1999) 238 ITR 694 : (1998) 101 TAXMAN 512

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1), Order 5 Rule 17Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 263, 282

Read judgment

High Courts28 Aug 1998

Tulsidas Ghosh Vs The State of West Bengal and Others

Calcutta High Court · (1999) 1 CALLT 146

Constitution of India, 1950 — Article 14, 19(1), 21, 226Essential Commodities Act, 1955 — Section 3, 5

Read judgment

High Courts28 Aug 1998

State of West Bengal and Others Vs R.C. Banerjee

Calcutta High Court · (1999) 1 CALLT 52

Arbitration Act, 1940 — Section 17, 20, 21, 2C, 30Civil Procedure Code, 1908 (CPC) — Section 100

Read judgment

High Courts28 Aug 1998Dismissed

Shivani Properties Pvt. Ltd. Vs United Bank of India

Calcutta High Court · (1999) 2 ILR (Cal) 418

Civil Procedure Code, 1908 (CPC) — Section 47, 47(1), 51Specific Relief Act, 1963 — Section 35

Read judgment

High Courts28 Aug 1998Dismissed

Smt. Mala Roy Vs The State Transport Authority and Others

Calcutta High Court · (1999) 3 CALLT 201 : (1999) 3 CALLT 200

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 47, 57, 63, 63(3B)Motor Vehicles Act, 1988 — Section 88, 88(5), 88(6)

Read judgment

High Courts28 Aug 1998