High Courts25 Aug 1998Dismissed
Md. Mansur Vs Md. Allauddin
Calcutta High Court · 1 CWN 469
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11(d)Constitution of India, 1950 — Article 227
COURT ARCHIVE
Calcutta High Court judgments, 1998
455 judgments · page 8 of 23
High Courts21 Aug 1998
Md. Sirajul Haque Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 59
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts21 Aug 1998
Ram Chandra Basu Vs Aparna Sarkar
Calcutta High Court · (1999) 1 CALLT 367
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 13(1)(ff), 13(6), 2, 29B, 29B(1)
High Courts20 Aug 1998
Commissioner of Income Tax Vs Sri Krishna Vir Singh, Executor to the Estate of Late K.G.M. Farooque
Calcutta High Court · (1998) 234 ITR 246
High Courts20 Aug 1998
Keya Ghosh Vs Union of India and Others
Calcutta High Court · (1999) 1 CALLT 127
Constitution of India, 1950 — Article 14, 19, 21
High Courts20 Aug 1998
Smt. Bhola Debi Saroj alias Bhulia Vs State
Calcutta High Court · (1999) CriLJ 392
Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(4), 386, 389(1), 389(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 26, 27, 32A, 33
High Courts19 Aug 1998
Dipali Biswas (Smt.) Vs Oil India Corporation Ltd.
Calcutta High Court · (1998) 2 ILR (Cal) 371
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 141Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 123, 137, 5
High Courts19 Aug 1998
Sushil K. Sarkar Vs Chairman-cum-Managing Director, Hindustan Steel Works Construction Ltd. and Others
Calcutta High Court · (1999) 1 CALLT 232 : (1999) 82 FLR 331
Constitution of India, 1950 — Article 12, 14, 141, 16, 226
High Courts19 Aug 1998
Bishnu Gopal Laha and Others Vs The State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 93 : (1999) 82 FLR 96
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts19 Aug 1998Dismissed
Owners and Parties Interested in the M.V. Aniah Vs Wimco Ltd.
Calcutta High Court · (1998) 2 ILR (Cal) 271
High Courts18 Aug 1998
Lynx India Limited Vs Nilmony Roy
Calcutta High Court · (1999) 1 CALLT 90 : (1998) 2 CHN 464
Arbitration Act, 1940 — Section 14(2), 30, 33, 39, 41Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 9 Rule 9, 115, 141, 151
High Courts18 Aug 1998
Smt. Shefali Ghosh Vs Santi Ranjan Bhakat and Others
Calcutta High Court · (1999) 1 CALLT 173
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 21 Rule 36, 115, 151, 152West Bengal Land Holding Revenue Act, 1979 — Section 26(1)West Bengal Land Reforms (Amendment) Act, 1981 — Section 2
High Courts17 Aug 1998Allowed
Indian Bank Vs Euro International Pte. Ltd.
Calcutta High Court · AIR 1999 Cal 200 : 2 CWN 130
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 41
High Courts14 Aug 1998
COMMISSIONER OF Income Tax Vs BENGAL WATERPROOF LTD.
Calcutta High Court · (1998) 150 CTR 188
High Courts13 Aug 1998
Sri Balaram Poddar and Others Vs Sri Bhaskar Chandra Mondal and Others The State of West Bengal and Others Vs Sri Bhaskar Chandra Mondal and Others
Calcutta High Court · (1998) 3 CALLT 24
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Constitution of India, 1950 — Article 14, 16, 21, 226West Bengal Services (Determination of Seniority) Rules, 1981 — Rule 4, 6
High Courts13 Aug 1998Dismissed
Sudhangshu Bimal Ghosh Vs Ranjit Kr. Das and Others
Calcutta High Court · 1 CWN 87
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts13 Aug 1998Dismissed
State of West Bengal Vs Ram Developments (P) Ltd.
Calcutta High Court · (1999) 2 ILR (Cal) 537
Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 62, 70
High Courts12 Aug 1998Dismissed
Suresh Hazra Vs State of West Bengal and Others
Calcutta High Court · (1998) CriLJ 4457
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 491, 97Penal Code, 1860 (IPC) — Section 306, 498A
High Courts11 Aug 1998Dismissed
Food Corporation of India Vs Dilip Kumar Dutta
Calcutta High Court · AIR 1999 Cal 75 : (1999) 2 ARBLR 67 : 1 CWN 400
Arbitration Act, 1940 — Section 28, 37(2), 37(3)Arbitration and Conciliation Act, 1996 — Section 21, 85Evidence Act, 1872 — Section 115