High Courts11 Aug 1998Allowed
United Bank of India Vs Abhijit Tea Co. (Pvt.) Ltd.
Calcutta High Court · AIR 1999 Cal 81 : (1999) 1 ILR (Cal) 52
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Evidence Act, 1872 — Section 115
COURT ARCHIVE
Calcutta High Court judgments, 1998
455 judgments · page 9 of 23
High Courts11 Aug 1998
Tirupati Woollen Mills Ltd. (In Liquidation) Union Bank of India Vs The Official Liquidator, High Court and Others
Calcutta High Court · (1998) 3 CALLT 6
High Courts11 Aug 1998Dismissed
M/s M.B. Industries Vs Gajanand Khandelwal
Calcutta High Court · (1998) 08 CAL CK 0007
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Aug 1998Allowed
Ashutosh Jana Vs Ananta Kumar Jana and others
Calcutta High Court · (1999) 3 CALLT 195
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Specific Relief Act, 1963 — Section 16, 34
High Courts07 Aug 1998
Yusuf Gain and Others Vs The State of West Bengal
Calcutta High Court · (1998) 2 CALLT 588 : (1999) 1 RCR(Criminal) 526
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts07 Aug 1998
Kumarjit Roy Chowdhury Vs Gopa Roy Chowdhury
Calcutta High Court · (1999) 2 DMC 280
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)
High Courts06 Aug 1998Dismissed
Steel Authority of India Limited Vs Engineering Construction Services
Calcutta High Court · (1998) 2 ILR (Cal) 322
Arbitration Act, 1940 — Section 21, 23, 30, 33, 34
High Courts06 Aug 1998Dismissed
Steel Authority of India Ltd. Vs Engineering Construction Services
Calcutta High Court · (1998) 2 ILR (Cal) 322
Arbitration Act, 1940 — Section 21, 23, 30, 33, 34, 34
High Courts06 Aug 1998
Premier Industries (India) Ltd. Vs Alliance Credit and Investments
Calcutta High Court · (1998) 2 CALLT 562 : (2000) 102 CompCas 456
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22(1)
High Courts05 Aug 1998
Central Coalfields Ltd. Vs Ratanlal Transport
Calcutta High Court · (1998) 2 CALLT 453
Arbitration Act, 1940 — Section 2, 20, 20(1), 31, 31(1)Civil Procedure Code, 1908 (CPC) — Section 20
High Courts05 Aug 1998
Umapada Pal Vs Durgesh Nandini Ghosh
Calcutta High Court · (1999) 2 ILR (Cal) 564
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 6 Rule 17, 115, 151, 152
High Courts04 Aug 1998
M/s. Tirupati Trading Corporation Vs Collector of Customs and Others
Calcutta High Court · (1998) 3 CALLT 32 : (1998) 104 ELT 618
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 110(2), 119, 124, 51
High Courts31 Jul 1998
Shyama Prosad Roy Vs State of West Bengal and Others
Calcutta High Court · (1998) 3 CALLT 434
Constitution of India, 1950 — Article 14, 21, 226Primary Education Act, 1973 — Section 105(4)Primary Education Rules, 1980 — Rule 14, 3A, 3B, 3C, 3D
High Courts31 Jul 1998
Sri Dwarika Nath Chowdhury and Others Vs Anil Chowdhury and Another
Calcutta High Court · (1999) 1 CALLT 14 : (1999) 1 CHN 80 : (1999) 1 CivCC 508 : (1999) 1 RCR(Civil) 391
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13
High Courts31 Jul 1998
Lalta Prasad Jaiswal and Others Vs Kamala Devi Gupta and Another
Calcutta High Court · (1999) 1 CALLT 33
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 7, 10(3), 115, 151
High Courts31 Jul 1998
Shri Ranajoy Banerjee Vs Union of India and Others
Calcutta High Court · 1 CWN 203
Constitution of India, 1950 — Article 1, 11, 12, 14
High Courts31 Jul 1998
Smt. Labonya Moyee Chandra Vs State of West Bengal and Others
Calcutta High Court · (1998) 2 CALLT 494 : 1 CWN 121
Constitution of India, 1950 — Article 21, 226, 32
High Courts30 Jul 1998
Lakshmi Das (Smt.) Vs Kanailal Das
Calcutta High Court · (2000) 1 ILR (Cal) 224
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 40 Rule 4, 36
High Courts29 Jul 1998Dismissed
Sunil Bhusan Raha Vs Calcutta State Transport Corporation and Others
Calcutta High Court · (1999) 3 CALLT 169
Calcutta State Transport Corporation Employees Service Regulations, 1961 — Regulation 14, 14AConstitution of India, 1950 — Article 226Road Transport Corporations Act, 1950 — Section 34, 35
High Courts28 Jul 1998
Kakali Mukherjee Vs Gautam Mukherjee
Calcutta High Court · (1999) 1 CALLT 124 : (1999) 2 DMC 115
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, 115, 13(1), 21Hindu Marriage (Amendment) Act, 1995 — Section 13