High Courts27 Nov 1998
Krittibas Halder Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 374
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,238 of 3,204
High Courts26 Nov 1998
Nilesh Hemani Vs Commissioner of Income Tax and Others
Calcutta High Court · (1999) 155 CTR 283 : (1999) 239 ITR 517 : (1999) 102 TAXMAN 613
Finance Act, 1997 — Section 64(2), 65Income Tax Act, 1961 — Section 132, 132(3), 158BC
High Courts26 Nov 1998
M/s. Paschim Banga Bekar Yubok Enterprises Vs The Secretary to the Government of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 318
Constitution of India, 1950 — Article 14, 16, 19, 21, 226
High Courts25 Nov 1998Allowed
Annapurna Kar Vs Gour Kishore Das
Calcutta High Court · (1998) 2 ILR (Cal) 567
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 115A, 47Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 306
High Courts25 Nov 1998Allowed
Ashok Kumar Saraf Vs The General Manager, Metro Railway
Calcutta High Court · (1998) 2 ILR (Cal) 535
Constitution of India, 1950 — Article 227Metro Railways (Construction of Works) Act, 1978 — Section 25, 25(1), 25(3)
High Courts24 Nov 1998
Smt. Puspa Singh and Another Vs State of West Bengal
Calcutta High Court · (1999) 1 CALLT 393
High Courts24 Nov 1998
Peico Electronics and Electricals Limited and Another Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2000) 160 CTR 365 : (1999) 236 ITR 702 : (1999) 103 TAXMAN 98
Income Tax Act, 1961 — Section 143, 143(1), 143(2)
High Courts23 Nov 1998
Tapan Kumar Dasgupta Vs Indra Narayan Patra
Calcutta High Court · (1999) 1 CALLT 503
High Courts23 Nov 1998Dismissed
B.P.M.E.L. Sramik Union and Others Vs Appellate Authority and Others
Calcutta High Court · (1999) 96 CompCas 398
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 20, 20(2), 25
High Courts21 Nov 1998
Raghuvanshi Pvt. Ltd. and Another Vs The Calcutta Municipal Corporation and Others
Calcutta High Court · 1 CWN 503
Calcutta Municipal Corporation Act, 1980 — Section 170, 171, 174, 177, 178
High Courts20 Nov 1998Dismissed
Oil and Natural Gas Commission Ltd. Vs Dilip Construction
Calcutta High Court · AIR 2000 Cal 140 : (1999) 2 ILR (Cal) 500
Arbitration Act, 1940 — Section 20, 30
High Courts20 Nov 1998
Neo Plastic Industries Vs Union of India (UOI)
Calcutta High Court · (1999) 111 ELT 33
Customs Act, 1962 — Section 70
High Courts20 Nov 1998
State Bank of India Vs Presiding Officer, D.R.T. Calcutta and Others
Calcutta High Court · 1 CWN 573
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 22, 22(1), 22(2), 22(2)(2)
High Courts19 Nov 1998
Mahamayatala Housing Co-operative Society Ltd. Vs Charu Chandra Banerjee and Others
Calcutta High Court · (1999) 1 CALLT 450
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 9, Order 22 Rule 10, 115, 47Co-operative Societies Act, 1973 — Section 3(3)West Bengal Co-operative Societies Act, 1983 — Section 11, 2(13), 23
High Courts19 Nov 1998Allowed
Bipin M. Pujara Vs Commissioner of Customs
Calcutta High Court · (1999) 63 ECC 261 : (1999) 107 ELT 298 : (2003) 133 STC 123
Customs Act, 1962 — Section 25(3)
High Courts18 Nov 1998Dismissed
Vinar Limited Vs Nirmala Bala Gain
Calcutta High Court · (1999) 1 ILR (Cal) 1
High Courts17 Nov 1998
Britannia Industries Limited Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (2000) 162 CTR 152 : (1999) 238 ITR 57 : (1999) 102 TAXMAN 620
Income Tax Act, 1961 — Section 147, 45, 52(2)
High Courts17 Nov 1998
Poonam Lachwani Vs Union of India and Others
Calcutta High Court · (1999) 1 CALLT 261 : (1999) CriLJ 910
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 124
High Courts16 Nov 1998
Sri Ashutosh Sengupta Vs West Bengal Board of Secondary Education and Others Smt. Kalyani Mondal Vs The State of West Bengal Ors.
Calcutta High Court · (1999) 1 CALLT 298 : (1999) 82 FLR 335
Constitution of India, 1950 — Article 226West Bengal Board of Secondary Education Act, 1963 — Section 24
High Courts16 Nov 1998Dismissed
Dewchand Mintri Vs State of West Bengal
Calcutta High Court · (1999) 2 ILR (Cal) 157
West Bengal Cinemas (Regulation of Public Exhibition) Rules, 1956 — Rule 27, 8West Bengal Cinemas (Regulation) Act, 1954 — Section 3, 5(2), 5(4)