High Courts16 Sept 1998
JAY SHREE TEA and INDUSTRIES LTD. Vs DEPUTY COMMISSIONER OF INCOME TAX
Calcutta High Court · (2001) 165 CTR 193
Income Tax Act, 1961 — Section 147, 148, 154, 32AB(5)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,241 of 3,204
High Courts16 Sept 1998
JAY SHREE TEA and INDUSTRIES LTD. Vs DY. COMMISSIONER OF INCOME TAX
Calcutta High Court · (1999) 106 TAXMAN 508
Income Tax Act, 1961 — Section 148, 154
High Courts15 Sept 1998
Goutam Roy Vs Commissioner of Income Tax
Calcutta High Court · (1999) 155 CTR 642 : (1999) 238 ITR 1010 : (1999) 102 TAXMAN 627
Income Tax Act, 1961 — Section 132, 226, 226(3)
High Courts11 Sept 1998
Baidyananda Mahato and Another Vs Howrah Municipal Corporation and Others
Calcutta High Court · (1999) 1 CALLT 85
Calcutta Municipal Act, 1923 — Section 398Howrah Municipal (Temporary) Provision Rules — Rule 52, 57, 59, 63Howrah Municipal Corporation Act, 1980 — Section 175
High Courts11 Sept 1998Allowed
Debi Rani Paul and Others Vs Nirmala Ghosh and Others
Calcutta High Court · 2 CWN 146
Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
High Courts10 Sept 1998
Pankaj Kumar Mukherjee Vs CESC Limited and Another
Calcutta High Court · (1998) 3 CALLT 399
Constitution of India, 1950 — Article 49Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Electricity (Supply) Act, 1948 — Section 26, 44, 49
High Courts10 Sept 1998
Commissioner of Income Tax Vs Jyotsna Rani Saha
Calcutta High Court · (1999) 156 CTR 443 : (1999) 239 ITR 916 : (1999) 103 TAXMAN 50
Income Tax Act, 1961 — Section 22, 256, 56
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
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
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
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
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
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
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
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
High Courts06 Sept 1998Allowed
P.T. Tirtamas Comexindo Vs Delta International Limited and Another
Calcutta High Court · (2001) 2 ARBLR 630
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)
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
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)
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