COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,242 of 3,204

High Courts04 Sept 1998

Alok Kr. Mondal Vs State of West Bengal and Others Shyam Sundar Das Vs State of West Bengal and Others

Calcutta High Court · (1998) 3 CALLT 146

Constitution of India, 1950 — Article 14, 16, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(4), 24(5)Land Acquisition Act, 1894 — Section 11A

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High Courts03 Sept 1998

National Engineering Industries Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1999) 236 ITR 577

Income Tax Act, 1961 — Section 32A, 37, 37(3A)

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High Courts03 Sept 1998

Associated Pigments Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1999) 154 CTR 56 : (1998) 234 ITR 589

Income Tax Act, 1961 — Section 43B

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High Courts03 Sept 1998

NATIONAL ENGG. INDUSTRIES LTD. Vs COMMISSIONER OF Income Tax

Calcutta High Court · (2000) 159 CTR 369 : (1999) 106 TAXMAN 443

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High Courts02 Sept 1998

M/s. Hindusthan General Trading Co. Pvt. Ltd. Vs Mrs. Mohini M. Moorjani

Calcutta High Court · (1998) 2 CALLT 475

West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6), 3A

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High Courts02 Sept 1998

Gokul Chandra Panja Vs Union of India and Others

Calcutta High Court · (1999) 1 CALLT 241

Police Regulations of Bengal, 1943 — Regulation 378, 391, 394

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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

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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

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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

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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

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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)

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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

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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

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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

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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

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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

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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

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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

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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)

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High Courts28 Aug 1998

S.B. International Ltd. Vs The Owners and Parties in Vessel M.T. Zaima Wavard

Calcutta High Court · 1 CWN 475 : (1998) 2 ILR (Cal) 222

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 4, Order 38 Rule 9, Order 41 Rule 33, 112

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