High Courts17 Jul 1998
Sudip Kumar Sinha Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 30
Vidyasagar University Statute, 1985 — Status 170, Status 170(3)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,246 of 3,204
High Courts17 Jul 1998
The Oriental Insurance Co. Ltd. Vs Smt. Santosh Devi Goyal and Others
Calcutta High Court · (1999) ACJ 1195 : (1998) 2 CALLT 582 : 2 CWN 28
General Insurance Business (Nationalisation) Act, 1972 — Section 35Insurance Act, 1938 — Section 64Motor Vehicles Act, 1939 — Section 140
High Courts17 Jul 1998Allowed
Singer India Ltd. and Others Vs State of West Bengal and Others
Calcutta High Court · (1999) 82 FLR 504 : (1999) 1 LLJ 1009
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B
High Courts14 Jul 1998Dismissed
Anima Paul Vs National Insurance Co. Ltd.
Calcutta High Court · (1998) 2 ACC 374 : (1999) ACJ 1495
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 174
High Courts14 Jul 1998
The Samasing Plantation Industries Limited and Another Vs State of West Bengal of Ors.
Calcutta High Court · (1999) 1 CALLT 131 : (1999) 82 FLR 150
Constitution of India, 1950 — Article 14, 21, 226Penal Code, 1860 (IPC) — Section 326, 34Police Act, 1861 — Section 13
High Courts14 Jul 1998
Burn Standard Co. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1998) 104 ELT 626
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts14 Jul 1998
The Samsing Plantation Industries Limited and Another Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 131 : (1999) 82 FLR 150
High Courts13 Jul 1998
Kalyan Kumar Das Vs The State of West Bengal Textile Commissioner Vs M/s. India Jute Industries
Calcutta High Court · (1998) 2 CALLT 163 : (1998) 2 CHN 136 : (1998) 2 ILR (Cal) 168 : (1998) 4 RCR(Criminal) 685
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154(2), 157(5), 161, 167, 167(5)Essential Commodities Act, 1955 — Section 7, 7A(1)
High Courts13 Jul 1998
Sailesh Jaiswal Vs The State of West Bengal and Others
Calcutta High Court · (1998) 2 ALD(Cri) 924 : (1998) 2 CALLT 423 : (1998) 2 CHN 81 : 1 CWN 132 : (1998) 4 RCR(Criminal) 448
Constitution of India, 1950 — Article 214, 22, 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 177, 2, 3(4)Penal Code, 1860 (IPC) — Section 120B, 406, 408, 420, 436(1)
High Courts10 Jul 1998
SASHANK INVESTMENT and CONSTRUCTION (P) LTD. and Another Vs INCOME TAX OFFICER and Others
Calcutta High Court · (1999) 156 CTR 259
Income Tax Act, 1961 — Section 230A
High Courts10 Jul 1998
Sashank Investment and Construction Pvt. Ltd. and Another Vs Income Tax Officer, Companies Ward 12(3) and Others
Calcutta High Court · (1999) 239 ITR 603
Income Tax Act, 1961 — Section 17, 230A
High Courts10 Jul 1998
Charan Bala Mondal and Others Vs Minati Mondal and Others
Calcutta High Court · (1998) 3 CALLT 43
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1High Court Appellate Side Rules, 1987 — Rule 1
High Courts10 Jul 1998
United Bank of India Vs The Bhulanbararee Coal Co. Ltd. and Others
Calcutta High Court · 1 CWN 353
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts10 Jul 1998
Dr. Suniti Ranjan Roy Chowdhury Vs West Bengal College Service Commission and Others
Calcutta High Court · (1998) 2 CALLT 572
Constitution of India, 1950 — Article 12, 14, 16, 21, 226Contract Act, 1872 — Section 70
High Courts08 Jul 1998Allowed
In Re: Sm. Angur Bala Parui
Calcutta High Court · AIR 1999 Cal 102 : 1 CWN 570
Constitution of India, 1950 — Article 12, 226Electricity Act, 1910 — Section 12(2), 3West Bengal Premises Tenancy Act, 1956 — Section 36
High Courts06 Jul 1998
M/s. Prabhat Oil Mill and Others Vs State of West Bengal and Others
Calcutta High Court · (1998) 3 CALLT 280
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 29(1), 30, 31
High Courts02 Jul 1998
Ram Prawesh Sharma and Another Vs The Union of India and Others
Calcutta High Court · (1998) 3 CALLT 18
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts02 Jul 1998
Ruby Rubber Industries Vs Commissioner of C. Ex.
Calcutta High Court · (1999) 63 ECC 17 : (1998) 104 ELT 330
Central Excises and Salt Act, 1944 — Section 35, 35B, 35C, 35C(4), 35F
High Courts01 Jul 1998
Sushil Kumar Jhunjhunwala Vs Shi S.M. Chowdhury and Another
Calcutta High Court · (1998) 3 CALLT 179
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 151Criminal Procedure Code, 1973 (CrPC) — Section 144(2)
High Courts01 Jul 1998Dismissed
Pratick Kumar Sen Vs Union of India (UOI) and Others
Calcutta High Court · (1998) 61 ECC 488
Civil Procedure Code, 1908 (CPC) — Section 11, 132Constitution of India, 1950 — Article 226, 311Customs Act, 1962 — Section 108, 129A, 147