High Courts30 Jun 1998
Ram Prosad Majhi and Another Vs District Inspector of School (SE), 24-Parganas
Calcutta High Court · (1998) 3 CALLT 46
Constitution of India, 1950 — Article 39
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,247 of 3,204
High Courts30 Jun 1998
Indian Oil Corporation Limited Vs Panchanan Manna
Calcutta High Court · (1998) 2 CALLT 511 : (1999) 81 FLR 527 : (1999) 2 LLJ 66
Constitution of India, 1950 — Article 12, 14, 16, 21, 226Industrial Disputes Act, 1947 — Section 10
High Courts30 Jun 1998
M/s. N.C. Singha and Sons and Another Vs Union of India and Others
Calcutta High Court · (1998) 2 CALLT 483 : (1998) 61 ECC 47 : (1998) 104 ELT 11
Constitution of India, 1950 — Article 226Customs House Agents Licensing Regulations, 1984 — Regulation 21(1), 23, 21(2)
High Courts30 Jun 1998Dismissed
Deb Kanta Roy Vs Glucoseries Pvt. Ltd.
Calcutta High Court · (2000) 1 ILR (Cal) 1
Companies Act, 1956 — Section 397, 398
High Courts30 Jun 1998Dismissed
Narpat Singh Baid Vs Dover Credit (P) Ltd. and Others
Calcutta High Court · AIR 1998 Cal 332
Arbitration Act, 1940 — Section 14, 18, 39Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101
High Courts28 Jun 1998
State of West Bengal and Others Vs Chittadas Roy
Calcutta High Court · (1998) 2 CALLT 420
Arbitration Act, 1940 — Section 30, 33
High Courts26 Jun 1998
General Manager, KTPS and Others Vs Rajesh Nath and Others
Calcutta High Court · (1998) 3 CALLT 1
Constitution of India, 1950 — Article 12, 226
High Courts25 Jun 1998
Sri Faderi Ram Vs Sri Kalika Singh and Others Mohan Chowdhury Vs Kalika Singh and Others
Calcutta High Court · (1998) 3 CALLT 248
Constitution of India, 1950 — Article 14, 16, 21, 226Recruitment Rules, 1995 — Rule 6
High Courts25 Jun 1998
Machinnon Machenzie and Co. Ltd. Vs The Calcutta Municipal Corpn. and Others
Calcutta High Court · AIR 1999 Cal 205 : 104 CWN 764
Calcutta Municipal Corporation Act, 1980 — Section 193, 225, 225(1), 225(2), 225(3)Constitution of India, 1950 — Article 265
High Courts24 Jun 1998
M/s. Anil Baran Sahoo and Guru Pada Sahu Vs West Bengal State Electricity Board
Calcutta High Court · (1998) 3 CALLT 81
Arbitration Act, 1940 — Section 17(2)Constitution of India, 1950 — Article 12
High Courts23 Jun 1998
Shita Ram Shaw Vs Oriental Insurance Co. Ltd. and Another
Calcutta High Court · (1998) 2 CALLT 560
Motor Vehicles Act, 1988 — Section 140
High Courts22 Jun 1998
Gangadhar Ghosh Vs Damodar Valley Corporation and Another
Calcutta High Court · (1998) 3 CALLT 143 : (1999) 1 LLJ 1195
Constitution of India, 1950 — Article 12, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 21
High Courts19 Jun 1998
Abani Mahato Vs Kanchan Kr. Sinha and Others
Calcutta High Court · (1998) 3 CALLT 83
Constitution of India, 1950 — Article 226
High Courts19 Jun 1998
Radhakrishan Maity Vs Allahabad Bank
Calcutta High Court · (1998) 2 CALLT 395 : (1999) 98 CompCas 217
Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(1), 19(6), 3
High Courts19 Jun 1998
T.M. and M.C. Pvt. Ltd. Vs Sita Devi Haralalka
Calcutta High Court · (1998) 2 CALLT 552
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 6 Rule 16, Order 9 Rule 13, Order 9 Rule 4, Order 9 Rule 9Limitation Act, 1963 — Article 122, 133, 137West Bengal Premises Tenancy Act, 1956 — Section 17(2)
High Courts18 Jun 1998
Bhagirath Agarwalla Vs M/s. French Motor Car Co. Ltd.
Calcutta High Court · (1998) 3 CALLT 416
Transfer of Property Act, 1882 — Section 109, 111
High Courts18 Jun 1998
The State of West Bengal and Others Vs Sri Kamal Kanta Singh
Calcutta High Court · (1998) 2 CALLT 389
Constitution of India, 1950 — Article 226
High Courts17 Jun 1998
Union of India Vs S. Sarkar
Calcutta High Court · (1998) 2 CALLT 411 : (1998) 2 CHN 524
Arbitration Act, 1940 — Section 30, 33
High Courts16 Jun 1998
Sri Mahadeb Roy Vs Sikiha Das and Others
Calcutta High Court · (1999) 1 ACC 415 : (1998) 2 ACC 774 : (1999) ACJ 1042 : (1998) 2 CALLT 330
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1939 — Section 110APenal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts15 Jun 1998
NEPC Micon Limited and Others Vs Magma Leasing Limited
Calcutta High Court · (1998) 2 CALLT 505 : (1999) 2 CivCC 459 : (1999) 1 RCR(Criminal) 754
Criminal Procedure Code, 1973 (CrPC) — Section 219, 219(1), 258, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142