High Courts15 Jun 1998
Shree Pradeep Kundalia Vs Union of India and Others
Calcutta High Court · (1998) 2 CALLT 415
Constitution of India, 1950 — Article 21, 226Passports Act, 1967 — Section 5, 6(2)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,248 of 3,204
High Courts15 Jun 1998
Sri Sri Radheshyam Jew and Another Vs Valuation Officer and Others
Calcutta High Court · (1999) 238 ITR 343
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 16, 16A, 16A(5), 23
High Courts13 Jun 1998Allowed
Vijay H. Punwani Vs Samaresh Bishnu Majumdar
Calcutta High Court · (2000) 2 ILR (Cal) 1
High Courts11 Jun 1998
Exide Industries Ltd. Vs Commissioner of C. Ex.
Calcutta High Court · (1999) 105 ELT 18
Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 11A, 35, 35F
High Courts11 Jun 1998
Amzad Ali Vs Marfat Ali Biswas and Others
Calcutta High Court · (1998) 2 CALLT 462 : (1998) 1 CHN 236 : (1997) CriLJ 4148
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 195(1)(b), 195(3), 195(4), 340(1), 341(1)Penal Code, 1860 (IPC) — Section 193, 471
High Courts11 Jun 1998
The Board of Trustees for the Port of Calcutta Vs Mahalakshmi Constructions
Calcutta High Court · (1998) 2 CALLT 525
Arbitration Act, 1940 — Section 30, 33
High Courts09 Jun 1998
Arun Sanyal and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1998 Cal 331
Bengal Municipal Act, 1932 — Section 250
High Courts09 Jun 1998Dismissed
State of West Bengal Vs Techno Design
Calcutta High Court · (2000) 1 ILR (Cal) 510
Arbitration Act, 1940 — Section 30, 33
High Courts09 Jun 1998Allowed
Madhab Chandra Bakuli Vs State of West Bengal
Calcutta High Court · 1 CWN 385 : (1999) 2 DMC 160
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 498A
High Courts09 Jun 1998
Achintya Kumar Saha Vs West Bengal Kabaddi Association
Calcutta High Court · (1998) 3 CALLT 85
Amateurs Kabaddi Federation of India — Rule 2, 20(17), 22(3)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151
High Courts06 Jun 1998Allowed
Durgadas Mukhopadhyay Vs State of West Bengal
Calcutta High Court · (2000) 2 ILR (Cal) 102
High Courts05 Jun 1998
Shyam Sunder Sharma Vs Superintendent of Directorate of Revenue Intelligence, Calcutta
Calcutta High Court · (1998) 2 CALLT 408 : (1999) 114 ELT 28
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439, 482Customs Act, 1962 — Section 108
High Courts03 Jun 1998Allowed
Durgapur Projects Ltd. and Another Vs Graphite India Ltd. and Others
Calcutta High Court · AIR 1998 Cal 319 : 1 CWN 292
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 57A
High Courts22 May 1998
Supradip Roy Vs Miss Mamata Banerjee and Others
Calcutta High Court · (1998) 2 CALLT 486 : (1998) 2 ILR (Cal) 12
Calcutta High Court Writ Rules — Rule 27Constitution of India, 1950 — Article 19(1), 2, 21, 226, 3)
High Courts15 May 1998
Sri Subir Banerjee and Others Vs Sri Sunil Kumar Dasgupta
Calcutta High Court · (1998) 3 CALLT 98
Bengal (Rural) Primary Education Act, 1930 — Section 66(2)Contempt of Courts Act, 1971 — Section 2, 3West Bengal Primary Education Act, 1973 — Section 106, 106(1)
High Courts15 May 1998
Adhir Ghosh Vs State of West Bengal and Others
Calcutta High Court · AIR 1998 Cal 317 : 1 CWN 280
Constitution of India, 1950 — Article 14
High Courts15 May 1998
Swapan Kumar Acharjya and Others Vs Subhas Chandra Bhattacharjee and Others
Calcutta High Court · AIR 1998 Cal 271 : (1998) 2 CALLT 378 : (1999) 1 ILR (Cal) 304
West Bengal Co-operative Societies Act, 1983 — Section 21, 25, 25(1), 31
High Courts14 May 1998
M/s. Spectrum Electronics and Others Vs State Bank of India and Others
Calcutta High Court · (1998) 2 CALLT 351 : (1999) 97 CompCas 451
Banks and Financial Institutions Act, 1993 — Section 1(4), 17, 18, 19, 20Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 3(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151, 24, 24(1)
High Courts14 May 1998Dismissed
Prem Nath Diesels Pvt. Ltd. Vs Aloka Dam
Calcutta High Court · AIR 1999 Cal 1 : 1 CWN 106
Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1), 6
High Courts14 May 1998
Rameshwar Roy Vs Baidhendra Kinkar Patra
Calcutta High Court · AIR 1998 Cal 292 : 1 CWN 1
Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13(1), 17(3)