High Courts13 May 1998
Miss Gouri Rani Pahari Vs Basudevpur Girl''s High School
Calcutta High Court · (1998) 2 CALLT 530
Constitution of India, 1950 — Article 14, 16, 21, 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,249 of 3,204
High Courts13 May 1998
Sri Debasis Dutta Vs State of West Bengal Sri Chandan Kumar Biswas Vs State of West Bengal and Ors
Calcutta High Court · (1998) 2 CALLT 398 : (1998) 1 CHN 544
Constitution of India, 1950 — Article 14, 16, 226, 309West Bengal Board of Secondary Education Act, 1963 — Section 2, 27, 27(1), 27(4), 31
High Courts13 May 1998
Sri Ashim Dutta alias Nilu Vs State of West Bengal
Calcutta High Court · (1998) 2 CALLT 338 : (1998) 2 CHN 261 : (1998) 2 ILR (Cal) 57
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 201, 302, 363, 366, 376
High Courts13 May 1998
New India Assurance Company Limited Vs Smt. Labanya Prova Chakraborty
Calcutta High Court · (1999) 1 ILR (Cal) 390
High Courts13 May 1998
New India Assurance Company Limited Vs Labanya Prova Chakraborty
Calcutta High Court · (1999) 1 ILR (Cal) 283
High Courts12 May 1998
Sona Ghosh (in Jail) and Others Vs The State of West Bengal
Calcutta High Court · (1998) 3 CALLT 450
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 323, 324, 34
High Courts12 May 1998Dismissed
Manab Kumar Paul Vs Anz Grindalys Bank
Calcutta High Court · (1999) 1 ILR (Cal) 538
High Courts11 May 1998
Shyam Kunj Occupants'' Society Vs Co-operative Society and Building Workers'' Union
Calcutta High Court · (1999) 82 FLR 595 : (2001) 3 LLJ 430
Industrial Disputes Act, 1947 — Section 2
High Courts11 May 1998
Subodh Kumar Dutta Vs State of West Bengal
Calcutta High Court · (1998) 3 CALLT 41
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 401, 402, 482Penal Code, 1860 (IPC) — Section 161
High Courts11 May 1998
P.K.V. Nair Vs State of West Bengal and Others
Calcutta High Court · (1998) 2 CALLT 69
Arbitration Act, 1940 — Section 14(2), 31(4), 44
High Courts11 May 1998
Commissioner of Police Vs Dwarika Prosad Gupta
Calcutta High Court · (1998) 2 CALLT 141
West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 10A, 10B
High Courts11 May 1998
Jolly Begum and Others Vs State of West Bengal and Others
Calcutta High Court · (1998) 3 CALLT 51
Calcutta Municipal Corporation Act, 1980 — Section 397, 401Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(5)
High Courts11 May 1998
Commissioner of Police Vs Dwarike Prosad Gupta
Calcutta High Court · (1998) 2 CALLT 141
Constitution of India, 1950 — Article 21, 226Transfer of Property Act, 1882 — Section 10(B)West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 10(A), 3, 77(2)
High Courts11 May 1998
Subrata Das Vs State Of West Bengal
Calcutta High Court · (1999) 2 ILR (Cal) 370
Constitution of India, 1950 — Article 19(6)Contempt of Courts Act, 1971 — Section 2
High Courts11 May 1998
Subodh Kr. Dutta Vs State of West Bengal
Calcutta High Court · (1998) 3 CALLT 41
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 401, 402Penal Code, 1860 (IPC) — Section 161
High Courts08 May 1998Dismissed
Khazana Projects and Industries Private Limited Vs Rail India Technical and Economic Services Limited
Calcutta High Court · (1999) 1 ILR (Cal) 472
High Courts06 May 1998Dismissed
Anil Chandra Kumar Vs Stat of West Bengal
Calcutta High Court · (1999) 2 ILR (Cal) 340
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Management of Sponsored Institutions (Secondary) Rules, 1972 — Rule 23
High Courts05 May 1998Allowed
Nikunja Behari Dinda Vs Union of India (UOI)
Calcutta High Court · (1999) 1 ILR (Cal) 33
High Courts05 May 1998
Ziaul Islam with 202 Ors. Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 509
Constitution of India, 1950 — Article 14, 141, 142, 16, 271Recruitment and Leave of Teachers of Primary Schools of West Bengal Rules, 1991 — Rule 14, 26, 8, 9West Bengal Primary Education Act, 1973 — Section 106(1), 106(2)(v), 19, 60(K)
High Courts05 May 1998
Mondal Cold Storage Vs The Oriental Fire and General Insurance Company Ltd.
Calcutta High Court · (1998) 2 ILR (Cal) 145
Civil Procedure Code, 1908 (CPC) — Section 120, 2(9), 20, 46