COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,252 of 3,204

High Courts31 Mar 1998

Sk. Kausar Ali Vs State of West Bengal and Others

Calcutta High Court · (1998) 2 CALLT 39

Constitution of India, 1950 — Article 226West Bengal Panchayat (Amendment) Act, 1994 — Section 51West Bengal Panchayat Act, 1973 — Section 2(5), 213B, 213B(1), 213B(3)

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High Courts31 Mar 1998

Nandalal Rander Vs The Commissioner of Customs and Others

Calcutta High Court · (1998) 60 ECC 511

Income Tax Act, 1961 — Section 131

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High Courts31 Mar 1998

Smt. Chameli Singha Vs Sham Sundar Nag

Calcutta High Court · (1998) 3 CALLT 315

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23AWest Bengal Premises Tenancy Act, 1956 — Section 13(1A)

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High Courts31 Mar 1998Dismissed

Champak Mukherjee Vs State of West Bengal

Calcutta High Court · (1999) 2 ILR (Cal) 27

Penal Code, 1860 (IPC) — Section 176, 177Protection of Human Rights Act, 1993 — Section 10, 10(2), 12, 13, 14

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High Courts30 Mar 1998Allowed

Monirul Islam Vs State of West Bengal

Calcutta High Court · (1998) 1 ILR (Cal) 346

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High Courts27 Mar 1998

Sri Deo Pujan Singh Vs State of West Bengal and Others

Calcutta High Court · (1998) 3 CALLT 344

Constitution of India, 1950 — Article 226

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High Courts27 Mar 1998

Sri Sri Iswar Dadhibahan Jew and Others Vs The State of West Bengal and Others

Calcutta High Court · (1998) 3 CALLT 131

Constitution of India, 1950 — Article 226West Bengal Land Reforms Act, 1955 — Section 14(K)(a), 14(M)(6), 14L, 14M, 14M(1)(a)

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High Courts27 Mar 1998Allowed

Sisir Kumar Das Vs Kumarish Chandra Das

Calcutta High Court · (1999) 2 ILR (Cal) 136

Constitution of India, 1950 — Article 226

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High Courts27 Mar 1998

Commissioner of Income Tax Vs Deys'' Medical Stores (MFG.) Ltd.

Calcutta High Court · (1998) 2 ILR (Cal) 452

Income Tax Act, 1961 — Section 256(1), 37(3A)

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High Courts26 Mar 1998Dismissed

Rubiren Engineering Corporation Vs Abhoy Singh Surana and Others

Calcutta High Court · 1 CWN 79

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 99, 47

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High Courts26 Mar 1998Allowed

Modern Food Industries (India) Ltd. Vs Second Industrial Tribunal and Others

Calcutta High Court · (1999) 82 FLR 520 : (2000) 2 LLJ 177

Industrial Disputes Act, 1947 — Section 10(1)

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High Courts26 Mar 1998

Commissioner of Income Tax Vs Dhawan Investment and Trading Co. Ltd.

Calcutta High Court · (1999) 238 ITR 486 : (1998) 100 TAXMAN 562

Income Tax Act, 1961 — Section 28

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High Courts25 Mar 1998Allowed

Budharu Roy and Another Vs National Insurance Co. Ltd. and Another

Calcutta High Court · (1998) ACJ 846

Motor Vehicles Act, 1988 — Section 140

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High Courts25 Mar 1998

Union of India and Others Vs T. Malleswar Rao and Others

Calcutta High Court · (1998) 2 CALLT 121

Constitution of India, 1950 — Article 14, 16, 226

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High Courts25 Mar 1998

Kanchan Oil Industries Ltd. Vs West Bengal Essential Commodities Supply Corporation

Calcutta High Court · (1999) 1 ILR (Cal) 372

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High Courts25 Mar 1998

Commissioner of Income Tax Vs Western Bengal Coal Fields Ltd.

Calcutta High Court · (1999) 151 CTR 680 : (1998) 233 ITR 139

Income Tax Act, 1961 — Section 36(1)

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High Courts24 Mar 1998Dismissed

Ram Pujan Singh and Others Vs The Gramophone Company Ltd. and Others

Calcutta High Court · 1 CWN 371

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 29 Rule 1, Order 3 Rule 1, Order 6 Rule 14, Order 6 Rule 15Companies Act, 1956 — Section 291

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High Courts24 Mar 1998

State of West Bengal and Others Vs The West Bengal State Audio Visual Technicians Association and Others

Calcutta High Court · (1998) 2 CALLT 154

Constitution of India, 1950 — Article 14, 16, 226, 39

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High Courts24 Mar 1998

Commissioner of Income Tax Vs R.P. Goenka and J.P. Goenka

Calcutta High Court · (1999) 152 CTR 156

Income Tax Act, 1961 — Section 24(vi)

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High Courts24 Mar 1998

Sri Shyam Sundar Chowdhury Vs Sri N.C. Batabyal

Calcutta High Court · (1998) 2 CALLT 146

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4West Bengal Premises Tenancy Act, 1956 — Section 13(1)

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