High Courts11 Mar 1998
Commissioner of Income Tax Vs Macneill Magore Ltd.
Calcutta High Court · (1999) 151 CTR 409 : (1999) 2 ILR (Cal) 208 : (1998) 232 ITR 945 : (1998) 99 TAXMAN 305
Income Tax Act, 1961 — Section 263, 35B, 35B(1), 40A(5)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,254 of 3,204
High Courts11 Mar 1998Allowed
Dipankar Sengupta and Another Vs United Bank of India and Others
Calcutta High Court · (1998) 79 FLR 212 : (1999) 1 LLJ 208
High Courts11 Mar 1998Dismissed
Bhagchand Jain Vs P.F. Inspector
Calcutta High Court · (2000) 87 FLR 333 : (1998) 1 ILR (Cal) 349 : (2000) 2 LLJ 599
Criminal Procedure Code, 1973 (CrPC) — Section 2, 2(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(2A), 14A(1), 14A(2)
High Courts10 Mar 1998
Commissioner of Income Tax Vs Shirinbai Abdullabhai
Calcutta High Court · (1998) 150 CTR 625 : (1998) 232 ITR 895
Income Tax Act, 1961 — Section 143(3), 147, 148
High Courts10 Mar 1998
Digvijay Cement Co. Ltd. Vs Appropriate Authority and Others
Calcutta High Court · (2000) 158 CTR 448 : (1999) 235 ITR 725 : (1999) 106 TAXMAN 106 : (1998) 99 TAXMAN 32
Income Tax Act, 1961 — Section 269UATransfer of Property Act, 1882 — Section 53A
High Courts09 Mar 1998
Commissioner of Income Tax Vs Trustees of Keshav Mohta Family Trust
Calcutta High Court · (1998) 232 ITR 875
Income Tax Act, 1961 — Section 164, 164(1), 164(3)
High Courts09 Mar 1998Dismissed
Steel Authority of India Ltd. Vs Bela Ghosh and Others
Calcutta High Court · (1999) 3 LLJ 944
High Courts06 Mar 1998Dismissed
Arabinda Saha Vs State of West Bengal
Calcutta High Court · (1999) 1 ILR (Cal) 213
High Courts05 Mar 1998
Chief Security Officer, RPF and Others Vs Ganga Prasad and Others
Calcutta High Court · (1998) 3 CALLT 106
Constitution of India, 1950 — Article 226, 311, 311(2)Railway Protection Force Rules, 1959 — Rule 44, 45, 46, 47
High Courts04 Mar 1998
Shaymal Baran Saha Vs State of West Bengal and Others
Calcutta High Court · (2001) ACJ 1279 : AIR 1998 Cal 203 : 1 CWN 31
High Courts04 Mar 1998
Moulana Mufti Syed Md. Noorur Rehman Barkati and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1999 Cal 15 : 1 CWN 323 : (1998) 1 ILR (Cal) 307
Constitution of India, 1950 — Article 14, 19(1), 25Environment (Protection) Act, 1986 — Section 3
High Courts03 Mar 1998
Union of India and Another Vs Smt. Sipra Moitra and Another
Calcutta High Court · (1998) 2 CALLT 125 : (1999) 2 CivCC 104
Evidence Act, 1872 — Section 114Specific Relief Act, 1963 — Section 34
High Courts03 Mar 1998
N.T.P. Corporation Ltd. Vs Regional Provident Fund Commissioner and Another
Calcutta High Court · (1999) 2 LLJ 330
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 3A, 7A
High Courts02 Mar 1998
Life Insurance Corporation of India Vs Tufan Mondal
Calcutta High Court · (2000) ACJ 1441 : AIR 1999 Cal 104 : (1998) 3 CALLT 420 : (1999) 2 CivCC 211
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 17Insurance Act, 1938 — Section 39(6)
High Courts02 Mar 1998Dismissed
Amal Krishna Aditya Vs Ganesh Chandra Das
Calcutta High Court · AIR 1998 Cal 221
Hindu Succession Act, 1956 — Section 19Transfer of Property Act, 1882 — Section 105, 106West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts02 Mar 1998Allowed
Gopal Krishna Dutta Vs Samar Kumar Bhattacharya
Calcutta High Court · (1998) 2 ILR (Cal) 408
Motor Vehicles Act, 1939 — Section 110A, 95(2), 95(4)
High Courts27 Feb 1998
Geekay Exim (India) Ltd. and Another Vs Commissioner of Income Tax and Others
Calcutta High Court · (1999) 153 CTR 417 : (1998) 234 ITR 560 : (1999) 106 TAXMAN 236
Income Tax Act, 1961 — Section 80HHC
High Courts27 Feb 1998Allowed
Inter Sales Vs Reliance Industries Ltd.
Calcutta High Court · (1999) 35 CLA 370 : (2002) 108 CompCas 680 : 1 CWN 210
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 10, 10(1), 2(11), 53, 84
High Courts25 Feb 1998Allowed
General Manager, Magma Area, Eastern Coal Fields Ltd. Vs Gopal Chandra Mondal and Others
Calcutta High Court · (1999) 82 FLR 530 : (1998) 1 ILR (Cal) 214 : (2000) 1 LLJ 456
Constitution of India, 1950 — Article 21, 226Industrial Disputes Act, 1947 — Section 25F
High Courts24 Feb 1998Allowed
Larson and Toubro Ltd. and Another Vs State Consumer Disputes Redressal Commission and Others
Calcutta High Court · AIR 1998 Cal 313 : (1999) 33 CLA 456 : 1 CWN 252
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 17, 2