High Courts24 Feb 1998
Panchugopal Mondal and Another Vs Kenaram Mondal and Others
Calcutta High Court · (1998) 3 CALLT 341
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 7, 115AConstitution of India, 1950 — Article 227
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,255 of 3,204
High Courts24 Feb 1998
Holtzman Chemicals India (P) Ltd. Vs Executive Director, West Bengal Small Scale Industries Corporation Ltd.
Calcutta High Court · (1998) 2 ILR (Cal) 542
West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 3(1)
High Courts23 Feb 1998
Commissioner of Income Tax Vs Coates of India Ltd.
Calcutta High Court · (1998) 150 CTR 311 : (1998) 232 ITR 324 : (1998) 99 TAXMAN 174
Income Tax Act, 1961 — Section 36(1)
High Courts23 Feb 1998Dismissed
United Bank of India and Others Vs Bimalendu Sengupta
Calcutta High Court · (1999) 97 CompCas 507 : (2000) 164 CTR 248 : (2000) 245 ITR 523 : (1998) 101 TAXMAN 429
Income Tax Act, 1961 — Section 45, 53, 54E
High Courts23 Feb 1998
M/s. Birla Jute and Industries Ltd. Vs Rajeshwar Mahato and Others
Calcutta High Court · (1998) 2 CALLT 83 : (1998) 80 FLR 985 : (1999) 1 LLJ 957
Constitution of India, 1950 — Article 226, 254Industrial Disputes Act, 1947 — Section 10(1), 2, 25Limitation Act, 1963 — Section 29(2)
High Courts23 Feb 1998
Chairman, Ad-hoc committee, District Primary School, South 24-parganas Vs Subhas Chandra Samanta and Others
Calcutta High Court · (1998) 3 CALLT 111
West Bengal Primary Education Act, 1973 — Section 106(1)
High Courts23 Feb 1998
Astapada Sasmal Vs Ishani Hundu (Sm.)
Calcutta High Court · (1998) 1 ILR (Cal) 231
Constitution of India, 1950 — Article 166Criminal Procedure Code, 1973 (CrPC) — Section 167(5)West Bengal Board of Secondary Education Act, 1963 — Section 45, 45(2)
High Courts23 Feb 1998
Allahabad Bank Vs Ghanshyam Das Damani
Calcutta High Court · AIR 1998 Cal 243 : (1999) 97 CompCas 64
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22(2)
High Courts23 Feb 1998Dismissed
Kalyani Roy (Sm.) Vs Mannujan Bewa
Calcutta High Court · (1998) 1 ILR (Cal) 291
Calcutta Municipal Act, 1923 — Section 586(1)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 20 Rule 4(2), Order 20 Rule 5, Order 20 Rule 6A, Order 41 Rule 23A
High Courts20 Feb 1998
Commissioner of Income Tax Vs Dhoolie Tea Co. Ltd.
Calcutta High Court · (1998) 149 CTR 135 : (1998) 231 ITR 65
Income Tax Act, 1961 — Section 143(3), 271(1)
High Courts20 Feb 1998
Commissioner of Income Tax Vs Korlay Trading Co. Ltd.
Calcutta High Court · (1999) 152 CTR 17 : (1998) 232 ITR 820
High Courts20 Feb 1998Dismissed
Ajit Kumar Agarwalla Vs Union of India (UOI)
Calcutta High Court · (1998) 100 ELT 333
Criminal Procedure Code, 1973 (CrPC) — Section 165(5)Customs Act, 1962 — Section 105
High Courts20 Feb 1998
Dipankar Dutta Vs State of West Bengal and Others
Calcutta High Court · (1998) 3 CALLT 304
Central Motor Vehicles Rules, 1989 — Rule 139Motor Vehicles (Amendment) Act, 1994 — Section 39Motor Vehicles Act, 1988 — Section 118, 120(2), 130(1), 130(4), 146(1)
High Courts19 Feb 1998
Commissioner of Income Tax Vs Tushar Commercial Co. Ltd.
Calcutta High Court · (1998) 148 CTR 430 : (1998) 230 ITR 918
Income Tax Act, 1961 — Section 256(1), 256(2), 45
High Courts19 Feb 1998
Commissioner of Income Tax Vs Kanoria Investments (P.) Ltd.
Calcutta High Court · (1999) 151 CTR 160 : (1998) 232 ITR 7
Income Tax Act, 1961 — Section 36(1), 40A(8), 80M
High Courts19 Feb 1998Dismissed
N.D. Mazumdar and Company and Others Vs State of West Bengal and Others
Calcutta High Court · 2 CWN 1 : (1999) 3 LLJ 1499
Industrial Disputes Act, 1947 — Section 25F
High Courts18 Feb 1998
Commissioner of Income Tax Vs Haripada Khatua
Calcutta High Court · (1998) 146 CTR 559 : (1998) 146 CTR 558 : (1998) 230 ITR 560
Income Tax Act, 1961 — Section 214, 215(1), 215(3)
High Courts18 Feb 1998
Commissioner of Income Tax Vs Universal Electrics Ltd.
Calcutta High Court · (1999) 151 CTR 169 : (1998) 232 ITR 79
Income Tax Act, 1961 — Section 32A
High Courts17 Feb 1998
Mrs. S.K. Puri Vs Mrs. M. Seshamma
Calcutta High Court · (1998) 3 CALLT 128
Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 13, 3
High Courts17 Feb 1998
Milan Kumar Puri Vs The State of West Bengal and Others Milan Kumar Puri Vs R.K. Prasanna
Calcutta High Court · (1998) 3 CALLT 138
Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1988 — Section 104, 80