High Courts13 Jan 1998
Commissioner of Income Tax Vs Hindusthan Development Corpn. Ltd.
Calcutta High Court · (1998) 101 TAXMAN 146
Income Tax Act, 1961 — Section 256(1), 256(2)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,258 of 3,204
High Courts09 Jan 1998Dismissed
Amal Kumar Paul Vs Steel Authority of India Ltd. and Others
Calcutta High Court · 1 CWN 25 : (2001) 3 LLJ 151
High Courts08 Jan 1998Dismissed
Commissioner of Income Tax Vs Kashiprosad Anoop Kumar
Calcutta High Court · (1998) 1 ILR (Cal) 203
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts07 Jan 1998Dismissed
Sharif Hossain alias Dalim Master Vs Kalimuddin Shams and Others
Calcutta High Court · AIR 1998 Cal 162
Representation of the People Act, 1951 — Section 81(3), 83(2)
High Courts07 Jan 1998
Rajeswar Das Vs Durgapur State Transport Corporation
Calcutta High Court · (1998) 2 CALLT 32
High Courts06 Jan 1998
In re: Grapco Industries Ltd. and Another
Calcutta High Court · AIR 1998 Cal 170 : (1998) 1 CALLT 278 : (1998) 1 CHN 202 : (1999) 97 CompCas 99
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, Order 39 Rule 2A, Order 39 Rule 3, Order 39 Rule 6, Order 39 Rule 8Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 14
High Courts06 Jan 1998Allowed
Grapoo Industries Ltd. and Another Vs Industrial Credit Investment Corporation of India Ltd. and Others etc. etc.
Calcutta High Court · AIR 1998 Cal 170 : (1998) 1 CALLT 278 : (1998) 1 CHN 202 : (1999) 97 CompCas 99
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 14Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(1), 19(2), 19(3), 19(4)
High Courts01 Jan 1998
In the Matter of: Bonneswar Dutta and Others
Calcutta High Court · (1998) 1 CALLT 74 : (1998) 1 CHN 123 : (1998) CriLJ 1383 : (1998) 2 ILR (Cal) 296
Constitution of India, 1950 — Article 20(3), 226Court Fees Act, 1870 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 438(1), 439(1)
High Courts24 Dec 1997
Vysya Bank Ltd. Vs Appropriate Authority of Income Tax and Others
Calcutta High Court · (1999) 151 CTR 239 : (1998) 233 ITR 560 : (1998) 101 TAXMAN 433
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UD
High Courts24 Dec 1997
Commissioner of Income Tax Vs Smt. Sova Bajoria
Calcutta High Court · (1999) 152 CTR 220 : (1998) 232 ITR 202
Income Tax Act, 1961 — Section 144, 271(1)
High Courts23 Dec 1997
Saroj Tikader Vs The State and Another
Calcutta High Court · (1998) 2 CALLT 314
Criminal Procedure Code, 1973 (CrPC) — Section 125, 155(3), 192(2), 200, 202General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 104B, 304B, 307, 34, 369
High Courts23 Dec 1997Dismissed
The Commissioner of Customs (Preventive) and Others Vs Asif Hossain and Another
Calcutta High Court · (1998) 60 ECC 266
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 113, 124
High Courts22 Dec 1997
Commissioner of Income Tax Vs Bengal Waterproof Ltd.
Calcutta High Court · (1999) 239 ITR 265 : (1998) 101 TAXMAN 279
High Courts22 Dec 1997
Vijay Bahadur Singh Vs State of West Bengal
Calcutta High Court · (1998) 1 CALLT 462
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190, 195(1), 2, 340, 340(1)Penal Code, 1860 (IPC) — Section 120B, 192, 193, 196, 199
High Courts22 Dec 1997
Hardeoram Xalxo Vs The State
Calcutta High Court · (1998) 1 CALLT 494
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts22 Dec 1997
Ram Swarup Prosad Vs State of West Bengal
Calcutta High Court · (1998) 3 CALLT 292
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 139(1), 190, 195, 195(1), 340Penal Code, 1860 (IPC) — Section 120B, 192, 193, 194, 195
High Courts22 Dec 1997Allowed
Dorabji Rustomji Bhesania Vs Rustom Dhunjishan Anklesaria
Calcutta High Court · (1999) 1 ILR (Cal) 105
High Courts22 Dec 1997
Rampada Biswas Vs Dolly Mitra and Others
Calcutta High Court · (1999) 2 DMC 689 : (1999) 3 RCR(Criminal) 1
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Hindu Marriage Act, 1955 — Section 11, 12
High Courts19 Dec 1997
Dr. Debranjan Mukhopadhyay Vs Sri Manik Chandra Mondal and Others
Calcutta High Court · AIR 1998 Cal 244 : (1998) 2 CALLT 109
Constitution of India, 1950 — Article 100(1), 102, 102(1), 136, 14Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(3)Penal Code, 1860 (IPC) — Section 304
High Courts19 Dec 1997Allowed
Terai Overseas Ltd. Vs The O.S., Draw Back Deptt. and Others
Calcutta High Court · (1998) 59 ECC 252
Constitution of India, 1950 — Article 226