High Courts18 Dec 1997
Barid Baran Banerjee Vs The Coal Controller and Others
Calcutta High Court · (1998) 1 CALLT 404 : (1998) 2 ILR (Cal) 97
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,259 of 3,204
High Courts17 Dec 1997
General Manager, Kolaghat Thermal Vs Power Station and Others
Calcutta High Court · (1998) 1 CALLT 391
Constitution of India, 1950 — Article 14, 16, 226
High Courts17 Dec 1997
Dipak Kumar Das Vs Mrinal Kanti Roy and Others
Calcutta High Court · AIR 1998 Cal 139
Representation of the People Act, 1951 — Section 100(1), 123(7)
High Courts17 Dec 1997
COMMISSIONER OF INCOME TAX Vs NANDINI NOPANY, SMT.
Calcutta High Court · (1998) 148 CTR 522
Income Tax Act, 1961 — Section 143(3)
High Courts17 Dec 1997
Commissioner of Income Tax Vs Smt. Nandini Nopany
Calcutta High Court · (1998) 230 ITR 679
Income Tax Act, 1961 — Section 143(3)
High Courts16 Dec 1997
Samaresh Mohan Ghosh Vs Muktesh Mohan Ghosh and Others
Calcutta High Court · (1998) 1 CALLT 345
Benami Transactions (Prohibition) Act, 1988 — Section 4(1), 4(3), 7Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115A, 66Constitution of India, 1950 — Article 227
High Courts12 Dec 1997
Coal India Limited Vs M/s. Paul Builders M/s. Paul Builders Vs Coal India Limited
Calcutta High Court · (1998) 3 CALLT 322
Arbitration Act, 1940 — Section 33
High Courts12 Dec 1997
The Commissioner of Income Tax (Central-II), Kolkata Vs M/s. Bhartia Cutler Hammer Ltd., Kolkata
Calcutta High Court · (1998) 1 CALLT 306 : (1999) 152 CTR 512 : (1998) 232 ITR 785
Income Tax Act, 1961 — Section 35
High Courts12 Dec 1997
Commissioner of Income Tax Vs Smt. Joytsna Poddar
Calcutta High Court · (1998) 232 ITR 759
Income Tax Act, 1961 — Section 263
High Courts12 Dec 1997
Swan Fisheries (Private) Ltd. and Another Vs State of West Bengal
Calcutta High Court · (1998) 60 ECC 36
Criminal Procedure Code, 1973 (CrPC) — Section 227, 397, 401, 439, 482Foreigners Act, 1946 — Section 13, 14Forest Act, 1927 — Section 26
High Courts12 Dec 1997Allowed
Khagendra Nath Paul Vs State of West Bengal
Calcutta High Court · (1999) 1 ILR (Cal) 140
Constitution of India, 1950 — Article 226Jadavpur University Act, 1981 — Section 4(13), 47(5)
High Courts12 Dec 1997Dismissed
Om Prakash Saxena and Another Vs Dhirendra Nath Nag and Others
Calcutta High Court · AIR 1998 Cal 210
Constitution of India, 1950 — Article 226West Bengal Municipal Act, 1993 — Section 2(31), 61, 63(1)
High Courts11 Dec 1997
Shipping Corporation of India Ltd. Vs Industrial Tribunal III and Others
Calcutta High Court · (1998) 2 LLJ 301
Industrial Disputes Act, 1947 — Section 11West Bengal Industrial Disputes Rules, 1958 — Rule 20C, 20E
High Courts11 Dec 1997Allowed
Mohan Kumar Mukherjee Vs Ledo Tea Company Limited
Calcutta High Court · (1998) 3 CivCC 690 : (1998) 4 RCR(Criminal) 118
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts10 Dec 1997Allowed
Union of India (UOI) and Others Vs Subhas Jha
Calcutta High Court · (1999) 3 LLJ 1117
Constitution of India, 1950 — Article 311(2)Industrial Disputes Act, 1947 — Section 25F
High Courts10 Dec 1997Dismissed
Jyotsna Mukherjee (Smt.) Vs Utpal Mukherjee
Calcutta High Court · (2000) 1 DMC 477
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)
High Courts10 Dec 1997Allowed
Syndicate Bank Vs B.S. Narayanan
Calcutta High Court · (1999) 3 LLJ 44
Constitution of India, 1950 — Article 226Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Rule 6
High Courts10 Dec 1997
Sankar Prosad Ghosh Vs Lakshmi Rani Ghosh
Calcutta High Court · (1999) 1 DMC 624 : (1998) 2 DMC 53 : (1998) 2 RCR(Criminal) 250
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 Dec 1997
Upasana Ghosh alias Bramhachari Vs The State
Calcutta High Court · (1998) 1 CALLT 363
Criminal Procedure Code, 1973 (CrPC) — Section 154, 193, 313, 354Evidence Act, 1872 — Section 137, 138, 27, 3Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts08 Dec 1997
Prithwis Kumar Nag Vs State of West Bengal
Calcutta High Court · (1998) 1 CALLT 472 : (1998) CriLJ 3502 : (1998) 2 RCR(Criminal) 243
Constitution of India, 1950 — Article 1, 142(1), 2(1)Criminal Procedure Code, 1973 (CrPC) — Section 109, 156(3), 173(1), 173(8), 190(1)Limitation Act, 1963 — Section 5