High Courts05 Dec 1997
Hawa Hembram and Others Vs State of W.B.
Calcutta High Court · (1998) CriLJ 3990
Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,260 of 3,204
High Courts05 Dec 1997Partly Allowed
Dr. Buddhadeb Das and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1998 Cal 200
Constitution of India, 1950 — Article 226
High Courts05 Dec 1997Allowed
Giddu alias Mongal Mudi (In Jail) Vs The State of West Bengal
Calcutta High Court · (1998) CriLJ 1798
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts02 Dec 1997
State of West Bengal and Others Vs Smt. Tanwir Bano
Calcutta High Court · (1998) 1 CALLT 339 : (1998) 79 FLR 588 : (1998) 1 ILR (Cal) 59
Calcutta Police Act, 1866 — Section 39Constitution of India, 1950 — Article 226
High Courts02 Dec 1997Allowed
Shyam Sundar Ganeriwalla and etc. Vs Delta International Ltd. and Another
Calcutta High Court · AIR 1998 Cal 233 : 1 CWN 42
Transfer of Property Act, 1882 — Section 105, 8West Bengal Premises Tenancy Act, 1956 — Section 13(1)
High Courts02 Dec 1997Partly Allowed
Sen Mukherjee and Co. Vs Smt. Chhaya Banerjee
Calcutta High Court · AIR 1998 Cal 252
Specific Relief Act, 1963 — Section 20, 20(1), 20(2), 20(4)
High Courts28 Nov 1997
Commissioner of Income Tax Vs Air Survey Co. of India (P.) Ltd.
Calcutta High Court · (1999) 153 CTR 318 : (1998) 232 ITR 707
Income Tax Act, 1961 — Section 32A
High Courts28 Nov 1997
Commissioner of Income Tax Vs Supreme Credit Corporation Ltd.
Calcutta High Court · (1998) 148 CTR 539 : (1998) 230 ITR 700
Income Tax Act, 1961 — Section 22
High Courts27 Nov 1997
Dipankar Banerjee Vs Tanuja Banerjee
Calcutta High Court · (1998) 2 CALLT 1 : (1998) 1 CHN 488 : (1998) CriLJ 907 : (1998) 4 RCR(Criminal) 681
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 421, 421(1), 482
High Courts27 Nov 1997Dismissed
Paresh Chandra Koji Vs The State
Calcutta High Court · (1998) CriLJ 923
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 173(5), 197, 197(1), 409
High Courts27 Nov 1997Dismissed
Dharanidhar Mondal Vs Prasadibala Nandy
Calcutta High Court · (1998) 2 ILR (Cal) 507
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25West Bengal Premises Tenancy Act, 1956 — Section 2
High Courts26 Nov 1997
COMMISSIONER OF INCOME TAX Vs NEW GUJARAT COTTON MILLS LTD.
Calcutta High Court · (1998) 148 CTR 563
High Courts26 Nov 1997
Commissioner of Income Tax, West Bengal II, Calcutta Vs M/s. Indus Services Ltd.
Calcutta High Court · (1998) 1 CALLT 223 : (1998) 230 ITR 328
Income Tax Act, 1961 — Section 80
High Courts26 Nov 1997Dismissed
Bijoy Kumar Biswas Vs Nabayug Large Sized Co-operative Agricultural Credit Society Limited and Others
Calcutta High Court · AIR 1998 Cal 216 : (2000) 100 CompCas 102
High Courts26 Nov 1997
Commissioner of Income Tax Vs Sunidhi Properties
Calcutta High Court · (1998) 148 CTR 582 : (1998) 230 ITR 157
Income Tax Act, 1961 — Section 80I, 80I(2), 80J(4)
High Courts26 Nov 1997
COMMISSIONER OF INCOME TAX Vs INDUS SERVICES LTD.
Calcutta High Court · (1998) 147 CTR 107
Income Tax Act, 1961 — Section 80O
High Courts26 Nov 1997
Managing Committee, Sarte Taraknath Institution Vs The State of West Bengal
Calcutta High Court · (1998) 2 ILR (Cal) 122
Constitution of India, 1950 — Article 226West Bengal Board of Secondary Education Act, 1963 — Section 28(2)
High Courts25 Nov 1997Allowed
Sri. Laxmi Paper Depot Vs Sub-Divisional Officer and Another
Calcutta High Court · AIR 1998 Cal 195
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 5A, 79, 8, 80
High Courts25 Nov 1997Dismissed
Kiriti Majumdar Vs State of West Bengal
Calcutta High Court · (1997) 2 ILR (Cal) 555
Constitution of India, 1950 — Article 14, 226
High Courts25 Nov 1997Dismissed
Sk. Omar Ali Vs Aspia Bibi and Another
Calcutta High Court · (1998) CriLJ 752
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 397(3)Limitation Act, 1963 — Section 5Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3, 3(1), 3(2), 3(3)