COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,262 of 3,204

High Courts03 Oct 1997Allowed

Anup Kr. Ghosh Vs Union of India (UOI) and Others

Calcutta High Court · (1998) 59 ECC 479

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 3, 8Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 104, 111

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High Courts03 Oct 1997Allowed

Subhas Choudhury Vs Kantilal Paul

Calcutta High Court · (1998) 2 ILR (Cal) 128

Transfer of Property Act, 1882 — Section 111West Bengal Premises Tenancy Act, 1956 — Section 13(6)

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High Courts03 Oct 1997

Babu Chakraborty (in Jail) Vs The State of West Bengal

Calcutta High Court · (1997) 2 CALLT 437

Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42(1), 42(2), 49, 50

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High Courts03 Oct 1997

Alexandros Dryron S.A. Vs Owners and Parties interested in the vessel M.V. "PRAPTI"

Calcutta High Court · AIR 1998 Cal 142

Evidence Act, 1872 — Section 106, 114

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High Courts03 Oct 1997Dismissed

Dilip Sen, General Secretary of Garden-Reach Sutakal Sramik Union Vs The State of West Bengal

Calcutta High Court · (1998) 1 ILR (Cal) 483

Industrial Disputes (Central) Rules, 1957 — Rule 22Industrial Disputes Act, 1947 — Section 10, 17, 17A, 20(3)West Bengal Industrial Disputes Rules, 1958 — Rule 27

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High Courts03 Oct 1997

Ajay Kumar Churiwal Vs Suman Sethi

Calcutta High Court · (1998) 2 CivCC 219 : (1998) 2 RCR(Criminal) 238

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts03 Oct 1997

United India Insurance Co. Ltd. Vs Arun Prokash Chatterjee

Calcutta High Court · (1998) 1 ILR (Cal) 50

Civil Procedure Code, 1908 (CPC) — Section 151, 21Motor Vehicles (Third Party Insurance) Rules, 1946 — Rule 11Motor Vehicles Act, 1939 — Section 110, 110(F), 110A, 96(2)

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High Courts30 Sept 1997Allowed

Dulal Chandra Adak and Another Vs Gunadhar Patra and Another

Calcutta High Court · AIR 1998 Cal 150

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1Evidence Act, 1872 — Section 18, 45

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High Courts30 Sept 1997

In re: Ananta Sadar

Calcutta High Court · (1998) 1 CALLT 309 : (1998) 1 CALLT 308

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 65, 79

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High Courts30 Sept 1997

In Re: Kanailal Ghosh

Calcutta High Court · (1998) 1 CALLT 227

Calcutta Municipal Corporation Act, 1980 — Section 189Constitution of India, 1950 — Article 227

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High Courts30 Sept 1997

The Daily Tej Pvt. Ltd. Vs Union of India (UOI)

Calcutta High Court · (1998) 1 ILR (Cal) 253

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High Courts26 Sept 1997

Smt. Renu Aich Vs Smt . Lakshmi Debnath and Others

Calcutta High Court · (1998) 2 CALLT 21 : (1998) 1 CHN 180

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 2, Order 21 Rule 97, Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 11Constitution of India, 1950 — Article 311(1)Hindu Succession Act, 1956 — Section 23, 23

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High Courts26 Sept 1997Partly Allowed

Jaya Sen Vs Sujit Kr. Sarkar

Calcutta High Court · AIR 1998 Cal 288

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Specific Relief Act, 1963 — Section 21

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High Courts26 Sept 1997

Burrabazar Fire Works Dealers Association and Others Vs The Commissioner of Police and Others

Calcutta High Court · AIR 1998 Cal 121

Constitution of India, 1950 — Article 19(1), 21Environment (Protection) Act, 1986 — Section 2Environment (Protection) Rules, 1986 — Rule 3

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High Courts25 Sept 1997

Indian Oil Corporation Ltd. Vs S.A. Neyazi

Calcutta High Court · (1998) CriLJ 2281

Criminal Procedure Code, 1973 (CrPC) — Section 482Standards of Weights and Measures (Enforcement) Act, 1985 — Section 33, 33(1), 51, 51(1), 62(1)Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 2, 2(1), 24, 24(2), 24(3)

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High Courts24 Sept 1997Dismissed