COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,263 of 3,204

High Courts18 Sept 1997Dismissed

Keuli Devi (Smt.) Vs Kisun Devi (Smt.)

Calcutta High Court · (1997) 2 ILR (Cal) 336

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, Order 8 Rule 2Constitution of India, 1950 — Article 213Contract Act, 1872 — Section 23

High Courts18 Sept 1997

The Chairman, Calcutta Port Trust and Ors Vs Starlon Works Private Ltd. and Ors

Calcutta High Court · AIR 1998 Cal 49 : (1998) 1 CALLT 63

Constitution of India, 1950 — Article 226Major Port Trusts Act, 1963 — Section 53, 61, 61(4), 62, 62(1)

High Courts17 Sept 1997

Commissioner of Income Tax Vs Schlumberger Sea Co. Inc.

Calcutta High Court · (2003) 264 ITR 331 : (2002) 124 TAXMAN 358

Income Tax Act, 1961 — Section 143, 143(3), 154, 256, 256(1)

High Courts17 Sept 1997Dismissed

Kshudiram Pal Vs West Bengal Financial Corporation and Others

Calcutta High Court · AIR 1998 Cal 52 : (2001) 103 CompCas 491 : (1998) 1 ILR (Cal) 407

Evidence Act, 1872 — Section 114, 155State Financial Corporations Act, 1951 — Section 29, 30, 31, 43A

High Courts17 Sept 1997

COMMISSIONER OF INCOME TAX Vs SCHLUMBERGER SEA CO. INC. HIGH COURT OF CALCUTTA

Calcutta High Court · (1999) 157 CTR 538

Income Tax Act, 1961 — Section 154, 44BB

High Courts16 Sept 1997Dismissed

Taleb Sk. Vs State of West Bengal

Calcutta High Court · (1998) CriLJ 909

Constitution of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 6A, 6A(2), 6A(3), 6B, 6C

High Courts16 Sept 1997

Hirendra Nath Basu Vs Kshetra Mohan Dutta

Calcutta High Court · (1998) 2 CALLT 5

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 8 Rule 3, Order 8 Rule 5West Bengal Premises Tenancy Act, 1956 — Section 13(1)

High Courts16 Sept 1997

Sheila Sengupta and Another Vs Shib Naryana Roy

Calcutta High Court · (1998) 1 CALLT 311

Hindu Minority and Guardianship Act, 1956 — Section 5, 8, 8(2)Specific Relief Act, 1963 — Section 19, 34, 5, 8

High Courts16 Sept 1997Dismissed

State of West Bengal and Others Vs Tapas Kumar Bhanja

Calcutta High Court · (1997) 09 CAL CK 0022

Penal Code, 1860 (IPC) — Section 379

High Courts15 Sept 1997Allowed

Tyre Corporation of India Limited Vs Debendra Nath Bhattacharjee and Another

Calcutta High Court · AIR 1998 Cal 218

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)

High Courts11 Sept 1997Dismissed

Mahadev Alias Madhav Chandra Ghosh Vs The Officer-in-Charge Armherst P.S.

Calcutta High Court · (1999) 1 ILR (Cal) 397

Constitution of India, 1950 — Article 226West Bengal Premises Tenancy Act, 1956 — Section 17(2)(a), 17(2)(b)

High Courts10 Sept 1997

Manderbhani Colliery Vs Phulwanti Devi

Calcutta High Court · (1999) 1 LLJ 937

Workmens Compensation Act, 1923 — Section 30

High Courts10 Sept 1997Allowed

Rabin Roy Choudhury Vs State

Calcutta High Court · (1998) CriLJ 1699

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 11, 144, 144(2), 144(5), 195(1)Evidence Act, 1872 — Section 3

High Courts10 Sept 1997

Dr. Pranatosh Roy and Others, etc. Vs University of Calcutta and Others

Calcutta High Court · AIR 1998 Cal 181

Constitution of India, 1950 — Article 15, 15(1), 15(4), 226

High Courts10 Sept 1997

Dr. Satya Narayan Chowdhuri Vs State of West Bengal and Another

Calcutta High Court · (1998) CriLJ 928 : 1 CWN 429

Criminal Procedure Code, 1973 (CrPC) — Section 401, 408, 482, 91, 92(1)Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 403, 406, 410, 498(1), 498A

High Courts08 Sept 1997

PKS Limited Vs Uttara Bank Ltd.

Calcutta High Court · (1999) 2 ILR (Cal) 268

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 14

High Courts05 Sept 1997

Wellman Incandescent India Ltd. Vs Supdt. of Central Excise

Calcutta High Court · (1997) 96 ELT 31

High Courts05 Sept 1997

Prafull Kumar Saha Vs Ranjit Kumar Saha

Calcutta High Court · (1998) 1 CALLT 9

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 116West Bengal Premises Tenancy Act, 1956 — Section 13, 17(2), 17(2A), 2, 7(1)

High Courts04 Sept 1997Allowed

Amit Kumar Agarwalla and Others Vs Union of India (UOI)

Calcutta High Court · (1998) CriLJ 974

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)Constitution of India, 1950 — Article 22, 22(5), 226

High Courts04 Sept 1997

Gillette International Vs R.K. Malhotra and Others

Calcutta High Court · (1998) 1 CALLT 371

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Companies Act, 1956 — Section 10F, 397, 398, 398(2), 402