COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,269 of 3,204

High Courts09 May 1997

Jenson and Nicholson (India) Ltd. and others Vs Union of India and others

Calcutta High Court · AIR 1997 Cal 308

Companies Act, 1956 — Section 12, 12(1), 2(36), 56, 56(1)Constitution of India, 1950 — Article 14, 226Mineral Concession Rules, 1949 — Rule 57(2), 59

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High Courts07 May 1997Allowed

Durgapada Mukhopadhyay Vs The State of West Bengal

Calcutta High Court · (1997) 2 ILR (Cal) 296

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 323, 351, 379, 447

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High Courts06 May 1997

Prashant Glass Works Pvt. Ltd. Vs Commissioner of Customs

Calcutta High Court · (1997) 93 ELT 666

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High Courts05 May 1997Dismissed

Kasim Ali Vs Indian Iron and Steel Co. Ltd. and Others

Calcutta High Court · (1998) 2 LLJ 97

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High Courts29 Apr 1997Allowed

Pralay Kumar Bose Vs Smt. Shyama Bose

Calcutta High Court · (1998) 2 DMC 19

Hindu Marriage Act, 1955 — Section 13B

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High Courts29 Apr 1997Allowed

Ananga Mohan Banerjee Vs State of West Bengal and Others

Calcutta High Court · (1999) 3 CALLT 397

Constitution of India, 1950 — Article 14, 16, 21, 226Government Grants Act, 1895 — Section 2, 3

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High Courts29 Apr 1997Dismissed

M.B. Commercial Company Ltd. Vs Purushottam Das Bangur

Calcutta High Court · (1998) CriLJ 1335

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts28 Apr 1997Allowed

Mustafa Khan Vs State of West Bengal

Calcutta High Court · (1999) 1 ILR (Cal) 45

Constitution of India, 1950 — Article 12

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High Courts28 Apr 1997

Rabanmahato and others Vs State and others

Calcutta High Court · AIR 1997 Cal 368

West Bengal Panchayat Act, 1973 — Section 16(1), 16(3), 2(19)

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High Courts25 Apr 1997

Smt. Sanichari Devi Vs The State of West Bengal and Others

Calcutta High Court · (1997) 2 CALLT 168

Calcutta Municipal Corporation Act, 1980 — Section 400, 400(8)Constitution of India, 1950 — Article 226

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High Courts25 Apr 1997Allowed

Hope India Ltd. Vs The Inspecting Assistant Commissioner of Income Tax and Others

Calcutta High Court · (1997) 2 CALLT 312

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 170, 170(2)

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High Courts24 Apr 1997

Smt. Sunanda Bose and Another Vs Union of India (UOI) and Others

Calcutta High Court · (1998) 150 CTR 135 : (1998) 232 ITR 21

Estate Duty Act, 1953 — Section 58, 58(1), 58(2), 58(3)

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High Courts23 Apr 1997

Mansoor Rahaman Vs Keshav Finance Corporation

Calcutta High Court · (1997) 2 CALLT 387

Arbitration Act, 1940 — Section 41Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

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High Courts23 Apr 1997Dismissed

Eureka Engineers Co-operative Society Ltd. and Another Vs Superintending Engineer and Others

Calcutta High Court · AIR 1998 Cal 12

Constitution of India, 1950 — Article 14, 299

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High Courts21 Apr 1997Dismissed

Rabin Jhunjhunwala Vs L.K. Mohta

Calcutta High Court · (1997) 04 CAL CK 0005

Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b)

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High Courts17 Apr 1997

Bibhuti Bhusan Chakraborty and another Vs Deputy Registrar of Co-operative Societies and others

Calcutta High Court · AIR 1997 Cal 374

Constitution of India, 1950 — Article 21, 226Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44

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High Courts11 Apr 1997

Narayan Prosad Agarwal Vs State of West Bengal

Calcutta High Court · (1998) 1 ILR (Cal) 69

Constitution of India, 1950 — Article 136, 226, 227Electricity Act, 1910 — Section 31, 51Telegraph Act, 1885 — Section 10, 16(3)

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High Courts11 Apr 1997

Union of India (UOI) and Others Vs Alok Kumar Chamaria and Others

Calcutta High Court · (1997) 2 CALLT 101 : (1998) 231 ITR 674

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 269UC(1), 269UD, 269UD(1), 269UE, 269UE(1)

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High Courts11 Apr 1997Allowed

Ananda Bazar Patrika Ltd. Vs State of West Bengal

Calcutta High Court · (1998) 2 ILR (Cal) 514

Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 46(1)Industrial Disputes Act, 1947 — Section 10(2), 12(4), 12(5), 18(1)

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High Courts11 Apr 1997Allowed

Sri Deba Prosad Mazumdar Vs Sri Man Mohan Mazumdar and Others

Calcutta High Court · (1997) 2 CALLT 114

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 63, Order 21 Rule 97

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