High Courts11 Apr 1997Dismissed
Acme Paper Ltd. Vs Dena Bank and Others
Calcutta High Court · (1997) 2 CALLT 122 : (1999) 97 CompCas 177
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 19, 2, 31, 31(2)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,270 of 3,204
High Courts11 Apr 1997
Forbes Gokak Ltd. Vs Principal Commr. of Customs
Calcutta High Court · (1997) 73 ECR 287 : (1997) 93 ELT 14
Customs Act, 1962 — Section 112, 115, 115(2)
High Courts11 Apr 1997Allowed
Sk. Firoz and Others Vs The State of West Bengal
Calcutta High Court · (1997) 04 CAL CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 161, 366Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 201, 302, 34, 376
High Courts10 Apr 1997
Metal Box (India) Ltd. Vs State of West Bengal
Calcutta High Court · (1999) 3 LLJ 1349
Companies Act, 1956 — Section 630, 630(2)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts10 Apr 1997
Hardeodas Agarwalla Trust Vs Vijay Singh Choraria
Calcutta High Court · (1997) 2 CALLT 272 : (1998) 1 ILR (Cal) 437 : (1998) 232 ITR 812 : (1999) 102 TAXMAN 635
Income Tax Act, 1961 — Section 269UC
High Courts10 Apr 1997
Universal Paper Mills Limited Vs Union of India and Others
Calcutta High Court · (1998) 1 CALLT 155
Constitution of India, 1950 — Article 14, 226Insurance Act, 1938 — Section 64, 64(2)
High Courts10 Apr 1997Allowed
Rekharani Maitra and Others Vs Additional District Magistrate and Others
Calcutta High Court · (1997) 04 CAL CK 0002
High Courts09 Apr 1997
Janak Deo Tewari and Others Vs Ashim Burman, Municipal Commissioner, Calcutta Municipal Corporation and Others
Calcutta High Court · (1998) CriLJ 182
Calcutta Municipal Corporation Act, 1980 — Section 12, 2, 391(5)Constitution of India, 1950 — Article 12Urban Land (Ceiling and Regulation) Act, 1976 — Section 22
High Courts09 Apr 1997Dismissed
Jaygun Bibi Vs Tarakeswar Chatterjee
Calcutta High Court · (1997) 2 CALLT 394
Civil Procedure Code, 1908 (CPC) — Section 115AConstitution of India, 1950 — Article 227
High Courts09 Apr 1997
South India Shipping Corporation Ltd. Vs The Board of Trustees for the Port of Calcutta
Calcutta High Court · (1999) 2 CALLT 531
Major Port Trusts Act, 1963 — Section 116, 65Ports Act, 1908 — Section 31(1), 31(2)
High Courts08 Apr 1997Dismissed
Ashoka Restaurant and Bar and Another Vs General Manager, Metro Railways and Others
Calcutta High Court · AIR 1998 Cal 90
Constitution of India, 1950 — Article 226
High Courts04 Apr 1997
Prafulla Kumar Maity Vs Amal Krishna Mishra and Others
Calcutta High Court · (1998) 1 CALLT 104
Constitution of India, 1950 — Article 227, 300AWest Bengal Estates Acquisition Act, 1953 — Section 4, 4(1), 5, 5AWest Bengal Land Holding Revenue Act, 1979 — Section 2, 26(1)
High Courts03 Apr 1997
Parmanand Agarwal Vs Commissioner of Customs
Calcutta High Court · (1997) 92 ELT 482
High Courts03 Apr 1997Allowed
Samiran Dasgupta Vs The State of West Bengal
Calcutta High Court · (1998) 1 ILR (Cal) 555
High Courts03 Apr 1997
Brojendra Nath Samanta and others Vs CESC Limited and CMC
Calcutta High Court · AIR 1997 Cal 352
Contract Act, 1872 — Section 23Electricity Act, 1910 — Section 10, 2, 21(2), 22, 22(A)
High Courts03 Apr 1997Allowed
Shree Hanuman Jute Mills Ltd. Vs Calcutta Electricity Supply Corporation Limited
Calcutta High Court · (1997) 2 ILR (Cal) 122
Electricity Act, 1910 — Section 22
High Courts03 Apr 1997
Kanoria Jute and Industries Ltd. Vs Certificate Officer
Calcutta High Court · (1997) 92 ELT 473
High Courts02 Apr 1997Dismissed
Namita Sengupta Vs State of West Bengal and Others
Calcutta High Court · (1997) CriLJ 2839
Contempt of Courts Act, 1971 — Section 2
High Courts02 Apr 1997Allowed
Dahadaya Samabay Krishi Unnayan Samity Ltd. Vs Union of India and Others
Calcutta High Court · (1997) 04 CAL CK 0004
Constitution of India, 1950 — Article 12, 14
High Courts01 Apr 1997
ITC Classic Finance Ltd. Vs Grapco Mining and Co. Ltd. and another
Calcutta High Court · AIR 1997 Cal 397 : (1997) 2 ILR (Cal) 169
Arbitration Act, 1940 — Section 20, 34, 8Arbitration and Conciliation Act, 1996 — Section 10, 10(2), 11(2), 11(5), 11(6)Contract Act, 1872 — Section 29