COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,271 of 3,204

High Courts01 Apr 1997Dismissed

Prakriti Kumar Mondal Vs State of West Bengal and Others

Calcutta High Court · (1998) CriLJ 4396

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(5), 167(6), 57Income Tax Act, 1961 — Section 144A, 276

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High Courts27 Mar 1997

Karam Chand Thapar and Bros. (Coal Sales) Ltd. Vs Deputy Commissioner of Income Tax and Others

Calcutta High Court · (1997) 2 CALLT 80 : (1997) 228 ITR 317

Constitution of India, 1950 — Article 226

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High Courts26 Mar 1997

Dushasan Kayal Vs Smt. Sandhyarani Das

Calcutta High Court · (1997) 2 CALLT 107

Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Land Reforms Act, 1955 — Section 14, 8

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High Courts21 Mar 1997

Dr. Ashis Paul Vs Chairman College Service Commission and Others

Calcutta High Court · (1997) 03 CAL CK 0020

Constitution of India, 1950 — Article 14, 226West Bengal College Service Commission Act, 1978 — Section 7, 7(1)

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High Courts21 Mar 1997

Dr. Ashis Paul Vs Chairman, College Service Commission

Calcutta High Court · (1998) 2 ILR (Cal) 30

Constitution of India, 1950 — Article 226West Bengal College Service Commission Act, 1978 — Section 7, 7(1)

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High Courts21 Mar 1997

Karam Chand Thapar and Bros. (Coal Sales) Ltd. Vs Deputy Commissioner of Income Tax and Others

Calcutta High Court · (1997) 227 ITR 793 : (2000) 113 TAXMAN 275

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(2), 32

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High Courts21 Mar 1997

Ballygunje Properties Development Corporation Vs Shree Shree Anandamoyee Charitable Society

Calcutta High Court · 101 CWN 378 : (1998) 1 ILR (Cal) 136

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 12 Rule 6

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High Courts21 Mar 1997Allowed

Samar Samanta and Another Vs State of West Bengal and Others

Calcutta High Court · (1997) 03 CAL CK 0007

West Bengal Panchayat Act, 1973 — Section 12, 16, 209(3), 4, 9(6)

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High Courts21 Mar 1997

KARAM CHAND THAPAR and BROS. (COAL SALES) LTD. Vs DEPUTY COMMISSIONER OF Income Tax and Others

Calcutta High Court · (1998) 144 CTR 366

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 32

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High Courts19 Mar 1997

Green Hut Private Limited and another Vs State of West Bengal and others

Calcutta High Court · AIR 1997 Cal 214

Constitution of India, 1950 — Article 14, 226, 298, 299, 32

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High Courts17 Mar 1997

Badal Sardar and Others Vs The State of West Bengal and Ors

Calcutta High Court · (1998) 1 CALLT 483 : (1997) 2 CHN 186 : (1997) CriLJ 3530

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts14 Mar 1997

Bhagawati Prosad Himatsingka and Another Vs State of West Bengal and Others

Calcutta High Court · (1997) 227 ITR 741 : (2000) 113 TAXMAN 141

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276B, 278B

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High Courts14 Mar 1997

BHAGAWATI PROSAD HIMATSINGKA and Another Vs STATE OF WEST BENGAL and Others

Calcutta High Court · (1998) 145 CTR 380

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276B, 278B

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High Courts13 Mar 1997

West Bengal Financial Corporation Vs Official Liquidator

Calcutta High Court · AIR 1997 Cal 262

Companies Act, 1913 — Section 171, 232(1)Companies Act, 1956 — Section 441(2), 443, 446, 446(1), 456(1)State Financial Corporations Act, 1951 — Section 29, 30, 31, 46

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High Courts13 Mar 1997Dismissed

Indo Japan Steels Ltd. Vs Regional P.F. Commissioner, West Bengal and Andaman and Nicobar Island

Calcutta High Court · (1998) 2 ILR (Cal) 437

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A

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High Courts13 Mar 1997

Jaibal Bearing and Mills Stores Vs Collector of Customs

Calcutta High Court · (1998) 97 ELT 411

Customs Act, 1962 — Section 11, 110, 111, 48Imports and Exports (Control) Act, 1947 — Section 3(2)

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High Courts13 Mar 1997

Sadre Alam Mullick Vs State

Calcutta High Court · (1997) CriLJ 2441

Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 294, 313Penal Code, 1860 (IPC) — Section 149, 211, 302, 302, 302

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High Courts12 Mar 1997

Ashit Baran Chatterjee Vs The State of West Bengal and Others

Calcutta High Court · (1997) 2 CALLT 82

Constitution of India, 1950 — Article 226West Bengal Government Premises (Regulation of Occupancy) Act, 1984 — Section 2, 2(2), 3

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High Courts12 Mar 1997Allowed

Competent Authority Vs Western India Commercial Co. Ltd.

Calcutta High Court · (1997) 2 CALLT 294 : 101 CWN 327

Constitution of India, 1950 — Article 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 6(1), 9

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High Courts10 Mar 1997

Ashim Sarker Vs M/s. Chitra Zahir and Others

Calcutta High Court · (1998) 1 CALLT 127

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 17, Order 7 Rule 11, Order 7 Rule 11, Order 9 Rule 1

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