High Courts10 Mar 1997Dismissed
Sk. Saiful Nandlal and Others Vs Sk. Akkas Ali
Calcutta High Court · AIR 1998 Cal 137
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 103, 106, 114, 97
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,272 of 3,204
High Courts10 Mar 1997
Md. Shahabuddin Vs Nayeem Md. Latif
Calcutta High Court · (1997) 03 CAL CK 0002
Civil Procedure Code, 1908 (CPC) — Section 115, 47Waqf Act, 1995 — Section 70, 70(1)
High Courts10 Mar 1997Dismissed
Larsen and Toubro Limited Vs 4th Industrial Tribunal of West Bengal
Calcutta High Court · (1998) 2 ILR (Cal) 497
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 15(2), 2
High Courts06 Mar 1997
Ranjit Kumar Dutta Vs Tapan Kumar Shaw and another
Calcutta High Court · AIR 1997 Cal 278
Calcutta Thika Tenancy Act, 1949 — Section 2(5)Transfer of Property Act, 1882 — Section 53West Bengal Premises Tenancy Act, 1956 — Section 3
High Courts05 Mar 1997
Saroj Poddar and Others Vs Vice-Chancellor, Calcutta University and Others
Calcutta High Court · AIR 1998 Cal 65
Constitution of India, 1950 — Article 226
High Courts05 Mar 1997
Haridas Basak
Calcutta High Court · AIR 1997 Cal 371
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 26
High Courts04 Mar 1997
Commissioner of Income Tax Vs Suman Tea and Plywood Industries (P.) Ltd.
Calcutta High Court · (1997) 226 ITR 34 : (1997) 94 TAXMAN 305
Income Tax Act, 1961 — Section 2(1A), 254, 254(2), 45
High Courts04 Mar 1997
Sk. Roushan Ali Vs Kazi Abdul Jalil
Calcutta High Court · (2001) 3 CALLT 280 : (1998) 1 CALLT 455
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 16
High Courts04 Mar 1997
COMMISSIONER OF INCOME TAX Vs SUMAN TEA and PLYWOOD INDUSTRIES (P) LTD.
Calcutta High Court · (1997) 140 CTR 454
Income Tax Act, 1961 — Section 254(2), 45, 48
High Courts03 Mar 1997
Smt. Rani Aloka Dudhoria and Ors Vs The State of West Bengal and Ors
Calcutta High Court · (1998) 1 CALLT 92
Constitution of India, 1950 — Article 226West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 4, 4(2)
High Courts28 Feb 1997Dismissed
Ravi Magor Vs State
Calcutta High Court · (1997) CriLJ 2886
Arms Act, 1959 — Section 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 114
High Courts27 Feb 1997Dismissed
Sankar Nath Ghosh Vs Dhirendra Nath Chatterjee
Calcutta High Court · (1997) 2 ILR (Cal) 440
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26(2), Order 5 Rule 20, Order 9 Rule 13, 115AConstitution of India, 1950 — Article 227Limitation Act, 1963 — Article 123
High Courts26 Feb 1997Allowed
Union of India (UOI) and Others Vs Promod Kumar Kishorepuria
Calcutta High Court · (1997) 2 CALLT 220
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 3 Rule 5Constitution of India, 1950 — Article 226
High Courts25 Feb 1997Dismissed
Kabir Hossain Vs The State and Others
Calcutta High Court · (1997) 2 CALLT 210
Constitution of India, 1950 — Article 243, 329West Bengal Panchayat Act, 1973 — Section 105, 105(1)
High Courts25 Feb 1997
Kesto Ghosh Vs State of West Bengal
Calcutta High Court · (1997) 2 ILR (Cal) 252
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts25 Feb 1997
Bhaggo Dhar Manna Vs The State of West Bengal and Others
Calcutta High Court · (1997) 2 CALLT 380
Constitution of India, 1950 — Article 226Howrah Municipal Corporation Act, 1980 — Section 177, 177(1), 177(3), 177(4)
High Courts25 Feb 1997
M/s. Mrityunjoy Transport Co. Vs State of West Bengal
Calcutta High Court · (1999) 1 ILR (Cal) 80
Motor Vehicles Act, 1988 — Section 89
High Courts25 Feb 1997
Ajoy Kumar Virmani Vs Union of India (UOI)
Calcutta High Court · (1999) 106 ELT 30
High Courts24 Feb 1997
Mrs. Krishna Gupta Vs State Bank of India and Others
Calcutta High Court · (1997) 2 CALLT 1 : (1997) 2 CHN 86 : (1998) 94 CompCas 247
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 31, 31(1)
High Courts24 Feb 1997Dismissed
Ma Ananda Oil Mills Pvt. Ltd. and Others Vs W.B.F.C. and Others
Calcutta High Court · AIR 1998 Cal 285 : (1997) 2 CALLT 224
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 30