High Courts18 Feb 1997Dismissed
Niranjan Nath Vs State of West Bengal and Others
Calcutta High Court · AIR 1998 Cal 16
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,274 of 3,204
High Courts18 Feb 1997
Webel Nicco Electronics Limited Vs Mrs. Anima Roy
Calcutta High Court · (1997) 1 CALLT 243 : (1997) 1 CHN 454 : (1998) 2 ILR (Cal) 103 : (1997) 2 LLJ 80
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 15(2)
High Courts17 Feb 1997
Santosh Kumar Roy and others etc. Vs State of West Bengal and others
Calcutta High Court · AIR 1997 Cal 168
Constitution of India, 1950 — Article 14, 226, 299Contract Act, 1872 — Section 23
High Courts14 Feb 1997Dismissed
Jas Enterprises Vs The Karanpara Development Co. Ltd. and Another
Calcutta High Court · (1997) 2 CALLT 277 : (1997) 2 ILR (Cal) 142
Arbitration and Conciliation Act, 1996 — Section 12, 12(3), 13, 14, 15
High Courts14 Feb 1997
Ananda Bauri Vs State
Calcutta High Court · (1997) CriLJ 2188
Criminal Procedure Code, 1973 (CrPC) — Section 313Explosives Act, 1884 — Section 9B(1)Penal Code, 1860 (IPC) — Section 109, 395
High Courts14 Feb 1997
West Bengal Small Scale Pharmaceutical Manufacturer''s Association and others Vs Union fo India and others
Calcutta High Court · AIR 1997 Cal 186
Drugs and Cosmetics Act, 1940 — Section 26, 5, 6, 7
High Courts14 Feb 1997Allowed
Md. Habib Vs The State
Calcutta High Court · (1997) CriLJ 1734
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50
High Courts14 Feb 1997Dismissed
R. Rajeshwaran Vs The State and Others
Calcutta High Court · (1997) 2 CALLT 287 : (1997) CriLJ 3072
Civil Procedure Code, 1908 (CPC) — Section 97Constitution of India, 1950 — Article 226
High Courts11 Feb 1997
Santal alias Tarapada Kapri Vs The State
Calcutta High Court · (1998) 1 ILR (Cal) 529
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts10 Feb 1997
Debasis Dhabal Vs Union of India and Others
Calcutta High Court · AIR 1997 Cal 296 : (1997) 2 CALLT 187
Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 17Motor Vehicles Act, 1939 — Section 47(1H)
High Courts10 Feb 1997
Buddheswar Ghosh and Others Vs Ekkari Ghosh and Others
Calcutta High Court · (1997) 2 CALLT 43
High Courts10 Feb 1997Allowed
Satyanarayan Vs Calcutta Electricity Supply Corporation Ltd.
Calcutta High Court · (1997) 2 ILR (Cal) 53
Electricity Act, 1910 — Section 19A, 2, 21(2), 22, 3Electricity Rules, 1956 — Rule 58
High Courts07 Feb 1997
In re Vivekananada Nidhi and others
Calcutta High Court · AIR 1997 Cal 340 : (1997) 2 CALLT 48 : (1997) 1 CHN 418
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10, Order 7 Rule 11, 151, 24Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 120
High Courts05 Feb 1997
Commissioner of Income Tax Vs Varas International (P.) Ltd.
Calcutta High Court · (1997) 142 CTR 369 : (1997) 225 ITR 831 : (1998) 96 TAXMAN 435
Bengal Excise Act, 1909 — Section 2(10)Income Tax Act, 1961 — Section 43BWest Bengal Excise (Manufacture of Country Spirit in Labelled and Capsuled Bottles) Rules, 1979 — Rule 2, 6
High Courts05 Feb 1997
SantoshThakur Vs Allahabad Bank of India (sic)
Calcutta High Court · (1998) 1 CALLT 408
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts04 Feb 1997Allowed
Samir Paramanick Vs State of West Bengal
Calcutta High Court · (1997) CriLJ 2447
Penal Code, 1860 (IPC) — Section 302
High Courts03 Feb 1997Dismissed
Massdak Hossain Vs State of W.B. and Others
Calcutta High Court · AIR 1998 Cal 270
Transfer of Property Act, 1882 — Section 107West Bengal Panchayat (Gram Panchayat Miscellaneous Accounts and Audit) Rules, 1990 — Rule 22(1)
High Courts03 Feb 1997
Sk. Murshidul Islam Vs State of West Bengal and Another
Calcutta High Court · (1997) CriLJ 1757
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 438, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 468, 471
High Courts02 Feb 1997
Smt. Tara Devi Jalan Vs Radhesyan Ruia Ors.
Calcutta High Court · (1997) 02 CAL CK 0024
Civil Procedure Code, 1908 (CPC) — Section 13(ff), 2(12)West Bengal Premises Tenancy Act, 1956 — Section 3(2), 31, 36
High Courts31 Jan 1997
WEBSTER INDUSTRIES LTD. Vs UNION OF INDIA and Others
Calcutta High Court · (1998) 146 CTR 323
Income Tax Act, 1961 — Section 269UD(1)