High Courts10 Sept 1996Dismissed
Sunirmal Das Vs Kamala Kanta Roy and Others
Calcutta High Court · (1997) 1 CALLT 408
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 14, 15Specific Relief Act, 1963 — Section 6
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,282 of 3,204
High Courts10 Sept 1996Dismissed
Burn Standard Co. Ltd. Vs Mc. Dermott International Inc. and Others
Calcutta High Court · (1997) 2 CALLT 95a
Arbitration Act, 1940 — Section 11, 12, 33, 41, 5Companies Act, 1956 — Section 16, 17, 18, 25Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1), 22(3)
High Courts05 Sept 1996Dismissed
Jiban Lal Basu Vs West Bengal Surface Transport Corporation Ltd.
Calcutta High Court · (1997) 2 ILR (Cal) 429
Constitution of India, 1950 — Article 311(2)
High Courts03 Sept 1996Dismissed
Arunangshu Chakraborty Vs Aajkal Publishers Pvt. Ltd. and Others
Calcutta High Court · (1998) 3 LLJ 775
Constitution of India, 1950 — Article 226
High Courts03 Sept 1996
Commissioner of Income Tax Vs Jiajee Rao Cotton Mills Ltd.
Calcutta High Court · (1997) 227 ITR 860 : (2000) 112 TAXMAN 224
Income Tax Act, 1961 — Section 32, 37, 41, 43(1)
High Courts03 Sept 1996
Guru Ispat Ltd. Vs Joint Director General of Foreign Trade
Calcutta High Court · (1996) 87 ELT 378
Foreign Trade (Development and Regulation) Act, 1992 — Section 9(4)
High Courts29 Aug 1996
Bangalaxmi Hosiery Mills P. Ltd. Vs Union of India (UOI)
Calcutta High Court · (1997) 94 ELT 42
Central Excise Rules, 1944 — Rule 54Textiles Committee (Cess) Rules, 1975 — Rule 4, 8Textiles Committee Act, 1963 — Section 5(7)
High Courts29 Aug 1996
Commissioner of Wealth Tax Vs Karan Thapar
Calcutta High Court · (1997) 143 CTR 185 : (1997) 223 ITR 531
Income Tax Act, 1961 — Section 3
High Courts29 Aug 1996
Pradeep Kumar Lodha Vs The Institute of Chartered Accountants of India and others
Calcutta High Court · AIR 1997 Cal 113
Chartered Accountants Act, 1949 — Section 21, 21(4), 22, 22ACompanies Act, 1956 — Section 224, 224(1), 224(1A), 224(1B), 224(1C)
High Courts29 Aug 1996
Nathmal Girdharilall Steels Ltd. Vs Commissioner of Customs
Calcutta High Court · (1997) 73 ECR 297 : (1997) 93 ELT 682
Constitution of India, 1950 — Article 226
High Courts28 Aug 1996Dismissed
Sanatan Biswas Vs State of West Bengal and Others
Calcutta High Court · (1997) 1 CALLT 208
Constitution of India, 1950 — Article 226
High Courts28 Aug 1996Dismissed
Sunil Kumar Mondal Vs Abdul Wadood and Others
Calcutta High Court · (1997) 1 CALLT 202
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 115, 115AConstitution of India, 1950 — Article 226 , 227Limitation Act, 1963 — Section 5
High Courts27 Aug 1996
Ram Kr. Tewari Vs The Asstt. General Manager (CCR), Bank of Baroda and Others
Calcutta High Court · (1998) 3 CALLT 253
Bank of Baroda (Employees) Pension Regulations, 1995 — Regulation 48(1)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2), 19(1), 19(3)Constitution of India, 1950 — Article 12, 14, 16, 226, 309
High Courts27 Aug 1996
Nav Bharat Vanijya Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Juggilal Kamlapat Udyog Ltd.
Calcutta High Court · (1998) 144 CTR 400 : (1997) 226 ITR 537 : (1998) 96 TAXMAN 325
Income Tax Act, 1961 — Section 194, 197, 197(3), 80J, 80KIncome Tax Rules, 1962 — Rule 20
High Courts27 Aug 1996
NAV BHARAT VANIJYA LTD. Vs COMMISSIONER OF Income Tax. (Commissioner of Income Tax v. JUGGILAL KAMLAPAT UDYOG LTD.).
Calcutta High Court · (1998) 144 CTR 400
Income Tax Act, 1961 — Section 197(3), 80K
High Courts26 Aug 1996Allowed
Uma Shankar Prosad Gupta Vs The State of West Bengal
Calcutta High Court · (1997) 1 CALLT 318
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 50
High Courts24 Aug 1996Dismissed
Nirmal Das Vs State of West Bengal
Calcutta High Court · (1998) 1 ILR (Cal) 143
West Bengal Panchayat (Amendment) Act, 1994 — Section 27West Bengal Panchayat (Amendment) Act, 1995 — Section 12West Bengal Panchayat (Panchayat Samiti Administration) Rules, 1984 — Rule 19, 3
High Courts23 Aug 1996
Sita Devi Vs Chandra Singh
Calcutta High Court · (1997) 2 ILR (Cal) 25
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 107, 116
High Courts20 Aug 1996
Ved Kumari Vs Commissioner of Customs
Calcutta High Court · (1997) 94 ELT 73
Customs Act, 1962 — Section 110, 112, 115(2), 125, 126
High Courts19 Aug 1996Dismissed
Arun Kumar Mukherjee and Others Vs State of West Bengal and Others
Calcutta High Court · (1997) 1 CALLT 181
Bengal General Clauses Act, 1899 — Section 14(2)