High Courts22 Dec 1999
Pranab Chatterjee and Others Vs Union of India and Others
Calcutta High Court · (2000) 2 CALLT 47 : (2000) 1 CHN 315 : 105 CWN 186
National Highways Act, 1956 — Section 2, 2D(1), 3(A), 3C, 3D(1)
COURT ARCHIVE
Calcutta High Court judgments, 1999
524 judgments · page 1 of 27
High Courts22 Dec 1999
Bhadu Karmakar (Smt.) Vs Viswa Bharati
Calcutta High Court · (2000) 1 ILR (Cal) 97
High Courts22 Dec 1999Allowed
Puspa Rani Saha Vs New India Assurance Company Ltd.
Calcutta High Court · (2000) 1 ILR (Cal) 289
Motor Vehicles Act, 1988 — Section 168
High Courts22 Dec 1999
The Principal, Julien Day School and Others Vs Shri Arun Kumar Mazumdar and Others
Calcutta High Court · (2000) 2 CALLT 542 : (2000) 1 CHN 225
Constitution of India, 1950 — Article 19, 226, 29, 30
High Courts22 Dec 1999
United India Insurance Company Ltd. Vs Smt. Smritikona Mistri and Others
Calcutta High Court · (2001) 2 ACC 351 : (2001) ACJ 520 : (2000) 2 CALLT 24 : (2000) 1 CHN 370
Motor Vehicles Act, 1988 — Section 11, 140, 149(2), 96, 96(2)
High Courts22 Dec 1999Dismissed
United Bank of India and Others Vs Ashoke Kumar Dasgupta and Others
Calcutta High Court · (2000) 3 LLJ 1598
United Bank of India (Officers) Service Regulations, 1979 — Regulation 20(2), 20(3)
High Courts22 Dec 1999Allowed
Shankar Chakraborty and Another Vs Pratap Chakraborty and Another
Calcutta High Court · 104 CWN 526
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Dec 1999
Union of India (UOI) Vs Old Workman Line Market Shopkeepers Association
Calcutta High Court · (2000) 1 ILR (Cal) 137
Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 134A, 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2, 3, 9
High Courts21 Dec 1999
Stephen Court Limited Vs The Official Trustees of West Bengal
Calcutta High Court · (2000) 2 CALLT 1
Calcutta High Court (Original Side) Rules, 1914 — Rule 13, 3City Civil Court Act, 1953 — Section 2(5), 22, 5(3)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 6 Rule 4, 11
High Courts21 Dec 1999
Union of India and Others Vs Indian Rayon and Industries Ltd. Ors.
Calcutta High Court · (2000) 2 CALLT 146 : (2000) 1 CALLT 146 : (2000) 71 ECC 72
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 15, 25, 25(1)Evidence Act, 1872 — Section 115
High Courts21 Dec 1999Allowed
Union of India (UOI) Vs Indian Rayon and Industries Ltd.
Calcutta High Court · (2003) 161 ELT 109
Customs Act, 1962 — Section 15, 25
High Courts20 Dec 1999
Diptimoy Banerjee Vs The State of West Bengal and Others
Calcutta High Court · (2000) 1 CALLT 338 : 104 CWN 345
Constitution of India, 1950 — Article 14, 19, 21, 226General Clauses Act, 1897 — Section 21West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 3, 3(2)(ii), 3(3)(a)
High Courts20 Dec 1999
Balmer-Lawrie and Co. Ltd. Vs The Bank of Maharashtra
Calcutta High Court · 104 CWN 325
West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts17 Dec 1999
Paschim Banga Zilla Parishad Karmachari Samiti and Others Vs State of West Bengal and Others
Calcutta High Court · (2000) 2 CALLT 281 : (2000) 1 CHN 234
Constitution of India, 1950 — Article 226West Bengal Panchayat Act, 1973 — Section 219West Bengal Zilla Parishad (Election, Constitution and Administration) Rules, 1964 — Rule 159
High Courts17 Dec 1999
The Director of Public Instruction, West Bengal Vs Dr. Krishna Prasad Ghosh and Another
Calcutta High Court · (2000) 2 CALLT 141 : (2000) 1 ILR (Cal) 256
Calcutta University First Statutes, 1979 — Section 101Constitution of India, 1950 — Article 14, 16, 19, 21, 226West Bengal College Service Commission Act, 1978 — Section 7, 7(1), 8
High Courts17 Dec 1999Allowed
Calcutta Metropolitan Development Authority Vs Ajit Kumar Majumdar and Others
Calcutta High Court · (2000) 86 FLR 7 : (2000) 2 LLJ 505
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 10(2)
High Courts17 Dec 1999
The New India Assurance Co. Ltd. Vs Dhirendra Nath Saha and Others
Calcutta High Court · (2000) 2 ACC 567 : (2001) ACJ 435 : (2000) 2 CALLT 155 : (2000) 1 ILR (Cal) 398
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 19(1), 226Motor Vehicles Act, 1939 — Section 11, 110A, 92A, 95, 96
High Courts16 Dec 1999
Darjeeling Municipality Vs Chadmaku Construction Pvt. Ltd.
Calcutta High Court · (2000) 1 CALLT 361
Arbitration Act, 1940 — Section 2CConstitution of India, 1950 — Article 38
High Courts16 Dec 1999
Subhranshu Mondal Vs The Regional Transport Authority, Midnapore and Others
Calcutta High Court · (2000) 2 CALLT 63
Constitution of India, 1950 — Article 14, 21, 226Motor Vehicles Act, 1988 — Section 87
High Courts16 Dec 1999
Utpal Mondal Vs State of West Bengal
Calcutta High Court · (2000) 2 CALLT 506 : (2000) 1 CHN 137
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 312, 313, 366Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 325, 326