High Courts22 Jul 1999
Commissioner of Income Tax Vs Century Enka Ltd. (No. 1)
Calcutta High Court · (1999) 157 CTR 83 : (1999) 239 ITR 802
Income Tax Act, 1961 — Section 80J
COURT ARCHIVE
Calcutta High Court judgments, 1999
524 judgments · page 12 of 27
High Courts21 Jul 1999
Navneet Kumar Didwania Vs Galaxy Manufacturing and Trading Company Private Limited and Others
Calcutta High Court · (1999) 3 CALLT 490
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts21 Jul 1999
Md. Ayub alias Md. Ayub Ali Vs State of West Bengal Md. Kayoom Vs State of West Bengal State of West Bengal Vs Md. Kayoom
Calcutta High Court · (1999) 2 CALLT 619 : (1999) 2 CHN 532 : (1999) CriLJ 3995
Criminal Procedure Code, 1973 (CrPC) — Section 161, 218(1), 232, 313, 323Evidence Act, 1872 — Section 137, 138, 25, 27, 3Explosives Act, 1884 — Section 3, 5
High Courts20 Jul 1999
P.G. Modak Vs Board of Trustees for The Port of Cal.
Calcutta High Court · 2 CWN 140 : (1999) 114 ELT 799
Customs Act, 1962 — Section 147(3), 28Major Port Trusts Act, 1963 — Section 56, 56(1)
High Courts20 Jul 1999
Controller of Estate Duty Vs Smt. Savitri Devi Khaitan
Calcutta High Court · (1999) 240 ITR 865 : (2002) 123 TAXMAN 915
Estate Duty Act, 1953 — Section 59Wealth Tax Rules, 1957 — Rule 2B(2)
High Courts20 Jul 1999Allowed
New India Assurance Co. Ltd. Vs Bishwanath Das and Another
Calcutta High Court · (2000) ACJ 1138
Employees Compensation Act, 1923 — Section 2, 30, 4
High Courts19 Jul 1999Allowed
Debasish Kar Gupta and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 1999 Cal 300 : 2 CWN 322
Constitution of India, 1950 — Article 12, 226Evidence Act, 1872 — Section 56, 57
High Courts19 Jul 1999
Damodar Valley Corporation Vs Mrityunjay Basu
Calcutta High Court · (2000) 1 CALLT 15 : 104 CWN 291
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115West Bengal Premises Tenancy Act, 1956 — Section 7
High Courts16 Jul 1999Allowed
Pradip Kumar Roy Vs Smt. Bimala Banerjee and Anrs.
Calcutta High Court · (1999) 2 CALLT 599
Specific Relief Act, 1963 — Section 16, 34
High Courts16 Jul 1999
E. M. I. GROUP ELECTRONICS LTD. Vs COLDICOTT (INSPECTOR OF TAXES)
Calcutta High Court · (2000) 245 ITR 580
Income and Corporation Taxes Act, 1988 — Section 131(1), 19(1), 203(2)
High Courts15 Jul 1999Allowed
Sudhamay Nath alias Bachhu Vs State of West Bengal
Calcutta High Court · (1999) 3 CALLT 69 : (1999) CriLJ 4482 : 2 CWN 289
Evidence Act, 1872 — Section 125, 3, 45Penal Code, 1860 (IPC) — Section 375, 376, 379
High Courts14 Jul 1999Dismissed
The State Transport Authority and Others Vs Milan Kumar Puri
Calcutta High Court · AIR 2000 Cal 93 : (1999) 2 ILR (Cal) 281
Motor Vehicles Act, 1988 — Section 80
High Courts14 Jul 1999
Suniti Kr. Pratihar Vs Sarbani Sen and Another
Calcutta High Court · (1999) 2 CALLT 574
Civil Procedure Code, 1908 (CPC) — Section 115, 115(A)Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts14 Jul 1999Dismissed
Dipankar Jana and Others Vs The State of West Bengal and Others
Calcutta High Court · 2 CWN 305
Constitution of India, 1950 — Article 226West Bengal Land Reforms Act, 1955 — Section 18, 18(1), 18(2), 21D, 57
High Courts14 Jul 1999
Gostha Behari Jana Vs Calcutta State Transport Corporation and Others
Calcutta High Court · 2 CWN 226 : (2000) 86 FLR 508 : (2000) 1 LLJ 992
Road Transport Corporations Act, 1950 — Section 36, 37, 38, 45(2)(C)(1)
High Courts14 Jul 1999
Birla Corporation Limited Vs Commissioner of Customs
Calcutta High Court · (2000) 67 ECC 40 : (1999) 113 ELT 810
Finance (No. 2) Act, 1988 — Section 87, 95
High Courts14 Jul 1999
Gorsia Architectual Design Pvt. Ltd. Vs Mangalam Timber Products Ltd.
Calcutta High Court · (2002) 109 CompCas 418
Companies Act, 1956 — Section 433, 434(1)
High Courts13 Jul 1999
The State of West Bengal and Others Vs Hindustan Motors Ltd.
Calcutta High Court · (1999) 3 CALLT 85
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25, 25M, 25M(1), 25M(3), 25M(4)West Bengal Industrial Disputes Rules, 1958 — Rule 76A(1)
High Courts13 Jul 1999
BHP (India) P. Ltd. Vs Dy. Dir., Directorate of Revenue Intelligence
Calcutta High Court · (2000) 67 ECC 37 : (1999) 113 ELT 383
Customs Act, 1962 — Section 110, 124
High Courts12 Jul 1999Allowed
St. Paul''s School Vs Ashis Mondal
Calcutta High Court · (2000) 1 ILR (Cal) 280
Constitution of India, 1950 — Article 226, 30