COURT ARCHIVE

Calcutta High Court judgments, 1999

524 judgments · page 13 of 27

High Courts12 Jul 1999Dismissed

Satyanarayan Bari and Ors Vs Smt. Prativa Banerjee and Others, Prakash Chandra Bothra Auction Purchaser and Molla Sirazul Haque

Calcutta High Court · (1999) 3 CALLT 144 : 104 CWN 215

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 20, Order 21 Rule 54, Order 21 Rule 66, Order 21 Rule 68, Order 21 Rule 89Limitation Act, 1963 — Article 127, 17, 18

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High Courts12 Jul 1999

Sushil Kumar and Co. Vs Joint Commissioner of Income Tax

Calcutta High Court · (2000) 246 ITR 293

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 281B

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High Courts12 Jul 1999

SUSHIL KUMAR and CO. Vs JOINT COMMISSIONER OF INCOME TAX

Calcutta High Court · (2001) 246 ITR 293 : (2001) 114 TAXMAN 705

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High Courts12 Jul 1999Dismissed

Shipra Mondal Vs State of West Bengal and Others

Calcutta High Court · 2 CWN 355

Transfer of Property Act, 1882 — Section 109

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High Courts12 Jul 1999Dismissed

Subhas Mukherjee Vs Ashok Kr. Roy

Calcutta High Court · 2 CWN 389

Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44

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High Courts08 Jul 1999Allowed

Mediquip Systems Ltd. Vs Mecord Data Wire Pvt. Ltd.

Calcutta High Court · (2000) 2 ILR (Cal) 273

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(a)Letters Patent Act, 1865 — Clause 12

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High Courts08 Jul 1999

Sri Anindya Gupta Vs Sm. Krishna Gupta

Calcutta High Court · (1999) 2 CALLT 568 : (1999) 2 CHN 149 : 104 CWN 15 : (2000) 1 DMC 357

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13(B)

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High Courts08 Jul 1999

Commissioner of Income Tax Vs J.K. Industries Ltd.

Calcutta High Court · (2000) 241 ITR 537 : (2001) 118 TAXMAN 719

Income Tax Act, 1961 — Section 32, 34, 34(1), 45Income Tax Rules, 1962 — Rule 5AA

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High Courts07 Jul 1999Allowed

Smt. Vidya G. Naik Vs Syndicate Bank and Others

Calcutta High Court · (1999) 3 CALLT 460 : 2 CWN 314 : (2000) 84 FLR 780

Constitution of India, 1950 — Article 15(4), 16(4), 226, 330

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High Courts07 Jul 1999Dismissed

Sudip Dey alias Chottu and Another Vs State of West Bengal

Calcutta High Court · (1999) CriLJ 4139 : 2 CWN 532 : (2001) 1 ILR (Cal) 336

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 109, 114, 302, 307, 34

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High Courts06 Jul 1999

Indira Devi Rajak Vs Thika Controller and Others

Calcutta High Court · (2000) 1 CALLT 588 : 2 CWN 238 : (2000) 1 ILR (Cal) 60

Calcutta Thika and Other Tenancies and Lands (Acquisition and Regulation) Act, 1981 — Section 11, 13, 6, 6(1), 6(3)Constitution of India, 1950 — Article 226, 227

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High Courts06 Jul 1999Dismissed

In Re: Excel Frits and Colours Ltd.

Calcutta High Court · (2000) 86 FLR 735 : (2000) 1 LLJ 1364

West Bengal Industrial Disputes Rules, 1958 — Rule 15, 20C

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High Courts06 Jul 1999Allowed

Dr. Dipankar Ghosh Vs R.P. Boobna and Others

Calcutta High Court · 2 CWN 232

Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 29(B)

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High Courts05 Jul 1999

Joint Commissioner of Income Tax Vs I.T.C. Ltd. and Another I.T.C. Ltd. and Another Vs Joint Commissioner of Income Tax

Calcutta High Court · (1999) 239 ITR 921 : (1999) 106 TAXMAN 373

Income Tax Act, 1961 — Section 142(2A)

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High Courts05 Jul 1999

JOINT COMMISSIONER OF INCOME TAX Vs ITC LTD.

Calcutta High Court · (1999) 156 CTR 61

Income Tax Act, 1961 — Section 142(1)

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High Courts02 Jul 1999Allowed

The Deputy Managing Director, CESC Limited and Others Vs Naba Kumar Mondal and Others

Calcutta High Court · AIR 2000 Cal 97 : (1999) 3 CALLT 377 : 104 CWN 1

Civil Procedure Code, 1908 (CPC) — Section 115Electricity (Supply) Act, 1948 — Section 28, 29, 29(1), 30, 32Electricity Act, 1910 — Section 10, 12, 12, 12, 12(1)

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High Courts02 Jul 1999Dismissed

Mallika Goon Vs Ratan Kumar Goon

Calcutta High Court · (2001) 1 ILR (Cal) 57

Hindu Marriage Act, 1955 — Section 9

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High Courts02 Jul 1999Allowed

The Deputy Managing Director, CESC, Limited Others Vs Naba Kumar Mohdal and Others

Calcutta High Court · AIR 2000 Cal 97 : (1999) 3 CALLT 377 : 104 CWN 1

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27, 115Electricity (Supply) Act, 1948 — Section 28, 29, 29(1), 30, 32Electricity Act, 1910 — Section 10, 12, 19, 51

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High Courts01 Jul 1999

Chandra Kumar Poddar Vs The State of West Bengal

Calcutta High Court · (1999) 2 CALLT 552 : 104 CWN 75

Criminal Procedure Code, 1973 (CrPC) — Section 11(1), 16(3), 173(5), 32, 460

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High Courts29 Jun 1999Dismissed

Smt. Amala Das and Others Vs United Progressive Company Ltd. and Another

Calcutta High Court · (1999) 3 CALLT 435 : (1999) 3 CALLT 34

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 151Limitation Act, 1963 — Article 142, 65Specific Relief Act, 1963 — Section 14, 22, 22(1), 22(2), 24

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