High Courts15 Jun 1999
Commissioner of Income Tax Vs Shree Durga Agencies Ltd.
Calcutta High Court · (1999) 239 ITR 484
Income Tax Act, 1961 — Section 263
COURT ARCHIVE
Calcutta High Court judgments, 1999
524 judgments · page 15 of 27
High Courts14 Jun 1999Dismissed
State of West Bengal and Others Vs Purulia District Contractors Association and Others
Calcutta High Court · AIR 2000 Cal 163
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15West Bengal Minor Minerals Rules, 1973 — Rule 18(1), 24, 5(4)
High Courts11 Jun 1999
Mitra A.B. Vs P.O., III Industrial Tribunal and Others Anil Mondal Vs State of West Bengal and Others
Calcutta High Court · (1999) 2 LLJ 1243
Evidence Act, 1872 — Section 101, 102Industrial Disputes (Central) Rules, 1957 — Rule 20(H)Industrial Disputes Act, 1947 — Section 10
High Courts11 Jun 1999
Sonada Degree College and Others Vs Deshpad Rai and Others
Calcutta High Court · (1999) 2 CALLT 558
Constitution of India, 1950 — Article 226West Bengal College Service Commission Act, 1978 — Section 16, 16(1), 17, 17(2), 2
High Courts10 Jun 1999
Tivoli Park Apartments (Pvt) Ltd. Vs Kumar Dhirendra Mullick and Others
Calcutta High Court · (1999) 2 CALLT 397 : (2000) 1 RCR(Civil) 440
Civil Procedure Code, 1908 (CPC) — Section 151Specific Relief Act, 1963 — Section 28, 28(2), 38
High Courts10 Jun 1999Dismissed
Eastern Coalfields Ltd. Vs The Central Government Industrial Tribunal
Calcutta High Court · (1999) 3 CALLT 140
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)Industrial Disputes Act, 1947 — Section 10(1)(c), 2
High Courts09 Jun 1999
Gobinda Prasad Biswas and Others Vs State of West Bengal and Others
Calcutta High Court · (1999) 2 CALLT 418
Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(1), 202(2), 207, 208Penal Code, 1860 (IPC) — Section 147, 302, 304, 325, 34
High Courts09 Jun 1999Dismissed
State and Others Vs Santosh Saha
Calcutta High Court · AIR 2000 Cal 104 : (2000) 1 ILR (Cal) 273
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 59A, 59BWest Bengal Forest Produce Transit Rules, 1959 — Rule 8(1)
High Courts07 Jun 1999Allowed
Gopal Kumar Agarwala Vs Sub-Divisional Controller, (F and S), Krishnanagar, Nadia and Others
Calcutta High Court · (1999) 2 CALLT 613
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3
High Courts21 May 1999
Shiva Nand Pandey and etc. Vs Bhagwan Das Harlalka and Others
Calcutta High Court · AIR 1999 Cal 321 : 2 CWN 468
Constitution of India, 1950 — Article 226, 26, 29, 30West Bengal Board of Secondary Education Act, 1963 — Section 45West Bengal Primary Education Act, 1973 — Section 105
High Courts21 May 1999Dismissed
Santanu Mukherjee and Others Vs Asit Baran Chatterjee and Others
Calcutta High Court · (1999) 2 CALLT 596
Constitution of India, 1950 — Article 14, 21, 226West Bengal Government Premises (Regulation of Occupancy) Act, 1984 — Section 13, 2
High Courts21 May 1999
Kinkar Karmakar and Others Vs Government of West Bengal and Others
Calcutta High Court · (1999) 2 CALLT 320
Constitution of India, 1950 — Article 14, 16, 16(1), 19, 21Evidence Act, 1872 — Section 25Police Act, 1861 — Section 1, 23, 6(1)
High Courts21 May 1999
Bhagwandas Harlalka Vs State of West Bengal
Calcutta High Court · (1999) 2 ILR (Cal) 215
Constitution of India, 1950 — Article 15, 26, 29, 29(1), 30West Bengal Board of Secondary Education Act, 1963 — Section 27(2), 50West Bengal Primary Education Act, 1973 — Section 105, 106(1), 2, 38, 60
High Courts21 May 1999Dismissed
Union of India (UOI) Vs Kalyani Breweries Ltd.
Calcutta High Court · (1999) 113 ELT 39
Customs Act, 1962 — Section 25(1)Customs Tariff Act, 1975 — Section 2, 2(5), 3, 4
High Courts21 May 1999Allowed
Kankar Karmakar Vs State of West Bengal
Calcutta High Court · (1999) 1 ILR (Cal) 494
Constitution of India, 1950 — Article 226West Bengal Home Guards Act, 1962 — Section 3, 6West Bengal Home Guards Rules, 1962 — Rule 4
High Courts21 May 1999Dismissed
The Baranagore Jute Factory PLC (In Liquidation) Vs The Official Liquidator
Calcutta High Court · (1999) 2 CALLT 589
Banking Regulation Act, 1949 — Section 45, 45(1), 45(14), 45(2)Companies Act, 1956 — Section 446West Bengal Relief Undertakings (Special Provisions) Act, 1972 — Section 5
High Courts20 May 1999Partly Allowed
Parekh Marine Agencies Pvt. Ltd. and Others Vs The Board of Trustees for the Port of Calcutta and Anrs.
Calcutta High Court · (1999) 3 CALLT 401 : (2001) 73 ECC 464
Constitution of India, 1950 — Article 14, 21, 226Customs Act, 1962 — Section 48, 49, 53, 54, 56International Airports Authority Act, 1971 — Section 35
High Courts18 May 1999Dismissed
Samaresh Mukherjee Vs State of West Bengal
Calcutta High Court · (2000) 1 ILR (Cal) 410
Constitution of India, 1950 — Article 226Land Acquisition Act, 1984 — Section 11, 12, 12(2), 18, 18(1)Limitation Act, 1963 — Section 29, 5
High Courts18 May 1999
Commissioner of Income Tax Vs Todi Tea Co. Ltd.
Calcutta High Court · (1999) 156 CTR 23 : (1999) 239 ITR 28 : (1999) 105 TAXMAN 697
Income Tax Act, 1961 — Section 37
High Courts17 May 1999
Commissioner of Income Tax Vs Basant Investment Corporation
Calcutta High Court · (1999) 156 CTR 80 : (1999) 238 ITR 680 : (1999) 106 TAXMAN 284
Income Tax Act, 1961 — Section 256