High Courts17 May 1999
Ruby Rubber Industries Vs Commissioner of Central Excise
Calcutta High Court · (2000) 68 ECC 50 : (2000) 115 ELT 621
Central Excises and Salt Act, 1944 — Section 35F
COURT ARCHIVE
Calcutta High Court judgments, 1999
524 judgments · page 16 of 27
High Courts17 May 1999Dismissed
Sankar Chatterjee Vs State of West Bengal and Others
Calcutta High Court · 104 CWN 186
Protection of Human Rights Act, 1993 — Section 12
High Courts17 May 1999
Tapan Kumar Mukhoty Vs Bank of Madura Ltd. and Another
Calcutta High Court · AIR 1999 Cal 305
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11Constitution of India, 1950 — Article 141, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19
High Courts17 May 1999
Smt. Bijali Shat and Others Vs The State of West Bengal
Calcutta High Court · (1999) 3 CALLT 167 : (2001) 1 DMC 239
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 438(1), 438(3), 439Penal Code, 1860 (IPC) — Section 134, 323, 379, 406, 498A
High Courts14 May 1999
Harendra Nath Sen Vs Broadway Centre
Calcutta High Court · AIR 2000 Cal 214 : (1999) 2 CALLT 425 : 104 CWN 1010
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Presidency Small Cause Courts Act, 1882 — Section 53, 60, 61
High Courts14 May 1999
Indra Bhushan Choubey Vs Food Corporation of India and Others
Calcutta High Court · (2000) 87 FLR 827 : (2000) 2 LLJ 891
High Courts14 May 1999
Lekha Mashi Naya Patel Vs Gopal Bagla
Calcutta High Court · (1999) 2 CALLT 540 : 2 CWN 576
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Specific Relief Act, 1963 — Section 35, 37West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6), 17, 17(1), 17(2)
High Courts13 May 1999Dismissed
Ram Kumar Pal and Another Vs The State of West Bengal
Calcutta High Court · (1999) 3 CALLT 9 : (1999) CriLJ 3868
Evidence Act, 1872 — Section 137, 138, 3, 45Penal Code, 1860 (IPC) — Section 302, 304, 304(II), 323, 34
High Courts13 May 1999
Anadi Bhusan Das Vs The State of West Bengal
Calcutta High Court · (1999) 2 ILR (Cal) 393
Constitution of India, 1950 — Article 12, 14, 19, 21General Clauses Act, 1897 — Section 16, 3(7)Road Transport Corporations Act, 1950 — Section 14(2), 14(3), 19(1), 3, 34
High Courts13 May 1999
Jubilee Investments and Industries Ltd. Vs Assistant Commissioner of Income Tax and Others
Calcutta High Court · (1999) 155 CTR 397 : (1999) 238 ITR 648 : (1999) 106 TAXMAN 210
Income Tax Act, 1961 — Section 221, 271C
High Courts12 May 1999Allowed
Saturday Club Ltd. Vs Calcutta Municipal Corporation and Others
Calcutta High Court · 2 CWN 170
Calcutta Municipal Corporation Act, 1980 — Section 165, 183, 193, 193(1), 195Constitution of India, 1950 — Article 265
High Courts12 May 1999
Smt. Sandhya Mondal Vs Sri Aloke Chandra Poddar and Another
Calcutta High Court · (2000) 1 ACC 117 : (2000) ACJ 642 : (1999) 2 CALLT 410 : (1999) 1 CHN 162
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 143, 144, 165, 167Workmens Compensation Act, 1923 — Section 140, 140(2), 141, 142, 158
High Courts10 May 1999
Khaitan (India) Ltd. and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 2000 Cal 1
Constitution of India, 1950 — Article 226
High Courts10 May 1999
Commissioner of Customs (Preventive) Vs Uma Shankar Verma
Calcutta High Court · (2000) 70 ECC 163 : (2000) 120 ELT 322
Customs Act, 1962 — Section 10(2), 11, 111, 115(2), 125Foreign Trade (Development and Regulation) Act, 1992 — Section 3, 3(3)
High Courts10 May 1999
The Director, Surad/Calcutta Metropolitan Development Authority Vs Smt. Syamali Banerjee and Others
Calcutta High Court · (1999) 2 CALLT 443
Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 18West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(2)
High Courts10 May 1999
Raibahadur Bissessurlal Motilal Haluwasiya Trust and Another Vs Presiding Officer/Judge, First Industrial Tribunal and Others
Calcutta High Court · (2000) 1 LLJ 104
Industrial Disputes Act, 1947 — Section 15(2), 2
High Courts10 May 1999
Abdul Aziz Sekh and etc. Vs Siraj Uddin Mollah and Others
Calcutta High Court · AIR 1999 Cal 191 : 2 CWN 46
Motor Vehicles Act, 1939 — Section 68, 68CMotor Vehicles Act, 1988 — Section 102, 104
High Courts10 May 1999Dismissed
State of West Bengal Vs Gobind Nath Dey and Others
Calcutta High Court · (1999) 3 CALLT 495
Constitution of India, 1950 — Article 14, 162, 21, 226, 300AWest Bengal Services Rules — Rule 55(4)
High Courts10 May 1999Allowed
Shyam Sundar Modak Vs State of West Bengal and Others
Calcutta High Court · AIR 2000 Cal 129
Essential Commodities Act, 1955 — Section 3
High Courts10 May 1999Dismissed
Indian Vegetarian Congress and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 1999 Cal 212 : 2 CWN 410
Constitution of India, 1950 — Article 14, 298, 48, 48A, 51ALand Acquisition Act, 1894 — Section 16, 17, 48