COURT ARCHIVE

Calcutta High Court judgments, 1999

524 judgments · page 19 of 27

High Courts23 Apr 1999

Samir Kumar Dey and Others Vs Chariman, Burdwan Municipality and Others

Calcutta High Court · (1999) 2 CALLT 430

Constitution of India, 1950 — Article 19, 21Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 5(3)West Bengal Municipal Act, 1993 — Section 203, 207, 208, 210

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High Courts23 Apr 1999

Pasupati Mondal Vs Debabrota Jana

Calcutta High Court · (1999) 2 CALLT 403

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 9, 115West Bengal Land Reforms Act, 1955 — Section 8, 9(6)

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High Courts23 Apr 1999

Paresh Premji Rajda Vs Commissioner of Income Tax

Calcutta High Court · (2000) 158 CTR 499 : (1999) 239 ITR 11

Income Tax Act, 1961 — Section 143(1), 143(3), 264Limitation Act, 1963 — Section 5

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High Courts23 Apr 1999

Sen and Pandit Electronics (P) Ltd. Vs Union of India and Others

Calcutta High Court · AIR 1999 Cal 289 : (1999) 2 CALLT 488 : (2004) 49 SCL 618

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 15Companies Act, 1956 — Section 20, 22, 22(1), 32Constitution of India, 1950 — Article 226

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High Courts22 Apr 1999Dismissed

Soumen Maity Vs The State Of West Bengal and Others Sridhar Kumar Sahu Vs State Of West Bengal and Others

Calcutta High Court · 104 CWN 64

Motor Vehicles Act, 1988 — Section 88(5)

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High Courts22 Apr 1999

Shree Bihr Jute Twine Mills Ltd. and Another Vs The Bihar State Financial Corporation and Others

Calcutta High Court · (1999) 2 CALLT 527

Constitution (Fifteenth Amendment) Act, 1963 — Article 226(1)Constitution of India, 1950 — Article 14, 19, 21, 226State Financial Corporations Act, 1951 — Section 29

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High Courts22 Apr 1999

Jyotirmoy Das Vs Land Acquisition Collector

Calcutta High Court · (1999) 2 ILR (Cal) 167

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 11, 12, 18, 26(2), 8

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High Courts22 Apr 1999

Dhanraj Suraiya Vs State of West Bengal

Calcutta High Court · (2000) 1 ILR (Cal) 266

West Bengal Land Reforms (Amendment) Act, 1971 — Section 22, 22(1)West Bengal Land Reforms Act, 1955 — Section 54, 54(1), 54(5)

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High Courts21 Apr 1999

Shouvik Exports Private Ltd. Vs The Inspector General of Police, District Enforcement Branch and Others

Calcutta High Court · AIR 2000 Cal 25 : (2000) 2 CALLT 291 : 2 CWN 545 : (2000) 1 ILR (Cal) 186

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 157, 161, 482Essential Commodities Act, 1955 — Section 6A, 7(1)

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High Courts20 Apr 1999

The State of West Bengal Vs Md. Javed Khan alias Chunnu Khan

Calcutta High Court · (1999) 2 CALLT 161 : (1999) CriLJ 2733

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439(1), 439(2)Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts20 Apr 1999

Arjun Kr. Sarkar Vs Smt. Lalika Rani Ghosh and Others

Calcutta High Court · (1999) 2 CALLT 495 : 104 CWN 58

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 9, Order 22 Rule 9(1)

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High Courts20 Apr 1999

A.K. Murmu Vs Prasenjit Chowdhury and Others

Calcutta High Court · (1999) CriLJ 3460

Criminal Procedure Code, 1973 (CrPC) — Section 302, 42, 437, 438, 439Foreign Exchange Regulation Act, 1973 — Section 37, 40Penal Code, 1860 (IPC) — Section 120B, 201, 409, 435

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High Courts19 Apr 1999

Partha Sarathi Ghosh Vs Srilekha Ghosh (Roy) and Another

Calcutta High Court · (1999) 2 CALLT 141

Civil Procedure Code, 1908 (CPC) — Section 115Hindu Succession Act, 1956 — Section 23Hindu Womens Right to Property Act, 1937 — Section 3(3)

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High Courts19 Apr 1999

Reckitt and Colman of India Ltd. Vs Jyothi Laboratories Ltd. and Others

Calcutta High Court · (1999) 2 CALLT 230

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 43 Rule 1, 100Defamation Act, 1952 — Section 3(1)Monopolies and Restrictive Trade Practices Act, 1969 — Section 36, 36B, 55

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High Courts19 Apr 1999Allowed