High Courts15 Dec 1999Dismissed
S.K. Kuddus Vs Haque Middha and Another
Calcutta High Court · 104 CWN 43
Criminal Procedure Code, 1973 (CrPC) — Section 432
COURT ARCHIVE
Calcutta High Court judgments, 1999
524 judgments · page 2 of 27
High Courts15 Dec 1999
National Institute of Homeopathy Vs Nilratan Chakraborty
Calcutta High Court · 106 CWN 708
High Courts14 Dec 1999
Gopeswar Prasad Agarwal Vs State of West Bengal and Others
Calcutta High Court · AIR 2000 Cal 159 : 104 CWN 506
Constitution of India, 1950 — Article 226West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 4, 5
High Courts14 Dec 1999
All Bengal Rickshaw Union and Others Vs State of West Bengal and Others
Calcutta High Court · AIR 2000 Cal 186 : (2000) 2 CALLT 72 : (2000) 1 CHN 199
Calcutta Hackney Carriage Act, 1919 — Section 32, 35, 36, 6Constitution of India, 1950 — Article 14, 19(1), 21, 226
High Courts14 Dec 1999
Kendua Rakshakali Vidyamandir and Others Vs West Bengal Board of Secondary Education and Others
Calcutta High Court · (2000) 2 CALLT 35
Constitution of India, 1950 — Article 19, 21, 226
High Courts14 Dec 1999Dismissed
Sujata Saha Vs N. Saha @ Nilkantha Saha
Calcutta High Court · (2000) 2 DMC 469
Hindu Marriage Act, 1955 — Section 12, 23, 23(2)
High Courts14 Dec 1999
G.R. Magnets Ltd. Vs Dy. Dir., Directorate of Revenue Intelligence
Calcutta High Court · (2000) 68 ECC 564 : (2000) 116 ELT 18
Customs Act, 1962 — Section 108, 110
High Courts14 Dec 1999
The Organising Managing Committee, Kendua Rakshakali Vidyamandir and Others Vs West Bengal Board of Secondary Education and Others
Calcutta High Court · (1999) 12 CAL CK 0003
Constitution of India, 1950 — Article 19(1)(g), 21
High Courts13 Dec 1999
Suvidha Woollen Mills Ltd. Vs Union of India (UOI)
Calcutta High Court · (2000) 120 ELT 618
High Courts13 Dec 1999Allowed
Basant Saraf Vs State of West Bengal
Calcutta High Court · (2000) 122 ELT 17
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 7(1)
High Courts10 Dec 1999Allowed
Malda District School Council Vs Md. Mossaraf Hossain
Calcutta High Court · 105 CWN 769 : (2000) 1 ILR (Cal) 417
Constitution of India, 1950 — Article 226
High Courts10 Dec 1999Allowed
Krishnendu Narayan Ghosh Vs Union of India (UOI) and Others
Calcutta High Court · (2000) 86 FLR 566 : (2000) 1 LLJ 1543
Payment of Gratuity Act, 1972 — Section 4
High Courts09 Dec 1999
Arabinda Ghorai Vs State of West Bengal and Others
Calcutta High Court · 105 CWN 61
High Courts09 Dec 1999
Rallis India Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2001) 165 CTR 661 : (2000) 246 ITR 170
Income Tax Act, 1961 — Section 36Textile Undertakings (Taking Over of Management) Act, 1983 — Section 3, 7
High Courts09 Dec 1999Dismissed
Santimoy Chatterjee Vs State of W.B. and Others
Calcutta High Court · (2000) CriLJ 2406
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 482Penal Code, 1860 (IPC) — Section 24, 405, 409
High Courts09 Dec 1999
RALLIS INDIA LTD. Vs COMMISSIONER OF INCOME TAX
Calcutta High Court · (2000) 109 TAXMAN 279
Income Tax Act, 1961 — Section 256(1)
High Courts08 Dec 1999Dismissed
Spandan Diagnostic and Research Centre Private Limited and Others Vs Shri Ritendra Nath Ghosh and Others
Calcutta High Court · (2000) 2 CALLT 83
High Courts08 Dec 1999
Spandan Diagnostic and Research Centre Private Limited and Others Vs Shri Ritendra Nath Ghose and Others
Calcutta High Court · (2000) 2 CALLT 83
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts08 Dec 1999
Tushar Kanti Samaddar Vs Tyre Corporation of India and Others
Calcutta High Court · (2001) 3 LLJ 86
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts07 Dec 1999
Cityscape Developers Pvt. Ltd. Vs Alka Builders Pvt. Ltd.
Calcutta High Court · (2000) 1 CALLT 346 : 104 CWN 713
Arbitration Act, 1940 — Section 11Arbitration and Conciliation Act, 1996 — Section 2, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4