High Courts16 Apr 1999Allowed
Jiwanmal Dugar and Another Vs State and Others
Calcutta High Court · (1999) CriLJ 4487
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 420, 422
COURT ARCHIVE
Calcutta High Court judgments, 1999
524 judgments · page 20 of 27
High Courts16 Apr 1999
Mina Bose Vs Antara Kundu
Calcutta High Court · (1999) 2 CALLT 312 : (1999) 1 CHN 535 : 104 CWN 308
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 24Limitation Act, 1963 — Article 123, 5West Bengal Premises Tenancy Act, 1956 — Section 17(2A)
High Courts16 Apr 1999
Bajrang Lal Agarwal and Others Vs The Council for the Indian School Certificate Examinations and Others
Calcutta High Court · (1999) 2 CALLT 485
Constitution of India, 1950 — Article 226
High Courts16 Apr 1999
Manindra Nath Dey Vs Panna Devi Agarwal and Others
Calcutta High Court · (1999) 2 CALLT 504
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts16 Apr 1999
Ashish Kumar Roy and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1999 Cal 242 : (1999) 3 CALLT 466 : 2 CWN 181
Constitution of India, 1950 — Article 14, 225, 226, 227, 31AWest Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 1, 10(3), 11, 16, 2(4)
High Courts16 Apr 1999
Asish Kumar Roy and Others Vs Union of India and Others
Calcutta High Court · AIR 1999 Cal 242 : (1999) 3 CALLT 466 : 2 CWN 181
Constitution of India, 1950 — Article 226West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 6
High Courts16 Apr 1999Dismissed
Sambhu Nath Das Vs State of West Bengal
Calcutta High Court · (1999) CriLJ 2648
Penal Code, 1860 (IPC) — Section 302
High Courts16 Apr 1999
Pitamber Lal Budwani Vs Sunit Kumar Mukherjee
Calcutta High Court · (1999) 1 ILR (Cal) 481
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts13 Apr 1999
The Secretary, Shibrampur Madhyamik High School Vs Smt. Hiranmayee Bhattacharjee and Others Smt. Hiranmayee Bhattacharjee and Others Vs State of West Bengal and Others
Calcutta High Court · (1999) 2 CALLT 472 : (2000) 87 FLR 682 : (2000) 2 LLJ 452
West Bengal Board of Secondary Education Act, 1963 — Section 45
High Courts13 Apr 1999
M/s. ABL Ltd., Durgapur, Burdwan Vs Radha Gobinda Ghatak and Others
Calcutta High Court · (2000) 2 CALLT 302 : (1999) 1 CHN 645 : (2000) 86 FLR 721 : (2000) 1 LLJ 686
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 107Constitution of India, 1950 — Article 136, 14, 21, 226Industrial Disputes Act, 1947 — Section 10(1), 12(5), 15(2)
High Courts13 Apr 1999
Biswanath Mitra Vs Sri Mihir Kiran Banerjee and Another
Calcutta High Court · (1999) 2 CALLT 261
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 97, 151
High Courts12 Apr 1999
NEPC Micon Limited Vs Magma Leasing Limited and Another
Calcutta High Court · (1999) 2 CALLT 347
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), Order 39 Rule 3, Order 41 Rule 33, Order 49 Rule 3(5), 129
High Courts09 Apr 1999
Gopal Das Baheti Vs Sri Sailendra Chandra Dey and Others
Calcutta High Court · (1999) 2 CALLT 377 : (1999) 2 CHN 167
Registration Act, 1908 — Section 1(3)West Bengal Premises Tenancy Act, 1956 — Section 13(6), 3, 3(1), 3(2), 31
High Courts09 Apr 1999
Brahmananda Prosad and Another Vs State of West Bengal
Calcutta High Court · (1999) 1 CALLT 498
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 190, 190(1), 193, 193(2)Essential Commodities Act, 1955 — Section 1(1), 12A
High Courts09 Apr 1999
A.B. Foot Style (P) Ltd. Vs Union of India (UOI)
Calcutta High Court · (1999) 65 ECC 367 : (1999) 111 ELT 684
Central Excise Rules, 1944 — Rule 173(C), 173(F), 173(G), 9(1)Central Excises and Salt Act, 1944 — Section 32, 35F, 4Customs Act, 1962 — Section 129E
High Courts09 Apr 1999Dismissed
United Credit Ltd. Vs M/s Agro Sales India
Calcutta High Court · (1999) 2 CivCC 592 : (1999) 3 RCR(Criminal) 74
Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b), 141, 94Penal Code, 1860 (IPC) — Section 420
High Courts08 Apr 1999Dismissed
Sadtaki Sheikh and Others Vs Shib Shankar Mondal and Others
Calcutta High Court · 1 CWN 524
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 41 Rule 33, 103, 105Limitation Act, 1963 — Section 25
High Courts08 Apr 1999Dismissed
Balaram Chandra Jugi Vs State of West Bengal
Calcutta High Court · (1999) 2 ILR (Cal) 293
West Bengal Panchayat Rules, 1958 — Rule 15, 65, 92
High Courts08 Apr 1999Allowed
Aloke Saha Vs Sm. Bina Ghosh and Others
Calcutta High Court · AIR 1999 Cal 237 : (1999) 4 CivCC 165 : 2 CWN 398 : (1999) 4 RCR(Civil) 44
Electricity Act, 1910 — Section 12(6), 22
High Courts07 Apr 1999
Diptimoy Banerjee Vs The State of West Bengal and Others
Calcutta High Court · AIR 1999 Cal 240 : (1999) 2 CALLT 344
Constitution of India, 1950 — Article 14, 226West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 3, 3(2)(1), 3(3)