High Courts31 Mar 1999
Md. Rezual Hoque Vs State of West Bengal and Others
Calcutta High Court · (1999) 2 CALLT 252
Constitution of India, 1950 — Article 19, 21, 226
COURT ARCHIVE
Calcutta High Court judgments, 1999
524 judgments · page 22 of 27
High Courts30 Mar 1999
Vrindavan Dubey Vs Union of India (UOI)
Calcutta High Court · (1999) 2 ILR (Cal) 382
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts30 Mar 1999
Mukul Ray Vs State of West Bengal and Others
Calcutta High Court · AIR 1999 Cal 293 : (1999) 2 CALLT 10 : (1999) 1 CHN 585 : 2 CWN 562
Constitution of India, 1950 — Article 226
High Courts30 Mar 1999
Smt. Kajal Guria Vs S. Banerjee
Calcutta High Court · (1999) 2 CALLT 389
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 3
High Courts30 Mar 1999
Commissioner of Income Tax Vs Balarampur Chini Mills Ltd.
Calcutta High Court · (1999) 154 CTR 323 : (1999) 238 ITR 445 : (1999) 105 TAXMAN 200
High Courts26 Mar 1999
The Workmen represented by the Ananda Bazar Group of Publication Employees Union Vs Ananda Bazar Patrika Limited and Others
Calcutta High Court · (1999) 2 CALLT 170 : (1999) LabIC 3796 : (1999) 2 LLJ 899
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 101, 61, 65, 67Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts26 Mar 1999
Dr. Debesh Biswas and Another Vs Smt. Dalia Bhattacharyya
Calcutta High Court · (1999) 2 CALLT 501
Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2)(A)
High Courts26 Mar 1999
Hindustan Motors Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2000) 84 FLR 92 : (2000) 1 LLJ 903
Industrial Disputes Act, 1947 — Section 25M
High Courts25 Mar 1999
Jnanendra Narayan Mondal and Another Vs State of West Bengal and Others
Calcutta High Court · (1999) 2 CALLT 358
Constitution of India, 1950 — Article 226
High Courts25 Mar 1999Allowed
Abhoy Pradhan Vs State of West Bengal
Calcutta High Court · (1999) CriLJ 3534 : (2000) 2 RCR(Criminal) 449
Criminal Procedure Code, 1973 (CrPC) — Section 156, 385Penal Code, 1860 (IPC) — Section 375, 376, 410, 415, 420
High Courts25 Mar 1999
Kanhaiyalal Saraf Vs State of West Bengal and Others
Calcutta High Court · (1999) 2 CALLT 291 : 2 CWN 378
Constitution of India, 1950 — Article 226West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(1), 3(2), 51AWest Bengal Land (Requisition and Acquisition) Rules, 1948 — Rule 3
High Courts25 Mar 1999Allowed
Union of India Vs Singh Verma and Others
Calcutta High Court · (1999) 3 CALLT 354
Arbitration Act, 1940 — Section 20, 30, 33Contract Act, 1872 — Section 23
High Courts24 Mar 1999
Asis Kumar Samanta and Others Vs State of West Bengal and Others
Calcutta High Court · (1999) 2 CALLT 438
Constitution of India, 1950 — Article 21, 226, 309West Bengal Service (Determination of Seniority) Rules, 1981 — Rule 6(2)West Bengal Services (Determination of Seniority) Rules, 1981 — Rule 3, 6
High Courts24 Mar 1999
Md. Najmol Hoque Vs Md. Majedar Rahaman and Others
Calcutta High Court · (1999) 2 CALLT 288
Constitution of India, 1950 — Article 14, 21, 226
High Courts24 Mar 1999
Dipak Chowdhury Vs State of West Bengal and Others
Calcutta High Court · AIR 2000 Cal 10 : (1999) 2 CALLT 361
Constitution of India, 1950 — Article 19, 226Forest (West Bengal Amendment) Act, 1988 — Section 59A(3)West Bengal Forest Produce Transit Rules, 1959 — Rule 11(1), 41, 42
High Courts23 Mar 1999
Narayan Ch. Das Vs Madhabi Das
Calcutta High Court · (1999) 2 DMC 131
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Mar 1999
Sri Muktipada Maity Vs State of West Bengal and Others
Calcutta High Court · (1999) 2 CALLT 158
Constitution of India, 1950 — Article 226
High Courts23 Mar 1999
Bata India Ltd. Vs Commissioner of Central Excise
Calcutta High Court · (1999) 108 ELT 335
Finance (No. 2) Act, 1998 — Section 90, 90(1)
High Courts22 Mar 1999
Karan Singh Ninayak and Others Vs State of West Bengal and Others
Calcutta High Court · (2000) 1 CALLT 530
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 23, Order 6 Rule 17Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 42, 43
High Courts19 Mar 1999Allowed
Indian Iron and Steel Co. Ltd. Vs Tarak Nath Sen Gupta and Others
Calcutta High Court · (1999) 2 LLJ 291
Industrial Disputes Act, 1947 — Section 2