High Courts19 Mar 1999Dismissed
Bishu Pada Sahu Vs State of West Bengal
Calcutta High Court · (1999) 2 ILR (Cal) 99
Constitution of India, 1950 — Article 12
COURT ARCHIVE
Calcutta High Court judgments, 1999
524 judgments · page 23 of 27
High Courts19 Mar 1999
Institute of Chartered Accountants Vs Indrajit Roy
Calcutta High Court · 2 CWN 587
Chartered Accountants Act, 1949 — Section 21, 21(5), 22
High Courts18 Mar 1999
Madhu Ghosh Vs M/s. K.K. Company and Others
Calcutta High Court · (1999) 2 CALLT 204
Bengal Ferries Act, 1885 — Section 4Constitution of India, 1950 — Article 14, 226Specific Relief Act, 1963 — Section 34
High Courts18 Mar 1999
Ajit Kumar Chakraborty and Another Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 492 : (1999) CriLJ 4636
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3)West Bengal Co-operative Societies Act, 1983 — Section 139(5)
High Courts18 Mar 1999Allowed
Sabita Rani Nag Vs Dipa Rani Das
Calcutta High Court · (2000) 1 ILR (Cal) 93
Civil Procedure Code, 1908 (CPC) — Section 115AConstitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108
High Courts17 Mar 1999Allowed
Secretary, Indian Tea Association Vs Ajit Kumar Barat and Others
Calcutta High Court · (1999) 2 LLJ 166
Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 2, 2A
High Courts16 Mar 1999
Shyamapada Bera and Others Vs State of West Bengal
Calcutta High Court · (1999) 2 CALLT 392
West Bengal Land Reforms Act, 1955 — Section 14(5), 14A(3), 14M(5), 14P, 14T(10)
High Courts16 Mar 1999Dismissed
RDB Two Thousand Plus Ltd. Vs Sarvideo
Calcutta High Court · AIR 2000 Cal 107
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1
High Courts16 Mar 1999
Baid (India) Pvt. Ltd. Vs Commissioner of Customs
Calcutta High Court · (1999) 65 ECC 65 : (1999) 111 ELT 346
High Courts15 Mar 1999
RNT Plantations Ltd. Vs Union of India (UOI)
Calcutta High Court · (1999) 108 ELT 26
High Courts15 Mar 1999
Pratap Narayan Das Vs Sailendra Kumar Dutta
Calcutta High Court · (1999) 1 CALLT 355
Evidence Act, 1872 — Section 114(E)General Clauses Act, 1897 — Section 27West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts12 Mar 1999
GIS Ltd. Vs Indiana Conveyors Ltd.
Calcutta High Court · (1999) 2 CALLT 78
Arbitration and Conciliation Act, 1996 — Section 9
High Courts12 Mar 1999Dismissed
Shiva Carriers Vs Royal Projects Ltd. and Others
Calcutta High Court · AIR 2000 Cal 138
Arbitration and Conciliation Act, 1996 — Section 42, 9
High Courts11 Mar 1999Allowed
Smt. Menoka Rani Pal Vs Smt. Maya Rani Karmakar
Calcutta High Court · AIR 1999 Cal 182 : 2 CWN 56
Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(3A)
High Courts10 Mar 1999
West Bengal Housing Board and Others Vs Papiya Bain
Calcutta High Court · AIR 2000 Cal 180 : (1999) 2 CALLT 71
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts10 Mar 1999Allowed
Calcutta Tramways Co. (1978) Ltd. and Others Vs Ramesh and Others
Calcutta High Court · (1999) 2 ILR (Cal) 328 : (1999) 2 LLJ 1173
Constitution of India, 1950 — Article 23
High Courts09 Mar 1999
APL (India) Pvt. Ltd. Vs Principal Commissioner of Customs
Calcutta High Court · (1999) 65 ECC 26 : (1999) 111 ELT 21
High Courts08 Mar 1999
Naveet Kumar Didwania Ltd. Vs Commr. of Customs
Calcutta High Court · (1999) 65 ECC 28 : (1999) 111 ELT 24
High Courts08 Mar 1999
Arora Matthey Ltd. Vs Commissioner of C. Ex.
Calcutta High Court · (1999) 65 ECC 845 : (1999) 112 ELT 11
Central Excises and Salt Act, 1944 — Section 11A
High Courts04 Mar 1999
Pradip Kumar Majhi Vs Aloke Kumar Majhi
Calcutta High Court · (1999) 2 CALLT 450
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 11, Order 11 Rule 12, Order 11 Rule 18, Order 11 Rule 2