High Courts04 Mar 1999Dismissed
Smt. Smriti Jaiswal and Another Vs Romi Jaiswal and Another
Calcutta High Court · AIR 1999 Cal 123
Partnership Act, 1932 — Section 43
COURT ARCHIVE
Calcutta High Court judgments, 1999
524 judgments · page 24 of 27
High Courts04 Mar 1999
Sanat Kumar Mal and Others Vs State of West Bengal and Others
Calcutta High Court · (1999) 2 CALLT 30
Constitution of India, 1950 — Article 19, 21, 226West Bengal Estates Acquisition Act, 1953 — Section 5A(1), 5A(6), 5A(7), 6(1)
High Courts04 Mar 1999
Allahabad Bank Vs Saday Chand Mahatab and Others
Calcutta High Court · (1999) 2 CALLT 211 : (1999) 1 CHN 553
Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 105, 53AWest Bengal Premises Tenancy Act, 1956 — Section 13
High Courts03 Mar 1999Allowed
West Dinajpur Spinning Mills Ltd. Vs Gautam Deb and Others
Calcutta High Court · 1 CWN 360
Constitution of India, 1950 — Article 12, 14, 2, 39(d)Industrial Disputes Act, 1947 — Section 2(j)
High Courts03 Mar 1999
United India Insurance Co. Ltd. Vs Lakshi Pramanick and Others
Calcutta High Court · (1999) 1 ACC 673 : (2000) ACJ 414 : (1999) 1 CALLT 359
Motor Vehicles Act, 1988 — Section 140
High Courts03 Mar 1999
Peace Heaven Vs Must. Mozzammel Khatoon and Others
Calcutta High Court · (1999) 1 CALLT 523
Transfer of Property Act, 1882 — Section 111West Bengal Premises Tenancy Act, 1956 — Section 1(1), 1(3), 13, 3, 3(2)
High Courts01 Mar 1999
Glucoseries Pvt. Ltd. Vs Deb Kanta Roy
Calcutta High Court · (1999) 2 CALLT 41 : (1999) 1 CHN 412
Companies Act, 1956 — Section 235, 253, 397, 398
High Courts01 Mar 1999
Serish Maji Vs Nishit Kumar Dolui
Calcutta High Court · (2000) 2 CALLT 125
Administrative Tribunals Act, 1985 — Section 29Arbitration Act, 1940 — Section 20(2)Calcutta High Court (Original Side) Rules, 1914 — Rule 28, 4
High Courts01 Mar 1999Dismissed
Smt. Alo Rani Saha Vs State of West Bengal
Calcutta High Court · (1999) CriLJ 3112
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 120B, 420
High Courts01 Mar 1999
J.K. Corpn. Ltd. Vs Commr. of C. and Designated Authority, KVSS, 1998
Calcutta High Court · (1999) 65 ECC 386 : (1999) 111 ELT 698
Finance (No. 2) Act, 1998 — Section 87, 88, 90(1), 90(2), 95
High Courts01 Mar 1999
Sunny Detergent Pvt. Ltd. Vs Commr. of C. Ex.
Calcutta High Court · (2000) 67 ECC 368 : (1999) 114 ELT 384
Constitution of India, 1950 — Article 226Finance Act, 1988 — Section 90(3), 93
High Courts25 Feb 1999
Ashoke Saha Vs State of West Bengal and Others
Calcutta High Court · (1999) 2 CALLT 1
Constitution of India, 1950 — Article 14, 19, 226West Bengal Council of Higher Secondary Education (Admission and Allied Matters) Regulation, 1987 — Regulation 14West Bengal Council of Higher Secondary Education (Examination) Regulations, 1982 — Regulation 10, 2, 6, 82
High Courts25 Feb 1999Dismissed
Robert Mclean and Co. Ltd. Vs Sudarsan Prasad Bagaria and Others
Calcutta High Court · 1 CWN 495
Evidence Act, 1872 — Section 116Partnership Act, 1932 — Section 14, 15Transfer of Property Act, 1882 — Section 109
High Courts25 Feb 1999
Daljit Kaur Vs Union of India (UOI) and Others
Calcutta High Court · 2 CWN 121
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1)Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 14, 3(3)
High Courts25 Feb 1999
Biswanath Naskar Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 466
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 19, 226Land Acquisition (West Bengal Amendment) Act, 1997 — Section 16, 18, 3, 3A, 3B
High Courts24 Feb 1999
Allahabad Bank and Others Vs S.K. Bhattacharya and Others United Bank and Others Vs S.K. Bhattacharya and Others
Calcutta High Court · (1999) 1 CALLT 363 : (1999) 82 FLR 517 : (1999) 1 ILR (Cal) 365 : (2000) 1 LLJ 945
Banks and Financial Institutions Act, 1993 — Section 17, 2, 29, 34Constitution of India, 1950 — Article 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11, 8G
High Courts23 Feb 1999
Shaw Wallace and Co. Ltd. Vs Assistant Commissioner of Income Tax and Another
Calcutta High Court · (1999) 154 CTR 105 : (1999) 238 ITR 13 : (1999) 104 TAXMAN 238
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 113, 139, 143, 143(3), 148
High Courts23 Feb 1999Dismissed
Kakali Chatterjee (Smt.) Vs West Bengal Board of Secondary Education
Calcutta High Court · (2000) 1 ILR (Cal) 235
West Bengal Board of Secondary Education, Madhyamik Pariksha (Fees and Remunerations) Regulations, 1978 — Regulation 11
High Courts19 Feb 1999
Smt. Nupur Mitra and Another Vs Basubani Pvt. Ltd. and Others
Calcutta High Court · (1999) 2 CALLT 264 : (1999) 35 CLA 97
Companies (Amendment) Act, 1956 — Section 10F, 155, 155(3)Companies Act, 1913 — Section 104, 105C, 107, 10F, 111Income Tax Act, 1922 — Section 66
High Courts18 Feb 1999
Nirmaljit Singh Hoon Vs Ajoy Kumar Saha and Others
Calcutta High Court · (1999) CriLJ 2321
Arms Act, 1959 — Section 24, 25Criminal Procedure Code, 1973 (CrPC) — Section 144(2), 156(3), 340, 437, 439(2)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 188