COURT ARCHIVE

Calcutta High Court judgments, 1999

524 judgments · page 26 of 27

High Courts02 Feb 1999

Smt. Arti Bhartia nee Bhagat Vs Piyush Bhartia

Calcutta High Court · (1999) 1 CALLT 251 : (1999) 2 CivCC 605 : (1999) 2 DMC 35

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115, 2(2)Hindu Marriage Act, 1955 — Section 10, 10(1), 10(2), 11, 12Partition Act, 1893 — Section 8

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High Courts02 Feb 1999

Modi Korea Telecommunication Ltd. Vs Appcon Consultants Pvt. Ltd.

Calcutta High Court · (1999) 1 CALLT 285 : (1999) 2 CHN 107

Arbitration Act, 1940 — Section 34, 35, 39(1), 39(2)Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(12)(a), 11(5), 14Constitution of India, 1950 — Article 225

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High Courts02 Feb 1999

J.C.T. Limited and Another Vs Commissioner of Income Tax and Others

Calcutta High Court · (2000) 162 CTR 365 : (1999) 238 ITR 143

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 263

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High Courts01 Feb 1999Dismissed

Dipankar Jana and Others Vs The State of West Bengal and Others

Calcutta High Court · (1999) 3 CALLT 65 : (2000) 1 ILR (Cal) 85 : (1999) 2 ILR (Cal) 529

Constitution of India, 1950 — Article 226West Bengal Land Reforms (Amendment) Act, 1981 — Section 21DWest Bengal Land Reforms (Bargadars) Rules, 1956 — Rule 6(1), 6(4)

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High Courts01 Feb 1999

Kumar Trading Co. Ltd. and Another Vs Union of India and Others

Calcutta High Court · (1999) 2 CALLT 62 : (1999) 65 ECC 854 : (1999) 112 ELT 14

Constitution of India, 1950 — Article 14, 16, 19, 226Customs Act, 1962 — Section 124

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High Courts01 Feb 1999

HCL Office Automation and Others Vs Commissioner of Customs and Others

Calcutta High Court · (1999) 1 CALLT 469 : (1999) 66 ECC 608 : (1999) 113 ELT 395

Constitution of India, 1950 — Article 14, 19, 21, 226Customs Act, 1962 — Section 112, 129E

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High Courts01 Feb 1999Dismissed

Smt. Chhabi Khanra and Others Vs State of West Bengal and Others

Calcutta High Court · (1999) CriLJ 2184

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 364

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High Courts01 Feb 1999

Sirijit Chandra Singh Vs Mr. J.R. Kalia, President, WWA Cossipore English School Managing Committee and Ors

Calcutta High Court · (1999) 2 CALLT 115

Constitution of India, 1950 — Article 12, 226, 39

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High Courts01 Feb 1999

Rajendra Kumar Malhotra and Others Vs Harbanslal Malhotra and Sons Ltd. and Others

Calcutta High Court · (1999) 2 CALLT 13

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7, 100, 151Companies Act, 1956 — Section 10E(5), 10F, 10F, 397, 398Company Law Board Regulations, 1991 — Regulation 44

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High Courts01 Feb 1999