COURT ARCHIVE

Calcutta High Court judgments, 1999

524 judgments · page 3 of 27

High Courts07 Dec 1999

Smt. Hira Girdhardas Mansata and Others Vs State of West Bengal and Others

Calcutta High Court · (2000) 1 CALLT 407 : 104 CWN 359

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 4(2), 55, 5A, 5A(2)

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High Courts06 Dec 1999

Union of India and Another Vs Monoranjan Mondal and Others

Calcutta High Court · AIR 2000 Cal 148 : (2000) 2 CALLT 56

Arbitration Act, 1940 — Section 37, 39Arbitration and Conciliation Act, 1996 — Section 10, 11, 16, 17, 21

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High Courts03 Dec 1999

Durga Devi Rampuria Vs Union of India and Others

Calcutta High Court · (2000) 1 CALLT 185 : (2000) 1 CHN 42 : (2000) 69 ECC 743

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1)Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 439

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High Courts03 Dec 1999

Palan Das Vs State

Calcutta High Court · (2000) 2 ILR (Cal) 172

Criminal Procedure Code, 1973 (CrPC) — Section 145, 482

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High Courts02 Dec 1999Dismissed

Shri Suvankar Sengupta Vs Smt. Kakali Sengupta

Calcutta High Court · 104 CWN 54

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts02 Dec 1999

Abdul Halim Vs State of West Bengal

Calcutta High Court · (2000) 1 CALLT 364

Criminal Procedure Code, 1973 (CrPC) — Section 437, 482Penal Code, 1860 (IPC) — Section 148, 149, 380, 436

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High Courts02 Dec 1999

Indian Iron and Steel Co. Ltd. and Others Vs The Learned 9th Industrial Tribunal, West Bengal and Others

Calcutta High Court · (2000) 2 CALLT 404 : (2000) 87 FLR 314

Constitution of India, 1950 — Article 12, 14, 21, 226, 32Industrial Disputes Act, 1947 — Section 17, 2, 2(A), 2(OO), 25Iron and Steel Company (Acquisition of Shares) Act, 1976 — Section 617

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High Courts01 Dec 1999

Lokman Shah and Another Vs State of West Bengal

Calcutta High Court · (2000) 1 CALLT 107 : (2000) 1 CHN 245 : 104 CWN 544

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 144, 154, 161, 164, 16AEvidence Act, 1872 — Section 30, 33, 45, 9

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High Courts01 Dec 1999Dismissed

Gurudas Hazra Vs P.K. Chowdhury and Others

Calcutta High Court · (2002) 109 CompCas 530

Income Tax Act, 1961 — Section 179Income Tax Rules, 1962 — Rule 4

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High Courts29 Nov 1999

Sachin Barick General Enterprises Pvt. Ltd. Vs Sm. Parul Barick and Others

Calcutta High Court · (2000) 3 CALLT 265

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

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High Courts26 Nov 1999Allowed

U.N. Pandey Vs Eastern Coalfields Ltd. and Others

Calcutta High Court · (2000) 86 FLR 595 : (2000) 1 LLJ 1397

Constitution of India, 1950 — Article 12, 14, 21Industrial Disputes Act, 1947 — Section 2, 2AModel Standing Orders for Industrial Establishment in Coal Mines — Section 17, 17(1), 17(4)

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High Courts25 Nov 1999

Durgapur Steel Plant Vs Kisan Jawanjal and Others

Calcutta High Court · (2000) 1 CALLT 594 : (2000) 1 CHN 21 : (2000) 85 FLR 585 : (2000) 1 LLJ 1015

Constitution of India, 1950 — Article 14, 16, 21, 226, 32Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2), 23Industrial Disputes Act, 1947 — Section 18(3)

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High Courts24 Nov 1999