High Courts14 Oct 1999
M/s. Ram Kumar Radheshyam Kedia Vs M/s. Subrata Sasmal and Co. (Pvt.) Ltd.
Calcutta High Court · (2000) 1 CALLT 572
Arbitration Act, 1940 — Section 34Companies Act, 1956 — Section 433, 434, 439
COURT ARCHIVE
Calcutta High Court judgments, 1999
524 judgments · page 4 of 27
High Courts14 Oct 1999
South Eastern Coalfields and Others Vs Gujarat Ambuja Cements Limited and Others
Calcutta High Court · (2000) 1 CALLT 418
Constitution of India, 1950 — Article 12, 226
High Courts14 Oct 1999
C.E.S.C. Ltd. and Others Vs Karan Cafe and Others
Calcutta High Court · (2000) 1 CALLT 519 : (2000) 2 CivCC 341 : 105 CWN 396 : (2000) 2 RCR(Civil) 302
Constitution of India, 1950 — Article 12, 226Electricity (Supply) Act, 1948 — Section 44, 49Electricity Act, 1910 — Section 21(4), 24, 26(6), 49
High Courts14 Oct 1999
Narayan Baidya Vs District Inspector of Schools (S.E.) South 24 Parganas and Others
Calcutta High Court · (2000) 1 CALLT 487
Constitution of India, 1950 — Article 14, 21, 226West Bengal Board of Secondary Education Act, 1963 — Section 45West Bengal School Service Commission Act, 1997 — Section 16, 3, 7, 8, 9
High Courts14 Oct 1999
In Re: Banning of Manufacture of Fire Works
Calcutta High Court · (2000) CriLJ 2539
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts14 Oct 1999
Bajarang Prasad Jalan and Another Vs Raigarh Jute and Textile Mills Ltd. and Others
Calcutta High Court · (2001) 104 CompCas 555
Companies Act, 1956 — Section 397, 398
High Courts14 Oct 1999
Blue Print and Others Vs Blue Great Eastern Hotels Authority and Others
Calcutta High Court · (2000) 1 CALLT 450 : (2000) 2 ILR (Cal) 278
Constitution of India, 1950 — Article 14, 16, 21, 226Great Eastern Hotel (Acquisition of Undertaking) Act, 1980 — Section 3, 3(1), 4(1), 4(2), 4(7)West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 2, 6A
High Courts14 Oct 1999
Mohan Fireworks and Another Vs State of West Bengal and Others
Calcutta High Court · (1999) 3 CALLT 76 : (1999) 2 ILR (Cal) 546
Air (Prevention and Control of Pollution) Act, 1981 — Section 17, 18, 2, 22Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37Constitution of India, 1950 — Article 11, 12, 14, 15A, 17
High Courts14 Oct 1999
Md. Farouqe Vs C.E.S.C. Ltd. and Others
Calcutta High Court · AIR 2000 Cal 166 : (2000) 2 CivCC 555
Electricity Act, 1910 — Section 23
High Courts14 Oct 1999
Raj Behari Ram and Another Vs Westinghouse Saxby Farmer Ltd.
Calcutta High Court · (2000) 1 CALLT 397 : (2000) 1 CHN 131
Constitution of India, 1950 — Article 12, 209, 226, 310, 311
High Courts14 Oct 1999Dismissed
Graphic Machinery and Appliances Pvt. Ltd. and Another Vs P.K. Mukherjee and Others
Calcutta High Court · (2000) 99 CompCas 264
Companies Act, 1956 — Section 402
High Courts14 Oct 1999Allowed
Bidhannagar House Owners'' Asscn. and Others Vs State of West Bengal and Others
Calcutta High Court · 104 CWN 782
Constitution of India, 1950 — Article 14West Bengal Municipal Act, 1993 — Section 110
High Courts13 Oct 1999Allowed
Purna Theatre Vs State of West Bengal and Others
Calcutta High Court · (2000) 86 FLR 819 : (2000) 1 LLJ 519
Industrial Disputes Act, 1947 — Section 25F
High Courts13 Oct 1999
Dipak Sen and Another Vs Smt. Lakshmi Rani Das
Calcutta High Court · 104 CWN 734
West Bengal Premises Tenancy Act, 1956 — Section 3(2)
High Courts13 Oct 1999
Dilip Chowdhury and Others Vs The Registrar of Co-operative Societies and Others
Calcutta High Court · AIR 2000 Cal 228
Constitution of India, 1950 — Article 239, 240General Clauses Act, 1897 — Section 17, 18
High Courts13 Oct 1999
Birendra Nath Manna and Another Vs The State of West Bengal and Others
Calcutta High Court · (2000) 2 CALLT 105 : (2000) 1 CHN 173 : 104 CWN 166
Constitution of India, 1950 — Article 226, 246, 248, 43Registration Act, 1908 — Section 60, 61Stamp Act, 1899 — Section 2, 2(14), 27, 28, 3, 3
High Courts13 Oct 1999
Partha Pratim Ghosh and Others Vs Sate of West Bengal and Others
Calcutta High Court · AIR 2000 Cal 84 : (2000) 1 CALLT 301
Constitution of India, 1950 — Article 226
High Courts13 Oct 1999
Tea Board and Others Vs Shankar Narayan Dhar and Others
Calcutta High Court · (2000) 1 CALLT 276
Constitution of India, 1950 — Article 226Recruitment and Promotion Rules — Rule 10(1), 2, 50(1)Tea Act, 1953 — Section 31(2)
High Courts13 Oct 1999Allowed
Jadunandan Roy Vs The State of West Bengal
Calcutta High Court · 104 CWN 373
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts13 Oct 1999
Paresh Chandra Saha Vs Prakash Chandra Das and Another
Calcutta High Court · (2000) 1 CALLT 388
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade and Merchandise Marks Act, 1958 — Section 27(1)