High Courts13 Oct 1999
Vinayak Oil and Fats Pvt. Ltd. Vs Serenade Trading Ltd. and Others
Calcutta High Court · (2000) 2 CALLT 100
Colonial Courts of Admiralty (India) Act, 1891 — Section 2(2), 3
COURT ARCHIVE
Calcutta High Court judgments, 1999
524 judgments · page 5 of 27
High Courts13 Oct 1999Allowed
Principal, Regional Engineering College Vs Ashok Kumar Mahapatra
Calcutta High Court · (2000) 1 ILR (Cal) 104
West Bengal Services (Revision of Pay and Allowances) Rules, 1981 — Rule 11
High Courts13 Oct 1999Dismissed
Tea Board and Others Vs Sankar Narayan Dhar and Others
Calcutta High Court · (2000) 1 CALLT 276
Tea Act, 1953 — Section 31(2)
High Courts12 Oct 1999Dismissed
Bharat Kumar Mahensaria Vs Commissioner of Customs
Calcutta High Court · (2000) 68 ECC 549 : (2000) 116 ELT 14
High Courts12 Oct 1999
Tara Rani Chakraborty Vs Kedar Nath Pyne
Calcutta High Court · (2000) 1 CALLT 211 : 104 CWN 484
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6)
High Courts11 Oct 1999
Mather and Platt (India) Ltd. Vs J. Thomas and Company Pvt. Ltd.
Calcutta High Court · (2000) 1 CALLT 268 : (2000) 1 CHN 727
Transfer of Property Act, 1882 — Section 105, 106, 116West Bengal Premises Tenancy Act, 1956 — Section 13(6), 17(2), 3(2)
High Courts11 Oct 1999
Legal Aid Services, West Bengal Vs Chief Secretary, State of West Bengal and Others
Calcutta High Court · (2001) 2 ACC 467 : (2000) 1 CALLT 403 : (2001) 1 RCR(Criminal) 287
Constitution of India, 1950 — Article 226
High Courts11 Oct 1999
Sudhir Asher and Another Vs Vijay Shroff and Others
Calcutta High Court · (2000) 1 CALLT 548 : 105 CWN 361
Criminal Procedure Code, 1973 (CrPC) — Section 482High Court Original Side Rules — Rule 1Succession Act, 1925 — Section 152, 330
High Courts11 Oct 1999
B.L.C. Private Ltd. and Another Vs State of West Bengal and Others
Calcutta High Court · (2000) 2 CALLT 557
Calcutta Municipal Corporation Building Rules, 1990 — Rule 16, 4(4)Urban Land (Ceiling and Regulation) Act, 1976 — Section 29, 33, 6(1), 6(2), 8
High Courts11 Oct 1999Dismissed
Rudolf A. Oetkar Vs Mohammed Orri
Calcutta High Court · (2005) 1 CHN 495
Arbitration Act, 1940 — Section 37 , 46Limitation Act, 1963 — Article 113, 119, 137, 3
High Courts10 Oct 1999Dismissed
Santragachi Co-operative Bank Ltd. Vs Reserve Bank of India
Calcutta High Court · (2000) 1 ILR (Cal) 485
Banking Regulation Act, 1949 — Section 23, 23(1), 23(2), 35, 35ACompanies Act, 1956 — Section 58AReserve Bank of India Act, 1934 — Section 17, 18(1)
High Courts08 Oct 1999Dismissed
Santi Das (SM.) Vs State of West Bengal
Calcutta High Court · (2000) 2 ILR (Cal) 518
Criminal Procedure Code, 1973 (CrPC) — Section 378, 401(3)Penal Code, 1860 (IPC) — Section 498A
High Courts08 Oct 1999Allowed
Ajodhya Devi Vs Madan Mohan Manna
Calcutta High Court · (2000) 2 ILR (Cal) 113
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts08 Oct 1999Dismissed
Indra Nath Sen Vs State of West Bengal
Calcutta High Court · (2001) 1 ILR (Cal) 37
High Courts08 Oct 1999
Nirmalendu Roy Vs Steel Authority of India and Another
Calcutta High Court · (2002) 4 LLJ 253
Industrial Disputes Act, 1947 — Section 2A
High Courts08 Oct 1999
Shilpi Banerjee Vs Union of India and Others
Calcutta High Court · (2000) 1 CALLT 580 : 105 CWN 584
Constitution of India, 1950 — Article 21, 226, 47Essential Commodities Act, 1955 — Section 16(2), 3
High Courts08 Oct 1999
Smt. Bidyutlata Kundu Vs The State of West Bengal and Others
Calcutta High Court · (2000) 1 CALLT 93
Bengal Municipal Act, 1932 — Section 3West Bengal Municipal Act, 1993 — Section 104, 132, 2, 2(9), 2(D)
High Courts08 Oct 1999Dismissed
Sailendra Kumar Deb Vs Smt. Pramila Ballav
Calcutta High Court · AIR 2000 Cal 127
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts08 Oct 1999Dismissed
Ranjit Das Vs State of West Bengal
Calcutta High Court · (2000) CriLJ 1241
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts08 Oct 1999Allowed
Jyotish Chandra Biswas Vs Life Insurance Corporation of India
Calcutta High Court · (2000) 2 ILR (Cal) 526
Life Insurance Corporation Act, 1956 — Section 49(2)(bb)