COURT ARCHIVE

Calcutta High Court judgments, 1999

524 judgments · page 6 of 27

High Courts07 Oct 1999

Badal Chandra Jana and Others Vs District Inspector of Schools (SE) Midnapore and Others

Calcutta High Court · (2000) 2 CALLT 29

Constitution of India, 1950 — Article 142, 226Recruitment Rules, 1969 — Rule 5(2), 6(P)West Bengal Board of Secondary Education Act, 1963 — Section 45

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High Courts06 Oct 1999

Colonel R.S. Upadhyay Vs The Union of India and Others

Calcutta High Court · (2000) 1 CALLT 563

Army Act, 1950 — Section 2(1), 52Army Rules, 1954 — Rule 16, 28Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 20

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High Courts06 Oct 1999

Euro Grain Limited and Another Vs Commercial Tax Officer and Others

Calcutta High Court · (2004) 134 STC 135

West Bengal Sales Tax Act, 1994 — Section 68West Bengal Sales Tax Rules, 1995 — Rule 215, 215(4)

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High Courts05 Oct 1999

Sri Shyamlal Agarwalla Vs Sri Ashim Burman and Another

Calcutta High Court · (2000) 1 CALLT 503

Calcutta Municipal Corporation Act, 1980 — Section 170, 193, 2(62)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

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High Courts05 Oct 1999Allowed

Milan Panja Vs State of West Bengal and Others

Calcutta High Court · (2000) CriLJ 2028

Criminal Procedure Code, 1973 (CrPC) — Section 102, 103Essential Commodities Act, 1955 — Section 6A, 6B , 6C, 6D, 7(1)

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High Courts05 Oct 1999

Shri Tapan Sikdar Vs The Chairman of the Election Commission

Calcutta High Court · (2000) 2 CALLT 439

Conduct of Elections Rules, 1961 — Rule 51Constitution of India, 1950 — Article 14, 19, 21, 226

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High Courts05 Oct 1999

The University of Calcutta and Others Vs Sk. Monir and Others

Calcutta High Court · (2000) 1 CALLT 205 : (2000) 1 CHN 375

Constitution of India, 1950 — Article 19, 21, 226Evidence Act, 1872 — Section 114

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High Courts05 Oct 1999

Saswati Mehoratra Vs State of West Bengal

Calcutta High Court · (2001) 1 ILR (Cal) 422

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 415

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High Courts01 Oct 1999Allowed

S.N. Bhattacharya Vs Calcutta Improvement Trust and Others

Calcutta High Court · (2000) 85 FLR 511 : (2000) 2 LLJ 541

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High Courts30 Sept 1999

Owners and Parties Interested in the Vessel M.V. "Dong Do" and Another Vs Ramesh Kumar and Co. Ltd.

Calcutta High Court · (2000) 1 CALLT 367

Colonial Courts of Admiralty (India) Act, 1891 — Section 2, 3Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 1, 10, 3, 3(4)

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High Courts29 Sept 1999

M/s. Shrey Mercantile (P) Ltd. and Others Vs The Calcutta Municipal Corporation and Others

Calcutta High Court · (2000) 1 CALLT 310

Calcutta Municipal Corporation Act, 1980 — Section 29, 30, 390, 391, 391(5)

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High Courts28 Sept 1999

Allauddin Shah and Another Vs State of West Bengal

Calcutta High Court · (2000) 1 CALLT 234 : (2000) 69 ECC 623

Criminal Procedure Code, 1973 (CrPC) — Section 200, 218, 219, 220, 221Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(B), 21, 29Penal Code, 1860 (IPC) — Section 411, 414

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High Courts27 Sept 1999