High Courts15 Sept 1999
Tapati Ghosh Vs Sm. Parul Barick and Others
Calcutta High Court · (2000) 2 CALLT 414
Benami Transactions (Prohibition) Act, 1988 — Section 1, 2, 3, 4, 4(1)Civil Procedure Code, 1908 (CPC) — Section 11
COURT ARCHIVE
Calcutta High Court judgments, 1999
524 judgments · page 7 of 27
High Courts14 Sept 1999
Commissioner of Income Tax Vs Kanubhai Engineers (P.) Ltd.
Calcutta High Court · (2000) 158 CTR 219 : (2000) 241 ITR 665 : (2001) 118 TAXMAN 745
Income Tax Act, 1961 — Section 143, 143(3), 147, 215, 263
High Courts13 Sept 1999Allowed
Rakib S.K. Vs The State
Calcutta High Court · 104 CWN 125
Penal Code, 1860 (IPC) — Section 396
High Courts10 Sept 1999
Ramakrishna Hela Vs Official Liquidator Swapan Kumar Chakraborty and Others Vs Union of India
Calcutta High Court · AIR 2000 Cal 68 : (1999) 2 CALLT 640 : (1999) 2 CHN 812
Contempt of Courts Act, 1971 — Section 3
High Courts09 Sept 1999Dismissed
State of West Bengal and Others Vs Abdul Kuddus and Others
Calcutta High Court · AIR 2000 Cal 73
Constitution of India, 1950 — Article 162, 166(3), 226
High Courts09 Sept 1999
Honda Motor Company Limited Vs Kewal Brothers and Another
Calcutta High Court · (2002) 25 PTC 763
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 30
High Courts08 Sept 1999
Shri Nirode Baran Nandy and Others Vs The State of West Bengal and Others
Calcutta High Court · (2000) 1 CALLT 465 : (2000) 86 FLR 591
Constitution of India, 1950 — Article 309West Bengal Public Service Commission Rules, 1982 — Rule 18
High Courts08 Sept 1999
Hukumchand Jute and IndustriesLtd., Calcutta Vs Commissioner of Income Tax, West Bengal-V, Calcutta and Commissioner of Income Tax, West Bengal-VI, Calcutta
Calcutta High Court · (2000) 1 CALLT 82 : 104 CWN 705 : (2000) 241 ITR 517 : (1999) 107 TAXMAN 596
Income Tax Act, 1961 — Section 144B
High Courts08 Sept 1999
HUKUMCHAND JUTE and INDUSTRIES LTD. Vs COMMISSIONER OF INCOME TAX
Calcutta High Court · (2000) 1 CALLT 82 : (2000) 158 CTR 28 : (2000) 107 TAXMAN 596
Income Tax Act, 1961 — Section 144B
High Courts07 Sept 1999Allowed
Shibnath Mukherjee Vs Webel Power Electronics Ltd. and Others
Calcutta High Court · (2000) 86 FLR 969 : (2001) 3 LLJ 598
High Courts06 Sept 1999
Jayanta Kumar Ghose Vs Industrial Investment Bank of India Ltd.
Calcutta High Court · (2000) 1 CALLT 262 : 104 CWN 115 : (2001) 88 FLR 87
Constitution of India, 1950 — Article 16(4), 226, 39
High Courts06 Sept 1999
Commissioner of Income Tax Vs Currency Investment Co. Ltd.
Calcutta High Court · (2000) 158 CTR 361 : (2000) 241 ITR 494 : (2001) 117 TAXMAN 522
High Courts06 Sept 1999Dismissed
Shambu Gowala alias Jadav Vs State of W.B.
Calcutta High Court · (2000) CriLJ 1602
Criminal Procedure Code, 1973 (CrPC) — Section 161, 176, 313Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 161, 201, 302, 34, 364
High Courts03 Sept 1999Dismissed
Nitya Nanda Ghosh and Others Vs Smt. Alo Rani Ghosh and Others
Calcutta High Court · AIR 2000 Cal 89
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1(9), 11
High Courts30 Aug 1999
R.C. Mitter and Sons (Fertilizer) Pvt. Ltd. Vs Andrew Yule and Co. Ltd.
Calcutta High Court · (2002) 109 CompCas 421
Companies Act, 1956 — Section 433, 434
High Courts30 Aug 1999
Sri Brojo Gopal Bhattachryya Vs Bar Council of West Bengal and Others
Calcutta High Court · (2000) 1 CALLT 77 : 104 CWN 302
Advocates Act, 1961 — Section 35(3), 36(1), 36(2), 36(B), 37Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts30 Aug 1999
Syed Wasique Bahadur Vs State of West Bengal
Calcutta High Court · (2000) 1 CALLT 24
Constitution of India, 1950 — Article 226
High Courts30 Aug 1999
Taulis Pharma Ltd. Vs Bengal Immunity Ltd.
Calcutta High Court · (2002) 108 CompCas 237
Companies Act, 1956 — Section 434Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 18(8), 22, 22(3)
High Courts27 Aug 1999
Prakash Kumar Singhi Vs State of West Bengal and Others Srenik Kumar Singhi Vs Appellate Authority, Urban Land (Ceiling and Regulation)
Calcutta High Court · (2000) 2 CALLT 315
Calcutta Municipal Corporation Act, 1951 — Section 414(1), 414(4)Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 2
High Courts27 Aug 1999
Parag Nivesh Private Limited Vs Deputy Commissioner of Income Tax and Others
Calcutta High Court · (1999) 240 ITR 419 : (2000) 108 TAXMAN 127
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 158BA, 158BC, 158BD, 245A, 245F