High Courts27 Aug 1999
PARAG NIVESH (P) LTD. Vs DEPUTY COBOWSIONER OF INCOME TAX and Others
Calcutta High Court · (1999) 156 CTR 139
Income Tax Act, 1961 — Section 143(1)(a), 158BC, 158BD
COURT ARCHIVE
Calcutta High Court judgments, 1999
524 judgments · page 8 of 27
High Courts27 Aug 1999
Maharaja Shree Umaid Mills Ltd. and Another Vs The Debts Recovery Tribunal and Others
Calcutta High Court · AIR 2000 Cal 206 : 104 CWN 686
Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17
High Courts26 Aug 1999Allowed
Ashoke Dasgupta Vs United Bank of India and Others
Calcutta High Court · (2000) 3 LLJ 1489
High Courts26 Aug 1999
COMMISSIONER OF Income Tax Vs SIJUA (JHARRIAH) ELECTRIC SUPPLY CORPN. LTD.
Calcutta High Court · (1999) 157 CTR 124
Income Tax Act, 1961 — Section 40A(7)(b)(i)
High Courts26 Aug 1999
Commissioner of Income Tax Vs Sijua (Jharriah) Electric Supply Corporation Ltd.
Calcutta High Court · (1999) 240 ITR 632
Income Tax Act, 1961 — Section 40A(7)
High Courts25 Aug 1999Allowed
Bhaskar Gupta and Others Vs A.K. Chattopadhyay and Another
Calcutta High Court · (2001) 3 LLJ 1032
Factories Act, 1948 — Section 112, 41, 92West Bengal Factories Rules, 1958 — Rule 51
High Courts25 Aug 1999
Kulik Paper Industries (Pvt.) Ltd. and Another Vs Sri Sanjay Agarwala
Calcutta High Court · (2000) 3 CALLT 92 : (2000) 1 CHN 472
Criminal Procedure Code, 1973 (CrPC) — Section 239, 240, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
High Courts24 Aug 1999Dismissed
Brahmo Balika Shikshalaya and Another Vs Debasish Kar Gupta and Another
Calcutta High Court · AIR 2000 Cal 155 : (1999) 2 CALLT 649 : (1999) 2 CHN 680
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 162, 226Evidence Act, 1872 — Section 115
High Courts24 Aug 1999
State of West Bengal Vs Arunesh Pathak and Others
Calcutta High Court · (2000) CriLJ 1039 : (2000) 1 RCR(Civil) 508 : (2000) 1 RCR(Criminal) 336
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Evidence Act, 1872 — Section 136, 138, 154, 165
High Courts24 Aug 1999
Jute Corporation of India Ltd. Vs Sudera Enterprises Pvt. Ltd.
Calcutta High Court · AIR 2000 Cal 152 : 104 CWN 520
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 7Transfer of Property Act, 1882 — Section 105
High Courts23 Aug 1999
Md. Sanjoy and Md. Mahtab Vs The State of West Bengal
Calcutta High Court · (2000) 1 CALLT 230 : (2000) CriLJ 608 : (2001) 1 RCR(Criminal) 431
Criminal Procedure Code, 1973 (CrPC) — Section 161, 231, 231(2), 397, 401Evidence Act, 1872 — Section 135, 138Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
High Courts23 Aug 1999
Commissioner of Income Tax Vs Smt. Renuka Ganguly and Others
Calcutta High Court · (2000) 158 CTR 76 : (1999) 240 ITR 889 : (2003) 127 TAXMAN 473
Income Tax Act, 1961 — Section 143, 147
High Courts21 Aug 1999
Rashtriya Pariyojana Nirman Nigam Ltd. Vs Industrial Associates Industrial Associates Vs Rashtriya Pariyojana Nirman Nigam Ltd.
Calcutta High Court · (2000) 3 CALLT 513 : (2000) 2 ILR (Cal) 404
Arbitration Act, 1940 — Section 17, 30, 39
High Courts20 Aug 1999
Ajit Kumar Mukherjee and Others Vs M/s. Tinplate Company of India Limited
Calcutta High Court · (2000) 1 CALLT 54
Constitution of India, 1950 — Article 226
High Courts20 Aug 1999
COMMISSIONER OF INCOME TAX Vs BABCOCK and WILCOX OF INDIA LTD.
Calcutta High Court · (2000) 158 CTR 352
Income Tax Act, 1961 — Section 263, 32A
High Courts20 Aug 1999
Commissioner of Income Tax Vs Babcock and Wilcox of India Ltd.
Calcutta High Court · (2000) 241 ITR 583 : (2003) 131 TAXMAN 48
Income Tax Act, 1961 — Section 32A
High Courts20 Aug 1999
Jayanta Kumar Nath Vs Mrs. Namita Rani Nath
Calcutta High Court · (2001) 1 ILR (Cal) 416
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24, 26
High Courts20 Aug 1999Allowed
Tinplate Co. of India Ltd. Vs Ajit Kumar Mukherjee and Others
Calcutta High Court · (2000) 87 FLR 687 : (2000) 2 LLJ 389
Constitution of India, 1950 — Article 226
High Courts18 Aug 1999
Rajendra Kumar Mohta Vs Abhijit Das Gupta and Others
Calcutta High Court · (1999) 2 CALLT 655 : (1999) 2 CHN 471 : (1999) CriLJ 4733 : (2000) 1 RCR(Criminal) 204
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 36A(1), 42, 42(1), 52A(2)
High Courts18 Aug 1999
Kalyan Ranjan Basak Vs Central Administrative Tribunal, Calcutta Bench and Others
Calcutta High Court · (2000) 1 CALLT 510
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 14, 21, 226