High Courts18 Aug 1999
State of West Bengal and Others Vs Ashoke Ranjan Chandra
Calcutta High Court · (2000) 1 CALLT 58
Constitution of India, 1950 — Article 14, 16, 162, 309
COURT ARCHIVE
Calcutta High Court judgments, 1999
524 judgments · page 9 of 27
High Courts18 Aug 1999
West Bengal Essential Commodities Supply Corporation Ltd. Vs Md. Sarif
Calcutta High Court · (2000) 1 CALLT 308 : (2000) 1 CHN 240 : (2000) 86 FLR 186 : (2000) 2 LLJ 708
High Courts18 Aug 1999
Bormah Jan Tea Co. (1936) Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (1999) 157 CTR 453 : 104 CWN 143 : (1999) 240 ITR 477 : (1999) 107 TAXMAN 469
Income Tax Act, 1961 — Section 139(8), 215, 271(1), 273(1), 273(2)
High Courts18 Aug 1999Allowed
Gurudas Datta Vs Bholadas Datta
Calcutta High Court · (1999) 2 ILR (Cal) 515
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 192, 193, 194, 195, 205
High Courts18 Aug 1999
Dr. Swapnadin Lahiri Vs Tridib Das Roy Chittaranjan Jana Vs Arun Kumar Jana
Calcutta High Court · 2 CWN 527
Stamp Act, 1899 — Section 2(10), 2(14)
High Courts17 Aug 1999
Tirupati Trading Co. Vs Commissioner of Income Tax
Calcutta High Court · (2000) 158 CTR 167 : (2000) 242 ITR 13
Income Tax Act, 1961 — Section 36, 37, 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts17 Aug 1999
TIRUPATI TRADING CO. Vs COMMISSIONER OF INCOME TAXS
Calcutta High Court · (2000) 108 TAXMAN 75
Income Tax Rules, 1962 — Rule 40A(3), 6D
High Courts17 Aug 1999Dismissed
United India Insurance Co. Ltd. Vs Smt. Namita Das and Others
Calcutta High Court · (2001) ACJ 303 : AIR 2000 Cal 145 : (1999) 3 CALLT 135 : 104 CWN 514 : (2000) 2 ILR (Cal) 120
Constitution of India, 1950 — Article 21, 226Motor Vehicles Act, 1988 — Section 146, 149(1), 149(2), 170
High Courts17 Aug 1999Allowed
Pacheria Castings Pvt. Ltd. Vs Commercial Tax Officer, Bally Charge and Others
Calcutta High Court · (2002) 125 STC 142
Central Sales Tax Act, 1956 — Section 9(2)Constitution of India, 1950 — Article 226
High Courts17 Aug 1999
Md. Kasem Ali Mondal and Vs Ajoy Rande and Others etc.
Calcutta High Court · (2000) CriLJ 358 : (2000) 1 ILR (Cal) 19
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151Constitution of India, 1950 — Article 136, 141, 215, 227Contempt of Courts Act, 1971 — Section 11, 12, 14, 14(4), 15
High Courts17 Aug 1999
Poddar Projects Limited Vs Assistant Commissioner of Income Tax
Calcutta High Court · (2000) 158 CTR 271 : (1999) 240 ITR 572 : (2003) 128 TAXMAN 832
Income Tax Act, 1961 — Section 214, 244, 244(1A), 260A
High Courts16 Aug 1999
Caltradeco Steel Sales (P.) Ltd. and Others Vs Deputy Commissioner of Income Tax
Calcutta High Court · (2000) 158 CTR 369 : 104 CWN 122 : (2000) 243 ITR 643 : (2001) 117 TAXMAN 469
Income Tax Act, 1961 — Section 143(2), 143(3), 158BC
High Courts16 Aug 1999Allowed
Reliance Jute Mills (International) Ltd. Vs Fifth Industrial Tribunal and Others
Calcutta High Court · (2001) 3 LLJ 228
Industrial Disputes Act, 1947 — Section 11A
High Courts13 Aug 1999
Cargola Tea Co. (P) Ltd. Vs Ghanashyamlal Agarwala and Others Singlachara Tea Co. Vs Tea Trading Corpn. of India and Others Rangajaun Tea Plantation India (P) Ltd. Vs Tea Trading Corpn. of India and Others Sunita Agarwal Vs Ghanashyamlal Agarwala and Others
Calcutta High Court · AIR 2000 Cal 174 : (2000) 1 CALLT 97
Constitution of India, 1950 — Article 226Industries (Development and Regulation) Act, 1951 — Section 16A(2) , 16A(3)(F), 16D(3)Tea Act, 1953 — Section 3
High Courts13 Aug 1999
ANZ Grindlays Bank PLC Vs Commissioner of Income Tax
Calcutta High Court · (1999) 157 CTR 161 : (2000) 241 ITR 269 : (2000) 108 TAXMAN 328
Income Tax Act, 1961 — Section 214, 214(1), 214(1A), 220, 220(2)
High Courts13 Aug 1999
P.K. Ghosh Vs Kailash Kumar Mazodia
Calcutta High Court · (2000) 117 ELT 14
Criminal Procedure Code, 1973 (CrPC) — Section 165Customs Act, 1962 — Section 108
High Courts13 Aug 1999Allowed
Amal Krishna Adhikari and Another Vs Debasish Chakraborty and Others
Calcutta High Court · 2 CWN 218
Motor Vehicles Act, 1988 — Section 31
High Courts12 Aug 1999
Raigarh Jute and Textile Mills Ltd. Vs Union of India (UOI)
Calcutta High Court · (1999) 113 ELT 781
General Clauses Act, 1897 — Section 27
High Courts11 Aug 1999
The Jute Corporation of India Ltd. Vs Sudera Enterprises Private Ltd.
Calcutta High Court · (2000) 1 CALLT 63
High Courts11 Aug 1999
Anwar Ali Khan Vs Hazi Sajjad Ali Mondal Khan
Calcutta High Court · 104 CWN 32 : (2000) 1 ILR (Cal) 456
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 73West Bengal (Panchayat Samiti Administrative) Rules, 1984 — Rule 11, 7, 8, 9