High Courts06 Dec 1999
Union of India and Another Vs Monoranjan Mondal and Others
Calcutta High Court · AIR 2000 Cal 148 : (2000) 2 CALLT 56
Arbitration Act, 1940 — Section 37, 39Arbitration and Conciliation Act, 1996 — Section 10, 11, 16, 17, 21
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,213 of 3,204
High Courts03 Dec 1999
Durga Devi Rampuria Vs Union of India and Others
Calcutta High Court · (2000) 1 CALLT 185 : (2000) 1 CHN 42 : (2000) 69 ECC 743
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1)Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 439
High Courts03 Dec 1999
Palan Das Vs State
Calcutta High Court · (2000) 2 ILR (Cal) 172
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts02 Dec 1999Dismissed
Shri Suvankar Sengupta Vs Smt. Kakali Sengupta
Calcutta High Court · 104 CWN 54
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts02 Dec 1999
Abdul Halim Vs State of West Bengal
Calcutta High Court · (2000) 1 CALLT 364
Criminal Procedure Code, 1973 (CrPC) — Section 437, 482Penal Code, 1860 (IPC) — Section 148, 149, 380, 436
High Courts02 Dec 1999
Indian Iron and Steel Co. Ltd. and Others Vs The Learned 9th Industrial Tribunal, West Bengal and Others
Calcutta High Court · (2000) 2 CALLT 404 : (2000) 87 FLR 314
Constitution of India, 1950 — Article 12, 14, 21, 226, 32Industrial Disputes Act, 1947 — Section 17, 2, 2(A), 2(OO), 25Iron and Steel Company (Acquisition of Shares) Act, 1976 — Section 617
High Courts01 Dec 1999
Lokman Shah and Another Vs State of West Bengal
Calcutta High Court · (2000) 1 CALLT 107 : (2000) 1 CHN 245 : 104 CWN 544
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 144, 154, 161, 164, 16AEvidence Act, 1872 — Section 30, 33, 45, 9
High Courts01 Dec 1999Dismissed
Gurudas Hazra Vs P.K. Chowdhury and Others
Calcutta High Court · (2002) 109 CompCas 530
Income Tax Act, 1961 — Section 179Income Tax Rules, 1962 — Rule 4
High Courts29 Nov 1999
Sachin Barick General Enterprises Pvt. Ltd. Vs Sm. Parul Barick and Others
Calcutta High Court · (2000) 3 CALLT 265
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts26 Nov 1999Allowed
U.N. Pandey Vs Eastern Coalfields Ltd. and Others
Calcutta High Court · (2000) 86 FLR 595 : (2000) 1 LLJ 1397
Constitution of India, 1950 — Article 12, 14, 21Industrial Disputes Act, 1947 — Section 2, 2AModel Standing Orders for Industrial Establishment in Coal Mines — Section 17, 17(1), 17(4)
High Courts25 Nov 1999
Durgapur Steel Plant Vs Kisan Jawanjal and Others
Calcutta High Court · (2000) 1 CALLT 594 : (2000) 1 CHN 21 : (2000) 85 FLR 585 : (2000) 1 LLJ 1015
Constitution of India, 1950 — Article 14, 16, 21, 226, 32Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2), 23Industrial Disputes Act, 1947 — Section 18(3)
High Courts24 Nov 1999
West Bengal Electronics Industry Development Corporation Ltd. Vs State Commission and Others
Calcutta High Court · AIR 2000 Cal 80 : (2000) 1 CALLT 178 : 104 CWN 317
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 17, 2(O), 3
High Courts24 Nov 1999
D.T.M. Construction (P) Ltd. Vs West Bengal Housing Board
Calcutta High Court · (2000) 2 CALLT 474
Arbitration Act, 1940 — Section 30, 33
High Courts22 Nov 1999
Magma Leasing Limited Vs N.E.P.C. India Ltd.
Calcutta High Court · (2000) 2 ILR (Cal) 86
High Courts19 Nov 1999
Sankar Kumar Maitra Vs Smt. Minu Biswas
Calcutta High Court · (2000) 1 CALLT 216 : 104 CWN 928 : (2000) 2 DMC 140
Specific Relief Act, 1963 — Section 34
High Courts19 Nov 1999
Smt. Anita alias Sona Goswami Vs Sourendra Kanta Goswami
Calcutta High Court · (2000) 1 CALLT 241 : (2000) 2 DMC 126
Hindu Marriage Act, 1955 — Section 13(1)(a)
High Courts18 Nov 1999
Bhutoria Valve Udyog Ltd. Vs Biswanath Jhunjhunwalla and Others
Calcutta High Court · (2000) 2 CALLT 95
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Income Tax Act, 1961 — Section 230ASpecific Relief Act, 1963 — Section 16
High Courts08 Nov 1999
Tapati Chakraborty Vs Raghunath Ghosh and Others
Calcutta High Court · (2000) 1 CALLT 470
Constitution of India, 1950 — Article 12, 14, 19, 21, 226
High Courts14 Oct 1999
Sampat B.G. Vs State of West Bengal and Others
Calcutta High Court · 104 CWN 430 : (1999) 82 FLR 509 : (2000) 1 LLJ 565
Industrial Disputes Act, 1947 — Section 10(4), 15(2)
High Courts14 Oct 1999
M/s. Ram Kumar Radheshyam Kedia Vs M/s. Subrata Sasmal and Co. (Pvt.) Ltd.
Calcutta High Court · (2000) 1 CALLT 572
Arbitration Act, 1940 — Section 34Companies Act, 1956 — Section 433, 434, 439