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)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,216 of 3,204
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
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)
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
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
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
High Courts01 Oct 1999Allowed
S.N. Bhattacharya Vs Calcutta Improvement Trust and Others
Calcutta High Court · (2000) 85 FLR 511 : (2000) 2 LLJ 541
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)
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)
High Courts27 Sept 1999
Amal Kanti Bose Vs W.B. State Co-operative Bank Ltd. and Others
Calcutta High Court · (2000) 85 FLR 64 : (2000) 2 LLJ 171
Constitution of India, 1950 — Article 12, 14, 21
High Courts23 Sept 1999
R. Mani and Others Vs M/s. Nand Fast Transport and Another
Calcutta High Court · (2000) 2 ACC 734 : (2000) ACJ 1104 : (2000) 1 CALLT 89
Motor Vehicles Act, 1988 — Section 168
High Courts22 Sept 1999
Smt. Tapati Pal Vs Commissioner of Income Tax
Calcutta High Court · (2000) 158 CTR 216 : (2000) 241 ITR 468 : (2002) 124 TAXMAN 123
Income Tax Act, 1961 — Section 159, 254, 271(1)
High Courts22 Sept 1999
Prerna Rex Pvt. Ltd. Vs Industrial Reconstruction Bank of India and Others
Calcutta High Court · 104 CWN 835
Industrial Reconstruction Bank of India Act, 1984 — Section 40
High Courts21 Sept 1999Dismissed
Sri Naba Kumar Mondal Vs Smt. Lilabati Mondal and Others
Calcutta High Court · (2000) 1 CALLT 1 : (2000) 1 DMC 709
Hindu Marriage Act, 1955 — Section 12(1)
High Courts17 Sept 1999Allowed
Commissioner of Entertainment Tax and Another Vs Mitra Cinema and Others
Calcutta High Court · AIR 2000 Cal 247 : 104 CWN 47
Constitution of India, 1950 — Article 323BWest Bengal Taxation Tribunal Act, 1987 — Section 1
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
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