COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,220 of 3,204

High Courts09 Aug 1999

Eastern Paper Mills Limited Vs The Board for Industrial and Financial Reconstruction (BIFR) and Others

Calcutta High Court · (2000) 1 CALLT 69 : (2002) 109 CompCas 1065

Companies (Court) Rules, 1959 — Rule 103, 95, 96Companies Act, 1956 — Section 433, 433(1), 442, 447Constitution of India, 1950 — Article 14

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High Courts09 Aug 1999

Surita Bhattacharjee Vs State of West Bengal

Calcutta High Court · (2000) 1 CALLT 28 : (1999) 2 CHN 451 : 104 CWN 234

Calcutta High Court Criminal (Subordinate Courts) Rule, 1985 — Rule 250Constitution of India, 1950 — Article 20(2), 227Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 235(2), 314, 353(6), 363(2)

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High Courts06 Aug 1999

Rashtriya Ispat Nigam Ltd. Vs Anand Bearing Co. Pvt. Ltd.

Calcutta High Court · 2 CWN 299

Arbitration Act, 1940 — Section 34

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High Courts06 Aug 1999

Smt. Mandira Mukherjee Vs Commissioner of Income Tax

Calcutta High Court · (1999) 157 CTR 293 : (1999) 239 ITR 838

Income Tax Act, 1961 — Section 22, 56

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High Courts06 Aug 1999

Steel Authority of India Vs Engineering Construction Services

Calcutta High Court · (2000) 1 CALLT 442

Arbitration Act, 1940 — Section 21, 23, 30, 33, 34

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High Courts06 Aug 1999

Haradhan Ghosh Vs Naba Kumar Banerjee and Others

Calcutta High Court · (2000) 1 CALLT 481 : (1999) 2 CHN 792

Constitution of India, 1950 — Article 14, 19, 21, 226

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High Courts04 Aug 1999

Commissioner of Income Tax Vs Poddar Bros (P.) Ltd.

Calcutta High Court · (1999) 240 ITR 925 : (2002) 123 TAXMAN 1058

Income Tax Act, 1961 — Section 23

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High Courts02 Aug 1999Dismissed

Kumaresh Brambha Vs Bani Das and Others

Calcutta High Court · (2000) 1 DMC 424 : (1999) 2 ILR (Cal) 195 : (1994) 4 RCR(Criminal) 708

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 7, 8

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High Courts02 Aug 1999Allowed

Indian Oil Township Maintenance Contractor Workers'' Union and Others Vs Chairman, Indian Oil Corporation Ltd.

Calcutta High Court · (1999) 2 CALLT 631 : (2000) 84 FLR 506

Constitution of India, 1950 — Article 12, 21, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 2

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High Courts02 Aug 1999Allowed

The Owners and Parties Interested in the Vessel M.V. "Baltic Confidence" Vs The State Tranding Corporation of India Ltd. and Another

Calcutta High Court · AIR 2000 Cal 91

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 7

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High Courts30 Jul 1999

Pioneer Construction Company Vs Damodar Valley Corporation

Calcutta High Court · (2000) 2 CALLT 62

Arbitration and Conciliation Act, 1996 — Section 11(1), 11(2), 11(4), 11(5), 12

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High Courts30 Jul 1999

State of West Bengal and Others Vs Dr. Samiron Chakraborty and Others

Calcutta High Court · (1999) 3 CALLT 39

Kalyani University Act, 1960 — Section 20(4)Kalyani University Act, 1981 — Section 1(2), 20(3), 20(4), 48, 48(3)West Bengal Universities (Control of Expenditure) Act, 1976 — Section 3(1)

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High Courts30 Jul 1999Dismissed

Kalyan Kumar Roy Vs Union of India (UOI)

Calcutta High Court · (2000) 1 ILR (Cal) 128

Administrative Tribunals Act, 1985 — Section 19, 19(1), 20

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High Courts30 Jul 1999

State of West Bengal and Others Vs Tapan Kumar Saha

Calcutta High Court · (2000) 1 CALLT 34 : 104 CWN 330

Calcutta Municipal Corporation Act, 1980 — Section 401Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 100

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High Courts30 Jul 1999Allowed

Aswini Kumar More and Lily More Vs Union of India and Others

Calcutta High Court · (1999) 3 CALLT 440

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 14, 21, 22, 22(5), 226Customs Act, 1962 — Section 108

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High Courts29 Jul 1999

Gopal Ch. Biswas and Others Vs Pradip Kr. Ghosh and Others

Calcutta High Court · 104 CWN 639

Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 147

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High Courts29 Jul 1999

State of West Bengal Vs Bireshwar Dutta Estates (P) Ltd.

Calcutta High Court · (2000) 1 CALLT 165 : 104 CWN 945

Constitution of India, 1950 — Article 19, 21, 226Land Acquisition Act, 1894 — Section 4, 4(1), 5West Bengal Premises Requisition and Control (Amendment) Act, 1986 — Section 10A, 10B

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High Courts29 Jul 1999Dismissed