High Courts28 Jul 1999
SHAW WALLACE and CO. LTD. Vs INCOME TAX APPELLATE TRIBUNAL and Others
Calcutta High Court · (1999) 155 CTR 502
Income Tax Act, 1961 — Section 254(2)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,221 of 3,204
High Courts28 Jul 1999
Commissioner of Income Tax Vs Bhoruka Public Welfare Trust
Calcutta High Court · (1999) 157 CTR 40 : (1999) 240 ITR 513 : (1999) 106 TAXMAN 311
Income Tax Act, 1961 — Section 11, 13, 13(4)
High Courts28 Jul 1999
Shaw Wallace and Co. Ltd. Vs Income Tax Appellate Tribunal and Others
Calcutta High Court · (1999) 240 ITR 579
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 158BA, 254, 254(2), 260(A)
High Courts27 Jul 1999Dismissed
Smt. Sunanda Chakladar Vs State of West Bengla and Others
Calcutta High Court · (1999) 3 CALLT 277
Constitution of India, 1950 — Article 226West Bengal Primary Education Act, 1973 — Section 106
High Courts27 Jul 1999Allowed
Drug Controller General of India and Another Vs West Bengal Small Scale Manufacturers Association and Others
Calcutta High Court · AIR 2000 Cal 133
Constitution of India, 1950 — Article 14Drugs and Cosmetics Act, 1940 — Section 26A
High Courts27 Jul 1999
Jaid Ali Mollah and Others Vs State of West Bengal and Others
Calcutta High Court · (2000) 1 CALLT 294 : 104 CWN 807
Constitution of India, 1950 — Article 19, 21, 226West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1)
High Courts27 Jul 1999Dismissed
Milan Kumar Pradhan and Another Vs Union of India (UOI) and Others
Calcutta High Court · AIR 2000 Cal 5
Constitution of India, 1950 — Article 14, 226
High Courts27 Jul 1999Allowed
Smt. Lalita Almal Vs Smt. Jyotsna Debi and Others
Calcutta High Court · (1999) 3 CALLT 131
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 97, Order 21 Rule 99West Bengal Premises Tenancy Act, 1956 — Section 13
High Courts27 Jul 1999Allowed
Commonwealth Development Corporation Vs Ricochet Commercial Pvt. Ltd. and Others
Calcutta High Court · (1999) 3 CALLT 155
Contract Act, 1872 — Section 23Securities Contracts (Regulation) Act, 1956 — Section 13, 16Specific Relief Act, 1963 — Section 34
High Courts27 Jul 1999Allowed
MMC Exports Limited Vs New Toyo Sea Foods Company Limited
Calcutta High Court · (1999) 3 CALLT 52
Calcutta High Court (Original Side) Rules, 1914 — Rule 1, 3, 4, 8Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Contract Act, 1872 — Section 23
High Courts27 Jul 1999
Caledonian Jute Industries Ltd. and Others Vs Board for Industrial and Financial Reconstruction State Bank of India Vs Bengal Chatkal Mazdoor Union and Others
Calcutta High Court · (2001) 105 CompCas 965
Constitution of India, 1950 — Article 226
High Courts26 Jul 1999
In re : Shri Jhalu Roy and Others
Calcutta High Court · (2000) 3 CALLT 391
Constitution of India, 1950 — Article 14, 19(1), 21, 226, 30(1)West Bengal Board of Secondary Education Act, 1963 — Section 19A(3)
High Courts26 Jul 1999
Ganpati Enterprises Vs Commissioner of Customs
Calcutta High Court · (2000) 67 ECC 39 : (1999) 113 ELT 394
High Courts23 Jul 1999
Raju Dutta and Others Vs Bar Council of West Bengal and Others
Calcutta High Court · (2000) 1 CALLT 289 : (1999) 2 ILR (Cal) 521
Advocates Act, 1961 — Section 7(H)Constitution of India, 1950 — Article 226
High Courts22 Jul 1999
Ranjit Kar Vs Calcutta Municipal Corporation
Calcutta High Court · 104 CWN 156
Calcutta Municipal Corporation Act, 1980 — Section 401
High Courts22 Jul 1999
Commissioner of Income Tax Vs Century Enka Ltd. (No. 2)
Calcutta High Court · (1999) 157 CTR 407 : (1999) 239 ITR 804
Income Tax Act, 1961 — Section 37
High Courts22 Jul 1999
Commissioner of Income Tax Vs Century Enka Ltd. (No. 1)
Calcutta High Court · (1999) 157 CTR 83 : (1999) 239 ITR 802
Income Tax Act, 1961 — Section 80J
High Courts21 Jul 1999
Navneet Kumar Didwania Vs Galaxy Manufacturing and Trading Company Private Limited and Others
Calcutta High Court · (1999) 3 CALLT 490
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts21 Jul 1999
Md. Ayub alias Md. Ayub Ali Vs State of West Bengal Md. Kayoom Vs State of West Bengal State of West Bengal Vs Md. Kayoom
Calcutta High Court · (1999) 2 CALLT 619 : (1999) 2 CHN 532 : (1999) CriLJ 3995
Criminal Procedure Code, 1973 (CrPC) — Section 161, 218(1), 232, 313, 323Evidence Act, 1872 — Section 137, 138, 25, 27, 3Explosives Act, 1884 — Section 3, 5
High Courts20 Jul 1999
P.G. Modak Vs Board of Trustees for The Port of Cal.
Calcutta High Court · 2 CWN 140 : (1999) 114 ELT 799
Customs Act, 1962 — Section 147(3), 28Major Port Trusts Act, 1963 — Section 56, 56(1)