High Courts20 Jul 1999
Controller of Estate Duty Vs Smt. Savitri Devi Khaitan
Calcutta High Court · (1999) 240 ITR 865 : (2002) 123 TAXMAN 915
Estate Duty Act, 1953 — Section 59Wealth Tax Rules, 1957 — Rule 2B(2)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,222 of 3,204
High Courts20 Jul 1999Allowed
New India Assurance Co. Ltd. Vs Bishwanath Das and Another
Calcutta High Court · (2000) ACJ 1138
Employees Compensation Act, 1923 — Section 2, 30, 4
High Courts19 Jul 1999Allowed
Debasish Kar Gupta and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 1999 Cal 300 : 2 CWN 322
Constitution of India, 1950 — Article 12, 226Evidence Act, 1872 — Section 56, 57
High Courts19 Jul 1999
Damodar Valley Corporation Vs Mrityunjay Basu
Calcutta High Court · (2000) 1 CALLT 15 : 104 CWN 291
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115West Bengal Premises Tenancy Act, 1956 — Section 7
High Courts16 Jul 1999Allowed
Pradip Kumar Roy Vs Smt. Bimala Banerjee and Anrs.
Calcutta High Court · (1999) 2 CALLT 599
Specific Relief Act, 1963 — Section 16, 34
High Courts16 Jul 1999
E. M. I. GROUP ELECTRONICS LTD. Vs COLDICOTT (INSPECTOR OF TAXES)
Calcutta High Court · (2000) 245 ITR 580
Income and Corporation Taxes Act, 1988 — Section 131(1), 19(1), 203(2)
High Courts15 Jul 1999Allowed
Sudhamay Nath alias Bachhu Vs State of West Bengal
Calcutta High Court · (1999) 3 CALLT 69 : (1999) CriLJ 4482 : 2 CWN 289
Evidence Act, 1872 — Section 125, 3, 45Penal Code, 1860 (IPC) — Section 375, 376, 379
High Courts14 Jul 1999Dismissed
The State Transport Authority and Others Vs Milan Kumar Puri
Calcutta High Court · AIR 2000 Cal 93 : (1999) 2 ILR (Cal) 281
Motor Vehicles Act, 1988 — Section 80
High Courts14 Jul 1999
Suniti Kr. Pratihar Vs Sarbani Sen and Another
Calcutta High Court · (1999) 2 CALLT 574
Civil Procedure Code, 1908 (CPC) — Section 115, 115(A)Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts14 Jul 1999Dismissed
Dipankar Jana and Others Vs The State of West Bengal and Others
Calcutta High Court · 2 CWN 305
Constitution of India, 1950 — Article 226West Bengal Land Reforms Act, 1955 — Section 18, 18(1), 18(2), 21D, 57
High Courts14 Jul 1999
Gostha Behari Jana Vs Calcutta State Transport Corporation and Others
Calcutta High Court · 2 CWN 226 : (2000) 86 FLR 508 : (2000) 1 LLJ 992
Road Transport Corporations Act, 1950 — Section 36, 37, 38, 45(2)(C)(1)
High Courts14 Jul 1999
Birla Corporation Limited Vs Commissioner of Customs
Calcutta High Court · (2000) 67 ECC 40 : (1999) 113 ELT 810
Finance (No. 2) Act, 1988 — Section 87, 95
High Courts14 Jul 1999
Gorsia Architectual Design Pvt. Ltd. Vs Mangalam Timber Products Ltd.
Calcutta High Court · (2002) 109 CompCas 418
Companies Act, 1956 — Section 433, 434(1)
High Courts13 Jul 1999
The State of West Bengal and Others Vs Hindustan Motors Ltd.
Calcutta High Court · (1999) 3 CALLT 85
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25, 25M, 25M(1), 25M(3), 25M(4)West Bengal Industrial Disputes Rules, 1958 — Rule 76A(1)
High Courts13 Jul 1999
BHP (India) P. Ltd. Vs Dy. Dir., Directorate of Revenue Intelligence
Calcutta High Court · (2000) 67 ECC 37 : (1999) 113 ELT 383
Customs Act, 1962 — Section 110, 124
High Courts12 Jul 1999Allowed
St. Paul''s School Vs Ashis Mondal
Calcutta High Court · (2000) 1 ILR (Cal) 280
Constitution of India, 1950 — Article 226, 30
High Courts12 Jul 1999Dismissed
Satyanarayan Bari and Ors Vs Smt. Prativa Banerjee and Others, Prakash Chandra Bothra Auction Purchaser and Molla Sirazul Haque
Calcutta High Court · (1999) 3 CALLT 144 : 104 CWN 215
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 20, Order 21 Rule 54, Order 21 Rule 66, Order 21 Rule 68, Order 21 Rule 89Limitation Act, 1963 — Article 127, 17, 18
High Courts12 Jul 1999
Sushil Kumar and Co. Vs Joint Commissioner of Income Tax
Calcutta High Court · (2000) 246 ITR 293
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 281B
High Courts12 Jul 1999
SUSHIL KUMAR and CO. Vs JOINT COMMISSIONER OF INCOME TAX
Calcutta High Court · (2001) 246 ITR 293 : (2001) 114 TAXMAN 705
High Courts12 Jul 1999Dismissed
Shipra Mondal Vs State of West Bengal and Others
Calcutta High Court · 2 CWN 355
Transfer of Property Act, 1882 — Section 109