COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,224 of 3,204

High Courts28 Jun 1999

Danieli A C Officine Maccaniche SPA Vs Controller of Patents and Designs

Calcutta High Court · (2000) 1 CALLT 7

General Clauses Act, 1897 — Section 6Patents Act, 1970 — Section 15, 15(1), 21Patents and Designs Act, 1911 — Section 134, 78A, 78A(4)

High Courts25 Jun 1999

Bengal Bearing Private Ltd. Vs Hindustan Machine Tools Ltd. and Others

Calcutta High Court · 105 CWN 931

Civil Procedure Code, 1908 (CPC) — Section 21Contract Act, 1872 — Section 23, 28

High Courts25 Jun 1999Dismissed

Unifocus Company Pvt. Ltd. Vs Sai Television Ltd.

Calcutta High Court · (2000) 2 ILR (Cal) 43

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

High Courts24 Jun 1999Dismissed

Subodh Ch. Majumder Vs Smt. Mina majumder (Misra)

Calcutta High Court · (2000) 1 DMC 676

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 407

High Courts24 Jun 1999Allowed

Pratibha Sardar and Another Vs Tarun Kumar Haldar

Calcutta High Court · (1999) 2 CALLT 585

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15, Order 11 Rule 2, Order 21 Rule 11, Order 21 Rule 11(2), 47

High Courts24 Jun 1999

UCO Bank Vs Hara Parbati Cold Storage Pvt. Ltd. and Others

Calcutta High Court · (1999) 3 CALLT 410

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4, 24, 25Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 193, 196, 228

High Courts24 Jun 1999

Sulata Lahiri Vs G.A. Randerian Ltd.

Calcutta High Court · (2000) 1 ILR (Cal) 546

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 4, 10

High Courts23 Jun 1999Dismissed

Idris Ali and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1999 Cal 337

Constitution of India, 1950 — Article 226

High Courts23 Jun 1999

Rajesh Kumar Jain Vs Union of India (UOI)

Calcutta High Court · (1999) 113 ELT 57

Customs Act, 1962 — Section 110, 110(2), 124, 124(1), 153

High Courts18 Jun 1999Allowed

Rabiyul Mondal Vs The State of West Bengal and Others

Calcutta High Court · (1999) 3 CALLT 19

Criminal Procedure Code, 1973 (CrPC) — Section 155(4), 198, 198(1), 199, 238Penal Code, 1860 (IPC) — Section 109, 376, 493, 494, 499

High Courts18 Jun 1999

Krishna Chandra Paul and Others Vs Md. Nantu Sk. and Another

Calcutta High Court · (1999) 2 CALLT 548 : (1999) 2 CHN 325

Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202, 202(1), 482Penal Code, 1860 (IPC) — Section 406, 420

High Courts18 Jun 1999

Kishan Jawanjal and Others Vs Steel Authority of India Ltd. and Others

Calcutta High Court · (1999) 3 CALLT 24

Constitution of India, 1950 — Article 14, 16, 21, 226Contract Act, 1872 — Section 23Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2)(d), 21

High Courts18 Jun 1999

Manas Kumar Ghosh Vs T.T.P. Mahmood and Another

Calcutta High Court · (2000) 2 CALLT 423 : 104 CWN 83 : (2000) 86 FLR 898

Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 406, 428

High Courts18 Jun 1999Partly Allowed

Ajoy Kumar Rathod and Others Vs Union of India and Others

Calcutta High Court · (1999) 3 CALLT 423

Constitution of India, 1950 — Article 14, 21, 226, 367, 372General Clauses Act, 1897 — Section 2(42)

High Courts16 Jun 1999

Apurba Kr. Chakraborty and Others Vs State of West Bengal and Others

Calcutta High Court · (2000) 1 CALLT 198 : (1999) 2 CHN 174 : 2 CWN 404

Constitution of India, 1950 — Article 226

High Courts16 Jun 1999Dismissed

Kanoria Jute and Industries Ltd. and Others Vs Employees'' State Insurance Corporation and Others

Calcutta High Court · (2003) 1 LLJ 364

Employees State Insurance Act, 1948 — Section 2(15), 2(17), 85, 85A, 86Factories Act, 1948 — Section 2

High Courts15 Jun 1999

Commissioner of Income Tax Vs Shree Durga Agencies Ltd.

Calcutta High Court · (1999) 239 ITR 484

Income Tax Act, 1961 — Section 263

High Courts14 Jun 1999Dismissed

State of West Bengal and Others Vs Purulia District Contractors Association and Others

Calcutta High Court · AIR 2000 Cal 163

Mines and Minerals (Development and Regulation) Act, 1957 — Section 15West Bengal Minor Minerals Rules, 1973 — Rule 18(1), 24, 5(4)

High Courts11 Jun 1999

Mitra A.B. Vs P.O., III Industrial Tribunal and Others Anil Mondal Vs State of West Bengal and Others

Calcutta High Court · (1999) 2 LLJ 1243

Evidence Act, 1872 — Section 101, 102Industrial Disputes (Central) Rules, 1957 — Rule 20(H)Industrial Disputes Act, 1947 — Section 10

High Courts11 Jun 1999

Sonada Degree College and Others Vs Deshpad Rai and Others

Calcutta High Court · (1999) 2 CALLT 558

Constitution of India, 1950 — Article 226West Bengal College Service Commission Act, 1978 — Section 16, 16(1), 17, 17(2), 2