COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,225 of 3,204

High Courts10 Jun 1999

Tivoli Park Apartments (Pvt) Ltd. Vs Kumar Dhirendra Mullick and Others

Calcutta High Court · (1999) 2 CALLT 397 : (2000) 1 RCR(Civil) 440

Civil Procedure Code, 1908 (CPC) — Section 151Specific Relief Act, 1963 — Section 28, 28(2), 38

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High Courts10 Jun 1999Dismissed

Eastern Coalfields Ltd. Vs The Central Government Industrial Tribunal

Calcutta High Court · (1999) 3 CALLT 140

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)Industrial Disputes Act, 1947 — Section 10(1)(c), 2

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High Courts09 Jun 1999

Gobinda Prasad Biswas and Others Vs State of West Bengal and Others

Calcutta High Court · (1999) 2 CALLT 418

Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(1), 202(2), 207, 208Penal Code, 1860 (IPC) — Section 147, 302, 304, 325, 34

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High Courts09 Jun 1999Dismissed

State and Others Vs Santosh Saha

Calcutta High Court · AIR 2000 Cal 104 : (2000) 1 ILR (Cal) 273

Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 59A, 59BWest Bengal Forest Produce Transit Rules, 1959 — Rule 8(1)

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High Courts07 Jun 1999Allowed

Gopal Kumar Agarwala Vs Sub-Divisional Controller, (F and S), Krishnanagar, Nadia and Others

Calcutta High Court · (1999) 2 CALLT 613

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3

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High Courts21 May 1999

Shiva Nand Pandey and etc. Vs Bhagwan Das Harlalka and Others

Calcutta High Court · AIR 1999 Cal 321 : 2 CWN 468

Constitution of India, 1950 — Article 226, 26, 29, 30West Bengal Board of Secondary Education Act, 1963 — Section 45West Bengal Primary Education Act, 1973 — Section 105

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High Courts21 May 1999Dismissed

Santanu Mukherjee and Others Vs Asit Baran Chatterjee and Others

Calcutta High Court · (1999) 2 CALLT 596

Constitution of India, 1950 — Article 14, 21, 226West Bengal Government Premises (Regulation of Occupancy) Act, 1984 — Section 13, 2

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High Courts21 May 1999

Kinkar Karmakar and Others Vs Government of West Bengal and Others

Calcutta High Court · (1999) 2 CALLT 320

Constitution of India, 1950 — Article 14, 16, 16(1), 19, 21Evidence Act, 1872 — Section 25Police Act, 1861 — Section 1, 23, 6(1)

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High Courts21 May 1999Dismissed

Union of India (UOI) Vs Kalyani Breweries Ltd.

Calcutta High Court · (1999) 113 ELT 39

Customs Act, 1962 — Section 25(1)Customs Tariff Act, 1975 — Section 2, 2(5), 3, 4

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High Courts21 May 1999Allowed

Kankar Karmakar Vs State of West Bengal

Calcutta High Court · (1999) 1 ILR (Cal) 494

Constitution of India, 1950 — Article 226West Bengal Home Guards Act, 1962 — Section 3, 6West Bengal Home Guards Rules, 1962 — Rule 4

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High Courts21 May 1999Dismissed

The Baranagore Jute Factory PLC (In Liquidation) Vs The Official Liquidator

Calcutta High Court · (1999) 2 CALLT 589

Banking Regulation Act, 1949 — Section 45, 45(1), 45(14), 45(2)Companies Act, 1956 — Section 446West Bengal Relief Undertakings (Special Provisions) Act, 1972 — Section 5

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High Courts20 May 1999Partly Allowed

Parekh Marine Agencies Pvt. Ltd. and Others Vs The Board of Trustees for the Port of Calcutta and Anrs.

Calcutta High Court · (1999) 3 CALLT 401 : (2001) 73 ECC 464

Constitution of India, 1950 — Article 14, 21, 226Customs Act, 1962 — Section 48, 49, 53, 54, 56International Airports Authority Act, 1971 — Section 35

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High Courts18 May 1999Dismissed

Samaresh Mukherjee Vs State of West Bengal

Calcutta High Court · (2000) 1 ILR (Cal) 410

Constitution of India, 1950 — Article 226Land Acquisition Act, 1984 — Section 11, 12, 12(2), 18, 18(1)Limitation Act, 1963 — Section 29, 5

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High Courts18 May 1999

Commissioner of Income Tax Vs Todi Tea Co. Ltd.

Calcutta High Court · (1999) 156 CTR 23 : (1999) 239 ITR 28 : (1999) 105 TAXMAN 697

Income Tax Act, 1961 — Section 37

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High Courts17 May 1999

Commissioner of Income Tax Vs Basant Investment Corporation

Calcutta High Court · (1999) 156 CTR 80 : (1999) 238 ITR 680 : (1999) 106 TAXMAN 284

Income Tax Act, 1961 — Section 256

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High Courts17 May 1999

Ruby Rubber Industries Vs Commissioner of Central Excise

Calcutta High Court · (2000) 68 ECC 50 : (2000) 115 ELT 621

Central Excises and Salt Act, 1944 — Section 35F

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High Courts17 May 1999Dismissed

Sankar Chatterjee Vs State of West Bengal and Others

Calcutta High Court · 104 CWN 186

Protection of Human Rights Act, 1993 — Section 12

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High Courts17 May 1999

Tapan Kumar Mukhoty Vs Bank of Madura Ltd. and Another

Calcutta High Court · AIR 1999 Cal 305

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11Constitution of India, 1950 — Article 141, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19

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High Courts17 May 1999

Smt. Bijali Shat and Others Vs The State of West Bengal

Calcutta High Court · (1999) 3 CALLT 167 : (2001) 1 DMC 239

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 438(1), 438(3), 439Penal Code, 1860 (IPC) — Section 134, 323, 379, 406, 498A

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High Courts14 May 1999

Indra Bhushan Choubey Vs Food Corporation of India and Others

Calcutta High Court · (2000) 87 FLR 827 : (2000) 2 LLJ 891

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