COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,226 of 3,204

High Courts14 May 1999

Lekha Mashi Naya Patel Vs Gopal Bagla

Calcutta High Court · (1999) 2 CALLT 540 : 2 CWN 576

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Specific Relief Act, 1963 — Section 35, 37West Bengal Premises Tenancy Act, 1956 — Section 13, 13(6), 17, 17(1), 17(2)

Read judgment

High Courts13 May 1999Dismissed

Ram Kumar Pal and Another Vs The State of West Bengal

Calcutta High Court · (1999) 3 CALLT 9 : (1999) CriLJ 3868

Evidence Act, 1872 — Section 137, 138, 3, 45Penal Code, 1860 (IPC) — Section 302, 304, 304(II), 323, 34

Read judgment

High Courts13 May 1999

Anadi Bhusan Das Vs The State of West Bengal

Calcutta High Court · (1999) 2 ILR (Cal) 393

Constitution of India, 1950 — Article 12, 14, 19, 21General Clauses Act, 1897 — Section 16, 3(7)Road Transport Corporations Act, 1950 — Section 14(2), 14(3), 19(1), 3, 34

Read judgment

High Courts13 May 1999

Jubilee Investments and Industries Ltd. Vs Assistant Commissioner of Income Tax and Others

Calcutta High Court · (1999) 155 CTR 397 : (1999) 238 ITR 648 : (1999) 106 TAXMAN 210

Income Tax Act, 1961 — Section 221, 271C

Read judgment

High Courts12 May 1999Allowed

Saturday Club Ltd. Vs Calcutta Municipal Corporation and Others

Calcutta High Court · 2 CWN 170

Calcutta Municipal Corporation Act, 1980 — Section 165, 183, 193, 193(1), 195Constitution of India, 1950 — Article 265

Read judgment

High Courts12 May 1999

Smt. Sandhya Mondal Vs Sri Aloke Chandra Poddar and Another

Calcutta High Court · (2000) 1 ACC 117 : (2000) ACJ 642 : (1999) 2 CALLT 410 : (1999) 1 CHN 162

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 143, 144, 165, 167Workmens Compensation Act, 1923 — Section 140, 140(2), 141, 142, 158

Read judgment

High Courts10 May 1999

Khaitan (India) Ltd. and Others Vs Union of India (UOI) and Others

Calcutta High Court · AIR 2000 Cal 1

Constitution of India, 1950 — Article 226

Read judgment

High Courts10 May 1999

Commissioner of Customs (Preventive) Vs Uma Shankar Verma

Calcutta High Court · (2000) 70 ECC 163 : (2000) 120 ELT 322

Customs Act, 1962 — Section 10(2), 11, 111, 115(2), 125Foreign Trade (Development and Regulation) Act, 1992 — Section 3, 3(3)

Read judgment

High Courts10 May 1999

The Director, Surad/Calcutta Metropolitan Development Authority Vs Smt. Syamali Banerjee and Others

Calcutta High Court · (1999) 2 CALLT 443

Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 18West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(2)

Read judgment

High Courts10 May 1999

Raibahadur Bissessurlal Motilal Haluwasiya Trust and Another Vs Presiding Officer/Judge, First Industrial Tribunal and Others

Calcutta High Court · (2000) 1 LLJ 104

Industrial Disputes Act, 1947 — Section 15(2), 2

Read judgment

High Courts10 May 1999

Abdul Aziz Sekh and etc. Vs Siraj Uddin Mollah and Others

Calcutta High Court · AIR 1999 Cal 191 : 2 CWN 46

Motor Vehicles Act, 1939 — Section 68, 68CMotor Vehicles Act, 1988 — Section 102, 104

Read judgment

High Courts10 May 1999Dismissed

State of West Bengal Vs Gobind Nath Dey and Others

Calcutta High Court · (1999) 3 CALLT 495

Constitution of India, 1950 — Article 14, 162, 21, 226, 300AWest Bengal Services Rules — Rule 55(4)

Read judgment

High Courts10 May 1999Allowed

Shyam Sundar Modak Vs State of West Bengal and Others

Calcutta High Court · AIR 2000 Cal 129

Essential Commodities Act, 1955 — Section 3

Read judgment

High Courts10 May 1999Dismissed

Indian Vegetarian Congress and Others Vs State of West Bengal and Others

Calcutta High Court · AIR 1999 Cal 212 : 2 CWN 410

Constitution of India, 1950 — Article 14, 298, 48, 48A, 51ALand Acquisition Act, 1894 — Section 16, 17, 48

Read judgment

High Courts10 May 1999Allowed

West Bengal Council of Higher Secondary Education and Others Vs Subhabrata Dutta

Calcutta High Court · AIR 1999 Cal 296

West Bengal Council of Higher Secondary Education (Admission and Allied Matters) Regulation, 1987 — Regulation 14

Read judgment

High Courts10 May 1999Dismissed

State of West Bengal Vs Gobinda Nath Dey and Others

Calcutta High Court · (1999) 3 CALLT 495

Constitution of India, 1950 — Article 14, 162, 300A, 309, 39(d)

Read judgment

High Courts07 May 1999

Priya Brata Maity Vs State of West Bengal

Calcutta High Court · AIR 2000 Cal 32

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 144, 151West Bengal Municipal Act, 1993 — Section 223, 223(1)

Read judgment

High Courts07 May 1999Dismissed

Ajit Kumar Chakraborty Vs State of West Bengal and Others

Calcutta High Court · (1999) 05 CAL CK 0001

Constitution of India, 1950 — Article 20, 226, 254(2)Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 246(4)General Clauses Act, 1897 — Section 26

Read judgment

High Courts06 May 1999Allowed

Sri Sri Durga Mata Thakurain Vs Sanat Kumar De

Calcutta High Court · (1999) 1 ILR (Cal) 488

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 92

Read judgment

High Courts06 May 1999Dismissed

Biswapati Ghorai and Others Vs State of West Bengal and Others

Calcutta High Court · 105 CWN 280

Arms Act, 1959 — Section 17, 17(3), 17(3)(b)Constitution of India, 1950 — Article 21

Read judgment