High Courts05 May 1999Allowed
Md. Firoj Ali and Another Vs State of West Bengal and Others
Calcutta High Court · AIR 1999 Cal 260
Calcutta Municipal Corporation Act, 1980 — Section 344Constitution of India, 1950 — Article 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,227 of 3,204
High Courts04 May 1999
COMMISSIONER OF INCOME TAX Vs PADMAVATI RAJE COTTON MILLS LTD.
Calcutta High Court · (1999) 155 CTR 540
Income Tax Act, 1961 — Section 40A(3), 43B
High Courts04 May 1999
Commissioner of Income Tax Vs Padmavati Raje Cotton Mills Ltd.
Calcutta High Court · (1999) 239 ITR 355
Income Tax Act, 1961 — Section 40A(3), 43BIncome Tax Rules, 1962 — Rule 6DD
High Courts01 May 1999Dismissed
Workmen, Rep. by South Eastern Roadways Workmen''s Union and Another Vs Industrial Tribunal (VIII) and Others
Calcutta High Court · (2000) 1 LLJ 1367
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2
High Courts30 Apr 1999
In re: Smt. Dipti Kar
Calcutta High Court · (1999) 2 CALLT 454
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 9 Rule 13, 115AConstitution of India, 1950 — Article 227
High Courts30 Apr 1999Allowed
Steel Authority of India Ltd. Vs Ramkrishna Kulwantrai
Calcutta High Court · AIR 1999 Cal 295 : (1999) 3 ARBLR 612 : (2000) 1 RCR(Civil) 337 : (2000) 2 RCR(Civil) 331
Arbitration Act, 1940 — Section 32, 33
High Courts30 Apr 1999
Swapan Kumar Bose and Others Vs Pradip Mukherjee and Others
Calcutta High Court · (1999) 2 CALLT 415 : 2 CWN 310
Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 200, 244, 247, 4Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 21(4), 22, 26(1), 26(2)
High Courts29 Apr 1999Dismissed
Md. Eliash and 205 Others Vs Hooghly District School Council (Primary) and Others
Calcutta High Court · (1999) 3 CALLT 4
Constitution of India, 1950 — Article 14, 16, 21, 226Contempt of Courts Act, 1971 — Section 19
High Courts29 Apr 1999
K.M. Sadhukhan and Sons Pvt. Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2000) 162 CTR 448 : (1999) 239 ITR 77 : (1999) 107 TAXMAN 403
Income Tax Act, 1961 — Section 147
High Courts29 Apr 1999
Commissioner of Income Tax Vs Shree Shew Shakti Mills (P.) Ltd.
Calcutta High Court · (2000) 162 CTR 547 : (1999) 239 ITR 129
Income Tax Act, 1961 — Section 32, 37
High Courts29 Apr 1999Allowed
Bijali Naskar Vs Amalendu Saha
Calcutta High Court · 104 CWN 830
Transfer of Property Act, 1882 — Section 52
High Courts28 Apr 1999
Smt. Rekha Rani Banerjee and Others Vs The State of West Bengal
Calcutta High Court · (1999) 2 CALLT 458
Land Acquisition Act, 1894 — Section 18, 23, 23(2), 28
High Courts28 Apr 1999
Workmen Line Shopkeepers Association and Others Vs Union of India and Others
Calcutta High Court · AIR 2000 Cal 12 : (2000) 1 CALLT 433 : (1999) 2 ILR (Cal) 455
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3
High Courts28 Apr 1999
In re: Premananda Das
Calcutta High Court · (1999) 2 CALLT 463 : (1999) 2 ILR (Cal) 258
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts28 Apr 1999Dismissed
Sonodyne Television Co. Ltd. Vs Subrammaniya Srinivasan
Calcutta High Court · (1999) 3 CALLT 362 : (1999) 2 ILR (Cal) 145
Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2), 17(2)(2A)(2B), 17(3)
High Courts28 Apr 1999
New India Assurance Company Vs Smt. Uma Jhunjhunwala and Others
Calcutta High Court · (2000) 1 ACC 180 : (2000) ACJ 572 : AIR 2000 Cal 22 : (1999) 2 CALLT 563
Motor Vehicles Act, 1939 — Section 110A, 95, 96, 96(2)Penal Code, 1860 (IPC) — Section 279, 300A
High Courts28 Apr 1999Dismissed
Durgadas Moondhra Vs Devendra Kumar Sarawgee and Others
Calcutta High Court · (1999) 2 CALLT 603
Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 108Trusts Act, 1882 — Section 36, 71, 73
High Courts28 Apr 1999Allowed
General Manager, South Eastern Railway Vs Soyaba Khatoon
Calcutta High Court · 2 CWN 284 : (2000) 85 FLR 922 : (2000) 2 LLJ 894
Railway Protection Force Act, 1957 — Section 10, 19, 3Workmens Compensation Act, 1923 — Section 2
High Courts28 Apr 1999Allowed
C.C. Dey and Others Vs Puranmull Goenka
Calcutta High Court · (1999) 2 CALLT 578
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 14 Rule 5, Order 22 Rule 10, Order 22 Rule 4, Order 22 Rule 4(1)
High Courts28 Apr 1999
M/s. Baldeo Ram Saligram (Pvt.) Ltd. Vs Bimal Rani Khannah and Others
Calcutta High Court · (1999) 3 CALLT 371
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 27, Order 6 Rule 17, 115, 151Specific Relief Act, 1963 — Section 34