High Courts28 Apr 1999Allowed
New India Assurance Co. Ltd. Vs Ullashini Bhowmick and Others
Calcutta High Court · (2000) 2 ACC 172 : (2000) ACJ 87
Employees Compensation Act, 1923 — Section 19, 3, 4, 4AIndustrial Disputes Act, 1947 — Section 25H
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,228 of 3,204
High Courts26 Apr 1999
COMWSSIONER OF INCOME TAX Vs G.N.B. MOTORS LTD.
Calcutta High Court · (1999) 156 CTR 280
Income Tax Act, 1961 — Section 32A(4)Income Tax Rules, 1962 — Rule 5
High Courts26 Apr 1999
State of West Bengal and Others Vs Ashim Kumar Sarkar
Calcutta High Court · (1999) 2 CALLT 506
High Courts26 Apr 1999
Sripati Charan Mondal and Another Vs Oriental Insurance Company Ltd.
Calcutta High Court · (2000) 2 CALLT 353 : (1999) 2 CHN 391 : 2 CWN 246
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 13, Order 6 Rule 2, Order 8 Rule 2, Order 8 Rule 3Motor Vehicles (Amendment) Act, 1994 — Section 147(1)Motor Vehicles Act, 1939 — Section 95
High Courts26 Apr 1999Allowed
Union of India (UOI) and Another Vs Tata Iron and Steel Co. Ltd. and Others
Calcutta High Court · AIR 2000 Cal 56
Civil Procedure Code, 1908 (CPC) — Section 144, 151Constitution of India, 1950 — Article 14, 226
High Courts26 Apr 1999
Ananta Kumar Bej Vs State of West Bengal and Others
Calcutta High Court · (2000) 2 CALLT 186 : (1999) LabIC 2544
Constitution of India, 1950 — Article 14, 16, 19, 21, 226West Bengal Primary Education Act, 1973 — Section 10(3), 106(1), 304, 60, 60(1)
High Courts26 Apr 1999
Major Charanjit Singh Gill Vs Union of India and Others
Calcutta High Court · (1999) 2 CALLT 300
Army Act, 1950 — Section 109, 113, 129, 160(2)Army Rules, 1954 — Rule 102, 103, 105(8), 39, 39(2)Constitution of India, 1950 — Article 14, 21, 226
High Courts26 Apr 1999
Abdul Hakim and Others Vs The State of West Bengal
Calcutta High Court · (1999) 2 CALLT 146 : (1999) 2 CHN 47
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 436, 437, 438Penal Code, 1860 (IPC) — Section 395
High Courts26 Apr 1999
Union of India and Others Vs Shashi Deo Jha
Calcutta High Court · (2000) 1 CALLT 537 : (1999) 66 ECC 640 : (1999) 113 ELT 385
Constitution of India, 1950 — Article 14, 19, 21, 226Customs Act, 1962 — Section 108, 129, 129(1)Customs House Agents Licensing Regulations, 1984 — Regulation 13, 14, 17, 18, 19
High Courts26 Apr 1999
Polar Industries Ltd. Vs Usha International Ltd. and Others
Calcutta High Court · AIR 2000 Cal 119 : (2000) 2 CALLT 162
Designs Act, 1911 — Section 2, 53, 53(2)Penal Code, 1860 (IPC) — Section 479Trade and Merchandise Marks Act, 1958 — Section 2(1), 2(5)
High Courts26 Apr 1999
Dilip Kumar Chatterjee Vs National Jute Manufactures Corporation Ltd. and Others
Calcutta High Court · AIR 2000 Cal 117
Calcutta High Court (Original Side) Rules, 1914 — Rule 27Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Constitution of India, 1950 — Article 225
High Courts26 Apr 1999Allowed
Burn Standard Co. Ltd. Vs State of West Bengal and Others
Calcutta High Court · (2000) 86 FLR 430 : (2000) 2 LLJ 926
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts25 Apr 1999
Mohanlal Maji Vs State of West Bengal and Others
Calcutta High Court · (2000) 1 CALLT 475 : (1999) 2 CHN 100
Constitution of India, 1950 — Article 226
High Courts23 Apr 1999Dismissed
M/s. Oriental Ceramic Products Pvt. Ltd. Vs Calcutta Municipal Corporation
Calcutta High Court · AIR 2000 Cal 17 : (1999) 3 CALLT 388 : 2 CWN 565
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 6A(1), Order 8 Rule 6G, 115Limitation Act, 1963 — Article 113, 10, 12, 14, 16Specific Relief Act, 1963 — Section 34
High Courts23 Apr 1999
Samir Kumar Dey and Others Vs Chariman, Burdwan Municipality and Others
Calcutta High Court · (1999) 2 CALLT 430
Constitution of India, 1950 — Article 19, 21Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 5(3)West Bengal Municipal Act, 1993 — Section 203, 207, 208, 210
High Courts23 Apr 1999
Pasupati Mondal Vs Debabrota Jana
Calcutta High Court · (1999) 2 CALLT 403
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 9, 115West Bengal Land Reforms Act, 1955 — Section 8, 9(6)
High Courts23 Apr 1999
Paresh Premji Rajda Vs Commissioner of Income Tax
Calcutta High Court · (2000) 158 CTR 499 : (1999) 239 ITR 11
Income Tax Act, 1961 — Section 143(1), 143(3), 264Limitation Act, 1963 — Section 5
High Courts23 Apr 1999
Sen and Pandit Electronics (P) Ltd. Vs Union of India and Others
Calcutta High Court · AIR 1999 Cal 289 : (1999) 2 CALLT 488 : (2004) 49 SCL 618
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 15Companies Act, 1956 — Section 20, 22, 22(1), 32Constitution of India, 1950 — Article 226
High Courts22 Apr 1999Dismissed
Soumen Maity Vs The State Of West Bengal and Others Sridhar Kumar Sahu Vs State Of West Bengal and Others
Calcutta High Court · 104 CWN 64
Motor Vehicles Act, 1988 — Section 88(5)
High Courts22 Apr 1999
Shree Bihr Jute Twine Mills Ltd. and Another Vs The Bihar State Financial Corporation and Others
Calcutta High Court · (1999) 2 CALLT 527
Constitution (Fifteenth Amendment) Act, 1963 — Article 226(1)Constitution of India, 1950 — Article 14, 19, 21, 226State Financial Corporations Act, 1951 — Section 29