High Courts22 Apr 1999
Jyotirmoy Das Vs Land Acquisition Collector
Calcutta High Court · (1999) 2 ILR (Cal) 167
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 11, 12, 18, 26(2), 8
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,229 of 3,204
High Courts22 Apr 1999
Dhanraj Suraiya Vs State of West Bengal
Calcutta High Court · (2000) 1 ILR (Cal) 266
West Bengal Land Reforms (Amendment) Act, 1971 — Section 22, 22(1)West Bengal Land Reforms Act, 1955 — Section 54, 54(1), 54(5)
High Courts21 Apr 1999
Shouvik Exports Private Ltd. Vs The Inspector General of Police, District Enforcement Branch and Others
Calcutta High Court · AIR 2000 Cal 25 : (2000) 2 CALLT 291 : 2 CWN 545 : (2000) 1 ILR (Cal) 186
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 157, 161, 482Essential Commodities Act, 1955 — Section 6A, 7(1)
High Courts20 Apr 1999
The State of West Bengal Vs Md. Javed Khan alias Chunnu Khan
Calcutta High Court · (1999) 2 CALLT 161 : (1999) CriLJ 2733
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439(1), 439(2)Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts20 Apr 1999
Arjun Kr. Sarkar Vs Smt. Lalika Rani Ghosh and Others
Calcutta High Court · (1999) 2 CALLT 495 : 104 CWN 58
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 9, Order 22 Rule 9(1)
High Courts20 Apr 1999
A.K. Murmu Vs Prasenjit Chowdhury and Others
Calcutta High Court · (1999) CriLJ 3460
Criminal Procedure Code, 1973 (CrPC) — Section 302, 42, 437, 438, 439Foreign Exchange Regulation Act, 1973 — Section 37, 40Penal Code, 1860 (IPC) — Section 120B, 201, 409, 435
High Courts19 Apr 1999
Partha Sarathi Ghosh Vs Srilekha Ghosh (Roy) and Another
Calcutta High Court · (1999) 2 CALLT 141
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Succession Act, 1956 — Section 23Hindu Womens Right to Property Act, 1937 — Section 3(3)
High Courts19 Apr 1999
Reckitt and Colman of India Ltd. Vs Jyothi Laboratories Ltd. and Others
Calcutta High Court · (1999) 2 CALLT 230
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 43 Rule 1, 100Defamation Act, 1952 — Section 3(1)Monopolies and Restrictive Trade Practices Act, 1969 — Section 36, 36B, 55
High Courts19 Apr 1999Allowed
Amar Steel Industries Vs Commissioner of Customs
Calcutta High Court · (1999) 113 ELT 33
Finance (No. 2) Act, 1998 — Section 87, 95
High Courts19 Apr 1999
Niva Das and Others Vs Jogananda Das and Others
Calcutta High Court · 104 CWN 230
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 Apr 1999Allowed
Ram Chandra Nayek Vs Netai Charan Das
Calcutta High Court · (1999) 1 ILR (Cal) 571
Bengal Money Lenders Act, 1940 — Section 40(6)Evidence Act, 1872 — Section 92
High Courts16 Apr 1999Dismissed
Chittaranjan Maity and Another Vs Krishna Chandra Dalui and Another
Calcutta High Court · 2 CWN 222
Specific Relief Act, 1963 — Section 16(c), 20, 20(2)Transfer of Property Act, 1882 — Section 52
High Courts16 Apr 1999
Prayg Chandra Hazra Vs State of West Bengal
Calcutta High Court · (1999) 2 ILR (Cal) 572
High Courts16 Apr 1999
Gopal Das Baheti Vs Sailendra Chandra Dey and Others
Calcutta High Court · 2 CWN 368
Registration Act, 1908 — Section 1West Bengal Premises Tenancy Act, 1956 — Section 1, 13(6), 3, 3(2), 31
High Courts16 Apr 1999Allowed
Jiwanmal Dugar and Another Vs State and Others
Calcutta High Court · (1999) CriLJ 4487
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 420, 422
High Courts16 Apr 1999
Mina Bose Vs Antara Kundu
Calcutta High Court · (1999) 2 CALLT 312 : (1999) 1 CHN 535 : 104 CWN 308
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 24Limitation Act, 1963 — Article 123, 5West Bengal Premises Tenancy Act, 1956 — Section 17(2A)
High Courts16 Apr 1999
Bajrang Lal Agarwal and Others Vs The Council for the Indian School Certificate Examinations and Others
Calcutta High Court · (1999) 2 CALLT 485
Constitution of India, 1950 — Article 226
High Courts16 Apr 1999
Manindra Nath Dey Vs Panna Devi Agarwal and Others
Calcutta High Court · (1999) 2 CALLT 504
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts16 Apr 1999
Ashish Kumar Roy and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1999 Cal 242 : (1999) 3 CALLT 466 : 2 CWN 181
Constitution of India, 1950 — Article 14, 225, 226, 227, 31AWest Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 1, 10(3), 11, 16, 2(4)
High Courts16 Apr 1999
Asish Kumar Roy and Others Vs Union of India and Others
Calcutta High Court · AIR 1999 Cal 242 : (1999) 3 CALLT 466 : 2 CWN 181
Constitution of India, 1950 — Article 226West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 6