High Courts16 Apr 1999Dismissed
Sambhu Nath Das Vs State of West Bengal
Calcutta High Court · (1999) CriLJ 2648
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,230 of 3,204
High Courts16 Apr 1999
Pitamber Lal Budwani Vs Sunit Kumar Mukherjee
Calcutta High Court · (1999) 1 ILR (Cal) 481
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts13 Apr 1999
The Secretary, Shibrampur Madhyamik High School Vs Smt. Hiranmayee Bhattacharjee and Others Smt. Hiranmayee Bhattacharjee and Others Vs State of West Bengal and Others
Calcutta High Court · (1999) 2 CALLT 472 : (2000) 87 FLR 682 : (2000) 2 LLJ 452
West Bengal Board of Secondary Education Act, 1963 — Section 45
High Courts13 Apr 1999
M/s. ABL Ltd., Durgapur, Burdwan Vs Radha Gobinda Ghatak and Others
Calcutta High Court · (2000) 2 CALLT 302 : (1999) 1 CHN 645 : (2000) 86 FLR 721 : (2000) 1 LLJ 686
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 107Constitution of India, 1950 — Article 136, 14, 21, 226Industrial Disputes Act, 1947 — Section 10(1), 12(5), 15(2)
High Courts13 Apr 1999
Biswanath Mitra Vs Sri Mihir Kiran Banerjee and Another
Calcutta High Court · (1999) 2 CALLT 261
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 97, 151
High Courts12 Apr 1999
NEPC Micon Limited Vs Magma Leasing Limited and Another
Calcutta High Court · (1999) 2 CALLT 347
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), Order 39 Rule 3, Order 41 Rule 33, Order 49 Rule 3(5), 129
High Courts09 Apr 1999
Gopal Das Baheti Vs Sri Sailendra Chandra Dey and Others
Calcutta High Court · (1999) 2 CALLT 377 : (1999) 2 CHN 167
Registration Act, 1908 — Section 1(3)West Bengal Premises Tenancy Act, 1956 — Section 13(6), 3, 3(1), 3(2), 31
High Courts09 Apr 1999
Brahmananda Prosad and Another Vs State of West Bengal
Calcutta High Court · (1999) 1 CALLT 498
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 190, 190(1), 193, 193(2)Essential Commodities Act, 1955 — Section 1(1), 12A
High Courts09 Apr 1999
A.B. Foot Style (P) Ltd. Vs Union of India (UOI)
Calcutta High Court · (1999) 65 ECC 367 : (1999) 111 ELT 684
Central Excise Rules, 1944 — Rule 173(C), 173(F), 173(G), 9(1)Central Excises and Salt Act, 1944 — Section 32, 35F, 4Customs Act, 1962 — Section 129E
High Courts09 Apr 1999Dismissed
United Credit Ltd. Vs M/s Agro Sales India
Calcutta High Court · (1999) 2 CivCC 592 : (1999) 3 RCR(Criminal) 74
Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b), 141, 94Penal Code, 1860 (IPC) — Section 420
High Courts08 Apr 1999Dismissed
Sadtaki Sheikh and Others Vs Shib Shankar Mondal and Others
Calcutta High Court · 1 CWN 524
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 41 Rule 33, 103, 105Limitation Act, 1963 — Section 25
High Courts08 Apr 1999Dismissed
Balaram Chandra Jugi Vs State of West Bengal
Calcutta High Court · (1999) 2 ILR (Cal) 293
West Bengal Panchayat Rules, 1958 — Rule 15, 65, 92
High Courts08 Apr 1999Allowed
Aloke Saha Vs Sm. Bina Ghosh and Others
Calcutta High Court · AIR 1999 Cal 237 : (1999) 4 CivCC 165 : 2 CWN 398 : (1999) 4 RCR(Civil) 44
Electricity Act, 1910 — Section 12(6), 22
High Courts07 Apr 1999
Diptimoy Banerjee Vs The State of West Bengal and Others
Calcutta High Court · AIR 1999 Cal 240 : (1999) 2 CALLT 344
Constitution of India, 1950 — Article 14, 226West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 3, 3(2)(1), 3(3)
High Courts07 Apr 1999
Dr. Manas Bhunia Vs Dr. Makhan Lal Bangal and Others
Calcutta High Court · (1999) 3 CALLT 281
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(2), Order 8 Rule 2, Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Conduct of Elections Rules, 1961 — Rule 94A, 95AElection Symbols (Reservation and Allotment) Order, 1968 — Section 16A
High Courts07 Apr 1999
Arun Banerjee Vs Puspalata Banerjee
Calcutta High Court · 2 CWN 176 : (1999) 2 ILR (Cal) 56
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 227
High Courts07 Apr 1999Allowed
Dasarath Prosad Shaw Vs Ramdhari Jadav
Calcutta High Court · 2 CWN 214 : (1999) 2 ILR (Cal) 1
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 9Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100(5)Transfer of Property Act, 1882 — Section 106
High Courts07 Apr 1999
Dr. Apala Chakraborty Vs The District Judge, North 24 Parganas, Barasat
Calcutta High Court · (1999) 1 CALLT 490 : (1999) 2 ILR (Cal) 84
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts07 Apr 1999
Hope (India) Ltd. (Now Poddar Udyog Ltd.) Vs Commissioner of Income Tax
Calcutta High Court · (1999) 155 CTR 561 : (1999) 238 ITR 740 : (1999) 105 TAXMAN 723
Income Tax Act, 1961 — Section 22, 23, 23(1), 5
High Courts06 Apr 1999Allowed
Gita Bhattacharjee (Smt.) and Others Vs South Bengal State Transport Corporation and Others
Calcutta High Court · (2000) 87 FLR 693 : (2000) 2 LLJ 377
Constitution of India, 1950 — Article 226