COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 1,231 of 3,204

High Courts06 Apr 1999

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

Calcutta High Court · (1999) 2 CALLT 478

Civil Procedure Code, 1908 (CPC) — Section 100, 107Constitution of India, 1950 — Article 226Monopolies and Restrictive Trade Practices Act, 1969 — Section 12A, 55

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High Courts06 Apr 1999

Dr. Ramesh C. Vaish and Others Vs Banwarilal Jaipuria and Others

Calcutta High Court · AIR 1999 Cal 339 : (2000) 1 ARBLR 241 : 2 CWN 499

Arbitration Act, 1940 — Section 2, 30Civil Procedure Code, 1908 (CPC) — Section 104, 2(2), 47, 96

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High Courts04 Apr 1999

Bengal Non-Ferrous Metal Industries Vs Smt. Mohini Todi and Others

Calcutta High Court · (1999) 2 CALLT 469

Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(2)(2A)

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High Courts01 Apr 1999Allowed

N. Sunder Ranjan Vs Provat Kumar Roy and Another

Calcutta High Court · 1 CWN 579

Civil Procedure Code, 1908 (CPC) — Section 115, 151West Bengal Premises Tenancy Act, 1956 — Section 17(2)

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High Courts01 Apr 1999Dismissed

Puspa Bagani Vs Angur Bala Bagani

Calcutta High Court · (1999) 1 ILR (Cal) 448

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High Courts01 Apr 1999

Raj Kapoor Ram Vs South Bengal State Transport Corpn. and Another

Calcutta High Court · (2000) 1 CALLT 379

Constitution of India, 1950 — Article 226

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High Courts01 Apr 1999Allowed

Employees'' State Insurance Corporation Vs Mackintosh Burn Ltd. and Another

Calcutta High Court · (2000) 1 LLJ 155

Constitution of India, 1950 — Article 227Employees State Insurance Act, 1948 — Section 45(1), 75, 75(2), 82

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High Courts01 Apr 1999

A B S Marine Products Pvt. Ltd. Vs Indian Bank and Others

Calcutta High Court · AIR 1999 Cal 267 : (1999) 2 CALLT 247

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4

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High Courts01 Apr 1999Dismissed

Adhir Kumar Paul Vs Asit Baran Mondal

Calcutta High Court · 1 CWN 558

Hindu Minority and Guardianship Act, 1956 — Section 8(3)West Bengal Premises Tenancy Act, 1956 — Section 17(2)

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High Courts01 Apr 1999

Raj Kapoor Ram Vs South Bengal State Transport Corporation and Another

Calcutta High Court · (1999) 2 CALLT 255 : (2000) 84 FLR 664 : (2000) 2 LLJ 246

Constitution of India, 1950 — Article 16, 21, 226

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High Courts31 Mar 1999

Coal Indian Officers Association and Others Vs Union of India and Others Dhirendra Nath Mondal and Others Vs Union of India and Others Umesh Pandit and Others Vs Union of India and Others Yogendra Mahato and Others Vs Union of India and Others Jayabrata Majumdar and Others Vs Union of India and Others Subrata Bhattacharyya Vs Union of India and Others Sanat Kumar Chowdhury and Others Vs Union of India and Others Raj Kumar Mahanty and Others Vs Union of India and Others Dhirendra Nath Ghosh and Others Vs Union of India and Others Raicharan Roy and Another Vs Union of India and Others

Calcutta High Court · AIR 1999 Cal 313 : (2000) 2 CALLT 381

Constitution of India, 1950 — Article 14, 16, 21, 226

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High Courts31 Mar 1999

Asit Kumar Das and Others Vs State of West Bengal and Others

Calcutta High Court · (1999) 2 CALLT 177

Constitution of India, 1950 — Article 14, 16, 19, 226

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High Courts31 Mar 1999

Md. Rezual Hoque Vs State of West Bengal and Others

Calcutta High Court · (1999) 2 CALLT 252

Constitution of India, 1950 — Article 19, 21, 226

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High Courts30 Mar 1999

Mukul Ray Vs State of West Bengal and Others

Calcutta High Court · AIR 1999 Cal 293 : (1999) 2 CALLT 10 : (1999) 1 CHN 585 : 2 CWN 562

Constitution of India, 1950 — Article 226

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High Courts30 Mar 1999

Smt. Kajal Guria Vs S. Banerjee

Calcutta High Court · (1999) 2 CALLT 389

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 3

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High Courts30 Mar 1999

Commissioner of Income Tax Vs Balarampur Chini Mills Ltd.

Calcutta High Court · (1999) 154 CTR 323 : (1999) 238 ITR 445 : (1999) 105 TAXMAN 200

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High Courts26 Mar 1999

The Workmen represented by the Ananda Bazar Group of Publication Employees Union Vs Ananda Bazar Patrika Limited and Others

Calcutta High Court · (1999) 2 CALLT 170 : (1999) LabIC 3796 : (1999) 2 LLJ 899

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 101, 61, 65, 67Industrial Disputes Act, 1947 — Section 10(1), 12(5)

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High Courts26 Mar 1999

Dr. Debesh Biswas and Another Vs Smt. Dalia Bhattacharyya

Calcutta High Court · (1999) 2 CALLT 501

Constitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2)(A)

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High Courts26 Mar 1999

Hindustan Motors Ltd. Vs State of West Bengal and Others

Calcutta High Court · (2000) 84 FLR 92 : (2000) 1 LLJ 903

Industrial Disputes Act, 1947 — Section 25M

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High Courts25 Mar 1999

Jnanendra Narayan Mondal and Another Vs State of West Bengal and Others

Calcutta High Court · (1999) 2 CALLT 358

Constitution of India, 1950 — Article 226

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