High Courts25 Mar 1999Allowed
Abhoy Pradhan Vs State of West Bengal
Calcutta High Court · (1999) CriLJ 3534 : (2000) 2 RCR(Criminal) 449
Criminal Procedure Code, 1973 (CrPC) — Section 156, 385Penal Code, 1860 (IPC) — Section 375, 376, 410, 415, 420
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,232 of 3,204
High Courts25 Mar 1999
Kanhaiyalal Saraf Vs State of West Bengal and Others
Calcutta High Court · (1999) 2 CALLT 291 : 2 CWN 378
Constitution of India, 1950 — Article 226West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(1), 3(2), 51AWest Bengal Land (Requisition and Acquisition) Rules, 1948 — Rule 3
High Courts25 Mar 1999Allowed
Union of India Vs Singh Verma and Others
Calcutta High Court · (1999) 3 CALLT 354
Arbitration Act, 1940 — Section 20, 30, 33Contract Act, 1872 — Section 23
High Courts24 Mar 1999
Asis Kumar Samanta and Others Vs State of West Bengal and Others
Calcutta High Court · (1999) 2 CALLT 438
Constitution of India, 1950 — Article 21, 226, 309West Bengal Service (Determination of Seniority) Rules, 1981 — Rule 6(2)West Bengal Services (Determination of Seniority) Rules, 1981 — Rule 3, 6
High Courts24 Mar 1999
Md. Najmol Hoque Vs Md. Majedar Rahaman and Others
Calcutta High Court · (1999) 2 CALLT 288
Constitution of India, 1950 — Article 14, 21, 226
High Courts24 Mar 1999
Dipak Chowdhury Vs State of West Bengal and Others
Calcutta High Court · AIR 2000 Cal 10 : (1999) 2 CALLT 361
Constitution of India, 1950 — Article 19, 226Forest (West Bengal Amendment) Act, 1988 — Section 59A(3)West Bengal Forest Produce Transit Rules, 1959 — Rule 11(1), 41, 42
High Courts23 Mar 1999
Narayan Ch. Das Vs Madhabi Das
Calcutta High Court · (1999) 2 DMC 131
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Mar 1999
Sri Muktipada Maity Vs State of West Bengal and Others
Calcutta High Court · (1999) 2 CALLT 158
Constitution of India, 1950 — Article 226
High Courts23 Mar 1999
Bata India Ltd. Vs Commissioner of Central Excise
Calcutta High Court · (1999) 108 ELT 335
Finance (No. 2) Act, 1998 — Section 90, 90(1)
High Courts22 Mar 1999
Karan Singh Ninayak and Others Vs State of West Bengal and Others
Calcutta High Court · (2000) 1 CALLT 530
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 23, Order 6 Rule 17Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 42, 43
High Courts19 Mar 1999Dismissed
Bishu Pada Sahu Vs State of West Bengal
Calcutta High Court · (1999) 2 ILR (Cal) 99
Constitution of India, 1950 — Article 12
High Courts19 Mar 1999
Institute of Chartered Accountants Vs Indrajit Roy
Calcutta High Court · 2 CWN 587
Chartered Accountants Act, 1949 — Section 21, 21(5), 22
High Courts18 Mar 1999
Madhu Ghosh Vs M/s. K.K. Company and Others
Calcutta High Court · (1999) 2 CALLT 204
Bengal Ferries Act, 1885 — Section 4Constitution of India, 1950 — Article 14, 226Specific Relief Act, 1963 — Section 34
High Courts18 Mar 1999
Ajit Kumar Chakraborty and Another Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 492 : (1999) CriLJ 4636
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3)West Bengal Co-operative Societies Act, 1983 — Section 139(5)
High Courts18 Mar 1999Allowed
Sabita Rani Nag Vs Dipa Rani Das
Calcutta High Court · (2000) 1 ILR (Cal) 93
Civil Procedure Code, 1908 (CPC) — Section 115AConstitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108
High Courts17 Mar 1999Allowed
Secretary, Indian Tea Association Vs Ajit Kumar Barat and Others
Calcutta High Court · (1999) 2 LLJ 166
Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 2, 2A
High Courts16 Mar 1999
Shyamapada Bera and Others Vs State of West Bengal
Calcutta High Court · (1999) 2 CALLT 392
West Bengal Land Reforms Act, 1955 — Section 14(5), 14A(3), 14M(5), 14P, 14T(10)
High Courts16 Mar 1999Dismissed
RDB Two Thousand Plus Ltd. Vs Sarvideo
Calcutta High Court · AIR 2000 Cal 107
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1
High Courts16 Mar 1999
Baid (India) Pvt. Ltd. Vs Commissioner of Customs
Calcutta High Court · (1999) 65 ECC 65 : (1999) 111 ELT 346
High Courts15 Mar 1999
RNT Plantations Ltd. Vs Union of India (UOI)
Calcutta High Court · (1999) 108 ELT 26