High Courts15 Mar 1999
Pratap Narayan Das Vs Sailendra Kumar Dutta
Calcutta High Court · (1999) 1 CALLT 355
Evidence Act, 1872 — Section 114(E)General Clauses Act, 1897 — Section 27West Bengal Premises Tenancy Act, 1956 — Section 13(6)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,233 of 3,204
High Courts12 Mar 1999
GIS Ltd. Vs Indiana Conveyors Ltd.
Calcutta High Court · (1999) 2 CALLT 78
Arbitration and Conciliation Act, 1996 — Section 9
High Courts12 Mar 1999Dismissed
Shiva Carriers Vs Royal Projects Ltd. and Others
Calcutta High Court · AIR 2000 Cal 138
Arbitration and Conciliation Act, 1996 — Section 42, 9
High Courts11 Mar 1999Allowed
Smt. Menoka Rani Pal Vs Smt. Maya Rani Karmakar
Calcutta High Court · AIR 1999 Cal 182 : 2 CWN 56
Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(3A)
High Courts10 Mar 1999
West Bengal Housing Board and Others Vs Papiya Bain
Calcutta High Court · AIR 2000 Cal 180 : (1999) 2 CALLT 71
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts10 Mar 1999Allowed
Calcutta Tramways Co. (1978) Ltd. and Others Vs Ramesh and Others
Calcutta High Court · (1999) 2 ILR (Cal) 328 : (1999) 2 LLJ 1173
Constitution of India, 1950 — Article 23
High Courts09 Mar 1999
APL (India) Pvt. Ltd. Vs Principal Commissioner of Customs
Calcutta High Court · (1999) 65 ECC 26 : (1999) 111 ELT 21
High Courts08 Mar 1999
Naveet Kumar Didwania Ltd. Vs Commr. of Customs
Calcutta High Court · (1999) 65 ECC 28 : (1999) 111 ELT 24
High Courts08 Mar 1999
Arora Matthey Ltd. Vs Commissioner of C. Ex.
Calcutta High Court · (1999) 65 ECC 845 : (1999) 112 ELT 11
Central Excises and Salt Act, 1944 — Section 11A
High Courts04 Mar 1999
Pradip Kumar Majhi Vs Aloke Kumar Majhi
Calcutta High Court · (1999) 2 CALLT 450
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 11, Order 11 Rule 12, Order 11 Rule 18, Order 11 Rule 2
High Courts04 Mar 1999Dismissed
Smt. Smriti Jaiswal and Another Vs Romi Jaiswal and Another
Calcutta High Court · AIR 1999 Cal 123
Partnership Act, 1932 — Section 43
High Courts04 Mar 1999
Sanat Kumar Mal and Others Vs State of West Bengal and Others
Calcutta High Court · (1999) 2 CALLT 30
Constitution of India, 1950 — Article 19, 21, 226West Bengal Estates Acquisition Act, 1953 — Section 5A(1), 5A(6), 5A(7), 6(1)
High Courts04 Mar 1999
Allahabad Bank Vs Saday Chand Mahatab and Others
Calcutta High Court · (1999) 2 CALLT 211 : (1999) 1 CHN 553
Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 105, 53AWest Bengal Premises Tenancy Act, 1956 — Section 13
High Courts03 Mar 1999Allowed
West Dinajpur Spinning Mills Ltd. Vs Gautam Deb and Others
Calcutta High Court · 1 CWN 360
Constitution of India, 1950 — Article 12, 14, 2, 39(d)Industrial Disputes Act, 1947 — Section 2(j)
High Courts03 Mar 1999
United India Insurance Co. Ltd. Vs Lakshi Pramanick and Others
Calcutta High Court · (1999) 1 ACC 673 : (2000) ACJ 414 : (1999) 1 CALLT 359
Motor Vehicles Act, 1988 — Section 140
High Courts03 Mar 1999
Peace Heaven Vs Must. Mozzammel Khatoon and Others
Calcutta High Court · (1999) 1 CALLT 523
Transfer of Property Act, 1882 — Section 111West Bengal Premises Tenancy Act, 1956 — Section 1(1), 1(3), 13, 3, 3(2)
High Courts01 Mar 1999
Glucoseries Pvt. Ltd. Vs Deb Kanta Roy
Calcutta High Court · (1999) 2 CALLT 41 : (1999) 1 CHN 412
Companies Act, 1956 — Section 235, 253, 397, 398
High Courts01 Mar 1999
Serish Maji Vs Nishit Kumar Dolui
Calcutta High Court · (2000) 2 CALLT 125
Administrative Tribunals Act, 1985 — Section 29Arbitration Act, 1940 — Section 20(2)Calcutta High Court (Original Side) Rules, 1914 — Rule 28, 4
High Courts01 Mar 1999Dismissed
Smt. Alo Rani Saha Vs State of West Bengal
Calcutta High Court · (1999) CriLJ 3112
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 120B, 420
High Courts01 Mar 1999
J.K. Corpn. Ltd. Vs Commr. of C. and Designated Authority, KVSS, 1998
Calcutta High Court · (1999) 65 ECC 386 : (1999) 111 ELT 698
Finance (No. 2) Act, 1998 — Section 87, 88, 90(1), 90(2), 95