High Courts01 Mar 1999
Sunny Detergent Pvt. Ltd. Vs Commr. of C. Ex.
Calcutta High Court · (2000) 67 ECC 368 : (1999) 114 ELT 384
Constitution of India, 1950 — Article 226Finance Act, 1988 — Section 90(3), 93
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,234 of 3,204
High Courts25 Feb 1999
Ashoke Saha Vs State of West Bengal and Others
Calcutta High Court · (1999) 2 CALLT 1
Constitution of India, 1950 — Article 14, 19, 226West Bengal Council of Higher Secondary Education (Admission and Allied Matters) Regulation, 1987 — Regulation 14West Bengal Council of Higher Secondary Education (Examination) Regulations, 1982 — Regulation 10, 2, 6, 82
High Courts25 Feb 1999Dismissed
Robert Mclean and Co. Ltd. Vs Sudarsan Prasad Bagaria and Others
Calcutta High Court · 1 CWN 495
Evidence Act, 1872 — Section 116Partnership Act, 1932 — Section 14, 15Transfer of Property Act, 1882 — Section 109
High Courts25 Feb 1999
Daljit Kaur Vs Union of India (UOI) and Others
Calcutta High Court · 2 CWN 121
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1)Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 14, 3(3)
High Courts25 Feb 1999
Biswanath Naskar Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 466
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 19, 226Land Acquisition (West Bengal Amendment) Act, 1997 — Section 16, 18, 3, 3A, 3B
High Courts24 Feb 1999
Allahabad Bank and Others Vs S.K. Bhattacharya and Others United Bank and Others Vs S.K. Bhattacharya and Others
Calcutta High Court · (1999) 1 CALLT 363 : (1999) 82 FLR 517 : (1999) 1 ILR (Cal) 365 : (2000) 1 LLJ 945
Banks and Financial Institutions Act, 1993 — Section 17, 2, 29, 34Constitution of India, 1950 — Article 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11, 8G
High Courts23 Feb 1999
Shaw Wallace and Co. Ltd. Vs Assistant Commissioner of Income Tax and Another
Calcutta High Court · (1999) 154 CTR 105 : (1999) 238 ITR 13 : (1999) 104 TAXMAN 238
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 113, 139, 143, 143(3), 148
High Courts23 Feb 1999Dismissed
Kakali Chatterjee (Smt.) Vs West Bengal Board of Secondary Education
Calcutta High Court · (2000) 1 ILR (Cal) 235
West Bengal Board of Secondary Education, Madhyamik Pariksha (Fees and Remunerations) Regulations, 1978 — Regulation 11
High Courts19 Feb 1999
Smt. Nupur Mitra and Another Vs Basubani Pvt. Ltd. and Others
Calcutta High Court · (1999) 2 CALLT 264 : (1999) 35 CLA 97
Companies (Amendment) Act, 1956 — Section 10F, 155, 155(3)Companies Act, 1913 — Section 104, 105C, 107, 10F, 111Income Tax Act, 1922 — Section 66
High Courts18 Feb 1999
Nirmaljit Singh Hoon Vs Ajoy Kumar Saha and Others
Calcutta High Court · (1999) CriLJ 2321
Arms Act, 1959 — Section 24, 25Criminal Procedure Code, 1973 (CrPC) — Section 144(2), 156(3), 340, 437, 439(2)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 188
High Courts17 Feb 1999
Randhir Singh Vs Union of India and Others
Calcutta High Court · (1999) 2 CALLT 107
Border Security Force Act, 1968 — Section 115, 116, 117, 14, 16Border Security Force Rules, 1969 — Rule 142(2), 143, 143(2), 145, 147Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts11 Feb 1999Allowed
Babu Dey Vs State of West Bengal
Calcutta High Court · (2000) CriLJ 329
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts10 Feb 1999
Kumari Amina Khatun Vs Union of India and Others
Calcutta High Court · (1999) 2 CALLT 53 : (1999) 1 CHN 337 : (1999) LabIC 1479
Constitution of India, 1950 — Article 12, 14, 16, 21, 226
High Courts09 Feb 1999
Hindustan Copper Ltd. Vs Rana Builders Ltd.
Calcutta High Court · AIR 1999 Cal 229 : (1999) 2 CALLT 95 : (2001) 103 CompCas 702 : 2 CWN 425
Arbitration and Conciliation Act, 1996 — Section 9
High Courts09 Feb 1999
Sri Pradyut Roy and Another Vs The First Land Acquisition Collector and Others
Calcutta High Court · 104 CWN 149
West Bengal Premises Tenancy Act, 1956 — Section 17(3)
High Courts09 Feb 1999
Uma Shankar Verma Vs Commissioner of Cus. (Preventive)
Calcutta High Court · (1999) 65 ECC 876 : (1999) 112 ELT 28
Customs Act, 1962 — Section 110, 111, 112, 125
High Courts05 Feb 1999Allowed
Joyita Saha Vs Rajesh Kumar Pandey
Calcutta High Court · AIR 2000 Cal 109 : (2000) 2 CivCC 15 : 104 CWN 409
Hindu Marriage Act, 1955 — Section 7Special Marriage Act, 1954 — Section 15, 16Specific Relief Act, 1963 — Section 34
High Courts05 Feb 1999Dismissed
Secretary, Parnasree Club Vs State of West Bengal and Others
Calcutta High Court · AIR 1999 Cal 197
Constitution of India, 1950 — Article 226
High Courts05 Feb 1999
Hindusthan Zinc Ltd. Vs Gujarat NRE Coke Ltd.
Calcutta High Court · AIR 1999 Cal 179
Constitution of India, 1950 — Article 12
High Courts05 Feb 1999Dismissed
Tarak Singh and Others Vs Jyoti Basu and Another
Calcutta High Court · AIR 1999 Cal 354 : 2 CWN 440
Constitution of India, 1950 — Article 226West Bengal Government Township (Extension of Civic Amenities) Act, 1975 — Section 4