High Courts05 Feb 1999
Galaxy Manufacturing Trading Co. Pvt. Ltd. and Others Vs Union of India and Others
Calcutta High Court · (1999) 2 CALLT 22 : (1999) 113 ELT 401
Constitution of India, 1950 — Article 21, 226
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,235 of 3,204
High Courts05 Feb 1999
Modern Malleables Limited Vs Indian Rayon Industries
Calcutta High Court · (1999) 2 CALLT 242
Companies Act, 1956 — Section 433, 434, 439
High Courts05 Feb 1999
Nikhilesh Mukherjee Vs O.N.G.C.
Calcutta High Court · (1999) 2 CALLT 121
Arbitration Act, 1940 — Section 14(1), 14(2), 17
High Courts05 Feb 1999Allowed
Netai Chandra Saha Vs Naba Kumar Saha
Calcutta High Court · (1999) 1 CALLT 440
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 151, 152, 2(14), 47
High Courts05 Feb 1999
Daljit Kaur Vs Union of India and Others
Calcutta High Court · (1999) 2 CALLT 87 : (1999) 1 CHN 594 : (1999) CriLJ 2247
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1)Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 14, 3(3)
High Courts04 Feb 1999
Bidhan Chandra Krishin Viswa Vidyalaya Vs The Association Design Planning Group Private Ltd. and Another
Calcutta High Court · (2000) 1 CALLT 495
Arbitration Act, 1940 — Section 30, 33
High Courts03 Feb 1999
Simon Rajan Vs Anita Simon Rajan
Calcutta High Court · AIR 2000 Cal 8 : (1999) 2 CALLT 137 : 2 CWN 558 : (2000) 1 DMC 116
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Divorce Act, 1869 — Section 10, 23, 3(3)
High Courts03 Feb 1999
Dipannita Pal Vs State of West Bengal and Others
Calcutta High Court · (1999) 2 CALLT 511 : 2 CWN 599
Constitution of India, 1950 — Article 12, 14, 226, 32
High Courts02 Feb 1999
Smt. Arti Bhartia nee Bhagat Vs Piyush Bhartia
Calcutta High Court · (1999) 1 CALLT 251 : (1999) 2 CivCC 605 : (1999) 2 DMC 35
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115, 2(2)Hindu Marriage Act, 1955 — Section 10, 10(1), 10(2), 11, 12Partition Act, 1893 — Section 8
High Courts02 Feb 1999
Modi Korea Telecommunication Ltd. Vs Appcon Consultants Pvt. Ltd.
Calcutta High Court · (1999) 1 CALLT 285 : (1999) 2 CHN 107
Arbitration Act, 1940 — Section 34, 35, 39(1), 39(2)Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(12)(a), 11(5), 14Constitution of India, 1950 — Article 225
High Courts02 Feb 1999
J.C.T. Limited and Another Vs Commissioner of Income Tax and Others
Calcutta High Court · (2000) 162 CTR 365 : (1999) 238 ITR 143
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 263
High Courts01 Feb 1999Dismissed
Dipankar Jana and Others Vs The State of West Bengal and Others
Calcutta High Court · (1999) 3 CALLT 65 : (2000) 1 ILR (Cal) 85 : (1999) 2 ILR (Cal) 529
Constitution of India, 1950 — Article 226West Bengal Land Reforms (Amendment) Act, 1981 — Section 21DWest Bengal Land Reforms (Bargadars) Rules, 1956 — Rule 6(1), 6(4)
High Courts01 Feb 1999
Kumar Trading Co. Ltd. and Another Vs Union of India and Others
Calcutta High Court · (1999) 2 CALLT 62 : (1999) 65 ECC 854 : (1999) 112 ELT 14
Constitution of India, 1950 — Article 14, 16, 19, 226Customs Act, 1962 — Section 124
High Courts01 Feb 1999
HCL Office Automation and Others Vs Commissioner of Customs and Others
Calcutta High Court · (1999) 1 CALLT 469 : (1999) 66 ECC 608 : (1999) 113 ELT 395
Constitution of India, 1950 — Article 14, 19, 21, 226Customs Act, 1962 — Section 112, 129E
High Courts01 Feb 1999Dismissed
Smt. Chhabi Khanra and Others Vs State of West Bengal and Others
Calcutta High Court · (1999) CriLJ 2184
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 364
High Courts01 Feb 1999
Sirijit Chandra Singh Vs Mr. J.R. Kalia, President, WWA Cossipore English School Managing Committee and Ors
Calcutta High Court · (1999) 2 CALLT 115
Constitution of India, 1950 — Article 12, 226, 39
High Courts01 Feb 1999
Rajendra Kumar Malhotra and Others Vs Harbanslal Malhotra and Sons Ltd. and Others
Calcutta High Court · (1999) 2 CALLT 13
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7, 100, 151Companies Act, 1956 — Section 10E(5), 10F, 10F, 397, 398Company Law Board Regulations, 1991 — Regulation 44
High Courts01 Feb 1999
Caltradeco Steels Sales (P) Ltd. Vs Dy. Dir., Dir''rate Gen. of A.E. (CE)
Calcutta High Court · (1999) 65 ECC 30 : (1999) 111 ELT 25
Customs Act, 1962 — Section 110, 110(3), 110(4)
High Courts29 Jan 1999Dismissed
Biswabrata Dey Vs Union of India and Others
Calcutta High Court · 1 CWN 441
High Courts28 Jan 1999Allowed
United Bank of India Vs The Official Liquidator
Calcutta High Court · 1 CWN 366
Companies Act, 1956 — Section 529, 529(1), 529A, 529A(1), 529A(1)(b)