High Courts18 Dec 1998Dismissed
Bijay Kumar Agarwal and Others Vs Ratan Lal Bagaria and Others
Calcutta High Court · AIR 1999 Cal 106
Companies Act, 1956 — Section 34
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,237 of 3,204
High Courts18 Dec 1998
Sri Sriram Saha Ors. Vs State of West Bengal Ors.
Calcutta High Court · AIR 1999 Cal 90 : (1999) 1 CALLT 399
Constitution of India, 1950 — Article 14, 19, 21, 49A, 51AForest (Conservation) Act, 1980 — Section 2West Bengal Land Reforms Act, 1955 — Section 4A(1), 4B, 4C(5), 4D
High Courts18 Dec 1998Allowed
Bhupal Chandra Chanda Vs Chairman, Panihati Municipality and Others
Calcutta High Court · AIR 1999 Cal 110 : 1 CWN 565
Bengal Municipal Act, 1932 — Section 330Bengal Municipal Rules, 1932 — Rule 39
High Courts18 Dec 1998Dismissed
Susanta Paine Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 350
Constitution of India, 1950 — Article 21, 226
High Courts16 Dec 1998Dismissed
Purnendu Roy Chowdhury Vs Orient Movietone Corporation Ltd.
Calcutta High Court · (1999) 2 ILR (Cal) 7
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9Limitation Act, 1963 — Article 122, 5
High Courts16 Dec 1998
Salil Kumar Roy Vs Smt. Badu Devi Bhansali and Others
Calcutta High Court · AIR 1999 Cal 270 : 2 CWN 330
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Evidence Act, 1872 — Section 21West Bengal Court Fees Act, 1970 — Section 7
High Courts15 Dec 1998
Khirod Mondal Vs Narayan Mondal
Calcutta High Court · (1999) 1 CALLT 379
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A
High Courts15 Dec 1998Dismissed
Rina Bakshi (Smt.) Vs State of West Bengal
Calcutta High Court · (2000) 1 ILR (Cal) 370
Evidence Act, 1872 — Section 114
High Courts15 Dec 1998
Sri Prabuddha Roy Vs Punjab National Bank and Others
Calcutta High Court · (1999) 1 CALLT 472 : (1999) 82 FLR 887
Constitution of India, 1950 — Article 32
High Courts14 Dec 1998
Bank of India Vs Oficial Liquidator and Others
Calcutta High Court · (1999) 1 CALLT 322
Companies Act, 1956 — Section 235, 251, 391(1), 391(2), 392Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20
High Courts10 Dec 1998Dismissed
Mrityunjai Barma Vs Tejeshwari Barma
Calcutta High Court · (1999) 1 ILR (Cal) 62
High Courts10 Dec 1998
Ashoke Saha Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 226
Constitution of India, 1950 — Article 136, 226
High Courts10 Dec 1998
Sukdev Sutradhar Vs State of West Bengal and Others
Calcutta High Court · (1999) 2 CALLT 129
Constitution of India, 1950 — Article 226West Bengal Board of Secondary Education Act, 1963 — Section 45
High Courts08 Dec 1998
Smt. Kanta Devi Agarwal and Others Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 345
Constitution of India, 1950 — Article 226Succession Act, 1925 — Section 2Transfer of Property Act, 1882 — Section 5
High Courts08 Dec 1998Dismissed
Ajit Kumar Moitra alias Dilip Sen and Others Vs Dilip Kumar Sen and Another
Calcutta High Court · (1999) 3 CALLT 103
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 98Presidency Small Cause Courts Act, 1882 — Section 18, 19, 41, 42, 43
High Courts03 Dec 1998
Shree Ahinsa Prachar Samity and Another Vs The Appeal Committee and Others
Calcutta High Court · (1999) 1 CALLT 271
Constitution of India, 1950 — Article 226, 26, 29, 30Management of Recognized Non Government Institutions (Aided and Unaided) Rules, 1969 — Rule 28(8), 33West Bengal Board of Secondary Education Act, 1963 — Section 22, 22(3)
High Courts03 Dec 1998
State of West Bengal Vs Debabrata Jasu
Calcutta High Court · (1999) 1 ILR (Cal) 73
High Courts30 Nov 1998Dismissed
Romi Jaiswal Vs Smt. Satya Bhama Jaiswal and Others
Calcutta High Court · AIR 1999 Cal 112 : (1999) 3 CALLT 90 : (2000) 1 ILR (Cal) 472
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2
High Courts27 Nov 1998
Food Corporation of India Vs Williamson Magor and Co. Ltd.
Calcutta High Court · AIR 1999 Cal 219 : (1999) 1 CALLT 331 : (1999) 1 CHN 220 : 1 CWN 60 : (1999) 1 ILR (Cal) 224
Companies Act, 1956 — Section 2, 2(3), 370(1B), 4Landlord and Tenant Act, 1927 — Section 5(3)Landlord and Tenant Act, 1954 — Section 30(1)
High Courts27 Nov 1998
Deboram Manna and Others Vs State of West Bengal and Others
Calcutta High Court · (1999) 1 CALLT 199 : (1999) 82 FLR 376
Constitution of India, 1950 — Article 14, 16, 21, 226Recruitment and Leave of Teachers of Primary Schools of West Bengal Rules, 1991 — Rule 8, 9