High Courts13 Nov 1998
Smt. Krishna Sarkar Vs Authorises Officer, Jalpaiguri Divisional and Others
Calcutta High Court · (1999) 1 CALLT 425
Constitution of India, 1950 — Article 227Forest Act, 1927 — Section 59(A)(3), 59B(2)
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,239 of 3,204
High Courts13 Nov 1998
Supriya Chakraborty (nee Paramanik) Vs Champak Kumar Chakraborty
Calcutta High Court · AIR 2000 Cal 76 : (1999) 1 CALLT 213 : (2000) 1 CivCC 678 : 104 CWN 207 : (1999) 2 DMC 5 : (1999) 2 RCR(Civil) 606
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 7Contract Act, 1872 — Section 25Easements Act, 1882 — Section 2
High Courts13 Nov 1998
Estate Officer, Burn Standard Co. Ltd. and Another Vs Awardesh Narayan Singh alias A.N. Singh
Calcutta High Court · (1999) 1 CALLT 444
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 9Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5(1), 9(3)
High Courts13 Nov 1998Dismissed
Bela Rani Kundu Vs State of West Bengal
Calcutta High Court · (2000) 1 ILR (Cal) 79
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts12 Nov 1998
Nagendra Ram Vs Union of India and Others
Calcutta High Court · (1999) 1 CALLT 327
Constitution of India, 1950 — Article 226
High Courts10 Nov 1998Dismissed
State Trading Corporation of India Ltd. Vs Owners and Parties Interested in the Vessel M.V. Baltic Confidence and Others
Calcutta High Court · AIR 1999 Cal 99 : (1999) 2 ARBLR 327
Arbitration and Conciliation Act, 1996 — Section 45
High Courts10 Nov 1998Dismissed
Orissa Concrete and Allied Industries Limited Vs Union of India (UOI)
Calcutta High Court · (1999) 65 ECC 863 : (1999) 112 ELT 31
Arbitration Act, 1940 — Section 34, 49Constitution of India, 1950 — Article 226
High Courts10 Nov 1998Dismissed
P.P. Prasad Vs Lt. Commander and Others
Calcutta High Court · (1999) CriLJ 243
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 201, 202, 203Navy Act, 1957 — Section 78
High Courts06 Nov 1998
National Jute Manufacturers Corporation Ltd. Vs Ramnagar Cane and Sugar Company Ltd.
Calcutta High Court · 1 CWN 540 : (2000) 1 ILR (Cal) 205
Civil Procedure Code, 1908 (CPC) — Section 2(2), 47
High Courts06 Nov 1998
Amiya Kumar Basu Vs Pankaj Kr. Chakraborty and Others
Calcutta High Court · (1999) 1 CALLT 480
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115, 115A(1), 115A(2), 115A(3)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 40, 52, 54
High Courts06 Nov 1998
Indian Oil Corporation and Others Vs Shri Ujjal Chowdhury and Others
Calcutta High Court · (1999) 1 CALLT 220
Constitution of India, 1950 — Article 14, 21
High Courts05 Nov 1998
The State Trading Corpn. of India Ltd. Vs K.K. Designs (P) Limited
Calcutta High Court · (1999) 1 CALLT 413
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4Negotiable Instruments Act, 1881 (NI) — Section 32
High Courts05 Nov 1998
Collector of Customs Vs Dytron (India) Ltd.
Calcutta High Court · (1999) 108 ELT 342
Companies Act, 1956 — Section 529, 529A, 530Customs Act, 1962 — Section 111, 2(26), 47, 61, 61(2)
High Courts05 Nov 1998Allowed
Dilip Ganguly Vs State of West Bengal and Others
Calcutta High Court · 1 CWN 449
Bengal Municipal Act, 1932 — Section 66
High Courts03 Nov 1998Dismissed
Sukesh Ranjan Dutta Chowdhury Vs Union of India and Others
Calcutta High Court · (1999) 3 CALLT 206
Constitution of India, 1950 — Article 226Hindustan Fertilizer Corporation Limited Employees (Conduct, Discipline and Appeal) Rules, 1981 — Rule 2, 37
High Courts02 Nov 1998
Rama Chatterjee and Another Vs Somnath Ghosal and Another
Calcutta High Court · (1999) 1 CALLT 254
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 9, 151
High Courts27 Oct 1998Dismissed
Subir Kanjilal Vs State of West Bengal and Others
Calcutta High Court · (2001) 3 LLJ 1393
Contract Labour (Regulation and Abolition) Act, 1970 — Section 21
High Courts27 Sept 1998
Naresh Chandra Ghosh and Others Vs Archit Vanijya Viniyog Ltd. and Others
Calcutta High Court · (1999) 3 CALLT 269
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 4, Order 39 Rule 5, Order 6 Rule 17Succession Act, 1925 — Section 279, 297Transfer of Property Act, 1882 — Section 52
High Courts26 Sept 1998Allowed
Jaya Sen Vs Sujit Kr. Sarkar
Calcutta High Court · 1 CWN 16
Civil Procedure Code, 1908 (CPC) — Section 15, 34Specific Relief Act, 1963 — Section 12, 21Transfer of Property Act, 1882 — Section 55(4)
High Courts25 Sept 1998Allowed
Monoranjan Mondal and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1999 Cal 117
Arbitration and Conciliation Act, 1996 — Section 11(5), 85(2)