High Courts21 Dec 2000
Goutam Chatterjee Vs State of West Bengal and Others
Calcutta High Court · (2001) 89 FLR 181 : (2001) 2 LLJ 282
Industrial Disputes Act, 1947 — Section 2, 25FWest Bengal Industrial Disputes Rules, 1958 — Rule 68
COURT ARCHIVE
Calcutta High Court judgments, 2000
582 judgments · page 1 of 30
High Courts21 Dec 2000Dismissed
The New India Assurance Co. Ltd. Vs Bidyut Kumar Mukherjee and Others
Calcutta High Court · (2001) ACJ 1891 : (2001) 2 CALLT 281
Civil Procedure Code, 1908 (CPC) — Section 11Motor Vehicles Act, 1988 — Section 113B, 140, 149(2), 158, 158(6)
High Courts21 Dec 2000
Taparindra Nath Tagore Vs Anima Biswas and Others
Calcutta High Court · 105 CWN 1085
Civil Procedure Code, 1908 (CPC) — Section 100Succession Act, 1925 — Section 211, 213West Bengal Premises Tenancy Act, 1956 — Section 13(l)(ff)
High Courts21 Dec 2000
Skanska International Civil Engineering AB and Another Vs West Bengal State Electricity Board and Others
Calcutta High Court · (2001) 2 CALLT 133
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts21 Dec 2000Dismissed
Harisons Malayalam Limited and Another Vs Regional Provident Fund Commissioner and Others
Calcutta High Court · (2001) 89 FLR 990 : (2001) 1 LLJ 1160
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2
High Courts21 Dec 2000Allowed
Gouranga Acharjee Vs Third Industrial Tribunal and Others
Calcutta High Court · 105 CWN 901 : (2001) 90 FLR 1008 : (2002) 4 LLJ 260
Industrial Disputes Act, 1947 — Section 10
High Courts21 Dec 2000
Dipak Kumar Mitra Vs Basanta Kumar Misra
Calcutta High Court · 105 CWN 695
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(6)
High Courts20 Dec 2000Allowed
Nemai Hait Vs CESC Limited
Calcutta High Court · 105 CWN 845
Constitution of India, 1950 — Article 21Electricity Act, 1910 — Section 12, 12(2), 12(6), 12(b), 22Hindu Succession Act, 1956 — Section 23
High Courts20 Dec 2000
Mecon Limited Vs State of West Bengal and Others
Calcutta High Court · (2001) 1 LLJ 1383
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts19 Dec 2000Dismissed
Sonatan Mahato Vs State of W.B.
Calcutta High Court · (2001) CriLJ 3470
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173, 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 302
High Courts18 Dec 2000
City Express Super Market and Others Vs Commissioner of Income Tax and Others
Calcutta High Court · (2001) 167 CTR 427 : (2001) 248 ITR 728 : (2001) 118 TAXMAN 248
Income Tax Act, 1961 — Section 264
High Courts15 Dec 2000
Santosh Kumar Sardar Vs Nil Ratan Sardar
Calcutta High Court · (2001) 1 CALLT 396
Bengal Money Lenders Act, 1937 — Section 1(12), 2(12), 36, 37, 37Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 58, 59
High Courts15 Dec 2000Allowed
Indian Drilling and Mining (Private) Ltd. and Another Vs Regional Provident Fund Commissioner and Others
Calcutta High Court · (2001) 1 ILR (Cal) 433 : (2001) 2 LLJ 450
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 8B
High Courts14 Dec 2000Dismissed
Director of School Education Vs Bibhuti Sarkar
Calcutta High Court · (2001) 2 ILR (Cal) 555
Constitution of India, 1950 — Article 14, 16West Bengal Primary Education Act, 1973 — Section 106West Bengal Primary Schools Teachers Rules, 1991 — Rule 2, 35, 5, 6, 9
High Courts14 Dec 2000
Jiban Krishna Das Vs Renu Das and Another
Calcutta High Court · (2001) 1 CALLT 463 : (2001) 2 DMC 383 : (2001) 3 RCR(Criminal) 22
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 401, 482
High Courts14 Dec 2000
Jai Kumar Kankaria Vs Commissioner of Income Tax and Others
Calcutta High Court · (2001) 171 CTR 483 : (2001) 251 ITR 707
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 263, 35CCA
High Courts14 Dec 2000
Smt. Gita Bhowmick Vs State of West Bengal
Calcutta High Court · (2001) 1 CALLT 353 : (2001) 1 ILR (Cal) 184 : (2001) 2 RCR(Criminal) 539
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 201, 406, 408, 465
High Courts14 Dec 2000
Smt. Parvati Adhikari Vs State of West Bengal
Calcutta High Court · (2001) 1 CALLT 436
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 304A, 34
High Courts13 Dec 2000
Sunil Sardar Vs State of West Bengal
Calcutta High Court · AIR 2001 Cal 72 : (2001) 2 ILR (Cal) 282
West Bengal Panchayat Act, 1973 — Section 11, 11(2), 11(3)
High Courts13 Dec 2000
Kuber Khaini Pvt. Ltd. Vs Prabhoolal Ramratan Das Pvt. Ltd. and Another
Calcutta High Court · 105 CWN 782 : (2002) 24 PTC 135
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29