High Courts01 Sept 2000Allowed
Ranendra Nath Banerjee Vs State
Calcutta High Court · (2000) 2 ILR (Cal) 383
West Bengal Municipal (Building) Rules, 1996 — Rule 31(1)(iii)West Bengal Municipal Act, 1993 — Section 218
COURT ARCHIVE
Calcutta High Court judgments, 2000
582 judgments · page 10 of 30
High Courts31 Aug 2000
Karnani Estates Limited and Another Vs The Municipal Commissioner, Calcutta Municipal Corporation and Others
Calcutta High Court · (2001) 1 CALLT 291 : (2001) 1 CHN 559 : (2002) 1 ILR (Cal) 350
Calcutta Municipal Act, 1951 — Section 183, 186, 187, 188, 192Calcutta Municipal Corporation Act, 1980 — Section 221A, 232Constitution of India, 1950 — Article 226, 265
High Courts31 Aug 2000
Golam Mohammad and etc. Vs Supdt. N.R.S. Medical College and Hospital
Calcutta High Court · AIR 2001 Cal 5 : (2001) 2 ARBLR 340 : 105 CWN 202
Constitution of India, 1950 — Article 14, 299
High Courts31 Aug 2000Dismissed
Alaya Khatun Vs The State
Calcutta High Court · (2000) 2 ILR (Cal) 400
West Bengal Panchayat Act, 1973 — Section 11(1)
High Courts30 Aug 2000Dismissed
Kamalandu Roy and Others Vs Calcutta Improvement Trust and Others
Calcutta High Court · (2002) 4 LLJ 270
Calcutta Improvement Act, 1911 — Section 31Constitution of India, 1950 — Article 14
High Courts30 Aug 2000Dismissed
Ceelo Engineering and Services (I) Pvt. Limited and Another Vs Assistant Labour Commissioner, Government of West Bengal and Others
Calcutta High Court · (2001) 2 LLJ 404
Industrial Employment (Standing Orders) Act, 1946 — Section 10A(2), 10A(3)West Bengal Payment of Subsistance Allowance Act, 1969 — Section 4
High Courts29 Aug 2000
The Oriental Insurance Co. Ltd. Vs Smt. Bini Bala Mondal and Others National Insurance Co. Ltd. Vs Ratanlal Singhania and Others
Calcutta High Court · (2001) 2 ACC 45 : (2001) ACJ 1959 : (2001) 1 CALLT 150
Motor Vehicles Act, 1939 — Section 110C(2A), 96Motor Vehicles Act, 1988 — Section 139, 146, 149, 170, 173
High Courts28 Aug 2000
GMB Ceramics Limited Vs Neycer India Limited
Calcutta High Court · (2002) 1 CALLT 150 : (2001) 1 CHN 28
Arbitration Act, 1940 — Section 14(2), 2, 31(4), 41, 8
High Courts25 Aug 2000Allowed
Kamal Prasad Singh Vs Coal India Limited and Others
Calcutta High Court · (2001) 2 CALLT 389 : (2001) 2 CHN 25
Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 11, 27.0, 29.2Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts25 Aug 2000
Bagree Cereals (P.) Ltd. and Others Vs Hanuman Prasad Bagri and Others
Calcutta High Court · (2001) 105 CompCas 465 : (2001) 2 CompLJ 397 : 105 CWN 729
Companies Act, 1956 — Section 17, 397, 397(2), 398, 402
High Courts25 Aug 2000Dismissed
Parry''s (Cal) Employees'' Union and Another Vs Third Industrial Tribunal and Others
Calcutta High Court · (2001) 89 FLR 192 : (2001) 2 LLJ 39
Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 25F
High Courts24 Aug 2000Dismissed
GRSE Ltd. Workmen''s Union and Others Vs Garden Reach Shipbuilders and Engineers Ltd. and Others
Calcutta High Court · 105 CWN 1045 : (2001) 2 LLJ 1080
Payment of Wages Act, 1936 — Section 15, 15(2), 7(2)
High Courts24 Aug 2000
J.K. Industries Ltd. Vs Assistant Commissioner of Income Tax
Calcutta High Court · (2001) 251 ITR 677 : (2000) 113 TAXMAN 518
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 147, 148, 148(2), 149(1)
High Courts24 Aug 2000
Rajasthan Guest House and Others Vs Calcutta Municipal Corporation and Others
Calcutta High Court · AIR 2001 Cal 65
Calcutta Municipal Corporation Act, 1980 — Section 192
High Courts24 Aug 2000
J.K. INDUSTRIES LTD. Vs ASSISTANT COMMISSIONER OF INCOME TAX
Calcutta High Court · (2001) 113 TAXMAN 518
Income Tax Act, 1961 — Section 147, 148, 149(1)(a)(ii)
High Courts22 Aug 2000
Sanatan Das Vs State and Others
Calcutta High Court · AIR 2001 Cal 67 : 105 CWN 635
Municipal Act, 1993 — Section 200(1), 218, 220
High Courts21 Aug 2000
Voest-Alpine Ind. GmbH Vs Income Tax Officer and Others
Calcutta High Court · (2001) 165 CTR 30 : (2000) 246 ITR 745 : (2002) 122 TAXMAN 413
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 271(1), 271B
High Courts21 Aug 2000Allowed
Steel Authority of India Limited Vs Jaiguru Construction Co. (M/S.)
Calcutta High Court · 105 CWN 353 : (2000) 2 ILR (Cal) 335
Arbitration Act, 1940 — Section 5, 8
High Courts21 Aug 2000
Rashtriya Pariyojona Nirman Nigam Ltd. Vs Industrial Associates Industrial Associates Vs Rashtriya Pariyojona Nirman Nigam Ltd.
Calcutta High Court · 105 CWN 55
Arbitration Act, 1940 — Section 17, 30, 39
High Courts21 Aug 2000
UCO Bank Vs Amalgamated Coalfields Ltd.
Calcutta High Court · (2000) 3 CALLT 492 : 105 CWN 73 : (2000) 2 ILR (Cal) 204 : (2001) 2 RCR(Civil) 359
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 136