High Courts21 Aug 2000
Pradip Kumar Saha and Others Vs Indian Hotel and Another
Calcutta High Court · (2001) 1 CALLT 29 : 105 CWN 191
Civil Procedure Code, 1908 (CPC) — Section 9
COURT ARCHIVE
Calcutta High Court judgments, 2000
582 judgments · page 11 of 30
High Courts21 Aug 2000
Whirlpool of India Ltd. and Another Vs Deputy Commissioner, Commercial Taxes and Others
Calcutta High Court · (2006) 143 STC 655
Bengal Finance (Sales Tax) Act, 1941 — Section 10, 11(1), 11E(2)
High Courts21 Aug 2000
VOEST-ALPINE IND. GMBH Vs INCOME TAX OFFICER and Others
Calcutta High Court · (2001) 246 ITR 745
Income Tax Act, 1961 — Section 237, 271(1)(c), 271BIncome Tax Rules, 1962 — Rule 41(2)
High Courts18 Aug 2000
Shri Manabesh Chandra Mukherjee and Another Vs Dipak Kumar Singha and Others
Calcutta High Court · (2001) 1 CALLT 137
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts18 Aug 2000
Smt. Sasthi Sood Vs Assistant Registrar of Companies, West Bengal and Another
Calcutta High Court · (2001) 1 CALLT 184
Companies Act, 1956 — Section 220(3), 5Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482
High Courts18 Aug 2000
Sadhan Chandra Bar Vs Nepal Kulsi and Another
Calcutta High Court · (2001) 1 CALLT 78
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 157, 380, 411, 448
High Courts18 Aug 2000
Shaikh Habibullah Vs Md. Sultan Khan and Others
Calcutta High Court · AIR 2001 Cal 22 : 105 CWN 605
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 47
High Courts18 Aug 2000Allowed
Badal Adhikary Vs Swapan Adhikary
Calcutta High Court · (2001) 2 ILR (Cal) 120
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155(2), 251, 465Penal Code, 1860 (IPC) — Section 323
High Courts17 Aug 2000
Abdul Jalil Vs The State
Calcutta High Court · (2001) 1 CALLT 177
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114A
High Courts17 Aug 2000Dismissed
Northern Coalfields Limited Vs Ajanta Deb and Others
Calcutta High Court · (2001) 3 LLJ 821
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts16 Aug 2000
Jagadish Chowdhury Vs State of West Bengal and Others
Calcutta High Court · AIR 2000 Cal 269
High Courts16 Aug 2000Dismissed
Sujan Banerjee and Others Vs Union of India (UOI) and Others
Calcutta High Court · (2001) 1 LLJ 377
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts16 Aug 2000
Debabrata Mukherjee and Others Vs Dunbar Mills Ltd. and Others
Calcutta High Court · (2001) 1 CALLT 370
Companies (Court) Rules, 1959 — Rule 96Companies Act, 1956 — Section 433, 434, 439, 440
High Courts16 Aug 2000
Machino Techno Sales Ltd. Vs Commissioner of Income Tax
Calcutta High Court · (2001) 167 CTR 125 : (2001) 247 ITR 451
Income Tax Act, 1922 — Section 22(1), 22(2), 22(3), 24(2)Income Tax Act, 1961 — Section 139(1), 139(4), 139(5), 143(3), 147
High Courts16 Aug 2000
Ram Ranjan Mukherjee and Others Vs Mining and Allied Machinery Corpn. Ltd.
Calcutta High Court · (2000) 3 CALLT 468 : (2001) 89 FLR 274 : (2001) 1 LLJ 1020
Constitution of India, 1950 — Article 12, 14, 21, 226, 300APayment of Gratuity Act, 1972 — Section 4(6), 6, 7(4)
High Courts16 Aug 2000
Smt. Kalibala Dasi Vs Chandernagore Municipal Corporation and Others
Calcutta High Court · 105 CWN 21
Evidence Act, 1872 — Section 35West Bengal Inland Fisheries Act, 1984 — Section 17A
High Courts14 Aug 2000
Mridul Kanti Majumder Vs Smt. Jyotsna Bal and Others
Calcutta High Court · (2001) 1 CALLT 285 : (2001) 1 ILR (Cal) 26
High Courts14 Aug 2000
COMMISSIONER OF INCOME TAX Vs J. P. GOEL (HUF)
Calcutta High Court · (2000) 2 ILR (Cal) 215 : (2000) 113 TAXMAN 229
Income Tax Act, 1961 — Section 256(2), 263
High Courts14 Aug 2000
Commissioner of Income Tax Vs J.P. Goal
Calcutta High Court · (2001) 167 CTR 180 : (2001) 247 ITR 555
Income Tax Act, 1961 — Section 119(3), 132, 132(11), 132(5), 143(3)
High Courts11 Aug 2000Allowed
Giridharilal Soni Vs Municipal Commission, Calcutta Municipal Corporation and Others
Calcutta High Court · AIR 2001 Cal 12 : 105 CWN 310
Calcutta Municipal Corporation Act, 1980 — Section 393Constitution of India, 1950 — Article 300A