High Courts11 Aug 2000
Rohit Agarwal Vs AMI Film Distributor and Production and Others
Calcutta High Court · (2001) 1 CALLT 10
Arbitration and Conciliation Act, 1996 — Section 15, 21, 32, 34, 7
COURT ARCHIVE
Calcutta High Court judgments, 2000
582 judgments · page 12 of 30
High Courts11 Aug 2000
J.W.O. B.K. Singh Vs Union of India and Others
Calcutta High Court · (2000) 3 CALLT 528 : 105 CWN 562
Air Force Act, 1950 — Section 110, 121, 152, 153, 161Air Force Rules, 1969 — Rule 34, 35, 36, 37, 38Army Rules, 1954 — Rule 37
High Courts10 Aug 2000
Gopendra Krishna Chakrabarty and Others Vs Calcutta Municipal Corporation and Others
Calcutta High Court · AIR 2000 Cal 273 : 105 CWN 264
Bengal General Clauses Act, 1899 — Section 22Calcutta Municipal Corporation Act, 1980 — Section 400, 401
High Courts10 Aug 2000
New India Assurance Co. Ltd. Vs Ram Kishan Singh and Others
Calcutta High Court · (2001) 1 ACC 186 : (2001) 1 CALLT 75
Motor Vehicles Act, 1988 — Section 140, 141, 146, 168Penal Code, 1860 (IPC) — Section 279, 304A
High Courts09 Aug 2000Allowed
Tanushree Naskar Vs Asit Naskar
Calcutta High Court · (2002) 1 DMC 642
Constitution of India, 1950 — Article 39Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 Aug 2000
State of West Bengal Vs Anil Kumar Ghosh
Calcutta High Court · 107 CWN 431 : 105 CWN 974 : (2001) 1 ILR (Cal) 138
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 23(1A)
High Courts08 Aug 2000
Sri Amar Kumar Bose Vs The State of West Bengal
Calcutta High Court · (2001) 1 CALLT 141 : (2001) 1 ILR (Cal) 569
Bengal Excise Act, 1909 — Section 27, 46ACriminal Procedure Code, 1973 (CrPC) — Section 397, 401, 452, 482West Bengal Excise (Foreign Liquor) Rules, 1998 — Rule 117A, 166
High Courts08 Aug 2000
Dinabandhu Bandyopadhyay Vs State of West Bengal and Others
Calcutta High Court · 105 CWN 30 : (2002) 4 LLJ 269
Constitution of India, 1950 — Article 23
High Courts08 Aug 2000
United Bank of India Vs B.T.W. Industries
Calcutta High Court · (2001) 1 CALLT 377 : (2002) 108 CompCas 624
Arbitration Act, 1940 — Section 21Banking Regulation Act, 1949 — Section 21ACivil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 20 Rule 11, 34
High Courts07 Aug 2000Dismissed
Shivnath Singh Vs State of West Bengal
Calcutta High Court · (2000) 2 ILR (Cal) 199
Constitution of India, 1950 — Article 341
High Courts07 Aug 2000
Smt. Kaushalya Khatri and Another Vs Calcutta Municipal Corporation
Calcutta High Court · AIR 2000 Cal 265 : 105 CWN 1037
Calcutta Municipal Corporation Act, 1980 — Section 189, 189(6)Constitution of India, 1950 — Article 226
High Courts04 Aug 2000
National Insurance Company Ltd. Vs New Darjeeling Union Tea Co. Ltd.
Calcutta High Court · (2001) 1 CALLT 218
Constitution of India, 1950 — Article 12Evidence Act, 1872 — Section 101, 102, 3Insurance Act, 1938 — Section 64VB, 65VB
High Courts04 Aug 2000
Indian Bank Vs Manisha Shikha Tani Welfare Trust and Others
Calcutta High Court · (2001) 1 CALLT 358
Banking Regulation Act, 1949 — Section 21, 21ACivil Procedure Code, 1908 (CPC) — Order 34 Rule 4, 34
High Courts04 Aug 2000Dismissed
Syndicate Bank Vs Vidya G. Naik
Calcutta High Court · (2001) 2 LLJ 897
Constitution of India, 1950 — Article 15(4), 16(4), 21, 342
High Courts04 Aug 2000
Secretary (Policy), Regional Director (Food) Employees Association Vs Food Corporation of India and Others
Calcutta High Court · (2001) 1 LLJ 203
Industrial Disputes Act, 1947 — Section 10, 12, 25F
High Courts03 Aug 2000
Dr. Debi Prasad Pal Vs General Manager, Calcutta Telephones (South) and Others
Calcutta High Court · (2001) 1 CALLT 34
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 27Housing and Telephone Facilities (Members of Parliament) Rules, 1956 — Rule 4A
High Courts02 Aug 2000
Angshuman Roy and Another Vs State of West Bengal and Others
Calcutta High Court · (2000) 3 CALLT 486
Constitution of India, 1950 — Article 226, 26Land Acquisition Act, 1894 — Section 10, 11, 11A, 17, 17(1)
High Courts02 Aug 2000
Corporation of Calcutta Vs Prodyat Kumar Chowdhury and Another
Calcutta High Court · (2001) 1 CALLT 279
Calcutta Municipal Act, 1951 — Section 180, 236(3)Calcutta Municipal Corporation Act, 1980 — Section 168(2), 180, 182, 236Constitution of India, 1950 — Article 12, 19, 226, 24
High Courts02 Aug 2000Allowed
Mary Mendes Vs Lytton Hotel and Others
Calcutta High Court · 105 CWN 90 : (2001) 1 LLJ 666
Industrial Disputes Act, 1947 — Section 15(2), 17B